COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,936 of 2,382

High Courts27 Nov 1989Allowed

Oriental Fire and Genl. Ins. Co. Ltd. Vs Kamala Bai and Another

Madhya Pradesh High Court · (1990) 2 ACC 77 : (1991) ACJ 533 : (1990) MPJR 140

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1), Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110A

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High Courts25 Nov 1989Allowed

Sher Khan Vs Abbas Bhai Janal

Madhya Pradesh High Court · (1990) JLJ 697

Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105

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High Courts24 Nov 1989Allowed

G.D. Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) 35 MPLJ 39 : (1990) MPLJ 89

Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 397, 398Penal Code, 1860 (IPC) — Section 109, 120B, 409, 420, 467

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High Courts23 Nov 1989Dismissed

Sachchanand Wadhwani Vs Smt. Nisha and Another

Madhya Pradesh High Court · AIR 1990 MP 247 : (1992) 1 DMC 605 : (1990) 35 MPLJ 52 : (1990) MPLJ 52

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Adoptions and Maintenance Act, 1956 — Section 19

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High Courts22 Nov 1989Allowed

Central India Excise Traders, A Registered Partnership Firm and Another Vs The Regional Provident Fund Commissioner and Another

Madhya Pradesh High Court · (1990) ILR (MP) 70 : (1990) MPJR 184 : (1990) 35 MPLJ 611 : (1990) MPLJ 611

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)Madhya Pradesh Excise Act, 1915 — Section 14

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High Courts21 Nov 1989

Commissioner of Income Tax Vs Miss Swarn Taneja

Madhya Pradesh High Court · (1990) 87 CTR 66 : (1990) 186 ITR 348 : (1991) 55 TAXMAN 127

Income Tax Act, 1961 — Section 143, 143(1), 154, 154(1), 156

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High Courts21 Nov 1989

COMMISSIONER OF WEALTH-TAX Vs SURESHCHANDRA AGRAWAL.

Madhya Pradesh High Court · (1990) 183 ITR 568

Wealth Tax Act, 1957 — Section 27(1), 27(3)

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High Courts20 Nov 1989

Vinod Doshi Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1990) MPJR 702

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

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High Courts17 Nov 1989Dismissed

Deo Prasad Kashyap and another Vs Chancellor, Indira Gandhi Krishi Vishwavidyalaya and others

Madhya Pradesh High Court · (1989) MPLJ 208

Indira Gandhi Krishi Vishwavidyalaya Adhiniyam, 1987 — Section 14, 14(2)

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High Courts17 Nov 1989Dismissed

Rammoo Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1990) 60 FLR 426 : (1990) ILR (MP) 128 : (1990) JLJ 19 : (1992) 1 LLJ 371

Administrative Tribunals Act, 1985 — Section 19, 2, 28Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts17 Nov 1989Allowed

Gorelal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1990 MP 340 : (1990) JLJ 379 : (1990) MPJR 250 : (1990) 35 MPLJ 556 : (1990) MPLJ 556

Constitution of India, 1950 — Article 13, 13(2), 14, 245, 245(1)Madhya Pradesh Panchayat Act, 1981 — Section 30(1)

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High Courts17 Nov 1989

Administrator, Municipal Corporation, Durg and Others Vs Jainco Designers and Executors, Durg

Madhya Pradesh High Court · AIR 1991 MP 233 : (1991) ILR (MP) 417 : (1991) JLJ 226 : (1993) 1 MPJR 407 : (1991) 36 MPLJ 352 : (1991) MPLJ 352

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 2(1)Municipal Corporation Act, 1956 — Section 423(1)

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High Courts17 Nov 1989

Narain Vs Lrs. of Smt. Ansuyiya Bai

Madhya Pradesh High Court · (1990) MPJR 517

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

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High Courts16 Nov 1989

Commissioner of Sales Tax Vs Agrawal Traders

Madhya Pradesh High Court · (1992) 61 ELT 224 : (1990) 79 STC 233

Madhya Pradesh General Sales Tax Act, 1958 — Section 39A

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High Courts16 Nov 1989

Commissioner of Income Tax Vs Central India Electric Supply Co. Ltd.

Madhya Pradesh High Court · (1991) 187 ITR 259

Electricity Act, 1910 — Section 7Income Tax Act, 1961 — Section 147, 41, 41(2)

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High Courts16 Nov 1989Allowed

Awadesh Katare Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1990 MP 214

Constitution of India, 1950 — Article 226

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High Courts16 Nov 1989

Keshavprasad Bhatt Vs Rameschandra

Madhya Pradesh High Court · (1990) CriLJ 1541 : (1990) JLJ 587 : (1990) MPJR 785

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(6), 145(8), 146, 146(1)

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High Courts16 Nov 1989Allowed

Sharmila @ Bhuri Vs Chhote Lal

Madhya Pradesh High Court · (1993) 2 DMC 517

Hindu Marriage Act, 1955 — Section 9

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High Courts16 Nov 1989

Commissioner of Sales Tax Vs Natural Gas Co. Pvt. Ltd.

Madhya Pradesh High Court · (1990) 79 STC 289

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High Courts15 Nov 1989Dismissed

Commissioner of Wealth Tax Vs Sardar Rajendra Singh

Madhya Pradesh High Court · (1990) 186 ITR 584

Wealth Tax Act, 1957 — Section 18(1), 27(3), 4(1)

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