High Courts10 Aug 2000Dismissed
Smt. Vimla Devi and Another Vs Bunkar Sahakari Samiti Maryadit
Madhya Pradesh High Court · (2000) 4 MPHT 214
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 17 of 44
High Courts09 Aug 2000
Secretary, Krishi Upaj Mandi Samiti Vs Presiding Officer, Labour Court and Another
Madhya Pradesh High Court · (2001) 3 LLJ 734
Industrial Disputes Act, 1947 — Section 2, 25F, 2G
High Courts09 Aug 2000Dismissed
S. Faisal Nabi Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 1598 : (2001) 2 DMC 473 : (2001) 1 JLJ 225 : (2001) 1 MPHT 54 : (2001) 3 RCR(Criminal) 61
Criminal Procedure Code, 1973 (CrPC) — Section 178, 182, 182(1), 482Penal Code, 1860 (IPC) — Section 498
High Courts09 Aug 2000Dismissed
M.P. All India Toursit Permit Owners Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 1 MPJR 485
Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 16(8), 20A, 20BMotor Vehicles Act, 1988 — Section 192A
High Courts09 Aug 2000Allowed
Jagdish and Another Vs Om Prakash and Another
Madhya Pradesh High Court · (2000) 4 MPHT 206 : (2001) 1 MPLJ 568
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 96Limitation Act, 1963 — Section 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 13(6)
High Courts09 Aug 2000Dismissed
M.P. All India Tourist Permit Owners Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 5 MPHT 15
Central Motor Vehicles Rules, 1989 — Rule 19, 85Constitution of India, 1950 — Article 14, 19(1), 254, 254(1), 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457
High Courts08 Aug 2000Allowed
Jitendra Singh Flora Vs Ravikant Talwar
Madhya Pradesh High Court · (2001) 1 ALD(Cri) 767 : (2001) 1 MPHT 130 : (2001) 1 MPLJ 229 : (2001) 2 RCR(Criminal) 75
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Aug 2000Dismissed
Smt. Sita Devi and Others Vs State of M.P.
Madhya Pradesh High Court · (2001) ILR (MP) 148 : (2000) 3 MPHT 504 : (2001) 2 MPLJ 149
Criminal Procedure Code, 1973 (CrPC) — Section 407, 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts08 Aug 2000Allowed
Abhay Kumar Kothari Vs Arun Kumar Jain
Madhya Pradesh High Court · (2001) 1 MPHT 249 : (2001) 1 MPLJ 207
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 12, 16, 21
High Courts07 Aug 2000
GOVIND Vs DEPUTY COMMISSIONER OF INCOME TAX
Madhya Pradesh High Court · (2000) 163 CTR 394
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 269, 269AB, 269B, 269C, 269D
High Courts07 Aug 2000Dismissed
Rakesh Pandey and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 1 JLJ 131 : (2000) 4 MPHT 490
Administrative Tribunals (Amendment) Act, 1987 — Section 6Administrative Tribunals Act, 1985 — Section 6(1), 6(6), 6(7)Constitution of India, 1950 — Article 14, 323A
High Courts07 Aug 2000Allowed
Subhash Kumar Vs Shankarlal
Madhya Pradesh High Court · (2000) 4 MPHT 151 : (2000) 3 MPLJ 609
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C, 23J
High Courts07 Aug 2000
State of Madhya Pradesh and Another Vs Ananta Shukla and Others
Madhya Pradesh High Court · (2002) 3 ACC 635
High Courts07 Aug 2000
Govind Vs Deputy Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2000) 246 ITR 787 : (2001) 114 TAXMAN 693
Income Tax Act, 1961 — Section 269C, 269C(1), 269D, 269D(1), 269D(2)
High Courts07 Aug 2000
J.D. Suryavanshi Vs State of M.P. and Another
Madhya Pradesh High Court · (2000) 4 MPHT 81 : (2001) 1 MPLJ 117
High Courts04 Aug 2000Dismissed
Dogar Tools Private Limited and Others Vs Madhya Pradesh Financial Corporation and Another
Madhya Pradesh High Court · AIR 2002 MP 53 : (2001) ILR (MP) 1520 : (2001) 4 MPHT 315 : (2002) 4 MPLJ 314
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Lokdhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 3, 5State Financial Corporations Act, 1951 — Section 29, 31, 32
High Courts04 Aug 2000Dismissed
Mst. Noorbano Vs Ibrahim Khan
Madhya Pradesh High Court · (2001) 1 JLJ 176 : (2000) 4 MPHT 62
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5, 7
High Courts04 Aug 2000Dismissed
Dr. Suresh Kumar Verma Vs Smt. Hemlata Verma
Madhya Pradesh High Court · (2001) 2 JLJ 93 : (2001) 1 MPHT 384 : (2001) 1 MPJR 170
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 4, 115Hindu Marriage Act, 1955 — Section 13, 21, 24Limitation Act, 1963 — Section 5
High Courts04 Aug 2000Dismissed
Oriental Insurance Co. Ltd. Vs Smt. Hira Tripathi and others
Madhya Pradesh High Court · (2002) ACJ 1400 : (2001) 1 MPHT 221
Motor Vehicles Act, 1988 — Section 149, 173, 96(1), 96(2)
High Courts04 Aug 2000Dismissed
Dogar Tools Pvt. Ltd., Raipur and others Vs M.P. Financial Corporation, Indore and another
Madhya Pradesh High Court · (2002) 4 MPLJ 314
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Financial Corporation Act — Section 31State Financial Corporations Act, 1951 — Section 29