High Courts02 Feb 1999Allowed
Alpana Theatre Vs Nagar Palika Parishad and Others
Madhya Pradesh High Court · (2001) ILR (MP) 303 : (1999) 2 MPLJ 253
Madhya Pradesh Municipalities Act, 1961 — Section 127, 127(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1999
719 judgments · page 34 of 36
High Courts02 Feb 1999
Ashok Kumar Kaurav Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) ILR (MP) 1057 : (1999) 2 JLJ 273 : (1999) 2 MPJR 296 : (1999) 2 MPLJ 729
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 69, 69(1), 70, 70(1), 95
High Courts02 Feb 1999Allowed
Tunde and Another Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 428
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts01 Feb 1999Dismissed
Jila Sahkari Kendriya Bank Vs P.O., Labour Court and Another
Madhya Pradesh High Court · (1999) 82 FLR 70 : (2001) 3 LLJ 651
Constitution of India, 1950 — Article 227
High Courts01 Feb 1999Dismissed
Smt. Suman Singh Vs Tulsi Ram Patel
Madhya Pradesh High Court · (2000) 1 DMC 495
Hindu Marriage Act, 1955 — Section 13(1), 25, 25(1)
High Courts30 Jan 1999
State of Madhya Pradesh Vs Virendra Singh Parihar
Madhya Pradesh High Court · (1999) CriLJ 2438
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 2Criminal Procedure Code, 1973 (CrPC) — Section 197, 200
High Courts30 Jan 1999
State of M.P. Vs Virendra Singh Parihar, Advocate
Madhya Pradesh High Court · (1999) 2 JLJ 402 : (1999) 2 MPLJ 236 : (1999) 4 RCR(Criminal) 658
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 2Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts30 Jan 1999
Dhaniram and Others Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 2221 : (1999) 2 MPJR 135
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 325
High Courts30 Jan 1999Allowed
Rajendra Kumar Singh and etc. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1999) CriLJ 2807 : (1999) ILR (MP) 412 : (2000) 1 MPJR 29
Constitution of India, 1950 — Article 154(1), 163(2), 166, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 197Madhya Pradesh Special Police Establishment Act, 1947 — Section 4(1)
High Courts29 Jan 1999
Shantibai @ Bhatoribai Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 DMC 386
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306
High Courts29 Jan 1999Allowed
Akhil Chandra Mistri Vs Deputy Registrar, Co-Operative Societies, Kankar and others
Madhya Pradesh High Court · (2000) 2 MPLJ 171
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 2(z), 6, 77, 9
High Courts28 Jan 1999Allowed
Ruby Yadav and Others Vs Rajendra and Others
Madhya Pradesh High Court · (2000) ACJ 461 : (1999) 1 MPLJ 29
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts27 Jan 1999Dismissed
Miyanlal Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 2227 : (1978) ILR (MP) 715
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 363, 366, 376(2)
High Courts27 Jan 1999
COMMISSIONER OF Income Tax Vs MAHAVEER DRILLING CO.
Madhya Pradesh High Court · (2000) 241 ITR 733 : (2002) 123 TAXMAN 282
Income Tax Act, 1961 — Section 154, 256
High Courts25 Jan 1999
Commissioner of Income Tax Vs Jiwaji Rao Sugar Company Ltd.
Madhya Pradesh High Court · (1999) 240 ITR 611
Companies (Profits) Surtax Act, 1964 — Section 5, 5(1), 5(2), 9
High Courts25 Jan 1999Allowed
Manohar Vs State and M.P.
Madhya Pradesh High Court · (1999) 1 DMC 638 : (2001) ILR (MP) 100
Penal Code, 1860 (IPC) — Section 302
High Courts22 Jan 1999Dismissed
Dinesh Gurjar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1999) 2 JLJ 37
Constitution of India, 1950 — Article 1, 11, 226, 245, 246Lotteries (Regulation) Act, 1998 — Section 5Madhya Pradesh Lotteries Pratibandh Act, 1993 — Section 3
High Courts22 Jan 1999Allowed
Jagdish and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 2326 : (1999) 2 MPJR 400
Penal Code, 1860 (IPC) — Section 105, 148, 149, 307, 325
High Courts22 Jan 1999
State of M.P. and Another Vs Ahad Brothers
Madhya Pradesh High Court · (1999) 2 MPLJ 393
Court Fees Act, 1870 — Article 11, 8Land Acquisition Act, 1894 — Section 23, 23(1), 29, 4(1), 54
High Courts22 Jan 1999Dismissed
Pawan Kumar Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 2329 : (2001) ILR (MP) 549 : (1999) 2 JLJ 13 : (1999) 2 MPJR 116
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 317