High Courts22 Jan 1997Dismissed
Laxmi Narain Sharma Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 MPJR 198
Madhya Pradesh Co-operative Societies Act, 1960 — Section 49(7A), 49(7AA), 49(8), 49(8)(i), 49(8)(ii)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1997
705 judgments · page 35 of 36
High Courts21 Jan 1997Dismissed
Bagmal Rajmal Singhai Vs Kamal Kumar Mukundrao @ Balmukund
Madhya Pradesh High Court · (1998) 1 MPLJ 98
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 23A, 23J
High Courts21 Jan 1997Dismissed
Narayan Vs State of M.P.
Madhya Pradesh High Court · (1999) ILR (MP) 48 : (1997) 2 JLJ 273 : (1998) 1 MPJR 405
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jan 1997Allowed
Yahiya Kacchi Vs Kurban Shah and Others
Madhya Pradesh High Court · (1997) 1 MPJR 378
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts20 Jan 1997
Ismile Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 MPJR 260
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jan 1997Allowed
Mukhlal Ram and Others Vs Rewa Sidhi Gramin Bank and Others
Madhya Pradesh High Court · (1998) 2 MPLJ 590
Constitution of India, 1950 — Article 16
High Courts20 Jan 1997Dismissed
Brijlal Patel and Others Vs Managing Director, M.P. Hastashilp Vikas Nigam and Others
Madhya Pradesh High Court · (1997) JLJ 207 : (1998) 1 MPLJ 236
Constitution of India, 1950 — Article 14
High Courts17 Jan 1997Dismissed
Harjee and Others Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 JLJ 431
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 304B, 306, 34, 396, 498A
High Courts17 Jan 1997Allowed
Ismile and Nago Vs State of M.P.
Madhya Pradesh High Court · (1997) 2 MPLJ 294
Penal Code, 1860 (IPC) — Section 302
High Courts17 Jan 1997
Ramcharan and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 249
Madhya Pradesh Land Revenue Code, 1959 — Section 50, 57(2)Madhya Pradesh Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Act, 1980 — Section 3
High Courts17 Jan 1997Dismissed
Sabbir Vs State of M.P.
Madhya Pradesh High Court · (1998) 2 JLJ 116
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 55, 8
High Courts16 Jan 1997
Mangilal and Others Vs Bhagirath and Others
Madhya Pradesh High Court · (1997) 1 DMC 514
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 6
High Courts16 Jan 1997
Ram Shankar Mishra and Others Vs Brij Kishore Sharma and Others
Madhya Pradesh High Court · (1998) 1 ACC 477
Motor Vehicles Act, 1988 — Section 140
High Courts14 Jan 1997Dismissed
Sabbir Vs State of M.P.
Madhya Pradesh High Court · (1997) 2 MPLJ 473
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 55, 8
High Courts14 Jan 1997Dismissed
Balaji Industries and Another Vs State Bank of India and Others
Madhya Pradesh High Court · (1998) 94 CompCas 545 : (1997) 1 JLJ 364 : (1997) 2 MPLJ 316
Civil Procedure Code, 1908 (CPC) — Section 151, 47Contract Act, 1872 — Section 41
High Courts14 Jan 1997Allowed
Indu Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 2 MPJR 53 : (1997) 2 MPLJ 146
Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 — Section 17, 3
High Courts14 Jan 1997Dismissed
Sabbir Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) 1 MPJR 209
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts13 Jan 1997Allowed
Bhola Prasad Jaiswal Vs Krishi Upaj Mandi Samiti
Madhya Pradesh High Court · (1997) 2 MPJR 376
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 148
High Courts13 Jan 1997
Manwani Steels (P) Ltd. and Others Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1997) 70 ECR 250
Constitution of India, 1950 — Article 226, 227
High Courts13 Jan 1997Allowed
Bhola Prasad Jaiswal and Others Vs Krishi Upaj Mandi Samiti and Another
Madhya Pradesh High Court · (1998) 1 MPLJ 447
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 20, 21