COURT ARCHIVE

Madhya Pradesh High Court judgments, 1999

719 judgments · page 31 of 36

High Courts26 Feb 1999Allowed

Vijay Singh Thakur (Dead), through his widow Kamlesh Thakur Vs State of M.P.

Madhya Pradesh High Court · (1999) 2 JLJ 147 : (1999) 2 MPLJ 421

Criminal Procedure Code, 1973 (CrPC) — Section 229, 241, 246(3), 394(2)Penal Code, 1860 (IPC) — Section 409, 477APrevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts26 Feb 1999

Sumitra Bai and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1999) CriLJ 2541

Evidence Act, 1872 — Section 157, 35, 6, 8Penal Code, 1860 (IPC) — Section 363, 366, 368

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High Courts25 Feb 1999

Santosh alias Macchar Vs State of M.P.

Madhya Pradesh High Court · (1999) 2 ACR 1882

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1), 50

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High Courts25 Feb 1999Dismissed

Mohammad Sharif and Others Vs Keshar Singh Hira Singh Thakur

Madhya Pradesh High Court · (2000) ILR (MP) 68 : (1999) 2 JLJ 122 : (1999) 2 MPJR 120 : (1999) 2 MPLJ 184

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 18

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High Courts25 Feb 1999Allowed

Ravindra Singh Sando Vs Bharat Petroleum Corporation Ltd. and Others

Madhya Pradesh High Court · AIR 1999 MP 156

Constitution of India, 1950 — Article 226Petroleum Act, 1934 — Section 29Petroleum Rules, 1976 — Rule 144, 151

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High Courts25 Feb 1999Dismissed

National Mineral Development Corporation Ltd. Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1999 MP 112 : (2000) 1 JLJ 12 : (2000) 1 MPLJ 429

Mines and Minerals (Development and Regulation) Act, 1957 — Section 9, 9(1)

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High Courts25 Feb 1999Dismissed

Smt. Amita Vs A.K. Rathore

Madhya Pradesh High Court · AIR 1999 MP 218 : (2000) ILR (MP) 380 : (2000) 1 JLJ 75 : (1999) 2 MPLJ 451

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts25 Feb 1999Allowed

K.L. Khandelwal and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) 2 JLJ 153 : (1999) 1 MPLJ 618

Madhya Pradesh Uchcha Shiksha Anudan Ayog (Nirsan) Adhiniyam, 1994 — Section 3(2)

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High Courts24 Feb 1999Dismissed

Kanker Roadways and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) 2 MPLJ 152

Motor Vehicles Act, 1988 — Section 103, 103(1), 103(2), 103(3), 104

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High Courts23 Feb 1999Allowed

Jayant Prakash Giri Vs Sobha Tahanguria Joge and Another

Madhya Pradesh High Court · (2001) ACJ 1329

Evidence Act, 1872 — Section 74Motor Vehicles Act, 1988 — Section 173

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High Courts23 Feb 1999Dismissed

Smt. Prabharani Vishwakarma Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1999 MP 223 : (2000) ILR (MP) 716

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Madhya Pradesh Municipalities Act, 1961 — Section 43(7), 87

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High Courts21 Feb 1999

Makhan Lal Sonker Vs Dwarka Prasad and Others

Madhya Pradesh High Court · (2001) ACJ 1202

Motor Vehicles Act, 1988 — Section 173

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High Courts19 Feb 1999Allowed

Ramesh Kateha and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1999) CriLJ 4243 : (1999) ILR (MP) 1002 : (1999) 2 MPJR 313

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts19 Feb 1999Dismissed

Himalaya Drug Co. Pvt. Ltd., Bangalore Vs Arya Aushadhi Pharmaceutical Works, Indore

Madhya Pradesh High Court · AIR 1999 MP 110 : (2000) 1 MPJR 523

Trade and Merchandise Marks Act, 1958 — Section 49

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High Courts18 Feb 1999

Smt. Mani Jain Vs Sub-Div. Forest Officer and Others

Madhya Pradesh High Court · (1999) CriLJ 1800 : (2000) ILR (MP) 1257

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 15, 15(5), 15(6), 15A, 15B

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High Courts18 Feb 1999

Mani Jain Vs Sub-divisional Forest Officer-cum-Authorised Officer and Others

Madhya Pradesh High Court · (2000) ILR (MP) 1257 : (1999) 2 MPLJ 81

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 397(3)Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 15, 15B, 15B(5), 15C

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High Courts18 Feb 1999Dismissed