High Courts05 May 1997
Narendra Kumar Vs Income Tax Officer and Another
Madhya Pradesh High Court · (1999) 155 CTR 113 : (1998) 234 ITR 475
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,746 of 2,382
High Courts05 May 1997
Union of India (UOI) Vs Smt. Kanti Sharma and Others
Madhya Pradesh High Court · (1998) ILR (MP) 801 : (1998) 2 JLJ 310 : (1998) 2 MPLJ 658
Madhya Pradesh Court Fees (Amendment) Act — Article 1A, 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts05 May 1997
Jivrakhan Vs Shivcharandas and Others
Madhya Pradesh High Court · (1999) ACJ 771 : (1999) 1 JLJ 129 : (1999) 1 MPLJ 5
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 144, 217
High Courts05 May 1997
Surajdin and Others Vs Shriniwas and Others
Madhya Pradesh High Court · (1998) 1 MPLJ 438
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1908 — Article 182, 182(2), 182(5)
High Courts05 May 1997Allowed
M.P. Bombay Transport Corporation and Others Vs New India Assurance Company and Another
Madhya Pradesh High Court · (1998) 1 JLJ 53
Carriers Act, 1865 — Section 10Evidence Act, 1872 — Section 47, 67
High Courts03 May 1997Dismissed
Shrinarayan Laxman Prasad Tiwari and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 MPLJ 427 : (1998) 1 MPLJ 426
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3(3), 5
High Courts03 May 1997Dismissed
Mohan Vs State of M.P.
Madhya Pradesh High Court · (1998) CriLJ 3875 : (1997) ILR (MP) 250
Penal Code, 1860 (IPC) — Section 302, 304
High Courts03 May 1997Dismissed
Virendra Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) CriLJ 2170
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 329
High Courts03 May 1997Dismissed
Virendra Kumar Gun Sagar Shrivastava Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) 1 MPLJ 511
Penal Code, 1860 (IPC) — Section 148, 149, 307, 329, 34
High Courts03 May 1997
Shantanu Punit Ram Sahu Vs Suraj Devji Bhai Mandore
Madhya Pradesh High Court · (1998) 2 MPLJ 142
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2), 151
High Courts03 May 1997Allowed
Rama Banjara Vs Kanchhedilal
Madhya Pradesh High Court · (1997) 2 MPJR 179
Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Act, 1993 — Section 122
High Courts03 May 1997Allowed
Annu @ An Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 MPJR 233
Penal Code, 1860 (IPC) — Section 395, 397
High Courts02 May 1997Dismissed
Dosha alias Awadesh Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1998) CriLJ 1884 : (1997) ILR (MP) 246
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
High Courts02 May 1997Dismissed
Dosha Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 MPLJ 155
Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts01 May 1997Dismissed
Smt. Sharda Bai Khatik Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 MPJR 45
Constitution of India, 1950 — Article 226, 227Madhya 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 5Madhya Pradesh Panchayat Raj Act, 1993 — Section 21
High Courts01 May 1997
Sukka Vs State of M.P.
Madhya Pradesh High Court · (1997) ILR (MP) 244 : (1997) JLJ 415 : (1998) 1 MPLJ 139
Evidence Act, 1872 — Section 21, 8Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts01 May 1997Dismissed
Sharada Bai Khatik Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 291
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 21
High Courts01 May 1997Partly Allowed
T.P. Naik Vs Union of India (UOI) and Another
Madhya Pradesh High Court · AIR 1998 MP 83 : (1997) ILR (MP) 105
Constitution of India, 1950 — Article 141
High Courts01 May 1997
Van Sangathan Orient Paper Mills Vs Industrial Tribunal and Others
Madhya Pradesh High Court · (1999) 3 LLJ 480
Industrial Disputes Act, 1947 — Section 2Payment of Bonus Act, 1965 — Section 11