High Courts15 Sept 1989
Jhamatmal Takhatmal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 181 ITR 434 : (1990) 50 TAXMAN 163
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1989
460 judgments · page 7 of 23
High Courts15 Sept 1989
V.P. Warrier Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 80 CTR 126 : (1990) 181 ITR 303 : (1990) 49 TAXMAN 314
Income Tax Act, 1961 — Section 28
High Courts14 Sept 1989
Brajendra Singh Bhadoria Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1990) MPJR 298 : (1990) 35 MPLJ 536 : (1990) MPLJ 536
Administrative Tribunals Act, 1985 — Section 14(1), 15(1)Constitution of India, 1950 — Article 226Madhya Pradesh Vishesh Sashastra Bal (Sanshodhan) Adhiniyam, 1987 — Section 27(2)
High Courts14 Sept 1989Allowed
Ram Kumar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 174 : (1990) MPLJ 174
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 3(3)Constitution of India, 1950 — Article 21, 22(5), 22(6), 226
High Courts14 Sept 1989
Salim @ Sallo Vs State
Madhya Pradesh High Court · (1989) MPJR 882
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302
High Courts14 Sept 1989
Salim Vs State of M.P.
Madhya Pradesh High Court · (1990) JLJ 600
Criminal Procedure Code, 1973 (CrPC) — Section 462, 69Penal Code, 1860 (IPC) — Section 302
High Courts14 Sept 1989Allowed
Ram Kumar Vs Union of India (UOI)
Madhya Pradesh High Court · (1990) CriLJ 546
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 5Constitution of India, 1950 — Article 21, 22, 22(5), 22(6), 226Customs Act, 1962 — Section 108
High Courts13 Sept 1989Dismissed
Matadeen Garg and others Vs Bank of Rajasthan
Madhya Pradesh High Court · (1989) MPJR 888
Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts13 Sept 1989
COMMISSIONER OF Income Tax Vs RAIPUR PALLOTTINE SOCIETY.
Madhya Pradesh High Court · (1989) 80 CTR 127 : (1989) 180 ITR 579
Income Tax Act, 1961 — Section 28, 32
High Courts13 Sept 1989Dismissed
Raju and others Vs State of M.P. and others
Madhya Pradesh High Court · (1990) JLJ 666
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167(2)(b)Penal Code, 1860 (IPC) — Section 34, 376
High Courts13 Sept 1989
Ravi Mohan Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1989) 180 ITR 667
Wealth Tax Act, 1957 — Section 5(1)
High Courts13 Sept 1989Dismissed
Raj Kumar and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1990) ILR (MP) 130 : (1990) 35 MPLJ 289 : (1990) MPLJ 289
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 309, 482Penal Code, 1860 (IPC) — Section 34, 376
High Courts12 Sept 1989
Kailash Narayan Deewan Vs Baboolal Suresh Chand
Madhya Pradesh High Court · AIR 1990 MP 262
Evidence Act, 1872 — Section 115, 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts12 Sept 1989Dismissed
Smt. Kamla Devi Mantri Vs Grasim Industries Ltd. and Another
Madhya Pradesh High Court · (1990) 69 CompCas 188 : (1990) 35 MPLJ 61 : (1990) MPLJ 61
Companies Act, 1956 — Section 155, 155(3)
High Courts12 Sept 1989Dismissed
Kamla Bai Gopalrao Jamdar Vs Chief Judicial Magistrate and Another
Madhya Pradesh High Court · (1990) CriLJ 2550
Civil Procedure Code, 1908 (CPC) — Section 60Criminal Procedure Code, 1973 (CrPC) — Section 441, 441(4), 446(2), 482Madhya Pradesh Land Revenue Code, 1959 — Section 147
High Courts11 Sept 1989Allowed
M.P. State Road Transport Corporation Vs Virendra Singh Yadav and others
Madhya Pradesh High Court · (1990) JLJ 66
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61, 62
High Courts11 Sept 1989Dismissed
Kamal Bai Vs Chief Judicial Magistrate, Gwalior and another
Madhya Pradesh High Court · (1989) MPJR 944
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 307
High Courts11 Sept 1989Allowed
M.P. State Road Transport Corporation Gwalior Vs Veerendra Singh Yadav and 2 Others
Madhya Pradesh High Court · (1989) MPJR 937
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61, 62
High Courts11 Sept 1989Dismissed
Meenakshi Vs Anil Kumar
Madhya Pradesh High Court · (1990) 1 DMC 350
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13
High Courts08 Sept 1989
Gwalior Transport Co. Ltd. Vs National Insurance Co. Ltd. and Another
Madhya Pradesh High Court · (1991) ACJ 811