High Courts06 Nov 1987
Vijay Kumar Tripathi Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1989) MPLJ 462
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 4(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1987
470 judgments · page 5 of 24
High Courts06 Nov 1987Dismissed
Kishori Vs Gulabkhan and Others
Madhya Pradesh High Court · (1988) ACJ 860
High Courts06 Nov 1987
Chimanlal Voerchand Vs Additional Assistant Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1988) 68 STC 278
Central Sales Tax Act, 1956 — Section 6
High Courts06 Nov 1987
State Bank of Indore Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 70 CTR 143 : (1988) 172 ITR 39 : (1987) 35 TAXMAN 472
Income Tax Act, 1961 — Section 141A, 141A(6), 143(3), 237, 246
High Courts06 Nov 1987
Commissioner of Income Tax Vs State Bank of Indore
Madhya Pradesh High Court · (1988) 69 CTR 147 : (1988) 172 ITR 24
Interest Tax Act, 1974 — Section 2(5), 2(7), 4, 5, 6Negotiable Instruments Act, 1881 (NI) — Section 32
High Courts04 Nov 1987
Ballabhdas Paddar Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1988) 68 STC 331
Central Sales Tax Act, 1956 — Section 14, 15
High Courts03 Nov 1987
Munnibai Vs Subhash Singh and Others
Madhya Pradesh High Court · (1988) 1 ACC 334
High Courts02 Nov 1987Dismissed
Jagdamba Industries and Others Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1989) ILR (MP) 502 : (1988) JLJ 701 : (1988) MPLJ 620 : (1988) 69 STC 1
Constitution of India, 1950 — Article 162, 226, 309
High Courts30 Oct 1987
Motilal Hariballabh Mishra and Another Vs Khilaunabai and Others
Madhya Pradesh High Court · (1987) 2 ACC 544
Motor Vehicles Act, 1939 — Section 95(2)(b), 95(2)(b)(ii)
High Courts30 Oct 1987Dismissed
Mahesh Kumar Vs Additional Collector, Hoshangabad and Another
Madhya Pradesh High Court · AIR 1988 MP 210 : (1988) MPLJ 6
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 11, 2
High Courts30 Oct 1987Allowed
Rukmabai Kulmi Vs Ramlal and Others
Madhya Pradesh High Court · (1988) 1 ACC 144 : (1988) ACJ 351 : (1990) 67 CompCas 555
Motor Vehicles Act, 1939 — Section 92A
High Courts30 Oct 1987
Manager, Central India Flour Mills Vs Mohd Ishaq Sagir and Another
Madhya Pradesh High Court · (1994) 3 LLJ 205 : (1988) MPLJ 274
Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 12(1)Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 12, 12(3)Madhya Pradesh Industrial Relations Act, 1960 — Section 107A
High Courts29 Oct 1987Dismissed
Chordia Kavelu Udyog Vs State of M.P. and Others
Madhya Pradesh High Court · (1988) 69 STC 49
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts29 Oct 1987Dismissed
Sultan Khan Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1991) 36 MPLJ 81 : (1991) MPLJ 81
Limitation Act, 1963 — Article 112Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts29 Oct 1987Dismissed
Rajmata Vijayaraje Scindia and others Vs Maharaja Madhavrao Scindia
Madhya Pradesh High Court · (1988) MPLJ 78
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts29 Oct 1987Dismissed
Vijayaraje Scindia (Rajmata) and Others Vs Maharaj Madhavrao Scindia and Others
Madhya Pradesh High Court · (1988) JLJ 86
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts27 Oct 1987Dismissed
Kamaldhar Badgaiyan, Raigarh and others Vs The Municipal Council, Raigarh and others
Madhya Pradesh High Court · (1988) JLJ 372 : (1988) MPLJ 38
Madhya Pradesh Municipalities Act, 1961 — Section 130(1), 130(2)
High Courts27 Oct 1987Dismissed
Sanjay Jain and others Vs The State of Madhya Pradesh and others
Madhya Pradesh High Court · AIR 1988 MP 90
Constitution of India, 1950 — Article 19(1)(c), 21Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 34, 37
High Courts27 Oct 1987Dismissed
Sanjay Jain and others Vs State of M.P. and others
Madhya Pradesh High Court · (1988) MPLJ 205
Constitution of India, 1950 — Article 12, 19, 19(1)(a), 19(1)(c), 21
High Courts27 Oct 1987
The New India Assurance Company Ltd. Vs Champa Devi Jaiswal and Others
Madhya Pradesh High Court · (1988) 1 ACC 75
Motor Vehicles Act, 1988 — Section 92A