High Courts28 Nov 1987
State of Madhya Pradesh Vs Jahaval Sirati Sahu and others
Madhya Pradesh High Court · (1988) MPLJ 590
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1987
470 judgments · page 3 of 24
High Courts28 Nov 1987Dismissed
Commissioner of Sales Tax Vs Munnulal Basorelal Jain
Madhya Pradesh High Court · (1988) 69 STC 78
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(j), 44(2)
High Courts28 Nov 1987Dismissed
Reliable Roadways and Another Vs Sales Tax Officer
Madhya Pradesh High Court · (1988) 69 STC 97
Madhya Pradesh General Sales Tax Act, 1958 — Section 29A(8)
High Courts27 Nov 1987Allowed
Dhannilal Labhchand and Others Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1988) 69 STC 117
Central Sales Tax Act, 1956 — Section 8
High Courts27 Nov 1987
Balchand Malaiya (No. 2) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 68 CTR 85 : (1988) 172 ITR 694
Income Tax Act, 1961 — Section 256(2)
High Courts27 Nov 1987
Balchand Malaiya (No. 1) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 68 CTR 97 : (1988) 172 ITR 691 : (1988) 38 TAXMAN 54
Income Tax Act, 1961 — Section 256(2)
High Courts27 Nov 1987
Bankar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1988) MPLJ 369
Criminal Procedure Code, 1973 (CrPC) — Section 428, 433A
High Courts25 Nov 1987Allowed
Mt. Kesharbai and Another Vs Moti and Another
Madhya Pradesh High Court · (1988) MPJR 16
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B
High Courts25 Nov 1987Dismissed
Suresh Singh Vs State of M. P. and Others
Madhya Pradesh High Court · (1988) JLJ 143
Constitution of India, 1950 — Article 14, 16, 51A(j)
High Courts25 Nov 1987
Lalji Harijan Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1988) JLJ 407 : (1988) MPLJ 127
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 2, 302, 401, 9, 9(4)
High Courts25 Nov 1987
Commissioner of Income Tax Vs Madhya Bharat Tyres
Madhya Pradesh High Court · (1987) 11 MP CK 0002
Income Tax Act, 1961 — Section 147(a), 148, 18(1)(c), 18(3), 256(1)
High Courts25 Nov 1987Dismissed
Lalji Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · AIR 1988 MP 82 : (1988) 2 RCR(Criminal) 13
Madhya Pradesh Municipalities Act, 1961 — Section 130, 130(1), 130(2)
High Courts24 Nov 1987Allowed
Niran Vs State of M. P.
Madhya Pradesh High Court · (1988) JLJ 505
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 172, 173, 174Evidence Act, 1872 — Section 114, 27
High Courts23 Nov 1987Dismissed
Anil Kumar Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1988 MP 258
Admission to Professional Colleges Rules — Rule 2.7.7Constitution of India, 1950 — Article 226
High Courts23 Nov 1987
Praveenchand Ambalal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 183 ITR 195
Income Tax Act, 1961 — Section 256
High Courts20 Nov 1987
Kishori Vs Chairman, Tribal Service Co-operative Society Ltd., Sendhwa and Others
Madhya Pradesh High Court · (1988) 1 ACC 300 : (1988) ACJ 636 : AIR 1988 MP 38 : (1988) JLJ 222 : (1988) MPJR 52
Motor Vehicles Act, 1939 — Section 110(1), 95(1), 95(2)
High Courts18 Nov 1987
Tejwala Company Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1988) 69 STC 170
Madhya Pradesh General Sales Tax Act, 1958 — Section 43(1)
High Courts18 Nov 1987Allowed
Habib Nathu Owners of Diesel Pump Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1988 MP 283
Essential Commodities Act, 1955 — Section 3
High Courts18 Nov 1987Allowed
Bastar Oil Mills and Industries Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1988) 69 STC 180
Sales of Goods Act, 1930 — Section 64A
High Courts18 Nov 1987Dismissed
Reliance Jute and Industries Ltd. and Another Vs Union of India (UOI) and 3 Ors.
Madhya Pradesh High Court · (1989) 19 ECC 182
Constitution of India, 1950 — Article 226