High Courts29 Dec 2000Allowed
Dr. Narendra Singh Poonia Vs Mahendra Singh and others
Madhya Pradesh High Court · (2001) 1 MPHT 470
Constitution of India, 1950 — Article 226, 32Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 1 of 44
High Courts21 Dec 2000
Narendra Kumar Dohre Vs Mukesh and Others
Madhya Pradesh High Court · (2001) 2 ACC 18
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2000Allowed
Primo Pick N. Pack Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2001) 129 ELT 296
Central Excise Rules, 1944 — Rule 11(3), 57, 57A, 57G, 57HCentral Excises and Salt Act, 1944 — Section 35A
High Courts15 Dec 2000Dismissed
Prashant Agrawal Vs Professional Examination Board and others
Madhya Pradesh High Court · (2001) 1 MPLJ 438
Madhya Pradesh Pre-medical Test Rules, 2000 — Rule 2.5.2
High Courts14 Dec 2000Dismissed
Rajendra Prasad Vs Mahendra Singh Bargahi
Madhya Pradesh High Court · (2001) 2 MPLJ 82
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Madhya Pradesh Municipalities Act, 1961 — Section 20
High Courts14 Dec 2000Allowed
State of M.P. Vs Brijnarayan and another
Madhya Pradesh High Court · (2001) 1 MPHT 377 : (2001) 2 MPLJ 158
Criminal Procedure Code, 1973 (CrPC) — Section 231(1), 242(3), 309, 378Madhya Pradesh Excise Act, 1915 — Section 13, 16, 34, 36, 37
High Courts14 Dec 2000Allowed
Harish Arora Vs District Magistrate, Shahdol and others
Madhya Pradesh High Court · (2001) 2 MPHT 24 : (2001) 2 MPLJ 197
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 144(4), 144(5), 144(6)
High Courts14 Dec 2000Allowed
Kaushalya Bai and Others Vs Ram Kishan Kirar and Others
Madhya Pradesh High Court · (2001) 2 MPJR 430
Motor Vehicles Act, 1988 — Section 166
High Courts13 Dec 2000
Santosh Kumar Rimjha Vs Rani Durgavati University, Jabalpur
Madhya Pradesh High Court · (2001) 2 MPHT 333 : (2001) 2 MPLJ 114
Constitution of India, 1950 — Article 226, 227
High Courts13 Dec 2000Dismissed
P.K. Jaiswal and Co. and Others Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 JLJ 33 : (2001) 5 MPHT 382
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482General Clauses Act, 1897 — Section 9Madhya Pradesh Excise Act, 1915 — Section 34, 39, 61(1), 61(2)
High Courts11 Dec 2000
Sureshchandra Babulal Mittal Vs Assistant Commissioner of Income Tax (Investigation) and Others
Madhya Pradesh High Court · (2001) 169 CTR 29 : (2001) 249 ITR 603 : (2001) 118 TAXMAN 65
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 271, 271(1), 273A
High Courts11 Dec 2000Allowed
Ku. Smita Mishra Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 2 MPHT 147
Constitution of India, 1950 — Article 226
High Courts11 Dec 2000Dismissed
Mukesh Kumar Richariya Vs Smt. Madhu Richariya
Madhya Pradesh High Court · (2001) 2 DMC 187
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts11 Dec 2000Dismissed
Ameen and another Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 1947 : (2001) 2 MPHT 144
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 178, 179, 329, 365, 43
High Courts10 Dec 2000Allowed
Sabra Begum Vs Chief Municipal Officer
Madhya Pradesh High Court · (2001) 1 MPJR 69
Madhya Pradesh Nagariya Kshetron Ke Bhoomihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984 — Section 3
High Courts08 Dec 2000Allowed
Bhooraji and others Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 JLJ 76 : (2001) 3 MPHT 479 : (2001) 1 MPJR 119
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 209, 313, 465Penal Code, 1860 (IPC) — Section 148, 149, 302, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(2)
High Courts08 Dec 2000Dismissed
R.L. Verma Vs Director General, Dr. Babasaheb Ambedkar National Institute of Social Sciences and others
Madhya Pradesh High Court · (2001) 2 MPHT 85
Constitution of India, 1950 — Article 226, 227
High Courts08 Dec 2000Allowed
Radheshyam and Others Vs Kalani Asbestos Cement (P) Ltd. and Others
Madhya Pradesh High Court · (2003) ACJ 181
High Courts07 Dec 2000Allowed
Raj Kumar and Others Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 138
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Dec 2000Allowed
Prahlad Vs Abdul Rehman and others
Madhya Pradesh High Court · (2001) 2 MPHT 29
Motor Vehicles Act, 1988 — Section 128, 168, 171, 173