High Courts05 Jul 1988
Khandu Vs Laxminarayan and Others
Madhya Pradesh High Court · (1989) 1 ACC 58 : (1989) ACJ 1028
Motor Vehicles Act, 1939 — Section 110D
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1988
396 judgments · page 13 of 20
High Courts04 Jul 1988Allowed
Sunderlal and others Vs State of M. P.
Madhya Pradesh High Court · (1988) JLJ 522
Penal Code, 1860 (IPC) — Section 149, 324, 333, 34
High Courts02 Jul 1988Allowed
Puranchand Patel Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 174 ITR 510
Income Tax Act, 1961 — Section 256(2)
High Courts01 Jul 1988
Narendra Kumar Rajendra Kumar Jain Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 174 ITR 479
Income Tax Act, 1961 — Section 256(2), 271(1)(c), 5
High Courts30 Jun 1988Partly Allowed
Karuram and Others Vs Omprakash and Others
Madhya Pradesh High Court · (1989) ACJ 941 : AIR 1989 MP 105
Motor Vehicles Act, 1939 — Section 110B, 92A
High Courts30 Jun 1988Allowed
Gyanendra Prakash Bageshwar Prasad Mishra Vs Indore Development Authority, Indore and Another
Madhya Pradesh High Court · AIR 1989 MP 38 : (1989) JLJ 275
Constitution of India, 1950 — Article 14
High Courts30 Jun 1988
Ambaram Vs State of M.P.
Madhya Pradesh High Court · (1989) CriLJ 199 : (1989) MPLJ 583
Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Jun 1988
COMMISSIONER OF WEALTH-TAX Vs H. H. MAHARANI SHARIMISTHADEVI HOLKAR.
Madhya Pradesh High Court · (1988) 74 CTR 88 : (1988) 174 ITR 459 : (1988) 40 TAXMAN 113
High Courts28 Jun 1988Dismissed
Uttam Singh Vs Collector, Panna and others
Madhya Pradesh High Court · (1988) MPLJ 684
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 4, 7Madhya Pradesh Krishi Upaj Mandi Niyam, 1974 — Rule 43
High Courts28 Jun 1988
Sushil Kumar Vs Laxman and Another
Madhya Pradesh High Court · (1989) 1 ACC 214 : (1989) ACJ 829
Motor Vehicles Act, 1939 — Section 110D
High Courts28 Jun 1988
Shivsahay Vs Nandlal and Others
Madhya Pradesh High Court · AIR 1989 MP 40 : (1989) JLJ 259
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 17(4)
High Courts27 Jun 1988
Shanker Lal Agrawal Vs Kanhaiyalal and Others
Madhya Pradesh High Court · (1989) 2 ACC 118
Employees Compensation Act, 1923 — Section 10, 30
High Courts27 Jun 1988Dismissed
State of M.P. Vs Toran
Madhya Pradesh High Court · (1988) MPJR 127
Penal Code, 1860 (IPC) — Section 353, 506(b)
High Courts24 Jun 1988
Kirodimal Agrawal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1989) CriLJ 1344 : (1991) ILR (MP) 221 : (1988) MPLJ 600
Constitution of India, 1950 — Article 215
High Courts23 Jun 1988
Siroman Singh Chauhan Vs State of M. P. and others
Madhya Pradesh High Court · (1988) JLJ 657
National Security Act, 1980 — Section 10, 11
High Courts23 Jun 1988Dismissed
Gurudayal and others Vs State of M. P. and others
Madhya Pradesh High Court · (1988) JLJ 615
Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 149, 302, 396
High Courts22 Jun 1988Dismissed
Saieda Bi Vs Abdul Khalique and others
Madhya Pradesh High Court · (1988) MPLJ 537
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 2(1)
High Courts22 Jun 1988
COMMISSIONER OF Income Tax Vs GANESH SOAP WORKS.
Madhya Pradesh High Court · (1988) 174 ITR 422
Income Tax Act, 1961 — Section 256(2)
High Courts22 Jun 1988Dismissed
Madhukar Katkade Vs Sampatrao T. Patrikar
Madhya Pradesh High Court · (1988) MPLJ 696
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
High Courts22 Jun 1988Dismissed
Indu Singh Vs Smt. Leelawati Chouhan and others
Madhya Pradesh High Court · (1988) MPLJ 682
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E