High Courts11 Dec 1987Allowed
Dheer Singh and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1988) MPLJ 241
Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,976 of 2,382
High Courts10 Dec 1987
Lachiyabai Vs Darshan Singh Punjabi and Another
Madhya Pradesh High Court · (1989) 1 ACC 160 : (1988) JLJ 469
Constitution of India, 1950 — Article 141
High Courts10 Dec 1987Allowed
Lachiyabai Vs Darshan Singh and Another
Madhya Pradesh High Court · (1988) ACJ 920 : AIR 1989 MP 118
Motor Vehicles Act, 1939 — Section 110A(3), 110B
High Courts10 Dec 1987Dismissed
Maina Swamy Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1988) JLJ 450 : (1988) MPLJ 196
Madhya Pradesh Shasakiya Sevak (Adhivarshiki-Ayu) Sanshodhan Adhiniyam, 1967 — Rule 56
High Courts09 Dec 1987
M.P. State Road Transport Corporation Vs Virendra Kumar Singh
Madhya Pradesh High Court · (1988) 1 ACC 453
High Courts09 Dec 1987Dismissed
Bhagwati Prasad Singhal Vs M. P. High Court
Madhya Pradesh High Court · (1988) JLJ 367
Civil Procedure Code, 1908 (CPC) — Section 139, 139(b)Constitution of India, 1950 — Article 225
High Courts08 Dec 1987Allowed
Geeta Shrivastava Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1988) MPLJ 192
Constitution of India, 1950 — Article 14, 311(2)
High Courts07 Dec 1987
Nanalal Sobhagmal and Others Vs Union of India (UOI)
Madhya Pradesh High Court · (1988) 67 CTR 267 : (1988) 173 ITR 151 : (1988) 37 TAXMAN 158
Income Tax Act, 1961 — Section 276B, 279, 279APenal Code, 1860 (IPC) — Section 120B, 34, 420, 511
High Courts07 Dec 1987Dismissed
Union of India (UOI) Vs Prithipal Singh and Co., Nagpur
Madhya Pradesh High Court · AIR 1988 MP 191 : (1989) ILR (MP) 365 : (1988) JLJ 331 : (1988) MPLJ 385
Arbitration Act, 1940 — Section 14(2), 29, 30, 33Limitation Act, 1963 — Article 119
High Courts07 Dec 1987Dismissed
Grasim Industries Ltd. Vs Asstt. Collector
Madhya Pradesh High Court · (1994) 48 ECC 67
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts07 Dec 1987Dismissed
Benzmin Vs Rundbhai
Madhya Pradesh High Court · AIR 1989 MP 25 : (1988) MPLJ 500
Divorce Act, 1869 — Section 22, 23. 24, 25
High Courts07 Dec 1987Partly Allowed
Mangilal Vs M.P.S.R.T.C.
Madhya Pradesh High Court · (1988) ACJ 460 : AIR 1988 MP 109 : (1990) 67 CompCas 191
Motor Vehicles Act, 1939 — Section 110(1)
High Courts07 Dec 1987
Mangilal Kale Vs M.P.S.R.T. Corporation and Others
Madhya Pradesh High Court · (1988) 1 ACC 33
Motor Vehicles Act, 1988 — Section 110(1), 92A
High Courts07 Dec 1987
Benzmin Namaji Gadre Vs Rundhbai Gadre
Madhya Pradesh High Court · (1988) JLJ 721 : (1988) MPLJ 500
Divorce Act, 1869 — Section 10, 10, 11, 11, 12, 12
High Courts04 Dec 1987
Krishna Sewak Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1988) JLJ 321 : (1988) MPLJ 481
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts04 Dec 1987Dismissed
M.P. Oil Extraction Pvt. Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 675 : (1990) MPLJ 675
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 80(1), 80(2)
High Courts03 Dec 1987
Shastri Brothers Vs Parwatibai Jain and Others
Madhya Pradesh High Court · (1988) 1 ACC 538 : (1988) ACJ 1091 : (1989) ILR (MP) 361
Motor Vehicles Act, 1939 — Section 110D, 92A
High Courts03 Dec 1987
Union Carbide Corporation Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1988 MP 206 : (1990) ILR (MP) 59 : (1988) JLJ 147 : (1988) MPLJ 435
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24, 24(1)Constitution of India, 1950 — Article 228High Court of Madhya Pradesh Rules, 2008 — Rule 1, 4
High Courts03 Dec 1987
Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1988) 34 ELT 562 : (1988) MPLJ 701
Central Excises and Salt Act, 1944 — Section 3(1), 3(2), 4, 4(3)Constitution of India, 1950 — Article 226Limitation (Amendment) Act, 1963 — Article 96, 17(1)
High Courts03 Dec 1987
Commissioner of Income Tax Vs Madhya Bharat Tyres
Madhya Pradesh High Court · (1987) 12 MP CK 0018
Income Tax Act, 1961 — Section 271(1), 274(2)