COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,701 of 2,383

High Courts29 Oct 1998Dismissed

Amrit Rao Mukut Rao Survey Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPLJ 595 : (1999) 1 MPLJ 105

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(3), 9(6)Penal Code, 1860 (IPC) — Section 409, 467

High Courts29 Oct 1998Allowed

Laxmi Devi Shrivastava Vs Anil Kumar Zutsi and Others

Madhya Pradesh High Court · (1999) 1 MPLJ 82

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2, 23A, 23J

High Courts29 Oct 1998Dismissed

Balram Varma Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1999) 1 JLJ 209 : (1999) 2 LLJ 324

Constitution of India, 1950 — Article 227

High Courts29 Oct 1998Allowed

Dr. Naresh Purohit Vs Dr. P.K. Shobhana

Madhya Pradesh High Court · AIR 1999 MP 108 : (1999) 2 JLJ 30 : (1999) 1 MPLJ 714

Hindu Marriage Act, 1955 — Section 13(1)

High Courts29 Oct 1998Allowed

Anil Kumar Ram Avtar Gupta Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 JLJ 396 : (1999) 1 MPLJ 512

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8

High Courts29 Oct 1998Dismissed

Amritrao Mukutrao Survey Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPLJ 595

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(3)Penal Code, 1860 (IPC) — Section 409, 467Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts28 Oct 1998Allowed

Keshari Singh alias Ramu and Another etc. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1999) CriLJ 2606 : (2000) ILR (MP) 1288 : (1999) 1 MPJR 635

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159Penal Code, 1860 (IPC) — Section 307, 326, 34

High Courts28 Oct 1998Dismissed

Kaushal Prasad Kashyap Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) ILR (MP) 650 : (1999) 1 MPJR 175 : (1999) 1 MPLJ 455

Madhya Pradesh General Clauses Act, 1957 — Section 17Madhya Pradesh Land Revenue Code, 1959 — Section 15, 16, 17, 17(2), 17(3)Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 39(2), 93

High Courts28 Oct 1998

Raj Bahadur Vs Narayan Das

Madhya Pradesh High Court · (1999) 2 ACR 1384

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(A)(1)

High Courts27 Oct 1998Allowed

Sushil Kumar Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPJR 479

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 50

High Courts27 Oct 1998

Tej Kumari and Others Vs Hakim Singh and Others

Madhya Pradesh High Court · (2000) ACJ 1205

Motor Vehicles Act, 1988 — Section 163A, 166, 168

High Courts27 Oct 1998Allowed

Manoj @ Amit Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPLJ 567

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50

High Courts27 Oct 1998Allowed

Shivlal and Others Vs Girish Kumar and Others

Madhya Pradesh High Court · AIR 1999 MP 52

Motor Vehicles Act, 1988 — Section 140

High Courts27 Oct 1998Allowed

Sushil Kumar (In Jail) Vs State of M.P.

Madhya Pradesh High Court · (1999) CriLJ 4516

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50

High Courts26 Oct 1998Allowed

Vidyudeep Vs Smt. Subhadrabai

Madhya Pradesh High Court · (2000) 2 DMC 387

Hindu Marriage Act, 1955 — Section 15, 16, 17

High Courts15 Oct 1998Allowed

Rafique Khan and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2000) 1 MPJR 123

Penal Code, 1860 (IPC) — Section 363, 366, 368

High Courts14 Oct 1998Dismissed

Ramesh Kumar Jaiswal Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 1 MPJR 427

Madhya Pradesh Excise Act, 1915 — Section 62, 63

High Courts14 Oct 1998Dismissed

Bajaj Electricals Ltd. Vs Shri Nandkishore Kanojia and Another

Madhya Pradesh High Court · (2000) 1 MPJR 95

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Shops and Establishments Act, 1958 — Section 58(2)

High Courts13 Oct 1998

ANIL KUMAR SATISH KUMAR NAHTA Vs INSPECTING ASSISTANT COMMISSIONER OF INCOME TAX

Madhya Pradesh High Court · (1999) 152 CTR 516

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 147, 148, 187, 188

High Courts13 Oct 1998

Anil Kumar Satish Kumar Nahta Vs Inspecting Assistant Commissioner of Income Tax and Others

Madhya Pradesh High Court · (2000) 242 ITR 238

Income Tax Act, 1961 — Section 147, 187, 188, 189