High Courts24 Jul 1984Dismissed
Nirbhay Singh Vs Shankarlal and Others
Madhya Pradesh High Court · AIR 1985 MP 141
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Specific Relief Act, 1963 — Section 37
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,043 of 2,382
High Courts24 Jul 1984Allowed
Matadeen Vs Ashok Kumar, Morar
Madhya Pradesh High Court · (1985) JLJ 134
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 17, 23
High Courts23 Jul 1984Dismissed
Shivji and Another Vs Hiralal and Others
Madhya Pradesh High Court · AIR 1984 MP 131 : (1985) 30 MPLJ 10 : (1985) MPLJ 10
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 100
High Courts20 Jul 1984
Kamlabai Gogate Vs State of M.P. and others
Madhya Pradesh High Court · (1986) ILR (MP) 20 : (1984) JLJ 602 : (1986) MPLJ 358
High Courts20 Jul 1984Dismissed
Shreekrishan Nathuram and another Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1985) MPLJ 24
Madhya Pradesh Municipalities Act, 1961 — Section 20
High Courts19 Jul 1984
Azmad Khan Vs The District Magistrate and Another
Madhya Pradesh High Court · (1985) CriLJ 223 : (1984) ILR (MP) 563 : (1984) JLJ 693
Constitution of India, 1950 — Article 22, 226, 227National Security Act, 1980 — Section 10, 3
High Courts18 Jul 1984
Amritlal and Others Vs State of M.P.
Madhya Pradesh High Court · (1985) CriLJ 1096 : (1984) ILR (MP) 631
Constitution of India, 1950 — Article 14, 15Criminal Procedure Code, 1973 (CrPC) — Section 433A
High Courts18 Jul 1984
Hamid Raza Vs Supdt., Central Jail and Another
Madhya Pradesh High Court · (1985) CriLJ 642
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 31, 418, 425Judicial Officers Protection Act, 1850 — Section 1
High Courts18 Jul 1984Allowed
Harikanta Mohanlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1984) JLJ 684 : (1984) MPLJ 531
Essential Commodities Act, 1955 — Section 10, 3
High Courts17 Jul 1984
Malwa Vanaspati and Chemical Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 154 ITR 655 : (1987) 32 TAXMAN 366
Income Tax Act, 1961 — Section 37Payment of Bonus Act, 1965 — Section 11, 15(1)
High Courts17 Jul 1984
Malwa Vanaspati and Chemical Company Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 44 CTR 90 : (1985) 154 ITR 675
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts16 Jul 1984
Lala Vs State of M.P.
Madhya Pradesh High Court · (1985) CriLJ 571
Penal Code, 1860 (IPC) — Section 376
High Courts12 Jul 1984
Lajwanti and Another Vs Keshav Prasad Soni and Others
Madhya Pradesh High Court · (1984) 2 ACC 281
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts12 Jul 1984Partly Allowed
Raj Kumar Vs Mahendra Singh and Others
Madhya Pradesh High Court · AIR 1985 MP 94 : (1984) JLJ 696
Motor Vehicles Act, 1939 — Section 110, 110(1), 110D, 110F
High Courts11 Jul 1984
Rewalal and Another Vs Smt. Kamlabai
Madhya Pradesh High Court · (1986) CriLJ 282 : (1984) ILR (MP) 738 : (1985) JLJ 694 : (1985) 30 MPLJ 541
Criminal Procedure Code, 1973 (CrPC) — Section 125General Clauses Act, 1897 — Section 3
High Courts05 Jul 1984
Rewa Coalfields Ltd. Vs Sardar Trilok Singh and Another
Madhya Pradesh High Court · (1984) 2 ACC 252
Employees Compensation Act, 1923 — Section 10, 12, 2
High Courts05 Jul 1984
Sheikh Munavvar and Kulsum Vs State of M.P. and Others
Madhya Pradesh High Court · (1984) 2 ACC 205
Motor Vehicles Act, 1988 — Section 110D
High Courts04 Jul 1984Allowed
Awas Rahat Griha Nirman Sahkari Samiti Maryadit, Bhopal Vs State of Madhya Pradesh, Bhopal and Others
Madhya Pradesh High Court · AIR 1984 MP 164 : (1984) ILR (MP) 496
Constitution of India, 1950 — Article 13, 226, 246
High Courts03 Jul 1984
Commissioner of Sales Tax Vs Tulsiram Bhagwandas
Madhya Pradesh High Court · (1986) MPLJ 120
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(r)(ii), 44(1)
High Courts29 Jun 1984
Commissioner of Income Tax Vs Skyline Industries Pvt. Ltd.
Madhya Pradesh High Court · (1987) 63 CTR 35 : (1985) 154 ITR 373 : (1985) 23 TAXMAN 553
Companies Act, 1956 — Section 349, 350