High Courts30 Aug 1997Allowed
Prabhu Dayal Pandey Vs M.P. State Agricultural Marketing Board and Another
Madhya Pradesh High Court · (1998) 2 JLJ 98
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,735 of 2,382
High Courts29 Aug 1997
Akeel Vs State of M.P.
Madhya Pradesh High Court · (1978) ILR (MP) 548 : (1998) 2 MPLJ 199
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts29 Aug 1997
Akeel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) CriLJ 4530
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts29 Aug 1997
Dhar Cement Ltd. Vs CCE (A) and Another
Madhya Pradesh High Court · (1997) 72 ECR 804
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts28 Aug 1997Dismissed
National Insurance Co. Ltd. Vs Ajay Deshmukh and Others
Madhya Pradesh High Court · (1998) 1 MPLJ 542
Evidence Act, 1872 — Section 35, 65, 74Motor Vehicles Act, 1988 — Section 166, 173
High Courts28 Aug 1997
Purushottam Das Patel Vs Uttam Chand and Another
Madhya Pradesh High Court · (1997) 2 MPJR 366 : (1997) 2 MPLJ 491
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts27 Aug 1997Dismissed
Rinkoo Khatri Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1998) CriLJ 775 : (1997) ILR (MP) 601
Criminal Procedure Code, 1973 (CrPC) — Section 386Juvenile Justice Act, 1986 — Section 32, 7, 8, 8(1)
High Courts27 Aug 1997
Khemraj Nemichand Shrishrimal Charitable Trust Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 149 CTR 87 : (1998) 231 ITR 43 : (1998) 96 TAXMAN 375
Income Tax Act, 1961 — Section 11
High Courts27 Aug 1997Dismissed
Rinkoo Khatri Vs State of M.P. and Another
Madhya Pradesh High Court · (1997) 2 MPLJ 400
Juvenile Justice Act, 1986 — Section 8
High Courts27 Aug 1997
Hanumant Singh Vs Shafique Ahmed Khan (since deceased through Legal Heirs) and Another
Madhya Pradesh High Court · (1997) 2 MPLJ 441
Madhya Pradesh Land Revenue Code, 1959 — Section 158, 183, 185
High Courts27 Aug 1997Dismissed
M.P. Electricity Board and Another Vs Virendra Kumar Sharma
Madhya Pradesh High Court · (1998) 1 JLJ 49 : (1997) 2 MPLJ 616
High Courts27 Aug 1997Dismissed
Rinkoo Khatri Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 MPJR 94
Criminal Procedure Code, 1973 (CrPC) — Section 386Juvenile Justice Act, 1989 — Section 32, 7
High Courts26 Aug 1997
Dev Chand and Sons Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1999) 154 CTR 572 : (1998) 234 ITR 497 : (1998) 96 TAXMAN 348
Income Tax Act, 1961 — Section 256(2), 271, 271(1), 271(2)
High Courts26 Aug 1997Dismissed
Bhaiya Lal and Another Vs State of M.P.
Madhya Pradesh High Court · AIR 1998 MP 234 : (1997) ILR (MP) 501
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11(4), 11(5), 46
High Courts26 Aug 1997
Commissioner of Income Tax Vs Bhilai Iron Foundry P. Ltd.
Madhya Pradesh High Court · (1999) 155 CTR 135 : (1998) 234 ITR 661 : (1998) 100 TAXMAN 193
Income Tax Act, 1961 — Section 36, 36(1)
High Courts26 Aug 1997Dismissed
Commissioner of Income Tax Vs Pushpraj Singh
Madhya Pradesh High Court · (1998) 97 TAXMAN 284
Income Tax Act, 1961 — Section 256(2)
High Courts23 Aug 1997Dismissed
Mohammad Khan Vs Sheikh Mohammad Ismail
Madhya Pradesh High Court · (1999) 1 MPJR 423
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(c), 12(1)(e)
High Courts22 Aug 1997Allowed
Smt. Kishori Bari Vs Arun Kumar Varma
Madhya Pradesh High Court · AIR 1998 MP 154 : (1997) ILR (MP) 497 : (1998) 1 MPLJ 619
Civil Procedure Code, 1908 (CPC) — Section 18Hindu Marriage Act, 1955 — Section 19, 21
High Courts22 Aug 1997Dismissed
Nagda Upabhokta Sangh and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (1999) 1 MPLJ 606
Madhya Pradesh Shops and Establishments (Amedment) Act, 1982 — Section 13(3A)Madhya Pradesh Shops and Establishments Act, 1958 — Section 13, 13(3A)
High Courts22 Aug 1997Allowed
Ramnath Singh Vs Sanjay and Others
Madhya Pradesh High Court · (1998) ILR (MP) 136 : (1998) 2 JLJ 141
Madhya Pradesh Accommodation Control Rules, 1966 — Rule 16Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23D, 34, 35