High Courts11 Apr 1989
Ridh Karan Patni Vs Jagdish Prasad Agarwal
Madhya Pradesh High Court · AIR 1990 MP 224 : (1989) JLJ 359 : (1989) MPJR 457
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 12, 12(1), 12(6), 13(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,949 of 2,382
High Courts11 Apr 1989
Commissioner of Sales Tax Vs Vimalchand Prakash Chand
Madhya Pradesh High Court · (1990) 77 STC 422
Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3), 38(5), 43(1)
High Courts11 Apr 1989Allowed
Kailash Chandra Agrawal Vs National Textile Corporation and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 290 : (1991) MPLJ 290
Constitution of India, 1950 — Article 12, 14, 19(1), 226
High Courts10 Apr 1989Allowed
Kedia Leather and Liquor Pvt. Ltd., Indore Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1990 MP 141 : (2003) ILR (MP) 1051 : (1989) MPLJ 538
Industries (Development and Regulation) Act, 1951 — Section 11, 3
High Courts10 Apr 1989Dismissed
Ramlalli Vs Soneylal
Madhya Pradesh High Court · (1990) 1 DMC 518 : (1990) MPJR 328
Hindu Marriage Act, 1955 — Section 13(1)
High Courts10 Apr 1989Allowed
Balkishan Vs Nagar Palika Nigam
Madhya Pradesh High Court · (1991) 36 MPLJ 573 : (1991) MPLJ 573
Madhya Pradesh Municipal Corporation Act, 1956 — Section 143(3)
High Courts06 Apr 1989
Chhaganlal H. Mittal Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1989) 74 STC 290
Central Sales Tax Act, 1956 — Section 14(iv)Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts04 Apr 1989Dismissed
Union of India (UOI) Vs Shivnath Singh (d) through L.Rs.
Madhya Pradesh High Court · (2009) 3 JLJ 216
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 100Constitution of India, 1950 — Article 19, 299, 31Evidence Act, 1872 — Section 65, 66
High Courts04 Apr 1989
Munna Singh Tomar Vs State of M.P.
Madhya Pradesh High Court · (1990) CriLJ 49 : (1989) JLJ 350 : (1989) MPJR 433 : (1989) MPLJ 414
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 438(1), 439
High Courts04 Apr 1989Dismissed
Dhar Cement Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1991) 54 ELT 178
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 11B, 35Constitution of India, 1950 — Article 14, 19(1), 226, 299, 39
High Courts31 Mar 1989Dismissed
Madhya Pradesh State Road Transport Corporation Vs Jaiprakash
Madhya Pradesh High Court · (1991) 36 MPLJ 439 : (1991) MPLJ 439
Constitution of India, 1950 — Article 21, 39AMadhya Pradesh Rajya Sadak Parivahan Seva (Bina Ticket Yatra Ki Rok) Adhiniyam, 1974 — Section 3, 7
High Courts30 Mar 1989Dismissed
Chandraprabha Syntex (P) Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1992) 59 ELT 27
Central Excises and Salt Act, 1944 — Section 11A, 2(f)
High Courts30 Mar 1989Dismissed
Chandra Prabha Syntex Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1992) 42 ECR 378 : (1991) 55 ELT 40
Central Excises and Salt Act, 1944 — Section 11A, 2Constitution of India, 1950 — Article 226
High Courts30 Mar 1989
Commissioner of Income Tax Vs Hindustan Electro Graphites Ltd.
Madhya Pradesh High Court · (1989) 77 CTR 219 : (1989) 177 ITR 465
Income Tax Act, 1961 — Section 256(1)
High Courts30 Mar 1989Dismissed
Gopaldas Vs District Judge, Indore and Others
Madhya Pradesh High Court · AIR 1990 MP 279 : (1991) 36 MPLJ 609 : (1991) MPLJ 609
Civil Procedure Code, 1908 (CPC) — Section 151, 24Constitution of India, 1950 — Article 226, 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A
High Courts30 Mar 1989
Controller of Estate Duty Vs Suresh Kumar Mirani
Madhya Pradesh High Court · (1989) 77 CTR 15 : (1989) 179 ITR 577 : (1990) 49 TAXMAN 82
Estate Duty Act, 1953 — Section 34(1), 39
High Courts30 Mar 1989
Oriental Insurance Company Ltd. Vs Pritam Lal
Madhya Pradesh High Court · (1990) 1 ACC 571 : (1989) ACJ 1129 : (1989) MPJR 724 : (1989) MPLJ 580
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1939 — Section 110D, 92A
High Courts29 Mar 1989
Nasir Ahmedkhan Vs The Superintendent of Police and Registration Officer of Foreigners and Others
Madhya Pradesh High Court · (1989) CriLJ 2044 : (1989) JLJ 577 : (1989) MPLJ 451
Citizenship Act, 1955 — Section 9(2)Foreigners Act, 1946 — Section 3(2)(c)
High Courts29 Mar 1989Allowed
Sardar Badeo Singh Nageena Singh Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1989) MPJR 510 : (1989) MPLJ 443
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 18
High Courts24 Mar 1989Allowed
Nemichand Jain Vs Shanti Bhai Rathore
Madhya Pradesh High Court · (1990) JLJ 597 : (1990) MPJR 795 : (1991) 36 MPLJ 319 : (1991) MPLJ 319
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)