High Courts07 Aug 1989Allowed
Bahadur Singh @ Bahadur Singh Vs State of M.P.
Madhya Pradesh High Court · (1991) CriLJ 753
Penal Code, 1860 (IPC) — Section 354, 376
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1989
460 judgments · page 12 of 23
High Courts07 Aug 1989Allowed
Nissan Springs Pvt. Ltd. Vs Om Jain
Madhya Pradesh High Court · (1989) 59 FLR 788 : (1995) 3 LLJ 234
Workmens Compensation Act, 1923 — Section 30
High Courts06 Aug 1989
Madhya Pradesh State Road Transport Corporation, Gwalior Vs The Regional Transport Authority, Rewa and Three Others
Madhya Pradesh High Court · (1989) MPJR 683
Motor Vehicles Act, 1939 — Section 68F(1A)
High Courts04 Aug 1989Dismissed
Amol Vs State of M.P.
Madhya Pradesh High Court · (1990) JLJ 525
Penal Code, 1860 (IPC) — Section 147, 148, 302, 34
High Courts02 Aug 1989Allowed
Kailash Kumar Satyadev Tiwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) CriLJ 2556
Essential Commodities Act, 1955 — Section 3, 7
High Courts01 Aug 1989Allowed
Manoj Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1990 MP 5 : (1989) JLJ 645 : (1989) MPJR 665 : (1990) 35 MPLJ 791 : (1990) MPLJ 791
Constitution of India, 1950 — Article 14, 226
High Courts01 Aug 1989
Commissioner of Wealth-tax Vs Smt. Usha Devi (Lrs. of H.H. Maharaja Yeshwant Rao Holkar)
Madhya Pradesh High Court · (1989) 80 CTR 74 : (1990) 183 ITR 75 : (1990) 48 TAXMAN 166
Wealth Tax Act, 1957 — Section 27, 27(3), 5(1)
High Courts01 Aug 1989Dismissed
Praladh Singh Vs The Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd.
Madhya Pradesh High Court · AIR 1990 MP 209
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 20, 8
High Courts01 Aug 1989Dismissed
State of M.P. Vs Babulal and others
Madhya Pradesh High Court · (1989) MPLJ 722
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11, 4
High Courts31 Jul 1989
Oriental Insurance Company Limited Vs Bimla Devi and Others
Madhya Pradesh High Court · (1990) 2 ACC 585
Motor Vehicles Act, 1939 — Section 92A
High Courts31 Jul 1989
Ghuraiyaa alias Rohini Baiswar and Others Vs State of M.P.
Madhya Pradesh High Court · (1990) CriLJ 1129 : (1990) ILR (MP) 218
Criminal Procedure Code, 1973 (CrPC) — Section 39, 40Evidence Act, 1872 — Section 27, 32, 32(1), 35, 6Penal Code, 1860 (IPC) — Section 201, 302, 320, 325, 34
High Courts31 Jul 1989Dismissed
Ashok Kumar and another Vs State of M.P.
Madhya Pradesh High Court · (1990) JLJ 544
Penal Code, 1860 (IPC) — Section 201, 306
High Courts31 Jul 1989
Alok Vs Shri Motilal Vora
Madhya Pradesh High Court · (1990) JLJ 644
Representation of the People Act, 1951 — Section 10
High Courts28 Jul 1989Allowed
Ram Bai Vs State of M.P.
Madhya Pradesh High Court · (1990) JLJ 678
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts28 Jul 1989Allowed
Rambai Vs State of M.P.
Madhya Pradesh High Court · (1989) MPJR 929
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts28 Jul 1989Allowed
Vallabhdas Vs State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · AIR 1990 MP 119
Motor Vehicles Act, 1939 — Section 57, 57(8), 62
High Courts28 Jul 1989Allowed
Bhagwati Prasad Vs Chandrabhanu and Others
Madhya Pradesh High Court · (1993) 2 DMC 218 : (1989) ILR (MP) 473 : (1990) JLJ 569 : (1990) MPJR 334
Constitution of India, 1950 — Article 13, 35, 372Vindhya Pradesh High Court Constitution Ordinance, 1948 — Section 28
High Courts27 Jul 1989Allowed
Shyamlal Shrungi Vs State of M.P.
Madhya Pradesh High Court · AIR 1990 MP 15
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts27 Jul 1989Allowed
Makku Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1990) CriLJ 1098
Constitution of India, 1950 — Article 21, 22, 22(5), 22(6)National Security Act, 1980 — Section 10, 11, 3, 3(3), 3(4)
High Courts24 Jul 1989Allowed
Sardar Gurdeep Singh Vs Amiya Kumar Datta
Madhya Pradesh High Court · (1993) MPLJ 854
Contract Act, 1872 — Section 53, 54Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16