High Courts25 Aug 1988Allowed
Ashfaq Ahmad and Others Vs Nehru Singh and Others
Madhya Pradesh High Court · (1989) JLJ 223
Civil Procedure Code, 1908 (CPC) — Section 11, 80
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1988
396 judgments · page 8 of 20
High Courts23 Aug 1988Allowed
Natwar Transport Company Pvt. Ltd. Vs The Regional Transport Officer and Tax Officer and another
Madhya Pradesh High Court · (1988) MPLJ 724
Constitution of India, 1950 — Article 226
High Courts23 Aug 1988Allowed
Natwar Transport Co. Pvt. Ltd. Vs The Regional Transport Officer and Tax Officer, Jabalpur (M.P.) and Another
Madhya Pradesh High Court · AIR 1989 MP 107 : (1991) ILR (MP) 545 : (1989) JLJ 422 : (1988) MPLJ 724
Motor Vehicles Act, 1939 — Section 134(1A), 63(1)
High Courts23 Aug 1988Dismissed
Kishore Kumar Vs Smt. Manibai
Madhya Pradesh High Court · AIR 1989 MP 74 : (1989) MPLJ 110
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2, 22A, 23A
High Courts23 Aug 1988
Shantilal Vs State of M.P.
Madhya Pradesh High Court · (1989) CriLJ 332
Constitution of India, 1950 — Article 13, 14, 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 2, 436, 438
High Courts19 Aug 1988
Anand Jaiswal Vs District Magistrate, Shahdol (M.P.)
Madhya Pradesh High Court · AIR 1989 MP 143 : (1989) JLJ 562 : (1989) MPLJ 312
Constitution of India, 1950 — Article 19(1)Madhya Pradesh Cinemas (Exhibition of Films by Video Cassette Recorder) Licensing Rules, 1983 — Rule 10Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 3
High Courts19 Aug 1988
Commissioner of Wealth-tax Vs Princess Usha Trust
Madhya Pradesh High Court · (1989) 177 ITR 244 : (1988) 41 TAXMAN 41
Wealth Tax Act, 1957 — Section 27(3)
High Courts18 Aug 1988Allowed
Ashok Kumar Vs Industrial Court, Indore and others
Madhya Pradesh High Court · (1988) MPLJ 729
Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13), 31(3)
High Courts18 Aug 1988
M.P. Electric Corporation Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1989) 72 STC 259
Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3)
High Courts18 Aug 1988
Bisarti Bai and Others Vs Madhya Pradesh State Road Trans. Corpn. and Others
Madhya Pradesh High Court · (1990) ACJ 103
Madhya Pradesh Motor Accidents Claims Tribunal Rules, 1914 — Rule 293(2)
High Courts16 Aug 1988
Ratnakar Patil and another Vs Haji Inayatullah
Madhya Pradesh High Court · (1988) MPLJ 665
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(1), 13(6), 23A
High Courts16 Aug 1988
Himalaya Chatni Bhandar Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1989) 73 STC 84
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(o), 2(r)(ii)
High Courts16 Aug 1988
Ratnakar and Another Vs Haji Inayatullah
Madhya Pradesh High Court · AIR 1989 MP 134 : (1989) JLJ 46 : (1988) MPLJ 665
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 13(2), 13(6), 23A
High Courts16 Aug 1988
Commissioner of Sales Tax Vs Himalaya Chatni Bhandar
Madhya Pradesh High Court · (1989) 74 STC 8
Madhya Pradesh General Sales Tax Act, 1958 — Entry 4, 44(1)
High Courts12 Aug 1988
Oswal Trading Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 175 ITR 438
Income Tax Act, 1961 — Section 185, 256(2)
High Courts12 Aug 1988Dismissed
E.S.I. Corpn. Vs Kailashchandra and Others
Madhya Pradesh High Court · (1988) JLJ 647 : (1990) 1 LLJ 486 : (1988) MPJR 135
Employees State Insurance (General) Regulations, 1950 — Regulation 10(B), 26, 27, 28, 29Employees State Insurance Act, 1948 — Section 100, 2(17), 39, 40Factories Act, 1948 — Section 40(1)
High Courts12 Aug 1988
Jeviyar Cleman Vs Smt. Ashalata
Madhya Pradesh High Court · AIR 1989 MP 263
Divorce Act, 1869 — Section 10, 17Special Marriage Act, 1954 — Section 27
High Courts12 Aug 1988
Jiwajirao Sugar Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 73 CTR 51 : (1988) 73 CTR 51 : (1989) 176 ITR 182 : (1988) 40 TAXMAN 434
Income Tax Act, 1961 — Section 144B, 147, 246, 263
High Courts12 Aug 1988
Guman and Another Vs State of M.P.
Madhya Pradesh High Court · (1989) CriLJ 1425
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313, 428, 464Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 237, 302, 379, 403, 404
High Courts12 Aug 1988
Tej Kumar Vs Subhashchandra and Others
Madhya Pradesh High Court · AIR 1989 MP 78 : (1989) JLJ 373 : (1989) MPLJ 382
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 33 Rule 7, Order 7 Rule 10, 6