High Courts20 Apr 1987
Revta Vs The State
Madhya Pradesh High Court · (1987) CriLJ 1967 : (1987) 32 MPLJ 559
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,991 of 2,382
High Courts20 Apr 1987
Alok Awasthi and Another Vs Ram Sharma
Madhya Pradesh High Court · AIR 1988 MP 253
Madhya Pradesh General Clauses Act, 1957 — Section 16Madhya Pradesh Municipalities Act, 1961 — Section 86, 87(2), 90, 92Madhya Pradesh State Municipal Service (Executive) Rules, 1973 — Rule 11, 14, 28, 29, 30
High Courts20 Apr 1987Allowed
Kalu Vs State of M. P.
Madhya Pradesh High Court · (1987) MPLJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Apr 1987Allowed
A.K. Verma Vs State of Madhva Pradesh
Madhya Pradesh High Court · (1987) MPLJ 374
Criminal Procedure Code, 1973 (CrPC) — Section 421, 446, 449, 62, 62
High Courts15 Apr 1987
K.P. Govil Vs Jawaharlal Nehru Krishi Vishwa Vidyalaya, Jabalpur and Another
Madhya Pradesh High Court · (1987) JLJ 341 : (1987) 32 MPLJ 396 : (1987) MPLJ 396
Constitution of India, 1950 — Article 226(2)States Reorganisation Act, 1956 — Section 51(2)
High Courts13 Apr 1987
Shyamlal and another Vs State of M. P.
Madhya Pradesh High Court · (1987) MPLJ 540
Criminal Procedure Code, 1973 (CrPC) — Section 228(1)Penal Code, 1860 (IPC) — Section 307
High Courts10 Apr 1987Dismissed
Karyabharit Evam Dainik Vetan Karmachari Sangh, Bargi Nagar, Jabalpur Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1987) JLJ 733 : (1987) MPLJ 741
Constitution of India, 1950 — Article 14, 16Madhya Pradesh Work Charged and Contingency Paid Employees Revision of Pay Rules, 1984 — Rule 1(b)
High Courts10 Apr 1987
Bheraghat Mineral Industries Vs Divisional Deputy Commissioner of Sales Tax
Madhya Pradesh High Court · (1992) 61 ELT 560 : (1990) 79 STC 156
Madhya Pradesh General Sales Tax Act, 1958 — Section 2, 8(1)
High Courts03 Apr 1987Dismissed
New India Assurance Company Ltd. Vs Kishori and Others
Madhya Pradesh High Court · (1988) 1 ACC 267 : (1987) ACJ 892 : (1991) ILR (MP) 588 : (1991) 36 MPLJ 377 : (1991) MPLJ 377
Motor Vehicles Act, 1939 — Section 95, 95(2), 96
High Courts02 Apr 1987Allowed
Ram Kunwar Bai and Another Vs Hari Sharma and Others
Madhya Pradesh High Court · (1988) ACJ 47 : (1987) JLJ 748
Motor Vehicles Act, 1939 — Section 110D
High Courts02 Apr 1987Allowed
Ram Kunwar Bai and another Vs Harisharma and others
Madhya Pradesh High Court · (1987) MPLJ 434
Motor Vehicles Act, 1939 — Section 110D
High Courts02 Apr 1987
Hukumchand Agarwal Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1988) CriLJ 1587 : (1989) ILR (MP) 612 : (1987) 32 MPLJ 636 : (1987) MPLJ 636
Constitution of India, 1950 — Article 133, 135Criminal Procedure Code, 1973 (CrPC) — Section 484Essential Commodities (Special Provisions) Act, 1981 — Section 5
High Courts01 Apr 1987
G. D. Anklesaria and Company (M/s) Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 604
Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 3(2)(a)
High Courts31 Mar 1987Allowed
State of M.P. Vs Swami Rishi Kumar
Madhya Pradesh High Court · (1992) 2 MPJR 352
Criminal Procedure Code, 1973 (CrPC) — Section 297, 401Penal Code, 1860 (IPC) — Section 295A
High Courts31 Mar 1987Dismissed
Raj Kumar Vs Assistant Commissioner Excise, Ujjain
Madhya Pradesh High Court · (1987) JLJ 474
Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 4C
High Courts27 Mar 1987
Balveer Singh Vs Kishanlal
Madhya Pradesh High Court · AIR 1988 MP 225 : (1988) JLJ 693
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts27 Mar 1987Allowed
Kanhaiyalal Nemomal Vs Dr. Bhagwandas Gendimal
Madhya Pradesh High Court · (1987) MPLJ 615
Contract Act, 1872 — Section 2(a), 2(b), 2(c)Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts26 Mar 1987
Radheshyam Vs State of M.P. and Others
Madhya Pradesh High Court · (1988) CriLJ 678
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164National Security Act, 1980 — Section 3
High Courts24 Mar 1987
Jamna Prasad Modi Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1987) JLJ 759 : (1987) MPLJ 653
Madhya Pradesh Panchayat Act, 1981 — Section 34(2), 35Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1964 — Rule 5
High Courts23 Mar 1987Allowed
Mathuralal Vs State of M. P.
Madhya Pradesh High Court · (1987) MPLJ 556
Essential Commodities Act, 1955 — Section 3, 7