High Courts22 Jun 1987
Commissioner of Income Tax Vs Project Automobiles
Madhya Pradesh High Court · (1988) 67 CTR 152 : (1987) 167 ITR 781 : (1987) 35 TAXMAN 181
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,990 of 2,382
High Courts22 Jun 1987Dismissed
Spedra Engineering Corporation Engineers and Contractors, Bhopal Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1988 MP 111 : (1988) JLJ 601
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 254, 254(2)
High Courts22 Jun 1987Dismissed
Ramchandra Mangilal and others Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1987) MPLJ 668
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Shri Mahakaleshwar Mandir Adhiniyam, 1982 — Section 45
High Courts11 Jun 1987
Kanhaiyalal Vs Govt. of India
Madhya Pradesh High Court · (1987) JLJ 586 : (1988) MPLJ 583
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Jun 1987Dismissed
Jamnabai Namdeo Vs State of M. P. Special Police Establishment Bhopal
Madhya Pradesh High Court · (1987) MPLJ 543
Criminal Procedure Code, 1973 (CrPC) — Section 394(2)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts04 Jun 1987Dismissed
S.A.E. (India) Limited and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1988) ILR (MP) 535 : (1992) 37 MPLJ 882 : (1992) MPLJ 882
Constitution of India, 1950 — Article 226, 227Madhya Pradesh General Sales Tax Act, 1958 — Section 38(5), 43(1), 46
High Courts21 May 1987Dismissed
Virendra Kumar Saklecha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1978) ILR (MP) 454 : (1993) 38 MPLJ 202 : (1993) MPLJ 202
Prevention of Corruption Act, 1947 — Section 5, 5(1), 5A(1)
High Courts01 May 1987Allowed
Balveer Singh Vs Kishanlal
Madhya Pradesh High Court · AIR 1988 MP 227
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(2)
High Courts29 Apr 1987Allowed
Digamber Jain Hitopadeshini Sabha and Another Vs Narendra Kumar Bukharia and Others
Madhya Pradesh High Court · (1988) ILR (MP) 331 : (1991) JLJ 93 : (1990) 35 MPLJ 55 : (1990) MPLJ 55
Madhya Pradesh Public Trust Act, 1951 — Section 26, 27, 36, 36(1)Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 2
High Courts28 Apr 1987Allowed
Badrinarayan Vs State of M.P. and Others
Madhya Pradesh High Court · (1988) 70 STC 12
Constitution of India, 1950 — Article 226
High Courts28 Apr 1987Allowed
Steel Authority of India Vs Industrial Court and Others
Madhya Pradesh High Court · (1986) 52 FLR 495 : (1988) ILR (MP) 489 : (1994) 3 LLJ 73 : (1987) 32 MPLJ 762 : (1986) MPLJ 473
Constitution of India, 1950 — Article 226, 227
High Courts27 Apr 1987Allowed
Amreek Singh Vs District Manager, Indore Telephones and Others
Madhya Pradesh High Court · AIR 1987 MP 278 : (1987) 32 MPLJ 701
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 443
High Courts27 Apr 1987
Jagdish Prasad Sukhanandan (Firm) Vs M.P. Electricity Board, Gwalior
Madhya Pradesh High Court · (1987) MPLJ 452
Suits Valuation Act, 1887 — Section 8
High Courts25 Apr 1987Allowed
New India Assurance Company Ltd. Vs Vidhichand Gupta
Madhya Pradesh High Court · (1987) JLJ 700 : (1987) MPLJ 364
Arbitration Act, 1940 — Section 34Madhya Pradesh Civil Courts Act, 1958 — Section 18
High Courts25 Apr 1987
Commissioner of Income Tax Vs Narbharam Popat Bhai and Sons
Madhya Pradesh High Court · (1987) ILR (MP) 202 : (1988) 170 ITR 612 : (1987) JLJ 589 : (1987) 32 MPLJ 447
Income Tax Act, 1961 — Section 261, 40
High Courts24 Apr 1987Allowed
Madanlal Vs Mitthulal Sharma
Madhya Pradesh High Court · (1987) MPLJ 695
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C
High Courts24 Apr 1987
Bhanwarlal and Another Vs Mahadev Prasad Bhargava
Madhya Pradesh High Court · (1988) MPJR 159
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23A(a), 23D, 23E
High Courts23 Apr 1987Dismissed
Paltan Singh Gulabrai Vs M.P. State Industrial Corp. Ltd.
Madhya Pradesh High Court · (1987) 04 MP CK 0002
Arbitration Act, 1940 — Section 14, 14(1), 17, 20, 30Civil Procedure Code, 1908 (CPC) — Section 15Limitation Act, 1963 — Section 14
High Courts21 Apr 1987Dismissed
Laxmi Narayan Vs Madan Mohan and Another
Madhya Pradesh High Court · AIR 1988 MP 142
Constitution of India, 1950 — Article 15(4), 16(4)
High Courts20 Apr 1987Dismissed
Narpat Singh Santokh Singh Vs Krishna Murari Acharya and another
Madhya Pradesh High Court · (1988) JLJ 499
Criminal Procedure Code, 1973 (CrPC) — Section 177, 195, 196, 197, 197(1)Penal Code, 1860 (IPC) — Section 120B, 161, 409