COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,715 of 2,383

High Courts03 Apr 1998Dismissed

Virendra Kasliang Sharma Vs Smt. Ramkatoridevi

Madhya Pradesh High Court · (1998) 2 MPLJ 410

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D

Read judgment

High Courts02 Apr 1998Allowed

Indermal Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) 2 DMC 467

Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 306, 498A

Read judgment

High Courts02 Apr 1998Allowed

Dr. Govind Prasad Mishra Vs Rani Durgawati Vishwavidyalaya and Others

Madhya Pradesh High Court · (1998) 2 MPJR 169

Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49(2)University Grants Commission Act, 1956 — Section 12, 4

Read judgment

High Courts01 Apr 1998Allowed

Madanlal Kalaar Vs Bhagwandas

Madhya Pradesh High Court · (1999) 2 MPLJ 530

Evidence Act, 1872 — Section 65Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

Read judgment

High Courts01 Apr 1998Partly Allowed

State of M.P. and Another Vs Chitrekha and Others

Madhya Pradesh High Court · (2000) ACJ 203 : (2000) 1 LLJ 919 : (2000) 1 MPLJ 85

Workmens Compensation Act, 1923 — Section 12, 4A(3)

Read judgment

High Courts01 Apr 1998

Shashikala Vats and Others Vs Janpad Panchayat and Others

Madhya Pradesh High Court · (2000) ACJ 459

Read judgment

High Courts01 Apr 1998

State of Madhya Pradesh Vs Tantoo alias Halkeveer

Madhya Pradesh High Court · (1999) CriLJ 2913 : (1999) ILR (MP) 1089 : (1999) 2 JLJ 47

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts01 Apr 1998

Shiv Narayan Vs Kamal Singh and Others

Madhya Pradesh High Court · (1999) ACJ 999

Motor Vehicles Act, 1988 — Section 140, 166

Read judgment

High Courts01 Apr 1998Allowed

Smt. Suman Patel Vs Smt. Bhanwati and Others

Madhya Pradesh High Court · (1998) 2 MPJR 368

Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122

Read judgment

High Courts01 Apr 1998Dismissed

State of M.P. Vs Tantoo @ Halkeveer

Madhya Pradesh High Court · (1999) 1 MPJR 452

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts01 Apr 1998Allowed

Vikas Dwivedi Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1998) 2 JLJ 130

Read judgment

High Courts30 Mar 1998Allowed

Smt. Swapna Chakravarti Vs Dr. Viplav Chakravarti

Madhya Pradesh High Court · (1999) 1 MPJR 388

Hindu Marriage Act, 1955 — Section 13(1), 23(1)(a)

Read judgment

High Courts30 Mar 1998

Smt. Swapna Chakrawarti Vs Dr. Viplay Chakrawarti

Madhya Pradesh High Court · AIR 1999 MP 163 : (1999) 1 DMC 428 : (1999) ILR (MP) 760

Hindu Marriage Act, 1955 — Section 13, 13(1A), 13A, 23(1)

Read judgment

High Courts30 Mar 1998Allowed

Pushpabai Vs Pratap Singh

Madhya Pradesh High Court · (1999) 2 DMC 526

Penal Code, 1860 (IPC) — Section 494

Read judgment

High Courts27 Mar 1998Dismissed

Gabbar Singh Vs M. P. S. R. T. C. Gwalior and Others

Madhya Pradesh High Court · (1998) 2 MPJR 46

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 12(4)

Read judgment

High Courts27 Mar 1998Dismissed

S.K. Dean and others Vs Steel Authority of India Ltd. and others

Madhya Pradesh High Court · (2000) 1 MPLJ 530

Constitution of India, 1950 — Article 16, 226, 227

Read judgment

High Courts27 Mar 1998Dismissed

Devendra Singh Thakur Vs Beena Bai

Madhya Pradesh High Court · (1998) 2 DMC 585

Hindu Marriage Act, 1955 — Section 28, 9

Read judgment

High Courts27 Mar 1998Allowed

Dashrath and Others Vs State of M.P.

Madhya Pradesh High Court · (1999) 2 JLJ 79

Penal Code, 1860 (IPC) — Section 302, 304(I), 34

Read judgment

High Courts27 Mar 1998Allowed

Mangala Ben Vs Dilip Motwani and Another

Madhya Pradesh High Court · (1998) 1 ACC 667 : (2000) ACJ 1388

Employees Compensation Act, 1923 — Section 2, 20, 30, 4

Read judgment

High Courts27 Mar 1998Dismissed

Uma Shankar Shrivastava Vs Union of India and Others

Madhya Pradesh High Court · (1999) 1 MPJR 475

Constitution of India, 1950 — Article 226, 227

Read judgment