High Courts11 Feb 1989
In Re: Union of India
Madhya Pradesh High Court · (1989) MPJR 550
Contempt of Courts Act, 1971 — Section 15(7)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1989
460 judgments · page 21 of 23
High Courts09 Feb 1989Dismissed
Pankaj Mehta Vs State of M.P. and another
Madhya Pradesh High Court · (1989) MPJR 322 : (1989) MPLJ 290
Benami Transactions (Prohibition) Act, 1988 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 451, 452Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts09 Feb 1989
Commissioner of Income Tax Vs M.P. Audyogik Vikas Nigam Ltd. (No. 1)
Madhya Pradesh High Court · (1989) 77 CTR 9 : (1989) 178 ITR 177 : (1990) 48 TAXMAN 302
Income Tax Act, 1961 — Section 2(45), 36(1), 5
High Courts08 Feb 1989Allowed
State of M.P. Vs Ramdeen and Others
Madhya Pradesh High Court · (1991) CriLJ 1192 : (1989) JLJ 310 : (1989) MPJR 301
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 228(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 308
High Courts08 Feb 1989Dismissed
Gangavishan Heeralal Vs Gopal Digambar Jain and Others
Madhya Pradesh High Court · AIR 1989 MP 285 : (1990) ILR (MP) 561 : (1991) 36 MPLJ 666 : (1991) MPLJ 666
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 84, Order 41 Rule 1Constitution of India, 1950 — Article 227
High Courts08 Feb 1989Dismissed
Laxminarayan Vs Mohar Singh and Others
Madhya Pradesh High Court · (1989) JLJ 271
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Article 113
High Courts07 Feb 1989Allowed
Sumerchand Jain Vs Shyamlal Agarwal and Others
Madhya Pradesh High Court · AIR 1990 MP 14 : (1990) ILR (MP) 621 : (1989) JLJ 274 : (1989) MPLJ 296
Madhya Pradesh Krishi Upaj Mandi (Adhisuchana Prakashan Riti, Bharsadhak Samiti Tatha Mandi Samiti Gathan) Niyam, 1974 — Rule 17, 43, 44Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 79
High Courts06 Feb 1989Dismissed
Johan Lal Vs Chobe Lal and Others
Madhya Pradesh High Court · AIR 1990 MP 243 : (1989) MPLJ 150
Stamp Act, 1899 — Section 9A
High Courts02 Feb 1989
Bhanwar Singh Vs Gatubai and Others
Madhya Pradesh High Court · (1989) 2 ACC 35 : (1989) ACJ 1137
Motor Vehicles Act, 1939 — Section 110A
High Courts02 Feb 1989
M.P. State Road Transport Corporation Vs M. Amnabai
Madhya Pradesh High Court · (1989) 2 ACC 20 : (1989) ACJ 1051
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts02 Feb 1989
Commissioner of Income Tax Vs Gangaram Mohanlal Mittal and Sons
Madhya Pradesh High Court · (1989) 44 TAXMAN 4
Income Tax Act, 1961 — Section 144B, 256(1), 263
High Courts02 Feb 1989Partly Allowed
M.P. Electricity Board and Others Vs Basant Kumar Pandey
Madhya Pradesh High Court · (1990) 60 FLR 39 : (1989) JLJ 253 : (1991) 1 LLJ 323 : (1989) MPJR 205
Apprentices Act, 1961 — Section 18A
High Courts02 Feb 1989
Commissioner of Income Tax Vs Gangaram Mohanlal Mittal and Sons.
Madhya Pradesh High Court · (1989) 76 CTR 78 : (1990) 181 ITR 392
Income Tax Act, 1961 — Section 144B, 263
High Courts01 Feb 1989
Commissioner of Income Tax Vs Kalpana Lamp Components Pvt. Ltd.
Madhya Pradesh High Court · (1989) 178 ITR 330
Income Tax Act, 1961 — Section 32A
High Courts01 Feb 1989Allowed
Bholooram (Bhola) and Others Vs Ramlal and Others
Madhya Pradesh High Court · AIR 1989 MP 198 : (1989) MPJR 385 : (1989) MPLJ 328
Evidence Act, 1872 — Section 107Hindu Adoptions and Maintenance Act, 1956 — Section 16, 6, 7
High Courts01 Feb 1989
Rafiq Mohammad Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1989) CriLJ 1696 : (1989) JLJ 660 : (1989) MPJR 421
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Ordinance, 1988 — Section 3(1)
High Courts01 Feb 1989
Leelabai and Others Vs M.U.K. Nair and Others
Madhya Pradesh High Court · (1989) 2 ACC 286
Limitation Act, 1963 — Section 6Motor Vehicles Act, 1939 — Section 110A
High Courts01 Feb 1989
Commissioner of Income Tax Vs Sakti Auto Industries
Madhya Pradesh High Court · (1989) 177 ITR 395
Income Tax Act, 1961 — Section 32, 43(1)
High Courts01 Feb 1989
Commissioner of Income Tax Vs Bhandari Capacitors (P.) Ltd.
Madhya Pradesh High Court · (1989) 178 ITR 375 : (1989) 44 TAXMAN 6
Income Tax Act, 1961 — Section 149, 263
High Courts01 Feb 1989Allowed
Jagdish Prasad and another Vs The Managing Director, Madhya Pradesh Rajya Bhumi Vikas Nigam and others
Madhya Pradesh High Court · (1989) JLJ 293 : (1989) MPLJ 253
Constitution of India, 1950 — Article 226, 227