High Courts20 Feb 1998Allowed
Santosh Kumar Vs Sanjay More and Others
Madhya Pradesh High Court · (2000) ACJ 422 : AIR 1999 MP 62 : (1999) 2 JLJ 264 : (1998) 2 MPLJ 366
Motor Vehicles Act, 1988 — Section 140, 142
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1998
593 judgments · page 26 of 30
High Courts20 Feb 1998Dismissed
Govind Jangde and Others Vs Arun Kumar Singh
Madhya Pradesh High Court · AIR 1998 MP 289 : (1998) ILR (MP) 107 : (1998) 2 JLJ 287
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts19 Feb 1998Dismissed
Mohandas Suryavanshi Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 3451 : (1978) ILR (MP) 693 : (1999) 2 MPJR 492
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 366, 376
High Courts19 Feb 1998Allowed
Ku. Premlata Chaddha Vs Surendra Kumar Soni
Madhya Pradesh High Court · (1998) 2 ALD(Cri) 890 : (1998) 94 CompCas 808 : (1998) CriLJ 3657 : (1998) 2 JLJ 321 : (1998) 2 MPLJ 54
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Feb 1998Allowed
Deepchand and Others Vs State of M.P.
Madhya Pradesh High Court · (1998) CriLJ 3521
Criminal Procedure Code, 1973 (CrPC) — Section 406, 407, 407(2), 408, 409Penal Code, 1860 (IPC) — Section 306, 498A
High Courts19 Feb 1998Allowed
Laxman Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 620
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts19 Feb 1998
Laxman Balram Vs State of M.P.
Madhya Pradesh High Court · (1999) ILR (MP) 1070 : (1998) 2 MPLJ 431
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts19 Feb 1998
Umashankar Somani Industrial Textiles Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1998) 60 ECC 509 : (1998) 76 ECR 226
Central Excises and Salt Act, 1944 — Section 35F
High Courts18 Feb 1998Allowed
Kumari Bai Vs Anandram
Madhya Pradesh High Court · (1998) CriLJ 4100 : (1999) 1 RCR(Criminal) 312
Constitution of India, 1950 — Article 342, 366(25)Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 2
High Courts18 Feb 1998Allowed
State of Madhya Pradesh Vs Phattu Gond and Guddo Bai
Madhya Pradesh High Court · (1999) CriLJ 3892 : (1998) ILR (MP) 140 : (1998) 2 JLJ 74
Criminal Procedure Code, 1973 (CrPC) — Section 161, 366Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Feb 1998Dismissed
Ramlal Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 JLJ 214
Penal Code, 1860 (IPC) — Section 302, 304
High Courts18 Feb 1998Dismissed
Bhaiyalal Vs Smt. Sudha
Madhya Pradesh High Court · (1998) 2 DMC 459
Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 Feb 1998Allowed
Kumari Bai Vs Anandram Nathu Thakur
Madhya Pradesh High Court · (1998) 2 MPLJ 584
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 2
High Courts17 Feb 1998Dismissed
Kedia Liquor Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 164 ELT 399
Central Excise Rules, 1944 — Rule 7ACentral Excises and Salt Act, 1944 — Section 3
High Courts17 Feb 1998Allowed
Smt. Fulmati Bai and Others Vs Pancham Singh and Others
Madhya Pradesh High Court · (1998) 2 ACC 651 : (1999) ACJ 1283 : AIR 1998 MP 173 : (1998) 1 MPLJ 339
Motor Vehicles Act, 1939 — Section 110B
High Courts17 Feb 1998Dismissed
Commissioner of Commercial Tax Vs Dawar Brothers
Madhya Pradesh High Court · (2000) ILR (MP) 98 : (1998) 111 STC 319
Madhya Pradesh General Sales Tax Act, 1958 — Section 33EEC
High Courts17 Feb 1998Allowed
Foolmati Bai (Smt.) and Others Vs Pancham Singh and Others
Madhya Pradesh High Court · (1998) 1 JLJ 250 : (1998) 1 MPLJ 339
High Courts12 Feb 1998
Swastik Roadways Co. Vs R. T. A. and Others
Madhya Pradesh High Court · (1998) 2 MPJR 408
Central Motor Vehicles Rules, 1989 — Rule 88
High Courts11 Feb 1998Allowed
Ajay Kumar Diwan and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1999 MP 20 : (1998) 2 MPLJ 222
Constitution of India, 1950 — Article 226
High Courts10 Feb 1998Allowed
Dinesh Kumar Saini Vs Sabhapati, Shiksha Sthayi Samiti Zila Panchayat and Others
Madhya Pradesh High Court · (1998) ILR (MP) 27 : (1998) 2 JLJ 120
Constitution of India, 1950 — Article 12, 16, 16(2), 16(3), 226Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 3, 5Public Employment (Requirement as to Residence) Act, 1957 — Section 3