High Courts05 Jan 1988
Bhopal Sugar Industries Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1988) 69 STC 134
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,975 of 2,382
High Courts05 Jan 1988
Bharat Heavy Electricals Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1989) ILR (MP) 622 : (1988) MPLJ 517 : (1988) 69 STC 30
Central Sales Tax Act, 1956 — Section 8
High Courts05 Jan 1988
Ajanta Printers Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1988) MPLJ 339 : (1988) 68 STC 441
High Courts05 Jan 1988
M.P. State Road Transport Corporation Vs Chhanibai and Others
Madhya Pradesh High Court · (1988) 2 ACC 372
High Courts05 Jan 1988Dismissed
Ramlal Vs State of M.P.
Madhya Pradesh High Court · (1989) MPJR 115
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11, 9
High Courts05 Jan 1988Dismissed
Madhya Pradesh Electricity Board, Jabalpur Vs Natthoolal Joharmal
Madhya Pradesh High Court · (1993) MPLJ 691
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Jan 1988
Glass Fibre Textiles Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 170 ITR 453
Income Tax Act, 1961 — Section 80J(4)
High Courts04 Jan 1988
Commissioner of Income Tax Vs Sheikh Munir and Others
Madhya Pradesh High Court · (1988) 68 CTR 49 : (1988) 170 ITR 421 : (1988) 37 TAXMAN 259
Income Tax Act, 1961 — Section 271(1)
High Courts18 Dec 1987Dismissed
Rashmi Parihar Vs Gangaram Bandil and others
Madhya Pradesh High Court · (1988) JLJ 427
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 133(1)(a), 134AGeneral Clauses Act, 1897 — Section 9
High Courts17 Dec 1987
Vilayat Hussain Vs Union of India (UOI)
Madhya Pradesh High Court · (1997) 95 ELT 19
Central Excises and Salt Act, 1944 — Section 12Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 110, 110(1), 110(2), 124
High Courts17 Dec 1987Allowed
R.C. Goel, Raipur Vs State of M.P. and others
Madhya Pradesh High Court · (1988) JLJ 290 : (1988) MPLJ 210
Constitution of India, 1950 — Article 16, 226, 227
High Courts17 Dec 1987Allowed
Rajendra Singh Thakur Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1988) MPLJ 229
High Courts16 Dec 1987Allowed
Brij Kishore Sharma and others Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1988) MPJR 162 : (1988) MPLJ 363
High Courts16 Dec 1987Dismissed
Uttam Singh and Others Vs National Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (1989) ACJ 38 : AIR 1988 MP 199
Motor Vehicles Act, 1939 — Section 110D
High Courts16 Dec 1987Allowed
Brij Kishore Sharma and others Vs State of M.P. and another
Madhya Pradesh High Court · (1988) JLJ 137
High Courts16 Dec 1987
Sheelawanti Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) 1 MPJR 25
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 57(2)
High Courts15 Dec 1987Dismissed
Mandsaur Transport Association Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1988 MP 159 : (1988) JLJ 195 : (1988) MPJR 35 : (1988) MPLJ 773
Tolls Act, 1851 — Section 8
High Courts14 Dec 1987
Santokh Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1988) CriLJ 1583
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts14 Dec 1987Dismissed
Rajak and Others Vs National Thermal Power Corporation Ltd., Indore and Another
Madhya Pradesh High Court · AIR 1988 MP 172
Electricity (Supply) Act, 1948 — Section 28(3), 29, 29(1), 31, 32Electricity Act, 1910 — Section 12, 16, 18, 19
High Courts14 Dec 1987Dismissed
Rahmat Bai Vs Rahman and others
Madhya Pradesh High Court · (1988) JLJ 351
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3BMadhya Pradesh Land Revenue Code, 1959 — Section 164