High Courts09 May 1997Dismissed
Tarabai Smt. and others Vs Shivnarain Kothari
Madhya Pradesh High Court · (1997) 2 MPJR 220
Succession Act, 1925 — Section 214(1)(b)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,745 of 2,382
High Courts09 May 1997Dismissed
Tarabai Jain and Others Vs Shivnarayan Kothari
Madhya Pradesh High Court · (1997) JLJ 366 : (1997) 2 MPLJ 287
Succession Act, 1925 — Section 214(1)
High Courts09 May 1997
Sayed Ahmed Vs Brijendra Nath Pathak and Others
Madhya Pradesh High Court · AIR 1998 MP 293 : (1997) ILR (MP) 124
Constitution of India, 1950 — Article 14, 324Representation of the People Act, 1951 — Section 100(1), 100(4), 153, 30, 57
High Courts09 May 1997Allowed
National Insurance Co. Ltd. Vs Sahiba Khatun and Others
Madhya Pradesh High Court · (2000) ACJ 168 : AIR 1998 MP 238 : (1997) ILR (MP) 201 : (1998) 1 MPLJ 585
Motor Vehicles Act, 1988 — Section 168, 2(28), 2(34)
High Courts09 May 1997Allowed
Kundanmal Vs Hukumchand (deceased) through L.Rs. Vasantibai and Others
Madhya Pradesh High Court · (1998) 1 MPJR 486
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(c), 12(1)(e)
High Courts08 May 1997
Pappu Shafiuddin Qureshi Vs State of M.P. and Another
Madhya Pradesh High Court · (1997) 2 MPLJ 546
Madhya Pradesh Agricultural Cattle Preservation Act, 1959 — Section 10, 8
High Courts08 May 1997
New Laxmi Oil Mills, Barwaha Vs Bank of India, Barwaha and Others
Madhya Pradesh High Court · AIR 1998 MP 161 : (1997) ILR (MP) 112 : (1998) 2 MPLJ 144
Constitution of India, 1950 — Article 14, 246Madhya Pradesh Public Moneys (Recovery of Dues) Act, 1981 — Section 1, 3
High Courts08 May 1997
New Laxmi Oil Mills Vs Bank of India
Madhya Pradesh High Court · (1998) 1 MPJR 135
Madhya Pradesh Public Moneys (Recovery of Dues) Act, 1987 — Section 2(b), 3
High Courts07 May 1997
Sanyukt Koyla Mazdoor Sangh Vs General Manager, Western Coalfields Ltd. and Others
Madhya Pradesh High Court · (1998) 1 LLJ 139
Industrial Disputes Act, 1947 — Section 10A(3)
High Courts06 May 1997Dismissed
Manju Tiwari (Smt.) Vs Harprasad Rasgai
Madhya Pradesh High Court · (1998) ILR (MP) 310 : (1997) 2 JLJ 230
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 41 Rule 22, Order 41 Rule 33, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Transfer of Property Act, 1882 — Section 109
High Courts06 May 1997Allowed
Rajendra Nigam Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1998) CriLJ 998
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(8), 301, 301(2)Dowry Prohibition Act, 1961 — Section 3, 4, 6(2)
High Courts06 May 1997Allowed
New India Assurance Co. Ltd. Vs Smt. Prabha Jain and Others
Madhya Pradesh High Court · (1998) 1 MPLJ 43
Motor Vehicles Act, 1988 — Section 140, 166
High Courts06 May 1997Dismissed
Rajaram Maize Products Vs M.P. Electricity Board, Jabalpur and Others
Madhya Pradesh High Court · AIR 1999 MP 44 : (1997) ILR (MP) 196 : (1998) 2 MPJR 376
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 23, 28
High Courts06 May 1997Allowed
Rajendra Nigam @ Rajan Nigam Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 DMC 140
Criminal Procedure Code, 1973 (CrPC) — Section 24(8), 301(2)Dowry Prohibition Act, 1961 — Section 3, 4, 6(2)Penal Code, 1860 (IPC) — Section 406, 498A
High Courts06 May 1997Allowed
Dr. Bibhuti Prassan Sinha and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 2 MPJR 146
Constitution of India, 1950 — Article 14, 15, 21
High Courts06 May 1997Allowed
New India Assurance Co. Ltd. Vs Prabha Jain and Others
Madhya Pradesh High Court · (1998) ACJ 1401 : (1998) 1 MPLJ 43
Motor Vehicles Act, 1988 — Section 140, 149, 166
High Courts05 May 1997
Pappoo Vs Om Prakash and Others
Madhya Pradesh High Court · (1998) ACJ 1011
Insurance Act, 1938 — Section 2Motor Vehicles Act, 1988 — Section 149
High Courts05 May 1997
Surajdin Bhalbhadra Sao and Others Vs Shriniwas @ Thandaram and Others
Madhya Pradesh High Court · (1998) ILR (MP) 365 : (1998) 2 MPLJ 460
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1908 — Article 182(1), 182(2), 182(5)
High Courts05 May 1997
Diwan Singh Vs Bhaiya Lal
Madhya Pradesh High Court · AIR 1997 MP 210 : (1997) ILR (MP) 46 : (1997) JLJ 167 : (1997) 2 MPLJ 202
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1
High Courts05 May 1997
M.P. Electricity Board Vs Additional Assistant Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1998) 2 MPLJ 209
Madhya Pradesh General Sales Tax Act, 1958 — Section 38, 38(3), 39