High Courts08 Sept 1986Allowed
Nirmal Kumar and another Vs State of M. P.
Madhya Pradesh High Court · (1986) JLJ 750
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)(ii)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,003 of 2,382
High Courts08 Sept 1986Allowed
Babulal Vs State of M.P.
Madhya Pradesh High Court · (1987) JLJ 238
Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Sept 1986Dismissed
R.K. Charar Vs State of M. P.
Madhya Pradesh High Court · (1987) JLJ 387 : (1987) MPLJ 56
Criminal Procedure Code, 1973 (CrPC) — Section 102, 197Penal Code, 1860 (IPC) — Section 166
High Courts05 Sept 1986Dismissed
Ghanshyamdas Gupta Vs Shivaldas and others
Madhya Pradesh High Court · (1988) MPLJ 260
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
High Courts04 Sept 1986Dismissed
Suresh Mota Chenwala, Lashkar, Gwalior Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) MPLJ 659
High Courts29 Aug 1986
Commissioner of Wealth-tax Vs R.S. Seth Ghisalal Modi Family Trust
Madhya Pradesh High Court · (1987) 61 CTR 102 : (1988) 169 ITR 530
Wealth Tax Act, 1957 — Section 27(3)
High Courts26 Aug 1986Dismissed
Balwant Singh and another Vs State of M.P. and another
Madhya Pradesh High Court · (1986) JLJ 686 : (1986) MPLJ 571
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)Limitation Act, 1963 — Section 5
High Courts22 Aug 1986
United India Insurance Co. Ltd. Vs Smt. Neelambai and Others
Madhya Pradesh High Court · (1990) 2 ACC 81
Fatal Accidents Act, 1855 — Section 1, 1A, 2
High Courts22 Aug 1986Dismissed
Ramsharan Vs Mahipatrao
Madhya Pradesh High Court · AIR 1987 MP 29 : (1987) JLJ 115
Administration of Evacuee Property Act, 1950 — Section 2, 28, 46, 7Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100, 9
High Courts22 Aug 1986Dismissed
Sumanbai Vs Deoram Patidar and another
Madhya Pradesh High Court · (1987) MPLJ 84 : (1987) 1 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 494
High Courts21 Aug 1986Dismissed
Sahakari Vipnan (Mkt.) Sanstha Maryadit Vs Labour Court and Others
Madhya Pradesh High Court · (1994) 3 LLJ 906 : (1987) 32 MPLJ 31 : (1987) MPLJ 31
Industrial Disputes Act, 1947 — Section 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(1)Madhya Pradesh Industrial Relations Act, 1960 — Section 110
High Courts21 Aug 1986Allowed
Laltaprasad Shivcharanlal Vs Ramcharan Hiralal Vijayvargiya
Madhya Pradesh High Court · (1986) JLJ 713 : (1989) MPLJ 233
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A(a)
High Courts21 Aug 1986Dismissed
Sahakari Vipnan Sanstha, Khaigone Vs Labour Court Iudore
Madhya Pradesh High Court · (1986) JLJ 740
Industrial Disputes Act, 1947 — Section 10(1)Madhya Pradesh Co-operative Societies Act, 1960 — Section 5(1)
High Courts14 Aug 1986Dismissed
Jagdish Prasad Vs Sumitrabai and others
Madhya Pradesh High Court · (1986) JLJ 765
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23E
High Courts14 Aug 1986
COMMISSIONER OF INCOME TAX Vs G. B. J. SETH and C. G. J. SETH.
Madhya Pradesh High Court · (1987) 59 CTR 282
Income Tax Act, 1961 — Section 263, 80L
High Courts14 Aug 1986
Porwal Udyog (India) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 167 ITR 808 : (1987) 33 TAXMAN 544
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts14 Aug 1986
Commissioner of Income Tax Vs G.B.J. Seth and C.O.J. Seth
Madhya Pradesh High Court · (1987) 166 ITR 604 : (1987) 32 TAXMAN 186
Income Tax Act, 1961 — Section 80L
High Courts13 Aug 1986Allowed
Prakashchandra S. Verma and others Vs Vikram University, Ujjain and others
Madhya Pradesh High Court · (1986) JLJ 791 : (1987) MPLJ 36
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 6
High Courts13 Aug 1986Allowed
Deoki Nandan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) MPLJ 61
Penal Code, 1860 (IPC) — Section 149, 302