COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,702 of 2,383

High Courts13 Oct 1998Allowed

Mohammad Jameel Khan and Others Vs Miththu Lal and Others

Madhya Pradesh High Court · AIR 1999 MP 70 : (1999) 2 JLJ 218 : (1999) 1 MPLJ 37

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Court Fees Act, 1870 — Section 7(iv)(c)

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High Courts12 Oct 1998Allowed

Shyam Lal Soni Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 1 MPJR 219

Penal Code, 1860 (IPC) — Section 323, 342, 343, 506

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High Courts09 Oct 1998

Ramlal Chironjilal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1999) 153 CTR 68 : (1999) 235 ITR 470

Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 271(1)

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High Courts09 Oct 1998Dismissed

New India Insurance Co. Ltd. and Another Vs Prakash Narain Agnihotri and Others

Madhya Pradesh High Court · (1999) ACJ 897 : AIR 1999 MP 53 : (1999) 2 MPLJ 217

Motor Vehicles Act, 1988 — Section 163A

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High Courts09 Oct 1998Allowed

Yashwant Raj Singh Vs Board of Revenue and Others

Madhya Pradesh High Court · (1999) 1 MPLJ 379

Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)

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High Courts09 Oct 1998Dismissed

Uma Devi and Another Vs Nagarpalika, Begamgunj and Others

Madhya Pradesh High Court · (1999) 2 MPJR 487

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 115

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High Courts08 Oct 1998

Shanti Devi Agrawal and Others Vs Punjab National Bank

Madhya Pradesh High Court · (1969) ILR (MP) 357 : (1999) 2 JLJ 185 : (1999) 1 MPLJ 615

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12

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High Courts08 Oct 1998Dismissed

Ram Prakash Indrasen Kohli Vs Krishna Das Agrawal and Another

Madhya Pradesh High Court · (1999) 1 MPLJ 447

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3

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High Courts08 Oct 1998

Smt. Shanti Devi Agrawal and Others Vs Punjab National Bank, Raigarh

Madhya Pradesh High Court · (1999) 1 MPJR 441

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12

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High Courts08 Oct 1998Allowed

State of M.P. and Another Vs Santosh Kumar Agrawal and Another

Madhya Pradesh High Court · (1999) ILR (MP) 1034 : (1999) 1 MPLJ 97

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High Courts07 Oct 1998Allowed

Tej Ram and Others Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPJR 213

Penal Code, 1860 (IPC) — Section 376(2)(g), 506

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High Courts07 Oct 1998

Shyamlal Agrawal and Others Vs Sardar Gurubachan Singh

Madhya Pradesh High Court · (1999) ILR (MP) 699 : (1999) 2 JLJ 118 : (1999) 2 MPLJ 288

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13(1), 13(6)

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High Courts06 Oct 1998Allowed

Ramnath Kaushik Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) ILR (MP) 835 : (1999) 1 JLJ 146 : (1999) 2 MPLJ 67

Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 21(1), 21(4), 91Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 3, 5

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High Courts06 Oct 1998Dismissed

M.P. State Warehousing Corporation and Others Vs Shri Azizur Rehman Siddiqui

Madhya Pradesh High Court · (2000) 1 MPJR 202

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19, 7

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High Courts06 Oct 1998

Madhusudan Yadav Vs Kshetriya Gramin Bank

Madhya Pradesh High Court · (2000) ILR (MP) 143 : (1999) 2 JLJ 142 : (1999) 2 MPLJ 578

Regional Rural Banks Act, 1976 — Section 30

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High Courts05 Oct 1998Allowed

Shaji Varghese Vs Ujjwal Majumdar and Others

Madhya Pradesh High Court · (1999) 2 MPJR 397 : (1999) 1 MPLJ 340

Motor Vehicles Act, 1988 — Section 166, 166(3)

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High Courts30 Sept 1998Allowed

Rakesh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1999) CriLJ 4915 : (2000) 1 MPJR 322

Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts29 Sept 1998Allowed

Mahesh Singh and Others Vs Sewaram and Others

Madhya Pradesh High Court · (2000) 1 JLJ 373 : (2000) 1 MPLJ 407

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 10, 11, 12, 13, 14Registration Act, 1908 — Section 38

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High Courts29 Sept 1998Allowed

Associated Cement Companies Ltd. Vs State of M.P. and another

Madhya Pradesh High Court · (2000) 2 MPLJ 84

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 127, 127(1), 127A, 129, 130

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High Courts29 Sept 1998Dismissed

Shakuntala Bai Sangewar and Others Vs Gopi Chand Gupta

Madhya Pradesh High Court · (1999) ILR (MP) 258 : (1999) 2 MPJR 65 : (1999) 2 MPLJ 112

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 144Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A

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