High Courts31 Mar 1997Partly Allowed
Northern Coalfields Ltd., Singrauli Vs Mata Prasad
Madhya Pradesh High Court · AIR 1998 MP 61 : (1997) ILR (MP) 164
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 13(4), 14
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,750 of 2,382
High Courts31 Mar 1997Allowed
Dulichand Vs Smt. Uma Devi
Madhya Pradesh High Court · (1999) 1 DMC 393
Hindu Marriage Act, 1955 — Section 10, 13(1), 25
High Courts31 Mar 1997Dismissed
Jethomal Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1997) 2 JLJ 150
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2)Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 22(4), 24(1), 33
High Courts31 Mar 1997Dismissed
Doman Singh Verma Vs State Industrial Court and Another
Madhya Pradesh High Court · (1997) 2 JLJ 357
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11AMadhya Pradesh Industrial Relations Act, 1960 — Section 25, 29, 31(3)
High Courts31 Mar 1997Dismissed
State of M.P. Vs Khujji @ Hari Ram
Madhya Pradesh High Court · (1997) 2 MPJR 153
Penal Code, 1860 (IPC) — Section 148, 302, 307
High Courts31 Mar 1997
Dhan Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1998) CriLJ 1388
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 401Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2
High Courts27 Mar 1997
Oriental Fire and Genl. Ins. Co. Ltd. Vs Amita and Others
Madhya Pradesh High Court · (1998) 2 ACC 473 : (1999) ACJ 1535
Motor Vehicles Act, 1988 — Section 147
High Courts26 Mar 1997Dismissed
Mrinal Kanti Vs Small Industries Development Bank of India and Others
Madhya Pradesh High Court · (1998) 2 MPLJ 41
Constitution of India, 1950 — Article 226
High Courts26 Mar 1997Dismissed
State Bank of Indore Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1998) 91 CompCas 61
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts21 Mar 1997
M.P. State Road Transport Corporation and Others Vs Abdul Rahman and Others
Madhya Pradesh High Court · AIR 1997 MP 248 : (1997) ILR (MP) 157 : (1997) 2 MPLJ 224
Motor Vehicles Act, 1988 — Section 168
High Courts20 Mar 1997Dismissed
Vinita Prakash Kumar Gavane Vs Prakash Kumar Gavane
Madhya Pradesh High Court · (1998) 1 MPLJ 320
Hindu Marriage Act, 1955 — Section 13(A), 28Limitation Act, 1963 — Section 12(2), 29(3), 5
High Courts20 Mar 1997Allowed
Hiramati Vs Ram Prasad Soni and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 322
Criminal Procedure Code, 1973 (CrPC) — Section 228, 397
High Courts20 Mar 1997Allowed
Mst. Hiramati Vs Ram Prasad Soni
Madhya Pradesh High Court · (1998) 2 MPJR 136
Penal Code, 1860 (IPC) — Section 379, 380, 392, 454, 504(B)
High Courts17 Mar 1997Allowed
Smt. Sarita Matre Vs State of M.P.
Madhya Pradesh High Court · (1997) 03 MP CK 0058
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 39, 40
High Courts17 Mar 1997Allowed
Sarita Mabre (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 JLJ 420
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1993 — Section 116, 116(1), 39, 39(1), 40Penal Code, 1860 (IPC) — Section 302, 303, 304B, 305, 306
High Courts17 Mar 1997Allowed
Heeralal @ Nimma Golhari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) 1 JLJ 290 : (1997) 1 MPLJ 550
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts17 Mar 1997
Smt. Kaushalyabai Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 149 CTR 205 : (1999) 238 ITR 1008
Income Tax Act, 1961 — Section 148, 64
High Courts17 Mar 1997Allowed
Heeralal alias Nimma Vs State of M.P.
Madhya Pradesh High Court · (1998) CriLJ 2585
Criminal Procedure Code, 1973 (CrPC) — Section 311, 540Penal Code, 1860 (IPC) — Section 302
High Courts17 Mar 1997Dismissed
Mahaveer Saket Vs Collector and Others
Madhya Pradesh High Court · (1998) 2 JLJ 113
Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21, 21(1), 21(3)Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3
High Courts17 Mar 1997Allowed
Heeralal Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 2220 : (1999) 1 MPJR 16
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 302