High Courts18 May 1988
Subhash Vs State of M.P.
Madhya Pradesh High Court · (1989) CriLJ 1553 : (1988) MPLJ 508
Criminal Procedure Code, 1973 (CrPC) — Section 167, 207, 309
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,969 of 2,382
High Courts18 May 1988
Subhsah Vs State of M. P.
Madhya Pradesh High Court · (1988) JLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 207
High Courts09 May 1988Allowed
Arjun Singh Vs State of M.P.
Madhya Pradesh High Court · (1988) 05 MP CK 0022
Penal Code, 1860 (IPC) — Section 302
High Courts07 May 1988
Dhunna Vs District Magistrate, Morena and others
Madhya Pradesh High Court · (1988) JLJ 446
National Security Act, 1980 — Section 11(1)
High Courts07 May 1988
Dilip Girja Shankar Pandey Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1989) CriLJ 1379 : (1989) MPLJ 447
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 12, 13, 3
High Courts07 May 1988
State of M.P. and Others Vs Ashadevi and Others
Madhya Pradesh High Court · AIR 1989 MP 93 : (1989) JLJ 541 : (1988) MPLJ 346
Motor Vehicles Act, 1939 — Section 110B
High Courts07 May 1988Allowed
Satna Stone and Lime Co. Ltd. and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1988 MP 286 : (1991) ILR (MP) 200 : (1988) MPLJ 489
Constitution of India, 1950 — Article 14, 226, 245, 246Madhya Pradesh Land Revenue Code, 1959 — Section 138, 139, 247, 247(3), 58Madhya Pradesh Land Under Mining Leases, Quarry Leases Assessment Rules, 1987 — Rule 3, 6
High Courts06 May 1988Allowed
Gajraj Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (1988) MPJR 102
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 302
High Courts06 May 1988
Harsh Wood Products Pvt. Ltd., Gwalior Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1989 MP 111 : (1989) JLJ 41
Arbitration Act, 1940 — Section 34, 41Civil Procedure Code, 1908 (CPC) — Section 151, 35Constitution of India, 1950 — Article 133(1), 133(3), 134A
High Courts06 May 1988
Brajraj Vs District magistrate and Another
Madhya Pradesh High Court · (1989) CriLJ 978
Constitution of India, 1950 — Article 21National Security Act, 1980 — Section 3
High Courts05 May 1988Allowed
Smt. Sudamabai Vs Pratap Singh
Madhya Pradesh High Court · AIR 1989 MP 117
Provincial Small Cause Courts Act, 1887 — Article 8, 15
High Courts04 May 1988Dismissed
M.P. State Road Transport Corpn. Vs Bhagiram Yadav and Others
Madhya Pradesh High Court · (1993) 3 LLJ 821 : (1990) MPLJ 328
Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts03 May 1988Allowed
Radhabai Telang Vs Arjundas Shivandas
Madhya Pradesh High Court · (1988) JLJ 441 : (1988) MPLJ 342
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
High Courts03 May 1988Allowed
Smt. Radhabai Vs Arjundas
Madhya Pradesh High Court · AIR 1989 MP 73 : (1988) MPLJ 342
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J
High Courts03 May 1988
Bapu Singh Vs Pyaribai and Others
Madhya Pradesh High Court · (1990) 1 ACC 260 : (1989) ACJ 676
Employees Compensation Act, 1923 — Section 2, 3, 30
High Courts02 May 1988Dismissed
Chuharmal Vs Union of India and others
Madhya Pradesh High Court · (1988) JLJ 545
Constitution of India, 1950 — Article 136, 226Customs Act, 1962 — Section 111, 112
High Courts02 May 1988
Haji Abdul Sattar Vs M.P. State Minor Forest Produce (Trading and Development Co-Operative Marketing Federation Ltd.), Bhopal and others
Madhya Pradesh High Court · (1988) MPLJ 810
Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 4(1)
High Courts02 May 1988Dismissed
Haji Abdul Sattar Vs M.P. State Minor Forest Produce (Trading and Development Co-operative Marketing Federation) Ltd. and Others
Madhya Pradesh High Court · AIR 1989 MP 70(1) : (1989) JLJ 185 : (1988) MPLJ 810
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 74
High Courts01 May 1988Allowed
Balveer Singh Vs Kishanlal
Madhya Pradesh High Court · (1988) JLJ 696
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(c), 2(b)
High Courts30 Apr 1988Dismissed
Lagan Singh Vs Sub-Divisional, Officer-cum-The Prescribed Authority under M.P. Panchayats Act, 1981 and Others
Madhya Pradesh High Court · (1990) JLJ 634 : (1990) MPJR 799 : (1990) 35 MPLJ 538 : (1990) MPLJ 538
Madhya Pradesh Panchayat Act, 1962 — Section 11, 117