High Courts23 Jan 1989Dismissed
Panch Musalman Untkhana Masjid and Others Vs Indore Municipal Corporation
Madhya Pradesh High Court · (1989) JLJ 468
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,955 of 2,382
High Courts23 Jan 1989Dismissed
Rajmal Gupta Vs District Co-Operative Land Development Bank and another
Madhya Pradesh High Court · (1989) MPLJ 174
Constitution of India, 1950 — Article 329(b)Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 81
High Courts20 Jan 1989
Kailash Joshi Vs State of M.P. and Others
Madhya Pradesh High Court · (1989) MPJR 129
Madhya Pradesh Lottery (Niyantran Tatha Kar) Adhiniyam, 1973 — Section 6, 7
High Courts20 Jan 1989Allowed
Bholooram and Others Vs Ramlal and Others
Madhya Pradesh High Court · (1989) JLJ 387
Hindu Adoptions and Maintenance Act, 1956 — Section 4
High Courts17 Jan 1989Allowed
Prahlad Vs Returning Officer of Shree Balaji Adimjati Seva Sahkari Sanstha Maryadit, Badgonda and Another
Madhya Pradesh High Court · AIR 1990 MP 11 : (1989) MPJR 256 : (1989) MPLJ 170
Madhya Pradesh Co-operative Societies Act, 1960 — Section 50A
High Courts17 Jan 1989
Keshar Singh Vs M.P.S.R.T.C. Habibganj and Others
Madhya Pradesh High Court · (1989) 2 ACC 262 : (1989) ACJ 475
High Courts16 Jan 1989
Babulal and Bros. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 77 CTR 218 : (1989) 177 ITR 451 : (1990) 48 TAXMAN 360
Income Tax Act, 1961 — Section 154
High Courts16 Jan 1989Allowed
Laxminarayan S. Sharma Vs Rameshwar R. Khandelwal
Madhya Pradesh High Court · AIR 1990 MP 155 : (1989) MPJR 251
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23B, 23B(2), 23C, 23C(1)
High Courts16 Jan 1989Dismissed
Vithalrao Vs Gangaram
Madhya Pradesh High Court · AIR 1989 MP 172
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 18(3)
High Courts16 Jan 1989Dismissed
United India Insurance Co. Ltd. Vs Vijaya Singh and Others
Madhya Pradesh High Court · (1990) ACJ 938
Motor Vehicles Act, 1939 — Section 110D, 92A
High Courts12 Jan 1989Allowed
Aziz and Others Vs State of M.P.
Madhya Pradesh High Court · (1991) JLJ 207
Penal Code, 1860 (IPC) — Section 307, 34
High Courts12 Jan 1989
Teja and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) CriLJ 262 : (1990) ILR (MP) 47 : (1989) MPLJ 506
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 326
High Courts11 Jan 1989Dismissed
Radhey Shyam Sharma Vs Chairman, Sewa Vriha Sahakari Samiti 2 others
Madhya Pradesh High Court · (1989) MPJR 174
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 64(2)(b)
High Courts10 Jan 1989Allowed
Mulay Brothers Vs State of M.P. and Others
Madhya Pradesh High Court · (1990) ILR (MP) 609 : (1989) MPLJ 422 : (1991) 81 STC 269
Constitution of India, 1950 — Article 226Madhya Pradesh Entry Tax Act, 1976 — Section 2, 3(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 2
High Courts09 Jan 1989Dismissed
M.P. State Road Transport Corporation Vs Harish Jayanti Prasad Agarwal and Others
Madhya Pradesh High Court · (1991) 2 LLJ 611 : (1990) 35 MPLJ 97 : (1990) MPLJ 97
High Courts07 Jan 1989Dismissed
Manubai Vs Sukhdeo
Madhya Pradesh High Court · (1990) CriLJ 646 : (1989) MPJR 317 : (1989) MPLJ 433
Criminal Procedure Code, 1973 (CrPC) — Section 125, 25, 399(3), 482Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts06 Jan 1989Allowed
Ramji Sharma Vs High Court of M.P., Jabalpur and Others
Madhya Pradesh High Court · AIR 1989 MP 247 : (1990) ILR (MP) 550 : (1989) JLJ 237 : (1989) MPJR 241
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 12, Order 33 Rule 13Constitution of India, 1950 — Article 225, 227, 227(2), 235Court Fees Act, 1970 — Article 1A, 2, 21, 5, 7
High Courts06 Jan 1989
Mst. Anisa Bano Vs Income Tax Officer and Others
Madhya Pradesh High Court · (1989) 76 CTR 72 : (1989) 76 CTR 12 : (1989) 177 ITR 368 : (1989) 42 TAXMAN 184
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(3), 32
High Courts06 Jan 1989
Vijay Singh Jadon Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1990) 1 LLJ 583 : (1989) MPJR 442 : (1988) MPLJ 640
Administrative Tribunals Act, 1985 — Section 15, 19, 20, 28Constitution of India, 1950 — Article 14, 16, 21, 226, 309
High Courts05 Jan 1989Allowed
Durga Singh Tomer Vs State of M.P. and Another
Madhya Pradesh High Court · (1989) JLJ 710
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 165A