High Courts09 May 1998Dismissed
Ramchandra and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) 1 DMC 494
Penal Code, 1860 (IPC) — Section 306, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,713 of 2,383
High Courts06 May 1998Dismissed
Nandkishore Vs President, Babulal Bahoti
Madhya Pradesh High Court · (1998) 2 JLJ 248
High Courts30 Apr 1998
Munnibai Vs Jagdish Rathore
Madhya Pradesh High Court · (1998) 2 DMC 647
Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 24
High Courts30 Apr 1998
Munnibai Rathore Vs Jagdish Rathore
Madhya Pradesh High Court · (1998) 2 MPLJ 339
Hindu Marriage Act, 1955 — Section 24
High Courts29 Apr 1998Dismissed
Malik Singh Chawla Vs Surendra Kumar Lakhers and Others
Madhya Pradesh High Court · AIR 1998 MP 312 : (1998) ILR (MP) 894
Madhya Pradesh Civil Courts Act, 1958 — Section 7(2)Madhya Pradesh Municipalities Act, 1961 — Section 20(2)
High Courts29 Apr 1998Allowed
Archna Vs Ajay Kumar
Madhya Pradesh High Court · (1999) 1 DMC 23
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts28 Apr 1998Dismissed
Harbhajan Singh Vs M.P.E.B. and Another
Madhya Pradesh High Court · (1999) 2 MPJR 410
Constitution of India, 1950 — Article 226, 227
High Courts28 Apr 1998
Dr. Amaresh Kumar Vs The Dean, Laxmibai National College of Physical Education (Deemed University) and one Another
Madhya Pradesh High Court · (1998) 2 MPJR 49
High Courts28 Apr 1998
Bhiliya by L.Rs. Ram Singh and Others Vs Nand Kishore and Others
Madhya Pradesh High Court · (1999) ACJ 1009
Motor Vehicles Act, 1988 — Section 140
High Courts24 Apr 1998
Raj Kumar Laxminarayan Mehta Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 2 JLJ 202 : (1998) 2 MPLJ 63
Madhya Pradesh Development Authority Service (Officers and Servants) Recruitment Rules, 1987 — Rule 4
High Courts24 Apr 1998Dismissed
Madhuri Bai Vs Surendra Kumar and Another
Madhya Pradesh High Court · (2000) ILR (MP) 289 : (2000) 1 MPHT 602 : (2000) 1 MPJR 332
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482General Clauses Act, 1897 — Section 13(1)Penal Code, 1860 (IPC) — Section 8
High Courts23 Apr 1998Allowed
District Co-operative Central Bank Ltd. Vs Controlling Authority under Payment of Gratuity Act and Others
Madhya Pradesh High Court · (1999) 2 LLJ 1275 : (1999) 2 MPLJ 139
Payment of Gratuity Act, 1972 — Section 4
High Courts22 Apr 1998Allowed
Smt. Chandbi and Others Vs Mohd. Hanif
Madhya Pradesh High Court · (1999) 2 DMC 551
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts22 Apr 1998
Commissioner of Income Tax Vs Jagdish Prasad Goyal
Madhya Pradesh High Court · (1998) 233 ITR 95
Income Tax Act, 1961 — Section 256, 271
High Courts22 Apr 1998Dismissed
State of M.P. Vs Smt. Sushila Bai Thakur
Madhya Pradesh High Court · (2000) ACJ 1220 : (1999) 2 JLJ 256 : (1999) 1 MPJR 456 : (1999) 1 MPLJ 597
Workmens Compensation Act, 1923 — Section 1, 2(1)
High Courts22 Apr 1998
CHANDRA MOHAN Vs UNION OF INDIA and Others
Madhya Pradesh High Court · (1999) 155 CTR 272 : (1998) ILR (MP) 648 : (1998) 2 MPLJ 261
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 140A, 143, 144, 147, 148
High Courts22 Apr 1998Dismissed
Arjun Sharma Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 DMC 323
Penal Code, 1860 (IPC) — Section 302
High Courts22 Apr 1998
Chandra Mohan Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2000) 241 ITR 484 : (1998) 2 MPLJ 261
Income Tax Act, 1961 — Section 140A, 140A(1), 153(1), 240
High Courts22 Apr 1998Dismissed
Ram Sewak and Others Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 2844
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Apr 1998Dismissed
Union of India (UOI) and Another Vs Shri G.C. Sanghi and Another
Madhya Pradesh High Court · (1999) 2 JLJ 188 : (2000) 3 MPLJ 84
Central Provinces and Berar Accommodation (Requisition) (Amendment) Act, 1949 — Section 4(1)Central Provinces and Berar Accommodation (Requisition) Act, 1948 — Section 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22