High Courts16 Aug 1989
State of M.P. Vs Hoshiyar Singh
Madhya Pradesh High Court · (1990) CriLJ 287
Criminal Procedure Code, 1973 (CrPC) — Section 174, 482Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,944 of 2,382
High Courts16 Aug 1989
Perfect Pottery Co. Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1989) MPLJ 793 : (1990) 76 STC 475
Madhya Pradesh General Sales Tax Act, 1958 — Section 2Madhya Pradesh Land Revenue Code, 1959 — Section 9Madhya Pradesh Land Revenue Rules, 1956 — Rule 4
High Courts14 Aug 1989Allowed
Mohan Baghel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) ILR (MP) 337 : (1990) JLJ 348 : (1990) MPJR 169 : (1990) 35 MPLJ 575 : (1990) MPLJ 575
Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts14 Aug 1989Allowed
Kiran Jain Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) ILR (MP) 235 : (1990) 35 MPLJ 491 : (1990) MPLJ 491
Essential Commodities Act, 1955 — Section 3, 7
High Courts14 Aug 1989Allowed
Smt. Kiran Jain Vs State of M.P.
Madhya Pradesh High Court · (1990) CriLJ 2358
Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts11 Aug 1989
Commissioner of Wealth Tax Vs G.B.J. Seth and C.B.J. Seth
Madhya Pradesh High Court · (1990) 87 CTR 172 : (1990) 181 ITR 377 : (1989) 47 TAXMAN 54
Wealth Tax Act, 1957 — Section 27, 34B
High Courts11 Aug 1989
Skyline Industries (P.) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1991) 187 ITR 130
Income Tax Act, 1961 — Section 256(2), 41(1)
High Courts11 Aug 1989Allowed
Ajay Dhakad Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1990) JLJ 82 : (1990) 35 MPLJ 196 : (1990) MPLJ 196
National Security Act, 1980 — Section 3(2)
High Courts11 Aug 1989Dismissed
Dharampal Singh Gond and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) JLJ 512 : (1990) MPJR 271 : (1990) 35 MPLJ 493 : (1990) MPLJ 493
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 293, 294
High Courts11 Aug 1989
Ajay Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1990) CriLJ 1738 : (1989) MPJR 692 : (1990) 2 RCR(Criminal) 253
Constitution of India, 1950 — Article 14, 19, 21, 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 76, 81, 82, 83, 87National Security Act, 1980 — Section 3, 3(1), 3(2), 3(3), 4
High Courts10 Aug 1989Dismissed
Jagdish Prasad and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 323 : (1990) MPLJ 323
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(1)
High Courts10 Aug 1989Dismissed
Ratiram Singh Yadav Vs Principal, Government Polytechnic, Harda and Another
Madhya Pradesh High Court · AIR 1990 MP 129 : (1989) MPJR 921 : (1989) MPLJ 712
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 37Madhya Pradesh Recognised Examinations Act, 1937 — Section 2
High Courts10 Aug 1989
Commissioner of Income Tax Vs Madhubala Shrenik Kumar
Madhya Pradesh High Court · (1989) 79 CTR 136 : (1990) 181 ITR 180
Income Tax Act, 1961 — Section 64(1)
High Courts10 Aug 1989
Hope Textiles Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 181 ITR 247 : (1989) 47 TAXMAN 25
Income Tax Act, 1961 — Section 144B, 251, 256
High Courts09 Aug 1989Dismissed
Manorama Vs Chittar and Others
Madhya Pradesh High Court · AIR 1990 MP 112 : (1990) 35 MPLJ 300 : (1990) MPLJ 300
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Article 121, 5
High Courts09 Aug 1989
Motilal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) ILR (MP) 436 : (1990) 35 MPLJ 228 : (1990) MPLJ 228
Evidence Act, 1872 — Section 3
High Courts09 Aug 1989
S.R. Kalani (HUF) Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1989) 47 TAXMAN 72
Wealth Tax Act, 1957 — Section 27(1)
High Courts08 Aug 1989
M.P. State Road Transport Corporation, Gwalior Vs The Regional Transport Authority, Rewa, M.P. and Others
Madhya Pradesh High Court · (1990) 1 ACC 620 : AIR 1990 MP 17 : (1989) JLJ 730 : (1989) MPLJ 773
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68C, 68D, 68D(3), 68E, 68E(1)
High Courts08 Aug 1989
Madhya Pradesh State Road Transport Corporation, Gwalior Vs Regional Transport Authority, Rewa and others
Madhya Pradesh High Court · (1989) MPLJ 773
Motor Vehicles Act, 1939 — Section 68F(1A)
High Courts08 Aug 1989
Commissioner of Income Tax Vs Smt. Madhubala
Madhya Pradesh High Court · (1989) 47 TAXMAN 85
Income Tax Act, 1961 — Section 156(1), 64(1), 64(1)(ii), 64(1)07