High Courts14 Feb 1990Allowed
Union Bank of India Vs M/s Shiv Dall Mill and Others
Madhya Pradesh High Court · (1990) 02 MP CK 0015
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,932 of 2,382
High Courts14 Feb 1990Allowed
Mrs. Savita Naga Vs Pradeep Kumar Naga
Madhya Pradesh High Court · (1991) MPJR 373
Hindu Marriage Act, 1955 — Section 10, 13, 9
High Courts13 Feb 1990
Commissioner of Income Tax Vs Shri Manakram
Madhya Pradesh High Court · (1990) 183 ITR 382 : (1990) MPLJ 727 : (1990) 53 TAXMAN 448
Income Tax Act, 1961 — Section 2(45), 2(7), 5, 64(1)
High Courts13 Feb 1990Allowed
Dr. N.G. Rathi Vs Ravishankar University and The Executive Council, Ravishankar University
Madhya Pradesh High Court · (1991) 36 MPLJ 60 : (1991) MPLJ 60
Constitution of India, 1950 — Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 44
High Courts13 Feb 1990
COMMISSIONER OF INCOME TAX Vs NANAKRAM.
Madhya Pradesh High Court · (1991) 95 CTR 269 : (1992) ILR (MP) 151 : (1990) 35 MPLJ 727 : (1990) MPLJ 727
Income Tax Act, 1961 — Section 139, 2, 256, 5, 64
High Courts09 Feb 1990
Durg Transport Co. Pvt. Ltd. Vs Commissioner for Workmen's Compensation cum Labour Court
Madhya Pradesh High Court · (1989) 1 ACC 686 : (1991) ACJ 595
Employees Compensation Act, 1923 — Section 30
High Courts09 Feb 1990Allowed
Geeta Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 2 DMC 564
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 302
High Courts09 Feb 1990Dismissed
Managing Director, Durg Transport Co. Pvt. Ltd. Vs Commissioner for Workmen's Compensation-cum-Labour Court and Others
Madhya Pradesh High Court · (1991) ACJ 595 : (1995) 3 LLJ 238 : (1990) MPJR 302 : (1990) 35 MPLJ 547 : (1990) MPLJ 547
Motor Vehicles Act, 1939 — Section 94, 95Workmens Compensation Act, 1923 — Section 3
High Courts09 Feb 1990Dismissed
Prahlad Dass Verma and Others Vs Padma Bai
Madhya Pradesh High Court · (1991) 36 MPLJ 49 : (1991) MPLJ 49
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(2)
High Courts09 Feb 1990
Sheela and Others Vs Nanku Singh and Another
Madhya Pradesh High Court · (1990) 2 ACC 467 : (1991) ACJ 497
High Courts09 Feb 1990Allowed
Sadhelal Vs Jagjeet Singh and Another
Madhya Pradesh High Court · (1993) ACJ 442
Motor Vehicles Act, 1988 — Section 110CC, 92A
High Courts09 Feb 1990
M.D. Durg Transport Co. (P) LTD. Vs Commissioner For Workman's Compensation and Others
Madhya Pradesh High Court · (1992) 1 ACC 122
Employees Compensation Act, 1923 — Section 30
High Courts09 Feb 1990Allowed
Rudra Pratap Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (1990) JLJ 427 : (1991) 2 LLJ 229 : (1991) MPJR 177 : (1990) 35 MPLJ 549 : (1990) MPLJ 549
Constitution of India, 1950 — Article 235Madhya Pradesh Judicial Services (Classification, Recruitment and Conditions of Service) Rules, 1955 — Rule 29
High Courts08 Feb 1990
Bachchu Vs Ashok Kumar Tiwari and Another
Madhya Pradesh High Court · (1992) ILR (MP) 433 : (1991) 36 MPLJ 23 : (1991) MPLJ 23
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 120B, 420, 465, 469, 471
High Courts08 Feb 1990Dismissed
New India Assurance Co. Ltd. Vs Rambhabai and Others
Madhya Pradesh High Court · (1990) 2 ACC 226 : (1991) ACJ 306
Motor Vehicles Act, 1988 — Section 140
High Courts08 Feb 1990Allowed
Hullanbai and Others Vs Jagdish Prasad and Others
Madhya Pradesh High Court · (1990) 1 ACC 513 : (1991) ACJ 198 : (1991) ACJ 128
Motor Vehicles Act, 1988 — Section 110D
High Courts08 Feb 1990Allowed
Babu Joseph Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 417 : (1990) MPLJ 417
Border Security Force (Subordinate Officers and Under Officers Promotion and Seniority) Rules, 1975 — Rule 119(1), 129, 13(2), 18(2), 19(1)Border Security Force Rules, 1969 — Rule 14A(2)Central Reserve Police Force (Amendment) Rules, 1967 — Rule 118
High Courts07 Feb 1990Dismissed
Banobai (Smt.) Vs Akbar Khan and Another
Madhya Pradesh High Court · (1991) JLJ 215
Constitution of India, 1950 — Article 21Divorce Act, 1869 — Section 41Guardians and Wards Act, 1890 — Section 12, 17, 25
High Courts06 Feb 1990
Mari Appa Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) JLJ 415 : (1990) 35 MPLJ 621 : (1990) MPLJ 621
Criminal Procedure Code, 1973 (CrPC) — Section 248Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 37(1)
High Courts06 Feb 1990Allowed
Mari Appa and Vs State of M.P. and etc.
Madhya Pradesh High Court · (1990) CriLJ 1990
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 165, 202, 248, 42(1), 43(1)Income Tax Act, 1922 — Section 34