High Courts30 Mar 1998Allowed
Smt. Swapna Chakravarti Vs Dr. Viplav Chakravarti
Madhya Pradesh High Court · (1999) 1 MPJR 388
Hindu Marriage Act, 1955 — Section 13(1), 23(1)(a)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1998
593 judgments · page 22 of 30
High Courts30 Mar 1998
Smt. Swapna Chakrawarti Vs Dr. Viplay Chakrawarti
Madhya Pradesh High Court · AIR 1999 MP 163 : (1999) 1 DMC 428 : (1999) ILR (MP) 760
Hindu Marriage Act, 1955 — Section 13, 13(1A), 13A, 23(1)
High Courts30 Mar 1998Allowed
Pushpabai Vs Pratap Singh
Madhya Pradesh High Court · (1999) 2 DMC 526
Penal Code, 1860 (IPC) — Section 494
High Courts27 Mar 1998Dismissed
Gabbar Singh Vs M. P. S. R. T. C. Gwalior and Others
Madhya Pradesh High Court · (1998) 2 MPJR 46
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 12(4)
High Courts27 Mar 1998Dismissed
S.K. Dean and others Vs Steel Authority of India Ltd. and others
Madhya Pradesh High Court · (2000) 1 MPLJ 530
Constitution of India, 1950 — Article 16, 226, 227
High Courts27 Mar 1998Dismissed
Devendra Singh Thakur Vs Beena Bai
Madhya Pradesh High Court · (1998) 2 DMC 585
Hindu Marriage Act, 1955 — Section 28, 9
High Courts27 Mar 1998Allowed
Dashrath and Others Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 JLJ 79
Penal Code, 1860 (IPC) — Section 302, 304(I), 34
High Courts27 Mar 1998Allowed
Mangala Ben Vs Dilip Motwani and Another
Madhya Pradesh High Court · (1998) 1 ACC 667 : (2000) ACJ 1388
Employees Compensation Act, 1923 — Section 2, 20, 30, 4
High Courts27 Mar 1998Dismissed
Uma Shankar Shrivastava Vs Union of India and Others
Madhya Pradesh High Court · (1999) 1 MPJR 475
Constitution of India, 1950 — Article 226, 227
High Courts27 Mar 1998Allowed
Santosh Kumar Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 2 JLJ 44
Madhya Pradesh Janpad Panchayat Employees (Qualification, Recruitment and Conditions of Service) Rules, 1976 — Rule 5(3) , 6, 7, 8Panchayat Raj Adhiniyam, 1993 — Section 85, 91
High Courts26 Mar 1998Dismissed
Hirabai and Others Vs Ramprasad and Others
Madhya Pradesh High Court · (1998) 2 JLJ 89
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Easements Act, 1882 — Section 15, 4Limitation Act, 1963 — Section 25
High Courts26 Mar 1998Dismissed
Kewal Ram Basena and Others Vs Mohammed Shakil and Another
Madhya Pradesh High Court · (2000) ACJ 324
Motor Vehicles Act, 1988 — Section 140, 149
High Courts26 Mar 1998Dismissed
Hazari Lal Vs Jugal Kishore and Others
Madhya Pradesh High Court · AIR 1999 MP 104 : (1998) 2 JLJ 177 : (1998) 2 MPJR 60 : (1998) 2 MPLJ 266
Transfer of Property Act, 1882 — Section 53
High Courts26 Mar 1998Dismissed
Heera Bai and Others Vs Thakuri (Deceased by L.Rs.)
Madhya Pradesh High Court · AIR 1998 MP 273 : (1998) 2 MPLJ 225
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Easements Act, 1882 — Section 15
High Courts25 Mar 1998Dismissed
Mittu Lal alias Manohar Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 MPJR 437
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts25 Mar 1998Dismissed
Rameshwar Kaushik Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 DMC 602
Penal Code, 1860 (IPC) — Section 302
High Courts25 Mar 1998Dismissed
Pratap Singh Ramlal Singh and Others Vs Sharad Chand Sunderlal Nigam and Others
Madhya Pradesh High Court · (1998) ILR (MP) 491 : (1998) 2 MPLJ 315
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 18, 18(3)
High Courts24 Mar 1998Allowed
Kartar Kour and Others Vs Dayal Singh and Others
Madhya Pradesh High Court · (1999) ACJ 699 : (1999) ILR (MP) 1173 : (1999) 2 MPJR 21
Civil Procedure Code, 1908 (CPC) — Section 2Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 110, 165, 166, 167, 168
High Courts23 Mar 1998Dismissed
Mahesh Kumar Vs Union of India (UOI)
Madhya Pradesh High Court · (1999) 65 ECC 391 : (1999) 111 ELT 703
Central Excises and Salt Act, 1944 — Section 9, 9AA, 9AA(1)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Mar 1998Allowed
Ram Das Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 551
Essential Commodities Act, 1955 — Section 3, 7