High Courts16 Nov 1989
Commissioner of Sales Tax Vs Agrawal Traders
Madhya Pradesh High Court · (1992) 61 ELT 224 : (1990) 79 STC 233
Madhya Pradesh General Sales Tax Act, 1958 — Section 39A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1989
460 judgments · page 3 of 23
High Courts16 Nov 1989
Commissioner of Income Tax Vs Central India Electric Supply Co. Ltd.
Madhya Pradesh High Court · (1991) 187 ITR 259
Electricity Act, 1910 — Section 7Income Tax Act, 1961 — Section 147, 41, 41(2)
High Courts16 Nov 1989Allowed
Awadesh Katare Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1990 MP 214
Constitution of India, 1950 — Article 226
High Courts16 Nov 1989
Keshavprasad Bhatt Vs Rameschandra
Madhya Pradesh High Court · (1990) CriLJ 1541 : (1990) JLJ 587 : (1990) MPJR 785
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(6), 145(8), 146, 146(1)
High Courts16 Nov 1989Allowed
Sharmila @ Bhuri Vs Chhote Lal
Madhya Pradesh High Court · (1993) 2 DMC 517
Hindu Marriage Act, 1955 — Section 9
High Courts16 Nov 1989
Commissioner of Sales Tax Vs Natural Gas Co. Pvt. Ltd.
Madhya Pradesh High Court · (1990) 79 STC 289
High Courts15 Nov 1989Dismissed
Commissioner of Wealth Tax Vs Sardar Rajendra Singh
Madhya Pradesh High Court · (1990) 186 ITR 584
Wealth Tax Act, 1957 — Section 18(1), 27(3), 4(1)
High Courts14 Nov 1989
Abhayram Vs Sumitrabai
Madhya Pradesh High Court · (1991) 2 ACC 604
Motor Vehicles Act, 1988 — Section 173, 92A
High Courts10 Nov 1989Allowed
Kumari Anjana Mishra and Another Vs Principal, K.M. Rustogi, M.L.B. College, Gwalior and Others
Madhya Pradesh High Court · AIR 1990 MP 120
Advocates Act, 1961 — Section 24(1)Constitution of India, 1950 — Article 14, 15, 19(1), 46General Rules, 1988 — Rule 25, 4
High Courts10 Nov 1989Dismissed
Sindh Transport Co. Vs State Transport Authority, M.P. Gwalior and Others
Madhya Pradesh High Court · AIR 1990 MP 74 : (1990) JLJ 11 : (1990) MPJR 211 : (1989) MPLJ 831
Motor Vehicles Act, 1939 — Section 58, 60, 64, 68
High Courts08 Nov 1989
Vijay Prakash and Others Vs Smt. Jankibai and Others
Madhya Pradesh High Court · (1990) JLJ 161 : (1990) 35 MPLJ 571 : (1990) MPLJ 571
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 22, Order 42 Rule 1, Order 42 Rule 2, 100
High Courts08 Nov 1989
Abdul Rauf Khan and 19 others Vs Dr. Majid hussain
Madhya Pradesh High Court · (1990) MPJR 106
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 500
High Courts07 Nov 1989Allowed
Amrik Chand Saluja Vs State of M.P. and Others
Madhya Pradesh High Court · (1991) CriLJ 1314 : (1990) ILR (MP) 149
Arms Act, 1959 — Section 13, 13(2A), 14, 14(1), 15Arms Rules, 1962 — Rule 46, 46(1)
High Courts07 Nov 1989Allowed
Amrik Chand Saluja Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1990) JLJ 451 : (1990) MPJR 205 : (1990) 35 MPLJ 601 : (1990) MPLJ 601
Arms Act, 1959 — Section 13, 13(2A), 14, 14(1), 15(3)Arms Rules, 1962 — Rule 46
High Courts03 Nov 1989Dismissed
Madhya Pradesh State Road Trans. Corpn. Vs Mahila Choti Bai and Another
Madhya Pradesh High Court · (1991) ACJ 160
Motor Vehicles Act, 1939 — Section 110CC, 110D, 92A
High Courts03 Nov 1989Dismissed
M.P. State Road Transport Corporation Vs Mahila Choti Bai and Another
Madhya Pradesh High Court · (1990) 35 MPLJ 680 : (1990) MPLJ 680
Motor Vehicles Act, 1939 — Section 110A, 110CC, 92A
High Courts03 Nov 1989Dismissed
Sesh Narayan Bajpai, Advocate Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) ILR (MP) 475 : (1990) 35 MPLJ 161 : (1990) MPLJ 161
Criminal Procedure Code, 1973 (CrPC) — Section 10(3)
High Courts03 Nov 1989
Shankar Singh Bapu Singh Thakur Vs Mohan Singh Ramchandra Singh and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 349 : (1990) MPLJ 349
Civil Procedure Code, 1908 (CPC) — Section 16, 24, 24(1)
High Courts03 Nov 1989Dismissed
Sesh Narayan Bajpai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) CriLJ 1486
Criminal Procedure Code, 1973 (CrPC) — Section 10(3), 194, 381, 400, 437
High Courts03 Nov 1989Dismissed
Omprakash Vs Govind
Madhya Pradesh High Court · (1990) JLJ 224
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151