High Courts17 Sept 1998Allowed
Chunta Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 MPJR 31
Arms Act, 1959 — Section 25, 27Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,704 of 2,383
High Courts17 Sept 1998
Nirmala Devi Vs Ravindra Singh
Madhya Pradesh High Court · (1999) 1 DMC 467
Hindu Marriage Act, 1955 — Section 13
High Courts17 Sept 1998Allowed
Nawal Kishore Jagannath Prasad Vs State of M.P.
Madhya Pradesh High Court · (1978) ILR (MP) 1464 : (1999) 1 MPLJ 167
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts17 Sept 1998Allowed
Lallu and Another Vs Kallu and Another
Madhya Pradesh High Court · (2000) 1 MPJR 58
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Sept 1998Dismissed
Kapoorchand Rajendra Kumar Jain Vs Shri Parasnath Digambar Jain Bada Mandir and Others
Madhya Pradesh High Court · (2000) 1 MPJR 199
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Sept 1998Allowed
Smt. Chandi Bai Vs Smt. Gulabkali
Madhya Pradesh High Court · (1999) 1 MPJR 178
Madhya Pradesh Municipalities Act, 1961 — Section 47, 52, 59
High Courts16 Sept 1998Dismissed
Ujjain Mill Mazdoor Sangh and Others Vs State of M.P.
Madhya Pradesh High Court · (1998) 79 FLR 571 : (2000) ILR (MP) 1250 : (1999) 1 LLJ 1197
Industrial Disputes Act, 1947 — Section 25O(5)
High Courts15 Sept 1998Allowed
Ashok Vs Smt. Narmada Bai and Another
Madhya Pradesh High Court · (1999) 1 MPJR 237
Motor Vehicles Act, 1988 — Section 147
High Courts15 Sept 1998Allowed
Baghmal Jhadulal Jain and Others Vs Bhaiyalal Raghuvanshi
Madhya Pradesh High Court · (1999) 2 MPLJ 293 : (2000) 3 RCR(Criminal) 53
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(1), 245(2), 247, 258Penal Code, 1860 (IPC) — Section 147, 148, 149, 380, 454
High Courts15 Sept 1998
Khatoonbi and Others Vs Prithvipal Singh and Another
Madhya Pradesh High Court · (1999) 2 ACC 202 : (1999) 1 ACC 324 : (2000) ACJ 634
Motor Vehicles Act, 1988 — Section 140
High Courts15 Sept 1998Allowed
Amar Bahadur Khadak Bahadur Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPLJ 67
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50(1)
High Courts15 Sept 1998Dismissed
Barjibai and Others Vs Harilal and Others
Madhya Pradesh High Court · (1999) 1 JLJ 115 : (1999) 1 MPLJ 411
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts15 Sept 1998Dismissed
Sukhnandan Ram Sahu Vs Oriental Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (1999) ACJ 750 : (1999) 1 MPLJ 1
Motor Vehicles Act, 1988 — Section 96Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts15 Sept 1998Dismissed
Gopal Das Maheshwari Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1999) ILR (MP) 1021 : (1999) 1 MPLJ 459
Pension Regulations for Army, 1961 — Regulation 173
High Courts15 Sept 1998Allowed
Ashok Vs Narmada Bai and Another
Madhya Pradesh High Court · (2000) ACJ 553
Motor Vehicles Act, 1988 — Section 128, 147
High Courts15 Sept 1998Dismissed
Barjibai and Others Vs Hari Lal and Others
Madhya Pradesh High Court · (1999) 1 MPJR 312
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)
High Courts14 Sept 1998
MRS. SHARADA PULLELA Vs COMMISSIONER OF INCOME TAX
Madhya Pradesh High Court · (1999) 153 CTR 27
Income Tax Act, 1961 — Section 139, 148, 215, 217, 271
High Courts14 Sept 1998Dismissed
Gokul Singh Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 3455
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts14 Sept 1998Dismissed
Gokul Singh Rammilan Singh Patel Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPLJ 74
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts14 Sept 1998
State of M.P. Vs Bhagwanti Bai
Madhya Pradesh High Court · (2000) 1 DMC 286
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 304B