CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 1989

460 judgments · page 4 of 23

High Courts02 Nov 1989Dismissed

Ravi Prakash Pujari Vs Hemraj

Madhya Pradesh High Court · (1990) JLJ 152

Madhya Pradesh Civil Courts Act, 1958 — Section 5, 6, 7(1)Madhya Pradesh Public Trust Act, 1951 — Section 2(1), 26
Read judgment
High Courts26 Oct 1989Dismissed

Madan Mohan Sharma and Another Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1990) 35 MPLJ 165 : (1990) MPLJ 165

Criminal Procedure Code, 1973 (CrPC) — Section 468, 470(3), 473, 482Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 25, 5Madhya Pradesh Entertainments Duty and Advertisements Tax Rules, 1936 — Rule 13, 3, 8
Read judgment
High Courts26 Oct 1989Dismissed

Madan Mohan Sharma and Another Vs State of M.P. and Another

Madhya Pradesh High Court · (1990) CriLJ 1046

Criminal Procedure Code, 1973 (CrPC) — Section 408, 468, 469, 470, 471Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 25, 5Madhya Pradesh Entertainments Duty and Advertisements Tax Rules, 1936 — Rule 13, 3, 8
Read judgment
High Courts25 Oct 1989Allowed

Premlata Vs Union of India (UOI)

Madhya Pradesh High Court · (1991) 53 ELT 286

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 21, 226Customs Act, 1962 — Section 108, 135
Read judgment
High Courts24 Oct 1989Dismissed

Bhavar Singh Vs State of M.P.

Madhya Pradesh High Court · (1990) JLJ 193

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(xiv), 8
Read judgment
High Courts21 Oct 1989Allowed

Babu Pahalwan Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1990) ILR (MP) 316 : (1990) 35 MPLJ 682 : (1990) MPLJ 682

Criminal Procedure Code, 1973 (CrPC) — Section 433AMadhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 3, 6, 7Madhya Pradesh Prisons Rules, 1968 — Rule 358, 359
Read judgment
High Courts21 Oct 1989Allowed

Babupahalwan Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1990) CriLJ 2704

Constitution of India, 1950 — Article 161, 226, 227, 72Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 433, 433AMadhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2, 3, 3(5), 9(1)
Read judgment