High Courts29 Sept 1997Allowed
Raju Dubey Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 JLJ 236
Arms Act, 1959 — Section 2, 25, 25(1), 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 52Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1997
705 judgments · page 8 of 36
High Courts26 Sept 1997Allowed
Sukhlal Banshi Lodhi and Another Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 MPLJ 288
Arms Act, 1959 — Section 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 50, 51, 52Penal Code, 1860 (IPC) — Section 399, 402
High Courts26 Sept 1997Allowed
Sukhlal and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) CriLJ 1366 : (1997) ILR (MP) 580
Arms Act, 1959 — Section 25, 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 50, 51, 52Evidence Act, 1872 — Section 145, 161, 172
High Courts26 Sept 1997Dismissed
General Manager, South Eastern Coalfields Ltd. Vs J.P. Shrivastava and Another
Madhya Pradesh High Court · (1999) 2 MPLJ 151
Payment of Wages Act, 1936 — Section 15
High Courts26 Sept 1997Allowed
Kuppili Mohan Rao, Assistant Manager, Food Corporation of India Vs Managing Director, Food Corporation of India and Others
Madhya Pradesh High Court · (1998) 1 MPLJ 625
Criminal Procedure Code, 1973 (CrPC) — Section 161, 340, 482Food Corporation of India Staff Regulations, 1971 — Regulation 32, 32A(17), 32A(19), 32A(3)Penal Code, 1860 (IPC) — Section 193
High Courts25 Sept 1997Allowed
M.P. State Agro Industrial Development Corporation Vs Rakesh Kumar Gupta
Madhya Pradesh High Court · (1998) 1 JLJ 87
Constitution of India, 1950 — Article 217, 217(1)Madhya Pradesh State Agro Industries Development Corporation Service Regulations — Regulation 19, 22, 23, 23(1)
High Courts25 Sept 1997Allowed
Baijnath Singh Vs State of M.P.
Madhya Pradesh High Court · (1998) 2 JLJ 69
Arms Act, 1959 — Section 25, 25(1), 25(1A), 25(1B), 4Criminal Procedure Code, 1973 (CrPC) — Section 215
High Courts25 Sept 1997
COMMISSIONER OF INCOME TAX Vs M. P. STATE HANDLOOM WEAVERS CO-OPERATIVE SOCIETY.
Madhya Pradesh High Court · (1998) 145 CTR 532
Income Tax Act, 1961 — Section 256, 37, 80P
High Courts25 Sept 1997
NEMI CHAND JAIN and Others Vs UNION OF INDIA and Others
Madhya Pradesh High Court · (1998) 145 CTR 79
Income Tax Act, 1961 — Section 143, 144, 148, 234A, 234B
High Courts25 Sept 1997
Halki Bai and Another Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (1999) ACJ 187
High Courts25 Sept 1997
Commissioner of Income Tax Vs Keshri Metal Pvt. Ltd.
Madhya Pradesh High Court · (1998) 234 ITR 785
Income Tax Act, 1961 — Section 154, 256
High Courts25 Sept 1997
Commissioner of Income Tax Vs M.P. State Handloom Weavers' Co-operative Society
Madhya Pradesh High Court · (1998) 233 ITR 62
Income Tax Act, 1961 — Section 37(3A), 37(3B), 80P, 80P(2)
High Courts25 Sept 1997
Nemi Chand Jain and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1998) 234 ITR 764
Constitution of India, 1950 — Article 14, 19, 19(1), 226Income Tax Act, 1961 — Section 234A
High Courts25 Sept 1997Dismissed
Jindal Strips Limited and Another Vs Madhya Pradesh Electricity Board and Others
Madhya Pradesh High Court · AIR 1998 MP 122 : (1997) ILR (MP) 373
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 2Electricity (Supply) Act, 1948 — Section 13
High Courts24 Sept 1997Allowed
Ramnarayan and Others Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 DMC 513 : (1998) ILR (MP) 887
Hindu Marriage Act, 1955 — Section 11, 5Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts23 Sept 1997
Smt. Janki Pandey Vs State of M.P. and others
Madhya Pradesh High Court · (1998) 1 MPJR 274
Madhya Pradesh Municipal Corporation Act, 1956 — Section 294, 323
High Courts23 Sept 1997Dismissed
K.C. Pradhan Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) JLJ 407 : (1998) 1 MPLJ 130
Constitution of India, 1950 — Article 14, 21Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 16, 16(4)
High Courts23 Sept 1997
Janki Pandey and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1998) 2 JLJ 134 : (1998) 1 MPLJ 103
Constitution of India, 1950 — Article 14Madhya Pradesh Municipal Corporation Act, 1956 — Section 307, 323
High Courts23 Sept 1997Allowed
Anwari Bi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) 1 DMC 646
Penal Code, 1860 (IPC) — Section 498A
High Courts23 Sept 1997Allowed
Ashok Kumar Chowdhary Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1998 MP 76 : (1998) 2 JLJ 318 : (1998) 1 MPJR 99 : (1998) 1 MPLJ 490
Notaries Act, 1952 — Section 15Notaries Rules, 1956 — Rule 7(3)