High Courts06 Feb 1988
Commissioner of Income Tax Vs Gulab Rai and Sons
Madhya Pradesh High Court · (1988) 173 ITR 552
Income Tax Act, 1961 — Section 22, 23, 256(1), 256(2), 263
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1988
396 judgments · page 18 of 20
High Courts05 Feb 1988
Commissioner of Income Tax Vs Perfect Pottery Co. Ltd.
Madhya Pradesh High Court · (1988) 71 CTR 123 : (1988) 173 ITR 545
Income Tax Act, 1961 — Section 154, 214, 246(1)
High Courts04 Feb 1988Dismissed
Dr. Anant Rao Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1988 MP 237
Constitution of India, 1950 — Article 13, 226, 23Madhya Bharat Abolition of Jagirs Act, 2008 — Section 3, 4
High Courts04 Feb 1988
Madhya Pradesh Rajya Sahakari Bank Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 174 ITR 150
Banking Regulation Act, 1949 — Section 5, 5(b)Income Tax Act, 1961 — Section 256(1), 80P, 81, 81(i)(a)
High Courts02 Feb 1988Dismissed
Reshamlal Baswan Vs Balwant Singh Jwala Singh Punjabi and Others
Madhya Pradesh High Court · (1989) ILR (MP) 606 : (1994) JLJ 160 : (1988) MPJR 11 : (1994) MPLJ 446
General Clauses Act, 1897 — Section 3(57)Hindu Marriage Act, 1955 — Section 11, 16Hindu Succession Act, 1956 — Section 8
High Courts02 Feb 1988Dismissed
Kulbir Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1989 MP 279 : (1989) ILR (MP) 703 : (1990) JLJ 177 : (1988) MPLJ 301
Arbitration Act, 1940 — Section 14, 19, 20Constitution of India, 1950 — Article 21, 226, 300A, 301, 31C
High Courts02 Feb 1988Dismissed
Pilani Investment and Industries Corporation Ltd. and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1988 MP 181 : (1989) ILR (MP) 630 : (1988) JLJ 251 : (1988) MPJR 106 : (1988) MPLJ 266
Constitution of India, 1950 — Article 14, 19(1), 21, 301, 301
High Courts02 Feb 1988
Bharosilal and Others Vs Mst. Shiladevi
Madhya Pradesh High Court · AIR 1989 MP 122
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 11Transfer of Property Act, 1882 — Section 60Usurious Loans Act, 1918 — Section 3, 3(2)
High Courts02 Feb 1988Dismissed
Kulbir Singh Vs Union of India and others
Madhya Pradesh High Court · (1988) MPLJ 301
Arbitration Act, 1940 — Section 14, 20Industries (Development and Regulation) Act, 1951 — Section 18A
High Courts02 Feb 1988Allowed
Bharosilal and others Vs Mst. Shiladevi
Madhya Pradesh High Court · (1988) JLJ 712
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7
High Courts01 Feb 1988Partly Allowed
Raghvendra Singh Choudhary Vs Smt. Seema Bai
Madhya Pradesh High Court · (1988) ILR (MP) 495 : (1988) MPLJ 450
Hindu Marriage Act, 1955 — Section 24
High Courts01 Feb 1988Allowed
Raghvendra Singh Choudhary, Jabalpur Vs Seema Bai Choudhary
Madhya Pradesh High Court · (1988) MPJR 1 : (1988) MPLJ 450
Hindu Marriage Act, 1955 — Section 13, 24
High Courts30 Jan 1988Allowed
Inder Singh Ahuja Vs Baldeo Singh Bhatia
Madhya Pradesh High Court · (1988) MPJR 87 : (1988) MPLJ 699
Madhya Pradesh Karadhan Vidhi (Sanshodhan) Adhiniyam, 1972 — Section 3A
High Courts30 Jan 1988
Inder Singh Ahuja Vs Beldeo Singh Bhatia
Madhya Pradesh High Court · (1988) JLJ 558
Stamp Act, 1899 — Section 3
High Courts30 Jan 1988
Neemabai Vs Arun Kumar and Others
Madhya Pradesh High Court · (1988) 2 ACC 88 : (1988) ACJ 526
High Courts29 Jan 1988Allowed
State of Madhya Pradesh and another Vs Jaswantpuri and others
Madhya Pradesh High Court · (1988) MPLJ 712
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts29 Jan 1988Allowed
State of Madhya Pradesh and Another Vs Jaswantpuri and Others
Madhya Pradesh High Court · AIR 1989 MP 115 : (1991) ILR (MP) 306 : (1989) JLJ 413 : (1988) MPLJ 712
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts29 Jan 1988Partly Allowed
Ravindra Roy and Others Vs Bhopal University and Others
Madhya Pradesh High Court · AIR 1988 MP 261 : (1988) MPLJ 333
Constitution of India, 1950 — Article 14Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 37, 52
High Courts25 Jan 1988Allowed
Smt. Rajni Pachori Vs Kamlesh Pachori
Madhya Pradesh High Court · (1993) 1 MPJR 451
Hindu Marriage Act, 1955 — Section 23(2)
High Courts22 Jan 1988Allowed
Preetpal Singh and others Vs Sate of M. P. and others
Madhya Pradesh High Court · (1988) JLJ 549
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)