High Courts24 Oct 1989
Indramal Mukhriya Vs G.M., Madhya Pradesh State Road Trans. Corpn. and Others
Madhya Pradesh High Court · (1991) ACJ 605 : (1990) JLJ 560
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,938 of 2,382
High Courts23 Oct 1989Dismissed
Kanhaiyalal Vs Govindram Birdichand Joshi
Madhya Pradesh High Court · AIR 1990 MP 236
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13, 13(1), 13(2)
High Courts23 Oct 1989Allowed
B.P. Ram and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) JLJ 731 : (1991) 36 MPLJ 145 : (1991) MPLJ 145
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A
High Courts21 Oct 1989Allowed
Babu Pahalwan Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1990) ILR (MP) 316 : (1990) 35 MPLJ 682 : (1990) MPLJ 682
Criminal Procedure Code, 1973 (CrPC) — Section 433AMadhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 3, 6, 7Madhya Pradesh Prisons Rules, 1968 — Rule 358, 359
High Courts20 Oct 1989
Bhagwan Vs Shri Vishnu Mandir, Dewas and another
Madhya Pradesh High Court · (1990) MPJR 99
Madhya Pradesh Land Revenue Code, 1959 — Section 168
High Courts18 Oct 1989
Grover Soap Private Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 186 ITR 127
Income Tax Act, 1961 — Section 256(2)
High Courts18 Oct 1989Allowed
Bhaiyalal Shukla Vs Chairman Special Area Development Authority Singrauli Distt. Sidhi M.P. and Others
Madhya Pradesh High Court · AIR 1990 MP 365 : (1990) ILR (MP) 308 : (1990) JLJ 106 : (1990) MPJR 51
Constitution of India, 1950 — Article 14, 300
High Courts17 Oct 1989Dismissed
Mukesh and Co. Tobacco Products (P.) Ltd. Vs Madhya Pradesh Rajya Laghu Vanopaj (Vyapar Evam Vikas) Sahakari Sangh Limited and Others
Madhya Pradesh High Court · (1990) ILR (MP) 481 : (1990) JLJ 202 : (1990) 35 MPLJ 694 : (1990) MPLJ 694
Tendu Patta (Vyapar Evam Viniyaman) Adhiniyam, 1964 — Section 12, 5
High Courts12 Oct 1989Dismissed
Bhanu Prakash Agrawal Vs Roop Chand and Another
Madhya Pradesh High Court · AIR 1990 MP 198 : (1990) JLJ 501 : (1990) MPJR 16
Civil Procedure Code, 1908 (CPC) — Section 100A
High Courts12 Oct 1989
Commissioner of Sales Tax Vs Triveni Sheet Glass Works Ltd. and Others
Madhya Pradesh High Court · (1990) 76 STC 308
High Courts06 Oct 1989Allowed
Balwant Vs Mainabai
Madhya Pradesh High Court · AIR 1991 MP 11
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 43 Rule 1, Order 43 Rule 2, 104, 11Evidence Act, 1872 — Section 61, 68Limitation (Amendment) Act, 1936 — Section 137
High Courts05 Oct 1989Dismissed
BHEL Executives' Association and Another Vs Chairman and Managing Director, BHEL and Another
Madhya Pradesh High Court · (1990) MPJR 58 : (1990) 35 MPLJ 699 : (1990) MPLJ 699
Constitution of India, 1950 — Article 226
High Courts05 Oct 1989
Jagdish Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1978) ILR (MP) 237 : (1990) 35 MPLJ 634 : (1990) MPLJ 634
Criminal Procedure Code, 1973 (CrPC) — Section 231Penal Code, 1860 (IPC) — Section 149, 302, 325
High Courts03 Oct 1989
Commissioner of Wealth-tax Vs Princess Usha Trust
Madhya Pradesh High Court · (1990) 183 ITR 152
Wealth Tax Act, 1957 — Section 27(3)
High Courts03 Oct 1989
Commissioner of Wealth-tax Vs A.A. Patel
Madhya Pradesh High Court · (1989) 80 CTR 187 : (1990) 181 ITR 543
Wealth Tax Act, 1957 — Section 16A, 16A(6), 25, 25(2), 27(3)
High Courts28 Sept 1989Allowed
Tehmras Kharodi Vs Tehamtan M. Thanewala
Madhya Pradesh High Court · (1989) MPJR 819
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 20AA
High Courts28 Sept 1989Dismissed
Sobhagyamal Vs Prakash Pharmaceuticals, Indore
Madhya Pradesh High Court · (1989) MPJR 833
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A(b), 23E, 23J
High Courts27 Sept 1989
Arjun Singh Raghuvanshi and others Vs Avendra Singh Raghuvanshi and others
Madhya Pradesh High Court · (1990) MPJR 132
Madhya Pradesh Krishi Upaj Mandi (Adhisuchana Prakashan Riti, Bharsadhak Samiti Tatha Mandi Samiti Gathan) Niyam, 1974 — Rule 43Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 11, 2(1)(b)
High Courts27 Sept 1989Dismissed
Dewas Municipal Corporation Vs Abdul Haseeb Khan
Madhya Pradesh High Court · (1990) JLJ 166 : (1990) 35 MPLJ 594 : (1990) MPLJ 594
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9, 9(3)Madhya Pradesh Municipal Service Rules, 1968 — Rule 52, 53(4)
High Courts27 Sept 1989Allowed
Tehmras Kharodi Vs Tehamtan M. Thanewala
Madhya Pradesh High Court · (1990) 35 MPLJ 709 : (1990) MPLJ 709
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 20AA