High Courts23 Aug 1989Dismissed
Nawabkhan and Others Vs The State
Madhya Pradesh High Court · (1990) CriLJ 1179
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 109, 34, 366, 370, 376
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,943 of 2,382
High Courts23 Aug 1989Allowed
Mohanlal Vs State of M.P.
Madhya Pradesh High Court · (1990) CriLJ 1093 : (1981) ILR (MP) 627
Criminal Procedure Code, 1973 (CrPC) — Section 162Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 42, 42(2), 43Police Act, 1861 — Section 44
High Courts22 Aug 1989Allowed
Jhamaklal Balmukund Baser and Another Vs State Transport Authority and Others
Madhya Pradesh High Court · (1990) JLJ 294 : (1990) MPJR 809 : (1990) 35 MPLJ 316 : (1990) MPLJ 316
Motor Vehicles Act, 1939 — Section 63(3A)
High Courts22 Aug 1989Dismissed
Nattu Vs State of M.P.
Madhya Pradesh High Court · (1990) CriLJ 1567
Criminal Law (Amendment) Act, 1983 — Section 376Penal Code, 1860 (IPC) — Section 366, 376
High Courts22 Aug 1989Allowed
Var Singh Vs State of M.P.
Madhya Pradesh High Court · (1990) CriLJ 174
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 436
High Courts22 Aug 1989Allowed
Dharamwati Bai (deceased by Lrs.) and Others Vs Shiv Singh (deceased by LRs.) and Others
Madhya Pradesh High Court · AIR 1991 MP 18
Evidence Act, 1872 — Section 18Hindu Succession Act, 1956 — Section 14(1)
High Courts22 Aug 1989Allowed
Jain Transport Co. and Others Vs Sakinabai
Madhya Pradesh High Court · AIR 1990 MP 106 : (1990) 35 MPLJ 747 : (1990) MPLJ 747
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 3Evidence Act, 1872 — Section 101, 102, 114, 3Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C, 23D, 23D(3)
High Courts22 Aug 1989Allowed
Laxman Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) JLJ 653 : (1989) MPJR 812 : (1990) 35 MPLJ 13 : (1990) MPLJ 13
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 420, 506
High Courts22 Aug 1989Allowed
Mukesh and Others Vs Kishor Singh Tomar and Others
Madhya Pradesh High Court · (1990) ACJ 527
High Courts21 Aug 1989Allowed
Smt. Indubai and Another Vs Jawaharlal and Another
Madhya Pradesh High Court · AIR 1990 MP 80
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 2
High Courts21 Aug 1989
Smt. Basant Kumari and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1990 MP 160 : (1990) ILR (MP) 27 : (1989) MPJR 856 : (1990) 35 MPLJ 4 : (1990) MPLJ 4
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 245, 246Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11A, 11A(2), 11A(3), 11B, 41
High Courts21 Aug 1989
Smt. Lalita James and Others Vs Ajit Kumar and Others
Madhya Pradesh High Court · AIR 1991 MP 15 : (1990) ILR (MP) 419
Evidence Act, 1872 — Section 102Transfer of Property Act, 1882 — Section 44
High Courts21 Aug 1989
Bhan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) CriLJ 1861 : (1990) ILR (MP) 517 : (1990) 35 MPLJ 339
Criminal Procedure Code, 1973 (CrPC) — Section 368Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 30, 302, 84
High Courts19 Aug 1989Allowed
Shri Prakash Mishra Vs Sports Authority of India
Madhya Pradesh High Court · (1990) 2 LLJ 416 : (1989) MPJR 34
Constitution of India, 1950 — Article 14, 16, 21, 311(2)Sports Authority of India Employees Service Rules — Rule 2
High Courts18 Aug 1989
Filterco Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1993) 88 STC 448
Madhya Pradesh General Sales Tax Act, 1958 — Section 2, 43(1), 43(2)
High Courts18 Aug 1989
S.R. Kalani (HUF) Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1991) 192 ITR 303
Wealth Tax Act, 1957 — Section 27(1)
High Courts18 Aug 1989
J.K. Jajoo Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 181 ITR 410 : (1989) 47 TAXMAN 11
Income Tax Act, 1961 — Section 271(1)
High Courts18 Aug 1989
Mannalal Chhajulal Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1990) 77 STC 65
Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 7(1), 7(5)Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976 — Rule 7
High Courts16 Aug 1989Allowed
Sudeep Kumar Vs Vikram University, Ujjain and Another
Madhya Pradesh High Court · AIR 1990 MP 110
Constitution of India, 1950 — Article 226
High Courts16 Aug 1989Allowed
Precision Technofab and Engineering Co., Ahmedabad and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1990 MP 55
Constitution of India, 1950 — Article 226, 299