High Courts30 Aug 1989
Umesh Kumar Tripathi Vs State of M.P. and Others
Madhya Pradesh High Court · (1991) JLJ 167
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,942 of 2,382
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
High Courts29 Aug 1989Dismissed
Guru Nanak Stores Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 85 CTR 194 : (1990) 181 ITR 235
Income Tax Act, 1961 — Section 256(2)
High Courts29 Aug 1989Dismissed
Kanhaiyalal Patni Vs Awantika Pustak Bhandar and Another
Madhya Pradesh High Court · AIR 1990 MP 207 : (1989) MPLJ 787
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 115
High Courts29 Aug 1989Dismissed
Steel Authority of India Ltd. Vs Kumari Vandana Singh and Another
Madhya Pradesh High Court · (1992) 1 LLJ 64 : (1990) MPJR 115
Constitution of India, 1950 — Article 14, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 25F, 2KMadhya Pradesh Industrial Relations Act, 1960 — Section 1(3), 2(3), 2(33)
High Courts28 Aug 1989
Smt. Sudha Sharma Vs Ram Naresh Jaiswal
Madhya Pradesh High Court · AIR 1990 MP 320 : (1990) MPJR 112 : (1990) 35 MPLJ 225 : (1990) MPLJ 225
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts28 Aug 1989Dismissed
Rameshchandra Sharma and others Vs Hargovind Jawarlal Mahajan and others
Madhya Pradesh High Court · (1989) MPJR 829 : (1989) MPLJ 746
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14(4), 115
High Courts26 Aug 1989Dismissed
Suraj Singh Vs Smt. Nathi Bai and Others
Madhya Pradesh High Court · AIR 1990 MP 323 : (1990) ILR (MP) 96
Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 22
High Courts26 Aug 1989
Commissioner of Income Tax Vs Chuharmal Manghandas
Madhya Pradesh High Court · (1990) 181 ITR 216
Income Tax Act, 1961 — Section 256(2)
High Courts25 Aug 1989
Kamal Kishore Sharma Vs Smt. Tarabai
Madhya Pradesh High Court · (1990) MPJR 127
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23D, 23J
High Courts25 Aug 1989
Indu Agrawal Vs Director, Telecoms, Jabalpur Circle and Another
Madhya Pradesh High Court · (1990) JLJ 638 : (1990) MPJR 365 : (1990) 35 MPLJ 813 : (1990) MPLJ 813
Telegraph Act, 1885 — Section 7BTelegraph Rules, 1951 — Rule 421, 443
High Courts25 Aug 1989Dismissed
Kumari Anjali Saxena Vs The Chairman, Professional Examination Board, Bhopal and Others
Madhya Pradesh High Court · AIR 1990 MP 253 : (1990) ILR (MP) 197 : (1990) JLJ 77 : (1990) 35 MPLJ 80 : (1990) MPLJ 80
Constitution of India, 1950 — Article 226
High Courts25 Aug 1989Allowed
Mulayam Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) MPLJ 99
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 394
High Courts25 Aug 1989
Smt. Quamrunnisa Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 180 ITR 423 : (1990) 48 TAXMAN 263
Partnership Act, 1932 — Section 37
High Courts25 Aug 1989Dismissed
Gandhi Travels Vs Secretary, Regional Transport Authority and Another
Madhya Pradesh High Court · (1990) 35 MPLJ 210 : (1990) MPLJ 210
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 70Motor Vehicles Act, 1939 — Section 44, 44(2), 68F(1C)Motor Vehicles Act, 1988 — Section 217(2), 68(2)
High Courts25 Aug 1989Dismissed
State of Madhya Pradesh Vs Sureshchandra Balchand Jain
Madhya Pradesh High Court · (1990) CriLJ 2554
Madhya Pradesh Land Revenue Code, 1959 — Section 240, 241Madhya Pradesh Transit (Forest Produce) Rules, 1961 — Rule 27, 29Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 1(3), 16, 5, 5(2)
High Courts23 Aug 1989Allowed
State of Madhya Pradesh Vs Asian Drugs and Others
Madhya Pradesh High Court · (1990) CriLJ 105
Criminal Procedure Code, 1973 (CrPC) — Section 313Drugs and Cosmetics Act, 1940 — Section 18, 19, 27, 27(1), 27(2)Drugs and Cosmetics Rules, 1945 — Rule 74, 74(1)
High Courts23 Aug 1989Dismissed
Union of India (UOI) Vs Samarathmal
Madhya Pradesh High Court · (1990) CriLJ 1153
Customs Act, 1962 — Section 108, 11, 135Imports and Exports (Control) Act, 1947 — Section 3, 4A
High Courts23 Aug 1989Allowed
Mohammad Hanan Vs The Regional Transport Authority, Indore Region and Another
Madhya Pradesh High Court · AIR 1990 MP 158
Constitution of India, 1950 — Article 15, 16(1), 19(1)Motor Vehicles Act, 1939 — Section 50
High Courts23 Aug 1989Allowed
Shafiullah Vs The M.P. State Road Transport Corpn.
Madhya Pradesh High Court · (1990) 2 LLJ 313 : (1990) 35 MPLJ 515 : (1990) MPLJ 515
Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 34Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 14A(1)Road Transport Corporations Act, 1950 — Section 34, 34(1)