High Courts07 Dec 2000Partly Allowed
Govind Singh and others Vs State of M. P.
Madhya Pradesh High Court · (2001) 2 JLJ 176 : (2001) 1 MPHT 189
Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 2 of 44
High Courts06 Dec 2000Allowed
Subhash and Company Vs Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (2001) 122 STC 442
Madhya Pradesh General Sales Tax Rules, 1959 — Rule 63, 63(1)
High Courts06 Dec 2000Allowed
Munna Khan and others Vs Jalil Ahmad Qureshi
Madhya Pradesh High Court · (2002) ACJ 2090 : (2001) 1 MPHT 365 : (2001) 1 MPLJ 187
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts06 Dec 2000Dismissed
Surajlal and another Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPHT 350
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 325, 34
High Courts06 Dec 2000Dismissed
Smt. Kaushalyabai Vs Kuldeep and Others
Madhya Pradesh High Court · (2002) 1 DMC 130
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts06 Dec 2000Dismissed
M/s Durga Bus Service Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPHT 227 : (2001) 2 MPLJ 165
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Motor Vehicles Act, 1988 — Section 192, 66
High Courts06 Dec 2000Dismissed
Premnarayan and Others Vs State of M.P.
Madhya Pradesh High Court · (2001) 5 MPHT 106 : (2001) 2 MPLJ 636
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 307, 325, 326, 34
High Courts06 Dec 2000Allowed
Satish Tiwari Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2001) 5 MPHT 473 : (2001) 2 MPLJ 451
Constitution of India, 1950 — Article 226, 227
High Courts06 Dec 2000Allowed
Babu Khan Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 425 : (2001) 2 MPLJ 49 : (2001) 3 RCR(Criminal) 50
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts06 Dec 2000Dismissed
Durga Bus Service Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPLJ 165
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 192A, 207(2), 66
High Courts05 Dec 2000Dismissed
Dr. Narinder Singh Poonia Vs Dr. S.M. Dasgupta and others
Madhya Pradesh High Court · (2001) 1 MPLJ 150
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49
High Courts05 Dec 2000Partly Allowed
Ram Raghav Chaturvedi Vs State of M.P. and another
Madhya Pradesh High Court · (2001) 3 CivCC 276 : (2001) 2 MPHT 188 : (2001) 2 MPLJ 457 : (2001) 3 RCR(Criminal) 673
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(5), 320(6)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Dec 2000Partly Allowed
Deora Wire and Wires and Another Vs General Manager, DIC and Others
Madhya Pradesh High Court · (2001) 123 STC 360
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts05 Dec 2000Partly Allowed
Nathoo Badai Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPHT 199 : (2001) 2 MPLJ 698
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts05 Dec 2000
New India Assurance Co. Ltd. Vs Pradip Kumar and Others
Madhya Pradesh High Court · (2002) ACJ 2016
High Courts04 Dec 2000Partly Allowed
Jaideep Neema and others Vs The Collector, Mandsaur and others
Madhya Pradesh High Court · (2001) 3 MPHT 151 : (2001) 2 MPLJ 246
Constitution of India, 1950 — Article 226
High Courts04 Dec 2000Dismissed
Vishnoo Kant Awasthi Vs Jagdeesh Prasad
Madhya Pradesh High Court · (2001) 4 MPHT 93 : (2002) 3 MPLJ 420
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 9 Rule 13, 151
High Courts01 Dec 2000Dismissed
State of Madhya Pradesh Vs Somla and Others
Madhya Pradesh High Court · (2002) ACJ 1080
High Courts01 Dec 2000Dismissed
State of M.P. Vs Somla and others
Madhya Pradesh High Court · (2001) 3 MPLJ 212
High Courts01 Dec 2000Allowed
Col. Arun Kumar Bhargava Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPHT 370 : (2001) 1 MPLJ 691
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 155(4), 2, 482Penal Code, 1860 (IPC) — Section 186Representation of the People Act, 1951 — Section 134, 134(1), 160, 167