COURT ARCHIVE

Madhya Pradesh High Court judgments, 1998

593 judgments · page 27 of 30

High Courts09 Feb 1998Allowed

Uday Singh Vs Himmat Singh and Others

Madhya Pradesh High Court · (1999) 1 JLJ 200

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 17, Order 7 Rule 11Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122

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High Courts09 Feb 1998

M/s. Mahindra and Mahindra Ltd. Vs M/s. Kisan Tractors

Madhya Pradesh High Court · (1998) 2 MPJR 17

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Contract Act, 1872 — Section 23, 28

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High Courts09 Feb 1998Dismissed

Arjun Vs Smt. Tihari Bai

Madhya Pradesh High Court · (1999) 1 DMC 478

Hindu Marriage Act, 1955 — Section 5

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High Courts09 Feb 1998Dismissed

State of M.P. Vs Molai

Madhya Pradesh High Court · (1999) CriLJ 2698 : (1999) ILR (MP) 886

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 354(3)Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 366

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High Courts09 Feb 1998Allowed

Suresh Rai and Others Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPJR 167

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 342, 363

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High Courts06 Feb 1998Allowed

Regional Provident Fund Commissioner Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) 2 LLJ 495

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5D(3)

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High Courts06 Feb 1998Allowed

Narayan Prasad Patwa Vs Sahodra Bai

Madhya Pradesh High Court · (1998) 2 MPJR 194

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(i)

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High Courts04 Feb 1998Dismissed

Kailash Joshi Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1999 MP 41 : (1998) 2 JLJ 375 : (1999) 1 MPLJ 522

Commissions of Inquiry Act, 1952 — Section 8

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High Courts03 Feb 1998

Karan Vs Smt. Mamatabai

Madhya Pradesh High Court · (1998) 2 DMC 398

Hindu Marriage Act, 1955 — Section 25, 27

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High Courts03 Feb 1998Dismissed

New India Assurance Co. Ltd. Vs Dayali and Others

Madhya Pradesh High Court · (1998) 2 ACC 209 : (2000) ACJ 295 : (2000) 1 MPJR 251

Motor Vehicles Act, 1988 — Section 140

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High Courts03 Feb 1998Allowed

United India Insurance Company Ltd. Vs P.K.G.K. Panikkar

Madhya Pradesh High Court · (1998) 2 MPLJ 72

Arbitration Act, 1940 — Section 2, 20

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High Courts02 Feb 1998Allowed

Santosh Champalal Jain Vs Smt. Vimla Bai

Madhya Pradesh High Court · (1998) 2 MPLJ 164

Arbitration Act, 1940 — Section 30Stamp Act, 1899 — Article 12, 33, 34

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High Courts02 Feb 1998Allowed

Satish Construction Company Vs Allahabad Bank

Madhya Pradesh High Court · AIR 1999 MP 21 : (1998) ILR (MP) 968 : (1998) 2 JLJ 344 : (1999) 1 MPLJ 329

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 12

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High Courts02 Feb 1998Allowed

Badri Prasad Chikwa and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1999 MP 38 : (1999) ILR (MP) 287 : (1998) 2 MPLJ 361

Madhya Pradesh Municipalities Act, 1961 — Section 41(3)

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High Courts02 Feb 1998Allowed

Sardar Rajinder Singh Vs Bhupinder Kaur

Madhya Pradesh High Court · (1999) 1 DMC 39

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 9

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High Courts29 Jan 1998

Ghisalal Vs Ratanlal

Madhya Pradesh High Court · (1998) 2 JLJ 205

Negotiable Instruments Act, 1881 (NI) — Section 4, 5, 57, 79, 80

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High Courts29 Jan 1998Dismissed

Gatoley Lal Nathoo Ram Soni Vs Mathura Prasad Laxman Prasad Dalal and Another

Madhya Pradesh High Court · (1998) 2 MPJR 209 : (1998) 2 MPLJ 299

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11

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High Courts29 Jan 1998

Pushpa Devi and Another Vs Narendra Singh Bhadoriya and Others

Madhya Pradesh High Court · (2000) ACJ 1230

Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts29 Jan 1998Dismissed

Urbhay Kumar @ Om Parkash Vs Hema Bai

Madhya Pradesh High Court · (1999) 2 DMC 657 : (1999) 3 RCR(Criminal) 20

Criminal Procedure Code, 1973 (CrPC) — Section 182(2)Penal Code, 1860 (IPC) — Section 495

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High Courts29 Jan 1998Dismissed

State of Madhya Pradesh Vs Mukesh and Others

Madhya Pradesh High Court · (1999) 1 DMC 532

Penal Code, 1860 (IPC) — Section 304B

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