COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,757 of 2,382

High Courts13 Dec 1996Allowed

Madanlal Sharma Vs State of M.P.

Madhya Pradesh High Court · (1998) 2 MPJR 105 : (1997) 2 MPLJ 299

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 25, 26, 27Madhya Pradesh Excise Act, 1915 — Section 34A, 49C

High Courts12 Dec 1996Allowed

Vishwamitra Vs Name Ali

Madhya Pradesh High Court · (1998) 2 MPJR 33

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33

High Courts12 Dec 1996Allowed

Laxman Rao Vs State and one Another

Madhya Pradesh High Court · (1998) 1 MPJR 336

Madhya Pradesh Land Revenue Code, 1959 — Section 185(1), 190, 257

High Courts12 Dec 1996

Ramkishan Baijnath Jaiswal and Others Vs State of M.P.

Madhya Pradesh High Court · (1997) 2 MPLJ 564

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts11 Dec 1996

Premlata and Others Vs Bhgwan Singh and Others

Madhya Pradesh High Court · (1997) 2 MPLJ 397

Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 163A, 163B

High Courts10 Dec 1996

Commissioner of Income Tax Vs Central India Motors

Madhya Pradesh High Court · (1998) 98 TAXMAN 128

Income Tax Act, 1961 — Section 139(1), 256(1), 43B

High Courts10 Dec 1996

Bhoora Laxmi Prasad Mishra and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1997) 1 MPLJ 686 : (1997) 4 RCR(Criminal) 62 : (1997) 3 RCR(Criminal) 507

Criminal Procedure Code, 1973 (CrPC) — Section 320(5)Penal Code, 1860 (IPC) — Section 325, 34

High Courts10 Dec 1996

Shri Dhuniwala Ashram, Public Trust Khandwa Vs Registrar, Public Trust, Khandwa and Another

Madhya Pradesh High Court · (1997) 2 MPLJ 569

Madhya Pradesh Public Trust Act, 1951 — Section 2(4), 26(2)

High Courts10 Dec 1996Dismissed

Special Development Area Chitrakut Vs Pooranlal

Madhya Pradesh High Court · (1997) CriLJ 3484

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 16, 2, 29, 3(1), 3(2)

High Courts10 Dec 1996

Vilasrao Kadre Vs Ramlal and Another

Madhya Pradesh High Court · (1997) 1 JLJ 381

High Courts09 Dec 1996Allowed

Ashok Kumar Sable Vs Savak Prasad Singh and Another

Madhya Pradesh High Court · (1997) 1 MPJR 413

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts09 Dec 1996

M/s Larson and Toubro Vs Madhya Pradesh Electricity Board and Another

Madhya Pradesh High Court · (1998) 2 MPJR 224

Arbitration Act, 1940 — Section 41

High Courts09 Dec 1996Allowed

Dr. Sudhir Tiwari Vs Smt. Bhagwanti Devi

Madhya Pradesh High Court · (1997) 2 MPJR 247

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 37, 37(2)

High Courts09 Dec 1996Allowed

Chand Datta (Smt.) Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1997) 1 JLJ 312 : (1997) 2 MPLJ 523

Constitution of India, 1950 — Article 14, 226Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 443

High Courts09 Dec 1996Dismissed

Durg Transport Co. Pvt. Ltd. Vs Industrial Court and Others

Madhya Pradesh High Court · (1997) 75 FLR 955 : (1999) 3 LLJ 30 : (1997) 1 MPLJ 1

Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15(2)

High Courts09 Dec 1996Allowed

Sadhoo @ Sadhuram Dhaniram Ahirwar Vs State of M.P.

Madhya Pradesh High Court · (1997) CriLJ 2809 : (1997) 2 MPLJ 209

Penal Code, 1860 (IPC) — Section 363, 366A, 376(2)

High Courts09 Dec 1996Allowed

Sadhu alias Sadhuram Vs State of M.P.

Madhya Pradesh High Court · (1997) 2 MPJR 17

Penal Code, 1860 (IPC) — Section 363, 366A, 376(2)(f)

High Courts09 Dec 1996Dismissed

Ram Das and Others Vs State of M.P.

Madhya Pradesh High Court · (1998) 2 MPJR 88

Penal Code, 1860 (IPC) — Section 394, 397

High Courts06 Dec 1996Allowed

South Eastern Coalfields Ltd. and Another Vs Balkishan and Another

Madhya Pradesh High Court · (1998) ACJ 503

Employees Compensation Act, 1923 — Section 2, 30, 4

High Courts06 Dec 1996Allowed

Soji Nayak Vs State of M.P. and Others

Madhya Pradesh High Court · (1997) 1 JLJ 179 : (1999) 1 MPLJ 174

Madhya 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, 4, 6, 7Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 21(1), 95(1)