High Courts29 Oct 1988
Mansukhlal and Another Vs Bhagwantibai and Others
Madhya Pradesh High Court · (1989) 1 ACC 191
Constitution of India, 1950 — Article 141
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1988
396 judgments · page 3 of 20
High Courts28 Oct 1988Allowed
Radheyshyam Vs Employees' State Insurance Corporation
Madhya Pradesh High Court · (1989) 58 FLR 133 : (1995) 3 LLJ 27
Employees State Insurance (General) Regulations, 1950 — Regulation 50, 51, 53, 54, 55Employees State Insurance Act, 1948 — Section 75, 77, 77(1A)
High Courts28 Oct 1988Dismissed
Abdul Karim and others Vs Hafij Mohammad and others
Madhya Pradesh High Court · (1989) MPJR 293 : (1989) MPLJ 178
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 33Madhya Pradesh Land Revenue Code, 1959 — Section 178
High Courts27 Oct 1988Allowed
Nanka Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1978) ILR (MP) 286 : (1991) 36 MPLJ 345 : (1991) MPLJ 345
Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 354, 366, 511
High Courts27 Oct 1988Dismissed
Radhakishan and Co. and Others Vs Dena Bank and Others
Madhya Pradesh High Court · (1991) 72 CompCas 34
Textile Undertakings (Taking Over of Management) Act, 1983 — Section 6, 6(2)
High Courts27 Oct 1988Dismissed
Dr. (Smt.) Prem Chabra Vs State of M.P. and Two Others
Madhya Pradesh High Court · (1989) MPJR 279
Industrial Disputes Act, 1947 — Section 10, 39
High Courts26 Oct 1988
Ram Manohar Vs State of M.P.
Madhya Pradesh High Court · (1989) CriLJ 1227 : (1989) MPJR 198 : (1989) MPLJ 128
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 324, 99
High Courts26 Oct 1988Allowed
Narayan Singh and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) MPLJ 298
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 17, 5
High Courts26 Oct 1988Allowed
Nathulal and Others Vs Nathibai and Others
Madhya Pradesh High Court · AIR 1989 MP 275 : (1989) MPLJ 86
Limitation Act, 1963 — Section 5
High Courts26 Oct 1988
K.G. Ansari, Advocate Vs S.P. Agarwal, Advocate and another
Madhya Pradesh High Court · (1989) MPLJ 36
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 64
High Courts25 Oct 1988
Chhotelal Vs Regional Director of Employees' State Insurance Corpn.
Madhya Pradesh High Court · (1989) 58 FLR 158 : (1995) 3 LLJ 31
Employees State Insurance Act, 1948 — Section 2(15B)
High Courts23 Oct 1988Allowed
Radheshyam Chintaman Vs Employees' State Insurance Corporation, Ujjain
Madhya Pradesh High Court · (1989) MPLJ 191
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149Court Fees Act, 1970 — Section 4Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A(a)
High Courts15 Oct 1988
Choti Bai and Another Vs Sharad Kumar
Madhya Pradesh High Court · (1989) 2 ACC 61 : (1989) ACJ 1038
Motor Vehicles Act, 1939 — Section 110D
High Courts15 Oct 1988Allowed
Bhanwarlal Vs Kabul Singh and Others
Madhya Pradesh High Court · (1989) ACJ 189
Evidence Act, 1872 — Section 137Motor Vehicles Act, 1939 — Section 110D
High Courts15 Oct 1988Allowed
Bhanwarlal Vs Sardar Kabul Singh and others
Madhya Pradesh High Court · (1989) MPLJ 16
Evidence Act, 1872 — Section 137
High Courts14 Oct 1988Dismissed
Rajendra Sharma and another Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1989) MPLJ 730
Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 120B, 149, 302
High Courts13 Oct 1988
Union Carbide Corporation Vs Union of India
Madhya Pradesh High Court · (1988) MPJR 209
Civil Procedure Code, 1908 (CPC) — Section 115, 24
High Courts13 Oct 1988
Santosh and Others Vs General Manager, M.P.S.R.T.C. and Another
Madhya Pradesh High Court · (1989) 1 ACC 242 : (1989) ACJ 572
Fatal Accidents Act, 1855 — Section 1, 1A, 2
High Courts12 Oct 1988Dismissed
Kuldeep Singh and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) MPLJ 343
Constitution of India, 1950 — Article 12, 14, 15
High Courts07 Oct 1988Allowed
Nagar Palika, Bhind Vs M.P. State Road Transport Corporation
Madhya Pradesh High Court · (1989) JLJ 641
Limitation Act, 1963 — Section 17(1)(c)