High Courts19 Dec 1997Allowed
Smt. Indra Kunwar Rathi Vs Nanak Ram
Madhya Pradesh High Court · (1999) 1 MPJR 513
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1997
705 judgments · page 1 of 36
High Courts19 Dec 1997Dismissed
Temple Achleshwar and Others Vs Temple Shri Achleshwar Public Trust and Others
Madhya Pradesh High Court · (1999) 1 JLJ 74 : (1998) 2 MPJR 335
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10AMadhya Pradesh Public Trust Act, 1951 — Section 26, 27, 27(4)
High Courts19 Dec 1997
Arjunlal Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 JLJ 128
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 39, 39(1), 39(2)Penal Code, 1860 (IPC) — Section 294, 302, 303, 304B, 305
High Courts19 Dec 1997Allowed
Bhagwati Prasad and Others Vs Chironjilal and Others
Madhya Pradesh High Court · (1998) 1 MPJR 36
Madhya Pradesh Public Trust Act, 1951 — Section 14
High Courts19 Dec 1997Dismissed
Suresh Prasad Sharma Vs Smt. Ram Bai Suresh Prasad Sharma
Madhya Pradesh High Court · (1998) ILR (MP) 75 : (1998) 2 MPLJ 106
Hindu Marriage Act, 1955 — Section 13(1), 23(1)
High Courts19 Dec 1997Dismissed
Ram Sujan Vs Urmila Bai
Madhya Pradesh High Court · (1998) 1 DMC 227
Hindu Marriage Act, 1955 — Section 9
High Courts19 Dec 1997Dismissed
Suresh Prasad Sharma Vs Smt. Ram Bai Sharma
Madhya Pradesh High Court · (1999) 1 DMC 311 : (1998) 2 JLJ 124
Hindu Marriage Act, 1955 — Section 13(1), 23(1)
High Courts18 Dec 1997Allowed
Rupabai and Others Vs Sushilabai and Others
Madhya Pradesh High Court · (1998) 1 JLJ 305
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1Limitation Act, 1963 — Article 113, 22, 72
High Courts17 Dec 1997
Purushottam Vs State of M.P.
Madhya Pradesh High Court · (2004) ILR (MP) 393 : (1998) 1 JLJ 288
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 324
High Courts16 Dec 1997Dismissed
Vikas Kumar Onkar Prasad Gupta Vs Radhamal Hiramal Sindhi
Madhya Pradesh High Court · (1998) 2 MPLJ 139
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts16 Dec 1997Dismissed
Madhya Pradesh State Road Transport Corporation, Bhopal and Another Vs Bharatlal Soni and Others
Madhya Pradesh High Court · (1999) 1 MPJR 345
Constitution of India, 1950 — Article 227, 32
High Courts15 Dec 1997
Umashankar Somani Indl. Textiles Vs Union of India and Others
Madhya Pradesh High Court · (1998) 76 ECR 225
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 1997Allowed
Archana Mahajan (Smt.) Vs Vinod Mahajan
Madhya Pradesh High Court · (1997) ILR (MP) 524 : (1998) 1 JLJ 227
Hindu Marriage (Amendment) Act, 1958 — Section 10(1), 13, 13(1)
High Courts10 Dec 1997
Pyarchand and Others Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 DMC 495
Penal Code, 1860 (IPC) — Section 326, 34, 498A, 506
High Courts10 Dec 1997Dismissed
Ganesh and Co. Vs Maya Steel Suppliers
Madhya Pradesh High Court · (1998) 2 MPLJ 390
Evidence Act, 1872 — Section 3, 34
High Courts10 Dec 1997Dismissed
Atul Kumar Patel Vs State of M.P.
Madhya Pradesh High Court · (1998) 2 JLJ 17
Constitution of India, 1950 — Article 14, 224, 243Dowry Prohibition Act, 1961 — Section 3, 4Madhya Pradesh General Clauses Act, 1957 — Section 25
High Courts09 Dec 1997Allowed
Gautam Bandopadhyay and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 JLJ 168
Indira Kala Sangeet Vishwavidyalaya Act, 1956 — Section 3Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 — Section 3Madhya Pradesh Special Police Establishment Act, 1947 — Section 2, 4
High Courts08 Dec 1997Allowed
Surendra Kumar Lakhera Vs Malik Singh Chawla and Others
Madhya Pradesh High Court · (1998) 1 JLJ 278
Madhya Pradesh Civil Courts Act, 1958 — Section 15, 7Madhya Pradesh Municipalities Act, 1961 — Section 20, 21(1), 22, 26
High Courts05 Dec 1997Dismissed
Shriniwas Fertilizers Ltd. and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (1998) 2 JLJ 169 : (1998) 1 MPJR 408
Constitution of India, 1950 — Article 14, 162, 19(1)
High Courts04 Dec 1997Dismissed
Krishi Upaj Mandi Samiti Vs Shreeram Choudhary and Others
Madhya Pradesh High Court · (1998) ILR (MP) 961 : (1998) 1 JLJ 320
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 2