High Courts22 Jul 1997Allowed
Nainsukh Kishandas and Others Vs Smt. Manish Choudhari and Others
Madhya Pradesh High Court · (1998) 1 MPJR 40 : (1998) 2 MPLJ 79
Court Fees Act, 1870 — Article 17, 7Specific Relief Act, 1963 — Section 42
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,740 of 2,382
High Courts22 Jul 1997Dismissed
Rishikesh Sharma Vs Smt. Saroj Sharma
Madhya Pradesh High Court · (1997) 2 DMC 464 : (1997) 2 MPLJ 530
Hindu Adoptions and Maintenance Act, 1956 — Section 20Hindu Marriage Act, 1955 — Section 26
High Courts22 Jul 1997Dismissed
Mahesh Prasad Chaudhari Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 JLJ 397
Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 5(4)Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21, 40
High Courts22 Jul 1997Allowed
Japani Sethi Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 19
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(1)
High Courts22 Jul 1997Dismissed
Smt. Bhaga Bai Vs Smt. Mangali Bai
Madhya Pradesh High Court · (1999) 1 MPJR 74
High Courts21 Jul 1997
Ram Singh and Others Vs Ismail and Others
Madhya Pradesh High Court · (1998) 2 ACC 303
High Courts21 Jul 1997Allowed
Lattu Ram Vs Shivaji Rao Phalke and Another
Madhya Pradesh High Court · (1999) ACJ 1202
Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 147
High Courts21 Jul 1997Allowed
Shri Mahila Grih Udyog Lijjat Papad Vs Smt. Usha Sontake
Madhya Pradesh High Court · (1999) 1 MPJR 130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10
High Courts17 Jul 1997Allowed
Yadhisthir Lal Vs State of M.P. and Another
Madhya Pradesh High Court · (1997) 2 JLJ 369
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 397(3), 482
High Courts17 Jul 1997Allowed
State Bank of Indore Vs Abdul Razak Shaik
Madhya Pradesh High Court · (2001) 103 CompCas 616
Civil Procedure Code, 1908 (CPC) — Section 10, 151Penal Code, 1860 (IPC) — Section 406, 420
High Courts17 Jul 1997
Badri Prasad and Another Vs Union of India (UOI)
Madhya Pradesh High Court · (1998) 234 ITR 136 : (2000) 113 TAXMAN 601
Income Tax Act, 1961 — Section 271(1), 276C, 277
High Courts16 Jul 1997Dismissed
Afsari Khan (Ku.) Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 1 JLJ 183
Constitution of India, 1950 — Article 235Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12, 12(1), 3AMadhya Pradesh Judicial Services (Classification, Recruitment and Conditions of Service) Rules, 1955 — Rule 19 , 20, 21, 22, 23
High Courts15 Jul 1997Dismissed
Oriental Insurance Co. Ltd. Vs Gouribai and Others
Madhya Pradesh High Court · (1999) ACJ 1056 : AIR 1998 MP 104 : (1997) ILR (MP) 461 : (1998) 1 MPLJ 121
Motor Vehicles Act, 1988 — Section 167Workmens Compensation Act, 1923 — Section 3(5)
High Courts15 Jul 1997Allowed
Oshi Foods Limited and Others Vs State Bank of India
Madhya Pradesh High Court · (1997) 2 MPLJ 643
Companies Act, 1956 — Section 444, 446
High Courts14 Jul 1997Dismissed
Bankelal Vs Madhoprashad and Another
Madhya Pradesh High Court · (1997) 2 MPLJ 298
High Courts14 Jul 1997
Amar Lal and Smt. Chameli Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) 2 DMC 26
Penal Code, 1860 (IPC) — Section 201, 302, 304
High Courts14 Jul 1997
Arun Kumar Singh Vs Bilaspur-Raipur Kshetriya Gramin Bank
Madhya Pradesh High Court · (1998) 1 MPLJ 343
Regional Rural Bank Staff Service Regulations, 1989 — Regulation 30, 30(4)Regional Rural Banks Act, 1976 — Section 17
High Courts14 Jul 1997Dismissed
Banke Lal Vs Madho Prasad
Madhya Pradesh High Court · (1997) 2 MPJR 303
High Courts11 Jul 1997Allowed
Durga Prasad Vs Tulsya Bai and Others
Madhya Pradesh High Court · (1998) 1 MPLJ 67
Transfer of Property Act, 1882 — Section 83
High Courts11 Jul 1997
Shrikrishna Gupta Vs Sitaram Mohanswaroop Nigam
Madhya Pradesh High Court · (1997) 2 MPLJ 501
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32