COURT ARCHIVE

Madhya Pradesh High Court judgments, 1989

460 judgments · page 6 of 23

High Courts26 Sept 1989Dismissed

Phoolchand Garg Vs Gopaldas Agarwal and Others

Madhya Pradesh High Court · AIR 1990 MP 135 : (1990) MPJR 70

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 11 Rule 16, Order 13 Rule 2, Order 7 Rule 18Evidence Act, 1872 — Section 163

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High Courts26 Sept 1989Allowed

Navranglal Mittal Vs National Thermal Power Corporation Ltd. and Another

Madhya Pradesh High Court · (1990) ILR (MP) 299 : (1990) 35 MPLJ 126 : (1990) MPLJ 126

Constitution of India, 1950 — Article 12, 14

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High Courts26 Sept 1989Dismissed

New India Assurance Co. Ltd. Vs Ram Kumar Tamarakar and Others

Madhya Pradesh High Court · (1990) ACJ 958

Motor Vehicles Act, 1939 — Section 95, 95(2)(b)(ii)

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High Courts26 Sept 1989

State of M.P. Vs Kailashchandra Tiwari

Madhya Pradesh High Court · (1989) CriLJ 2485 : (1990) ILR (MP) 403

Contempt of Courts Act, 1971 — Section 12(1)

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High Courts25 Sept 1989

Dr. Penil Sharad Kumar Doshi and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1990 MP 171 : (1990) JLJ 352 : (1990) MPLJ 253

Constitution of India, 1950 — Article 14, 162, 226

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High Courts25 Sept 1989Allowed

Dr. Fenil Doshi and others Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1991) MPJR 30 : (1990) MPLJ 253

Constitution of India, 1950 — Article 162, 226

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High Courts22 Sept 1989

Commissioner of Income Tax Vs Alimbeg Salimbhai

Madhya Pradesh High Court · (1990) 85 CTR 196 : (1990) 181 ITR 362

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 26Income Tax Act, 1961 — Section 256(2)

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High Courts22 Sept 1989

Commissioner of Wealth Tax Vs H.H. Bhawani Singh

Madhya Pradesh High Court · (1989) 80 CTR 134 : (1990) 181 ITR 458

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High Courts22 Sept 1989Allowed

Sushila Devi Vs Maharaj Singh Devi Singh

Madhya Pradesh High Court · (1990) MPJR 504 : (1990) 35 MPLJ 445 : (1990) MPLJ 445

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(7), 2

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High Courts21 Sept 1989Dismissed

New India Assurance Co. Ltd., Gwalior Vs Ratanlal and Others

Madhya Pradesh High Court · AIR 1991 MP 125

Motor Vehicles Act, 1939 — Section 96(1), 96(2)

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High Courts20 Sept 1989Dismissed

Phoolchand Jain Vs Chhotelal and another

Madhya Pradesh High Court · (1990) JLJ 434

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)Transfer of Property Act, 1882 — Section 58(d)

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High Courts19 Sept 1989

Commissioner of Income Tax Vs Santosh Rice Mills

Madhya Pradesh High Court · (1990) 181 ITR 447

Income Tax Act, 1961 — Section 256(2)

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High Courts19 Sept 1989

Raj Pack Well Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1993) 41 ECC 285 : (1993) ECR 351 : (1990) 50 ELT 201

Central Excise Rules, 1944 — Rule 173BConstitution of India, 1950 — Article 226, 227Textiles Committee Act, 1963 — Section 2

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High Courts19 Sept 1989

Smt. Chameli Devi and others Vs Puttu Singh and others

Madhya Pradesh High Court · (1989) MPJR 897

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3

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High Courts18 Sept 1989Dismissed

Illyas and Others Vs Badshah alias Kamla

Madhya Pradesh High Court · AIR 1990 MP 334

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

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High Courts18 Sept 1989Dismissed

Sardar Ishwar Singh, Truck Owner and Another Vs Himachal Puri and Others

Madhya Pradesh High Court · (1990) 2 ACC 5 : (1990) 1 ACC 425 : (1990) ACJ 965 : AIR 1990 MP 282 : (1990) ILR (MP) 166

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 38, 39AFatal Accidents Act, 1855 — Section 1A

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High Courts15 Sept 1989Allowed

Kadambani Sahu Vs Reshamlal Sahu

Madhya Pradesh High Court · AIR 1990 MP 150 : (1990) 1 DMC 14 : (1990) ILR (MP) 502

Hindu Marriage Act, 1955 — Section 13, 13(1), 15

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High Courts15 Sept 1989Dismissed

Narendra Kumar Dubey and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1991) JLJ 204 : (1990) MPJR 500 : (1991) 36 MPLJ 333 : (1991) MPLJ 333

Criminal Procedure Code, 1973 (CrPC) — Section 173, 209, 226, 227, 228

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High Courts15 Sept 1989Allowed

Dwarika Vs Biso and Others

Madhya Pradesh High Court · (1990) 2 ACC 528 : AIR 1990 MP 258 : (1990) MPJR 663

Motor Vehicles Act, 1939 — Section 110B, 92A, 96, 96(4)

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High Courts15 Sept 1989Dismissed

Coal Mines Officers Association of India Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1990) 181 ITR 346

Income Tax Act, 1961 — Section 10(14)

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