Madhya Pradesh High Court Judgments 1989

High Courts22 Dec 1989Allowed

Central India Excise Traders Vs Regional P.F. Commissioner and Another

Madhya Pradesh High Court · (1990) ILR (MP) 70 : (1992) 1 LLJ 498 : (1990) MPLJ 611

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)Madhya Pradesh Excise Act, 1950 — Section 14

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High Courts15 Dec 1989Allowed

Mahila Mathuro Bai and Others Vs Ramwati and Others

Madhya Pradesh High Court · AIR 1990 MP 276 : (1991) 1 DMC 229 : (1990) 35 MPLJ 475 : (1990) MPLJ 475

Hindu Marriage Act, 1955 — Section 11, 16, 5, 5(1)

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High Courts15 Dec 1989Allowed

Smt. Daya Yadav Vs Kishan Lal Yadav

Madhya Pradesh High Court · (1991) 2 DMC 421

Hindu Marriage Act, 1955 — Section 13

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High Courts15 Dec 1989

M.P. Grih Nirman Mandal and Another Vs Umashankar Kunjilal and Another

Madhya Pradesh High Court · (1990) JLJ 240 : (1990) MPJR 149 : (1990) 35 MPLJ 780 : (1990) MPLJ 780

Central Provinces and Berar Land Acquisition (Amendment) Act, 1939 — Section 2Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151, 54, 96Extension of Laws Act, 1956 — Section 28

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High Courts15 Dec 1989Dismissed

Manaram Bhajra Kachhi Vs Omprakash Ramkishan Sharma and Others

Madhya Pradesh High Court · (1990) JLJ 197 : (1990) 35 MPLJ 452 : (1990) MPLJ 452

Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13, 13(1), 13(2), 13(6)

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High Courts14 Dec 1989

Chain Singh Dhakad Vs Hargovind and Others

Madhya Pradesh High Court · (1991) CriLJ 33 : (1992) ILR (MP) 700

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 439(1), 439(2)Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306

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High Courts13 Dec 1989Allowed

Sukhrani and Others Vs Chhotelal Dhobi and Another

Madhya Pradesh High Court · (1992) ILR (MP) 465 : (1990) 35 MPLJ 506 : (1990) MPLJ 506

Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 4

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High Courts13 Dec 1989Dismissed

Shivlal Ghassuram Vs Returning Officer, Gram Panchayat and Others

Madhya Pradesh High Court · (1990) MPJR 162 : (1990) 35 MPLJ 462 : (1990) MPLJ 462

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Act, 1981 — Section 117

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High Courts13 Dec 1989Allowed

Lacchiram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) CriLJ 2229

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 323, 324, 325, 34

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High Courts12 Dec 1989Dismissed

Shivchand Amolakchand Bus Operator, Shivpuri Vs State Transport Appellate Tribunal, Gwalior and Others

Madhya Pradesh High Court · AIR 1990 MP 300 : (1990) 35 MPLJ 720 : (1990) MPLJ 720

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 46, 47(1)Motor Vehicles Act, 1988 — Section 217, 217(2)(4), 68F(1D), 71(3)

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High Courts11 Dec 1989

Lachhiram Puranmal and Another Vs Income Tax Officer and Others

Madhya Pradesh High Court · (1990) 184 ITR 186 : (1990) 52 TAXMAN 381

Finance (No. 2) Act, 1965 — Section 24Income Tax Act, 1961 — Section 143(2), 68

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High Courts11 Dec 1989Allowed

Laliya Bai Vs Ramesh and Others

Madhya Pradesh High Court · (1990) 2 ACC 433 : (1991) ACJ 505 : (1991) JLJ 261

Motor Vehicles Act, 1939 — Section 110D

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High Courts11 Dec 1989Dismissed

Ashokbabu Jaduvanshi Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1990) 35 MPLJ 134 : (1990) MPLJ 134

Constitution of India, 1950 — Article 311Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12

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High Courts09 Dec 1989

Doongarji Deceased through L.R. Ramlal Vs Indira Bai

Madhya Pradesh High Court · (1991) 36 MPLJ 149 : (1991) MPLJ 149

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, 2(11)

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High Courts08 Dec 1989

Smt. Ushadevi and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1990 MP 268 : (1990) MPJR 3 : (1990) 35 MPLJ 353 : (1990) MPLJ 353

Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 10, 11(4), 11(5), 11(6), 42Madhya Pradesh Land Revenue Code, 1959 — Section 50

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High Courts05 Dec 1989Allowed

Pushpa @ Hempushpa Vs Praduman Kumar Ojha

Madhya Pradesh High Court · (1990) MPJR 196 : (1990) 35 MPLJ 509 : (1990) MPLJ 509

Hindu Marriage Act, 1955 — Section 28(4)Limitation Act, 1963 — Section 5

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High Courts04 Dec 1989Allowed

Mahima Kant Chatterjee and others Vs Shashank Shekhar Mukherjee and another

Madhya Pradesh High Court · (1990) JLJ 189

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420

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High Courts02 Dec 1989Dismissed

Shrimal Dal Mills (Firm) and Others Vs Krishi Upaj Mandi Samiti

Madhya Pradesh High Court · (1990) 35 MPLJ 431 : (1990) MPLJ 431

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 17, 19

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High Courts01 Dec 1989

R.K. Dubey Vs M.P. State Agro Industries Development Corporation and Others

Madhya Pradesh High Court · (1990) ILR (MP) 363 : (1990) JLJ 217 : (1992) 2 LLJ 182 : (1990) 35 MPLJ 669 : (1990) MPLJ 669

Constitution of India, 1950 — Article 226, 311

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High Courts30 Nov 1989Dismissed

Daulat Singh Vs Sujan Singh and others

Madhya Pradesh High Court · (1990) JLJ 518

Criminal Procedure Code, 1973 (CrPC) — Section 107

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Madhya Pradesh High Court judgments, 1989