High Courts24 Feb 1998Allowed
Jai Narain Charitable Registered Society Vs Smt. Kumud Verma and Others
Madhya Pradesh High Court · AIR 1999 MP 37 : (1998) ILR (MP) 227
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 7 Rule 11, 96
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,719 of 2,383
High Courts24 Feb 1998Dismissed
Samrat Bidi Works and Others Vs Dayalal Meghji and Co.
Madhya Pradesh High Court · AIR 1999 MP 10 : (1999) ILR (MP) 961 : (2000) 1 JLJ 54 : (1998) 2 MPLJ 384
Trade and Merchandise Marks Act, 1958 — Section 29
High Courts23 Feb 1998Dismissed
Capt. S.S. Dabas Vs Anil Kumar and Another
Madhya Pradesh High Court · (2000) ACJ 305 : (1998) 2 MPJR 306
Motor Vehicles Act, 1988 — Section 140, 142
High Courts23 Feb 1998Allowed
Jaswant Singh Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPJR 55
Penal Code, 1860 (IPC) — Section 215, 379
High Courts23 Feb 1998Allowed
Babuliya alias Babulal Vs Mukesh Kumar
Madhya Pradesh High Court · (2000) ACJ 646 : AIR 1998 MP 247
Motor Vehicles Act, 1939 — Section 95
High Courts23 Feb 1998
Udariya Vs Shub Warehousing Company and Others
Madhya Pradesh High Court · AIR 1998 MP 233 : (1999) 1 MPLJ 290
Motor Vehicles Act, 1939 — Section 110B
High Courts20 Feb 1998Dismissed
Ashok Kumar Agrawal Vs Om Prakash and Others
Madhya Pradesh High Court · (1998) 2 ACC 569 : (2000) ACJ 445
Motor Vehicles Act, 1988 — Section 149, 173
High Courts20 Feb 1998Dismissed
Harishankar Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 1 JLJ 255 : (1998) 2 MPJR 258 : (1999) 1 MPLJ 217
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 39Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 39(1), 40
High Courts20 Feb 1998Allowed
Santosh Kumar Vs Sanjay More and Others
Madhya Pradesh High Court · (2000) ACJ 422 : AIR 1999 MP 62 : (1999) 2 JLJ 264 : (1998) 2 MPLJ 366
Motor Vehicles Act, 1988 — Section 140, 142
High Courts20 Feb 1998Dismissed
Govind Jangde and Others Vs Arun Kumar Singh
Madhya Pradesh High Court · AIR 1998 MP 289 : (1998) ILR (MP) 107 : (1998) 2 JLJ 287
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts19 Feb 1998Dismissed
Mohandas Suryavanshi Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 3451 : (1978) ILR (MP) 693 : (1999) 2 MPJR 492
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 366, 376
High Courts19 Feb 1998Allowed
Ku. Premlata Chaddha Vs Surendra Kumar Soni
Madhya Pradesh High Court · (1998) 2 ALD(Cri) 890 : (1998) 94 CompCas 808 : (1998) CriLJ 3657 : (1998) 2 JLJ 321 : (1998) 2 MPLJ 54
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Feb 1998Allowed
Deepchand and Others Vs State of M.P.
Madhya Pradesh High Court · (1998) CriLJ 3521
Criminal Procedure Code, 1973 (CrPC) — Section 406, 407, 407(2), 408, 409Penal Code, 1860 (IPC) — Section 306, 498A
High Courts19 Feb 1998Allowed
Laxman Vs State of M.P.
Madhya Pradesh High Court · (1999) CriLJ 620
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts19 Feb 1998
Laxman Balram Vs State of M.P.
Madhya Pradesh High Court · (1999) ILR (MP) 1070 : (1998) 2 MPLJ 431
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts19 Feb 1998
Umashankar Somani Industrial Textiles Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1998) 60 ECC 509 : (1998) 76 ECR 226
Central Excises and Salt Act, 1944 — Section 35F
High Courts18 Feb 1998Allowed
Kumari Bai Vs Anandram
Madhya Pradesh High Court · (1998) CriLJ 4100 : (1999) 1 RCR(Criminal) 312
Constitution of India, 1950 — Article 342, 366(25)Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 2
High Courts18 Feb 1998Dismissed
Ramlal Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 JLJ 214
Penal Code, 1860 (IPC) — Section 302, 304
High Courts18 Feb 1998Dismissed
Bhaiyalal Vs Smt. Sudha
Madhya Pradesh High Court · (1998) 2 DMC 459
Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 Feb 1998Allowed
Kumari Bai Vs Anandram Nathu Thakur
Madhya Pradesh High Court · (1998) 2 MPLJ 584
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 2