COURT ARCHIVE

Madhya Pradesh High Court judgments, 1988

396 judgments · page 15 of 20

High Courts02 May 1988

Haji Abdul Sattar Vs M.P. State Minor Forest Produce (Trading and Development Co-Operative Marketing Federation Ltd.), Bhopal and others

Madhya Pradesh High Court · (1988) MPLJ 810

Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 4(1)

High Courts02 May 1988Dismissed

Haji Abdul Sattar Vs M.P. State Minor Forest Produce (Trading and Development Co-operative Marketing Federation) Ltd. and Others

Madhya Pradesh High Court · AIR 1989 MP 70(1) : (1989) JLJ 185 : (1988) MPLJ 810

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 74

High Courts01 May 1988Allowed

Balveer Singh Vs Kishanlal

Madhya Pradesh High Court · (1988) JLJ 696

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(c), 2(b)

High Courts30 Apr 1988Dismissed

Lagan Singh Vs Sub-Divisional, Officer-cum-The Prescribed Authority under M.P. Panchayats Act, 1981 and Others

Madhya Pradesh High Court · (1990) JLJ 634 : (1990) MPJR 799 : (1990) 35 MPLJ 538 : (1990) MPLJ 538

Madhya Pradesh Panchayat Act, 1962 — Section 11, 117

High Courts29 Apr 1988Dismissed

Janardan Prasad Sharma Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1988) MPLJ 719

Constitution of India, 1950 — Article 226

High Courts21 Apr 1988

Jagdish Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1989) CriLJ 531 : (2001) ILR (MP) 402 : (1988) JLJ 466 : (1988) MPJR 94

Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 309, 344, 437

High Courts20 Apr 1988Allowed

Manoj Kumar Jindal Vs Ravishankar University, Raipur and others

Madhya Pradesh High Court · (1988) MPLJ 608

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 23(xliv)

High Courts20 Apr 1988Allowed

Manoj Kumar Jindal Vs Ravishankar University, Raipur and Others

Madhya Pradesh High Court · AIR 1989 MP 1 : (1989) JLJ 167 : (1988) MPLJ 608

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 23Ravishankar University Ordinance — Ordinance 6

High Courts19 Apr 1988

State of Madhya Pradesh Vs Pannalal and Another

Madhya Pradesh High Court · (1989) CriLJ 1561

Essential Commodities Act, 1955 — Section 3, 5, 7

High Courts19 Apr 1988

Girjashankar and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1989) CriLJ 242 : (1988) ILR (MP) 638 : (1988) MPJR 68 : (1988) MPLJ 421

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113, 113A, 143Penal Code, 1860 (IPC) — Section 107, 302, 306, 307, 323

High Courts19 Apr 1988Dismissed

Kiran Sisodia Vs Jiwaji University, Gwalior (M.P.)

Madhya Pradesh High Court · AIR 1989 MP 18 : (1989) JLJ 229

Constitution of India, 1950 — Article 14, 226, 51AMadhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 15(2), 15(4)

High Courts07 Apr 1988Dismissed

Badrilal Hiralal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1988) MPLJ 354

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 409

High Courts04 Apr 1988

Union Carbide Corporation Vs Union of India

Madhya Pradesh High Court · (1988) MPJR 233 : (1988) MPLJ 540

Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 — Section 11Civil Procedure Code, 1908 (CPC) — Section 115, 94

High Courts04 Apr 1988

M/S. Anand and Sons, Indore Vs Commissioner of Sales Tax, M.P.

Madhya Pradesh High Court · (1988) MPJR 7

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

High Courts30 Mar 1988

Ku. Bharti Shrivastava Vs Jiwaji University, Gwalior and Another

Madhya Pradesh High Court · AIR 1989 MP 197 : (1989) JLJ 638

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

High Courts25 Mar 1988Dismissed

Mahant Ramratandas and another Vs Mahant Narayandas and others

Madhya Pradesh High Court · (1989) MPLJ 293

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 324, 34

High Courts25 Mar 1988Dismissed

Rama Kumari Kalal Vs Udailal

Madhya Pradesh High Court · (1989) MPLJ 303

Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Penal Code, 1860 (IPC) — Section 149, 307, 307

High Courts25 Mar 1988

NAV NIRMAN P. LTD. Vs COMMISSIONER OF Income Tax.

Madhya Pradesh High Court · (1988) 75 CTR 95 : (1988) 174 ITR 574

Income Tax Act, 1961 — Section 144, 154, 271

High Courts23 Mar 1988Dismissed

Sitaram Vs Tularam and Others

Madhya Pradesh High Court · AIR 1989 MP 128 : (1989) JLJ 432 : (1989) MPJR 231

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Transfer of Property Act, 1882 — Section 53A

High Courts18 Mar 1988

COMMISSIONER OF Income Tax Vs PLASTICHEM.

Madhya Pradesh High Court · (1988) 74 CTR 127 : (1988) 174 ITR 546

Income Tax Act, 1961 — Section 256(1)