High Courts05 Sept 1997
State of M.P. Vs Hari Singh and others
Madhya Pradesh High Court · (1998) 1 MPJR 428
Penal Code, 1860 (IPC) — Section 103, 148, 149, 302, 304
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1997
705 judgments · page 12 of 36
High Courts05 Sept 1997Allowed
Shanta Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 1945 : (1998) 2 MPJR 386
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts05 Sept 1997
Santosh Kumar Gupta Vs Secretary, Ministry of Environment, New Delhi and Others
Madhya Pradesh High Court · AIR 1998 MP 43 : (1997) ILR (MP) 429 : (1998) 2 JLJ 61 : (1997) 2 MPLJ 602
Air (Prevention and Control of Pollution) Act, 1981 — Section 31ACentral Motor Vehicles Rules, 1989 — Rule 115, 116Motor Vehicles Act, 1988 — Section 88
High Courts05 Sept 1997Dismissed
Kumari Venita Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1998 MP 263 : (1998) 1 MPLJ 541
Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 119
High Courts05 Sept 1997
State of Madhya Pradesh Vs Hari Singh and Others
Madhya Pradesh High Court · (1998) CriLJ 2815 : (1998) ILR (MP) 240
Criminal Procedure Code, 1973 (CrPC) — Section 145, 313, 377Penal Code, 1860 (IPC) — Section 100, 103, 145, 147, 148
High Courts04 Sept 1997
C.O.D. Employees Co-operative Society Vs Presiding Officer, Labour Court and Others
Madhya Pradesh High Court · (1999) 1 MPLJ 352
Industrial Disputes Act, 1947 — Section 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 55 , 64
High Courts04 Sept 1997
Ashok Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) CriLJ 4103 : (1997) ILR (MP) 551 : (1998) 1 MPLJ 17
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 392, 394, 395
High Courts04 Sept 1997Allowed
Shri Laxmi Narayan Noghraiya Vs Brijlal (deceased) through L.Rs. Ravi Shankar Rawat and Others
Madhya Pradesh High Court · (1999) 2 MPJR 306 : (1999) 2 MPLJ 199
Specific Relief Act, 1963 — Section 16(1), 22(2), 28, 28(1)
High Courts03 Sept 1997
Murarilal Vs Babu Singh
Madhya Pradesh High Court · (1998) 1 MPLJ 363
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7
High Courts03 Sept 1997Dismissed
Narayandas Vs Smt. Shakuntala
Madhya Pradesh High Court · (1998) 2 MPJR 323
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts02 Sept 1997Allowed
Manmohan Singh and Others Vs Municipal Corporation and Others
Madhya Pradesh High Court · (1998) 2 JLJ 226
Constitution of India, 1950 — Article 14, 16(1), 226, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 468Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(1), 9(5)
High Courts02 Sept 1997Dismissed
Choithram Hospital and Research Centre Vs Cap. Devendra Kumar Shukla and Another
Madhya Pradesh High Court · (1998) 1 JLJ 261
Constitution of India, 1950 — Article 136, 14, 16, 16(1), 22Industrial Disputes Act, 1947 — Section 17B, 2, 25FMadhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2
High Courts02 Sept 1997Allowed
Shanti Devi Chouhan Vs Ramjivan Agrawal and Others
Madhya Pradesh High Court · (1999) ACJ 1375
Motor Vehicles Act, 1988 — Section 110CC
High Courts02 Sept 1997Dismissed
Datar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 393
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11(5), 46
High Courts02 Sept 1997Dismissed
Abdul Haq Vs Yasmin Talat
Madhya Pradesh High Court · (1998) CriLJ 3433 : (1998) ILR (MP) 435
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
High Courts01 Sept 1997Dismissed
Commissioner of Income Tax Vs Calcutta Motors
Madhya Pradesh High Court · (1998) 100 TAXMAN 67
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)(a)
High Courts01 Sept 1997
Abdul Haq Vs Yasmin Talat
Madhya Pradesh High Court · (1998) 1 MPLJ 261 : (1998) 3 RCR(Criminal) 26
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts01 Sept 1997Dismissed
Arun Kumar Tiwari Vs Safalta Tiwari
Madhya Pradesh High Court · (1997) 2 DMC 571
Hindu Marriage Act, 1955 — Section 13(1A), 28, 9
High Courts01 Sept 1997Dismissed
Raghunath Tambe Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 423
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13