High Courts24 Mar 1989Allowed
Himmat Singh Vs S.L. Suchari and Others
Madhya Pradesh High Court · AIR 1990 MP 36 : (1989) MPJR 320 : (1989) MPLJ 460
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 42, 42A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,950 of 2,382
High Courts24 Mar 1989
Commissioner of Income Tax Vs Sardarilal Bhasin
Madhya Pradesh High Court · (1989) 179 ITR 307
Income Tax Act, 1961 — Section 271(1), 275
High Courts24 Mar 1989Dismissed
Madhya Pradesh State Road Transport Corporation Vs Omprakash Joshi and others
Madhya Pradesh High Court · (1989) MPJR 372 : (1989) MPLJ 575
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61
High Courts23 Mar 1989Allowed
Dr. P. Gopal Ratnam Raman and another Vs Dr. Shyam Babu Gupta and another
Madhya Pradesh High Court · (1989) MPJR 481 : (1989) MPLJ 610
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 105, 4
High Courts23 Mar 1989Dismissed
P. Gopal Ratnam Raman (Dr.) and Another Vs Dr. Shyam Babu Gupta and Others
Madhya Pradesh High Court · (1989) JLJ 443
Civil Procedure Code, 1908 (CPC) — Section 104, 96, 96(3)Provincial Insolvency Act, 1920 — Section 15, 37
High Courts23 Mar 1989
Kallu Maharaj Vs Meenabai and Others
Madhya Pradesh High Court · (1989) 2 ACC 547 : (1989) ACJ 770 : AIR 1989 MP 167 : (1990) ILR (MP) 67 : (1989) JLJ 490 : (1989) MPJR 478 : (1989) MPLJ 387
Motor Vehicles Act, 1939 — Section 95(1)
High Courts20 Mar 1989Allowed
Smt. Tarabai Vs Second Addl. Judge to the Court of Dist. Judge, Gwalior and Others
Madhya Pradesh High Court · AIR 1990 MP 167 : (1989) JLJ 345 : (1989) MPJR 493
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E, 23E(1), 29, 29(1)
High Courts17 Mar 1989
Commissioner of Income Tax Vs Tumus Electric Corporation Ltd.
Madhya Pradesh High Court · (1989) 78 CTR 28 : (1989) 179 ITR 219 : (1990) 49 TAXMAN 249
Income Tax Act, 1961 — Section 37
High Courts16 Mar 1989
Sakariya Vs State of M.P.
Madhya Pradesh High Court · (1991) CriLJ 1925 : (1990) JLJ 785
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 17, 18, 3Penal Code, 1860 (IPC) — Section 376
High Courts16 Mar 1989Allowed
Sakariya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 36 MPLJ 878 : (1991) MPLJ 878
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376
High Courts15 Mar 1989
Bhur Singh Poonamchand Malwai and Others Vs Shyamsunder
Madhya Pradesh High Court · AIR 1990 MP 30 : (1989) JLJ 453 : (1989) MPJR 408 : (1989) MPLJ 336
Madhya Pradesh Extension of Laws Act, 1958 — Section 6Madhya Pradesh Money Lenders Act, 1934 — Section 12
High Courts11 Mar 1989
Man Singh Vs Surendra Kumar and Another
Madhya Pradesh High Court · (1991) 1 ACC 160 : (1990) ACJ 620
High Courts11 Mar 1989
Hiralal Kasturchand Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 180 ITR 623 : (1989) 44 TAXMAN 192
Income Tax Act, 1961 — Section 40
High Courts11 Mar 1989Dismissed
Navnit Kumar Potdar and Others Vs M.P. Public Service Commission and Another
Madhya Pradesh High Court · (1993) 3 LLJ 813 : (1989) MPJR 340 : (1989) MPLJ 620
Constitution of India, 1950 — Article 14, 16Madhya Pradesh Industrial Relations Act, 1960 — Section 8Madhya Pradesh Labour Judiciary Service (Gazetted Recruitment) Rules, 1965 — Rule 21
High Courts11 Mar 1989Dismissed
Sitaram Vs Union of India
Madhya Pradesh High Court · (1989) MPJR 358 : (1989) MPLJ 471
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts11 Mar 1989
Commissioner of Income Tax Vs Steel Tubes of India Ltd.
Madhya Pradesh High Court · (1989) 78 CTR 130 : (1990) 181 ITR 90 : (1989) 44 TAXMAN 266
Income Tax Act, 1961 — Section 32, 32A, 35B, 43, 43(1)
High Courts11 Mar 1989Allowed
Mohammad Shafi Vs State of M.P. and Others
Madhya Pradesh High Court · (1989) JLJ 501
Land Acquisition Act, 1894 — Section 17(1), 4, 4(1), 6
High Courts10 Mar 1989Allowed
Seema Shroti Vs Rani Durgawati Vishwa Vidyalaya, Jabalpur
Madhya Pradesh High Court · (1989) MPLJ 628
Constitution of India, 1950 — Article 136, 226Jabalpur University Ordinance — Ordinance 71(8)
High Courts10 Mar 1989Dismissed
Betwa River Board and Others Vs M/s. Nathmal Gopal Lal M/s. Nathmal Gopal Lal Vs Betwa River Board and Others
Madhya Pradesh High Court · (1989) MPJR 517
Arbitration Act, 1940 — Section 31(1), 31(2)River Boards Act, 1956 — Section 4(1)
High Courts10 Mar 1989
Commissioner of Income Tax Vs Steel Ingots (P.) Ltd.
Madhya Pradesh High Court · (1990) 181 ITR 42 : (1989) 44 TAXMAN 193
Income Tax Act, 1961 — Section 32, 43