High Courts28 Mar 1986Allowed
Hiralal Rameshwar Prasad and others Vs State of M.P. and others
Madhya Pradesh High Court · (1986) MPLJ 514
Madhya Pradesh Karadhan Adhiniyam, 1982 — Section 9
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,010 of 2,382
High Courts28 Mar 1986
PARSI ZORASTRIAN ANJUMAN TRUST Vs COMMISSIONER OF INCOME TAX.
Madhya Pradesh High Court · (1987) 59 CTR 279
Income Tax Act, 1961 — Section 11, 2, 60, 61, 62
High Courts28 Mar 1986
Rameshwar Vs Ramibai
Madhya Pradesh High Court · (1987) CriLJ 1952
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 397
High Courts28 Mar 1986
Ajij Khan Vs Sirajuddin and Others
Madhya Pradesh High Court · (1987) CriLJ 1304
Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 207, 208, 209Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 34
High Courts28 Mar 1986
ARYA CONFECTIONARY WORKS Vs COMMISSIONER OF INCOME TAX.
Madhya Pradesh High Court · (1987) 59 CTR 76
Income Tax Act, 1961 — Section 271, 274
High Courts28 Mar 1986
COMMISSIONER OF INCOME TAX Vs M. P. BIDI LEAVES and CO.
Madhya Pradesh High Court · (1986) 56 CTR 124
Income Tax Act, 1961 — Section 184
High Courts28 Mar 1986
COMMISSIONER OF WEALTH TAX Vs LACHHMANDAS BHATIA.
Madhya Pradesh High Court · (1987) 59 CTR 149
High Courts28 Mar 1986
PARSI ZORASTRIAN ANJUMAN TRUST MHOW Vs COMMISSIONER OF Income Tax.
Madhya Pradesh High Court · (1987) 163 ITR 832
Income Tax Act, 1961 — Section 11, 2, 60, 61, 62
High Courts28 Mar 1986
Straw Products Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1987) ILR (MP) 147 : (1987) JLJ 253 : (1987) 1 LLJ 469 : (1986) 31 MPLJ 473 : (1986) MPLJ 152
Industrial Disputes Act, 1947 — Section 2, 25, 25N, 25O
High Courts28 Mar 1986Allowed
Nandlal Jaiswal Vs State of M.P. and others
Madhya Pradesh High Court · (1986) MPLJ 742
Madhya Pradesh Excise Act, 1915 — Section 62(e), 62(f)
High Courts28 Mar 1986Allowed
Ajijkhan Vs State of M.P.
Madhya Pradesh High Court · (1986) JLJ 585
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 148, 307, 506
High Courts28 Mar 1986Allowed
State of Madhya Pradesh Vs Gulam Nabi Vaheed
Madhya Pradesh High Court · (1986) 03 MP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Opium Act, 1878 — Section 9A
High Courts25 Mar 1986Dismissed
Narendra Kumar Vs Municipal Corporation Indore
Madhya Pradesh High Court · (1986) JLJ 745
Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts25 Mar 1986
Sukhaswarooplal Vs State of M.P. and Others
Madhya Pradesh High Court · (1987) CriLJ 921
Criminal Procedure Code, 1973 (CrPC) — Section 182, 202, 205, 462, 482Penal Code, 1860 (IPC) — Section 494, 495
High Courts25 Mar 1986
Narendra Kumar Vs Municipal Corporation
Madhya Pradesh High Court · (1986) CriLJ 1688
Prevention of Food Adulteration Act, 1954 — Section 13
High Courts24 Mar 1986Dismissed
Rajbandha Maidan Vyavsayee Samiti others Vs Collector, Raipur and others
Madhya Pradesh High Court · (1986) JLJ 433
Motor Vehicles Act, 1939 — Section 74
High Courts24 Mar 1986Dismissed
State of Madhya Pradesh Vs Smt. Jambai and Others
Madhya Pradesh High Court · AIR 1987 MP 239 : (1986) 31 MPLJ 341
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Land Acquisition Act, 1894 — Section 18, 26(2), 53, 54
High Courts24 Mar 1986Dismissed
Rajbandha Maidan Vyavasayee Samiti, Raipur and Others Vs Collector, Raipur and Others
Madhya Pradesh High Court · AIR 1986 MP 237 : (1986) ILR (MP) 111 : (1987) 32 MPLJ 46 : (1987) MPLJ 46
Constitution of India, 1950 — Article 19, 21Motor Vehicles Act, 1939 — Section 74
High Courts21 Mar 1986
Aluminium Extrusions and Industrial Components Pvt. Ltd. Vs Central Paints Ltd.
Madhya Pradesh High Court · (1990) 68 CompCas 477
Companies Act, 1956 — Section 433, 439
High Courts19 Mar 1986
Omprakash Premchand and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 56 CTR 57 : (1986) 161 ITR 127 : (1986) 26 TAXMAN 768
Income Tax Act, 1961 — Section 217, 246