COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,708 of 2,383

High Courts05 Aug 1998Dismissed

Mehdibai Foujdar Education Society Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) ILR (MP) 739 : (1998) 2 MPLJ 698

Constitution of India, 1950 — Article 30(1)Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 6

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High Courts04 Aug 1998Dismissed

Raghvendra Prasad Gautam Vs Union Bank of India and Another

Madhya Pradesh High Court · (1978) ILR (MP) 103 : (1998) 2 LLJ 1135 : (1999) 1 MPLJ 42

Constitution of India, 1950 — Article 343, 345, 351Official Languages Act, 1963 — Section 3(4)

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High Courts04 Aug 1998Dismissed

Jamnashankar Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1999) 2 JLJ 16 : (2000) 1 MPJR 159

Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 8

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High Courts04 Aug 1998

Amrit Lal Vs Union of India (UOI)

Madhya Pradesh High Court · (1999) 1 ACR 836

Constitution of India, 1950 — Article 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 3(1), 8

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High Courts03 Aug 1998

Rameshwari Devi and Others Vs The State

Madhya Pradesh High Court · (1998) CriLJ 4339 : (2000) ILR (MP) 407

Criminal Procedure Code, 1973 (CrPC) — Section 313, 317

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High Courts03 Aug 1998Dismissed

Allwyn, A Unit of Voltas Ltd. and Others Vs Deputy Labour Commissioner and Others

Madhya Pradesh High Court · (2000) 100 CompCas 694 : (1999) 1 MPLJ 195

Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

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High Courts03 Aug 1998

Rameshwari Devi and Others Vs State of M.P.

Madhya Pradesh High Court · (1998) 2 DMC 672 : (1998) 2 JLJ 346

Criminal Procedure Code, 1973 (CrPC) — Section 313, 317Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498A

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High Courts03 Aug 1998Dismissed

Oriental Insurance Co. Ltd. Vs Mulayam Bai and Others

Madhya Pradesh High Court · (1999) ACJ 727 : (1998) 2 MPLJ 33

Evidence Act, 1872 — Section 74

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High Courts03 Aug 1998

Som Distilleries Ltd. Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 1 MPJR 261

Constitution of India, 1950 — Article 14, 226

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High Courts31 Jul 1998Allowed

Gulmohar Griha Nirman Sahakari Sanstha Samiti, Indore Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1998 MP 328 : (1998) 2 MPLJ 370

Constitution of India, 1950 — Article 162, 21, 330AMadhya Pradesh Bhumi Vikas Rules, 1984 — Rule 1Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 30, 31, 83

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High Courts30 Jul 1998

National Insurance Co. Ltd. Vs Naushad and Others

Madhya Pradesh High Court · (1999) 2 ACC 331 : (2001) ACJ 589

Evidence Act, 1872 — Section 64, 65, 66

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High Courts30 Jul 1998Allowed

Gyanwati Bai Gujar Vs Bhagchand Mohna Gujar

Madhya Pradesh High Court · (1999) ILR (MP) 906 : (1999) 1 JLJ 112 : (1998) 2 MPJR 431 : (1999) 1 MPLJ 408

Criminal Procedure Code, 1973 (CrPC) — Section 127, 482

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High Courts30 Jul 1998Dismissed

Nanakchand Shriram Sohani Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1999 MP 55 : (1999) 2 JLJ 205

Arbitration Act, 1940 — Section 30

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High Courts30 Jul 1998Allowed

Dharmendra and Another Vs Indore Municipal Corporation and Another

Madhya Pradesh High Court · (1999) 1 JLJ 119

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 226Madhya Pradesh Bhumi Vikas Rules, 1984 — Rule 11, 11(1), 25

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High Courts28 Jul 1998