High Courts25 Feb 1988Allowed
Bala and others Vs Gopal
Madhya Pradesh High Court · (1988) MPJR 119
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1988
396 judgments · page 17 of 20
High Courts23 Feb 1988
Anupama and Others Vs Laxmanrao and Others
Madhya Pradesh High Court · (1988) 2 ACC 237 : (1988) ACJ 996 : (1988) MPLJ 526
Motor Vehicles Act, 1988 — Section 95
High Courts23 Feb 1988
Smt. Anupama and Others Vs Laxman Rao and Others
Madhya Pradesh High Court · (1990) 1 ACC 520 : (1988) MPLJ 526
Motor Vehicles Act, 1939 — Section 95
High Courts22 Feb 1988Dismissed
Ravi Shankar Pandey Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1990 MP 1 : (1988) MPLJ 672
Admission Rules — Rule 9(1)Constitution of India, 1950 — Article 226
High Courts22 Feb 1988Dismissed
Ravi Shankar pandey Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1988) MPJR 59 : (1988) MPLJ 672
High Courts22 Feb 1988Dismissed
Ravi Shankar Pandey Vs State of M. P. and another
Madhya Pradesh High Court · (1988) JLJ 477
High Courts21 Feb 1988
Ashok Kohli Vs Prakashchand Jain and Others
Madhya Pradesh High Court · (1989) 1 ACC 202 : (1989) ACJ 792
Civil Procedure Code, 1908 (CPC) — Section 151Penal Code, 1860 (IPC) — Section 304A
High Courts18 Feb 1988Allowed
Surendra Kumar Saxena Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1988) MPLJ 519
High Courts17 Feb 1988Dismissed
Ganeshprasad Jaiswal Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1988) MPLJ 615
Madhya Pradesh Excise Act, 1915 — Section 15, 25, 25(2)
High Courts17 Feb 1988
Kesbavchand Vs Imadad Ali and others
Madhya Pradesh High Court · (1988) JLJ 317
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts15 Feb 1988
Chandan Wood Products Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 71 CTR 62 : (1988) 173 ITR 585 : (1988) MPJR 4 : (1988) 40 TAXMAN 194
Income Tax Act, 1961 — Section 144B(1), 144B(2), 144B(4), 153
High Courts15 Feb 1988
Shiv Prasad Vs M.P. State Road Transport Corporation
Madhya Pradesh High Court · (1988) 1 ACC 480
Employees Compensation Act, 1923 — Section 4
High Courts15 Feb 1988
Tulsiram Dewas Vs Bhagwan Dewas
Madhya Pradesh High Court · (1990) 2 ACC 451
Employees Compensation Act, 1923 — Section 17, 30
High Courts15 Feb 1988
New India Assurance Company Ltd. Vs Bhukhan and Others
Madhya Pradesh High Court · (1989) 1 ACC 320 : (1989) ACJ 923 : (1988) MPJR 143
Employees Compensation Act, 1923 — Section 19, 30, 4A
High Courts12 Feb 1988Allowed
Ramnarayan Vs Smt. Ram Kumar i Devi and Others
Madhya Pradesh High Court · (1988) MPJR 156
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 96
High Courts11 Feb 1988Dismissed
Kanhiyalal Vs Smt. Durgabai
Madhya Pradesh High Court · (1988) MPJR 105 : (1989) MPLJ 254
Mines and Minerals (Development and Regulation) Act, 1957 — Section 19, 6
High Courts10 Feb 1988Dismissed
Nav Bharat and M.P. Chronicle Group of Newspapers Vs Krishna Sharan Shrivastava and Another
Madhya Pradesh High Court · (1991) ILR (MP) 82 : (1988) JLJ 228 : (1990) 1 LLJ 398 : (1988) MPJR 45 : (1989) MPLJ 438
Industrial Disputes Act, 1947 — Section 25F, 2OOWorking Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2, 3, 3(2)
High Courts10 Feb 1988Dismissed
Jahar Singh and Another etc. Vs Collector, Shivpuri District and Others
Madhya Pradesh High Court · AIR 1988 MP 311
High Courts09 Feb 1988
Commissioner of Sales Tax Vs Balaji Cotton Co.
Madhya Pradesh High Court · (1990) 76 STC 53
Madhya Pradesh General Sales Tax Act, 1958 — Section 38(3), 43, 44(1)
High Courts08 Feb 1988Dismissed
Bahadur Singh Vs Pahalwan Singh and Others
Madhya Pradesh High Court · AIR 1988 MP 236 : (1988) JLJ 475 : (1988) MPJR 84
Constitution of India, 1950 — Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 79Madhya Pradesh Upaj Mandi (Adhisuchana Prakashan Riti, Bharsadhak Samiti Tatha Mandi Samiti Gathan) Niyam, 1974 — Rule 38, 44, 44(2)