High Courts06 Nov 1998Allowed
Ramesh Kumar Radheshyam Agrawal and Others Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPLJ 423
Penal Code, 1860 (IPC) — Section 304B, 498A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,700 of 2,383
High Courts06 Nov 1998Allowed
Vishal Pharmaceuticals and Another Vs State of M.P.
Madhya Pradesh High Court · (1999) ILR (MP) 704 : (1999) 2 MPLJ 378
Drugs and Cosmetics Act, 1940 — Section 18, 24, 25, 27Drugs and Cosmetics Rules, 1945 — Rule 4, 46, 6
High Courts06 Nov 1998
Ranjit Kaur Vs Bhagwant Kaur and Another
Madhya Pradesh High Court · (1999) 2 MPLJ 348
Madhya Pradesh General Provident Fund Rules, 1955 — Rule 2(1)
High Courts05 Nov 1998
Mangal Ram and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 4342 : (1999) 1 MPLJ 505
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts05 Nov 1998
Mangal Ram and Another Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 124 : (1999) 1 MPLJ 505
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts05 Nov 1998Allowed
Awadhesh Kumar Chandra Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 MPJR 286
Penal Code, 1860 (IPC) — Section 306
High Courts04 Nov 1998Dismissed
Hirday Narayan Shukla Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 81 FLR 607 : (1999) 3 LLJ 1226
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)
High Courts03 Nov 1998Allowed
Sapan Banerji Vs Smt. Shanti Devi Jaiswal
Madhya Pradesh High Court · (1999) 1 MPJR 342
Limitation Act, 1963 — Section 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C, 23E
High Courts03 Nov 1998Allowed
Ram Sharan Vs Ansuiya Bai
Madhya Pradesh High Court · (1999) 2 DMC 12
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13(1)
High Courts03 Nov 1998
Commissioner of Income Tax Vs Pragati Metal Corporation
Madhya Pradesh High Court · (1999) 235 ITR 398 : (1999) 103 TAXMAN 114
Income Tax Act, 1961 — Section 43B
High Courts03 Nov 1998
Arun Kumar and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) 1 DMC 461 : (2000) ILR (MP) 896 : (1999) 2 JLJ 54 : (2000) 2 MPLJ 184
Criminal Procedure Code, 1973 (CrPC) — Section 170, 173, 173(5), 397, 482Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts03 Nov 1998Allowed
Satish Shyam Soni Vs Smt. Nirmal Prakash Agrawal
Madhya Pradesh High Court · (1999) 1 MPLJ 366
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C
High Courts03 Nov 1998
Arun Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 717 : (2000) ILR (MP) 896
Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173, 173(5), 397Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts03 Nov 1998Allowed
Satish Soni Vs Smt. Nirmal Agrawal
Madhya Pradesh High Court · (1999) 1 MPJR 172
High Courts30 Oct 1998
Prabhudayal Amichand Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1999) 237 ITR 483 : (1999) 103 TAXMAN 276
Income Tax Act, 1961 — Section 254, 263, 271(1)
High Courts29 Oct 1998Allowed
Smt. Kewribai and Others Vs Dularinbai
Madhya Pradesh High Court · (2000) 1 MPJR 195
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts29 Oct 1998Allowed
Anil Kumar Gupta Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 148
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 8
High Courts29 Oct 1998Dismissed
Amrit Rao Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 95
Penal Code, 1860 (IPC) — Section 409, 467Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts29 Oct 1998
Anoop Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 2938 : (2000) 1 MPJR 237
Evidence Act, 1872 — Section 113A, 113DPenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts29 Oct 1998
Shivlal and Others Vs Girish Kumar Kailash Narayan Gupta and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 519
Motor Vehicles Act, 1988 — Section 140