High Courts08 Feb 1999Allowed
Vishnu Maheshwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 4403 : (1999) 1 MPJR 524
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,692 of 2,383
High Courts08 Feb 1999Dismissed
Ravi Shanker Lakhanlal Mishra and Another Vs Rajendra Kumar Dubey and Another
Madhya Pradesh High Court · (2000) ILR (MP) 163 : (1999) 2 MPLJ 281
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts08 Feb 1999Allowed
Vishnu Ram Chandra Maheshwari Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPLJ 516
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts05 Feb 1999
COMMISSIONER OF INCOME TAX Vs AWAA RAO SUGAR COMPANY LTD.
Madhya Pradesh High Court · (1999) 153 CTR 83
Companies (Profits) Surtax Act, 1964 — Section 9
High Courts05 Feb 1999
COMMISSIONER OF INCOME TAX Vs LABLI SINGH and CO.
Madhya Pradesh High Court · (1999) 156 CTR 568
Criminal Procedure Code, 1973 (CrPC) — Section 186Income Tax Act, 1961 — Section 143, 184, 185, 256
High Courts05 Feb 1999
Ram Vishnu Gupta and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) 2 DMC 489
Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 193, 302, 304B, 498A
High Courts05 Feb 1999
Commissioner of Income Tax Vs Labh Singh and Co.
Madhya Pradesh High Court · (2000) 245 ITR 608 : (2001) 118 TAXMAN 63
Income Tax Act, 1961 — Section 184, 185, 186
High Courts05 Feb 1999Dismissed
Kunjlal Das and Others Vs Preetam Chand and Another
Madhya Pradesh High Court · (1999) 1 MPLJ 635
Madhya 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 2, 5
High Courts05 Feb 1999Allowed
Commissioner of Income Tax Vs Doongaji and Co.
Madhya Pradesh High Court · (1999) 02 MP CK 0005
Income Tax Act, 1961 — Section 256(2)
High Courts04 Feb 1999Dismissed
Komal Prasad Soni Vs Smt. Aarti Bai
Madhya Pradesh High Court · (2000) 1 DMC 145
Hindu Marriage Act, 1955 — Section 13(1)
High Courts04 Feb 1999Allowed
Ravi Narayan Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPJR 528
Madhya Pradesh Land Revenue Code, 1959 — Section 170B, 170B(1)
High Courts04 Feb 1999
Dukhiram Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 ACR 1841
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1)
High Courts02 Feb 1999
Lambu alias Shankar Yadav Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 ACR 1884
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 50
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)
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