High Courts06 Mar 1998
Sakinabai Vs Fakruddin
Madhya Pradesh High Court · (1999) 2 DMC 576
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1998
593 judgments · page 24 of 30
High Courts06 Mar 1998Allowed
Mahesh Agarwal Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1998 MP 197 : (1998) 1 MPLJ 643
Telegraph Act, 1885 — Section 7, 7B
High Courts06 Mar 1998Allowed
Mahesh Agrawal Vs Union of India and Others
Madhya Pradesh High Court · (1998) 1 MPJR 228
Telegraph Act, 1885 — Section 7BTelegraph Rules, 1951 — Rule 443
High Courts05 Mar 1998Allowed
Mandas Vs State of M.P. and Another
Madhya Pradesh High Court · (1998) ILR (MP) 449 : (1999) 1 JLJ 360
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 12, 13, 14, 15, 16
High Courts05 Mar 1998Allowed
Mool Chand Vs S.S. Parihar and Others
Madhya Pradesh High Court · (1999) ACJ 820
Motor Vehicles Act, 1988 — Section 173
High Courts05 Mar 1998
Raymond Limited and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 1 JLJ 238 : (1999) 1 MPLJ 648
Electricity (Supply) Act, 1948 — Section 79
High Courts05 Mar 1998
Raymond Ltd. and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1999 MP 143 : (1999) 1 MPLJ 648
Electricity (Supply) Act, 1948 — Section 49, 79
High Courts05 Mar 1998
Ashok Kumar Vs Baboolal and Another
Madhya Pradesh High Court · AIR 1998 MP 267 : (1998) ILR (MP) 1 : (1998) 1 MPJR 231 : (1998) 1 MPLJ 461
Madhya Pradesh Accommodation Control (Amendment) Act, 1983 — Section 12Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11A, 23
High Courts05 Mar 1998
Smt. Kanta Sachdev Vs Devidas
Madhya Pradesh High Court · (1998) 2 DMC 368
Hindu Marriage Act, 1955 — Section 13(1), 25, 28Penal Code, 1860 (IPC) — Section 493A, 498A
High Courts05 Mar 1998Allowed
Bhagwandas Vs State of M.P.
Madhya Pradesh High Court · (1998) ILR (MP) 774 : (1998) 2 JLJ 259 : (1999) 1 MPLJ 373
Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 1998
Himmatlal Vadalia and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1998 MP 330 : (1999) 152 CTR 361 : (1998) 232 ITR 854 : (1998) 100 TAXMAN 445
Income Tax Act, 1961 — Section 269UD
High Courts04 Mar 1998Allowed
Dule Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 JLJ 69
Penal Code, 1860 (IPC) — Section 149, 302, 307, 49
High Courts04 Mar 1998
Dinesh Chandra and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2000) 241 ITR 780
Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Income Tax Act, 1961 — Section 132, 132(5), 132A, 143(3), 144
High Courts04 Mar 1998Allowed
M.P. State Co-operative Marketing Federation Vs Employees' State Insurance Corporation
Madhya Pradesh High Court · (1998) 79 FLR 735 : (1999) 3 LLJ 322
Employees State Insurance Act, 1948 — Section 85
High Courts04 Mar 1998Dismissed
Keshav Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 DMC 243
Penal Code, 1860 (IPC) — Section 302
High Courts04 Mar 1998Dismissed
Lakhan Singh Rati Ram Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 MPJR 349 : (1998) 1 MPLJ 682
Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3
High Courts04 Mar 1998
DINESH CHANDRA and Others Vs STATE OF MADHYA PRADESH and Others
Madhya Pradesh High Court · (1998) 149 CTR 38
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 439, 482Income Tax Act, 1961 — Section 132, 132A, 143, 144
High Courts03 Mar 1998Allowed
Narayan and Others Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPJR 85
Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Mar 1998Dismissed
United India Insurance Co. Ltd. Vs Shamsuddin and Others
Madhya Pradesh High Court · (1999) ACJ 838
Motor Vehicles Act, 1939 — Section 103A, 2(30)
High Courts02 Mar 1998
Kusumchand Sharadchand and Another Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2000) 160 CTR 467 : (1999) 236 ITR 586 : (2003) 127 TAXMAN 505
Criminal Procedure Code, 1973 (CrPC) — Section 386, 397, 401Income Tax Act, 1961 — Section 276C, 277, 278B