High Courts08 Jan 1985
Madhya Pradesh State Road Transport Corporation Vs Deenyar Bomanjee and Others
Madhya Pradesh High Court · (1985) 1 ACC 527
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,036 of 2,382
High Courts04 Jan 1985
The Oriental Fire and General Insurance Co. Ltd. Vs Dr. Sitaram and Others
Madhya Pradesh High Court · (1985) 2 ACC 322 : (1987) ACJ 513 : (1986) MPLJ 17
Motor Vehicles Act, 1939 — Section 95(2)(d), 96(2)
High Courts03 Jan 1985
State of M.P Vs Chandrakant Saraf, Advocate and other
Madhya Pradesh High Court · (1985) MPLJ 418
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2Contempt of Courts Act, 1971 — Section 15(2)
High Courts03 Jan 1985Allowed
Anil Kumar Jain and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (1985) JLJ 240
Constitution of India, 1950 — Article 234, 320
High Courts03 Jan 1985Allowed
D.R. Jha and another Vs Shri Ram Sharma and others
Madhya Pradesh High Court · (1985) ILR (MP) 507 : (1986) JLJ 167 : (1986) MPLJ 411
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 13, 13(1), 13(2)
High Courts28 Dec 1984Allowed
Linmat Sahu and others Vs Purushottam Narayan Sahu and others
Madhya Pradesh High Court · (1985) JLJ 747 : (1985) MPLJ 748
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Dec 1984Allowed
Himayat Ullah Lakhnavi Vs State of M.P.
Madhya Pradesh High Court · (1986) MPLJ 547
Madhya Pradesh Municipalities Act, 1961 — Section 332, 335
High Courts17 Dec 1984Dismissed
R.S. Parashar Vs High Court of Madhya Pradesh, Jabalpur and others
Madhya Pradesh High Court · (1986) JLJ 331 : (1986) MPLJ 386
High Court Recruitment and Conditions of Services Rules 1937 — Rule 16
High Courts14 Dec 1984Dismissed
Dussassan Prasad Sao Vs Managing Director, M.P.S.W.H.C
Madhya Pradesh High Court · (1985) MPLJ 710
Warehousing Corporations Act, 1962 — Section 18, 42
High Courts14 Dec 1984
Food Inspector Nagar Palika Vs Davilal
Madhya Pradesh High Court · (1985) CriLJ 726 : (1985) ILR (MP) 127 : (1985) JLJ 195 : (1985) 30 MPLJ 14
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 14A, 16, 7
High Courts14 Dec 1984
Commissioner of Income Tax Vs Vippy Solvex Product Private Limited
Madhya Pradesh High Court · (1985) 47 CTR 44 : (1986) 159 ITR 487 : (1986) 28 TAXMAN 611
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts14 Dec 1984
Jorawar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (1985) CriLJ 1131 : (1985) JLJ 556 : (1985) 30 MPLJ 503 : (1985) MPLJ 503
Police Act, 1861 — Section 46
High Courts13 Dec 1984Allowed
Kaushalyabai Vs Pannalal and Another
Madhya Pradesh High Court · (1985) JLJ 617
High Courts12 Dec 1984
Commissioner of Wealth Tax Vs Maharaja Bahadur Singh Kasliwal
Madhya Pradesh High Court · (1990) 183 ITR 126
Wealth Tax Act, 1957 — Section 27
High Courts03 Dec 1984Allowed
Kamlesh Kumar Chhabra Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1985 MP 130 : (1985) 30 MPLJ 72 : (1985) MPLJ 72
Forest Act, 1927 — Section 52, 66Madhya Pradesh Van Upaj (Vyapar Viniyaman) Kashta Niyam, 1973 — Rule 8
High Courts01 Dec 1984
Patharibai and Others Vs Firulalji Shankarlal and Others
Madhya Pradesh High Court · AIR 1985 MP 103 : (1986) 60 CompCas 482 : (1985) JLJ 205 : (1985) 30 MPLJ 84 : (1985) MPLJ 34
Motor Vehicles Act, 1939 — Section 110B, 95(1)
High Courts29 Nov 1984Allowed
Krishna Prakash Sharma Vs Collector, District Rajgarh, Rajgarh and Others
Madhya Pradesh High Court · AIR 1985 MP 194
Madhya Pradesh Municipalities Act, 1961 — Section 322, 323, 46, 46(4), 46(5)
High Courts29 Nov 1984Allowed
Narmada Shankar and Another Vs The Collector, Dist. Dhar and Others
Madhya Pradesh High Court · AIR 1985 MP 115 : (1985) JLJ 437 : (1985) 30 MPLJ 444 : (1985) MPLJ 444
Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 2, 6, 6(4)
High Courts29 Nov 1984
Commissioner of Income Tax Vs Ratlam Strawboard Private Limited
Madhya Pradesh High Court · (1985) 49 CTR 315 : (1985) 152 ITR 425
Income Tax Act, 1961 — Section 256(1)
High Courts29 Nov 1984
Commissioner of Income Tax Vs Mithalal Ashok Kumar
Madhya Pradesh High Court · (1985) 49 CTR 372 : (1985) 45 CTR 302 : (1986) 158 ITR 755
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 254(2), 256