CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,699 of 2,383

High Courts12 Nov 1998

Shankar Lal Vs Babulal and Others

Madhya Pradesh High Court · (1999) 2 MPJR 241

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
Read judgment
High Courts12 Nov 1998Allowed

Afjal Abbas Vs State of M.P.

Madhya Pradesh High Court · (1998) 11 MP CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 58
Read judgment
High Courts11 Nov 1998Allowed

State of M.P. Vs Gaurishankar

Madhya Pradesh High Court · (1999) 2 JLJ 150 : (1999) 2 MPJR 57

Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 452, 452(1), 454(1)Forest Act, 1927 — Section 41Penal Code, 1860 (IPC) — Section 420
Read judgment
High Courts09 Nov 1998Dismissed

Bhagwan Das Vs Ram Charan

Madhya Pradesh High Court · (1999) 2 JLJ 33 : (1999) 2 MPLJ 370

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D, 23D(3), 23E
Read judgment
High Courts07 Nov 1998Allowed

Karan Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) ILR (MP) 472 : (1999) 2 MPLJ 432

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91, 92Industrial Disputes Act, 1947 — Section 2, 25J
Read judgment