High Courts04 Aug 1997Allowed
Om Prakash Vs State of M.P.
Madhya Pradesh High Court · (1997) 2 MPJR 306
Madhya Bharat Zamindari Abolition Act, 2008 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,738 of 2,382
High Courts01 Aug 1997Dismissed
United India Insurance Co. Ltd. Vs Indra
Madhya Pradesh High Court · (1999) ACJ 659
Motor Vehicles Act, 1988 — Section 140
High Courts01 Aug 1997Allowed
Mani alias Manik Vs Shriram and Others
Madhya Pradesh High Court · (1999) ACJ 260
Motor Vehicles Act, 1988 — Section 173
High Courts01 Aug 1997
Kalang Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) CriLJ 3437 : (1997) ILR (MP) 545
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts01 Aug 1997Dismissed
State of M.P. and Another Vs Radha Krishan Singh and Another
Madhya Pradesh High Court · (1998) 1 MPLJ 488
Madhya Bharat Zamindari Abolition Act, 2008 — Section 5(1)
High Courts01 Aug 1997
Commissioner of Income Tax Vs J.K. Transport
Madhya Pradesh High Court · (1998) 150 CTR 264 : (1998) 231 ITR 798 : (1998) 96 TAXMAN 152
Income Tax Act, 1961 — Section 32
High Courts31 Jul 1997Allowed
Bhim Singh Deharia Vs Collector and Others
Madhya Pradesh High Court · (1998) 2 JLJ 42
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21, 21(4)
High Courts31 Jul 1997
Laxmandas Pranchand and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1999) 154 CTR 315 : (1999) ILR (MP) 63 : (1998) 234 ITR 261 : (1998) 1 MPLJ 521
Income Tax Act, 1961 — Section 2, 2(35), 278B, 279(2)
High Courts31 Jul 1997Dismissed
Bank of India Vs Sawai Singh and Others
Madhya Pradesh High Court · (1998) 92 CompCas 522 : (1998) 1 MPLJ 534
High Courts31 Jul 1997Dismissed
M.P. Rice Mills Association Vs State of M.P. and Another
Madhya Pradesh High Court · (1999) 1 MPLJ 315
Water (Prevention and Control of Pollution) (Consent) Madhya Pradesh Rules, 1975 — Rule 2, 3, 4, 5, 5(5)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 64(2)Water (Prevention and Control of Pollution) Amendment Act, 1978 — Section 16, 17, 64, 64(2)
High Courts31 Jul 1997
Ramesh Verma and Others etc. Vs Smt. Lajesh Saxena and Others etc.
Madhya Pradesh High Court · AIR 1998 MP 46 : (1997) ILR (MP) 472 : (1998) 1 MPJR 163
Evidence Act, 1872 — Section 61Hindu Succession Act, 1956 — Section 6
High Courts31 Jul 1997Allowed
Vijay Kumar Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1998 MP 75 : (1998) 2 MPLJ 359
Madhya Bharat Zamindari Abolition Act, 1951 — Section 5(1)
High Courts31 Jul 1997Allowed
Rakhiya Vs Rajendra Singh and Others
Madhya Pradesh High Court · (1999) ACJ 364
High Courts30 Jul 1997
Hindustan Electro Graphites Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 96 TAXMAN 163
Income Tax Act, 1961 — Section 256(1), 37, 37(4)
High Courts30 Jul 1997Allowed
Bhawna Babel and Another Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 MPLJ 297
Criminal Procedure Code, 1973 (CrPC) — Section 407Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 328, 342, 363, 366, 506B
High Courts30 Jul 1997Allowed
Ku. Bhawna and Another Vs State of M.P.
Madhya Pradesh High Court · (1998) CriLJ 3256 : (1997) ILR (MP) 622
Criminal Procedure Code, 1973 (CrPC) — Section 407Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 328, 342, 363, 366, 506B
High Courts30 Jul 1997Allowed
Ku. Bhawna Babel Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 MPJR 84
Criminal Procedure Code, 1973 (CrPC) — Section 407Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 328, 342, 363, 366
High Courts29 Jul 1997
Saurabh Kumar Shukla Vs Hukum Chand and Others
Madhya Pradesh High Court · (1998) 1 JLJ 189
Motor Vehicles Act, 1939 — Section 110A, 92A , 92B, 92C, 92DMotor Vehicles Act, 1988 — Section 12, 140, 141, 142, 143
High Courts29 Jul 1997
Commissioner of Income Tax Vs Ratanchand Jain
Madhya Pradesh High Court · (1998) 148 CTR 57 : (1998) 230 ITR 693 : (1998) 96 TAXMAN 202
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts29 Jul 1997Dismissed
Dhanraj Govindramaji Varma Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 2 MPLJ 394
Constitution of India, 1950 — Article 14Madhya Pradesh Municipal Corporation Act, 1956 — Section 418A, 419, 422Madhya Pradesh Nagariya Kshetron Ke Bhoomihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984 — Section 1, 2, 3(1)