High Courts02 Dec 1999Allowed
Shyamlal Vs Divisional Railway Manager and Another
Madhya Pradesh High Court · (2000) 2 LLJ 527 : (2000) 1 MPHT 570 : (2000) 2 MPLJ 284
Workmens Compensation Act, 1923 — Section 10(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1999
719 judgments · page 3 of 36
High Courts02 Dec 1999Dismissed
Sarda Yarn Agency Vs Assistant Commissioner of Commercial Tax (I) and Others
Madhya Pradesh High Court · (2000) 3 MPLJ 237 : (2000) 119 STC 354
Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 27, 3, 3(1), 46Madhya Pradesh Vanijyik Kar Niyam, 1995 — Rule 91
High Courts02 Dec 1999Dismissed
Smt. Rambha Bai Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2000) 1 MPHT 573 : (2000) 1 MPLJ 384
Employers Liability Act, 1880 — Section 1(5)Railway Claims Tribunal Act, 1987 — Section 10, 13, 13(1), 13(1A), 15Railways Act, 1989 — Section 123, 124, 124A
High Courts02 Dec 1999Dismissed
State of M.P. and Others Vs Rudra Pratap Singh
Madhya Pradesh High Court · (2000) 2 MPHT 420
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(B)(1)
High Courts02 Dec 1999Dismissed
Durgabai Vs Bhagatram and Others
Madhya Pradesh High Court · (2000) 2 MPHT 109
Criminal Procedure Code, 1973 (CrPC) — Section 182(2), 403
High Courts02 Dec 1999Dismissed
Mohni Bai Gurdasmal Hirwani Vs Kundanlal Chotelal Jain
Madhya Pradesh High Court · (2000) 1 MPLJ 571
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts01 Dec 1999
Raja Raj Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 JLJ 242 : (2000) 1 MPHT 490 : (2001) 4 MPLJ 364
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 40, 40(1)Panchayat Act, 1962 — Section 116
High Courts01 Dec 1999Allowed
Jageshwar Ramsahay Ahir Vs Parmeshwar Ramprasad Yadav and Others
Madhya Pradesh High Court · AIR 2000 MP 223 : (2000) 2 MPJR 218 : (2000) 3 MPLJ 185
Evidence Act, 1872 — Section 114, 35Limitation Act, 1963 — Article 64, 65Madhya Pradesh Land Revenue Code, 1959 — Section 117
High Courts01 Dec 1999Dismissed
Jitendra Singh Thakur Vs Meera Prasad and Another
Madhya Pradesh High Court · (2000) 1 MPHT 549 : (2000) 2 MPLJ 369
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226
High Courts30 Nov 1999Dismissed
Mohammad Iqbal Sheikh Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 MPJR 259
High Courts30 Nov 1999Dismissed
M.B. Gharpuray Engineers and Builders Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPJR 566 : (2000) 2 MPLJ 210
Arbitration Act, 1940 — Section 14, 30, 33
High Courts29 Nov 1999Allowed
Jugla alias Ramdas Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 JLJ 145 : (2000) 1 MPHT 318 : (1999) 2 MPJR 609 : (2000) 2 MPLJ 414
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts27 Nov 1999Allowed
Gyan Chand Jain Vs Collector, Dist. Jabalpur and another
Madhya Pradesh High Court · (2001) 1 MPJR 71 : (2001) 1 MPLJ 419
Defence of India Rules, 1939 — Rule 39
High Courts27 Nov 1999Dismissed
Mohanlal Prasad Prajapati Vs State of M.P. and others
Madhya Pradesh High Court · (2000) 3 MPLJ 56
Constitution of India, 1950 — Article 226, 227
High Courts27 Nov 1999
New India Assurance Co. Ltd. Vs Devram and Others
Madhya Pradesh High Court · (2000) 1 ACC 282
High Courts27 Nov 1999
Rajesh Kumar Tripathi and Others Vs Board of Secondary Education
Madhya Pradesh High Court · (2000) 1 MPHT 486 : (2000) 2 MPLJ 108
High Courts27 Nov 1999
Ravindra Prasad Verma Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 JLJ 72 : (2000) 2 MPLJ 371
Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 103, 104, 105, 300, 307
High Courts26 Nov 1999Allowed
A.K. Singh, Special Railway Magistrate, Jabalpur Vs Virendra Kumar Jain, Advocate
Madhya Pradesh High Court · (2001) 1 MPLJ 324
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202(1), 408, 410Judges (Protection) Act, 1985 — Section 3Penal Code, 1860 (IPC) — Section 500
High Courts26 Nov 1999Dismissed
Kamalrani Rajaram Guru and Others Vs Km. Pinki
Madhya Pradesh High Court · (2001) 2 MPLJ 677
Hindu Minority and Guardianship Act, 1956 — Section 8Specific Relief Act, 1963 — Section 16(c)
High Courts26 Nov 1999
State of M.P. Vs R.P. Gupta, Advocate
Madhya Pradesh High Court · (2000) 1 MPHT 509 : (2000) 1 MPJR 185 : (2000) 1 MPLJ 304
Criminal Procedure Code, 1973 (CrPC) — Section 439