High Courts22 Jan 1999Dismissed
United India Insurance Co. Ltd. Vs Parekhia Bai and Others
Madhya Pradesh High Court · (2001) ACJ 766
Motor Vehicles Act, 1988 — Section 145, 147, 149, 173, 2
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1999
719 judgments · page 35 of 36
High Courts21 Jan 1999Dismissed
Oriental Insurance Co. Ltd. Vs Santi Bai and Others
Madhya Pradesh High Court · (2000) ACJ 1568
High Courts21 Jan 1999Allowed
Rati Ram Pandey and Another Vs Lalit Kumar and Others
Madhya Pradesh High Court · (2000) ACJ 910
High Courts19 Jan 1999
V.N. Pandey and Another Vs Bisesar Kumhar and Others
Madhya Pradesh High Court · (2000) ACJ 1543
High Courts19 Jan 1999Allowed
Leelawati and Another Vs General Manager, Madhya Pradesh State Road Trans. Corpn. and Others
Madhya Pradesh High Court · (2001) ACJ 718
High Courts19 Jan 1999
Gattu Gulab Singh Vs State of M.P.
Madhya Pradesh High Court · (2000) ILR (MP) 286 : (1999) 1 MPLJ 542
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)
High Courts19 Jan 1999Dismissed
Gattu Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 3105 : (2000) ILR (MP) 286 : (1999) 1 MPJR 569
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)
High Courts19 Jan 1999Allowed
Uma Bai and Another Vs Pagal Raj Banshi and Others
Madhya Pradesh High Court · (2001) ACJ 745
High Courts14 Jan 1999Allowed
Ram Singh Chauhan Vs Dinesh Ambedkar and others
Madhya Pradesh High Court · (2000) 2 MPLJ 94
Constitution of India, 1950 — Article 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 67, 67(1), 80
High Courts14 Jan 1999Allowed
Basant Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 DMC 398 : (2005) ILR (MP) 255
Penal Code, 1860 (IPC) — Section 307, 498A
High Courts14 Jan 1999Dismissed
Kumari Kini Dixit Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1999 MP 258 : (2000) ILR (MP) 1044 : (2000) 1 JLJ 59 : (2000) 1 MPLJ 605
Constitution of India, 1950 — Article 226
High Courts14 Jan 1999Allowed
Ashwani Trivedi (Dr.) and Others Vs Bhumi Vikas Bank
Madhya Pradesh High Court · (2000) ILR (MP) 62 : (1999) 2 JLJ 292 : (2000) 1 MPLJ 343
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 113, 52, 15, 15(1)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 31, 32, 7, 8
High Courts13 Jan 1999
Madhya Pradesh State Road Trans. Corpn. and Another Vs Priyank
Madhya Pradesh High Court · (2000) ACJ 701
High Courts13 Jan 1999Allowed
Khom Bai and Others Vs First Additional District Judge and Others
Madhya Pradesh High Court · (2000) ILR (MP) 1038 : (1999) 2 MPLJ 145
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 10, 15, 9
High Courts13 Jan 1999
Amar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1999 MP 215 : (1998) ILR (MP) 876 : (1999) 2 MPLJ 337
Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 5Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 122, 91
High Courts12 Jan 1999Allowed
Morena Mandal Sahkari Shakkar Karkhana Kailaras, Distt. Morena Vs Mewa Ram
Madhya Pradesh High Court · (1999) 1 MPJR 486
Constitution of India, 1950 — Article 12
High Courts12 Jan 1999
N.G.E.F. Limited, Transformer Division Vs Raipur Alloys and Steel Limited and Another
Madhya Pradesh High Court · (2001) ILR (MP) 224 : (1999) 2 MPJR 179 : (1999) 2 MPLJ 176
Arbitration Act, 1940 — Section 20
High Courts12 Jan 1999Dismissed
Bhayla and Another Vs Abdul Kayum and Others
Madhya Pradesh High Court · (2000) ACJ 546 : AIR 1999 MP 90 : (1999) 2 MPLJ 54
Motor Vehicles Act, 1988 — Section 171
High Courts12 Jan 1999
Suman Vyas and Others Vs Jagjeet Singh and Others
Madhya Pradesh High Court · (2001) 2 ACC 752
Motor Vehicles Act, 1988 — Section 163
High Courts12 Jan 1999Dismissed
Ram Swaroop Vs Morena Mandal Sahkari Shakkar Karkhana and Others
Madhya Pradesh High Court · (1999) 1 MPJR 305
Constitution of India, 1950 — Article 12, 226