High Courts17 Feb 1999Dismissed
Ram Ratan Vs Janpad Panchayat and Others
Madhya Pradesh High Court · (2000) 3 LLJ 1442 : (1999) 2 MPLJ 449
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1999
719 judgments · page 32 of 36
High Courts17 Feb 1999Allowed
Madhya Pradesh Electricity Board and Another Vs Dal Chand Rathore
Madhya Pradesh High Court · (1999) 2 LLJ 658 : (1999) 2 MPJR 351
High Courts17 Feb 1999Dismissed
United India Insurance Co. Ltd. Vs Sekdiya and Others
Madhya Pradesh High Court · (2001) ACJ 778
Motor Vehicles Act, 1988 — Section 173
High Courts16 Feb 1999Dismissed
New India Assurance Co. Ltd. Vs Bhuvnesh Pathak and Another
Madhya Pradesh High Court · (2001) ACJ 1069
Motor Vehicles Act, 1988 — Section 140, 92
High Courts16 Feb 1999Dismissed
Onkar Prasad Vishwakarma Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2000) 2 LLJ 807
Constitution of India, 1950 — Article 12, 226Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 12(3), 6(6)Madhya Pradesh Industrial Relations Act, 1960 — Section 107(A), 31(3), 61
High Courts16 Feb 1999
Balram Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 ACR 1841 : (2006) ILR (MP) 1571
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1), 50
High Courts15 Feb 1999Dismissed
Julekha Bi and Another Vs Mohammad Fazal
Madhya Pradesh High Court · (1999) CriLJ 3890 : (2000) ILR (MP) 631
Criminal Procedure Code, 1973 (CrPC) — Section 125 , 126, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5
High Courts15 Feb 1999Dismissed
Kaushal Prasad Vs Moolchand Alias Mula Agrawal
Madhya Pradesh High Court · (2000) 1 MPJR 594
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 12
High Courts12 Feb 1999
Keshrimal Bapulal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1999) 104 TAXMAN 414
Income Tax Act, 1961 — Section 143(1)
High Courts12 Feb 1999
Commissioner of Income Tax Vs Smt. Padma Devi Jain
Madhya Pradesh High Court · (2000) 245 ITR 818
Income Tax Act, 1961 — Section 256, 271(1)
High Courts11 Feb 1999Dismissed
Oriental Insurance Co. Ltd. Vs Kalawati Gupta and Others
Madhya Pradesh High Court · (2000) ACJ 894
High Courts11 Feb 1999Allowed
Smt. Annapurnabai @ Bhoori Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 DMC 196
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts11 Feb 1999Allowed
Annapurnabai @ Bhoori Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 DMC 699 : (1999) 2 MPLJ 85
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts11 Feb 1999
Smt. Shashi Devi Vs Income Tax Officer and Others
Madhya Pradesh High Court · (2001) ILR (MP) 310 : (2000) 241 ITR 216 : (1999) 107 TAXMAN 163
Finance Act, 1997 — Section 64Income Tax Act, 1961 — Section 131, 131(1)
High Courts11 Feb 1999
Commissioner of Income Tax Vs National Textile Corporation
Madhya Pradesh High Court · (1999) 239 ITR 176
Income Tax Act, 1961 — Section 40A, 40A(7)
High Courts11 Feb 1999Allowed
Vijay Kumar Jain Vs Smt. Kalpana Jain
Madhya Pradesh High Court · (2000) 1 DMC 399
Hindu Marriage Act, 1955 — Section 13(1)
High Courts11 Feb 1999
Arjun Kushwah Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 DMC 118
Penal Code, 1860 (IPC) — Section 306
High Courts11 Feb 1999
Arjun Jagannath Kushwah Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 MPLJ 117
Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 306
High Courts11 Feb 1999
COMMISSIONER OF INCOME TAX Vs NATIONAL TEXTILE CORPORATION
Madhya Pradesh High Court · (1999) 153 CTR 330 : (1999) 104 TAXMAN 37
High Courts11 Feb 1999
SMT. SHASIR DEVI Vs INCOME TAX OFFICER and Others
Madhya Pradesh High Court · (1999) 154 CTR 1
Constitution of India, 1950 — Article 227Finance Act, 1997 — Section 62, 64, 65, 67, 68Income Tax Act, 1961 — Section 131, 132, 139, 143