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Madhya Pradesh High Court judgments, 1988

396 judgments · page 11 of 20

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High Courts02 Aug 1988Allowed

Sukhlal Bhanwarlal (HUF) Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1988) 40 TAXMAN 231

Income Tax Act, 1961 — Section 143(3), 147(a), 256(1), 256(2)
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High Courts01 Aug 1988Allowed

Dwarka Singh Thakur Vs The Industrial Court, M.P., Indore and 2 others

Madhya Pradesh High Court · (1989) MPJR 209

Constitution of India, 1950 — Article 226Madhya Pradesh Industrial Relations Act, 1960 — Section 31(2)
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High Courts01 Aug 1988Allowed

M.D. Awasthy Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1989) JLJ 25 : (1989) MPLJ 75

Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 72, 73
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High Courts01 Aug 1988Allowed

Dwarka Singh Vs Industrial Court, M.P. and Others

Madhya Pradesh High Court · (1989) JLJ 249

Madhya Pradesh Industrial Relations Act, 1960 — Section 31(2), 31(3)
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High Courts30 Jul 1988

Abdul Hamid Vs The Gwalior Rayon Silk Mfg. (Wvg) Co. Ltd. and Others

Madhya Pradesh High Court · (1989) CriLJ 2013

Criminal Procedure Code, 1973 (CrPC) — Section 133, 197Water (Prevention and Control of Pollution) Act, 1974 — Section 21, 24, 43, 49, 60
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High Courts30 Jul 1988Dismissed

New Bank of India Vs M/S. Radhakishan and co. and others

Madhya Pradesh High Court · (1988) MPJR 124

Penal Code, 1860 (IPC) — Section 407, 420
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High Courts30 Jul 1988Dismissed

Ajit Singh and Another Vs Bhagwanlal Master and Others

Madhya Pradesh High Court · AIR 1989 MP 302 : (1989) MPLJ 6

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 11, Order 41 Rule 3, Order 41 Rule 3A, Order 41 Rule 3A(2), 100Limitation Act, 1963 — Section 5
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High Courts30 Jul 1988Dismissed

Divisional Engineer M.P. Electricity Board and Another Vs Mantobai

Madhya Pradesh High Court · (1989) 2 ACC 491 : (1989) ACJ 498 : (1988) JLJ 625 : (1990) 1 LLJ 25 : (1988) MPJR 197 : (1989) MPLJ 28

Workmens Compensation Act, 1923 — Section 28, 29, 3, 30, 4
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High Courts30 Jul 1988Dismissed

New Bank of India Vs Radhakishan and Company and Others

Madhya Pradesh High Court · (1988) MPJR 124

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 151Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 407, 420
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High Courts30 Jul 1988Dismissed

Panchayat Karmachari Sangh and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1988) JLJ 475 : (1988) MPLJ 690

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1981 — Section 30
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High Courts29 Jul 1988Allowed

Dhannalal and Another Vs Raiskhan and Others

Madhya Pradesh High Court · (1988) ACJ 1024

Motor Vehicles Act, 1939 — Section 110D
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High Courts29 Jul 1988

Meera Bai and Others Vs Mishri Lal and Others

Madhya Pradesh High Court · (1989) 2 ACC 230 : (1990) ACJ 166

Fatal Accidents Act, 1855 — Section 1, 2
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High Courts29 Jul 1988Allowed

Vijay Kumar Vs Indore Municipal Corporation, Indore

Madhya Pradesh High Court · (1988) MPLJ 749

Madhya Pradesh Municipal Corporation Act, 1956 — Section 138, 144, 146, 147, 148
Read judgment
High Courts28 Jul 1988

Parmanandbhai Patel Vs Commissioner of Wealth-tax

Madhya Pradesh High Court · (1988) 74 CTR 90 : (1989) 177 ITR 339

Wealth Tax Act, 1957 — Section 2, 7(2)Wealth Tax Rules, 1957 — Rule 2A, 2B, 2C, 2G
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High Courts28 Jul 1988Allowed

Madhu Vs Narendra Kumar and Others

Madhya Pradesh High Court · (1989) 1 ACC 187 : (1990) ACJ 158

Motor Vehicles Act, 1939 — Section 110A
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High Courts27 Jul 1988

Steel Authority of India Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1988) 71 STC 388

Central Sales Tax Act, 1956 — Section 5, 7, 8, 9
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High Courts25 Jul 1988

Nav Nirman (P.) Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1989) 42 TAXMAN 39

Income Tax Act, 1961 — Section 144, 154, 256(1), 271(1)(c)
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High Courts22 Jul 1988Dismissed

Prakash Chand Gaikwad Vs Ratna Prabha and Another

Madhya Pradesh High Court · (1990) 2 DMC 251

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Hindu Marriage Act, 1955 — Section 13(1), 28
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High Courts22 Jul 1988

Chhatisgarh Hydrade Lime Industries, Bilaspur Vs Special Area Development Authority, Bilaspur and Others

Madhya Pradesh High Court · AIR 1989 MP 82 : (1989) JLJ 401 : (1989) MPLJ 63

Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 64
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High Courts21 Jul 1988Dismissed

New India Assurance Co. Ltd. Vs Ramchandra and Others

Madhya Pradesh High Court · (1990) ACJ 206 : (1989) MPLJ 90

Motor Vehicles Act, 1988 — Section 95
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