High Courts04 Dec 1985Partly Allowed
Smt. Indirabai and Others Vs M.P. Rajya Parivahan Nigam, Bairagarh, Bhopal and Others
Madhya Pradesh High Court · (1987) JLJ 264
Motor Vehicles Act, 1939 — Section 110B
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,019 of 2,382
High Courts04 Dec 1985Allowed
Suresh Kumar Chowkse Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1986 MP 130 : (1985) 30 MPLJ 758
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23AMadhya Pradesh Court Fees Act, 1870 — Section 13
High Courts03 Dec 1985Allowed
Raj Kumar College Karmachari Union, Raipur Vs The Principal Raj Kumar College, Raipur and another
Madhya Pradesh High Court · (1987) MPLJ 302
Industrial Disputes Act, 1947 — Section 10(1), 2(oo), 23(b)
High Courts03 Dec 1985Allowed
Sitaram Vs Kalawati
Madhya Pradesh High Court · (1986) MPLJ 67
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 35, 50
High Courts30 Nov 1985Allowed
Anant Laxman Purohit Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1986 MP 149 : (1986) JLJ 604
Madhya Pradesh Co-operative Societies Act, 1960 — Section 49(a), 53(1)Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 31
High Courts30 Nov 1985Dismissed
Madhya Pradesh State Vs Mahila Shanti Bai and Another
Madhya Pradesh High Court · (1985) 11 MP CK 0015
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 110A, 110CC, 92A
High Courts30 Nov 1985Dismissed
Raghunath Singh and Another Vs Kishanlal (dead) L.R. Ramratan
Madhya Pradesh High Court · (1986) JLJ 622
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 117, 59
High Courts30 Nov 1985Dismissed
State of Madhya Pradesh Vs Shantibai Kushwah
Madhya Pradesh High Court · (1987) MPLJ 98
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts29 Nov 1985Dismissed
M.P. State Road Trans. Corporation Vs Kishanlal Suri
Madhya Pradesh High Court · (1987) ACJ 519
Motor Vehicles Act, 1939 — Section 110D
High Courts29 Nov 1985
Dr. Ravishanker Tapa Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 55 CTR 1 : (1986) ILR (MP) 740 : (1987) 165 ITR 81 : (1986) JLJ 619 : (1986) 31 MPLJ 462 : (1987) 30 TAXMAN 326
Income Tax Act, 1961 — Section 147, 148, 149, 150, 151
High Courts29 Nov 1985
S. Rajendra Singh Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 57 CTR 226 : (1987) 165 ITR 712
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts29 Nov 1985Dismissed
M.P. State Road Transport Corporation, Gwalior Vs Kishanlal Suri
Madhya Pradesh High Court · (1986) MPLJ 117
Motor Vehicles Act, 1939 — Section 110D
High Courts29 Nov 1985Allowed
Ram Narayan Jwala Prasad Vs Tulsi Ram Paras Ram and others
Madhya Pradesh High Court · (1987) MPLJ 407
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 20(1)
High Courts28 Nov 1985Dismissed
Dhirendra Nath Sharma Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1986 MP 122 : (1986) ILR (MP) 119 : (1985) 30 MPLJ 786 : (1985) MPLJ 786
Constitution of India, 1950 — Article 14, 19(1), 254, 300A, 31Madhya Pradesh Land Revenue Code, 1959 — Section 170A, 170B
High Courts28 Nov 1985Allowed
Kalluram Kesharvani Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1986 MP 204 : (1986) ILR (MP) 307 : (1986) JLJ 372 : (1987) 32 MPLJ 102 : (1987) MPLJ 102
Constitution of India, 1950 — Article 21, 226Contract Act, 1872 — Section 10, 2, 3, 4Forest Act, 1927 — Section 82
High Courts28 Nov 1985
Inderabai and Others Vs M.P. Rajya Parivahan Nigam and Others
Madhya Pradesh High Court · (1986) 1 ACC 307
Fatal Accidents Act, 1855 — Section 2
High Courts28 Nov 1985Allowed
Roopabai Vs Nripal Singh
Madhya Pradesh High Court · (1986) MPLJ 482
Hindu Adoptions and Maintenance Act, 1956 — Section 12(c)Succession Act, 1925 — Section 14(1), 4(1)
High Courts28 Nov 1985Dismissed
Dhirendra Nath Sharma Vs State of M.P. and Another
Madhya Pradesh High Court · (1986) JLJ 190
Madhya Pradesh Land Revenue Code, 1959 — Section 170A, 170B
High Courts25 Nov 1985Dismissed
Mohanlal Hiralal, Itarsi Vs Union of India and another
Madhya Pradesh High Court · (1986) MPLJ 324
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts25 Nov 1985Allowed
Century Cement Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1987) 11 ECC 118 : (1987) 10 ECR 688 : (1987) 30 ELT 81
Central Excises and Salt Act, 1944 — Section 4, 4(4)Finance Act, 1982 — Section 47, 47(1), 47(2)