High Courts15 Apr 1985Allowed
Radhelal Vs Nilkanth and Others
Madhya Pradesh High Court · (1985) 04 MP CK 0022
Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,030 of 2,382
High Courts11 Apr 1985Allowed
Bhagwandas Ahirwar Vs State of M.P. and others
Madhya Pradesh High Court · (1985) JLJ 599 : (1985) MPLJ 356
Constitution of India, 1950 — Article 226, 311(1)
High Courts11 Apr 1985Allowed
Mahesh Kumar Shrikishan Tiwari Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1986) JLJ 476 : (1985) MPLJ 516
Madhya Pradesh Police Regulations — Regulation 228
High Courts11 Apr 1985
Shyamkant Tiwari Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1986) 2 LLJ 404 : (1986) 31 MPLJ 37 : (1986) MPLJ 63
Constitution of India, 1950 — Article 14, 226, 309, 310, 311Police Act, 1861 — Section 7
High Courts10 Apr 1985Allowed
State of Madhya Pradesh Vs Betal Singh and others
Madhya Pradesh High Court · (1986) MPLJ 652
Penal Code, 1860 (IPC) — Section 120B, 225, 302, 332
High Courts10 Apr 1985Dismissed
Tikaram Parashar Vs Damodar Prasad Tiwari and others
Madhya Pradesh High Court · (1986) JLJ 422 : (1986) MPLJ 125
Civil Procedure Code, 1908 (CPC) — Section 115Contempt of Courts Act, 1971 — Section 12
High Courts09 Apr 1985
Foods Fats and Fertilisers Ltd. Vs Ramkishandas Radhakishan
Madhya Pradesh High Court · AIR 1986 MP 233 : (1985) ILR (MP) 689 : (1985) JLJ 638 : (1985) 30 MPLJ 498 : (1985) MPLJ 498
Arbitration Act, 1940 — Section 14, 17, 33, 39Limitation Act, 1963 — Article 119, 137
High Courts08 Apr 1985
National Insurance Co. Ltd. Vs Nek Ram Singh Tomar
Madhya Pradesh High Court · (1985) 2 ACC 569
Motor Vehicles Act, 1939 — Section 96(2)
High Courts05 Apr 1985Allowed
Ward No. 4 Primary Consumer Co-operative Stores Ltd., Satna and another Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 305 : (1986) MPLJ 203
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 59(1)
High Courts04 Apr 1985
Kukreja Udyog Vs Commissioner of Sales Tax and others
Madhya Pradesh High Court · (1985) MPLJ 752
Constitution of India, 1950 — Article 226
High Courts04 Apr 1985Allowed
Heeralal Vs Collector, Distt. Dhar and Others
Madhya Pradesh High Court · AIR 1985 MP 233
Madhya Pradesh Panchayat Act, 1981 — Section 39, 79, 79(1)
High Courts04 Apr 1985
Ramvilas and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) CriLJ 1773
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 173, 207Evidence Act, 1872 — Section 137, 145, 157, 32, 33Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
High Courts04 Apr 1985
Saheb Singh and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) JLJ 393 : (1986) MPLJ 17
Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts31 Mar 1985
CHHOTE LAL REWAPRASAD Vs COMMISSIONER OF INCOME TAX.
Madhya Pradesh High Court · (1986) 51 CTR 282
Income Tax Act, 1961 — Section 256(1)
High Courts29 Mar 1985Dismissed
Jhangloo and Others Vs Tularam and Another
Madhya Pradesh High Court · AIR 1986 MP 33 : (1985) ILR (MP) 550
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), Order 6 Rule 17
High Courts29 Mar 1985Allowed
Krishnanarayan Shivpyare Dixit Vs State of M.P. and others
Madhya Pradesh High Court · (1985) JLJ 659 : (1985) MPLJ 343
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14, 18, 9Madhya Pradesh Police Regulations — Regulation 214, 215, 222
High Courts28 Mar 1985Allowed
Western Coal Fields Ltd. Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1985) ILR (MP) 397 : (1985) 30 MPLJ 596 : (1985) MPLJ 596 : (1986) 61 STC 102
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(1), 2(h)
High Courts28 Mar 1985Allowed
Subhash Chand Gyan Prakash Vs Shriram Gupta and others
Madhya Pradesh High Court · (1986) JLJ 484 : (1986) MPLJ 152
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts28 Mar 1985Dismissed
Laxman Swaroop Sadaiya Vs Bal Kishan Babulal Garg
Madhya Pradesh High Court · (1985) MPLJ 588
Stamp Act, 1899 — Section 36, 61
High Courts27 Mar 1985Dismissed
Vijay Pre-Prathamik and Madhyamik Vidyalaya Shikshak Samiti and others Vs Vijay Madhyamik Vidyalaya Samiti
Madhya Pradesh High Court · (1986) JLJ 664 : (1986) MPLJ 541
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151