High Courts27 Sept 1986Allowed
Barkat and Others Vs State of M.P.
Madhya Pradesh High Court · AIR 1987 MP 162 : (1986) 31 MPLJ 704
Forest Act, 1927 — Section 2(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,002 of 2,382
High Courts27 Sept 1986Allowed
Ramjidas Vs Laxmi Kumar and Others
Madhya Pradesh High Court · AIR 1987 MP 78 : (1988) MPLJ 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(5), 2Transfer of Property Act, 1882 — Section 52
High Courts26 Sept 1986Dismissed
Kunti Devi Vs Roshanlal
Madhya Pradesh High Court · (1987) MPLJ 25
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts25 Sept 1986Dismissed
Satya Tiwari Vs Kalpana Mishra and others
Madhya Pradesh High Court · (1987) MPLJ 521
Civil Procedure Code, 1908 (CPC) — Section 151, 22, 23Succession Act, 1925 — Section 372
High Courts24 Sept 1986
Sant Prasad Pande Vs Indira Bai Sarwate and others
Madhya Pradesh High Court · (1988) MPLJ 755
Court Fees Act, 1870 — Article 11Letters Patent Act, 1865 — Clause 10
High Courts23 Sept 1986Allowed
Sukhibai and others Vs Limya and others
Madhya Pradesh High Court · (1987) JLJ 159
Registration Act, 1908 — Section 49
High Courts23 Sept 1986Allowed
Mubarik Hussain Vs Mushtaq Ahmad and others
Madhya Pradesh High Court · (1987) JLJ 425 : (1987) MPLJ 96
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 294, 323, 506
High Courts23 Sept 1986Allowed
Factory Manager, J.C. Mills Vs Employee's State Insurance Corporation, Gwalior
Madhya Pradesh High Court · (1987) JLJ 281
Employees State Insurance Act, 1948 — Section 66
High Courts22 Sept 1986
Lauki devi and Others Vs Sardar Gurlal Singh and Others
Madhya Pradesh High Court · (1987) 1 ACC 187 : (1988) ACJ 663 : (1988) ILR (MP) 398
Civil Procedure Code, 1908 (CPC) — Section 115Employees Compensation Act, 1923 — Section 10A, 10B, 30Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts22 Sept 1986
Rajdoot Hotel Enterprises Corpn. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 167 ITR 167
Income Tax Act, 1961 — Section 256(2)
High Courts18 Sept 1986
Bhupendra Joshi Vs State of M.P. and Others
Madhya Pradesh High Court · (1988) CriLJ 1603
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3
High Courts18 Sept 1986
Straw Products Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1987) 65 STC 20
Central Sales Tax Act, 1956 — Section 2
High Courts18 Sept 1986
M.P.S.R.T. Corporation Vs Chanderbai and Another
Madhya Pradesh High Court · (1987) 2 ACC 65
Motor Vehicles Act, 1988 — Section 110A, 110D, 92A
High Courts17 Sept 1986Dismissed
Laxminarayan Murar Vs State of M.P.
Madhya Pradesh High Court · (1987) MPLJ 106
Criminal Procedure Code, 1973 (CrPC) — Section 161, 197Prevention of Corruption Act, 1947 — Section 6
High Courts17 Sept 1986Dismissed
Smt. Sushila Devi Somani Vs Kedarnath Gupta
Madhya Pradesh High Court · AIR 1987 MP 65 : (1988) ILR (MP) 105 : (1987) JLJ 450
Arbitration Act, 1940 — Section 35Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts17 Sept 1986Dismissed
Chandra Shekhar Vs Kishandas
Madhya Pradesh High Court · (1987) JLJ 490 : (1987) MPLJ 120
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(a), 13, 13(1), 13(2)
High Courts16 Sept 1986
Shyamrao Sadashiv Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) 35 MPLJ 20 : (1990) MPLJ 20
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3)Penal Code, 1860 (IPC) — Section 366, 376
High Courts12 Sept 1986Dismissed
Damodarrao and another Vs Mainabai and another
Madhya Pradesh High Court · (1987) JLJ 658 : (1987) MPLJ 126
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1877 — Section 16(c)
High Courts11 Sept 1986Dismissed
Municipal Council, Shivpuri Vs Krishangopal
Madhya Pradesh High Court · (1986) MPLJ 665
Limitation Act, 1963 — Section 5
High Courts10 Sept 1986
Bal Kishan and Others Vs Tulsa Bai and Another
Madhya Pradesh High Court · AIR 1987 MP 120
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 100, 2(2), 96Constitution of India, 1950 — Article 227