High Courts27 Feb 1997Dismissed
Krishi Upaj Mandi Samiti Vs Kishore Balwant Rao and Others
Madhya Pradesh High Court · (1998) 2 MPLJ 224
Land Acquisition Act, 1894 — Section 26
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,753 of 2,382
High Courts26 Feb 1997Dismissed
Mohammad Nasir Vs Smt. Rabiyabai and Another
Madhya Pradesh High Court · (1998) 1 MPLJ 249
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(1), 13(6), 17(4), 2
High Courts26 Feb 1997
Methodex Systems Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1998) 60 ECC 274 : (1997) 93 ELT 340
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 35, 35BConstitution of India, 1950 — Article 226, 227, 265
High Courts26 Feb 1997
Havaldar Tejbali Singh Vs Major Nachhattar Singh and Another
Madhya Pradesh High Court · (1998) 1 LLJ 82
Contempt of Courts Act, 1971 — Section 12
High Courts25 Feb 1997Allowed
High Court of M.P. Vs R.C. Chandel
Madhya Pradesh High Court · (1997) 2 JLJ 379
Constitution of India, 1950 — Article 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 348Forest Act, 1927 — Section 52C
High Courts24 Feb 1997Allowed
Mantram Rawat and Others Vs State of M.P.
Madhya Pradesh High Court · (1998) 2 JLJ 313 : (1997) 2 MPLJ 7 : (1997) 3 RCR(Criminal) 657
Penal Code, 1860 (IPC) — Section 97
High Courts21 Feb 1997Dismissed
Gram Panchayat Imlaj Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 MPJR 353
Madhya Pradesh Land Revenue Code, 1959 — Section 251
High Courts20 Feb 1997Allowed
Nagsai Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1998 MP 81 : (1997) ILR (MP) 67
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 21, 21(2)
High Courts20 Feb 1997Allowed
State Bank of India Vs Madhya Pradesh Iron and Steel Works Pvt. Ltd., Raipur and Others
Madhya Pradesh High Court · AIR 1998 MP 93 : (1999) 95 CompCas 879 : (1997) ILR (MP) 259
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 3(2), Order 38 Rule 5, 11Contract Act, 1872 — Section 126, 128, 148, 171State Bank of India Act, 1955 — Section 16, 3
High Courts20 Feb 1997
Krishna Singh (Smt.) Vs G.D. Gupta and Others
Madhya Pradesh High Court · (1999) 3 LLJ 518
High Courts20 Feb 1997
Parenteral Drugs (India) Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1998) 101 ELT 11
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 128Customs Tariff Act, 1975 — Section 3
High Courts19 Feb 1997Dismissed
United India Insurance Co. Ltd. Vs Tulsi Bai and Others
Madhya Pradesh High Court · (1998) ACJ 799 : (1997) JLJ 17
Civil Procedure Code, 1908 (CPC) — Section 115, 151Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 140, 145, 147, 149
High Courts19 Feb 1997Dismissed
National Insurance Co. Ltd. Vs Samuti Bai (Smt.) and Others
Madhya Pradesh High Court · (1997) 2 LLJ 1176
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts19 Feb 1997Dismissed
National Mineral Development Corporation Vs Smt. Bindi Bai Nagesh and Another
Madhya Pradesh High Court · (1997) 2 MPLJ 187
Workmens Compensation Act, 1923 — Section 3, 3(1), 4
High Courts17 Feb 1997
Lalita Devi and Others Vs Suresh and Others
Madhya Pradesh High Court · (1998) 2 ACC 499 : (1999) ACJ 1497
High Courts15 Feb 1997Dismissed
Madhya Pradesh Electricity Board, Jabalpur Vs Saugor Electric Supply Co. Ltd., Calcutta and Others
Madhya Pradesh High Court · AIR 1998 MP 168 : (1997) ILR (MP) 60 : (1999) 1 MPLJ 299
Constitution of India, 1950 — Article 227Madhya Pradesh Vidyut Pradaya Upakaran (Arjan) Adhiniyam, 1974 — Section 12, 13(4)
High Courts15 Feb 1997Allowed
Shyamkali Vs Bhaiyalal @ Ganesh
Madhya Pradesh High Court · (1997) 2 DMC 565
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397(3), 482
High Courts14 Feb 1997
New India Assurance Co. Ltd. Vs Tarabai and Others
Madhya Pradesh High Court · (1997) 2 ACC 88
Employees Compensation Act, 1923 — Section 4, 4AMotor Vehicles Act, 1988 — Section 147
High Courts13 Feb 1997
Dharampal Ramnarayan Agrawal Vs State of M.P. and Another
Madhya Pradesh High Court · (1998) 1 MPLJ 537 : (1998) 3 RCR(Criminal) 388
Arms Act, 1959 — Section 15(3)
High Courts13 Feb 1997Dismissed
Worah and Company and Others Vs Ramkishore Patel and Others
Madhya Pradesh High Court · (1999) ACJ 1410
Contract Act, 1872 — Section 23