High Courts24 Sept 1998Allowed
Ramesh Chandra Vs State of M.P.
Madhya Pradesh High Court · (1998) ILR (MP) 983 : (1999) 1 JLJ 223
Criminal Procedure Code, 1973 (CrPC) — Section 29(1), 389, 397Penal Code, 1860 (IPC) — Section 409, 53, 60, 64
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1998
593 judgments · page 9 of 30
High Courts24 Sept 1998Dismissed
Salim Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) 1 DMC 701
Criminal Procedure Code, 1973 (CrPC) — Section 215Dowry Prohibition Act, 1961 — Section 4
High Courts24 Sept 1998Dismissed
Tourist Approved Guide Association and Others Vs The Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1999 MP 178 : (1999) ILR (MP) 325 : (1999) 1 MPLJ 275
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 38Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 8Constitution of India, 1950 — Article 19(1)
High Courts24 Sept 1998Allowed
Krishnaram Markande and Others Vs Pt. Ravishankar Shukla University and Another
Madhya Pradesh High Court · (1999) 1 JLJ 405
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 13, 14, 20, 21, 22
High Courts23 Sept 1998
Ikarar Ahmed and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 429 : (1999) 1 MPJR 632
High Courts21 Sept 1998Dismissed
Chand Khan Jumman Khan Vs State of M.P. and Another
Madhya Pradesh High Court · (1999) 1 JLJ 195 : (1998) 2 MPLJ 612
Constitution of India, 1950 — Article 310, 310(1), 311Madhya Pradesh Municipalities Act, 1961 — Section 19(2), 36, 41(4)
High Courts21 Sept 1998
Union of India (UOI) and Others Vs Ku. Vijaya Raje
Madhya Pradesh High Court · (1999) 152 CTR 194 : (1999) 235 ITR 380 : (1999) 1 MPLJ 674
Wealth Tax Act, 1957 — Section 16, 16A, 16A(1), 17, 20
High Courts21 Sept 1998
Darshan Singh and Another Vs Central Bank of India and Others
Madhya Pradesh High Court · (1999) ILR (MP) 158 : (1999) 1 MPLJ 644
Civil Procedure Code, 1908 (CPC) — Section 115Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17(2), 3(1), 31, 31(1), 8(1)
High Courts21 Sept 1998Dismissed
Sayeed Miya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 4398 : (1999) 1 MPJR 530
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts21 Sept 1998
Buddha @ Mahendar Singh Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPLJ 492 : (1999) 1 MPLJ 482
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts21 Sept 1998Dismissed
Omkar Lal Asatkar Vs Sub-Divisional Officer (Revenue), Lanji, Dist. Balaghat and others
Madhya Pradesh High Court · (2001) 1 MPLJ 52
Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40
High Courts18 Sept 1998Allowed
Union of India and Others Vs Vijaya Raje
Madhya Pradesh High Court · (1999) 1 MPLJ 674
Wealth Tax Act, 1957 — Section 17
High Courts18 Sept 1998Allowed
Prabhakar Narayan Kelkar and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 2 MPJR 414 : (1999) 2 MPLJ 608
Madhya Pradesh Municipal Corporation Act, 1956 — Section 23A, 24
High Courts18 Sept 1998
Vishwanath Dubey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 2619 : (2000) ILR (MP) 1146
Criminal Procedure Code, 1973 (CrPC) — Section 196APenal Code, 1860 (IPC) — Section 120B, 161, 164, 165, 34Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3), 6
High Courts18 Sept 1998
Vishwanath Shivpujan Dubey Vs State of M.P.
Madhya Pradesh High Court · (2000) ILR (MP) 1146 : (1999) 2 MPLJ 326
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Corruption Act, 1947 — Section 5, 6
High Courts17 Sept 1998Dismissed
Ujjain Mill Mazdoor Sangh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPJR 211
Industrial Disputes Act, 1947 — Section 2, 25
High Courts17 Sept 1998Allowed
Chunta Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 MPJR 31
Arms Act, 1959 — Section 25, 27Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11
High Courts17 Sept 1998
Nirmala Devi Vs Ravindra Singh
Madhya Pradesh High Court · (1999) 1 DMC 467
Hindu Marriage Act, 1955 — Section 13
High Courts17 Sept 1998Allowed
Nawal Kishore Jagannath Prasad Vs State of M.P.
Madhya Pradesh High Court · (1978) ILR (MP) 1464 : (1999) 1 MPLJ 167
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts17 Sept 1998Allowed
Lallu and Another Vs Kallu and Another
Madhya Pradesh High Court · (2000) 1 MPJR 58
Civil Procedure Code, 1908 (CPC) — Section 100