High Courts19 Nov 1998Allowed
Bhopal Thok Upbhokta Sahkari Store Maryadit Vs Regional Deputy Director
Madhya Pradesh High Court · (1999) 82 FLR 426 : (2000) 3 LLJ 592
Employees State Insurance Act, 1948 — Section 75(2B)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1998
593 judgments · page 4 of 30
High Courts19 Nov 1998Dismissed
Narendra Bajpayi Vs State of M.P. and Another
Madhya Pradesh High Court · (1999) 2 MPJR 398 : (1999) 2 MPLJ 684
Constitution of India, 1950 — Article 226
High Courts19 Nov 1998
State of M.P. Vs Anand Kumar Jain and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 134
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 8(5)Madhya Pradesh State Administrative Services (Classification, Recruitment and Conditions of Service) Rules, 1975 — Rule 13
High Courts19 Nov 1998
Kanhiyalal Rawal Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 1 JLJ 381
Constitution of India, 1950 — Article 225
High Courts18 Nov 1998Dismissed
New India Assurance Co. Ltd. Vs Iqubal and Others
Madhya Pradesh High Court · (2001) ACJ 236
Motor Vehicles Act, 1988 — Section 149, 170
High Courts18 Nov 1998
R.K. Tiwari, Ist Civil Judge Vs N.K. Pandey, Adv.
Madhya Pradesh High Court · (1999) CriLJ 4008
Contempt of Courts Act, 1971 — Section 15(2)
High Courts18 Nov 1998
R.K. Tiwari, Ist Civil Judge, Class II Vs N.K. Pandey, Advocate
Madhya Pradesh High Court · (1999) 1 JLJ 154 : (1999) 2 MPLJ 174
Advocates Act, 1961 — Section 30Contempt of Courts Act, 1971 — Section 15(2)
High Courts17 Nov 1998Dismissed
Rajendra Kumar Mahawar Vs Smt. Shakuntala Makhanlal Kesarwani
Madhya Pradesh High Court · (2000) 1 MPLJ 44
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)
High Courts17 Nov 1998
Kunwarlal and etc. Vs State of M.P. and etc.
Madhya Pradesh High Court · (1999) CriLJ 3632 : (2000) 1 MPJR 151
Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 299, 302, 34, 392, 395
High Courts17 Nov 1998Allowed
M/s Bastar Oil Mills and Industries Ltd. and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 2 MPJR 622
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Van Upaj ke Kararon ka Punrikshan Adhiniyam, 1987 — Section 3, 5
High Courts13 Nov 1998Dismissed
Dr. K.C. Malhotra Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1999 MP 96 : (1999) 2 JLJ 87 : (1999) 1 MPLJ 148
Constitution of India, 1950 — Article 226, 47Prevention of Food Adulteration (Tenth Amendment) Rules, 1997 — Rule 44Prevention of Food Adulteration Act, 1954 — Section 23(1)
High Courts13 Nov 1998Dismissed
Agent, Rungta and Chachai Colliery Vs Presiding Officer, Labour Court and Others
Madhya Pradesh High Court · (1999) 81 FLR 986 : (2000) 1 LLJ 329
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts13 Nov 1998Allowed
Kaushalya Bai Vs State of M.P.
Madhya Pradesh High Court · (1999) ILR (MP) 1028 : (1999) 1 JLJ 277 : (1999) 1 MPLJ 368
Madhya Pradesh Municipalities Act, 1961 — Section 41A
High Courts12 Nov 1998
Sankata Devi Verma Vs Jagdish Singh Chandel
Madhya Pradesh High Court · (2000) ILR (MP) 1015 : (2000) 1 MPJR 127 : (1999) 1 MPLJ 497
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(2), 13(3), 13(6)
High Courts12 Nov 1998Allowed
Rafiq Khan and Another Vs Smt. Jamila Bee and Another
Madhya Pradesh High Court · (1999) 1 DMC 448 : (2000) ILR (MP) 762 : (1999) 1 JLJ 388 : (1999) 1 MPLJ 724
Criminal Procedure Code, 1973 (CrPC) — Section 300(1)Penal Code, 1860 (IPC) — Section 323, 342, 498A, 506
High Courts12 Nov 1998
Babu Vs Kacharu and Others
Madhya Pradesh High Court · (1999) 1 ACC 317 : (2000) ACJ 559
Motor Vehicles Act, 1988 — Section 140
High Courts12 Nov 1998
Shankar Lal Vs Babulal and Others
Madhya Pradesh High Court · (1999) 2 MPJR 241
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts12 Nov 1998Allowed
Afjal Abbas Vs State of M.P.
Madhya Pradesh High Court · (1998) 11 MP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 58
High Courts11 Nov 1998Allowed
Prabhat Agrawal Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 2 MPJR 276
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts11 Nov 1998Dismissed
State of Madhya Pradesh Vs Hemant Kumar Nishad
Madhya Pradesh High Court · (1999) 1 MPLJ 669
Prevention of Food Adulteration Act, 1954 — Section 12, 16(1), 20(1), 9Prevention of Food Adulteration Rules, 1955 — Rule 12, 23, 7(3)