High Courts09 Oct 1998Allowed
Yashwant Raj Singh Vs Board of Revenue and Others
Madhya Pradesh High Court · (1999) 1 MPLJ 379
Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1998
593 judgments · page 8 of 30
High Courts09 Oct 1998Dismissed
Uma Devi and Another Vs Nagarpalika, Begamgunj and Others
Madhya Pradesh High Court · (1999) 2 MPJR 487
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 115
High Courts08 Oct 1998
Shanti Devi Agrawal and Others Vs Punjab National Bank
Madhya Pradesh High Court · (1969) ILR (MP) 357 : (1999) 2 JLJ 185 : (1999) 1 MPLJ 615
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts08 Oct 1998Dismissed
Ram Prakash Indrasen Kohli Vs Krishna Das Agrawal and Another
Madhya Pradesh High Court · (1999) 1 MPLJ 447
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3
High Courts08 Oct 1998
Smt. Shanti Devi Agrawal and Others Vs Punjab National Bank, Raigarh
Madhya Pradesh High Court · (1999) 1 MPJR 441
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts08 Oct 1998Allowed
State of M.P. and Another Vs Santosh Kumar Agrawal and Another
Madhya Pradesh High Court · (1999) ILR (MP) 1034 : (1999) 1 MPLJ 97
High Courts07 Oct 1998Allowed
Tej Ram and Others Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPJR 213
Penal Code, 1860 (IPC) — Section 376(2)(g), 506
High Courts07 Oct 1998
Shyamlal Agrawal and Others Vs Sardar Gurubachan Singh
Madhya Pradesh High Court · (1999) ILR (MP) 699 : (1999) 2 JLJ 118 : (1999) 2 MPLJ 288
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13(1), 13(6)
High Courts06 Oct 1998Allowed
Ramnath Kaushik Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) ILR (MP) 835 : (1999) 1 JLJ 146 : (1999) 2 MPLJ 67
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 21(1), 21(4), 91Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 3, 5
High Courts06 Oct 1998Dismissed
M.P. State Warehousing Corporation and Others Vs Shri Azizur Rehman Siddiqui
Madhya Pradesh High Court · (2000) 1 MPJR 202
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19, 7
High Courts06 Oct 1998
Madhusudan Yadav Vs Kshetriya Gramin Bank
Madhya Pradesh High Court · (2000) ILR (MP) 143 : (1999) 2 JLJ 142 : (1999) 2 MPLJ 578
Regional Rural Banks Act, 1976 — Section 30
High Courts05 Oct 1998Allowed
Shaji Varghese Vs Ujjwal Majumdar and Others
Madhya Pradesh High Court · (1999) 2 MPJR 397 : (1999) 1 MPLJ 340
Motor Vehicles Act, 1988 — Section 166, 166(3)
High Courts30 Sept 1998Allowed
Rakesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 4915 : (2000) 1 MPJR 322
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts29 Sept 1998Allowed
Mahesh Singh and Others Vs Sewaram and Others
Madhya Pradesh High Court · (2000) 1 JLJ 373 : (2000) 1 MPLJ 407
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 10, 11, 12, 13, 14Registration Act, 1908 — Section 38
High Courts29 Sept 1998Allowed
Associated Cement Companies Ltd. Vs State of M.P. and another
Madhya Pradesh High Court · (2000) 2 MPLJ 84
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 127, 127(1), 127A, 129, 130
High Courts29 Sept 1998Dismissed
Shakuntala Bai Sangewar and Others Vs Gopi Chand Gupta
Madhya Pradesh High Court · (1999) ILR (MP) 258 : (1999) 2 MPJR 65 : (1999) 2 MPLJ 112
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 144Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A
High Courts29 Sept 1998Allowed
Charles Victor and Others Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 MPLJ 280
Criminal Procedure Code, 1973 (CrPC) — Section 157, 173Evidence Act, 1872 — Section 145, 157
High Courts28 Sept 1998Dismissed
Kanshiram Vs Shantibai
Madhya Pradesh High Court · (1999) 1 DMC 472
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 482
High Courts28 Sept 1998Dismissed
Ramkhilawan Vs Northern Coal Field Ltd. and Another
Madhya Pradesh High Court · (1999) ILR (MP) 824 : (1999) 1 MPLJ 576
Constitution of India, 1950 — Article 341Land Acquisition Act, 1894 — Section 4, 6
High Courts25 Sept 1998Dismissed
Mrs. Promilla Bais Vs Principal, Daly College and One Another
Madhya Pradesh High Court · (1999) 2 MPJR 372
Constitution of India, 1950 — Article 12, 226