High Courts02 Feb 1989Partly Allowed
M.P. Electricity Board and Others Vs Basant Kumar Pandey
Madhya Pradesh High Court · (1990) 60 FLR 39 : (1989) JLJ 253 : (1991) 1 LLJ 323 : (1989) MPJR 205
Apprentices Act, 1961 — Section 18A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,954 of 2,382
High Courts02 Feb 1989
Commissioner of Income Tax Vs Gangaram Mohanlal Mittal and Sons.
Madhya Pradesh High Court · (1989) 76 CTR 78 : (1990) 181 ITR 392
Income Tax Act, 1961 — Section 144B, 263
High Courts01 Feb 1989
Commissioner of Income Tax Vs Kalpana Lamp Components Pvt. Ltd.
Madhya Pradesh High Court · (1989) 178 ITR 330
Income Tax Act, 1961 — Section 32A
High Courts01 Feb 1989Allowed
Bholooram (Bhola) and Others Vs Ramlal and Others
Madhya Pradesh High Court · AIR 1989 MP 198 : (1989) MPJR 385 : (1989) MPLJ 328
Evidence Act, 1872 — Section 107Hindu Adoptions and Maintenance Act, 1956 — Section 16, 6, 7
High Courts01 Feb 1989
Rafiq Mohammad Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1989) CriLJ 1696 : (1989) JLJ 660 : (1989) MPJR 421
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Ordinance, 1988 — Section 3(1)
High Courts01 Feb 1989
Leelabai and Others Vs M.U.K. Nair and Others
Madhya Pradesh High Court · (1989) 2 ACC 286
Limitation Act, 1963 — Section 6Motor Vehicles Act, 1939 — Section 110A
High Courts01 Feb 1989
Commissioner of Income Tax Vs Sakti Auto Industries
Madhya Pradesh High Court · (1989) 177 ITR 395
Income Tax Act, 1961 — Section 32, 43(1)
High Courts01 Feb 1989
Commissioner of Income Tax Vs Bhandari Capacitors (P.) Ltd.
Madhya Pradesh High Court · (1989) 178 ITR 375 : (1989) 44 TAXMAN 6
Income Tax Act, 1961 — Section 149, 263
High Courts01 Feb 1989Allowed
Jagdish Prasad and another Vs The Managing Director, Madhya Pradesh Rajya Bhumi Vikas Nigam and others
Madhya Pradesh High Court · (1989) JLJ 293 : (1989) MPLJ 253
Constitution of India, 1950 — Article 226, 227
High Courts01 Feb 1989
Commissioner of Income Tax Vs Kalpana Lamp Components (P.) Ltd.
Madhya Pradesh High Court · (1989) 45 TAXMAN 68
Income Tax Act, 1961 — Section 256(1), 32A
High Courts31 Jan 1989
Sampath Reddy Vs Gudda Meddi Suchi Venkatamma and Others
Madhya Pradesh High Court · (1990) 1 ACC 313
Motor Vehicles Act, 1939 — Section 110(a), 84
High Courts31 Jan 1989Allowed
Shankarlal Gujar Vs Anoop Singh and another
Madhya Pradesh High Court · (1989) MPLJ 464
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts31 Jan 1989
Sanjay Dhingra and other Vs M.P. Electricity Board, Jabalpur
Madhya Pradesh High Court · (1990) MPJR 80
Electricity Act, 1910 — Section 24(1)
High Courts30 Jan 1989Allowed
Manju Tiwari Vs Rajendra Tiwari and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 562 : (1990) MPLJ 562 : (1991) 1 RCR(Criminal) 492
Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts30 Jan 1989Allowed
Smt. Uma Gupta Vs Smt. Sushila and Another
Madhya Pradesh High Court · AIR 1989 MP 169 : (1989) JLJ 617
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts30 Jan 1989Allowed
Mahendra Kumar Pagare Vs Anand Chandorkar
Madhya Pradesh High Court · (1989) MPLJ 281
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A(a), 23E, 23J
High Courts25 Jan 1989
Rajmal Heeralal Jain Vs Manmal and Others
Madhya Pradesh High Court · (1989) CriLJ 1279 : (1990) ILR (MP) 717 : (1989) MPLJ 153
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 93, 93(1)(c)Penal Code, 1860 (IPC) — Section 405, 420
High Courts25 Jan 1989Dismissed
Hindu Singh Vs Ram Singh and Others
Madhya Pradesh High Court · (1989) JLJ 295
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 54
High Courts24 Jan 1989Allowed
Chhoteram Vs Kunjbiharilal and Others
Madhya Pradesh High Court · (1989) JLJ 331
High Courts23 Jan 1989Dismissed
Shakurkhan Vs Yogidulichand through legal representatives Gwaliprasad and others
Madhya Pradesh High Court · (1989) MPLJ 134
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B