High Courts06 Jan 1999Dismissed
Rajendra Kumar Sharma Vs Jiwaji University, Gwalior and Others
Madhya Pradesh High Court · (1999) 1 MPJR 461
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49(2)(ii), 49(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,695 of 2,383
High Courts06 Jan 1999Dismissed
Rajendra Kumar Sharma Vs Jiwaji University and Others
Madhya Pradesh High Court · (1999) 1 MPLJ 554
Constitution of India, 1950 — Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49, 49(2), 58
High Courts06 Jan 1999
Munni Begam Vs Abdul Satar
Madhya Pradesh High Court · (2001) 2 DMC 596 : (2001) 1 JLJ 292 : (2001) 1 MPJR 145 : (2001) 1 MPLJ 312 : (2001) 2 RCR(Criminal) 148
Criminal Procedure Code, 1973 (CrPC) — Section 125 , 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
High Courts06 Jan 1999Dismissed
Chhotekhan Vs Rajesh Kumar Agrawal
Madhya Pradesh High Court · (2000) 2 ACC 289 : (2001) ACJ 228 : (1999) 2 LLJ 181 : (1999) 2 MPLJ 75
Workmens Compensation Act, 1923 — Section 4
High Courts06 Jan 1999Allowed
Balkrishan and Another Vs Mohsin Bhai and Others
Madhya Pradesh High Court · AIR 1999 MP 86 : (2000) ILR (MP) 494 : (1999) 1 JLJ 399 : (1999) 2 MPLJ 31
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Bharat Abolition of Jagirs Act, 1951 — Section 19, 2(7), 4(1)Transfer of Property Act, 1882 — Section 58
High Courts05 Jan 1999
Ranjit Singh Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 ACR 1884
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts05 Jan 1999Dismissed
K.P. Agnihotri Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 1483 : (1999) ILR (MP) 1097
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts05 Jan 1999Dismissed
Rajmal (Dead) Through L.R. Arjun Kumar Vs Santokbai and Others
Madhya Pradesh High Court · (2000) 1 MPJR 562
Civil Procedure Code, 1908 (CPC) — Section 100(5)Specific Relief Act, 1963 — Section 16(1)(c)
High Courts05 Jan 1999Dismissed
Sudesh alias Suresh Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 2602 : (2001) ILR (MP) 233 : (2000) 2 MPJR 169
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 376, 394, 411
High Courts05 Jan 1999Dismissed
State of M.P. Vs M/S Triyug Talkies and Another
Madhya Pradesh High Court · (2000) 1 MPJR 64
Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 4DMadhya Pradesh Land Revenue Code, 1959 — Section 50
High Courts18 Dec 1998Dismissed
Dinesh Kumar and Others Vs Rasik Bihari Joshi and Another
Madhya Pradesh High Court · (1999) 1 MPJR 439 : (1999) 3 RCR(Criminal) 593
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 120B, 494
High Courts18 Dec 1998Dismissed
Dr. Amin Bhabha Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPJR 425
Penal Code, 1860 (IPC) — Section 193, 201
High Courts18 Dec 1998
Harsahay and Another Vs Ajay Kumar and Others
Madhya Pradesh High Court · (2000) ACJ 1078
Motor Vehicles Act, 1988 — Section 140
High Courts16 Dec 1998Allowed
Mahesh Kumar Patel and Others Vs Mahesh Kumar Vyas and Others
Madhya Pradesh High Court · (2000) 2 MPJR 145
Hindu Succession Act, 1956 — Section 14(1), 15, 15(1), 15(2)(b), 16
High Courts16 Dec 1998Dismissed
Rajesh Vs Dalip and Others
Madhya Pradesh High Court · AIR 1999 MP 66 : (2000) ILR (MP) 1254 : (1999) 2 MPLJ 182
Motor Vehicles Act, 1988 — Section 140(2), 142
High Courts15 Dec 1998
Union of India (UOI) Vs Grasim Industries Ltd.
Madhya Pradesh High Court · (1999) ECR 227 : (2000) 116 ELT 28
Central Excise Rules, 1944 — Rule 11B, 57, 57ACentral Excises and Salt Act, 1944 — Section 11B, 35
High Courts15 Dec 1998Dismissed
Rajesh Raghunath Vs Dalip Jagannath and others
Madhya Pradesh High Court · (1999) 2 MPLJ 182
Motor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 142
High Courts11 Dec 1998
Gopal Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 1438 : (2003) ILR (MP) 716
Criminal Procedure Code, 1973 (CrPC) — Section 389, 439
High Courts10 Dec 1998Allowed
Raj Kaur Randhawa (Smt.) Vs Kinetic Gallery and Another
Madhya Pradesh High Court · (2000) 1 JLJ 67 : (2000) 1 MPJR 497 : (2000) 2 MPLJ 72
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, 15Court Fees Act, 1870 — Article 17, 7Suits Valuation Act, 1887 — Section 3, 4, 8
High Courts09 Dec 1998Dismissed
Hemlata Pathak (Smt.) and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) ILR (MP) 931 : (1999) 2 JLJ 96 : (1999) 2 MPJR 235
Constitution of India, 1950 — Article 226Madhya Pradesh General Clauses Act, 1957 — Section 10Madhya Pradesh Municipal Corporation Act, 1956 — Section 18, 37, 46, 46(3)