COURT ARCHIVE

Madhya Pradesh High Court judgments, 1989

460 judgments · page 18 of 23

High Courts11 Mar 1989Dismissed

Navnit Kumar Potdar and Others Vs M.P. Public Service Commission and Another

Madhya Pradesh High Court · (1993) 3 LLJ 813 : (1989) MPJR 340 : (1989) MPLJ 620

Constitution of India, 1950 — Article 14, 16Madhya Pradesh Industrial Relations Act, 1960 — Section 8Madhya Pradesh Labour Judiciary Service (Gazetted Recruitment) Rules, 1965 — Rule 21

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High Courts11 Mar 1989Dismissed

Sitaram Vs Union of India

Madhya Pradesh High Court · (1989) MPJR 358 : (1989) MPLJ 471

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8

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High Courts11 Mar 1989

Commissioner of Income Tax Vs Steel Tubes of India Ltd.

Madhya Pradesh High Court · (1989) 78 CTR 130 : (1990) 181 ITR 90 : (1989) 44 TAXMAN 266

Income Tax Act, 1961 — Section 32, 32A, 35B, 43, 43(1)

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High Courts11 Mar 1989Allowed

Mohammad Shafi Vs State of M.P. and Others

Madhya Pradesh High Court · (1989) JLJ 501

Land Acquisition Act, 1894 — Section 17(1), 4, 4(1), 6

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High Courts10 Mar 1989Dismissed

Betwa River Board and others Vs M/s. Nathmal Gopal Lal

Madhya Pradesh High Court · (1990) JLJ 55

Arbitration Act, 1940 — Section 31(1), 31(2)Betwa River Board Act, 1976 — Section 4(1), 4(2)

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High Courts10 Mar 1989Allowed

Seema Shroti Vs Rani Durgawati Vishwa Vidyalaya, Jabalpur

Madhya Pradesh High Court · (1989) MPLJ 628

Constitution of India, 1950 — Article 136, 226Jabalpur University Ordinance — Ordinance 71(8)

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High Courts10 Mar 1989Dismissed

Betwa River Board and Others Vs M/s. Nathmal Gopal Lal M/s. Nathmal Gopal Lal Vs Betwa River Board and Others

Madhya Pradesh High Court · (1989) MPJR 517

Arbitration Act, 1940 — Section 31(1), 31(2)River Boards Act, 1956 — Section 4(1)

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High Courts10 Mar 1989

Commissioner of Income Tax Vs Steel Ingots (P.) Ltd.

Madhya Pradesh High Court · (1990) 181 ITR 42 : (1989) 44 TAXMAN 193

Income Tax Act, 1961 — Section 32, 43

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High Courts10 Mar 1989Partly Allowed

Kunwarji Vs Nisarkhan

Madhya Pradesh High Court · (1989) 2 ACC 138 : (1990) ACJ 71 : (1991) 72 CompCas 160

Motor Vehicles Act, 1939 — Section 95

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High Courts10 Mar 1989Dismissed

Super Construction Company, Durg Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1990 MP 115 : (1989) MPJR 876 : (1989) MPLJ 685

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 20, 7

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High Courts10 Mar 1989

Ramchand Moolchand Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1989) 77 CTR 12 : (1989) 179 ITR 1

Income Tax Act, 1961 — Section 187(1), 256(1)

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High Courts10 Mar 1989

Commissioner of Income Tax Vs Satish Kumar and Co.

Madhya Pradesh High Court · (1990) 181 ITR 57

Income Tax Act, 1961 — Section 144B, 263

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High Courts10 Mar 1989Allowed

Chandoo @ Chandraprakash Gupta Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1989) MPJR 364 : (1989) MPLJ 429

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 506, 507

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High Courts10 Mar 1989Allowed

Vishnu Prasad Shukla Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1989) MPJR 714 : (1989) MPLJ 546

National Security Act, 1980 — Section 3(2), 3(3)

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High Courts10 Mar 1989

Sahdeo Sahu Vs State M.P. and Another

Madhya Pradesh High Court · (1990) 60 FLR 189 : (1990) ILR (MP) 18 : (1989) JLJ 584 : (1990) 2 LLJ 402 : (1989) MPJR 555 : (1989) MPLJ 604

General Clauses Act, 1897 — Section 21Minimum Wages Act, 1948 — Section 3, 3(1), 3(1A)

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High Courts09 Mar 1989Dismissed

Babpu Singh Vs State of M.P.

Madhya Pradesh High Court · (1989) MPLJ 322

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 59, 7

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High Courts09 Mar 1989

Steel Ingots (Pvt.) Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1990) 181 ITR 186

Income Tax Act, 1961 — Section 256(2)

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High Courts09 Mar 1989

COMMISSIONER OF Income Tax Vs STEEL TUBES OF INDIA (P.) LTD.

Madhya Pradesh High Court · (1989) 180 ITR 159 : (1989) 44 TAXMAN 159

Income Tax Act, 1961 — Section 256(1)

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High Courts09 Mar 1989Dismissed

Baijnath Kathal Vs M.K. Qureishi and Others

Madhya Pradesh High Court · AIR 1990 MP 24 : (1990) ILR (MP) 670 : (1989) MPLJ 641

Constitution of India, 1950 — Article 226, 227

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High Courts09 Mar 1989

Hope Textiles Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1989) 79 CTR 15 : (1989) 180 ITR 225 : (1989) 44 TAXMAN 206

Income Tax Act, 1961 — Section 220, 221, 256

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