COURT ARCHIVE

Madhya Pradesh High Court judgments, 1988

396 judgments · page 2 of 20

High Courts01 Dec 1988Allowed

Kailash Kumar and Another Vs Seventh Additional Judge to the Court of Dist. Judge, Indore and Others

Madhya Pradesh High Court · AIR 1989 MP 237 : (1989) MPLJ 48

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Constitution of India, 1950 — Article 227

High Courts30 Nov 1988Dismissed

Vimladevi Kathuria Vs Gurinder Singh Chopda

Madhya Pradesh High Court · (1989) MPLJ 241

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 29, 50

High Courts30 Nov 1988

Vivek Tiwari and 3 Others Vs The Krishi Upaj Mandi Samiti, Lashkar and 2 Others

Madhya Pradesh High Court · (1989) MPJR 284

Industrial Disputes Act, 1947 — Section 10(2)Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 30

High Courts26 Nov 1988Dismissed

Gopal Prasad Chourasia Vs Prabanna Kumar Shrivastava and Others

Madhya Pradesh High Court · AIR 1989 MP 187 : (1989) JLJ 478

Constitution of India, 1950 — Article 227Provincial Insolvency Act, 1920 — Section 4, 68, 75

High Courts25 Nov 1988Dismissed

Uchit Mulya Dukandar Sangh and others Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1989) MPLJ 188

Employees State Insurance Act, 1948 — Section 75, 77, 77(1)(1A)(a), 82

High Courts25 Nov 1988Allowed

Samarendranath Sengupta Vs National Newsprint and Paper Mills Ltd., Nepanagar

Madhya Pradesh High Court · (1989) MPLJ 346

Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49(2)

High Courts22 Nov 1988Dismissed

Radhakishan Vs Mohanlal and Others

Madhya Pradesh High Court · AIR 1989 MP 240 : (1989) MPJR 314 : (1989) MPLJ 199

Civil Procedure Code, 1859 — Order 41 Rule 23A, 351Court Fees Act, 1870 — Section 13

High Courts21 Nov 1988

Commissioner of Income Tax Vs Kanji Bhai Tivraj Bhai

Madhya Pradesh High Court · (1989) 176 ITR 273 : (1990) 50 TAXMAN 231

Income Tax Act, 1961 — Section 64(1)

High Courts18 Nov 1988

Oriental Insurance Co. Ltd. Vs Shanti Bai and Others

Madhya Pradesh High Court · (1989) 2 ACC 289

Civil Procedure Code, 1908 (CPC) — Section 24

High Courts18 Nov 1988

Oriental Insurance Company Ltd. Vs Smt. Shanti Bai and Others

Madhya Pradesh High Court · (1990) 2 ACC 97

Civil Procedure Code, 1908 (CPC) — Section 24

High Courts17 Nov 1988Allowed

Madhya Pradesh State Road Transport Corporation, Gwalior Vs Nirmal Kumar Chordia and Others

Madhya Pradesh High Court · AIR 1989 MP 212 : (1989) MPJR 99

Constitution of India, 1950 — Article 226, 226(2)Motor Vehicles Act, 1939 — Section 2(28A), 45, 46, 47(1H), 48

High Courts17 Nov 1988Dismissed

P.N. Dubey Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1989 MP 225 : (1989) JLJ 697

Constitution of India, 1950 — Article 101(4), 102, 103, 226Criminal Procedure Code, 1973 (CrPC) — Section 319Representation of the People Act, 1951 — Section 80

High Courts15 Nov 1988Allowed

Halkai @ Halku Vs Mulua and Others

Madhya Pradesh High Court · (1989) MPJR 300

Penal Code, 1860 (IPC) — Section 380, 454

High Courts04 Nov 1988

Jharulal and Another Vs Addl. Motor Accidents Claims Tribunal and Others

Madhya Pradesh High Court · (1989) 1 ACC 178 : (1989) ACJ 392

Motor Vehicles Act, 1988 — Section 92A

High Courts04 Nov 1988

Rajendra Kumar and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1989) CriLJ 554 : (1989) MPLJ 106

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 147, 323

High Courts04 Nov 1988Dismissed

Anand Kumar Vs State of M.P.

Madhya Pradesh High Court · (1989) JLJ 55

Criminal Procedure Code, 1973 (CrPC) — Section 439(1)

High Courts31 Oct 1988Dismissed

Dashrath Yadav Vs Saroj

Madhya Pradesh High Court · AIR 1989 MP 242 : (1989) JLJ 634 : (1989) MPLJ 54

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24, 25

High Courts31 Oct 1988Dismissed

Smt. Shishuwala Pal and Another Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1989 MP 254 : (1989) MPLJ 121

Citizenship Act, 1955 — Section 10, 9Citizenship Rules, 2009 — Rule 5Constitution of India, 1950 — Article 226, 6, 7

High Courts31 Oct 1988

Karan Singh Vs Manoharlal and Others

Madhya Pradesh High Court · (1989) 1 ACC 291 : (1989) ACJ 177

Motor Vehicles Act, 1939 — Section 110D

High Courts29 Oct 1988

Nasiruddin Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1989) 176 ITR 111 : (1989) 44 TAXMAN 202

Income Tax Act, 1961 — Section 139(8), 143(1), 154, 217(1A)