COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,948 of 2,382

High Courts27 Apr 1989Allowed

Hukumchand Vs State Bank of Indore and Another

Madhya Pradesh High Court · (1992) 73 CompCas 525

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Partnership Act, 1932 — Section 45Registration Act, 1908 — Section 17(1)

Read judgment

High Courts25 Apr 1989

Ramjiya @ Ramjilal Vs State of M.P. and 3 Others

Madhya Pradesh High Court · (1989) MPJR 616

Constitution of India, 1950 — Article 226Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 3, 4

Read judgment

High Courts25 Apr 1989

The Oriental Insurance Co. Ltd. Vs Mandakino Kishnarao and Others

Madhya Pradesh High Court · (1991) 1 ACC 288 : (1989) MPLJ 633

Motor Vehicles Act, 1988 — Section 96(2)(b)

Read judgment

High Courts25 Apr 1989

Sheikh Jumman and others Vs State of M.P.

Madhya Pradesh High Court · (1990) JLJ 579

Arms Act, 1959 — Section 25(1)(a), 27Penal Code, 1860 (IPC) — Section 395, 397

Read judgment

High Courts24 Apr 1989Allowed

Kamla Vs Moolchand Lakhera

Madhya Pradesh High Court · (1990) 1 DMC 525

Hindu Marriage Act, 1955 — Section 28

Read judgment

High Courts22 Apr 1989Dismissed

Om Prakash Bajpai Vs Guru Ghasidas University and Others

Madhya Pradesh High Court · (1990) 35 MPLJ 85 : (1990) MPLJ 85

Madhya Pradesh Vishwavidyalaya Ordinance, 1973 — Ordinance 6

Read judgment

High Courts21 Apr 1989Dismissed

H.N. Sundresh Vs State of M.P. and others

Madhya Pradesh High Court · (1989) MPJR 474

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 6

Read judgment

High Courts21 Apr 1989

Commissioner of Income Tax Vs Shelly Products (No. 1)

Madhya Pradesh High Court · (1989) 179 ITR 461 : (1990) 49 TAXMAN 329

Income Tax Act, 1961 — Section 127, 144B, 256(1), 256(2)

Read judgment

High Courts21 Apr 1989

Commissioner of Income Tax Vs Shelley Products (No. 2)

Madhya Pradesh High Court · (1989) 179 ITR 523 : (1990) 49 TAXMAN 313

Income Tax Act, 1961 — Section 144B, 254(2), 256(2)

Read judgment

High Courts21 Apr 1989Allowed

Hafeezullakhan and Others Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1993) 3 LLJ 819

Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5)

Read judgment

High Courts20 Apr 1989Allowed

Kedia Leather and Liquor Pvt. Ltd. Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1990) MPJR 29 : (1989) MPLJ 538

Air (Prevention and Control of Pollution) Act, 1981 — Section 21Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26

Read judgment

High Courts19 Apr 1989Allowed

Miss Snehlata Tiwari Vs Vimuktanand Saraswat and another

Madhya Pradesh High Court · (1989) MPJR 913

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 500

Read judgment

High Courts19 Apr 1989

Controller of Estate Duty Vs Kewalram

Madhya Pradesh High Court · (1989) 77 CTR 224 : (1990) ILR (MP) 1 : (1989) 179 ITR 254 : (1989) JLJ 473 : (1989) MPLJ 488 : (1989) 45 TAXMAN 354

Insurance Act, 1938 — Section 39

Read judgment

High Courts17 Apr 1989Allowed

Ram Sahai Varma Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1989 MP 334 : (1989) JLJ 726 : (1989) MPJR 529

Constitution of India, 1950 — Article 226Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 257Motor Vehicles Act, 1939 — Section 74

Read judgment

High Courts17 Apr 1989

Parmanand and Others Vs Manohardas

Madhya Pradesh High Court · (1989) 2 ACC 366 : (1990) ACJ 888

Motor Vehicles Act, 1988 — Section 110D

Read judgment

High Courts12 Apr 1989Allowed

Smt. Rajeshwari Vs Jugal Kishore Gupta

Madhya Pradesh High Court · AIR 1990 MP 217 : (1990) 1 DMC 502 : (1994) JLJ 397 : (1990) 35 MPLJ 103 : (1990) MPLJ 103

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 5 Rule 19A(2), Order 9 Rule 13Hindu Marriage Act, 1955 — Section 15

Read judgment

High Courts12 Apr 1989Dismissed

Smt. Geetabai and Others Vs Babulal and Others

Madhya Pradesh High Court · AIR 1990 MP 147 : (1989) MPLJ 718

Civil Procedure (Madhya Pradesh Amendment) Act, 1984 — Section 115Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96Partition Act, 1893 — Section 2, 7

Read judgment

High Courts12 Apr 1989Dismissed