High Courts03 Dec 1997Allowed
Sona Vs Rudro
Madhya Pradesh High Court · (1998) 1 MPJR 363
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3BMadhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 9
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1997
705 judgments · page 2 of 36
High Courts03 Dec 1997Dismissed
Smt. Kamla Bai Vs State of M.P. and Another
Madhya Pradesh High Court · (1999) 1 MPJR 340
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts03 Dec 1997Allowed
Gunwanta Bai @ Munnibai Vs State of M.P.
Madhya Pradesh High Court · (1998) ILR (MP) 972 : (1998) 2 MPLJ 469 : (1999) 1 RCR(Criminal) 71
Criminal Procedure Code, 1973 (CrPC) — Section 308, 308(1), 308(4), 308(5)
High Courts03 Dec 1997Allowed
State Bank of Indore Vs Mehta Industries and Others
Madhya Pradesh High Court · (2001) 103 CompCas 524
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1, 18, 3, 31
High Courts03 Dec 1997Allowed
Murlidhar Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 138
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 493(2)Penal Code, 1860 (IPC) — Section 294, 307, 452
High Courts02 Dec 1997
Jyotsna Gupta and Others Vs Smt. Shamim
Madhya Pradesh High Court · (1999) ACJ 1467 : (1998) 2 MPLJ 216
Motor Vehicles Act, 1988 — Section 92A
High Courts02 Dec 1997Dismissed
Woolworth (India) Limited Vs The Commissioner, Central Excise and Another
Madhya Pradesh High Court · (1998) 59 ECC 495
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts02 Dec 1997Allowed
Suba Singh Aulakh Vs Union of India and Others
Madhya Pradesh High Court · (1998) 2 MPJR 71
Army Act, 1950 — Section 122
High Courts02 Dec 1997
Sunder Lal Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 JLJ 301
High Courts02 Dec 1997Dismissed
Chandrakanta (Smt.) Vs Mahesh Brothers and Another
Madhya Pradesh High Court · (1998) ILR (MP) 884 : (1999) 1 JLJ 92
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 98, Order 21 Rule 99
High Courts28 Nov 1997
Ashaskiya Prathmik Vidyalaya Shiksha Samiti and Another Vs Collector, Morena and Others
Madhya Pradesh High Court · (1998) 1 MPJR 11
High Courts26 Nov 1997Dismissed
Bharatlal Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 2 MPJR 27 : (1999) 2 MPLJ 510
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 40, 44(7), 6(4)
High Courts26 Nov 1997Dismissed
Kanhaiyalal Mangilal Maghia Vs Smt. Chandabai Maghia
Madhya Pradesh High Court · (1998) 2 MPLJ 215
Hindu Marriage Act, 1955 — Section 25
High Courts26 Nov 1997Dismissed
Charanlal alias Veeralal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 1950 : (1999) 2 MPJR 124
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts26 Nov 1997Allowed
New India Assurance Co. Ltd. Vs Shailesh Yadav and Others
Madhya Pradesh High Court · (1998) ACJ 755
Motor Vehicles Act, 1988 — Section 173
High Courts24 Nov 1997Dismissed
Kailash Chand Sumerchand Jain Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 MPLJ 58
Essential Commodities Act, 1955 — Section 11, 12AA(1), 3, 7
High Courts24 Nov 1997Allowed
Shyamabai and Others Vs Laxman and Others
Madhya Pradesh High Court · (1999) ACJ 1415
High Courts24 Nov 1997Allowed
Pusuva Vs Laxman and Others
Madhya Pradesh High Court · (1999) ACJ 1362
Motor Vehicles Act, 1988 — Section 173
High Courts21 Nov 1997Dismissed
Ranchoddas Mathuradas Gokuldas and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 537
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 48, 6
High Courts21 Nov 1997Allowed
Rakesh Kumar Ram Kishan Pradhan Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 2 JLJ 284 : (1998) 2 MPLJ 96
Constitution of India, 1950 — Article 226, 227