High Courts27 Oct 1987Dismissed
Kamaldhar Badgaiyan and others Vs The Municipal Council, Raigarh and others
Madhya Pradesh High Court · AIR 1988 MP 84
Madhya Pradesh Cycle Rickshaw (Anugyaption Ka Viniyaman) Adhiniyam, 1984 — Section 4
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1987
470 judgments · page 6 of 24
High Courts27 Oct 1987Dismissed
Narendra Kumar Vs Ku. Shakubai and Another
Madhya Pradesh High Court · AIR 1988 MP 197
Motor Vehicles Act, 1939 — Section 110, 110B
High Courts27 Oct 1987Dismissed
Rickshaw Malik Sangh, Jabalpur and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1988 MP 96
Constitution of India, 1950 — Article 226Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2, 8, 9, 9(4)Penal Code, 1860 (IPC) — Section 302
High Courts26 Oct 1987
Lalchandra Shyam Sunder Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1988) 68 STC 225
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts26 Oct 1987Allowed
S. Avtar Singh Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1989) JLJ 417 : (1988) MPLJ 328
Madhya Pradesh Excise Act, 1915 — Section 18, 33, 33(1)
High Courts21 Oct 1987Allowed
Ramchand Tarachand and Another Vs Deputy Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1988) 69 STC 335
Madhya Pradesh General Sales Tax Act, 1958 — Section 13, 2(m)
High Courts20 Oct 1987
Commissioner of Sales Tax Vs Mahavir Dal Mills
Madhya Pradesh High Court · (1988) 69 STC 73
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts20 Oct 1987
Commissioner of Income Tax Vs Madhya Pradesh Anaj Tilhan Vyapari Mahasangh
Madhya Pradesh High Court · (1988) 68 CTR 13 : (1988) 171 ITR 677 : (1988) 37 TAXMAN 230
Income Tax Act, 1961 — Section 12, 2(15)
High Courts20 Oct 1987
COMMISSIONER OF Income Tax Vs MADHYA PRADESH ANAJ TILHAN VYAPARI MAHASANGH.
Madhya Pradesh High Court · (1988) 68 CTR 13 : (1988) 171 ITR 677 : (1988) 37 TAXMAN 230
Income Tax Act, 1961 — Section 12, 139, 148, 2, 28
High Courts19 Oct 1987
Nasir Mohamad Shah Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (1988) 2 ACC 213
Motor Vehicles Act, 1988 — Section 110A
High Courts19 Oct 1987
Shyam Singh and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1988) CriLJ 1011 : (1989) ILR (MP) 404 : (1988) MPLJ 142
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 216A, 224, 225, 231, 232
High Courts19 Oct 1987Dismissed
Roop Singh and Another Vs Licencing Authority/Dist. Magistrate and Others
Madhya Pradesh High Court · AIR 1988 MP 266 : (1989) JLJ 182 : (1988) MPLJ 262
Madhya Pradesh Cinemas (Regulation) Act, 1952 — Section 3, 5, 5(2), 6, 8Madhya Pradesh Cinemas (Regulation) Rules, 1972 — Rule 100, 102, 103, 120
High Courts19 Oct 1987
Sunil and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 36 MPLJ 69 : (1991) MPLJ 69 : (1991) 3 RCR(Criminal) 5
Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 376
High Courts19 Oct 1987Allowed
Vimal and Others Vs Mansharam Sharma and Others
Madhya Pradesh High Court · (1989) ACJ 79
Motor Vehicles Act, 1939 — Section 110A, 110AAWorkmens Compensation Act, 1923 — Section 3(5)
High Courts16 Oct 1987
Commissioner of Income Tax Vs Smt. Nanhibai Jaiswal
Madhya Pradesh High Court · (1988) 67 CTR 210 : (1988) 171 ITR 646 : (1988) 36 TAXMAN 183
Income Tax Act, 1961 — Section 249(4), 250, 256(2)
High Courts16 Oct 1987Dismissed
Munim Chhap Bidi Agency Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1988) 68 STC 91
Madhya Pradesh General Sales Tax Act, 1958 — Section 19Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 13
High Courts15 Oct 1987Allowed
Hukamchand Mills Karmachari Paraspar Sahakari Sanstha and others Vs State of M.P. and another
Madhya Pradesh High Court · (1988) MPLJ 201
Madhya Pradesh Co-operative Societies Act, 1960 — Section 58(1), 95
High Courts15 Oct 1987Allowed
Bharose Vs State of M. P.
Madhya Pradesh High Court · (1988) JLJ 57
Criminal Procedure Code, 1973 (CrPC) — Section 299(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Oct 1987
Dr. Ravindra Vs V.K. Panwar
Madhya Pradesh High Court · (1989) CriLJ 191
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 109, 120B, 323, 325, 353
High Courts15 Oct 1987Dismissed
Jamna Prasad Gupta Vs Deputy Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1988) 69 STC 39
Constitution of India, 1950 — Article 226