High Courts18 Feb 1986Dismissed
Babulal Agarwal Vs Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1987) JLJ 224 : (1986) 31 MPLJ 398 : (1986) MPLJ 398 : (1987) 66 STC 164
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,013 of 2,382
High Courts17 Feb 1986
Agro Pipes Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1987) 65 STC 438
Madhya Pradesh General Sales Tax Act, 1958 — Item 56(ii), 44(1)
High Courts14 Feb 1986
Dilip Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) CriLJ 212
Criminal Procedure Code, 1973 (CrPC) — Section 177, 184, 219, 220, 221Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
High Courts12 Feb 1986Allowed
Hazi Abdul Rehman and Another Vs Ashok Kumar
Madhya Pradesh High Court · (1988) ILR (MP) 287 : (1991) 36 MPLJ 747 : (1991) MPLJ 747
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 248(2), 362, 378, 386Penal Code, 1860 (IPC) — Section 407
High Courts12 Feb 1986
Sujanmal Vs State Transport Appellate Tribunal
Madhya Pradesh High Court · (1986) 1 ACC 587
Constitution of India, 1950 — Article 226, 227
High Courts12 Feb 1986Allowed
Khurshidbai and Others Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1987 MP 254
Madhya Pradesh Municipalities Act, 1961 — Section 182Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 24, 31(1), 31(2)
High Courts11 Feb 1986
Major M.P.M. Pillai and Another Vs M.P. State Road Transport Corporation and Another
Madhya Pradesh High Court · (1986) 2 ACC 169
Penal Code, 1860 (IPC) — Section 304A
High Courts10 Feb 1986Allowed
Mumtaz Begum Vs Mubarak Hussain
Madhya Pradesh High Court · AIR 1986 MP 221 : (1987) 1 HLR 546 : (1986) JLJ 527
Constitution of India, 1950 — Article 226, 39Guardians and Wards Act, 1890 — Section 25
High Courts07 Feb 1986Allowed
Advani Oerlikon Limited Vs Union of India (UOI)
Madhya Pradesh High Court · (1987) 14 ECC 94 : (1987) 13 ECR 448 : (1988) 36 ELT 423
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11BCompanies Act, 1956 — Section 37
High Courts07 Feb 1986
Smt. Sharmishthabai Holkar Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1986) 02 MP CK 0003
Wealth Tax Act, 1957 — Section 17(1)(b), 27(1)
High Courts06 Feb 1986Partly Allowed
Dr. Ravi Agrawal Vs M.P. Rajya Parivahan Nigam, Bhopal and Another
Madhya Pradesh High Court · AIR 1987 MP 48
Motor Vehicles Act, 1939 — Section 110B
High Courts06 Feb 1986Allowed
Poppy Corporation Vs Deputy Commissioner of Sales Tax, Ujjain Division and Another
Madhya Pradesh High Court · (1987) 65 STC 360
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226, 227
High Courts06 Feb 1986
Ravi Agrawal Vs M.P. Rajya Pariwahan Nigam and Another
Madhya Pradesh High Court · (1986) 1 ACC 476
Motor Vehicles Act, 1939 — Section 110A
High Courts04 Feb 1986Dismissed
Premier Vegetable (Pvt.) Ltd., Jaora Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1986 MP 258 : (1987) JLJ 550
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 147Registration Act, 1908 — Section 17(2), 89(4)
High Courts04 Feb 1986
Commissioner of Income Tax Vs P.S. Kalani
Madhya Pradesh High Court · (1986) 53 CTR 300 : (1986) 159 ITR 681
Income Tax Act, 1961 — Section 16
High Courts03 Feb 1986
Bhilari Motors Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1986) 62 STC 212
Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3)
High Courts03 Feb 1986Dismissed
Baboolal Vs Kankar Mujare and Others
Madhya Pradesh High Court · AIR 1988 MP 15 : (1988) JLJ 262 : (1987) 32 MPLJ 146 : (1987) MPLJ 146
Criminal Procedure Code, 1973 (CrPC) — Section 428Representation of the People Act, 1951 — Section 100(1), 8(1), 8(3)
High Courts03 Feb 1986
Bhilai Motors (M/s) Raipur Vs Commissioner of Sales Tax M.P., Indore
Madhya Pradesh High Court · (1987) ILR (MP) 395 : (1987) 167 ITR 147 : (1986) JLJ 640
Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3), 17(3)(ii), 44
High Courts02 Feb 1986
COMMISSIONER OF INCOME TAX Vs B. N. KALANI and SONS.
Madhya Pradesh High Court · (1986) 57 CTR 306
Income Tax Act, 1961 — Section 256(2)
High Courts31 Jan 1986Allowed
Tripta Chhabra Vs Ajit Kumar Chhabra
Madhya Pradesh High Court · (1988) MPLJ 16
Hindu Marriage Act, 1955 — Section 12, 24