High Courts17 Feb 1998Dismissed
Kedia Liquor Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 164 ELT 399
Central Excise Rules, 1944 — Rule 7ACentral Excises and Salt Act, 1944 — Section 3
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,720 of 2,383
High Courts17 Feb 1998Allowed
Smt. Fulmati Bai and Others Vs Pancham Singh and Others
Madhya Pradesh High Court · (1998) 2 ACC 651 : (1999) ACJ 1283 : AIR 1998 MP 173 : (1998) 1 MPLJ 339
Motor Vehicles Act, 1939 — Section 110B
High Courts17 Feb 1998Dismissed
Commissioner of Commercial Tax Vs Dawar Brothers
Madhya Pradesh High Court · (2000) ILR (MP) 98 : (1998) 111 STC 319
Madhya Pradesh General Sales Tax Act, 1958 — Section 33EEC
High Courts17 Feb 1998Allowed
Foolmati Bai (Smt.) and Others Vs Pancham Singh and Others
Madhya Pradesh High Court · (1998) 1 JLJ 250 : (1998) 1 MPLJ 339
High Courts12 Feb 1998
Swastik Roadways Co. Vs R. T. A. and Others
Madhya Pradesh High Court · (1998) 2 MPJR 408
Central Motor Vehicles Rules, 1989 — Rule 88
High Courts10 Feb 1998Allowed
Dinesh Kumar Saini Vs Sabhapati, Shiksha Sthayi Samiti Zila Panchayat and Others
Madhya Pradesh High Court · (1998) ILR (MP) 27 : (1998) 2 JLJ 120
Constitution of India, 1950 — Article 12, 16, 16(2), 16(3), 226Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 3, 5Public Employment (Requirement as to Residence) Act, 1957 — Section 3
High Courts09 Feb 1998Allowed
Uday Singh Vs Himmat Singh and Others
Madhya Pradesh High Court · (1999) 1 JLJ 200
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 17, Order 7 Rule 11Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts09 Feb 1998
M/s. Mahindra and Mahindra Ltd. Vs M/s. Kisan Tractors
Madhya Pradesh High Court · (1998) 2 MPJR 17
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Contract Act, 1872 — Section 23, 28
High Courts09 Feb 1998Dismissed
Arjun Vs Smt. Tihari Bai
Madhya Pradesh High Court · (1999) 1 DMC 478
Hindu Marriage Act, 1955 — Section 5
High Courts09 Feb 1998Dismissed
State of M.P. Vs Molai
Madhya Pradesh High Court · (1999) CriLJ 2698 : (1999) ILR (MP) 886
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 354(3)Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 366
High Courts09 Feb 1998Allowed
Suresh Rai and Others Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 167
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 342, 363
High Courts06 Feb 1998Allowed
Regional Provident Fund Commissioner Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 2 LLJ 495
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5D(3)
High Courts06 Feb 1998Allowed
Narayan Prasad Patwa Vs Sahodra Bai
Madhya Pradesh High Court · (1998) 2 MPJR 194
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(i)
High Courts04 Feb 1998Dismissed
Kailash Joshi Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1999 MP 41 : (1998) 2 JLJ 375 : (1999) 1 MPLJ 522
Commissions of Inquiry Act, 1952 — Section 8
High Courts03 Feb 1998
Karan Vs Smt. Mamatabai
Madhya Pradesh High Court · (1998) 2 DMC 398
Hindu Marriage Act, 1955 — Section 25, 27
High Courts03 Feb 1998Dismissed
New India Assurance Co. Ltd. Vs Dayali and Others
Madhya Pradesh High Court · (1998) 2 ACC 209 : (2000) ACJ 295 : (2000) 1 MPJR 251
Motor Vehicles Act, 1988 — Section 140
High Courts03 Feb 1998Allowed
United India Insurance Company Ltd. Vs P.K.G.K. Panikkar
Madhya Pradesh High Court · (1998) 2 MPLJ 72
Arbitration Act, 1940 — Section 2, 20
High Courts02 Feb 1998Allowed
Santosh Champalal Jain Vs Smt. Vimla Bai
Madhya Pradesh High Court · (1998) 2 MPLJ 164
Arbitration Act, 1940 — Section 30Stamp Act, 1899 — Article 12, 33, 34
High Courts02 Feb 1998Allowed
Satish Construction Company Vs Allahabad Bank
Madhya Pradesh High Court · AIR 1999 MP 21 : (1998) ILR (MP) 968 : (1998) 2 JLJ 344 : (1999) 1 MPLJ 329
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 12
High Courts02 Feb 1998Allowed
Badri Prasad Chikwa and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1999 MP 38 : (1999) ILR (MP) 287 : (1998) 2 MPLJ 361
Madhya Pradesh Municipalities Act, 1961 — Section 41(3)