High Courts17 Oct 1984Allowed
Kankar Mujare Vs State of M.P. and others
Madhya Pradesh High Court · (1985) JLJ 217 : (1985) MPLJ 194
Madhya Pradesh Rajya Suraksha Tatha Lok Vyavastha Adhiniyam, 1980 — Section 12
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,039 of 2,382
High Courts17 Oct 1984
Nasruddin and Another Vs Kadir Ahmed and Others
Madhya Pradesh High Court · (1985) 1 ACC 35 : (1986) ACJ 94
Motor Vehicles Act, 1939 — Section 110D
High Courts17 Oct 1984Allowed
Dr. Rekha Saxena Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1985 MP 211 : (1985) JLJ 98 : (1985) 30 MPLJ 142 : (1985) MPLJ 142
Constitution of India, 1950 — Article 226Madhya Pradesh Post Graduate Admissions Rules — Rule 2.7
High Courts17 Oct 1984
Mrs. Neena Vs John Pormer
Madhya Pradesh High Court · AIR 1985 MP 85
Divorce Act, 1869 — Section 10
High Courts16 Oct 1984Allowed
Avery India Ltd. Bhopal Vs Board of Revenue, M.P. and Commissioner of Sales Tax, M.P.
Madhya Pradesh High Court · (1985) JLJ 123
Constitution of India, 1950 — Article 226
High Courts15 Oct 1984Allowed
Ashok Kumar Vs Basantilal and Others
Madhya Pradesh High Court · AIR 1985 MP 179
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts15 Oct 1984Allowed
M.P. Flying Club Ltd. and another Vs Vijaydutta and another
Madhya Pradesh High Court · (1986) MPLJ 29
Madhya Pradesh Lottery (Niyantran Tatha Kar) Adhiniyam, 1973 — Section 6(2)(a)
High Courts13 Oct 1984Dismissed
Suvalal Vs Addl. Commissioner, Indore Dn. Indore and Another
Madhya Pradesh High Court · AIR 1985 MP 183
Constitution of India, 1950 — Article 226
High Courts08 Oct 1984
Ram Ratan Sharma, Bhind Vs State of M.P. and others
Madhya Pradesh High Court · (1985) ILR (MP) 391 : (1987) JLJ 18 : (1986) MPLJ 354
Constitution of India, 1950 — Article 330(2), 332(3)
High Courts08 Oct 1984Allowed
Thaneshwar Mishra Vs Jila Sahakari Kendriya Bank Maryadit, Mandla and Others
Madhya Pradesh High Court · AIR 1985 MP 187 : (1985) ILR (MP) 275 : (1985) JLJ 83 : (1986) 31 MPLJ 329 : (1986) MPLJ 329
Constitution of India, 1950 — Article 245
High Courts01 Oct 1984Dismissed
Lala Lal Singh Vs Seth Sobhagchand
Madhya Pradesh High Court · (1986) JLJ 20
Civil Procedure Code, 1908 (CPC) — Section 105, 115
High Courts01 Oct 1984Dismissed
Lala Lal Singh Vs Seth Shobhagchand
Madhya Pradesh High Court · AIR 1986 MP 140 : (1985) ILR (MP) 252 : (1985) 30 MPLJ 797 : (1985) MPLJ 797
Civil Procedure Code, 1908 (CPC) — Section 105, 115, 115(1), 115(2)
High Courts01 Oct 1984Allowed
Sheikh Salim Sheikh Baboo Vs State of M.P.
Madhya Pradesh High Court · (1985) JLJ 28 : (1985) MPLJ 65
Criminal Procedure Code, 1973 (CrPC) — Section 439Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts28 Sept 1984Allowed
Indra Prakash Bhatnagar Vs State of M.P. and another
Madhya Pradesh High Court · (1985) JLJ 504 : (1985) MPLJ 229
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(i)(a)
High Courts28 Sept 1984Dismissed
Employees' State Insurance Corporation Vs Shantilal Nemichand Jain
Madhya Pradesh High Court · (1985) ACJ 590
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 41, 42Employees State Insurance (General) Regulations, 1950 — Regulation 51, 53, 61, 64
High Courts28 Sept 1984Dismissed
Employees' State Insurance Corporation, Indore Vs Shantilal Nemichand Jain
Madhya Pradesh High Court · (1984) MPLJ 611
Employees State Insurance Act, 1948 — Section 49, 51, 82(2)
High Courts28 Sept 1984
Divisional Forest Officer Vs Gotiya @ Gattiya and Others
Madhya Pradesh High Court · (1985) 1 ACC 277
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts26 Sept 1984Dismissed
Employers in relation to Anand Cinema, Jabalpur Vs Mohan Tiwari and another
Madhya Pradesh High Court · (1986) JLJ 272 : (1985) MPLJ 765
Industrial Disputes Act, 1947 — Section 25FMadhya Pradesh Shops and Establishments Act, 1958 — Section 58
High Courts25 Sept 1984
State of Madhya Pradesh Vs Laxmi alias Laxminarayan Gumnam Singh Lodhi and another
Madhya Pradesh High Court · (1985) ILR (MP) 64 : (1985) JLJ 709 : (1985) MPLJ 581
Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1), 306(3), 306(3)(b), 306(4)(a)Penal Code, 1860 (IPC) — Section 120(B), 344, 347, 364, 365
High Courts22 Sept 1984Dismissed
Municipal Council, Mandleshwar Vs Ramesh Mangilal Fagna
Madhya Pradesh High Court · (1984) MPLJ 633
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 38