COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,026 of 2,382

High Courts13 Aug 1985

Sushil Kumar Sharad Kumar Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1986) ILR (MP) 605 : (1986) 31 MPLJ 314 : (1986) MPLJ 314 : (1985) 60 STC 184

Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 8(1), 8(2)

High Courts09 Aug 1985

B. Johnson Vs C.S. Naidu

Madhya Pradesh High Court · AIR 1986 MP 72 : (1986) ILR (MP) 276 : (1985) JLJ 793 : (1985) 30 MPLJ 675 : (1985) MPLJ 675

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14Madhya Pradesh Accommodation Control (Amendment) Act, 1983 — Section 12, 23D, 23D(3), 23E, 23F

High Courts09 Aug 1985

Commissioner of Sales Tax Vs Olpherts Private Ltd.

Madhya Pradesh High Court · (1985) 30 MPLJ 726 : (1985) MPLJ 726 : (1986) 63 STC 401

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

High Courts09 Aug 1985

Madhya Pradesh State Road Transport Corpn. Vs Kantidevi and Others

Madhya Pradesh High Court · (1986) 1 ACC 7 : (1987) ACJ 383

Motor Vehicles Act, 1939 — Section 110D

High Courts09 Aug 1985

Commissioner of Sales Tax M.P. Vs Olpherts Private Ltd., Katni

Madhya Pradesh High Court · (1986) JLJ 135

Madhya Pradesh General Sales Tax Act, 1958 — Entry 25, 44(1)

High Courts08 Aug 1985

Bhuri Bai Vs Rehman and Others

Madhya Pradesh High Court · (1986) 2 ACC 425

High Courts07 Aug 1985Dismissed

Sewaram alias Sewan Vs Nanhe Khan alias Asgar Beg and Others

Madhya Pradesh High Court · (1987) ACJ 354 : (1986) ILR (MP) 525

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Employees State Insurance Act, 1948 — Section 2(15A), 2(18)Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 298(3)

High Courts07 Aug 1985Dismissed

Sewaram Dheeramal Vs Nanhe Khan Akbar Beg and others

Madhya Pradesh High Court · (1988) MPLJ 179

Motor Vehicles Act, 1939 — Section 110D

High Courts06 Aug 1985

N.C.D.C. Limited (Now Central Coal Fields Limited) Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1985) 60 STC 209

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

High Courts06 Aug 1985Dismissed

Chandrikaprasad Vs State of M.P.

Madhya Pradesh High Court · AIR 1985 MP 254

Advocates Act, 1961 — Section 35Civil Procedure Code, 1908 (CPC) — Section 35

High Courts05 Aug 1985Dismissed

Gulam Haider Khan Vs State Bank of India and another

Madhya Pradesh High Court · (1986) ILR (MP) 539 : (1988) MPLJ 338

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(1)

High Courts03 Aug 1985

Commissioner of Wealth-tax Vs Meghji Girdharlal

Madhya Pradesh High Court · (1987) 30 TAXMAN 506

Wealth Tax Act, 1957 — Section 2

High Courts03 Aug 1985

COMMISSIONER OF WEALTH TAX Vs MEGHAJI GIRDHARLAL.

Madhya Pradesh High Court · (1986) 51 CTR 352

High Courts03 Aug 1985Dismissed

Akhtar Ahmad, Asst. Surgeon and others Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1986) JLJ 138 : (1985) MPLJ 741

Indian Medical Council Act, 1956 — Section 33

High Courts03 Aug 1985Allowed

Moolchand and others Vs M.P.L. Indore and others

Madhya Pradesh High Court · (1986) MPLJ 585

Constitution of India, 1950 — Article 14, 16

High Courts03 Aug 1985

Commissioner of Wealth Tax Vs Meghaji Girdharilal

Madhya Pradesh High Court · (1987) 30 TAXMAN 506

Wealth Tax Act, 1957 — Section 2(m), 27(1), 3

High Courts02 Aug 1985

Commissioner of Income Tax Vs Ramprakash Saraf

Madhya Pradesh High Court · (1986) JLJ 788

Income Tax Act, 1961 — Section 256(1), 274(2)

High Courts02 Aug 1985Dismissed

Emerson Hyde Vs Ram Kali Sharma

Madhya Pradesh High Court · (1986) MPLJ 711

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)

High Courts02 Aug 1985

Commissioner of Sales Tax Vs Madanlal Ram Vilas

Madhya Pradesh High Court · (1985) 60 STC 341

Central Sales Tax Act, 1956 — Section 9

High Courts02 Aug 1985

Commissioner of Income Tax Vs Purshottam Jorabbai and Co.

Madhya Pradesh High Court · (1987) 61 CTR 49 : (1986) 160 ITR 153 : (1986) 63 STC 181

Income Tax Act, 1961 — Section 256(1), 37(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 8(2)