High Courts17 Aug 2000Allowed
Reshamlal Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPHT 89
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 439Penal Code, 1860 (IPC) — Section 147, 323, 354, 376, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 16 of 44
High Courts17 Aug 2000
Smt. Snehlata Sharma and Others Vs Mohammad Ali and Others
Madhya Pradesh High Court · (2000) 4 MPHT 471
High Courts17 Aug 2000Dismissed
National Insurance Co. Ltd. Vs B. Rama Rao and Others
Madhya Pradesh High Court · (2000) 4 MPHT 423
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts17 Aug 2000
Beshamlal Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPJR 82
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2)Penal Code, 1860 (IPC) — Section 147, 323, 354, 376, 506
High Courts17 Aug 2000
National Insurance Company Ltd. Vs B. Rama Rao and Others
Madhya Pradesh High Court · (2003) 2 ACC 232
Criminal Procedure Code, 1973 (CrPC) — Section 482, 63, 67, 78, 79Drugs and Cosmetics Act, 1940 — Section 17(b), 18, 18(a)(i)(vi), 18(a)(iii), 18(a)(vi)
High Courts16 Aug 2000Dismissed
Bhagchandra Rajput Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 1 JLJ 414
High Courts16 Aug 2000Allowed
Islam Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPHT 89 : (2001) 2 MPLJ 627 : (2001) 4 RCR(Criminal) 196
Criminal Procedure Code, 1973 (CrPC) — Section 375, 376, 454Motor Vehicles Act, 1988 — Section 177Prevention of Cruelty to Animals Act, 1960 — Section 11, 29, 29(1)
High Courts16 Aug 2000Allowed
Ashok Kumar Datto Choudhary Vs Shankerlal and others
Madhya Pradesh High Court · (2001) 1 MPHT 93 : (2001) 1 MPLJ 257
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts16 Aug 2000Dismissed
Jairaj Singh Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPHT 270
Constitution of India, 1950 — Article 1, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 3
High Courts16 Aug 2000Dismissed
State of M.P. and others Vs T.N. Verma and another
Madhya Pradesh High Court · (2001) 1 MPHT 118 : (2001) 1 MPLJ 587
Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 227Madhya Pradesh Administrative Tribunal (Procedure) Rules, 1988 — Rule 6
High Courts16 Aug 2000Dismissed
Sarvjit Singh Vs Coal India Limited and others
Madhya Pradesh High Court · (2001) ILR (MP) 1692 : (2001) ILR (MP) 169 : (2001) 1 MPHT 95
High Courts11 Aug 2000Dismissed
United India Insurance Company Vs Master Mohammad Jeeshan and Others
Madhya Pradesh High Court · (2000) 4 MPHT 335
Motor Vehicles Act, 1988 — Section 170
High Courts11 Aug 2000Allowed
Panch Ram Barat Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 89 FLR 1106 : (2001) 2 LLJ 841
High Courts11 Aug 2000Allowed
Rahul Mishra Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 214 : (2001) 1 MPLJ 172
Juvenile Justice Act, 1986 — Section 18, 37, 38Penal Code, 1860 (IPC) — Section 147, 294, 302, 307, 323
High Courts11 Aug 2000Dismissed
United India Insurance Co. Ltd. Vs Mohammad Jeeshan and Others
Madhya Pradesh High Court · (2002) ACJ 1144
Motor Vehicles Act, 1988 — Section 170
High Courts10 Aug 2000Dismissed
State of M.P. and Another Vs S.S. Bhadauria and Another
Madhya Pradesh High Court · (2000) 4 MPHT 263 : (2001) 1 MPLJ 72
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 227
High Courts10 Aug 2000Allowed
National Insurance Co. Ltd. Vs Santosh Kumar
Madhya Pradesh High Court · (2001) ACJ 449
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 110, 165, 166
High Courts10 Aug 2000Partly Allowed
Hridyanand Tiwari Vs State of M.P. and others
Madhya Pradesh High Court · AIR 2001 MP 17 : (2001) 1 JLJ 30 : (2001) 3 MPHT 34 : (2001) 1 MPLJ 466
Motor Vehicles Act, 1939 — Section 68Motor Vehicles Act, 1988 — Section 2(38), 87, 87(1), 88(1), 88(5)
High Courts10 Aug 2000Allowed
State of M.P. Vs Vedri
Madhya Pradesh High Court · (2001) CriLJ 189 : (2001) 1 JLJ 303 : (2001) 2 MPHT 69 : (2001) 2 MPJR 106 : (2000) 3 MPLJ 471
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154, 3, 8, 9
High Courts10 Aug 2000Allowed
S.C. Verma Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2000) 4 MPHT 384 : (2001) 2 MPLJ 155
Constitution of India, 1950 — Article 14