Madhya Pradesh High Court Judgments 1999

High Courts31 Dec 1999Allowed

Jagdish and Another Vs Silochnabai and Others

Madhya Pradesh High Court · (2001) 1 DMC 247

Criminal Procedure Code, 1973 (CrPC) — Section 257, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 494, 498A

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High Courts31 Dec 1999

Habib Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 JLJ 72 : (2000) 3 MPLJ 286 : (2000) 4 RCR(Criminal) 659

Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 302, 397, 482Penal Code, 1860 (IPC) — Section 420Trade and Merchandise Marks Act, 1958 — Section 78, 79, 88

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High Courts22 Dec 1999

Arti Bhatnagar (Smt.) and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 1 JLJ 349 : (2000) 2 MPLJ 151

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 5, 5(1)Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 47, 51, 52, 52(1), 53(1)

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High Courts22 Dec 1999Dismissed

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

Madhya Pradesh High Court · (2000) 1 JLJ 268 : (2000) 2 MPLJ 187

Constitution of India, 1950 — Article 14, 16, 21, 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 2, 40, 47, 86(1), 93(3)Madhya Pradesh Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 — Rule 3, 5, 5(1) , 5(2), 5(3)

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High Courts22 Dec 1999Allowed

Jokhu alias Shivnarayan Vs District Magistrate and Others

Madhya Pradesh High Court · (2000) 1 MPHT 554

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 8(1), 9

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High Courts22 Dec 1999Dismissed

Mukesh Kumar Bajpai Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 JLJ 65 : (2000) 3 MPLJ 60

Constitution of India, 1950 — Article 227Madhya Pradesh Nagarpalika Nirvachan Niyam, 1994 — Rule 21, 4, 5, 5(2), 6

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High Courts22 Dec 1999Dismissed

Manjulata (Smt.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2001) 1 JLJ 236

Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 58, 58(1)

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High Courts21 Dec 1999Allowed

Sanjay Kumar Giri Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 1918 : (2000) 1 MPLJ 507 : (2000) 3 RCR(Criminal) 183

Criminal Procedure Code, 1973 (CrPC) — Section 437(2), 439Juvenile Justice Act, 1986 — Section 18, 18(1), 8Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(1), 36A, 37, 4

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High Courts20 Dec 1999Allowed

UCO Bank and Others Vs Narendra Narayan Shrivastava

Madhya Pradesh High Court · (2000) 3 LLJ 1619 : (2000) 3 MPLJ 196

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19United Commercial Bank Officers Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4

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High Courts17 Dec 1999Dismissed

Ashok Kumar Tripathi Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2000) 1 JLJ 208 : (2000) 2 MPHT 193 : (2001) 4 MPLJ 206

Constitution of India, 1950 — Article 14, 191, 193, 226, 243Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 4Madhya Pradesh Panchayat Raj (Dwitiya Sanshodhan) Adhiniyam, 1997 — Section 13(4), 13(5), 13(6), 13(7), 17

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High Courts17 Dec 1999Dismissed