COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,698 of 2,383

High Courts24 Nov 1998Allowed

Secretary, State of M.P. Irrigation Deptt., Bhopal and Others Vs Jaswant Singh Dhillon

Madhya Pradesh High Court · AIR 1999 MP 168 : (1999) 1 MPJR 322 : (1999) 2 MPLJ 122

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 20(2), 7B

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High Courts24 Nov 1998

Purushottam Das and Others Vs Anil Kumar and Others

Madhya Pradesh High Court · (1999) 1 MPLJ 307

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 22 Rule 4, Order 32 Rule 3Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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High Courts23 Nov 1998

ARJUN SINGH and Another Vs ASSTT. DIRECTION OF INCOME TAX and Others

Madhya Pradesh High Court · (2000) 159 CTR 53

Civil Procedure Code, 1908 (CPC) — Section 12, 14, 15, 30Constitution of India, 1950 — Article 226, 227Foreign Exchange Regulation Act, 1973 — Section 56, 8

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High Courts23 Nov 1998

Arjun Singh and Another Vs Assistant Director of Income Tax (Investigation) and Others Ajay Singh Vs Commissioner of Income Tax and Others

Madhya Pradesh High Court · (2000) 246 ITR 363

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 131(1), 132, 143(3), 144APenal Code, 1860 (IPC) — Section 120B

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High Courts23 Nov 1998Dismissed

Chhotelal Vs Shyam Kishore and Others

Madhya Pradesh High Court · (1999) ILR (MP) 985 : (1999) 2 MPLJ 706

Madhya Pradesh Municipalities Act, 1961 — Section 24(1), 35, 35Representation of the People Act, 1951 — Section 9A

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High Courts20 Nov 1998Allowed

Prabhu Lal and Others Vs Shaheed Khan and Others

Madhya Pradesh High Court · (2000) ACJ 1102

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts19 Nov 1998Allowed

Bhopal Thok Upbhokta Sahkari Store Maryadit Vs Regional Deputy Director

Madhya Pradesh High Court · (1999) 82 FLR 426 : (2000) 3 LLJ 592

Employees State Insurance Act, 1948 — Section 75(2B)

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High Courts19 Nov 1998Dismissed

Narendra Bajpayi Vs State of M.P. and Another

Madhya Pradesh High Court · (1999) 2 MPJR 398 : (1999) 2 MPLJ 684

Constitution of India, 1950 — Article 226

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High Courts19 Nov 1998

State of M.P. Vs Anand Kumar Jain and Others

Madhya Pradesh High Court · (1999) 2 MPLJ 134

Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 8(5)Madhya Pradesh State Administrative Services (Classification, Recruitment and Conditions of Service) Rules, 1975 — Rule 13

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High Courts19 Nov 1998

Kanhiyalal Rawal Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) 1 JLJ 381

Constitution of India, 1950 — Article 225

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High Courts18 Nov 1998Dismissed

New India Assurance Co. Ltd. Vs Iqubal and Others

Madhya Pradesh High Court · (2001) ACJ 236

Motor Vehicles Act, 1988 — Section 149, 170

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High Courts18 Nov 1998

R.K. Tiwari, Ist Civil Judge Vs N.K. Pandey, Adv.

Madhya Pradesh High Court · (1999) CriLJ 4008

Contempt of Courts Act, 1971 — Section 15(2)

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High Courts18 Nov 1998

R.K. Tiwari, Ist Civil Judge, Class II Vs N.K. Pandey, Advocate

Madhya Pradesh High Court · (1999) 1 JLJ 154 : (1999) 2 MPLJ 174

Advocates Act, 1961 — Section 30Contempt of Courts Act, 1971 — Section 15(2)

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High Courts17 Nov 1998Dismissed

Rajendra Kumar Mahawar Vs Smt. Shakuntala Makhanlal Kesarwani

Madhya Pradesh High Court · (2000) 1 MPLJ 44

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)

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High Courts17 Nov 1998

Kunwarlal and etc. Vs State of M.P. and etc.

Madhya Pradesh High Court · (1999) CriLJ 3632 : (2000) 1 MPJR 151

Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 299, 302, 34, 392, 395

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High Courts17 Nov 1998Allowed

M/s Bastar Oil Mills and Industries Ltd. and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) 2 MPJR 622

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Van Upaj ke Kararon ka Punrikshan Adhiniyam, 1987 — Section 3, 5

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High Courts13 Nov 1998Dismissed

Dr. K.C. Malhotra Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1999 MP 96 : (1999) 2 JLJ 87 : (1999) 1 MPLJ 148

Constitution of India, 1950 — Article 226, 47Prevention of Food Adulteration (Tenth Amendment) Rules, 1997 — Rule 44Prevention of Food Adulteration Act, 1954 — Section 23(1)

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High Courts13 Nov 1998Dismissed

Agent, Rungta and Chachai Colliery Vs Presiding Officer, Labour Court and Others

Madhya Pradesh High Court · (1999) 81 FLR 986 : (2000) 1 LLJ 329

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts13 Nov 1998Allowed

Kaushalya Bai Vs State of M.P.

Madhya Pradesh High Court · (1999) ILR (MP) 1028 : (1999) 1 JLJ 277 : (1999) 1 MPLJ 368

Madhya Pradesh Municipalities Act, 1961 — Section 41A

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High Courts12 Nov 1998

Sankata Devi Verma Vs Jagdish Singh Chandel

Madhya Pradesh High Court · (2000) ILR (MP) 1015 : (2000) 1 MPJR 127 : (1999) 1 MPLJ 497

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(2), 13(3), 13(6)

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