High Courts02 Jul 1985
Manna Lal and Another Vs State of M.P.
Madhya Pradesh High Court · (1986) 1 ACC 213
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,029 of 2,382
High Courts29 Jun 1985
Sardar Satnam Singh Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 159 ITR 130
Income Tax Act, 1961 — Section 2(14), 256(1), 256(2)
High Courts26 Jun 1985
Commissioner of Income Tax Vs Rajnandgaon Roadways Ltd.
Madhya Pradesh High Court · (1987) 164 ITR 728
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts19 Jun 1985Allowed
Dugdh Utpadak Evam Vikreta Sangh, Jabalpur and Others Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1986 MP 9 : (1985) ILR (MP) 638 : (1985) JLJ 700 : (1985) 30 MPLJ 606 : (1985) MPLJ 606
Essential Commodities Act, 1955 — Section 3, 3(2)
High Courts18 Jun 1985
COMMISSIONER OF INCOME TAX Vs GANGA IRON INDUSTRIES.
Madhya Pradesh High Court · (1986) 53 CTR 448
Income Tax Act, 1961 — Section 154
High Courts04 Jun 1985
Commissioner of Income Tax Vs Bhopal Co-operative Central Bank Ltd.
Madhya Pradesh High Court · (1987) 164 ITR 713
Income Tax Act, 1961 — Section 80P(2)
High Courts03 May 1985Dismissed
Central Coalfields Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1986 MP 33(1) : (1986) 31 MPLJ 255 : (1986) MPLJ 255
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4Constitution of India, 1950 — Article 254Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 15, 29, 68
High Courts26 Apr 1985Allowed
Bikal Bihari Soni and others Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 332 : (1986) MPLJ 347
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(1)
High Courts26 Apr 1985
Ramkali Bai and Others Vs Dr. S. Swaminathan and Others
Madhya Pradesh High Court · (1985) 2 ACC 182
Employees Compensation Act, 1923 — Section 30
High Courts25 Apr 1985Allowed
Dharmaveer Moolchand Agarwal Vs Lala Narayandas Agarwal and others
Madhya Pradesh High Court · (1986) JLJ 328 : (1986) MPLJ 384
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 115
High Courts24 Apr 1985Allowed
Samaru Das Banjare Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1985) JLJ 460 : (1985) MPLJ 361
Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 3A
High Courts23 Apr 1985
Sambhudayal Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) JLJ 632 : (1986) 1 LLJ 110 : (1985) 30 MPLJ 461
Constitution of India, 1950 — Article 226, 227
High Courts23 Apr 1985
Ram Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) CriLJ 1745
Penal Code, 1860 (IPC) — Section 149, 307, 326
High Courts19 Apr 1985Dismissed
National Insurance Co. Ltd. Vs Prembai and Others
Madhya Pradesh High Court · (1987) ACJ 278
Workmens Compensation Act, 1923 — Section 14(1)
High Courts18 Apr 1985Dismissed
Bal Krishan Patel Vs Brijendra Patel and others
Madhya Pradesh High Court · (1985) ILR (MP) 599 : (1985) JLJ 523 : (1985) MPLJ 332
Constitution of India, 1950 — Article 226
High Courts17 Apr 1985
Commissioner of Sales Tax Vs Gwalior Oil Mills
Madhya Pradesh High Court · (1986) 62 STC 299
Central Sales Tax Act, 1956 — Section 10AIncome Tax Act, 1961 — Section 37
High Courts17 Apr 1985Allowed
Bijlee Karmachari Sangh, M.P. and another Vs M.P. Electricity Board, Jabalpur and others
Madhya Pradesh High Court · (1986) MPLJ 285
Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13), 3
High Courts17 Apr 1985Allowed
Madan Kumar Gautam, Ujjain Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1985) JLJ 783 : (1986) MPLJ 364
Constitution of India, 1950 — Article 14, 16Madhya Pradesh State Civil Service (Executive) Classification, Recruitment and Conditions of Service Rules, 1975 — Rule 6, 6(1)
High Courts17 Apr 1985Dismissed
Continental Construction Co. (P) Ltd. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) JLJ 209 : (1986) MPLJ 56
Arbitration Act, 1940 — Section 30, 39(vi)
High Courts16 Apr 1985Allowed
Radhabaj Narayandas and another Vs Commissioner, Municipal Corporation, Gwalior
Madhya Pradesh High Court · (1986) MPLJ 177
Civil Procedure Code, 1908 (CPC) — Section 115