High Courts03 Mar 1997
Raju Prasad and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) JLJ 79 : (1997) 2 MPLJ 35
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1997
705 judgments · page 32 of 36
High Courts03 Mar 1997Allowed
Ravi Shankar Shyamlal Vishwakarma Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 MPLJ 279 : (1998) 1 MPLJ 278
Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 1997Allowed
Phool Singh Vs State of M.P.
Madhya Pradesh High Court · (1997) 2 MPJR 236
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts03 Mar 1997
Raju and Another Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 MPJR 408
Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Mar 1997Allowed
Phool Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (1998) 2 DMC 632
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts28 Feb 1997Allowed
Smt. Sharda Kothari Vs Gyanmal Kothari
Madhya Pradesh High Court · (1997) 1 DMC 642
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 9
High Courts27 Feb 1997
Krishi Upaj Madi Samiti Betul Vs Kishore
Madhya Pradesh High Court · (1998) 1 MPJR 362
Civil Procedure Code, 1908 (CPC) — Section 151, 2(2)Land Acquisition Act, 1894 — Section 26, 26(2)
High Courts27 Feb 1997Dismissed
Kailash Nath Khanna Vs State of M.P. and Another
Madhya Pradesh High Court · (1997) 2 JLJ 7 : (1997) 2 MPLJ 497
Constitution of India, 1950 — Article 14, 19(1), 301Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts27 Feb 1997Dismissed
Krishi Upaj Mandi Samiti Vs Kishore Balwant Rao and Others
Madhya Pradesh High Court · (1998) 2 MPLJ 224
Land Acquisition Act, 1894 — Section 26
High Courts26 Feb 1997Dismissed
Mohammad Nasir Vs Smt. Rabiyabai and Another
Madhya Pradesh High Court · (1998) 1 MPLJ 249
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(1), 13(6), 17(4), 2
High Courts26 Feb 1997
Methodex Systems Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1998) 60 ECC 274 : (1997) 93 ELT 340
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 35, 35BConstitution of India, 1950 — Article 226, 227, 265
High Courts26 Feb 1997
Havaldar Tejbali Singh Vs Major Nachhattar Singh and Another
Madhya Pradesh High Court · (1998) 1 LLJ 82
Contempt of Courts Act, 1971 — Section 12
High Courts25 Feb 1997Allowed
Nanhibai Vs State of M.P.
Madhya Pradesh High Court · (1997) JLJ 97 : (1997) 2 MPLJ 426
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4), 281
High Courts25 Feb 1997Allowed
High Court of M.P. Vs R.C. Chandel
Madhya Pradesh High Court · (1997) 2 JLJ 379
Constitution of India, 1950 — Article 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 348Forest Act, 1927 — Section 52C
High Courts24 Feb 1997Allowed
Mantram Rawat and Others Vs State of M.P.
Madhya Pradesh High Court · (1998) 2 JLJ 313 : (1997) 2 MPLJ 7 : (1997) 3 RCR(Criminal) 657
Penal Code, 1860 (IPC) — Section 97
High Courts21 Feb 1997Dismissed
Gram Panchayat Imlaj Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 MPJR 353
Madhya Pradesh Land Revenue Code, 1959 — Section 251
High Courts20 Feb 1997Allowed
Nagsai Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1998 MP 81 : (1997) ILR (MP) 67
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 21, 21(2)
High Courts20 Feb 1997Allowed
State Bank of India Vs Madhya Pradesh Iron and Steel Works Pvt. Ltd., Raipur and Others
Madhya Pradesh High Court · AIR 1998 MP 93 : (1999) 95 CompCas 879 : (1997) ILR (MP) 259
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 3(2), Order 38 Rule 5, 11Contract Act, 1872 — Section 126, 128, 148, 171State Bank of India Act, 1955 — Section 16, 3
High Courts20 Feb 1997
Krishna Singh (Smt.) Vs G.D. Gupta and Others
Madhya Pradesh High Court · (1999) 3 LLJ 518
High Courts20 Feb 1997
Parenteral Drugs (India) Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1998) 101 ELT 11
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 128Customs Tariff Act, 1975 — Section 3