COURT ARCHIVE

Madhya Pradesh High Court judgments, 1989

460 judgments · page 8 of 23

High Courts07 Sept 1989Partly Allowed

Madhya Pradesh Rajya Parivahan Nigam, Bhopal and Others Vs Sahlibai and Others

Madhya Pradesh High Court · (1991) 2 ACC 155 : (1991) ACJ 235 : AIR 1990 MP 239

Motor Vehicles Act, 1939 — Section 110AA, 110CCWorkmens Compensation Act, 1923 — Section 3(5)

High Courts07 Sept 1989Allowed

Vikram Singh and Another Vs The Collector, District Dewas and Others

Madhya Pradesh High Court · AIR 1990 MP 96 : (1989) JLJ 675 : (1989) MPJR 892 : (1989) MPLJ 817

Madhya Pradesh Panchayat (Sansodhan Tatha Vidhi Manyakaran) Adhyadesh, 1989 — Section 80(3)Madhya Pradesh Panchayat Adhiniyam, 1981 — Section 17B

High Courts07 Sept 1989

Harbans Singh Vs Smt. Margrat G. Bhingardive

Madhya Pradesh High Court · AIR 1990 MP 191 : (1990) ILR (MP) 179 : (1990) JLJ 97 : (1990) MPJR 39 : (1990) 35 MPLJ 112 : (1990) MPLJ 112

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J

High Courts06 Sept 1989Partly Allowed

Neha Poha Udyog Vs State of M.P. and Others

Madhya Pradesh High Court · (1990) 76 STC 265

Central Sales Tax Act, 1956 — Section 8(5)

High Courts06 Sept 1989

Commissioner of Income Tax Vs Rajdev Kirana Stores

Madhya Pradesh High Court · (1990) 181 ITR 285

Income Tax Act, 1961 — Section 37(1)

High Courts05 Sept 1989Allowed

Agrawal Breweries Private Ltd. Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1990 MP 100 : (1991) 70 CompCas 450 : (1990) 35 MPLJ 308 : (1990) MPLJ 308

Industries (Development and Regulation) Act, 1951 — Section 11, 3

High Courts01 Sept 1989

Roop Singh Vs State of M.P.

Madhya Pradesh High Court · (1990) JLJ 129

Criminal Procedure Code, 1973 (CrPC) — Section 320, 374, 377, 377(1), 377(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 323

High Courts01 Sept 1989

Roop Singh Ratan Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) 35 MPLJ 145 : (1990) MPLJ 145

Criminal Procedure Code, 1973 (CrPC) — Section 320, 374, 377, 377(1), 377(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 323

High Courts31 Aug 1989Allowed

State of Madhya Pradesh and others Vs M/s. Recondo Limited, Bhopal

Madhya Pradesh High Court · (1989) MPLJ 822

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19

High Courts31 Aug 1989

Hindustan Electro Graphites Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1993) 44 ECC 14 : (1990) 50 ELT 15

Central Excise Rules, 1944 — Rule 173B, 173B(2), 173B(2A), 173CC, 9BCentral Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226

High Courts31 Aug 1989Allowed

Kalekhan Vs State of M.P. Dinesh Vs Union of India (UOI)

Madhya Pradesh High Court · (1990) CriLJ 1119

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 313(1), 313(3)Evidence Act, 1872 — Section 8Forward Contracts (Regulation) Act, 1952 — Section 21, 22, 22A, 22A(1), 22B

High Courts31 Aug 1989Dismissed

Sanjay Dhingra and Another Vs M.P. Electricity Board

Madhya Pradesh High Court · (1990) ILR (MP) 204 : (1990) 35 MPLJ 48 : (1990) MPLJ 48

Electricity Act, 1910 — Section 24, 24(1)

High Courts31 Aug 1989Allowed

Chaitram Vs Steel Authority of India Ltd.

Madhya Pradesh High Court · (1990) 1 ACC 294 : (1990) ACJ 614 : (1990) ILR (MP) 332 : (1991) 2 LLJ 144

Workmens Compensation Act, 1923 — Section 3(1)

High Courts31 Aug 1989Allowed

Babulal Dhanotlya Vs M.P. Electricity Board and Others

Madhya Pradesh High Court · (1989) 59 FLR 767 : (1994) 3 LLJ 330

Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13)

High Courts31 Aug 1989

Commissioner of Income Tax Vs Sharad Vijaya Saw Mills

Madhya Pradesh High Court · (1990) 81 CTR 75 : (1990) 181 ITR 266

Income Tax Act, 1961 — Section 188

High Courts31 Aug 1989Dismissed

Birendra Singh and Company Vs Regional Assistant Commissioner of Sales Tax and Others

Madhya Pradesh High Court · (1990) ILR (MP) 189 : (1990) 35 MPLJ 33 : (1990) MPLJ 33

Central Sales Tax Act, 1956 — Section 7, 7(1), 7(2), 9(2)Madhya Pradesh General Sales Tax Act, 1958 — Section 18(6)

High Courts31 Aug 1989

Gopaldas Agrawal and Another Vs Phoolchand Garg and Others

Madhya Pradesh High Court · (1989) MPJR 950 : (1990) 35 MPLJ 440 : (1990) MPLJ 440

Limitation Act, 1963 — Section 14, 5

High Courts31 Aug 1989Dismissed

Narayan Onkarsa Vs Sardar Singh Gulab Singh

Madhya Pradesh High Court · (1989) MPLJ 805

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)Madhya Pradesh Anusuchit Jati Tatha Janjati Rini Sahayata Adhiniyam, 1967 — Section 8

High Courts30 Aug 1989

Umesh Kumar Tripathi Vs State of M.P. and Others

Madhya Pradesh High Court · (1991) JLJ 167

High Courts29 Aug 1989Dismissed

Kanhaiyalal Vs Avantika Pustak Bhandar and Others

Madhya Pradesh High Court · (1989) MPJR 772

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(4), 115