High Courts01 Dec 1998Allowed
State of M.P. Vs Bhagwatdeen and Others
Madhya Pradesh High Court · (2000) 1 MPJR 336
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,697 of 2,383
High Courts30 Nov 1998
State of M.P. Vs Babu Singh
Madhya Pradesh High Court · (2000) 1 MPJR 131
Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 379
High Courts30 Nov 1998Dismissed
Smt. Purabai and Others Vs Prithwiraj and Others
Madhya Pradesh High Court · (2000) 1 MPJR 110
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Nov 1998Allowed
Chandrakala Doble (Smt.) and Others Vs Shyam Rao Doble and Others
Madhya Pradesh High Court · (1999) ILR (MP) 881 : (1999) 2 JLJ 51
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(1), 20Succession Act, 1925 — Section 371
High Courts30 Nov 1998Allowed
Smt. Chandrakala Doble and Others Vs Shyam Rao Doble and Others
Madhya Pradesh High Court · (1999) 1 MPJR 337
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A, 20Succession Act, 1925 — Section 371
High Courts30 Nov 1998Dismissed
Vimal Kumar Vs Gyanchand and Another
Madhya Pradesh High Court · AIR 1999 MP 264 : (1999) 1 MPLJ 500
Specific Relief Act, 1963 — Section 16
High Courts30 Nov 1998
COMMISSIONER OF INCOME TAX Vs LABH SINGH and CO.
Madhya Pradesh High Court · (2001) 112 TAXMAN 92 : (2000) 112 TAXMAN 92
Income Tax Act, 1961 — Section 143, 154, 256
High Courts30 Nov 1998
Gyanoda Biswas and Others Vs Kalipada Biswas and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 42
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Constitution of India, 1950 — Article 227
High Courts30 Nov 1998Dismissed
Vimal Kumar Tarachand Jain Vs Gyanchand Kunjilal Jain and Another
Madhya Pradesh High Court · (1999) 1 JLJ 281 : (1999) 1 MPLJ 500
Specific Relief Act, 1963 — Section 16
High Courts30 Nov 1998Allowed
Sakribai and Another Vs Kailash Chandra
Madhya Pradesh High Court · (1999) 2 MPJR 218
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Nov 1998Allowed
Raigarh Khetriya Gramin Bank Vs Taliram Gupta and Another
Madhya Pradesh High Court · (2000) 1 MPJR 489
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 25(3)
High Courts28 Nov 1998Dismissed
Manorama Devi and Others Vs Suresh and Others
Madhya Pradesh High Court · (1999) 1 MPJR 287
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)
High Courts28 Nov 1998Dismissed
Manorama Devi and Others Vs Suresh Narain and Others
Madhya Pradesh High Court · (1999) 1 MPLJ 436
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 45Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(11), 13(6)
High Courts28 Nov 1998
Oriental Insurance Co. Ltd. Vs Alka Mishra and Others
Madhya Pradesh High Court · (1999) ACJ 918
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4
High Courts27 Nov 1998Dismissed
Gopal Selar Vs Badrilal and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 478
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts26 Nov 1998Dismissed
Satish Trading Company Vs Divisional Manager, P.P. Khare, Indore Telephones
Madhya Pradesh High Court · (1999) ILR (MP) 945 : (1999) 1 JLJ 217
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 12, 14, 19, 2(9), 22Government of India Act, 1915 — Section 107, 108
High Courts26 Nov 1998
Vidyudeep Sukhad Vs Smt. Subhadrabai Sukhad
Madhya Pradesh High Court · (1999) 1 MPLJ 403
Hindu Marriage Act, 1955 — Section 16, 17Succession Act, 1925 — Section 372
High Courts26 Nov 1998Allowed
State of M.P. Vs Ganga Singh and Another
Madhya Pradesh High Court · (1999) 1 MPLJ 733
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 34, 435
High Courts26 Nov 1998Allowed
Bharat Heavy Electricals Ltd. Vs Gyan Kaur and Another
Madhya Pradesh High Court · (2000) ACJ 100 : (2000) ILR (MP) 518 : (1999) 2 MPJR 484
Employees Compensation Act, 1923 — Section 3, 30Employees State Insurance Act, 1948 — Section 2, 51Penal Code, 1860 (IPC) — Section 302
High Courts24 Nov 1998
Gopal Krishna Sharma Vs Engineer-in-chief, P.W.D. and Others
Madhya Pradesh High Court · (1999) 81 FLR 605 : (1999) 3 LLJ 706 : (1999) 2 MPLJ 164