COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,011 of 2,382

High Courts17 Mar 1986Dismissed

Madhya Pradesh Shikshak Sangh and another Vs State of M.P. and others

Madhya Pradesh High Court · (1987) JLJ 121 : (1986) MPLJ 455

Madhya Pradesh Civil Services (General Conditions of Services) Rules, 1981 — Rule 12Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 3Madhya Pradesh Revision of Pay Rules, 1983 — Rule 2(vi)

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High Courts17 Mar 1986Allowed

Vishwanath Vs M.P. State Road Transport Corporation, Bhopal and others

Madhya Pradesh High Court · (1986) JLJ 320

Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 7(7)

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High Courts17 Mar 1986

Smt. Lalitabai Sobhagmal Vs Commissioner of Gift Tax

Madhya Pradesh High Court · (1986) 56 CTR 58 : (1986) 161 ITR 97

Gift Tax Act, 1958 — Section 5(1)

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High Courts15 Mar 1986Dismissed

Dr. Rajesh Malik Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1987 MP 184 : (1987) ILR (MP) 75

Constitution of India, 1950 — Article 15, 226, 29

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High Courts15 Mar 1986

COMMISSIONER OF Income Tax Vs S. C. DEORA.

Madhya Pradesh High Court · (1987) 59 CTR 290 : (1987) 167 ITR 682

Income Tax Act, 1961 — Section 16

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High Courts14 Mar 1986Allowed

Manohar Singh Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1986 MP 183 : (1986) 31 MPLJ 235

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 331, 38(3)

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High Courts14 Mar 1986Dismissed

New India Assurance Co. Ltd. and Others Vs Smt. Shakuntalabai and Others

Madhya Pradesh High Court · (1987) ACJ 224 : AIR 1987 MP 244 : (1987) JLJ 462 : (1987) 32 MPLJ 719 : (1987) MPLJ 719

Civil Procedure Code, 1908 (CPC) — Section 35Evidence Act, 1872 — Section 118, 3Motor Vehicles Act, 1939 — Section 110B, 110C, 110D, 110D(1), 96(2)

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High Courts14 Mar 1986Allowed

Manohar Singh Vs State of M.P. and others

Madhya Pradesh High Court · (1986) JLJ 707

Madhya Pradesh Municipalities Act, 1961 — Section 38(1)(b), 38(2), 38(3)

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High Courts13 Mar 1986Allowed

Steel Authority of India Vs Industrial Court, Indore and others

Madhya Pradesh High Court · (1986) JLJ 703 : (1986) MPLJ 554

Constitution of India, 1950 — Article 226, 227

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High Courts13 Mar 1986Dismissed

Permali Wallace Limited and Another Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1987) 14 ECC 64 : (1987) 13 ECR 509

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High Courts13 Mar 1986

Girdharilal Bagadia Vs Addl. Commissioner of Income Tax

Madhya Pradesh High Court · (1986) 161 ITR 89 : (1986) 26 TAXMAN 479

Income Tax Act, 1961 — Section 41(1)

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High Courts13 Mar 1986Allowed

Ku. Sadhana Vs Vikram University, Ujjain and Others

Madhya Pradesh High Court · AIR 1986 MP 181

Constitution of India, 1950 — Article 226

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High Courts13 Mar 1986Allowed

Sadhana Vs Vikram University and others

Madhya Pradesh High Court · (1986) JLJ 736

Constitution of India, 1950 — Article 226

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High Courts12 Mar 1986Dismissed

Kanhaiyalal Lunaji Padiyar Vs Regional Transport Authority, Indore

Madhya Pradesh High Court · (1986) 2 ACC 314 : AIR 1986 MP 251 : (1987) ILR (MP) 470 : (1986) 31 MPLJ 689 : (1986) MPLJ 689

Constitution of India, 1950 — Article 15(4), 46Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 78A, 78BMotor Vehicles Act, 1939 — Section 47, 47(1A), 47(3)

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High Courts11 Mar 1986