High Courts12 Mar 1999
Dhanya Kumar Dharamdas Agarwal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 56
Madhya Pradesh Municipal Corporation Act, 1956 — Section 173, 174, 174(1), 184
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1999
719 judgments · page 30 of 36
High Courts11 Mar 1999Dismissed
Balmukund Singhal Vs Biharilal
Madhya Pradesh High Court · (1999) 1 MPJR 577 : (1999) 2 MPLJ 353
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Mar 1999Allowed
Sujit Kumar Banerjee Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2000 MP 44 : (2001) ILR (MP) 452
Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 33(4)
High Courts11 Mar 1999Allowed
Dr. Neelu Gupta Vs J.N. Krishi Vishwa Vidyalaya, Jabalpur and Another
Madhya Pradesh High Court · AIR 1999 MP 134 : (2001) ILR (MP) 153 : (1999) 2 JLJ 407 : (1999) 1 MPLJ 728
Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 — Section 27
High Courts10 Mar 1999Dismissed
Damroolal Gagannath Prasad Pathak and Others etc. Vs Krishi Upaj Mandi Samiti, Jabalpur and Another
Madhya Pradesh High Court · AIR 2000 MP 15 : (2001) ILR (MP) 7 : (1999) 2 MPLJ 678
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 19, 2, 2(1)
High Courts10 Mar 1999Allowed
Dr. Yasmin Khan Vs Samiullah Khan
Madhya Pradesh High Court · AIR 1999 MP 214 : (2001) ILR (MP) 690 : (1999) 2 JLJ 228 : (1999) 2 MPJR 185 : (1999) 1 MPLJ 626
Civil Procedure Code, 1908 (CPC) — Section 15Madhya Pradesh Civil Courts Act, 1958 — Section 15
High Courts10 Mar 1999Allowed
Ram Suman Hiralal Pandey Vs Chancellor of Universities, Bhopal and others
Madhya Pradesh High Court · (2000) 1 MPLJ 264
High Courts09 Mar 1999Dismissed
(Sardar) Jagat Singh Vs Gehimal
Madhya Pradesh High Court · (2001) 1 MPJR 48
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts08 Mar 1999Allowed
Arun Chauhan Vs Sakharam and Others
Madhya Pradesh High Court · (2001) ACJ 1187
Motor Vehicles Act, 1988 — Section 173
High Courts08 Mar 1999
Pramila Bai Vs Sub-Divisional Officer and Others
Madhya Pradesh High Court · (2000) ILR (MP) 1115 : (1999) 2 MPLJ 209
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 122(2)Madhya Pradesh Panchayat Raj Nirvachan Niyam, 1994 — Rule 47, 90
High Courts08 Mar 1999Allowed
Preetam and Others Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 DMC 420
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts05 Mar 1999Dismissed
Ravi @ Ravindra Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 DMC 133
Penal Code, 1860 (IPC) — Section 306
High Courts04 Mar 1999Allowed
Bateshi Bai and Another Vs Udayraj Singh Baghel and Others
Madhya Pradesh High Court · (2001) ACJ 1034
Motor Vehicles Act, 1988 — Section 173
High Courts04 Mar 1999Dismissed
Gangadhar Rai Jadhav Vs Asha Lata Ghatge
Madhya Pradesh High Court · (2000) 1 DMC 199
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1)
High Courts04 Mar 1999
Ramesh Kumar and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) 2 DMC 140
Penal Code, 1860 (IPC) — Section 304B
High Courts04 Mar 1999Dismissed
Satrupa Vs Basant Kumar
Madhya Pradesh High Court · (2000) 2 DMC 109
Hindu Marriage (Amendment) Act, 1995 — Section 13(1)
High Courts26 Feb 1999
COMMISSIONER OF Income Tax Vs REGIONAL SOYABEAN PRODUCTS CO-OPERATIVE UNION LTD.
Madhya Pradesh High Court · (1999) 155 CTR 512 : (1999) 105 TAXMAN 134
Income Tax Act, 1961 — Section 134, 139, 142, 143, 147
High Courts26 Feb 1999
Commissioner of Income Tax Vs Regional Soyabean Products Co-operative Union Limited
Madhya Pradesh High Court · (2000) ILR (MP) 299 : (1999) 239 ITR 217
Income Tax Act, 1961 — Section 143, 143(1), 143(2)
High Courts26 Feb 1999
Mineral Exploration Corporation Ltd. and Another Vs Mineral Exploration Corporation Employees' Union and Others
Madhya Pradesh High Court · (2000) ILR (MP) 1368 : (2001) 3 LLJ 1307
Constitution of India, 1950 — Article 16, 227Industrial Disputes (Central) Rules, 1957 — Rule 58(1)Industrial Disputes Act, 1947 — Section 10, 18(1), 18(6), 19(6)
High Courts26 Feb 1999
Indra Bahadur Singh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) 2 DMC 101
Penal Code, 1860 (IPC) — Section 304B