CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2000

865 judgments · page 13 of 44

High Courts30 Aug 2000

Baboo Ali and others Vs Mushtak Ahmad and another

Madhya Pradesh High Court · (2001) 4 MPHT 90 : (2001) 3 MPLJ 345

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 8, Order 22 Rule 4, Order 48 Rule 2, Order 5 Rule 25, Order 5 Rule 26Madhya Pradesh Civil Courts Rules, 1961 — Rule 91, 92, 93, 94
Read judgment
High Courts30 Aug 2000Dismissed

Arif Rasid Khan Vs Sabiha Bano

Madhya Pradesh High Court · (2001) 4 MPHT 123 : (2002) 2 MPLJ 375

Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5
Read judgment
High Courts30 Aug 2000Allowed

Soneram Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 MPHT 220

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 287, 338
Read judgment
High Courts30 Aug 2000Allowed

Shivshankar and others Vs Sarjeet Singh and others

Madhya Pradesh High Court · (2001) 1 MPHT 449

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 223, 224, 230, 231, 234Motor Vehicles Act, 1988 — Section 166
Read judgment
High Courts29 Aug 2000Dismissed

Manoj Kumar Jain Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) 4 MPHT 233 : (2002) 1 MPLJ 66

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Forest Act, 1927 — Section 52, 52Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 15
Read judgment
High Courts29 Aug 2000Allowed

Ajay Shrivastava Vs State

Madhya Pradesh High Court · (2001) 4 MPHT 120 : (2002) 1 MPLJ 399

Evidence Act, 1872 — Section 27Immoral Traffic (Prevention) Act, 1956 — Section 6(1)Penal Code, 1860 (IPC) — Section 201, 302
Read judgment
High Courts29 Aug 2000Allowed

Balkrishna Naik Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) 74 ECC 73 : (2001) 1 MPLJ 295 : (2001) 2 RCR(Criminal) 72

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 3, 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 30, 41, 42, 53A
Read judgment