High Courts30 Nov 1998Allowed
Sakribai and Another Vs Kailash Chandra
Madhya Pradesh High Court · (1999) 2 MPJR 218
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1998
593 judgments · page 3 of 30
High Courts28 Nov 1998Allowed
Raigarh Khetriya Gramin Bank Vs Taliram Gupta and Another
Madhya Pradesh High Court · (2000) 1 MPJR 489
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 25(3)
High Courts28 Nov 1998Dismissed
Manorama Devi and Others Vs Suresh and Others
Madhya Pradesh High Court · (1999) 1 MPJR 287
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)
High Courts28 Nov 1998Dismissed
Manorama Devi and Others Vs Suresh Narain and Others
Madhya Pradesh High Court · (1999) 1 MPLJ 436
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 45Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(11), 13(6)
High Courts28 Nov 1998
Oriental Insurance Co. Ltd. Vs Alka Mishra and Others
Madhya Pradesh High Court · (1999) ACJ 918
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4
High Courts27 Nov 1998Dismissed
Gopal Selar Vs Badrilal and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 478
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts26 Nov 1998Dismissed
Satish Trading Company Vs Divisional Manager, P.P. Khare, Indore Telephones
Madhya Pradesh High Court · (1999) ILR (MP) 945 : (1999) 1 JLJ 217
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 12, 14, 19, 2(9), 22Government of India Act, 1915 — Section 107, 108
High Courts26 Nov 1998
Vidyudeep Sukhad Vs Smt. Subhadrabai Sukhad
Madhya Pradesh High Court · (1999) 1 MPLJ 403
Hindu Marriage Act, 1955 — Section 16, 17Succession Act, 1925 — Section 372
High Courts26 Nov 1998Allowed
State of M.P. Vs Ganga Singh and Another
Madhya Pradesh High Court · (1999) 1 MPLJ 733
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 34, 435
High Courts26 Nov 1998Allowed
Bharat Heavy Electricals Ltd. Vs Gyan Kaur and Another
Madhya Pradesh High Court · (2000) ACJ 100 : (2000) ILR (MP) 518 : (1999) 2 MPJR 484
Employees Compensation Act, 1923 — Section 3, 30Employees State Insurance Act, 1948 — Section 2, 51Penal Code, 1860 (IPC) — Section 302
High Courts26 Nov 1998Allowed
State of M.P. Vs Ganga Singh and Others
Madhya Pradesh High Court · (1999) 1 MPJR 235
Penal Code, 1860 (IPC) — Section 34, 435
High Courts24 Nov 1998Dismissed
Smt. Sudha Gupta and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1999) CriLJ 1742 : (1999) 2 MPLJ 259
Civil Procedure Code Amendment Act, 1976 — Section 141Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226
High Courts24 Nov 1998
Gopal Krishna Sharma Vs Engineer-in-chief, P.W.D. and Others
Madhya Pradesh High Court · (1999) 81 FLR 605 : (1999) 3 LLJ 706 : (1999) 2 MPLJ 164
High Courts24 Nov 1998Allowed
Secretary, State of M.P. Irrigation Deptt., Bhopal and Others Vs Jaswant Singh Dhillon
Madhya Pradesh High Court · AIR 1999 MP 168 : (1999) 1 MPJR 322 : (1999) 2 MPLJ 122
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 20(2), 7B
High Courts24 Nov 1998
Purushottam Das and Others Vs Anil Kumar and Others
Madhya Pradesh High Court · (1999) 1 MPLJ 307
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 22 Rule 4, Order 32 Rule 3Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts24 Nov 1998Dismissed
Sudha Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 1 JLJ 14 : (1999) 2 MPLJ 259
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226Prisons Act, 1894 — Section 1
High Courts23 Nov 1998
ARJUN SINGH and Another Vs ASSTT. DIRECTION OF INCOME TAX and Others
Madhya Pradesh High Court · (2000) 159 CTR 53
Civil Procedure Code, 1908 (CPC) — Section 12, 14, 15, 30Constitution of India, 1950 — Article 226, 227Foreign Exchange Regulation Act, 1973 — Section 56, 8
High Courts23 Nov 1998
Arjun Singh and Another Vs Assistant Director of Income Tax (Investigation) and Others Ajay Singh Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2000) 246 ITR 363
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 131(1), 132, 143(3), 144APenal Code, 1860 (IPC) — Section 120B
High Courts23 Nov 1998Dismissed
Chhotelal Vs Shyam Kishore and Others
Madhya Pradesh High Court · (1999) ILR (MP) 985 : (1999) 2 MPLJ 706
Madhya Pradesh Municipalities Act, 1961 — Section 24(1), 35, 35Representation of the People Act, 1951 — Section 9A
High Courts20 Nov 1998Allowed
Prabhu Lal and Others Vs Shaheed Khan and Others
Madhya Pradesh High Court · (2000) ACJ 1102
Motor Vehicles Act, 1988 — Section 166, 173