High Courts14 May 1998Dismissed
Nepa Limited Vs Manoj Kumar Agrawal
Madhya Pradesh High Court · AIR 1999 MP 57 : (1999) ILR (MP) 1062 : (1999) 1 JLJ 106
Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 9
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,712 of 2,383
High Courts14 May 1998Dismissed
Sujan Pal Singh and Another Vs Chandan Singh Patel and Others
Madhya Pradesh High Court · (2000) ACJ 339 : AIR 1998 MP 280 : (1998) 2 MPJR 266 : (1998) 2 MPLJ 503
Motor Vehicles Act, 1988 — Section 168
High Courts14 May 1998
Kalachand Patel and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) ILR (MP) 628 : (1998) 2 MPJR 426 : (1999) 1 MPLJ 233
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts14 May 1998Dismissed
Kailash Chand Gupta and Another Vs Rukam Singh Yadav and Others
Madhya Pradesh High Court · AIR 1998 MP 310 : (1998) 2 JLJ 208 : (1998) 2 MPJR 94 : (1999) 1 MPLJ 283
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 May 1998
Sunita Sakit and Others Vs Imam Ali and Others
Madhya Pradesh High Court · (2000) ACJ 1553
Evidence Act, 1872 — Section 157
High Courts13 May 1998Dismissed
Brindawan Singh Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 JLJ 228 : (1999) 1 MPJR 184 : (1999) 1 MPLJ 336
Penal Code, 1860 (IPC) — Section 366, 376
High Courts13 May 1998
Prof. Narendra Kumar Gouraha Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1999 MP 122 : (1999) 2 JLJ 238 : (1999) 1 MPJR 88 : (2000) 1 MPLJ 192
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 10, 14, 16(4), 52
High Courts13 May 1998Allowed
Dr. Pramod Govind Najpandey Vs Jawaharlal Nehru Krishi Vishwavidyalaya and Others
Madhya Pradesh High Court · (2000) 1 MPJR 400
Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 — Section 14(2), 25
High Courts12 May 1998Allowed
Balkrishna Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPJR 393
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 30, 8
High Courts12 May 1998Partly Allowed
Virendra Singh Pal Vs Kashibai and Others
Madhya Pradesh High Court · AIR 1998 MP 324 : (1998) 2 MPLJ 203(1) : (1998) 2 MPLJ 203
Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 5Succession Act, 1925 — Section 63
High Courts09 May 1998Allowed
Ramadhar Sharma Vs Seva Ram and Others
Madhya Pradesh High Court · (1999) 1 MPJR 78
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9
High Courts09 May 1998Allowed
Ramadhar Sharma Vs Sewaram and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 461
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4(5), Order 22 Rule 9, Order 43 Rule 1Limitation Act, 1963 — Section 5
High Courts09 May 1998Allowed
Arjun Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) CriLJ 3956 : (1998) 2 MPLJ 486
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts09 May 1998Allowed
Arjun Singh Bhim Singh Yadav Vs State of M.P.
Madhya Pradesh High Court · (1998) ILR (MP) 780 : (1998) 2 JLJ 350 : (1998) 2 MPLJ 486
Penal Code, 1860 (IPC) — Section 302
High Courts09 May 1998Dismissed
Jhanak Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) 2 DMC 350
Penal Code, 1860 (IPC) — Section 306
High Courts09 May 1998Dismissed
Kishan Singh Shivprasad Swarnakar Vs Dani Dharmashala
Madhya Pradesh High Court · (1998) 2 MPLJ 302
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 20
High Courts09 May 1998
Munni Devi and Others Vs Anguri Devi
Madhya Pradesh High Court · AIR 1999 MP 31 : (1998) 2 MPJR 109 : (1998) 2 MPLJ 648
Evidence Act, 1872 — Section 114Succession Act, 1925 — Section 372
High Courts09 May 1998Allowed
Devendra Verma and Others Vs Smt. Nidhi Shrivastava
Madhya Pradesh High Court · (1998) 2 MPLJ 674
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 109, 114, 120B, 494, 495
High Courts09 May 1998Dismissed
Devi Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 3045
Criminal Procedure Code, 1973 (CrPC) — Section 174, 174(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts09 May 1998Dismissed
Devi Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (1999) ILR (MP) 1180 : (1999) 1 JLJ 259 : (1999) 1 MPLJ 354
Criminal Procedure Code, 1973 (CrPC) — Section 174(1)Penal Code, 1860 (IPC) — Section 149