High Courts25 Nov 1985
The Oriental Fire and General Insurance Co. Ltd. Vs Madan and Others
Madhya Pradesh High Court · (1986) 1 ACC 429
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,020 of 2,382
High Courts25 Nov 1985
Orchha Transport Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 57 CTR 228 : (1987) 167 ITR 561
Income Tax Act, 1961 — Section 145(2), 256(1)
High Courts25 Nov 1985Dismissed
Chuharmal Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1987) 14 ECC 228
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 111, 112, 123, 124
High Courts24 Nov 1985Allowed
Padam Chand Vs Satish Chand and Another
Madhya Pradesh High Court · (1986) JLJ 453
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, 115
High Courts22 Nov 1985Dismissed
National Textile Corporation (M.P.) Ltd., Indore Vs Radheyshyam Surolia and Others
Madhya Pradesh High Court · (1986) JLJ 280
Industries (Development and Regulation) Act, 1951 — Section 18
High Courts20 Nov 1985Allowed
Dharamsi Morarji Chemical Co. Ltd. Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1987) 11 ECC 113 : (1987) 11 ECR 19 : (1987) 30 ELT 62
Central Excise (Valuation) Rules, 1975 — Rule 6Central Excises and Salt Act, 1944 — Section 35
High Courts20 Nov 1985Allowed
Dilip Singh Vs Malam Singh and Another
Madhya Pradesh High Court · AIR 1986 MP 270 : (1986) 31 MPLJ 597
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10(1), Order 8 Rule 1
High Courts20 Nov 1985Allowed
Jai Gopal Choubey Vs State of M.P. and Others
Madhya Pradesh High Court · (1986) JLJ 15
High Courts20 Nov 1985Allowed
Dilip Singh Vs Malam Singh and another
Madhya Pradesh High Court · (1986) JLJ 497
Civil Procedure Code, 1908 (CPC) — Section 151Suits Valuation Act, 1887 — Section 8
High Courts19 Nov 1985
Madhya Pradesh State Road Transport Corporation Vs Daulal and Others
Madhya Pradesh High Court · (1986) 2 ACC 300 : (1986) ACJ 159
Employees Compensation Act, 1923 — Section 19, 3, 30, 4, 4A
High Courts19 Nov 1985
Union of India (UOI) and Another Vs Income Tax Appellate Tribunal and Jambu Kumar Singh Kasliwal
Madhya Pradesh High Court · (1986) 57 CTR 320 : (1987) 164 ITR 600
Wealth Tax Act, 1957 — Section 16(3), 27, 27(1)Wealth Tax Rules, 1957 — Rule 7
High Courts19 Nov 1985
Laxmi Narayan Nayak Vs Ramratan Chaturvedi and Others
Madhya Pradesh High Court · AIR 1986 MP 165 : (1986) 31 MPLJ 261 : (1986) MPLJ 261
Representation of the People Act, 1951 — Section 116A, 86, 87, 98, 99
High Courts19 Nov 1985
Laxmi Narain Nayak Vs Ramratan Chaturvedi and Others
Madhya Pradesh High Court · (1986) JLJ 238
Letters Patent Act, 1865 — Clause 10Representation of the People Act, 1951 — Section 116A
High Courts19 Nov 1985Allowed
Manoj Shrivastava Vs State of M.P. and others
Madhya Pradesh High Court · (1986) JLJ 176 : (1986) MPLJ 404
Constitution of India, 1950 — Article 16, 23
High Courts08 Nov 1985Allowed
Mohammad Vs Nemichand and Another
Madhya Pradesh High Court · (1986) JLJ 574
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(b), 12(1)(c), 12(1)(f)
High Courts07 Nov 1985Dismissed
Steel Authority of India Ltd. Bhilai Vs Collector of Stamps, Bilaspur and others
Madhya Pradesh High Court · (1986) JLJ 70 : (1986) MPLJ 200
Mineral Concession Rules, 1960 — Rule 31Stamp Act, 1899 — Article 35, 26Transfer of Property Act, 1882 — Section 105
High Courts06 Nov 1985Allowed
C.A. Bhakhare Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1986) ILR (MP) 382 : (1987) MPLJ 509
Constitution of India, 1950 — Article 41Madhya Pradesh Local Authorities School Teachers (Absorption in Government Service) Act, 1963 — Section 10
High Courts04 Nov 1985Dismissed
Kantilal and Others Vs Chairman, Town Improvement Trust Ratlam and Others
Madhya Pradesh High Court · (1986) JLJ 537
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Town Improvement Trust Act, 1960 — Section 30
High Courts04 Nov 1985
Commissioner of Sales Tax, M.P. Indore Vs M/s Gajanan Bidi Leaves Co., Sagar
Madhya Pradesh High Court · (1986) JLJ 342
Central Sales Tax Act, 1956 — Section 8
High Courts04 Nov 1985
COMMISSIONER OF INCOME TAX Vs MAHAKOSHAL POTTERIES.
Madhya Pradesh High Court · (1986) 55 CTR 140
Income Tax Act, 1961 — Section 80J