Madhya Pradesh High Court Judgments 1987

High Courts18 Dec 1987Dismissed

Rashmi Parihar Vs Gangaram Bandil and others

Madhya Pradesh High Court · (1988) JLJ 427

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 133(1)(a), 134AGeneral Clauses Act, 1897 — Section 9

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High Courts17 Dec 1987

Vilayat Hussain Vs Union of India (UOI)

Madhya Pradesh High Court · (1997) 95 ELT 19

Central Excises and Salt Act, 1944 — Section 12Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 110, 110(1), 110(2), 124

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High Courts17 Dec 1987Allowed

R.C. Goel, Raipur Vs State of M.P. and others

Madhya Pradesh High Court · (1988) JLJ 290 : (1988) MPLJ 210

Constitution of India, 1950 — Article 16, 226, 227

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High Courts17 Dec 1987Allowed

Rajendra Singh Thakur Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1988) MPLJ 229

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High Courts16 Dec 1987Allowed

Brij Kishore Sharma and others Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1988) MPJR 162 : (1988) MPLJ 363

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High Courts16 Dec 1987Dismissed

Uttam Singh and Others Vs National Insurance Co. Ltd. and Others

Madhya Pradesh High Court · (1989) ACJ 38 : AIR 1988 MP 199

Motor Vehicles Act, 1939 — Section 110D

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High Courts16 Dec 1987Allowed

Brij Kishore Sharma and others Vs State of M.P. and another

Madhya Pradesh High Court · (1988) JLJ 137

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High Courts16 Dec 1987

Sheelawanti Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) 1 MPJR 25

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 57(2)

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High Courts15 Dec 1987Dismissed

Mandsaur Transport Association Vs State of M.P. and Another

Madhya Pradesh High Court · AIR 1988 MP 159 : (1988) JLJ 195 : (1988) MPJR 35 : (1988) MPLJ 773

Tolls Act, 1851 — Section 8

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High Courts14 Dec 1987

Santokh Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1988) CriLJ 1583

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts14 Dec 1987Dismissed

Rajak and Others Vs National Thermal Power Corporation Ltd., Indore and Another

Madhya Pradesh High Court · AIR 1988 MP 172

Electricity (Supply) Act, 1948 — Section 28(3), 29, 29(1), 31, 32Electricity Act, 1910 — Section 12, 16, 18, 19

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High Courts14 Dec 1987Dismissed

Rahmat Bai Vs Rahman and others

Madhya Pradesh High Court · (1988) JLJ 351

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3BMadhya Pradesh Land Revenue Code, 1959 — Section 164

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High Courts11 Dec 1987Allowed

Dheer Singh and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1988) MPLJ 241

Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts10 Dec 1987

Lachiyabai Vs Darshan Singh Punjabi and Another

Madhya Pradesh High Court · (1989) 1 ACC 160 : (1988) JLJ 469

Constitution of India, 1950 — Article 141

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High Courts10 Dec 1987Allowed

Lachiyabai Vs Darshan Singh and Another

Madhya Pradesh High Court · (1988) ACJ 920 : AIR 1989 MP 118

Motor Vehicles Act, 1939 — Section 110A(3), 110B

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High Courts10 Dec 1987Dismissed

Maina Swamy Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1988) JLJ 450 : (1988) MPLJ 196

Madhya Pradesh Shasakiya Sevak (Adhivarshiki-Ayu) Sanshodhan Adhiniyam, 1967 — Rule 56

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High Courts09 Dec 1987

M.P. State Road Transport Corporation Vs Virendra Kumar Singh

Madhya Pradesh High Court · (1988) 1 ACC 453

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High Courts09 Dec 1987Dismissed

Bhagwati Prasad Singhal Vs M. P. High Court

Madhya Pradesh High Court · (1988) JLJ 367

Civil Procedure Code, 1908 (CPC) — Section 139, 139(b)Constitution of India, 1950 — Article 225

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High Courts08 Dec 1987Allowed

Geeta Shrivastava Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1988) MPLJ 192

Constitution of India, 1950 — Article 14, 311(2)

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High Courts07 Dec 1987Allowed

Deora P.U. Cabncon Mfg. Co. (P.) Ltd. Vs Maharashtra State Electricity Board and Another

Madhya Pradesh High Court · (1991) 70 CompCas 220

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Madhya Pradesh High Court judgments, 1987