High Courts01 Aug 1988Allowed
Dwarka Singh Thakur Vs The Industrial Court, M.P., Indore and 2 others
Madhya Pradesh High Court · (1989) MPJR 209
Constitution of India, 1950 — Article 226Madhya Pradesh Industrial Relations Act, 1960 — Section 31(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,966 of 2,382
High Courts01 Aug 1988Allowed
M.D. Awasthy Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1989) JLJ 25 : (1989) MPLJ 75
Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 72, 73
High Courts01 Aug 1988Allowed
Dwarka Singh Vs Industrial Court, M.P. and Others
Madhya Pradesh High Court · (1989) JLJ 249
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(2), 31(3)
High Courts30 Jul 1988
Abdul Hamid Vs The Gwalior Rayon Silk Mfg. (Wvg) Co. Ltd. and Others
Madhya Pradesh High Court · (1989) CriLJ 2013
Criminal Procedure Code, 1973 (CrPC) — Section 133, 197Water (Prevention and Control of Pollution) Act, 1974 — Section 21, 24, 43, 49, 60
High Courts30 Jul 1988Dismissed
New Bank of India Vs M/S. Radhakishan and co. and others
Madhya Pradesh High Court · (1988) MPJR 124
Penal Code, 1860 (IPC) — Section 407, 420
High Courts30 Jul 1988Dismissed
Ajit Singh and Another Vs Bhagwanlal Master and Others
Madhya Pradesh High Court · AIR 1989 MP 302 : (1989) MPLJ 6
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 11, Order 41 Rule 3, Order 41 Rule 3A, Order 41 Rule 3A(2), 100Limitation Act, 1963 — Section 5
High Courts30 Jul 1988Dismissed
Divisional Engineer M.P. Electricity Board and Another Vs Mantobai
Madhya Pradesh High Court · (1989) 2 ACC 491 : (1989) ACJ 498 : (1988) JLJ 625 : (1990) 1 LLJ 25 : (1988) MPJR 197 : (1989) MPLJ 28
Workmens Compensation Act, 1923 — Section 28, 29, 3, 30, 4
High Courts30 Jul 1988Dismissed
New Bank of India Vs Radhakishan and Company and Others
Madhya Pradesh High Court · (1988) MPJR 124
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 151Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 407, 420
High Courts30 Jul 1988Dismissed
Panchayat Karmachari Sangh and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1988) JLJ 475 : (1988) MPLJ 690
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1981 — Section 30
High Courts29 Jul 1988Allowed
Dhannalal and Another Vs Raiskhan and Others
Madhya Pradesh High Court · (1988) ACJ 1024
Motor Vehicles Act, 1939 — Section 110D
High Courts29 Jul 1988
Meera Bai and Others Vs Mishri Lal and Others
Madhya Pradesh High Court · (1989) 2 ACC 230 : (1990) ACJ 166
Fatal Accidents Act, 1855 — Section 1, 2
High Courts29 Jul 1988Allowed
Vijay Kumar Vs Indore Municipal Corporation, Indore
Madhya Pradesh High Court · (1988) MPLJ 749
Madhya Pradesh Municipal Corporation Act, 1956 — Section 138, 144, 146, 147, 148
High Courts28 Jul 1988
Parmanandbhai Patel Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1988) 74 CTR 90 : (1989) 177 ITR 339
Wealth Tax Act, 1957 — Section 2, 7(2)Wealth Tax Rules, 1957 — Rule 2A, 2B, 2C, 2G
High Courts27 Jul 1988
Steel Authority of India Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1988) 71 STC 388
Central Sales Tax Act, 1956 — Section 5, 7, 8, 9
High Courts25 Jul 1988
Nav Nirman (P.) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 42 TAXMAN 39
Income Tax Act, 1961 — Section 144, 154, 256(1), 271(1)(c)
High Courts22 Jul 1988Dismissed
Prakash Chand Gaikwad Vs Ratna Prabha and Another
Madhya Pradesh High Court · (1990) 2 DMC 251
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts22 Jul 1988
Chhatisgarh Hydrade Lime Industries, Bilaspur Vs Special Area Development Authority, Bilaspur and Others
Madhya Pradesh High Court · AIR 1989 MP 82 : (1989) JLJ 401 : (1989) MPLJ 63
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 64
High Courts21 Jul 1988Allowed
Shyam Sunder Vs Hudibai and Others
Madhya Pradesh High Court · AIR 1989 MP 316
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 100, 11Court Fees Act, 1870 — Section 12Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 86
High Courts20 Jul 1988Dismissed
Nissan Springs (P.) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 07 MP CK 0003
Income Tax Act, 1961 — Section 256(1), 256(2), 80J, 80J(1)
High Courts19 Jul 1988Allowed
Cine Pradarshak Sangh, Sagar and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1989 MP 70 : (1991) ILR (MP) 259 : (1989) JLJ 105 : (1988) MPLJ 638
Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 3(1)