High Courts10 Sept 1998
Suneeta Dharmendra Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1998) 2 MPLJ 556
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1998
593 judgments · page 11 of 30
High Courts10 Sept 1998Dismissed
Chanderlal and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (1998) ILR (MP) 797 : (2000) 1 JLJ 65
Criminal Procedure Code, 1973 (CrPC) — Section 182, 215, 320, 320(1), 320(2)Penal Code, 1860 (IPC) — Section 498A
High Courts09 Sept 1998Dismissed
Vijay Agrawal Vs Union of India (UOI)
Madhya Pradesh High Court · AIR 1999 MP 29 : (1999) 1 JLJ 139 : (1999) 1 MPLJ 640
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7
High Courts09 Sept 1998Dismissed
Hari Khanoomal Vs Municipal Corporation
Madhya Pradesh High Court · (1998) 2 MPLJ 604
Madhya Pradesh Municipal Corporation Act, 1956 — Section 430
High Courts08 Sept 1998
Mohd. Yusuf Vs State of M.P. and Another
Madhya Pradesh High Court · (1999) 2 JLJ 156
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 433, 58Madhya Pradesh Municipalities Act, 1961 — Section 94, 95
High Courts08 Sept 1998Allowed
Kishorilal Pandey and Others Vs Municipal Corporation, Mudwara, Katni and Others
Madhya Pradesh High Court · (1999) 1 MPJR 380
Madhya Pradesh Municipal Corporation Act, 1956 — Section 58(2)Madhya Pradesh Municipalities Act, 1961 — Section 95
High Courts08 Sept 1998Dismissed
Shyam Lal Vyas Vs Inderchand Jain and Another
Madhya Pradesh High Court · (1999) 1 MPJR 533 : (1999) 1 MPLJ 121
Civil Procedure Code, 1908 (CPC) — Section 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
High Courts08 Sept 1998Dismissed
Varchand Vs Guddibai
Madhya Pradesh High Court · (1999) 1 DMC 488
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 9
High Courts08 Sept 1998Dismissed
Anandilal Malani Vs M.P. Carbide and Chemicals Limited
Madhya Pradesh High Court · (2000) 1 CompLJ 232
Constitution of India, 1950 — Article 12, 226
High Courts07 Sept 1998Dismissed
Shyamlal (deceased by LR) Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 3782 : (2000) ILR (MP) 870
Criminal Procedure Code, 1973 (CrPC) — Section 313, 394(2)Madhya Pradesh Land Revenue Code, 1959 — Section 110Penal Code, 1860 (IPC) — Section 161
High Courts07 Sept 1998Dismissed
Shyamlal since deceased through his L.R. Arun Kumar Pandey Vs State of M.P.
Madhya Pradesh High Court · (2000) ILR (MP) 870 : (1999) 1 MPLJ 527
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts07 Sept 1998Dismissed
M.P. State Cooperative Oilseed Growers' Federation, Ltd. Vs Pepsi Co. India Holdings Limited and others
Madhya Pradesh High Court · (1999) 1 MPJR 242
Arbitration and Conciliation Act, 1996 — Section 37(1), 9
High Courts04 Sept 1998Allowed
Pradeep Kumar Agarwal Vs Union of India (UOI) and Another
Madhya Pradesh High Court · AIR 1999 MP 65 : (1998) 2 MPJR 366 : (1998) 2 MPLJ 718
Telegraph Act, 1885 — Section 7BTelegraph Rules, 1951 — Rule 443
High Courts03 Sept 1998Allowed
Rameshchandra Babulalji Shrivastav Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPLJ 571 : (1999) 3 RCR(Criminal) 385
Criminal Procedure Code, 1973 (CrPC) — Section 389, 397Penal Code, 1860 (IPC) — Section 409, 53
High Courts03 Sept 1998
Indo-unique Flame Pvt. Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1999) 1 JLJ 32 : (1999) 2 MPLJ 17
Mineral Concession Rules, 1960 — Rule 64A
High Courts02 Sept 1998Dismissed
Sajjan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) CriLJ 4073
Constitution of India, 1950 — Article 134, 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 392, 429Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302, 307
High Courts02 Sept 1998
Gusai Vs Smt. Banoobai and Others
Madhya Pradesh High Court · (1999) 1 DMC 454
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 125(4), 482
High Courts02 Sept 1998Dismissed
Siddhartha Tubes Ltd. and Another Vs The Commissioner of Central Excise
Madhya Pradesh High Court · (1999) 63 ECC 24 : (1998) 79 ECR 531
Constitution of India, 1950 — Article 226
High Courts01 Sept 1998
B.R. Nikunj, Civil Judge, Class I Vs Vipin Tiwari, Advocate
Madhya Pradesh High Court · (2000) 1 JLJ 22
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 22, 6General Clauses Act, 1897 — Section 3
High Courts01 Sept 1998
Ramveer Tyagi Vs Regional Transport Authority.
Madhya Pradesh High Court · (1998) 2 MPJR 429
Motor Vehicles Act, 1988 — Section 2(3)