High Courts16 Oct 1985Allowed
Muchhu Nahar Singh Vs State of M.P.
Madhya Pradesh High Court · (1986) MPLJ 660
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,022 of 2,382
High Courts16 Oct 1985Allowed
Chandrahasji Maharaj Vs Chief Controlling Revenue Authority i.e. Board of Revenue, Gwalior and Another
Madhya Pradesh High Court · AIR 1986 MP 132
General Clauses Act, 1897 — Section 3(10)Madhya Pradesh Land Revenue Code, 1959 — Section 7Stamp Act, 1899 — Section 33, 56, 57, 57(1), 9(1)
High Courts16 Oct 1985
Chandrahasji Maharaj Vs Board of Revenue, Gwalior, Chief Controlling Revenue Authority and Others
Madhya Pradesh High Court · (1986) JLJ 533
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 3(10)Madhya Pradesh Land Revenue Code, 1959 — Section 7
High Courts14 Oct 1985
Commissioner of Sales Tax Vs Dawar Brothers
Madhya Pradesh High Court · (1987) ILR (MP) 126 : (1986) 61 STC 35
Madhya Pradesh General Sales Tax Act, 1958 — Entry 30, 44(1)
High Courts12 Oct 1985Allowed
Rampyari Shukla Vs The Secretary, Central Social Welfare Board, Bhopal and others
Madhya Pradesh High Court · (1988) MPLJ 534
High Courts11 Oct 1985
Commissioner of Sales Tax, Bhopal Vs Mr. Dawar Brothers (M/s)
Madhya Pradesh High Court · (1986) JLJ 644
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts10 Oct 1985Allowed
R.A. Gour, Jabalpur and others Vs Chancellor, Jawaharlal Nehru Krishi Vishva Vidyalaya Bhopal and others
Madhya Pradesh High Court · (1988) MPLJ 464
High Courts10 Oct 1985
Ajab Singh Ghasiram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1988) JLJ 205 : (1986) MPLJ 166
Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 6(1)
High Courts09 Oct 1985Dismissed
Birla Jute and Industries Ltd. and another Vs State of M.P. and others
Madhya Pradesh High Court · (1986) ILR (MP) 447 : (1986) JLJ 259 : (1986) MPLJ 42
Constitution of India, 1950 — Article 226, 32Factories Act, 1948 — Section 2(m), 4Madhya Pradesh Electricity Duty Act, 1949 — Section 3, 3A, 4, 6
High Courts08 Oct 1985Allowed
Rameshwar Prasad Vs State of M.P. and another
Madhya Pradesh High Court · (1986) JLJ 668 : (1986) MPLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 428, 432(1)
High Courts07 Oct 1985
Commissioner of Income Tax Vs Perfect Pottery Co. Ltd.
Madhya Pradesh High Court · (1986) 50 CTR 363 : (1987) 163 ITR 493
Income Tax Act, 1961 — Section 256(1)
High Courts04 Oct 1985Dismissed
Vasant Waman Mahajan Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1986) JLJ 115 : (1986) MPLJ 295
Madhya Pradesh Municipal Corporation Act, 1956 — Section 58(5), 58(6)
High Courts03 Oct 1985Dismissed
Tufail Mohammad Vs Macgilal and another
Madhya Pradesh High Court · (1987) JLJ 692
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 185, 190
High Courts03 Oct 1985Dismissed
R.R.P. Singh Vs Awadhesh Pratap Singh University, Rewa and Others
Madhya Pradesh High Court · AIR 1986 MP 115 : (1986) ILR (MP) 313 : (1986) 31 MPLJ 169 : (1986) MPLJ 169
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 35
High Courts03 Oct 1985Dismissed
D.N. Agrawal and another Vs State of M.P. and others
Madhya Pradesh High Court · (1986) MPLJ 209
Constitution of India, 1950 — Article 226Madhya Pradesh P.W.D. (Gazetted) Recruitment Rules, 1969 — Rule 19(1)
High Courts03 Oct 1985Dismissed
R.R.P. Singh Vs Awadhesh Pratap Singh University Rewa and Others
Madhya Pradesh High Court · (1986) JLJ 294
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 19, 20
High Courts01 Oct 1985Allowed
Deepak Kumar Pandey Vs State of M.P. and others
Madhya Pradesh High Court · (1988) MPLJ 446
Madhya Pradesh Labour Service (Class III Non-gazetted Recruitment Rules, 1966 — Rule 6(4)
High Courts30 Sept 1985
Satishchandra Shukla Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1986) 1 ACC 46 : (1987) ACJ 628
High Courts30 Sept 1985
Bhure Lal Kamar Lal Gujar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) MPLJ 432
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 149, 18, 302
High Courts27 Sept 1985Allowed
Gorelal Ramlal Vs Motilal Sobhagmal and others
Madhya Pradesh High Court · (1987) MPLJ 244
Civil Procedure Code, 1908 (CPC) — Section 115, 151