High Courts02 Feb 1998Allowed
Sardar Rajinder Singh Vs Bhupinder Kaur
Madhya Pradesh High Court · (1999) 1 DMC 39
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,721 of 2,383
High Courts29 Jan 1998
Ghisalal Vs Ratanlal
Madhya Pradesh High Court · (1998) 2 JLJ 205
Negotiable Instruments Act, 1881 (NI) — Section 4, 5, 57, 79, 80
High Courts29 Jan 1998Dismissed
Gatoley Lal Nathoo Ram Soni Vs Mathura Prasad Laxman Prasad Dalal and Another
Madhya Pradesh High Court · (1998) 2 MPJR 209 : (1998) 2 MPLJ 299
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11
High Courts29 Jan 1998
Pushpa Devi and Another Vs Narendra Singh Bhadoriya and Others
Madhya Pradesh High Court · (2000) ACJ 1230
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts29 Jan 1998Dismissed
Urbhay Kumar @ Om Parkash Vs Hema Bai
Madhya Pradesh High Court · (1999) 2 DMC 657 : (1999) 3 RCR(Criminal) 20
Criminal Procedure Code, 1973 (CrPC) — Section 182(2)Penal Code, 1860 (IPC) — Section 495
High Courts29 Jan 1998Dismissed
State of Madhya Pradesh Vs Mukesh and Others
Madhya Pradesh High Court · (1999) 1 DMC 532
Penal Code, 1860 (IPC) — Section 304B
High Courts29 Jan 1998Allowed
Prakash Chand Rai and Others Vs State Bank of Indore, Bhopal and Another
Madhya Pradesh High Court · AIR 1998 MP 248 : (1999) ILR (MP) 240
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 148Limitation Act, 1963 — Article 127
High Courts29 Jan 1998Dismissed
Urbhay Kumar @ Om Prakash and Others Vs Smt. Hema Bai
Madhya Pradesh High Court · (1999) ILR (MP) 176 : (1999) 1 MPLJ 286
Criminal Procedure Code, 1973 (CrPC) — Section 182(2)Penal Code, 1860 (IPC) — Section 494, 495
High Courts28 Jan 1998Dismissed
Ravishankar Vs Smt. Uma Tiwari
Madhya Pradesh High Court · (1999) 1 DMC 585
Guardians and Wards Act, 1890 — Section 10, 47
High Courts28 Jan 1998
Neo Sacks Limited Vs CEGAT
Madhya Pradesh High Court · (1998) 61 ECC 238 : (1999) 114 ELT 826
Administrative Tribunals Act, 1985 — Section 28Central Excises and Salt Act, 1944 — Section 35LConstitution (Forty-Second Amendment) Act, 1976 — Section 46
High Courts28 Jan 1998Allowed
Harish Chandra Vs State of M.P.
Madhya Pradesh High Court · (2000) ILR (MP) 276 : (1998) 2 JLJ 393
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts27 Jan 1998Dismissed
Prabha Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 2 MPJR 240
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 36(2)(c)
High Courts27 Jan 1998Allowed
Anurudh Prasad Tiwari Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 360
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 306
High Courts23 Jan 1998Allowed
Ashok Baijal Vs M.P. Government
Madhya Pradesh High Court · (1998) CriLJ 3511 : (1999) 1 MPJR 445 : (1999) 1 MPLJ 7
Madhya Pradesh Municipal Corporation Act, 1956 — Section 422, 423, 58Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
High Courts23 Jan 1998Allowed
Angoori Devi and Others Vs Man Singh and Others
Madhya Pradesh High Court · (1999) ACJ 407
Motor Vehicles Act, 1988 — Section 163A
High Courts23 Jan 1998Dismissed
Rajneesh Trivedi Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) ILR (MP) 637 : (1998) 2 JLJ 362 : (1999) 1 MPJR 108
Constitution of India, 1950 — Article 123, 356, 357(1)Madhya Pradesh Lotteries Pratibandh Act, 1993 — Section 2, 3, 4, 5, 6
High Courts23 Jan 1998Allowed
Prem Kumari and Others Vs Rajbeer Singh and Others
Madhya Pradesh High Court · (2001) ACJ 709
Motor Vehicles Act, 1988 — Section 140, 173
High Courts22 Jan 1998Allowed
Ramadhar Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 MPJR 317
Penal Code, 1860 (IPC) — Section 302
High Courts22 Jan 1998
Vrinda Devi (Smt.) Vs Noor Jahan and Others
Madhya Pradesh High Court · (1998) 1 JLJ 210 : (1998) 1 MPLJ 405
Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107Madhya Bharat Zamindari Abolition Act, 1951 — Section 38
High Courts22 Jan 1998
Om Prakash Vs Noor Jahan and Others
Madhya Pradesh High Court · AIR 1998 MP 137 : (1998) 1 MPLJ 405
Constitution of India, 1950 — Article 226, 227