High Courts03 Aug 2000Dismissed
Rajaram Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPLJ 624 : (2001) 2 RCR(Criminal) 742
Penal Code, 1860 (IPC) — Section 116(a), 165APrevention of Corruption Act, 1988 — Section 12
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 18 of 44
High Courts03 Aug 2000
Makhan Singh Vs Mankunwar Bai and Others
Madhya Pradesh High Court · (2002) 2 ACC 207
Motor Vehicles Act, 1988 — Section 140, 153
High Courts03 Aug 2000Allowed
Papoo @ Mohammad Zalil and Another Vs State of M.P.
Madhya Pradesh High Court · (2000) 4 MPHT 83 : (2001) 1 MPJR 56
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts03 Aug 2000Dismissed
Shiv Kumar Vs Padum
Madhya Pradesh High Court · (2001) 1 MPHT 186
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 41 Rule 3A, 100Limitation Act, 1963 — Section 5
High Courts03 Aug 2000Allowed
Pappu alias Mohammad Zalil and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) CriLJ 875 : (2000) 2 JLJ 391 : (2001) 3 RCR(Criminal) 137
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts03 Aug 2000Dismissed
Suresh Kumar Jatav Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2001) ILR (MP) 181 : (2000) 4 MPHT 507 : (2001) 1 MPLJ 477
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 25, 6, 9
High Courts02 Aug 2000Allowed
Anand Kumar Dubey Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2001) ILR (MP) 188 : (2001) 1 LLJ 371 : (2000) 4 MPHT 431 : (2000) 3 MPLJ 461
Industrial Disputes Act, 1947 — Section 10(1)
High Courts01 Aug 2000Dismissed
Madhya Pradesh State Road Transport Corporation Vs Smt. Parsutibai and Others
Madhya Pradesh High Court · (2001) 1 MPJR 308
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts01 Aug 2000Dismissed
Jayant Vitamins Ltd. and Another Vs Government of Madhya Pradesh
Madhya Pradesh High Court · (2001) 89 FLR 47 : (2001) 3 LLJ 1190
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115, 25O(3)
High Courts01 Aug 2000Allowed
Omprakash Satyapal Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · AIR 2001 MP 199 : (2001) 5 MPHT 367 : (2001) 1 MPJR 80
Constitution of India, 1950 — Article 14, 226
High Courts01 Aug 2000Allowed
M.P. State Co-operative Marketing Federation Limited, Bhopal Vs Union of India
Madhya Pradesh High Court · (2001) 2 MPHT 32 : (2001) 1 MPJR 175 : (2001) 1 MPLJ 331
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Limitation Act, 1963 — Section 14, 14(1)
High Courts01 Aug 2000Dismissed
Brijbasi Lime Works Vs Assistant Provident Fund Commissioner and Another
Madhya Pradesh High Court · (2001) 2 LLJ 1665 : (2001) 1 MPLJ 576
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts01 Aug 2000Dismissed
M.P. State Road Transport Corporation, Bhopal Vs Smt. Vandana durgesh sharma and others
Madhya Pradesh High Court · (2000) 2 MPJR 520 : (2001) 1 MPLJ 84
High Courts01 Aug 2000Allowed
Mannulal Vs Surendra Pal Singh and Others
Madhya Pradesh High Court · (2002) ACJ 609 : (2001) 1 MPLJ 423
High Courts01 Aug 2000Allowed
Jagdish and etc Vs M.P. and Others
Madhya Pradesh High Court · (2001) CriLJ 1296 : (2001) 1 MPLJ 668
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 5(4), 6(3), 6(6), 8, 8(1)Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 6, 6(5), 6(6)
High Courts31 Jul 2000Allowed
Jagdish Ram Sita Ram Sahu Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 1 MPLJ 366
High Courts31 Jul 2000Allowed
Ramsai Kaivart and Others Vs Shankar Viswas and Others
Madhya Pradesh High Court · (2002) ACJ 327
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts31 Jul 2000Allowed
Purushottam Lal Tamrakar and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) ILR (MP) 1247 : (2000) 4 MPHT 435
High Courts31 Jul 2000Dismissed
Radheshyam Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 JLJ 321 : (2000) 4 MPHT 124 : (2001) 1 MPJR 60
Criminal Procedure Code, 1973 (CrPC) — Section 225, 24, 24(8), 301, 301(1)Penal Code, 1860 (IPC) — Section 304B, 319
High Courts31 Jul 2000Allowed
Rajju and others Vs State of M.P.
Madhya Pradesh High Court · (2001) 4 MPHT 118 : (2002) 1 MPLJ 319
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 294, 323, 324