COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,988 of 2,382

High Courts13 Jul 1987Dismissed

Monji Kalyanji and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1988 MP 220 : (1989) ILR (MP) 133 : (1987) 32 MPLJ 643 : (1987) MPLJ 643

Constitution of India, 1950 — Article 14Madhya Pradesh Municipalities Act, 1961 — Section 127(1), 127(7)

High Courts13 Jul 1987

Jardarali Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1987) 65 CTR 15 : (1988) 170 ITR 424 : (1987) 35 TAXMAN 145

Income Tax Act, 1961 — Section 64(1)

High Courts10 Jul 1987

Mamoodkhan Vs State of M.P.

Madhya Pradesh High Court · (1988) CriLJ 635

Criminal Procedure Code, 1973 (CrPC) — Section 428, 482Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 324

High Courts10 Jul 1987Partly Allowed

Jumma Vs Birja

Madhya Pradesh High Court · AIR 1988 MP 276 : (1987) 32 MPLJ 710 : (1987) MPLJ 710

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D(3)

High Courts09 Jul 1987Allowed

Satyendra Prakash Tiwari Vs State Transport Appellate Tribunal, M.P., Gwalior and Others

Madhya Pradesh High Court · AIR 1987 MP 257 : (1987) 32 MPLJ 690

Motor Vehicles Act, 1939 — Section 58(2), 64

High Courts09 Jul 1987Dismissed

Deonarayan Deo Kumar Patel Vs Madhya Pradesh Electricity Board and others

Madhya Pradesh High Court · (1988) MPLJ 459

Contract Act, 1872 — Section 23Letters Patent Act, 1865 — Clause 10

High Courts09 Jul 1987Dismissed

Upbhokta Hitchintak Samiti Vs State of M. P. and others.

Madhya Pradesh High Court · (1988) JLJ 41

Constitution of India, 1950 — Article 14, 19, 21

High Courts09 Jul 1987Dismissed

Upbhokta Hitchintak Samiti, Indore Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1988) MPLJ 251

Motor Vehicles Act, 1939 — Section 43(1)(a)

High Courts08 Jul 1987Allowed

Thana and Others Vs Bhagwanlal and Another

Madhya Pradesh High Court · AIR 1988 MP 285 : (1988) MPLJ 279

Madhya Pradesh Rin Vimukti Tatha Rin Sthagan Adhiniyam, 1975 — Section 3

High Courts08 Jul 1987

Auto Sales (Bombay) Vs Additional Sales Tax Officer, Flying Squad and Another

Madhya Pradesh High Court · (1987) 67 STC 252

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

High Courts08 Jul 1987

Nekram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1988) CriLJ 1010

Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304, 304A

High Courts07 Jul 1987Allowed

Badrilal Jodhraj and Sons Indore Vs Girdharilal and Another

Madhya Pradesh High Court · AIR 1988 MP 24 : (1988) JLJ 274

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 233, 236Madhya Pradesh Civil Courts Act, 1958 — Section 13, 3, 6, 7

High Courts06 Jul 1987Dismissed

Keveyan and Co. Vs G.S. Bagehal, Additional Assistant Commissioner of Sales Tax and Others

Madhya Pradesh High Court · (1988) 68 STC 308

Constitution of India, 1950 — Article 226

High Courts06 Jul 1987

Ram Bharose Vs The New India Insurance Company Limited and Others

Madhya Pradesh High Court · (1987) 2 ACC 191

High Courts04 Jul 1987

Jugalkishore Chandak Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1988) 69 CTR 81 : (1988) 170 ITR 93 : (1988) 38 TAXMAN 52

Income Tax Act, 1961 — Section 139(2), 139(8), 148, 154, 217

High Courts03 Jul 1987Allowed

Mahendra Pratap Hasija and Others Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1987 MP 274

Essential Commodities Act, 1955 — Section 3

High Courts03 Jul 1987

Hukumchand Mills Ltd. Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1987) 67 STC 241

Central Sales Tax Act, 1956 — Section 9

High Courts02 Jul 1987Allowed

Mahant Murlidhar Das Vs Ramcharan Das and others

Madhya Pradesh High Court · (1987) MPLJ 734

Civil Procedure Code, 1908 (CPC) — Section 151, 2(ii)

High Courts02 Jul 1987

Nirmaldas Jassumal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1987) 65 CTR 133 : (1988) 170 ITR 53

Income Tax Act, 1961 — Section 256(2), 68

High Courts02 Jul 1987Dismissed

Punjab Sikh Regular Motor Service, Bilaspur Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1988 MP 43 : (1988) JLJ 285 : (1987) 32 MPLJ 776 : (1987) MPLJ 776

Constitution of India, 1950 — Article 19(1), 226Motor Vehicles Act, 1939 — Section 68C, 68F(1D)