High Courts18 Mar 1997Allowed
Santosh Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) CriLJ 3081 : (1996) MPLJ 433
Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 304B, 306
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1997
705 judgments · page 30 of 36
High Courts17 Mar 1997Allowed
Smt. Sarita Matre Vs State of M.P.
Madhya Pradesh High Court · (1997) 03 MP CK 0058
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 39, 40
High Courts17 Mar 1997Allowed
Sarita Mabre (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 JLJ 420
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1993 — Section 116, 116(1), 39, 39(1), 40Penal Code, 1860 (IPC) — Section 302, 303, 304B, 305, 306
High Courts17 Mar 1997Allowed
Heeralal @ Nimma Golhari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) 1 JLJ 290 : (1997) 1 MPLJ 550
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts17 Mar 1997
Smt. Kaushalyabai Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 149 CTR 205 : (1999) 238 ITR 1008
Income Tax Act, 1961 — Section 148, 64
High Courts17 Mar 1997Allowed
Heeralal alias Nimma Vs State of M.P.
Madhya Pradesh High Court · (1998) CriLJ 2585
Criminal Procedure Code, 1973 (CrPC) — Section 311, 540Penal Code, 1860 (IPC) — Section 302
High Courts17 Mar 1997Dismissed
Mahaveer Saket Vs Collector and Others
Madhya Pradesh High Court · (1998) 2 JLJ 113
Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21, 21(1), 21(3)Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3
High Courts17 Mar 1997Allowed
Heeralal Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 2220 : (1999) 1 MPJR 16
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 302
High Courts14 Mar 1997
Shailendra Kumar Vs Smt. Chandra Prabha
Madhya Pradesh High Court · AIR 1998 MP 266 : (1997) ILR (MP) 45 : (1998) 2 JLJ 158
Divorce Act, 1869 — Section 17
High Courts14 Mar 1997Dismissed
District Election Officer Vs Ram Babu Dewalia
Madhya Pradesh High Court · (1998) 1 MPJR 107
Madhya Pradesh Municipalities Act, 1961 — Section 20, 20(4)
High Courts13 Mar 1997Dismissed
Smt. Chandra Devi Vs Rakesh Kumar
Madhya Pradesh High Court · (1999) 1 MPJR 568
Civil Procedure Code, 1908 (CPC) — Section 151Partnership Act, 1932 — Section 47
High Courts13 Mar 1997Dismissed
Diamond Cement Vs Union of India (UOI)
Madhya Pradesh High Court · (1997) 93 ELT 685
Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 14
High Courts12 Mar 1997Allowed
Kashibai and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 MPJR 49
High Courts12 Mar 1997
Khialdas and Sons Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 146 CTR 742 : (1997) 225 ITR 960 : (1997) 94 TAXMAN 394
Income Tax Act, 1961 — Section 139, 140, 292B
High Courts12 Mar 1997Allowed
Babu Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (1997) 2 DMC 279
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306
High Courts11 Mar 1997
Dayal Dhanka Vs Kanhaiyalal
Madhya Pradesh High Court · (1998) 1 MPJR 254
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A(a), 23C, 23D(1), 23E
High Courts11 Mar 1997
Raj Kumari Nigam and Another Vs Ashok and Others
Madhya Pradesh High Court · (1998) ACJ 961
Employees State Insurance Act, 1948 — Section 2, 53
High Courts11 Mar 1997
Natwarlal Vs Union of India (UOI)
Madhya Pradesh High Court · (1999) 151 CTR 644 : (1998) 233 ITR 490 : (1999) 102 TAXMAN 49
Income Tax Act, 1961 — Section 206C
High Courts11 Mar 1997Dismissed
Punjab National Bank Vs M/s. Farishta Hotels
Madhya Pradesh High Court · (1998) 1 MPJR 346
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts10 Mar 1997
Archana Yogendra Tiwari Vs Yogendra Mohan Tiwari
Madhya Pradesh High Court · (1999) 1 MPLJ 365
Hindu Marriage Act, 1955 — Section 14, 15