High Courts27 Mar 1985
State of Madhya Pradesh Vs Ramcharan and Others
Madhya Pradesh High Court · (1986) CriLJ 424 : (1985) 30 MPLJ 714 : (1985) MPLJ 714
Penal Code, 1860 (IPC) — Section 302, 34, 449
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,031 of 2,382
High Courts26 Mar 1985
Income Tax Officer Vs Kaluram
Madhya Pradesh High Court · (1986) 55 CTR 451 : (1985) 156 ITR 748
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 277
High Courts26 Mar 1985Allowed
Jinnatbai Vs Indore Municipal Corporation, Indore and another
Madhya Pradesh High Court · (1985) MPLJ 454
Madhya Pradesh Municipal Corporation Act, 1956 — Section 79A(1), 79A(2)
High Courts26 Mar 1985Allowed
M.P. Khadya Avam Nagarik-Purti (Karyapalik) Karmachari Sangh, Bhopal and others Vs State of M.P. and another
Madhya Pradesh High Court · (1986) MPLJ 484
Constitution of India, 1950 — Article 14, 16, 311
High Courts26 Mar 1985
Smt. Rambai Saxena Vs Smt. Jaswant Kaur Sabharwal
Madhya Pradesh High Court · AIR 1986 MP 30 : (1985) ILR (MP) 696 : (1985) JLJ 518 : (1985) 30 MPLJ 495 : (1985) MPLJ 495
Court Fees Act, 1870 — Section 7(xi)(cc)Madhya Pradesh Accommodation Control Rules, 1966 — Rule 3, 6, 7Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 23A
High Courts26 Mar 1985
Ramkrishna Ghanshyamdas Vs The Sales Tax Officer and Others
Madhya Pradesh High Court · (1986) 62 STC 18
Constitution of India, 1950 — Article 226
High Courts26 Mar 1985
Union of India Vs University of Saugor and others
Madhya Pradesh High Court · (1986) JLJ 543 : (1986) MPLJ 678
Court Fees Act, 1870 — Section 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts25 Mar 1985
Abdul Sattar Khan Vs Divisional Forest Officer, (Vikas) South Seoni Forest Division, Seoni and Others
Madhya Pradesh High Court · AIR 1985 MP 235 : (1985) ILR (MP) 522 : (1986) JLJ 7 : (1985) 30 MPLJ 438 : (1985) MPLJ 438
Constitution of India, 1950 — Article 14, 19(1), 19(6)Madhya Pradesh Kastha Chiran (Viniyaman) Adhiniyam, 1984 — Section 11, 4, 6
High Courts25 Mar 1985Allowed
S.C. Vaish, Bhopal Vs Union of India and another
Madhya Pradesh High Court · (1986) MPLJ 430
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)All India Services (Discipline and Appeal) Rules, 1969 — Rule 25(1)
High Courts24 Mar 1985
COMMISSIONER OF Income Tax Vs ANWARKHAN MEHBOOB CO.
Madhya Pradesh High Court · (1986) 50 CTR 199 : (1988) 174 ITR 570 : (1988) 85 TAXMAN 149
Income Tax Act, 1961 — Section 271, 274
High Courts21 Mar 1985
COMMISSIONER OF Income Tax Vs SANGHI BROTHERS LTD.
Madhya Pradesh High Court · (1988) 169 ITR 220
Income Tax Act, 1961 — Section 256(1), 80J
High Courts21 Mar 1985Dismissed
E.S.I. Corporation Vs Dhanni Bai and Another
Madhya Pradesh High Court · (1985) JLJ 594
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 41, 42Employees State Insurance Act, 1948 — Section 54A(2), 75, 75(2A), 82, 82(2)
High Courts20 Mar 1985Allowed
Hargovind Tamrakar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1986 MP 63 : (1985) ILR (MP) 473 : (1985) JLJ 550
Madhya Pradesh Municipalities Act, 1961 — Section 328
High Courts20 Mar 1985Allowed
Shripal Gulab Singh Maina Vs State of M.P.
Madhya Pradesh High Court · (1986) JLJ 425 : (1986) MPLJ 83
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Mar 1985Dismissed
M.P. Bijlee Karmachari Mahasangh and others Vs Registrar of Representative Unions and others
Madhya Pradesh High Court · (1985) MPLJ 481
Madhya Pradesh Industrial Relations Act, 1960 — Section 13, 22
High Courts18 Mar 1985Allowed
Savitri Bai Vs Sitaram
Madhya Pradesh High Court · AIR 1986 MP 218 : (1986) 31 MPLJ 25
Evidence Act, 1872 — Section 159, 160, 32Hindu Marriage Act, 1955 — Section 13(2)
High Courts18 Mar 1985
Commissioner of Income Tax Vs M.P. Bidi Leaves Co.
Madhya Pradesh High Court · (1985) 48 CTR 141 : (1985) 154 ITR 182 : (1985) 23 TAXMAN 551
Income Tax Act, 1961 — Section 143, 143(3), 184(7), 185
High Courts16 Mar 1985
Gangoomal Contractors Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 49 CTR 169 : (1985) ILR (MP) 569 : (1987) 165 ITR 447
High Courts14 Mar 1985Allowed
Sushila Bai Vs Prem Narayan Rai
Madhya Pradesh High Court · (1986) JLJ 465
Hindu Marriage Act, 1955 — Section 28, 9
High Courts14 Mar 1985Allowed
Panchayat Karmachari Sangh and Another Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1985 MP 202 : (1985) JLJ 609 : (1985) 30 MPLJ 350 : (1985) MPLJ 320
Constitution of India, 1950 — Article 14, 16