High Courts01 Oct 1987
Mangilal Vs Gitabai
Madhya Pradesh High Court · (1988) CriLJ 1591
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 482
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1987
470 judgments · page 8 of 24
High Courts29 Sept 1987
Commissioner of Income Tax Vs J.P. Shrivastava and Sons.
Madhya Pradesh High Court · (1989) 178 ITR 464 : (1988) 36 TAXMAN 127
Income Tax Act, 1961 — Section 154, 183, 256, 256(2)
High Courts28 Sept 1987Partly Allowed
Sagar Art Service, New Delhi Vs Municipal Corporation, Gwalior and Another
Madhya Pradesh High Court · AIR 1988 MP 46 : (1988) JLJ 733 : (1988) MPLJ 392
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Electricity Act, 1910 — Section 2, 3Electricity Rules, 1956 — Rule 91
High Courts26 Sept 1987
Commissioner of Income Tax Vs Harlal Mannulal
Madhya Pradesh High Court · (1989) 178 ITR 284 : (1988) 36 TAXMAN 251
Income Tax Act, 1961 — Section 271(1)
High Courts24 Sept 1987Partly Allowed
The Islamia Karimia Society, Indore Vs Devi Ahilya Vishwavidyalaya, Indore
Madhya Pradesh High Court · AIR 1988 MP 200 : (1989) ILR (MP) 445 : (1988) MPLJ 151
Constitution of India, 1950 — Article 30(1)Indore University Act, 1963 — Section 36
High Courts24 Sept 1987Allowed
State of Madhya Pradesh Vs Vijay Raj Kankariya
Madhya Pradesh High Court · (1988) MPLJ 60
Arbitration Act, 1940 — Section 39
High Courts23 Sept 1987Dismissed
National Insurance Co. Vs Chitrakalabai and Another
Madhya Pradesh High Court · (1988) ACJ 731 : (1989) ILR (MP) 231 : (1993) 2 MPJR 240 : (1993) MPLJ 567
Motor Vehicles Act, 1939 — Section 110A, 95(2)
High Courts23 Sept 1987
Ayodhya Prasad Parmeshwaridas Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 67 CTR 86 : (1987) 168 ITR 605 : (1988) JLJ 26 : (1987) 32 MPLJ 770 : (1988) 36 TAXMAN 261
Income Tax Act, 1961 — Section 184(4), 184(7), 184(8)Income Tax Rules, 1962 — Rule 22, 24
High Courts23 Sept 1987Dismissed
National Insurance Company Vs Chitrakalabai and another
Madhya Pradesh High Court · (1993) MPLJ 567
High Courts21 Sept 1987Dismissed
Assistant Engineer, M.P. Electricity Board and Another Vs Rajendra Singh Chauhan
Madhya Pradesh High Court · (1989) ACJ 439
Constitution of India, 1950 — Article 227, 41, 43Workmens Compensation Act, 1923 — Section 19, 19(1), 2(1), 22, 28
High Courts21 Sept 1987
Dhariwal Sales Enterprises Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 67 CTR 220 : (1988) 171 ITR 212 : (1988) 36 TAXMAN 163
Income Tax Act, 1961 — Section 256(1)
High Courts18 Sept 1987Dismissed
Dr. Hari Singh Gour and Another Vs Pankaj Khare and Another
Madhya Pradesh High Court · AIR 1988 MP 269 : (1988) JLJ 54 : (1988) MPLJ 12
Constitution of India, 1950 — Article 133(1), 134A
High Courts18 Sept 1987
Commissioner of Sales Tax Vs Bhopal Motors Private Ltd.
Madhya Pradesh High Court · (1988) 68 STC 112
High Courts17 Sept 1987Allowed
Patel Fab. Machinery Manufacturers Vs General Manager, District Industries Centre and Others
Madhya Pradesh High Court · (1988) 68 STC 203
High Courts16 Sept 1987Dismissed
Gokul Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) MPLJ 749
Penal Code, 1860 (IPC) — Section 302
High Courts16 Sept 1987Dismissed
Gokul Vs State of M. P.
Madhya Pradesh High Court · (1988) JLJ 49
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Sept 1987
Herald Stephen Benson Vs State of M.P.
Madhya Pradesh High Court · (1988) CriLJ 1008 : (1988) MPJR 22
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 408, 409
High Courts16 Sept 1987Allowed
Madhya Pradesh Financial Corporation Vs Ganesh Oil Mill and Others
Madhya Pradesh High Court · (1989) 66 CompCas 179 : (1987) 32 MPLJ 728 : (1987) MPLJ 728
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, 34State Financial Corporations Act, 1951 — Section 31, 32, 32(6), 32(7)
High Courts16 Sept 1987Partly Allowed
Shahzadibai Vs Babukhan and Others
Madhya Pradesh High Court · (1988) 1 ACC 24 : (1990) 68 CompCas 605
High Courts16 Sept 1987Allowed
Madhyam Vargiya Grih Nirman Sahakari Sanstha Vs Vasantrao and another
Madhya Pradesh High Court · (1988) MPLJ 326
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 64(1)(e), 82, 82(1)(c)