High Courts17 Mar 1990Allowed
Leelawante (Smt.) Vs Shrichand
Madhya Pradesh High Court · (1992) ILR (MP) 653 : (1991) JLJ 115
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1990
407 judgments · page 16 of 21
High Courts14 Mar 1990
Firm Phariya Bricks Works Vs Malvendra Singh
Madhya Pradesh High Court · (1990) MPJR 258
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 115
High Courts14 Mar 1990Dismissed
Ravendra Singh Vs Kapsi Bai
Madhya Pradesh High Court · (1991) 2 DMC 422
Criminal Procedure Code, 1973 (CrPC) — Section 125(4)
High Courts14 Mar 1990
Phariya Bricks Works (Firm) Vs Malvendra Singh Amar Singh
Madhya Pradesh High Court · (1990) 35 MPLJ 371 : (1990) MPLJ 371
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Mar 1990
New India Assurance Company Limited and Another Vs Ram Swaroop Katare and Another
Madhya Pradesh High Court · (1991) 2 ACC 560
High Courts14 Mar 1990Allowed
Shankarlal Vs General Manager, Central Railway and Another
Madhya Pradesh High Court · (1990) ACJ 1028 : (1991) JLJ 56 : (1999) 3 LLJ 273
Workmens Compensation Act, 1923 — Section 2(1), 4, 4A
High Courts14 Mar 1990
New India Assurance Co. Ltd. and Another Vs Ramswaroop Katare and Another
Madhya Pradesh High Court · (1991) ACJ 591
High Courts14 Mar 1990
Ramchand Sharma and Others Vs Collector, Customs and Central Excise and Others
Madhya Pradesh High Court · (1991) 33 ECR 95
Central Excises and Salt Act, 1944 — Section 2
High Courts13 Mar 1990
Dhurpatibai and Another Vs Rajendra Kumar and Others
Madhya Pradesh High Court · (1990) 2 ACC 387
Motor Vehicles Act, 1988 — Section 92A
High Courts13 Mar 1990
Dr. Pradeep Kumar Soni Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) CriLJ 2055 : (1992) ILR (MP) 972 : (1990) JLJ 513 : (1990) MPJR 512
Criminal Procedure Code, 1973 (CrPC) — Section 177, 438, 439Penal Code, 1860 (IPC) — Section 376
High Courts12 Mar 1990
Babulal and Another Vs State of M.P.
Madhya Pradesh High Court · (1991) CriLJ 786 : (1991) MPLJ 26
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts12 Mar 1990
Babulal and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 36 MPLJ 26 : (1991) MPLJ 26
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116, 482
High Courts08 Mar 1990
Imrat and Others Vs Lanjua and Others
Madhya Pradesh High Court · AIR 1991 MP 135 : (1991) JLJ 23 : (1991) MPJR 6 : (1991) 36 MPLJ 164 : (1991) MPLJ 164
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 12(1), 126, 2
High Courts08 Mar 1990
Commissioner of Wealth-tax Vs Sureshchandra Agrawal
Madhya Pradesh High Court · (1990) 185 ITR 396
Wealth Tax Act, 1957 — Section 18(1), 27
High Courts07 Mar 1990
Bhaggo Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) 35 MPLJ 838 : (1990) MPLJ 838 : (1991) 1 RCR(Criminal) 174
Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Mar 1990
Gangabai Vs Shriram alias Shrikishan
Madhya Pradesh High Court · (1991) CriLJ 2018
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts06 Mar 1990Allowed
Gomtibai Vs Ratan Prakash Ramnath Jha
Madhya Pradesh High Court · (1990) MPJR 306 : (1990) 35 MPLJ 660 : (1990) MPLJ 660
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Gramin Rin Vimukti Adhiniyam, 1982 — Section 2, 3, 4, 4(1), 7
High Courts06 Mar 1990Allowed
Baij Nath Rajput Vs Narayan Prasad Gupta
Madhya Pradesh High Court · AIR 1991 MP 101 : (1992) ILR (MP) 640 : (1991) 36 MPLJ 241 : (1991) MPLJ 241
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 14, Order 6 Rule 15, Order 7 Rule 11, 15Madhya Pradesh Accommodation Control (Amendment) Act, 1985 — Section 9Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 23A, 23C, 23D, 23E
High Courts06 Mar 1990
Baijnath Rajput Vs Narayan Prasad Gupta
Madhya Pradesh High Court · (1990) MPJR 381
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23, 23A
High Courts02 Mar 1990
Commissioner of Income Tax Vs R.J. Trivedi and Sons
Madhya Pradesh High Court · (1990) 82 CTR 387 : (1990) 183 ITR 420 : (1990) 53 TAXMAN 485
Income Tax Act, 1961 — Section 32, 32(2), 73, 73(3), 75