High Courts31 Dec 1988
Premnarayan Vs State of M.P.
Madhya Pradesh High Court · (1989) CriLJ 707 : (1989) JLJ 207 : (1989) MPJR 86
Evidence Act, 1872 — Section 118, 13, 14, 157, 6Penal Code, 1860 (IPC) — Section 354, 376, 511
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1988
396 judgments · page 1 of 20
High Courts16 Dec 1988
Sher Singh Vs State of M.P.
Madhya Pradesh High Court · (1989) CriLJ 632 : (1989) JLJ 201 : (1989) MPJR 22 : (1989) MPLJ 116 : (1989) 1 RCR(Criminal) 696
Criminal Procedure Code, 1973 (CrPC) — Section 31, 341, 369, 397, 427Penal Code, 1860 (IPC) — Section 148, 149, 307, 395
High Courts16 Dec 1988Allowed
Dr. Rameshwar Nath Vs Dr. Hari Singh Gour Vishwa Vidyalaya and others
Madhya Pradesh High Court · (1989) MPJR 562 : (1989) MPLJ 389
Criminal Procedure Code, 1973 (CrPC) — Section 427(1), 482Penal Code, 1860 (IPC) — Section 380, 454
High Courts14 Dec 1988Allowed
Rajkishore Pandey Vs Rewa-Sidhi Gramin Bank and Another
Madhya Pradesh High Court · (1989) JLJ 718
Constitution of India, 1950 — Article 12, 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts14 Dec 1988Allowed
Rajkishore Pandey Vs Rewa-Sidhi Gramin Bank and another
Madhya Pradesh High Court · (1989) MPJR 633 : (1989) MPLJ 530
Limitation Act, 1963 — Article 115(b)(ii)
High Courts08 Dec 1988Allowed
Vijayshankar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) MPLJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts08 Dec 1988Allowed
Ravindra Kumar Jain Vs Prakashchand Jain and others
Madhya Pradesh High Court · (1989) MPLJ 195
Administrative Tribunals Act, 1985 — Section 29, 4(2)
High Courts08 Dec 1988
Commissioner of Income Tax Vs Bharatchandra Bhanjdev
Madhya Pradesh High Court · (1989) 176 ITR 380
Income Tax Act, 1961 — Section 10(19A)
High Courts08 Dec 1988Allowed
Raghuvir Pandya Vs Industrial Court of M.P. and Others
Madhya Pradesh High Court · (1993) 3 LLJ 561 : (1989) MPLJ 137
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)Madhya Pradesh Rajya Sadak Parivahan Seva (Bina Ticket Yatra Ki Rok) Adhiniyam, 1974 — Section 7
High Courts08 Dec 1988
Commissioner of Wealth-tax Vs Meghji Girdharilal
Madhya Pradesh High Court · (1988) ILR (MP) 285 : (1989) 177 ITR 294
Wealth Tax Act, 1957 — Section 29
High Courts08 Dec 1988Allowed
Gwalior Rayon Silk Mfg. Co. Ltd. and Another Vs Tejnath
Madhya Pradesh High Court · AIR 1989 MP 205 : (1989) JLJ 629 : (1989) MPLJ 741
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(8), 20
High Courts08 Dec 1988
Commissioner of Income Tax Vs Babulal Jain
Madhya Pradesh High Court · (1989) 176 ITR 411 : (1990) 51 TAXMAN 13 : (1990) 50 TAXMAN 233
Income Tax Rules, 1962 — Rule 46A(1)
High Courts08 Dec 1988Dismissed
Commissioner of Wealth Tax Vs Meghji Girdharilal
Madhya Pradesh High Court · (1989) 43 TAXMAN 84
Limitation Act, 1963 — Section 5Wealth Tax Act, 1957 — Section 27, 29, 29(1)
High Courts07 Dec 1988
Commissioner of Income Tax Vs K. Aminuddin and Sons
Madhya Pradesh High Court · (1989) 177 ITR 417
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 21, 26, 27Income Tax Act, 1961 — Section 256(2)
High Courts06 Dec 1988Allowed
Rambabu Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1989 MP 261
Advocates Act, 1961 — Section 35Constitution of India, 1950 — Article 21, 226, 23
High Courts03 Dec 1988Dismissed
Mahabir Prasad Gupta Vs State of M.P. and another
Madhya Pradesh High Court · (1989) MPLJ 218
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 307, 324
High Courts02 Dec 1988
M.P. State Road Transport Corporation Vs Iman Singh and Another
Madhya Pradesh High Court · (1988) 1 ACC 503
High Courts01 Dec 1988Allowed
Krishna Malviya (Smt.) Vs Rakesh Malviya and Others
Madhya Pradesh High Court · (1989) JLJ 108
Penal Code, 1860 (IPC) — Section 294, 506
High Courts01 Dec 1988Dismissed
Mamchand Sharma and Another Vs Collector of Customs and C.E. and Others
Madhya Pradesh High Court · (1990) ECR 120 : (1989) 40 ELT 42
Central Excise Rules, 1944 — Rule 173G, 174, 226, 8(1)
High Courts01 Dec 1988Dismissed
Prahlad Dal Mill and Others Vs Sales Tax Officer and Others
Madhya Pradesh High Court · (1990) 79 STC 62
Central Sales Tax Act, 1956 — Section 14, 15Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 50Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3(1), 6