COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,756 of 2,382

High Courts14 Jan 1997Dismissed

Balaji Industries and Another Vs State Bank of India and Others

Madhya Pradesh High Court · (1998) 94 CompCas 545 : (1997) 1 JLJ 364 : (1997) 2 MPLJ 316

Civil Procedure Code, 1908 (CPC) — Section 151, 47Contract Act, 1872 — Section 41

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High Courts14 Jan 1997Allowed

Indu Gupta Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) 2 MPJR 53 : (1997) 2 MPLJ 146

Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 — Section 17, 3

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High Courts14 Jan 1997Dismissed

Sabbir Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1998) 1 MPJR 209

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8

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High Courts13 Jan 1997Allowed

Bhola Prasad Jaiswal Vs Krishi Upaj Mandi Samiti

Madhya Pradesh High Court · (1997) 2 MPJR 376

Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 148

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High Courts13 Jan 1997

Manwani Steels (P) Ltd. and Others Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1997) 70 ECR 250

Constitution of India, 1950 — Article 226, 227

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High Courts13 Jan 1997Allowed

Bhola Prasad Jaiswal and Others Vs Krishi Upaj Mandi Samiti and Another

Madhya Pradesh High Court · (1998) 1 MPLJ 447

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 20, 21

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High Courts10 Jan 1997Dismissed

Bandhan Vs State of M.P.

Madhya Pradesh High Court · (1997) 2 DMC 19

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts10 Jan 1997Dismissed

Manoj Singh @ Vishvanath Singh Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 DMC 47

Penal Code, 1860 (IPC) — Section 302

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High Courts09 Jan 1997Dismissed

Gyaso Bai and Another Vs Mahendra Singh and Others

Madhya Pradesh High Court · (1999) ACJ 1594

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High Courts07 Jan 1997Dismissed

Smt. Phoolwati Hakim Vs Ramesh Manocha

Madhya Pradesh High Court · (1998) 2 MPJR 140

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23B

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High Courts06 Jan 1997Allowed

In Re: Nilnita Chemicals Ltd.

Madhya Pradesh High Court · (1999) 96 CompCas 66

Companies Act, 1956 — Section 391, 394

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High Courts20 Dec 1996Dismissed

Vinod Kumar Mathur and Others Vs M.P. Financial Corporation and Others

Madhya Pradesh High Court · (1998) 1 MPLJ 168

State Financial Corporations Act, 1951 — Section 29, 30, 31

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High Courts19 Dec 1996Allowed

Shrilal and Others Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 JLJ 365

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 148, 149, 333

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High Courts19 Dec 1996Dismissed

Registrar (General) High Court of M.P. Vs Shri Ram Babu Dixit and Others

Madhya Pradesh High Court · (1997) 2 JLJ 9

Constitution of India, 1950 — Article 14, 16, 226, 235Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10

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High Courts19 Dec 1996Allowed

Saranjit Singh Vs Punjab National Bank

Madhya Pradesh High Court · (1999) 1 MPJR 294

Contract Act, 1872 — Section 139, 140

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High Courts18 Dec 1996

H. H. MAHARAJA MARTAND SINGH JU DEO Vs WEALTH TAX OFFICER and Another

Madhya Pradesh High Court · (1997) 141 CTR 228

Income Tax Act, 1961 — Section 139, 147, 148Wealth Tax Act, 1957 — Section 17

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High Courts16 Dec 1996Allowed

Suresh Vs State of M.P.

Madhya Pradesh High Court · (1997) 1 JLJ 445 : (1998) 1 MPLJ 390

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8Penal Code, 1860 (IPC) — Section 380, 457

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High Courts16 Dec 1996

M/s. Raipur Wires and Steel Ltd. Vs Customs, Excise and Gold (Control) Appellate Tribunal

Madhya Pradesh High Court · (1997) 1 MPJR 345

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High Courts13 Dec 1996

Anju Mukhi and Another Vs Satish Kumar Bhatia and Another

Madhya Pradesh High Court · (1998) 1 MPLJ 25

Hindu Adoptions and Maintenance Act, 1956 — Section 21Motor Vehicles Act, 1939 — Section 110A

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High Courts13 Dec 1996

Anju Mukhi and Another Vs Satish Kumar Bhatia and Others

Madhya Pradesh High Court · (1998) ACJ 400

Hindu Marriage Act, 1955 — Section 25Hindu Succession Act, 1956 — Section 14, 21

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