High Courts31 Jan 1986
Vinod Kumar and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) CriLJ 1541 : (1987) 32 MPLJ 214
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,014 of 2,382
High Courts31 Jan 1986
Dinanath Dubey Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 57 CTR 233 : (1986) 160 ITR 1
Income Tax Act, 1961 — Section 256(2)
High Courts31 Jan 1986Partly Allowed
Dr. Zakiuddin Malik Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1986 MP 263
Constitution of India, 1950 — Article 226
High Courts30 Jan 1986
Babulal Vs Sunita
Madhya Pradesh High Court · (1987) CriLJ 525 : (1987) JLJ 484 : (1987) 1 RCR(Criminal) 505
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts30 Jan 1986
Abdul Majid Vs Union of India (UOI)
Madhya Pradesh High Court · (1986) 2 ACC 197 : (1987) ACJ 616
Constitution of India, 1950 — Article 226Employees Compensation Act, 1923 — Section 30
High Courts30 Jan 1986
Thakur Lal Vs Arjundas and Others
Madhya Pradesh High Court · (1986) 2 ACC 63
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts29 Jan 1986
Commissioner of Income Tax Vs Shri Radheshyam Garg
Madhya Pradesh High Court · (1986) 159 ITR 175
Income Tax Act, 1961 — Section 256, 271(1)
High Courts29 Jan 1986Dismissed
Itarsi Timber Merchants Association and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1987 MP 57 : (1986) ILR (MP) 1 : (1986) MPLJ 307
Constitution of India, 1950 — Article 14, 19(1), 19(6)Forest Act, 1927 — Section 41, 41(1), 41(2)Madhya Pradesh Kashtha Chiran (Viniyaman) Niyam, 1984 — Rule 3(6)
High Courts29 Jan 1986
Indarsen Narang and Others Vs Kesaria Devi and Others
Madhya Pradesh High Court · (1986) 2 ACC 248
Penal Code, 1860 (IPC) — Section 304A
High Courts29 Jan 1986Dismissed
Itarsi Timber Merchants Association, Itarsi and another Vs State of M.P. and others
Madhya Pradesh High Court · (1986) JLJ 671 : (1986) MPLJ 307
Forest Act, 1927 — Section 41Madhya Pradesh Transit (Forest Produce) Rules, 1961 — Rule 27Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 21
High Courts28 Jan 1986
Dularibai and Others Vs Brij Mohan Khandelwal and Others
Madhya Pradesh High Court · (1986) 2 ACC 208
Fatal Accidents Act, 1855 — Section 1A, 2Limitation Act, 1963 — Section 5, 6, 7
High Courts27 Jan 1986Dismissed
Kusum Kurre and another Vs Dharam Singh
Madhya Pradesh High Court · (1986) ILR (MP) 414 : (1987) MPLJ 176
Criminal Procedure Code, 1973 (CrPC) — Section 145Succession Act, 1925 — Section 2(c), 211, 213, 301
High Courts27 Jan 1986
Imratlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) CriLJ 557
Penal Code, 1860 (IPC) — Section 376
High Courts27 Jan 1986
Commissioner of Income Tax Vs Perfect Pottery Co. Ltd.
Madhya Pradesh High Court · (1986) 54 CTR 363 : (1989) 175 ITR 562
Income Tax Act, 1961 — Section 215, 256, 80JIncome Tax Rules, 1962 — Rule 19A
High Courts25 Jan 1986
Ashok Kumar Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 53 CTR 226 : (1986) 160 ITR 497 : (1987) 30 TAXMAN 389
Income Tax Act, 1961 — Section 69A
High Courts25 Jan 1986
Manager, North Chandameta Colliery Parasia Vs Basanti Bai
Madhya Pradesh High Court · (1986) 2 ACC 102
Employees Compensation Act, 1923 — Section 30Limitation Act, 1963 — Section 12
High Courts25 Jan 1986
Commissioner of Income Tax Vs S.S. Ratanchand Bholanath
Madhya Pradesh High Court · (1986) 53 CTR 384 : (1986) ILR (MP) 361 : (1986) 160 ITR 500 : (1986) 29 TAXMAN 347
Income Tax Act, 1961 — Section 37Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3)
High Courts24 Jan 1986
Sobhagmal Phoolchand Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 53 CTR 387 : (1987) 166 ITR 541
Income Tax Act, 1961 — Section 40
High Courts24 Jan 1986
Commissioner of Income Tax Vs Radheshyam Garg
Madhya Pradesh High Court · (1986) 26 TAXMAN 209
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)(c)
High Courts23 Jan 1986
The New India Assurance Co. Ltd. Vs Mohinder Singh and Another
Madhya Pradesh High Court · (1986) 1 ACC 465 : (1986) ACJ 1101
Employees Compensation Act, 1923 — Section 30