COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,737 of 2,382

High Courts08 Aug 1997Allowed

Laxmi Gontia and Another Vs Nandlal Tahalramani and Others

Madhya Pradesh High Court · (1997) JLJ 399 : (1999) 1 MPLJ 240

Evidence Act, 1872 — Section 114Madhya Pradesh Civil Courts Act, 1958 — Section 15, 15(1), 15(2), 15(3)Motor Vehicles Act, 1939 — Section 110(1), 110(2), 110(4), 110A

Read judgment

High Courts08 Aug 1997Dismissed

K. Shyamla Vs K. Sugna Devi and Others

Madhya Pradesh High Court · (1997) 2 MPLJ 674

Hindu Marriage Act, 1955 — Section 11, 5Succession Act, 1925 — Section 372, 373

Read judgment

High Courts07 Aug 1997Allowed

National Insurance Co. Ltd. Vs Subhiya Bai and Others

Madhya Pradesh High Court · (1999) ACJ 1513 : (1998) 1 MPLJ 571

Civil Procedure Code, 1908 (CPC) — Section 2Fatal Accidents Act, 1855 — Section 1A

Read judgment

High Courts07 Aug 1997

Om Prakash Agarwal Vs Nandlal

Madhya Pradesh High Court · (1998) 1 MPLJ 666

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2

Read judgment

High Courts06 Aug 1997Allowed

Kartik Ram Vs State Industrial Court and Another

Madhya Pradesh High Court · (1998) ILR (MP) 386 : (1998) 2 JLJ 196 : (1998) 1 MPJR 451

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13Industrial Disputes (Central) Rules, 1957 — Rule 22, 24Industrial Disputes Act, 1947 — Section 10, 17, 17A, 20(3)

Read judgment

High Courts06 Aug 1997Dismissed

Satyavati Ramdeo Rathore Vs Ramdeo Raghunath Prasad Rathore

Madhya Pradesh High Court · (1998) 1 MPLJ 700

Hindu Marriage Act, 1955 — Section 23(2), 28

Read judgment

High Courts06 Aug 1997

Kamlabai and Others Vs Ghanshyam Agarwal

Madhya Pradesh High Court · (1999) CriLJ 1102 : (1998) 1 DMC 532

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts06 Aug 1997

Kamla Bai Ghanshyam Agarwal and Others Vs Ghanshyam Agarwal

Madhya Pradesh High Court · (1998) 1 MPLJ 654 : (1998) 3 RCR(Criminal) 415

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397

Read judgment

High Courts05 Aug 1997Allowed

Loknath Singh Vs Kedar Singh and Others

Madhya Pradesh High Court · (1998) 2 MPLJ 601

Madhya Pradesh Panchayat Nirvachan Yachika Pratibhuti Nikshep (Vidhimanyakaran) Adhiniyam, 1996 — Section 3Madhya Pradesh Panchayat Raj Adhiniyam, 1990 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1991 — Rule 7

Read judgment

High Courts05 Aug 1997

Rampal Thakurdin Gupta Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1998) 234 ITR 304 : (1998) 97 TAXMAN 350

Income Tax Act, 1961 — Section 148

Read judgment

High Courts05 Aug 1997

Pipes and Pipes Vs State Bank of Indore

Madhya Pradesh High Court · (1998) 93 CompCas 391

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5(3)

Read judgment

High Courts05 Aug 1997Dismissed

Lok Nath Singh Vs Kedar Singh and Others

Madhya Pradesh High Court · (1997) 2 MPJR 364

Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 130Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1991 — Rule 7

Read judgment

High Courts04 Aug 1997Allowed