High Courts10 Mar 1987
Hemlata (Smt.) and others Vs Gyanchandra
Madhya Pradesh High Court · (1990) JLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 294, 427
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,993 of 2,382
High Courts09 Mar 1987Dismissed
Arjunlal Thawait Vs Shashikala
Madhya Pradesh High Court · (1990) 1 DMC 158 : (1991) ILR (MP) 492
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts06 Mar 1987Dismissed
State of Madhya Pradesh Vs Preconco, Indore
Madhya Pradesh High Court · AIR 1987 MP 284
Arbitration Act, 1940 — Section 30
High Courts06 Mar 1987
M.P. Badalkar Vs Smt. Shanta Sarojini Badalkar and Another
Madhya Pradesh High Court · AIR 1988 MP 319
Divorce Act, 1869 — Section 10
High Courts06 Mar 1987
Commissioner of Income Tax Vs Kumar Brothers
Madhya Pradesh High Court · (1987) 168 ITR 206
Income Tax Act, 1961 — Section 256(2)
High Courts06 Mar 1987Dismissed
State of M.P. and another Vs Municipal Corporation, Indore
Madhya Pradesh High Court · (1987) JLJ 752
Madhya Pradesh Municipal Corporation Act, 1956 — Section 421
High Courts05 Mar 1987Dismissed
Asho Jain Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1988 MP 230 : (1987) ILR (MP) 133 : (1987) JLJ 413 : (1987) 32 MPLJ 478
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 4C
High Courts05 Mar 1987
Jahangir Guli Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1988) CriLJ 1889
Criminal Procedure Code, 1973 (CrPC) — Section 45Wild Life (Protection) Act, 1972 — Section 50, 55
High Courts03 Mar 1987Dismissed
Indore Municipal Corporation, Indore Vs Kishanlal Assodamal and another
Madhya Pradesh High Court · (1987) MPLJ 641
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts03 Mar 1987Allowed
State of Madhya Pradesh Vs Phulchand Ganpatlal and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 73 : (1990) MPLJ 73
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11, 11(3), 11(4), 11(5), 4Madhya Pradesh Land Revenue Code, 1959 — Section 257
High Courts03 Mar 1987
R.J. Trivedi (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 63 CTR 101 : (1987) 166 ITR 856 : (1987) 34 TAXMAN 107
High Courts03 Mar 1987Dismissed
Prakash Vs State of M. P.
Madhya Pradesh High Court · (1987) MPLJ 520
Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379
High Courts02 Mar 1987Dismissed
Daulat Singh Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 301
Madhya Bharat Zamindari Abolition Act, 2008 — Section 4(2)
High Courts02 Mar 1987
KASHIRAM RAMGOPAL Vs COMMISSIONER OF INCOME TAX.
Madhya Pradesh High Court · (1987) 66 CTR 207
Income Tax Act, 1961 — Section 143, 263, 28, 33, 36
High Courts02 Mar 1987Dismissed
Narain Singh and others Vs State of M.P.
Madhya Pradesh High Court · (1987) MPLJ 387
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Penal Code, 1860 (IPC) — Section 120B, 406, 498A
High Courts02 Mar 1987Dismissed
R.C. Pandey Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1988 MP 60 : (1987) ILR (MP) 335 : (1987) JLJ 442 : (1987) 32 MPLJ 486
Advocates Act, 1961 — Section 15(2), 6(2), 7(2)(1)Constitution of India, 1950 — Article 19(1), 265Madhya Pradesh Adhivakta Kalyan Nidhi Adhiniyam, 1982 — Section 19, 19(3)
High Courts27 Feb 1987Dismissed
Saodhan Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1987) MPLJ 465
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts27 Feb 1987Allowed
Alok Mitra, 'Editor', Satya Katha and Others Vs Narendra Kumar @ Nanda Rai and Another
Madhya Pradesh High Court · (1989) ILR (MP) 178 : (1993) 2 MPJR 103 : (1993) MPLJ 759
Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2), 397, 401, 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts27 Feb 1987Allowed
Laxmi Sharma and others Vs Om Prakash Sharma
Madhya Pradesh High Court · (1987) MPLJ 459
Penal Code, 1860 (IPC) — Section 34, 380, 497
High Courts27 Feb 1987Allowed
Alok Mitra, 'Editor', Satya Katha and others Vs Narendra Kumar @ Nanda Rai and another
Madhya Pradesh High Court · (1993) MPLJ 759
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 500