High Courts25 Feb 1985
M.P. State Road Transport Corporation Vs Jagdish Prasad and Others
Madhya Pradesh High Court · (1985) 1 ACC 499 : (1986) ACJ 885
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,033 of 2,382
High Courts25 Feb 1985Allowed
Sabira Begum and Others Vs Raipur Transport Company Private Ltd., Raipur and Another
Madhya Pradesh High Court · (1986) JLJ 519
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts25 Feb 1985
Sabira Begum and Others Vs Raipur Transport Co. Pvt. Ltd. and Another
Madhya Pradesh High Court · (1986) ACJ 713 : (1987) 62 CompCas 373 : (1985) ILR (MP) 617 : (1985) MPLJ 426
Motor Vehicles Act, 1939 — Section 95(2)
High Courts25 Feb 1985
Jamila Begum and Others Vs The Raipur Transport Co. Pvt. Ltd. and Another
Madhya Pradesh High Court · (1985) 2 ACC 24 : (1986) ACJ 837
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts25 Feb 1985
Sabira Begum and Others Vs The Raipur Transport Co. (P) Ltd. and Another
Madhya Pradesh High Court · (1985) 2 ACC 58 : (1985) 30 MPLJ 426
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts23 Feb 1985
S.M. Hussain Vs The Raipur Transport Co. (P.) Ltd. and Another
Madhya Pradesh High Court · (1985) 2 ACC 68
High Courts23 Feb 1985
Ram Sahodar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) CriLJ 279 : (1985) ILR (MP) 632 : (1985) JLJ 750 : (1985) 30 MPLJ 722 : (1985) MPLJ 722
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 436, 437, 438, 439Penal Code, 1860 (IPC) — Section 34, 376
High Courts20 Feb 1985Allowed
Ahmadji Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1986 MP 1 : (1985) ILR (MP) 135 : (1985) JLJ 482 : (1985) 30 MPLJ 243
Forest Act, 1927 — Section 55, 59
High Courts20 Feb 1985
Madhya Pradesh State Road Transport Corporation and Another Vs Ramshakal and Others
Madhya Pradesh High Court · (1985) 2 ACC 91
High Courts20 Feb 1985
Magankunwar Vs M.P.S.R.T.C. Bhopal and Others
Madhya Pradesh High Court · (1985) 2 ACC 97 : (1986) ACJ 703
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Feb 1985Allowed
Jamitsingh, Indore Vs Collector and Licensing Authority Under Drugs Rules 1945, Indore and Another
Madhya Pradesh High Court · AIR 1986 MP 148
Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 38Drugs and Cosmetics Rules, 1945 — Rule 65
High Courts18 Feb 1985Allowed
Virendra Singh Vs Collector, District Indore and Others
Madhya Pradesh High Court · AIR 1986 MP 159
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts18 Feb 1985Allowed
Jamit Singh, Indore Vs Collector and Licensing Authority Under Drugs Rules and Another
Madhya Pradesh High Court · (1986) JLJ 546
Constitution of India, 1950 — Article 226, 227Drugs and Cosmetics Rules, 1945 — Rule 65(7)
High Courts15 Feb 1985Dismissed
Mishrilal Sundarlal Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1986) JLJ 451 : (1986) MPLJ 179
Madhya Pradesh Land Revenue Code, 1959 — Section 185, 190, 248
High Courts15 Feb 1985Dismissed
New India Assurance Co. Ltd. Vs Devidas (decd. through legal representatives)
Madhya Pradesh High Court · (1986) ACJ 312
Motor Vehicles Act, 1939 — Section 110A, 95(1), 95(2)
High Courts15 Feb 1985
The New India Assurance Co. Ltd. Vs Devi Das and Others
Madhya Pradesh High Court · (1985) 2 ACC 153
Motor Vehicles Act, 1988 — Section 96(2)(b)(ii)
High Courts13 Feb 1985
Jaw Ala Sunder Ahir Vs Puttanlal Phoolchand Poddar and others
Madhya Pradesh High Court · (1985) JLJ 356 : (1986) MPLJ 280
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Land Revenue Code, 1959 — Section 117
High Courts13 Feb 1985
Urmila Jain Vs The Oriental Fire and General Insurance Co. Ltd.
Madhya Pradesh High Court · (1986) 2 ACC 411 : (1985) ACJ 826 : (1985) ILR (MP) 199 : (1985) JLJ 622 : (1985) 30 MPLJ 320
Constitution of India, 1950 — Article 12, 226Insurance Act, 1938 — Section 33, 39
High Courts13 Feb 1985Allowed
Ramnath Mahore Vs Dr. Rakesh Kumar Gangil
Madhya Pradesh High Court · (1985) JLJ 477
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f), 13(2)
High Courts13 Feb 1985Allowed
Ramnath Mahore Vs Rakesh Kumar Gangil
Madhya Pradesh High Court · (1985) ILR (MP) 628 : (1985) JLJ 227 : (1986) MPLJ 471
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(2)