High Courts28 Jun 1989Allowed
Om Prakash Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) MPLJ 657
Penal Code, 1860 (IPC) — Section 294, 302, 34, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,947 of 2,382
High Courts22 Jun 1989Allowed
Devendra Bahadur Singh Vs State of M.P. and 4 Others
Madhya Pradesh High Court · (1989) MPJR 721
High Courts19 Jun 1989Dismissed
Municipal Corporation Vs Indore Textile Limited
Madhya Pradesh High Court · (1989) MPJR 625 : (1990) 35 MPLJ 281 : (1990) MPLJ 281
Industries (Development and Regulation) Act, 1951 — Section 18FB(1), 18FB(2)
High Courts19 Jun 1989Dismissed
Dinesh Kumar Jaiswal and Another Vs The Collector, Jabalpur and Others
Madhya Pradesh High Court · AIR 1990 MP 250 : (1990) ILR (MP) 142 : (1989) MPJR 906 : (1989) MPLJ 840
Madhya Pradesh Public Trust Act, 1951 — Section 10, 2(4), 3, 5, 6
High Courts19 Jun 1989
K.K. Jain and Another Vs Smt. Masroor Anwar and Others
Madhya Pradesh High Court · (1990) ACJ 299 : AIR 1990 MP 87 : (1989) ILR (MP) 643 : (1989) MPLJ 690
Motor Vehicles Act, 1939 — Section 110AA, 110B, 2(18), 40B
High Courts19 Jun 1989
Shivkali Bai and Others Vs Meera Devi and Others
Madhya Pradesh High Court · (1992) ILR (MP) 26 : (1990) MPJR 412 : (1991) 36 MPLJ 102 : (1991) MPLJ 102
Civil Procedure Code Amendment Act, 1976 — Section 58Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 8 Rule 2, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6CHindu Succession Act, 1956 — Section 22, 8
High Courts25 May 1989
Bramhanand Vs Triveni Bai
Madhya Pradesh High Court · (1990) 1 DMC 514
Hindu Marriage Act, 1955 — Section 28
High Courts22 May 1989
Kartar Singh and Others Vs Kanhai Singh (deceased by L.R's) and Others
Madhya Pradesh High Court · AIR 1989 MP 322 : (1989) JLJ 461
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts22 May 1989Allowed
Lallimal Biharilal and Others Vs Rambaboo Vaishya and Others
Madhya Pradesh High Court · AIR 1990 MP 64
Contract Act, 1872 — Section 148, 149Sales of Goods Act, 1930 — Section 25, 25(1), 25(3)
High Courts05 May 1989Allowed
Ramprasad Ambaram Verma Vs President, Industrial Court and Another
Madhya Pradesh High Court · (1991) 2 LLJ 488 : (1989) MPLJ 797
High Courts05 May 1989Dismissed
Arun Kumar Vs Chief Engineer, P.W.D., Bhopal and Others
Madhya Pradesh High Court · AIR 1989 MP 288
Constitution of India, 1950 — Article 12, 14, 226Tolls Act, 1851 — Section 2
High Courts05 May 1989Allowed
M.P. Lime Manufacturers' Association, Katni and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1989 MP 264 : (1991) ILR (MP) 1 : (1989) JLJ 605 : (1989) MPJR 781 : (1989) MPLJ 561
Constitution of India, 1950 — Article 265Madhya Pradesh Upkar Adhiniyam, 1981 — Section 11, 12Mines and Minerals (Development and Regulation) Act, 1957 — Section 18(1)(2), 25
High Courts05 May 1989Allowed
Smt. Chhutbai and Another Vs Madanlal and Another
Madhya Pradesh High Court · AIR 1989 MP 330 : (1989) MPLJ 705
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 9 Rule 13Limitation Act, 1963 — Article 123
High Courts04 May 1989Allowed
Prem Pharmaceuticals and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 36 MPLJ 473 : (1991) MPLJ 473
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 27, 34
High Courts04 May 1989Dismissed
Madhya Pradesh State Road Transport Corporation, Bhopal and others Vs Bhagiram Yadav and others
Madhya Pradesh High Court · (1990) MPLJ 328
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61(1)(a)(c)
High Courts04 May 1989Allowed
Mohammad Rafiq Akhtarbhai Vs State Transport Authority, Gwalior and another
Madhya Pradesh High Court · (1989) MPLJ 803
Motor Vehicles Act, 1988 — Section 64A
High Courts03 May 1989
Prem Prakash Rubin Vs Smt. Sarla Rubin
Madhya Pradesh High Court · AIR 1989 MP 236 : (1990) ILR (MP) 601 : (1989) JLJ 573 : (1989) MPJR 674 : (1989) MPLJ 571
Divorce Act, 1869 — Section 10, 22, 7
High Courts02 May 1989Dismissed
Devendra Kumar Kesharvani Vs Satyanarayan Singh Thakur and Others
Madhya Pradesh High Court · (1990) ILR (MP) 89 : (1990) JLJ 574 : (1990) 35 MPLJ 168 : (1990) MPLJ 168
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 11(1)
High Courts02 May 1989Dismissed
Krishna Gopal Vs Laxminarayan and Others
Madhya Pradesh High Court · AIR 1990 MP 37 : (1989) MPLJ 725
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 38Transfer of Property Act, 1882 — Section 109
High Courts28 Apr 1989Allowed
Narbada Bus Service Vs Secretary, R.T.A. and Another
Madhya Pradesh High Court · (1990) 35 MPLJ 511 : (1990) MPLJ 511
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62(1)