Madhya Pradesh High Court Judgments 1900

High Courts01 Jan 1900

Sunil Solanki S/o Shri Ganeshram Solanki & Ors Vs State of M.P.

Madhya Pradesh High Court · (1900) 01 MP CK 0034

Transfer of Property Act, 1882, Section 122, Section 123 - "Gift" defined - Transfer how effectedSuccession Act, 1925, Section 332,

Read judgment

High Courts01 Jan 1900Dismissed

Smt. Sumitra W/o Kailash Bhuriya Vs Kailash Bhuriya S/o Bhondu Bhuriya

Madhya Pradesh High Court · (1900) 01 MP CK 0031

Code of Criminal Procedure, 1973, Section 482, Section 91, Section 244, Section 200, Section 202, Section 245(2)<

Read judgment

High Courts01 Jan 1900

Sugra Begum and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1900) 01 MP CK 0030

Code of Criminal Procedure, 1973, Section 169 - Release of accused when evidence deficientIndian Penal Code, 1860, Section 420, Section 468,

Read judgment

High Courts01 Jan 1900

Manmurat S/o Belhari Kol Vs The State of M.P.

Madhya Pradesh High Court · (1900) 01 MP CK 0029

Code of Civil Procedure, 1908, Section 100 - Second appealMadhya Pradesh Accommodation Control Act, 1961, Section 13, Section 13(1),

Read judgment

High Courts01 Jan 1900Allowed

Bhagvan Deen Singh & Anr. Vs Bihari Prajapati & Anr.

Madhya Pradesh High Court · (1900) 01 MP CK 0028

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 174 - Calling for records to exercise powers of revision - High Courts powers of revision - Police to e

Read judgment

High Courts01 Jan 1900Dismissed

THE ORIENTAL INSURANCE COMPANY LTD. Vs SMT. MONIKA

Madhya Pradesh High Court · (1900) 01 MP CK 0027

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy -

Read judgment

High Courts01 Jan 1900

Santosh Kumari and others Vs Vinayak Prasad Gupta & others

Madhya Pradesh High Court · (1900) 01 MP CK 0026

Code of Civil Procedure, 1908, Order 7Rule 14, Order 7Rule 14(3) -Evidence Act, 1872, Section 65B, Sectio

Read judgment

High Courts01 Jan 1900

Jaikumar Meena Vs Smt. Radha Meena

Madhya Pradesh High Court · (1900) 01 MP CK 0025

Read judgment

High Courts01 Jan 1900Disposed Of

State of M.P. through SHO P.S. Chichli, District Narsinghpur. Vs Manju @ Komal Kaurav S/o Moolchand Ka

Madhya Pradesh High Court · (1900) 01 MP CK 0024

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

Read judgment

High Courts01 Jan 1900

Vinod S/o Mathura Vs State of M.P. through P.S.

Madhya Pradesh High Court · (1900) 01 MP CK 0023

Code of Civil Procedure, 1908, Section 100 - Second appealMadhya Pradesh Accommodation Control Act, 1961, Section 12(1)(a), Section 12(1)(f),

Read judgment

High Courts01 Jan 1900Dismissed

Kishan Pilley and others Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1900) 01 MP CK 0022

Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateIndian Penal Code, 1860, Sec

Read judgment

High Courts01 Jan 1900

Tilok & Ors Vs Isram @ Vishram & Ors

Madhya Pradesh High Court · (1900) 01 MP CK 0021

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 174 - Calling for records to exercise powers of revision - High Courts powers of revision - Police to e

Read judgment

High Courts01 Jan 1900Dismissed

Surendra Sharma Vs State of M.P.

Madhya Pradesh High Court · (1900) 01 MP CK 0020

Code of Civil Procedure, 1908, Order 7Rule 11, Section 115 - Revision

Read judgment

High Courts01 Jan 1900

Sunil Solanki S/o Shri Ganeshram Solanki & Ors Vs State of M.P.

Madhya Pradesh High Court · (1900) 01 MP CK 0019

Madhya Pradesh Civil Services (Pension) Rules, 1976, Rule 12, Rule 13

Read judgment

High Courts01 Jan 1900

Sunil Kumar Pathak Vs Ram Gopal Yadav

Madhya Pradesh High Court · (1900) 01 MP CK 0018

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

Read judgment

High Courts01 Jan 1900

Sundar Devi & Ors Vs Bajrang Lal Verma

Madhya Pradesh High Court · (1900) 01 MP CK 0017

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860

Read judgment

High Courts01 Jan 1900

Sumitra W/o Kailash Bhuriya Vs Kailash Bhuriya S/o Bhondu Bhuriya

Madhya Pradesh High Court · (1900) 01 MP CK 0016

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860

Read judgment

High Courts01 Jan 1900

Smt. Sonali & Ors Vs Meghraj

Madhya Pradesh High Court · (1900) 01 MP CK 0015

Arbitration and Conciliation Act, 1996, Section 11, Section 11(6) - Appointment of arbitrators - Appointment of arbitrators

Read judgment

High Courts01 Jan 1900

Vansh Swaroop Tiwari and Ors. Vs State of Madhya Pradesh and Ors.

Madhya Pradesh High Court · (1900) 01 MP CK 0014

Code of Civil Procedure, 1908, Order 47Rule 1, Order 26Rule 9

Read judgment

High Courts01 Jan 1900

VEENA WANKHEDE Vs SUBHASH RAO WANKHEDE

Madhya Pradesh High Court · (1900) 01 MP CK 0013

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsFamily Courts Act, 1984, Section 397, Section 401<

Read judgment

Madhya Pradesh High Court judgments, 1900