COURT ARCHIVE

Madhya Pradesh High Court judgments, 1998

593 judgments · page 5 of 30

High Courts11 Nov 1998Allowed

State of M.P. Vs Gaurishankar

Madhya Pradesh High Court · (1999) 2 JLJ 150 : (1999) 2 MPJR 57

Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 452, 452(1), 454(1)Forest Act, 1927 — Section 41Penal Code, 1860 (IPC) — Section 420

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High Courts10 Nov 1998

Govind Ram Khatri Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) 1 MPJR 451

Criminal Procedure Code, 1973 (CrPC) — Section 110, 373

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High Courts10 Nov 1998Dismissed

New India Assurance Co. Ltd. Vs Ram Charan and Others

Madhya Pradesh High Court · (2000) ACJ 1341

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High Courts10 Nov 1998Dismissed

Ratnakar Singh Chouhan Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) 2 MPJR 111 : (1999) 2 MPLJ 676

Administrative Tribunals Act, 1985 — Section 24Madhya Pradesh Administrative Tribunal (Procedure) Rules, 1988 — Rule 8(2)(3)

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High Courts10 Nov 1998

N.D. Singhal Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) 1 ACC 39 : (1999) 2 MPJR 205 : (1999) 1 MPLJ 118

Motor Vehicles Act, 1988 — Section 196Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts10 Nov 1998Allowed

Cantonment Board, Sagar Vs Sudhanshu

Madhya Pradesh High Court · AIR 1999 MP 205 : (1999) 1 MPLJ 667

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts10 Nov 1998

N.D. Singhal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1999) ACJ 933

Motor Vehicles Act, 1988 — Section 196Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts10 Nov 1998Allowed

Cantonment Board Vs Sudhanshu

Madhya Pradesh High Court · (1999) 1 MPJR 152

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts09 Nov 1998Allowed

R.S. Bansal Vs M.P. Housing Board and Another

Madhya Pradesh High Court · (2000) 1 MPJR 417

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 5

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High Courts09 Nov 1998Dismissed

Bhagwan Das Vs Ram Charan

Madhya Pradesh High Court · (1999) 2 JLJ 33 : (1999) 2 MPLJ 370

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D, 23D(3), 23E

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High Courts07 Nov 1998Allowed

State of Madhya Pradesh and Others Vs Arpana Shukla

Madhya Pradesh High Court · AIR 1999 MP 73 : (1999) 2 MPJR 535 : (1999) 2 MPLJ 91

Constitution of India, 1950 — Article 226

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High Courts07 Nov 1998Dismissed

Smt. Sudha Tripathi Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1999 MP 188

State Financial Corporations Act, 1951 — Section 29

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High Courts07 Nov 1998Allowed

Karan Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) ILR (MP) 472 : (1999) 2 MPLJ 432

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91, 92Industrial Disputes Act, 1947 — Section 2, 25J

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High Courts06 Nov 1998Allowed

Reeta Sharan @ Saroj Sharan Vs Shelendra Ganpat Prasad Sharan

Madhya Pradesh High Court · (2000) ILR (MP) 754 : (1999) 1 MPJR 372 : (1999) 1 MPLJ 332

Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts06 Nov 1998Allowed

Ramesh Kumar Radheshyam Agrawal and Others Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPLJ 423

Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts06 Nov 1998Dismissed

Narayandas Sharma Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1999 MP 197 : (2000) ILR (MP) 771 : (1999) 2 MPJR 251

Madhya Pradesh Municipalities Act, 1961 — Section 19(3), 43A, 43A(2)

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High Courts06 Nov 1998Allowed

Vishal Pharmaceuticals and Another Vs State of M.P.

Madhya Pradesh High Court · (1999) ILR (MP) 704 : (1999) 2 MPLJ 378

Drugs and Cosmetics Act, 1940 — Section 18, 24, 25, 27Drugs and Cosmetics Rules, 1945 — Rule 4, 46, 6

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High Courts06 Nov 1998Allowed

Ramesh Kumar and Others Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPJR 218

Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts06 Nov 1998

Ranjit Kaur Vs Bhagwant Kaur and Another

Madhya Pradesh High Court · (1999) 2 MPLJ 348

Madhya Pradesh General Provident Fund Rules, 1955 — Rule 2(1)

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High Courts05 Nov 1998

Mangal Ram and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1999) CriLJ 4342 : (1999) 1 MPLJ 505

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

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