COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,724 of 2,382

High Courts10 Dec 1997Dismissed

Atul Kumar Patel Vs State of M.P.

Madhya Pradesh High Court · (1998) 2 JLJ 17

Constitution of India, 1950 — Article 14, 224, 243Dowry Prohibition Act, 1961 — Section 3, 4Madhya Pradesh General Clauses Act, 1957 — Section 25

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High Courts08 Dec 1997Allowed

Surendra Kumar Lakhera Vs Malik Singh Chawla and Others

Madhya Pradesh High Court · (1998) 1 JLJ 278

Madhya Pradesh Civil Courts Act, 1958 — Section 15, 7Madhya Pradesh Municipalities Act, 1961 — Section 20, 21(1), 22, 26

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High Courts05 Dec 1997Dismissed

Shriniwas Fertilizers Ltd. and Another Vs State of M.P. and Another

Madhya Pradesh High Court · (1998) 2 JLJ 169 : (1998) 1 MPJR 408

Constitution of India, 1950 — Article 14, 162, 19(1)

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High Courts04 Dec 1997Dismissed

Krishi Upaj Mandi Samiti Vs Shreeram Choudhary and Others

Madhya Pradesh High Court · (1998) ILR (MP) 961 : (1998) 1 JLJ 320

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 2

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High Courts03 Dec 1997Allowed

Sona Vs Rudro

Madhya Pradesh High Court · (1998) 1 MPJR 363

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3BMadhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 9

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High Courts03 Dec 1997Dismissed

Smt. Kamla Bai Vs State of M.P. and Another

Madhya Pradesh High Court · (1999) 1 MPJR 340

Criminal Procedure Code, 1973 (CrPC) — Section 319

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High Courts03 Dec 1997Allowed

Gunwanta Bai @ Munnibai Vs State of M.P.

Madhya Pradesh High Court · (1998) ILR (MP) 972 : (1998) 2 MPLJ 469 : (1999) 1 RCR(Criminal) 71

Criminal Procedure Code, 1973 (CrPC) — Section 308, 308(1), 308(4), 308(5)

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High Courts03 Dec 1997Allowed

State Bank of Indore Vs Mehta Industries and Others

Madhya Pradesh High Court · (2001) 103 CompCas 524

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1, 18, 3, 31

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High Courts03 Dec 1997Allowed

Murlidhar Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPJR 138

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 493(2)Penal Code, 1860 (IPC) — Section 294, 307, 452

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High Courts02 Dec 1997

Jyotsna Gupta and Others Vs Smt. Shamim

Madhya Pradesh High Court · (1999) ACJ 1467 : (1998) 2 MPLJ 216

Motor Vehicles Act, 1988 — Section 92A

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High Courts02 Dec 1997Dismissed

Woolworth (India) Limited Vs The Commissioner, Central Excise and Another

Madhya Pradesh High Court · (1998) 59 ECC 495

Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226

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High Courts02 Dec 1997Allowed

Suba Singh Aulakh Vs Union of India and Others

Madhya Pradesh High Court · (1998) 2 MPJR 71

Army Act, 1950 — Section 122

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High Courts02 Dec 1997

Sunder Lal Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) 1 JLJ 301

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High Courts02 Dec 1997Dismissed

Chandrakanta (Smt.) Vs Mahesh Brothers and Another

Madhya Pradesh High Court · (1998) ILR (MP) 884 : (1999) 1 JLJ 92

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 98, Order 21 Rule 99

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High Courts28 Nov 1997

Ashaskiya Prathmik Vidyalaya Shiksha Samiti and Another Vs Collector, Morena and Others

Madhya Pradesh High Court · (1998) 1 MPJR 11

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High Courts26 Nov 1997Dismissed

Bharatlal Yadav Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) 2 MPJR 27 : (1999) 2 MPLJ 510

Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 40, 44(7), 6(4)

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High Courts26 Nov 1997Dismissed

Kanhaiyalal Mangilal Maghia Vs Smt. Chandabai Maghia

Madhya Pradesh High Court · (1998) 2 MPLJ 215

Hindu Marriage Act, 1955 — Section 25

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High Courts26 Nov 1997Dismissed

Charanlal alias Veeralal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1999) CriLJ 1950 : (1999) 2 MPJR 124

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18

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High Courts26 Nov 1997Allowed

New India Assurance Co. Ltd. Vs Shailesh Yadav and Others

Madhya Pradesh High Court · (1998) ACJ 755

Motor Vehicles Act, 1988 — Section 173

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High Courts24 Nov 1997Dismissed

Kailash Chand Sumerchand Jain Vs State of M.P.

Madhya Pradesh High Court · (1999) 2 MPLJ 58

Essential Commodities Act, 1955 — Section 11, 12AA(1), 3, 7

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