High Courts28 Oct 1999Dismissed
New India Assurance Co. Ltd. Vs Siya Devi and Others
Madhya Pradesh High Court · (2001) ACJ 155 : (2000) 2 MPLJ 66
Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1999
719 judgments · page 7 of 36
High Courts28 Oct 1999Allowed
Gurumukh Das Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2000) CriLJ 2419 : (2001) 4 MPLJ 384
Criminal Procedure Code, 1973 (CrPC) — Section 378, 397, 399, 399(2), 401Prevention of Food Adulteration Act, 1954 — Section 11(1), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts28 Oct 1999Dismissed
Radhey Shyam Soni and Others Vs Kamta Prasad Shukla and Others
Madhya Pradesh High Court · (2000) 2 MPJR 93
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f), 12(1)(h)
High Courts27 Oct 1999Dismissed
Ram Kishore Vs Smt. Battoobai and another
Madhya Pradesh High Court · (2000) 2 MPLJ 148
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)Transfer of Property Act, 1882 — Section 53A
High Courts27 Oct 1999Allowed
Mangilal Gosai Vs Prahlad Keer and Others
Madhya Pradesh High Court · (2000) 1 ACC 139 : (2001) ACJ 1791
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts27 Oct 1999
Rajan alias Rajendra Brahman Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 2423 : (2001) 1 MPJR 46 : (2001) 4 MPLJ 485
Arms Act, 1959 — Section 25, 27, 3Penal Code, 1860 (IPC) — Section 300, 307
High Courts27 Oct 1999
Ex Sepoy Rajesh Kumar Upadhyay Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2000) 3 MPHT 1 : (2001) 4 MPLJ 398
Constitution of India, 1950 — Article 226, 227Pension Regulations — Rule 7(b)Pension Rules — Rule 173, 7
High Courts27 Oct 1999Allowed
Ramesh Vs Commissioner for Workmen's Compensation
Madhya Pradesh High Court · (2001) ACJ 1413 : (2000) 85 FLR 754 : (2002) ILR (MP) 352 : (2000) 3 LLJ 553
Workmens Compensation Act, 1923 — Section 4A(3A)
High Courts27 Oct 1999Allowed
Prakashchand Basant Kumar Vs Additional Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (2000) 118 STC 52
Madhya Pradesh General Sales Tax Act, 1958 — Section 39(1), 39(5), 45
High Courts27 Oct 1999Allowed
Lukehwar and others Vs Dhebar Singh and others
Madhya Pradesh High Court · (2000) 3 MPLJ 135
Arbitration Act, 1940 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts26 Oct 1999Dismissed
A.K. Mukherjee Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPJR 540 : (2000) 2 MPLJ 380
Criminal Procedure Code, 1973 (CrPC) — Section 173Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 2(g), 7Madhya Pradesh Special Police Establishment Act, 1947 — Section 2, 3, 4
High Courts26 Oct 1999Allowed
Kalpana Salunke Vs Jabalpur Development Authority and others
Madhya Pradesh High Court · (1999) 2 MPJR 572 : (2000) 1 MPLJ 565
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 15, 16, 23
High Courts26 Oct 1999Dismissed
Yashwant Rao Khogal and Ors Vs Mst. Jahoorbi
Madhya Pradesh High Court · (2001) 1 MPJR 77
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 52
High Courts26 Oct 1999Dismissed
Mujahid Faridi and another Vs State Transport Appellate Tribunal and others
Madhya Pradesh High Court · (2001) 1 MPLJ 521
Motor Vehicles Act, 1939 — Section 63, 68D
High Courts26 Oct 1999
State of Madhya Pradesh Vs Ramesh and Others
Madhya Pradesh High Court · (1999) 2 MPJR 497
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 149, 324, 325
High Courts26 Oct 1999Dismissed
State of M.P. Vs Amitabh and Others
Madhya Pradesh High Court · (1999) 2 MPJR 521
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Oct 1999Dismissed
Arun Kumar Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 1644 : (2000) ILR (MP) 896 : (2000) 1 MPJR 605 : (2001) 4 MPLJ 449 : (2000) 2 MPLJ 184
Criminal Procedure Code, 1973 (CrPC) — Section 190, 437, 437(3), 438, 438(1)Forest Act, 1927 — Section 26(1), 41(2), 42, 69Madhya Pradesh Kastha Chiran (Viniyaman) Adhiniyam, 1984 — Section 4
High Courts15 Oct 1999Dismissed
Suneel Kumar Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 JLJ 118 : (2000) 2 MPHT 76 : (2000) 1 MPJR 136 : (2000) 2 MPLJ 434
Madhya Pradesh Lokayukt and Up-Lokayukt (Investigation) Rules, 1982 — Rule 6Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 17
High Courts15 Oct 1999Allowed
Ram Lakhan Rawat Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 JLJ 280 : (2000) 2 MPLJ 176
Constitution of India, 1950 — Article 231Employees State Insurance Act, 1948 — Section 74Madhya Pradesh Official Language Act, 1957 — Section 4
High Courts15 Oct 1999Allowed
Mukund @ Surya Kumar Satnami Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPLJ 535
Penal Code, 1860 (IPC) — Section 307, 324