High Courts02 Apr 1997Allowed
Abdul Khalil Vs The State of M.P.
Madhya Pradesh High Court · (1998) CriLJ 2175
Land Revenue Code — Section 104(2)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2), 6
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1997
705 judgments · page 29 of 36
High Courts02 Apr 1997
Bharat Singh Vs Pluton Cement Pvt. Ltd.
Madhya Pradesh High Court · (1999) ACJ 496
Employees Compensation Act, 1923 — Section 11, 4A
High Courts02 Apr 1997Allowed
Abdul Khalil Vs State of M.P.
Madhya Pradesh High Court · (1997) 2 MPJR 296
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts31 Mar 1997
Anjali Coolers (P) Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1997) 94 ELT 40
Constitution of India, 1950 — Article 226, 227
High Courts31 Mar 1997Allowed
Santosh Kumar Agrawal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1998 MP 20 : (1997) ILR (MP) 74
Essential Commodities Act, 1955 — Section 3
High Courts31 Mar 1997Partly Allowed
Northern Coalfields Ltd., Singrauli Vs Mata Prasad
Madhya Pradesh High Court · AIR 1998 MP 61 : (1997) ILR (MP) 164
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 13(4), 14
High Courts31 Mar 1997Allowed
Dulichand Vs Smt. Uma Devi
Madhya Pradesh High Court · (1999) 1 DMC 393
Hindu Marriage Act, 1955 — Section 10, 13(1), 25
High Courts31 Mar 1997Dismissed
Jethomal Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1997) 2 JLJ 150
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2)Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 22(4), 24(1), 33
High Courts31 Mar 1997Dismissed
Doman Singh Verma Vs State Industrial Court and Another
Madhya Pradesh High Court · (1997) 2 JLJ 357
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11AMadhya Pradesh Industrial Relations Act, 1960 — Section 25, 29, 31(3)
High Courts31 Mar 1997Dismissed
State of M.P. Vs Khujji @ Hari Ram
Madhya Pradesh High Court · (1997) 2 MPJR 153
Penal Code, 1860 (IPC) — Section 148, 302, 307
High Courts31 Mar 1997
Dhan Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1998) CriLJ 1388
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 401Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2
High Courts27 Mar 1997
Oriental Fire and Genl. Ins. Co. Ltd. Vs Amita and Others
Madhya Pradesh High Court · (1998) 2 ACC 473 : (1999) ACJ 1535
Motor Vehicles Act, 1988 — Section 147
High Courts26 Mar 1997Dismissed
Mrinal Kanti Vs Small Industries Development Bank of India and Others
Madhya Pradesh High Court · (1998) 2 MPLJ 41
Constitution of India, 1950 — Article 226
High Courts26 Mar 1997Dismissed
State Bank of Indore Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1998) 91 CompCas 61
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts21 Mar 1997
M.P. State Road Transport Corporation and Others Vs Abdul Rahman and Others
Madhya Pradesh High Court · AIR 1997 MP 248 : (1997) ILR (MP) 157 : (1997) 2 MPLJ 224
Motor Vehicles Act, 1988 — Section 168
High Courts21 Mar 1997
Mangu Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 DMC 662
Penal Code, 1860 (IPC) — Section 302, 325
High Courts20 Mar 1997Allowed
Sanjay Dwarka Rai Vs State of M.P.
Madhya Pradesh High Court · (1997) JLJ 141 : (1998) 1 MPJR 153 : (1997) 2 MPLJ 681
Penal Code, 1860 (IPC) — Section 201, 302, 304B
High Courts20 Mar 1997Dismissed
Vinita Prakash Kumar Gavane Vs Prakash Kumar Gavane
Madhya Pradesh High Court · (1998) 1 MPLJ 320
Hindu Marriage Act, 1955 — Section 13(A), 28Limitation Act, 1963 — Section 12(2), 29(3), 5
High Courts20 Mar 1997Allowed
Hiramati Vs Ram Prasad Soni and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 322
Criminal Procedure Code, 1973 (CrPC) — Section 228, 397
High Courts20 Mar 1997Allowed
Mst. Hiramati Vs Ram Prasad Soni
Madhya Pradesh High Court · (1998) 2 MPJR 136
Penal Code, 1860 (IPC) — Section 379, 380, 392, 454, 504(B)