COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,744 of 2,382

High Courts19 May 1997Allowed

Krishi Upaj Mandi Samiti Vs Khandwa Municipal Corporation and Another

Madhya Pradesh High Court · (1999) 1 JLJ 153 : (1998) 1 MPLJ 352

Constitution of India, 1950 — Article 265Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 7, 8, 9, 9(3)Madhya Pradesh Municipal Corporation Act, 1956 — Section 135, 136, 5(10)

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High Courts16 May 1997

Rakesh Kumar Vs Shambhu Singh and Others

Madhya Pradesh High Court · (1998) 2 ACC 508 : (1998) ILR (MP) 496

Limitation Act, 1963 — Section 5, 6Motor Vehicles Act, 1988 — Section 158, 166

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High Courts16 May 1997Dismissed

Shashidhar Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (1998) CriLJ 2676

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 34

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High Courts16 May 1997Dismissed

Shashi Dhar Singh and another Vs State of M.P.

Madhya Pradesh High Court · (1998) 1 MPJR 50

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts15 May 1997Allowed

V.K. Bansal and Others Vs Special Area Development Authority and Others

Madhya Pradesh High Court · (2000) 1 MPJR 73

Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 28

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High Courts15 May 1997Allowed

Dhulji and Another Vs Dr. Vijay Kumar and Another

Madhya Pradesh High Court · (1998) ILR (MP) 488 : (1997) 2 JLJ 284 : (1997) 2 MPLJ 520

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 100Transfer of Property Act, 1882 — Section 52

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High Courts15 May 1997

Chhitarlal Laudwal Vs State of M.P. and Another

Madhya Pradesh High Court · (1997) 2 MPLJ 515

Letters Patent Act, 1865 — Clause 10Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12(1)

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High Courts15 May 1997Allowed

The Associated Cement Co. Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · AIR 1998 MP 241 : (1997) ILR (MP) 208 : (1998) 1 MPLJ 33

Contract Act, 1872 — Section 72, 73Railways Act, 1890 — Section 78B

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High Courts15 May 1997Dismissed

Radheshyam and Another Vs State of M.P.

Madhya Pradesh High Court · (1999) 2 MPLJ 103

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 325, 34

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High Courts15 May 1997Dismissed

Bhola Ram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1998) CriLJ 2167 : (1997) 2 MPLJ 504

Penal Code, 1860 (IPC) — Section 376

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High Courts15 May 1997Dismissed

Bhola Ram Vs State of M.P.

Madhya Pradesh High Court · (1997) 2 MPJR 350

Penal Code, 1860 (IPC) — Section 376

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High Courts14 May 1997

V.K. Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) CriLJ 2730 : (1998) 3 RCR(Criminal) 716

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226, 227Madhya Pradesh Police Regulations — Regulation 469, 470

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High Courts14 May 1997Dismissed

Parmanand Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 JLJ 80

Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 212, 363, 366, 376

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High Courts13 May 1997Dismissed

S.R.S. Yadav Vs State of M.P. and Others

Madhya Pradesh High Court · (1997) 2 JLJ 110

Criminal Procedure Code, 1973 (CrPC) — Section 311

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High Courts13 May 1997Dismissed

Ram Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1998) CriLJ 952 : (1999) 1 MPJR 607 : (1997) 2 MPLJ 11

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 113B, 32(1), 8Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A

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High Courts12 May 1997Partly Allowed