High Courts07 Dec 1988
Commissioner of Income Tax Vs K. Aminuddin and Sons
Madhya Pradesh High Court · (1989) 177 ITR 417
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 21, 26, 27Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,957 of 2,382
High Courts06 Dec 1988Allowed
Rambabu Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1989 MP 261
Advocates Act, 1961 — Section 35Constitution of India, 1950 — Article 21, 226, 23
High Courts03 Dec 1988Dismissed
Mahabir Prasad Gupta Vs State of M.P. and another
Madhya Pradesh High Court · (1989) MPLJ 218
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 307, 324
High Courts02 Dec 1988
M.P. State Road Transport Corporation Vs Iman Singh and Another
Madhya Pradesh High Court · (1988) 1 ACC 503
High Courts01 Dec 1988Allowed
Krishna Malviya (Smt.) Vs Rakesh Malviya and Others
Madhya Pradesh High Court · (1989) JLJ 108
Penal Code, 1860 (IPC) — Section 294, 506
High Courts01 Dec 1988Dismissed
Mamchand Sharma and Another Vs Collector of Customs and C.E. and Others
Madhya Pradesh High Court · (1990) ECR 120 : (1989) 40 ELT 42
Central Excise Rules, 1944 — Rule 173G, 174, 226, 8(1)
High Courts01 Dec 1988Dismissed
Prahlad Dal Mill and Others Vs Sales Tax Officer and Others
Madhya Pradesh High Court · (1990) 79 STC 62
Central Sales Tax Act, 1956 — Section 14, 15Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 50Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3(1), 6
High Courts01 Dec 1988Allowed
Kailash Kumar and Another Vs Seventh Additional Judge to the Court of Dist. Judge, Indore and Others
Madhya Pradesh High Court · AIR 1989 MP 237 : (1989) MPLJ 48
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Constitution of India, 1950 — Article 227
High Courts30 Nov 1988Dismissed
Vimladevi Kathuria Vs Gurinder Singh Chopda
Madhya Pradesh High Court · (1989) MPLJ 241
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 29, 50
High Courts30 Nov 1988
Vivek Tiwari and 3 Others Vs The Krishi Upaj Mandi Samiti, Lashkar and 2 Others
Madhya Pradesh High Court · (1989) MPJR 284
Industrial Disputes Act, 1947 — Section 10(2)Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 30
High Courts26 Nov 1988Dismissed
Gopal Prasad Chourasia Vs Prabanna Kumar Shrivastava and Others
Madhya Pradesh High Court · AIR 1989 MP 187 : (1989) JLJ 478
Constitution of India, 1950 — Article 227Provincial Insolvency Act, 1920 — Section 4, 68, 75
High Courts25 Nov 1988Dismissed
Uchit Mulya Dukandar Sangh and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1989) MPLJ 188
Employees State Insurance Act, 1948 — Section 75, 77, 77(1)(1A)(a), 82
High Courts25 Nov 1988Allowed
Samarendranath Sengupta Vs National Newsprint and Paper Mills Ltd., Nepanagar
Madhya Pradesh High Court · (1989) MPLJ 346
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49(2)
High Courts22 Nov 1988Dismissed
Radhakishan Vs Mohanlal and Others
Madhya Pradesh High Court · AIR 1989 MP 240 : (1989) MPJR 314 : (1989) MPLJ 199
Civil Procedure Code, 1859 — Order 41 Rule 23A, 351Court Fees Act, 1870 — Section 13
High Courts21 Nov 1988
Commissioner of Income Tax Vs Kanji Bhai Tivraj Bhai
Madhya Pradesh High Court · (1989) 176 ITR 273 : (1990) 50 TAXMAN 231
Income Tax Act, 1961 — Section 64(1)
High Courts18 Nov 1988
Oriental Insurance Co. Ltd. Vs Shanti Bai and Others
Madhya Pradesh High Court · (1989) 2 ACC 289
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts18 Nov 1988
Oriental Insurance Company Ltd. Vs Smt. Shanti Bai and Others
Madhya Pradesh High Court · (1990) 2 ACC 97
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts17 Nov 1988Allowed
Madhya Pradesh State Road Transport Corporation, Gwalior Vs Nirmal Kumar Chordia and Others
Madhya Pradesh High Court · AIR 1989 MP 212 : (1989) MPJR 99
Constitution of India, 1950 — Article 226, 226(2)Motor Vehicles Act, 1939 — Section 2(28A), 45, 46, 47(1H), 48
High Courts17 Nov 1988Dismissed
P.N. Dubey Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1989 MP 225 : (1989) JLJ 697
Constitution of India, 1950 — Article 101(4), 102, 103, 226Criminal Procedure Code, 1973 (CrPC) — Section 319Representation of the People Act, 1951 — Section 80
High Courts15 Nov 1988Allowed
Halkai @ Halku Vs Mulua and Others
Madhya Pradesh High Court · (1989) MPJR 300
Penal Code, 1860 (IPC) — Section 380, 454