CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 1998

593 judgments · page 30 of 30

High Courts09 Jan 1998Allowed

D.R. Rahul Vs High Court of M.P. and Another

Madhya Pradesh High Court · (1998) ILR (MP) 33 : (1999) 1 JLJ 300 : (1998) 2 MPJR 272

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 16, 226, 233, 233(1)Madhya Pradesh Civil Courts Act, 1958 — Section 2, 3(2)
Read judgment
High Courts07 Jan 1998Allowed

Ram Singh and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) 2 JLJ 278

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 22, 8, 8(3)
Read judgment
High Courts07 Jan 1998Allowed

Surendra Agnihotri Vs State of M.P.

Madhya Pradesh High Court · (1998) CriLJ 4443 : (1999) ILR (MP) 251 : (1998) 2 JLJ 354

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 306
Read judgment