COURT ARCHIVE

Madhya Pradesh High Court judgments, 1998

593 judgments · page 12 of 30

High Courts01 Sept 1998

B.R. Nikunj Vs Vipin Tiwari

Madhya Pradesh High Court · (1999) CriLJ 4223 : (2000) ILR (MP) 362 : (1999) 2 MPJR 477

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 22, 6General Clauses Act, 1897 — Section 3

High Courts01 Sept 1998

Bank of India Vs Kalptaru Vanika, Bhopal and Others

Madhya Pradesh High Court · AIR 1999 MP 100 : (1998) 2 MPLJ 517

Madhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 3(1)(D), 4(2)

High Courts01 Sept 1998Allowed

State of M.P. Vs Rammi @ Rameshwar and Others

Madhya Pradesh High Court · (1999) 1 JLJ 49 : (1999) 1 MPLJ 391

Penal Code, 1860 (IPC) — Section 302, 34

High Courts31 Aug 1998Dismissed

Chandra Shekhar Chaturvedi Vs Smt. Rajesh Nandini Singh

Madhya Pradesh High Court · AIR 2000 MP 156 : (2000) ILR (MP) 953

Conduct of Elections Rules, 1961 — Rule 8Representation of the People Act, 1950 — Section 23Representation of the People Act, 1951 — Section 33, 33(4), 36, 36(8)

High Courts28 Aug 1998Allowed

Vitthalrao and Another Vs Shivratan and Another

Madhya Pradesh High Court · AIR 1998 MP 321 : (1998) 2 MPLJ 203

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts28 Aug 1998

Kishorilal Agarwal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2000) CriLJ 234

Arms Act, 1959 — Section 17(3), 21(2), 32Penal Code, 1860 (IPC) — Section 303, 451

High Courts27 Aug 1998Allowed

Kailash Singh Vs Narayan Singh and Others

Madhya Pradesh High Court · AIR 1999 MP 183 : (1999) ILR (MP) 441 : (1999) 1 JLJ 342

Madhya Pradesh Election Petitions, Corrupt Practices and Disqualification of Membership Rules, 1995 — Rule 21Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 122

High Courts25 Aug 1998

Subhash Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPJR 81

High Courts25 Aug 1998

St. D. Saraswati Shaikshanik Samiti and Others Vs Additional Labour Commissioner and Others

Madhya Pradesh High Court · (1999) 81 FLR 728 : (1999) 2 LLJ 402

Minimum Wages Act, 1948 — Section 3, 5

High Courts25 Aug 1998Dismissed

Vipin Parera Vs David Laghran and Another

Madhya Pradesh High Court · AIR 1999 MP 240 : (1999) ILR (MP) 1144 : (1999) 2 JLJ 133 : (1999) 2 MPJR 9 : (1999) 1 MPLJ 679

Succession Act, 1925 — Section 63, 74

High Courts25 Aug 1998

Kirti and Another Vs Rajendra and Others

Madhya Pradesh High Court · (2000) ACJ 663

High Courts25 Aug 1998Dismissed

Ranjeet Singh Tomar Vs Banwari Lal Samdasani

Madhya Pradesh High Court · (1999) 1 MPJR 582

High Courts24 Aug 1998Dismissed

Rabindranath Mukhopadhyay and Another Vs Coal India Ltd. and Another

Madhya Pradesh High Court · (1999) ILR (MP) 220 : (1999) 1 JLJ 141 : (1999) 1 MPLJ 205

Constitution of India, 1950 — Article 14, 309

High Courts21 Aug 1998

Taj Khan and Others Vs Patel Prevbha and Another

Madhya Pradesh High Court · (1999) 81 FLR 145 : (1999) 3 LLJ 1246

Workmens Compensation Act, 1923 — Section 4, 4A

High Courts21 Aug 1998Dismissed

Babu Lal and Another Vs M.P.E.B. and Others

Madhya Pradesh High Court · (2000) ACJ 529

Motor Vehicles Act, 1939 — Section 95

High Courts20 Aug 1998Allowed

Board of Secondary Education Vs Vasant Vaidya

Madhya Pradesh High Court · (1999) 1 MPJR 482

Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 17(4)(b)

High Courts20 Aug 1998Allowed

Board of Secondary Education Vs Vasant Ganesh Vaidya

Madhya Pradesh High Court · (1999) 1 JLJ 273 : (1999) 1 MPLJ 602

Madhya Pradesh Board of Secondary Education Employees (Pension) Regulations, 1991 — Regulation 4

High Courts20 Aug 1998

Jagdish Prasad Harvilas Sharma Vs Jila Sahakari Kendriya Bank Maryadit and Others

Madhya Pradesh High Court · (1998) 2 MPLJ 545

High Courts19 Aug 1998

Gayatri Bais and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1999) 1 MPLJ 444

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 91

High Courts18 Aug 1998Dismissed

Tikku Vs State of M.P.

Madhya Pradesh High Court · (1999) 2 MPJR 283

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Penal Code, 1860 (IPC) — Section 147, 148, 294, 302