CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 1999

719 judgments · page 6 of 36

High Courts02 Nov 1999

Smt. Bhulin Dewangan Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 JLJ 253 : (2000) 4 MPHT 69 : (2001) 2 MPLJ 372

Constitution of India, 1950 — Article 227Madhya Pradesh Municipalities Act, 1961 — Section 56(3)Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(3)
Read judgment
High Courts02 Nov 1999

Vijay Singh @ Vijendra Singh Vs Shyamlal and others

Madhya Pradesh High Court · (2000) 2 MPLJ 131

Limitation Act, 1963 — Section 24, 4Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 8
Read judgment
High Courts02 Nov 1999

Arjun Singh Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPHT 429

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304I, 304II
Read judgment
High Courts01 Nov 1999Allowed

Ismail Khan Vs Ram Prakash Verma

Madhya Pradesh High Court · AIR 2000 MP 277 : (2000) 2 MPHT 274 : (2000) 1 MPJR 51 : (2000) 2 MPLJ 104

Madhya Pradesh Stamp Rules, 1942 — Rule 15, 17Stamp Act, 1899 — Section 11
Read judgment
High Courts29 Oct 1999Dismissed

Anil Kumar Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 MPHT 429 : (2001) 4 MPLJ 316

Constitution of India, 1950 — Article 226, 227Judicial Review of Administrative Act — Section 47AMadhya Pradesh Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980 — Section 11
Read judgment
High Courts29 Oct 1999Allowed

Sarju Prasad Patel Vs Nanakchand and Others

Madhya Pradesh High Court · (2002) ILR (MP) 92 : (2000) 1 MPHT 531 : (2000) 1 MPJR 175

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
Read judgment
High Courts28 Oct 1999

Madhukar Rao Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 1 JLJ 304 : (2000) 2 MPHT 445 : (2000) 1 MPLJ 289 : (2000) 2 RCR(Criminal) 844

Constitution of India, 1950 — Article 141, 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 451, 452, 457, 523Forest Act, 1927 — Section 52(4), 52C
Read judgment