High Courts12 Sept 1985
Commissioner of Income Tax Vs Nagpal Gulati and Co.
Madhya Pradesh High Court · (1986) 50 CTR 174 : (1985) 156 ITR 567
Income Tax Act, 1961 — Section 187(1)Taxation Laws (Amendment) Act, 1984 — Section 188
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,024 of 2,382
High Courts12 Sept 1985
Kaushal Construction Company Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 156 ITR 572
Income Tax Act, 1961 — Section 184(7), 28, 28(1)
High Courts12 Sept 1985
Commissioner of Sales Tax Vs Sharma Brothers
Madhya Pradesh High Court · (1987) 66 STC 32
Madhya Pradesh General Sales Tax Act, 1958 — Section 54
High Courts11 Sept 1985Dismissed
Baijnath Vs Munnalal and Others
Madhya Pradesh High Court · (1986) JLJ 648
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Sept 1985
Mansuf and Others Vs State of M.P.
Madhya Pradesh High Court · (1986) JLJ 219
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116(3), 151, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts10 Sept 1985Allowed
Guna Central Co-operative Bank Ltd. Vs Somprakash Mehandra and another
Madhya Pradesh High Court · (1987) JLJ 249
Madhya Pradesh Co-operative Central Bank Employees Services (Terms of Employment and Working Conditions) Rules, 1965 — Rule 43(2)
High Courts10 Sept 1985Dismissed
Shankarlal Gupta Vs Shri D.N. Joshi, First Civil Judge, Class 1, Gwalior
Madhya Pradesh High Court · (1986) JLJ 635
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts10 Sept 1985
Mansur and Others Vs State of M.P.
Madhya Pradesh High Court · (1986) CriLJ 57
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116, 151, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts10 Sept 1985Allowed
Shivchand Amolakchand Vs State Transport Appellate Authority, Gwalior and others
Madhya Pradesh High Court · (1987) MPLJ 554
Motor Vehicles Act, 1939 — Section 47(3)
High Courts09 Sept 1985Allowed
Gopal Sahai Vs Sahab Singh
Madhya Pradesh High Court · (1986) JLJ 692
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C(1)
High Courts09 Sept 1985Allowed
Bhuriyabai Vs Madanlal Soni
Madhya Pradesh High Court · (1986) JLJ 729 : (1986) MPLJ 127
Civil Procedure Code, 1908 (CPC) — Section 141
High Courts09 Sept 1985Allowed
Gopal Sahai Vs Thakur Sahab Singh
Madhya Pradesh High Court · AIR 1987 MP 47 : (1987) ILR (MP) 792 : (1986) 31 MPLJ 163 : (1986) MPLJ 163
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C(1)
High Courts09 Sept 1985
Rajendra Kumar Vs B.S. Yadav and others
Madhya Pradesh High Court · (1986) MPLJ 196
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)
High Courts09 Sept 1985Dismissed
Mahila Lila and Others Vs Vimlabai and Others
Madhya Pradesh High Court · AIR 1986 MP 236 : (1986) 31 MPLJ 148 : (1986) MPLJ 148
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts05 Sept 1985
Commissioner of Sales Tax Vs Firestone Tyre and Rubber Co. of India Pvt. Ltd.
Madhya Pradesh High Court · (1986) 61 STC 105
Central Sales Tax Act, 1956 — Section 5, 6Constitution of India, 1950 — Article 286
High Courts05 Sept 1985
Dhanpal Singh Ranjit Singh Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1989) JLJ 116 : (1986) MPLJ 529
Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 6(5)
High Courts05 Sept 1985Allowed
Botlal Bhimraj Dhakad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) MPLJ 584
Penal Code, 1860 (IPC) — Section 448, 457
High Courts05 Sept 1985
Ghanpal Singh Vs State of M.P. and others
Madhya Pradesh High Court · (1987) MPLJ 118
Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 6(5)
High Courts04 Sept 1985Dismissed
Ku. Anuja Mishra Vs Kulpati, Ravishankar University, Raipur
Madhya Pradesh High Court · AIR 1987 MP 36 : (1986) ILR (MP) 370 : (1985) 30 MPLJ 761
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 2, 35, 37
High Courts04 Sept 1985Dismissed
Anju Mishra (Ku.) Vs Kulpati Ravishankar University, Raipur
Madhya Pradesh High Court · (1986) JLJ 350
Constitution of India, 1950 — Article 226, 227