High Courts15 Feb 1989
Shivraj Jat Vs Asha Lata Yadav and others
Madhya Pradesh High Court · (1989) MPJR 336 : (1989) MPLJ 202
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,953 of 2,382
High Courts15 Feb 1989
Shivraj Jat Vs Smt. Asha Lata Yadav and Others
Madhya Pradesh High Court · (1989) JLJ 336
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts15 Feb 1989
Union Carbide Corporation, U.S.A. Vs Union of India and Others
Madhya Pradesh High Court · (1989) MPJR 548
High Courts15 Feb 1989
Chandrakala Bai Naila Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 79 CTR 153 : (1989) 178 ITR 341 : (1990) 48 TAXMAN 325
Income Tax Act, 1961 — Section 64(1)
High Courts15 Feb 1989
Commissioner of Income Tax Vs Maheshprasad Gupta
Madhya Pradesh High Court · (1989) 78 CTR 33 : (1989) 178 ITR 468 : (1990) 48 TAXMAN 223
Income Tax Act, 1961 — Section 256, 271(1)
High Courts14 Feb 1989
Daini @ Raju Vs State of M.P.
Madhya Pradesh High Court · (1989) MPJR 187
Arms Act, 1959 — Section 25BPenal Code, 1860 (IPC) — Section 302, 34
High Courts13 Feb 1989
Mohanlal Vs State of M.P.
Madhya Pradesh High Court · (1990) MPJR 268
Madhya Pradesh Excise Act, 1915 — Section 37, 61Madhya Pradesh Mahua Rules, 1959 — Rule 4
High Courts13 Feb 1989
Commissioner of Income Tax Vs Khanna Theatre
Madhya Pradesh High Court · (1989) 78 CTR 121 : (1990) 184 ITR 156 : (1989) 47 TAXMAN 256
High Courts13 Feb 1989Allowed
Chhota Bhai Jetha Bhai Patel and Company Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1991) 81 STC 80
Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 44(2)
High Courts11 Feb 1989
In Re: Union of India
Madhya Pradesh High Court · (1989) MPJR 550
Contempt of Courts Act, 1971 — Section 15(7)
High Courts09 Feb 1989Dismissed
Pankaj Mehta Vs State of M.P. and another
Madhya Pradesh High Court · (1989) MPJR 322 : (1989) MPLJ 290
Benami Transactions (Prohibition) Act, 1988 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 451, 452Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts09 Feb 1989
Commissioner of Income Tax Vs M.P. Audyogik Vikas Nigam Ltd. (No. 1)
Madhya Pradesh High Court · (1989) 77 CTR 9 : (1989) 178 ITR 177 : (1990) 48 TAXMAN 302
Income Tax Act, 1961 — Section 2(45), 36(1), 5
High Courts08 Feb 1989Allowed
State of M.P. Vs Ramdeen and Others
Madhya Pradesh High Court · (1991) CriLJ 1192 : (1989) JLJ 310 : (1989) MPJR 301
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 228(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 308
High Courts08 Feb 1989Dismissed
Gangavishan Heeralal Vs Gopal Digambar Jain and Others
Madhya Pradesh High Court · AIR 1989 MP 285 : (1990) ILR (MP) 561 : (1991) 36 MPLJ 666 : (1991) MPLJ 666
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 84, Order 41 Rule 1Constitution of India, 1950 — Article 227
High Courts08 Feb 1989Dismissed
Laxminarayan Vs Mohar Singh and Others
Madhya Pradesh High Court · (1989) JLJ 271
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Article 113
High Courts07 Feb 1989Allowed
Sumerchand Jain Vs Shyamlal Agarwal and Others
Madhya Pradesh High Court · AIR 1990 MP 14 : (1990) ILR (MP) 621 : (1989) JLJ 274 : (1989) MPLJ 296
Madhya Pradesh Krishi Upaj Mandi (Adhisuchana Prakashan Riti, Bharsadhak Samiti Tatha Mandi Samiti Gathan) Niyam, 1974 — Rule 17, 43, 44Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 79
High Courts06 Feb 1989Dismissed
Johan Lal Vs Chobe Lal and Others
Madhya Pradesh High Court · AIR 1990 MP 243 : (1989) MPLJ 150
Stamp Act, 1899 — Section 9A
High Courts02 Feb 1989
Bhanwar Singh Vs Gatubai and Others
Madhya Pradesh High Court · (1989) 2 ACC 35 : (1989) ACJ 1137
Motor Vehicles Act, 1939 — Section 110A
High Courts02 Feb 1989
M.P. State Road Transport Corporation Vs M. Amnabai
Madhya Pradesh High Court · (1989) 2 ACC 20 : (1989) ACJ 1051
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts02 Feb 1989
Commissioner of Income Tax Vs Gangaram Mohanlal Mittal and Sons
Madhya Pradesh High Court · (1989) 44 TAXMAN 4
Income Tax Act, 1961 — Section 144B, 256(1), 263