COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,747 of 2,382

High Courts01 May 1997Dismissed

Sharda Bai Khatik (Smt.) Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) 1 JLJ 399 : (1997) 2 MPLJ 291

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 3(3), 5(5)Madhya Pradesh Panchayat Raj Act, 1993 — Section 21

High Courts30 Apr 1997Dismissed

Mukul Shrivastava Vs Chairman Punjab and Sindh Bank

Madhya Pradesh High Court · (1997) 2 MPJR 272

Constitution of India, 1950 — Article 226

High Courts30 Apr 1997Allowed

Laxman Jaidav Satpathy and Others Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1998 MP 185 : (1977) ILR (MP) 96 : (1997) JLJ 327 : (1997) 2 MPLJ 346

Madhya Pradesh Legislative Assembly members (Disqualification on the ground of Defection) Rules, 1986 — Rule 6(6), 7(1)(2)

High Courts30 Apr 1997Dismissed

Mukul Shrivastava Vs Chairman, Punjab and Sindh Bank and Others

Madhya Pradesh High Court · (1997) 2 MPLJ 466

Constitution of India, 1950 — Article 226

High Courts30 Apr 1997

Shobhau alias Shubhau Vs State of M.P.

Madhya Pradesh High Court · (1998) CriLJ 3934 : (1997) ILR (MP) 240

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 404

High Courts30 Apr 1997

Shobhau @ Shubhau Vs State of M.P.

Madhya Pradesh High Court · (1997) 2 MPJR 165

Penal Code, 1860 (IPC) — Section 302, 404

High Courts30 Apr 1997

Laxman Jaideo Satpathy and Others Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1997) 2 MPLJ 346

Constitution of India, 1950 — Article 136, 226, 227Madhya Pradesh Legislative Assembly Members (Disqualification on the Ground of Defection) Rules, 1986 — Rule 6

High Courts29 Apr 1997Dismissed

Jagroop Prasad Mishra Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1998) CriLJ 2580 : (1997) ILR (MP) 88 : (1997) 4 RCR(Criminal) 729

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 433AMadhya Pradesh Prisoners Release on Probation Act, 1954 — Section 9

High Courts29 Apr 1997Dismissed

S.K. Taose and Co. Pvt. Ltd. and Others Vs Collector of Central Excise

Madhya Pradesh High Court · (1997) 72 ECR 274 : (1997) 95 ELT 15

Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 227

High Courts29 Apr 1997Dismissed

Jagroop Prasad Mishra Vs State of M.P. and Another

Madhya Pradesh High Court · (1997) ILR (MP) 88 : (1997) 2 MPLJ 444

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1)Penal Code, 1860 (IPC) — Section 120B, 224, 302, 304B, 376

High Courts29 Apr 1997Allowed

Sangeeta Travels Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) 1 MPLJ 214

Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 16, 16(4), 8Motor Vehicles Act, 1988 — Section 130, 39, 66

High Courts28 Apr 1997Partly Allowed

Smt. Savitri Devi Vs Smt. Manorama Bai and Others

Madhya Pradesh High Court · AIR 1998 MP 114 : (1998) 1 MPLJ 254

Hindu Marriage Act, 1955 — Section 16, 29(2)Succession Act, 1925 — Section 384, 389

High Courts27 Apr 1997Dismissed

Mahendra Kumar Jain Vs Bank of Baroda and Others

Madhya Pradesh High Court · (1998) 2 MPJR 262

High Courts25 Apr 1997Dismissed

Dhirendra Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPJR 48

Penal Code, 1860 (IPC) — Section 148, 302, 307

High Courts25 Apr 1997Allowed

Smt. Meenakshi Jain Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1998 MP 78 : (1998) 1 MPLJ 397

Transfer of Property Act, 1882 — Section 111(1)

High Courts24 Apr 1997Dismissed

Narayan Prasad Vs District Judge

Madhya Pradesh High Court · (1997) 2 MPJR 158

High Courts24 Apr 1997Dismissed

Narayan Prasad Ram Ratan Kachhwaha Vs District and Sessions Judge and Others

Madhya Pradesh High Court · (1999) 1 JLJ 169 : (1997) 2 MPLJ 665

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1), 42(2)

High Courts24 Apr 1997Dismissed

New India Assurance Co. Ltd. Vs Shakuntala Bai and Others

Madhya Pradesh High Court · (1999) ACJ 1026

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

High Courts24 Apr 1997

Commissioner of Income Tax Vs Raghavji Veerji and Others

Madhya Pradesh High Court · (1997) 226 ITR 465

Income Tax Act, 1961 — Section 43B

High Courts24 Apr 1997

Sarjuprasad Vs Municipal Council and Another

Madhya Pradesh High Court · (1997) 2 JLJ 235

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 114, 114(1), 114(3), 115, 127