COURT ARCHIVE

Madhya Pradesh High Court judgments, 2000

865 judgments · page 20 of 44

High Courts21 Jul 2000Dismissed

Dinesh Chandra Sharma Vs Yashveer Singh Ghuraiya and Others

Madhya Pradesh High Court · (2000) 3 MPHT 490 : (2000) 3 MPLJ 243

Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 58

High Courts21 Jul 2000Allowed

Mubarik Sardar Mohammad Vs Rashid Khan and others

Madhya Pradesh High Court · (2002) 1 MPLJ 362

Motor Vehicles Act, 1988 — Section 140

High Courts20 Jul 2000

Jyoti Chourasiya Vs Pushpa Chourasiya and Another

Madhya Pradesh High Court · (2002) 2 ACC 695

High Courts20 Jul 2000

Thumribai and Others Vs Kamal Urav and Others

Madhya Pradesh High Court · (2002) ACJ 524

Penal Code, 1860 (IPC) — Section 279, 304A, 337

High Courts20 Jul 2000Allowed

H.E. Education Society, Barkheda, Bhopal Vs The Appellate Authority and another

Madhya Pradesh High Court · (2001) 1 LLJ 691 : (2001) 2 MPHT 383 : (2001) 4 MPLJ 26

Industrial Disputes Act, 1947 — Section 2Minimum Wages Act, 1948 — Section 2, 27, 3, 7Payment of Gratuity Act, 1972 — Section 1(3), 2, 3, 4, 7(4)

High Courts20 Jul 2000Allowed

Thaman Barmaiya Vs Smt. Shashi Karna and Others

Madhya Pradesh High Court · AIR 2001 MP 55 : (2001) 1 MPJR 336

Madhya Pradesh Panchayat Raj Act, 1993 — Section 122

High Courts19 Jul 2000

United India Insurance Co. Ltd. Vs Lalu and Others

Madhya Pradesh High Court · (2002) 3 ACC 599

High Courts19 Jul 2000Allowed

Smt. Sakinabai and others Vs State of M.P. and another

Madhya Pradesh High Court · (2001) 1 MPHT 445

Constitution of India, 1950 — Article 154, 162, 19, 19(1), 246

High Courts19 Jul 2000

Tukaram Vs Ram Singh and Others

Madhya Pradesh High Court · (2002) 2 ACC 244

High Courts18 Jul 2000Allowed

R.D. Vyas and others Vs C.K. Shrivastava and another

Madhya Pradesh High Court · (2001) 1 MPJR 332 : (2001) 4 MPLJ 490

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500

High Courts18 Jul 2000

Virendra Kumar Vs Dasoda Devi and Others

Madhya Pradesh High Court · (2002) 3 ACC 745

Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1988 — Section 149, 158, 170, 96

High Courts18 Jul 2000Dismissed

New India Assurance Co. Ltd., Jabalpur Vs Jagdish Kumar Rathore and others

Madhya Pradesh High Court · (2002) ACJ 1727 : (2001) 1 MPHT 169

Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 173, 2(35)

High Courts17 Jul 2000Allowed

Sitabai Kataria Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 3 MPHT 156 : (2001) 1 MPLJ 265

Constitution of India, 1950 — Article 243Madhya Pradesh Municipal Corporation Act, 1956 — Section 19Madhya Pradesh Municipalities Act, 1961 — Section 20, 22, 41

High Courts17 Jul 2000

National Insurance Company Limited Vs Shyam Sunder Dixit and others

Madhya Pradesh High Court · (2002) ACJ 1753 : (2001) 1 MPHT 211

Motor Vehicles Act, 1988 — Section 168, 171, 173

High Courts17 Jul 2000

United India Insurance Co. Ltd. Vs Awdhesh Kumar Tiwari and Others

Madhya Pradesh High Court · (2002) ACJ 72 : (2000) 3 MPLJ 402

Motor Vehicles Act, 1988 — Section 2

High Courts14 Jul 2000

Raj Kumar Patni Vs Smt. Manorama Patni

Madhya Pradesh High Court · (2000) 2 DMC 702

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts14 Jul 2000Dismissed

State of M.P. and others Vs Smt. Champa Soni and another

Madhya Pradesh High Court · (2001) ILR (MP) 26 : (2001) 1 MPHT 208 : (2001) 2 MPLJ 333

High Courts14 Jul 2000Dismissed

S.P. Anand and another Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 1 MPHT 256 : (2001) 2 MPLJ 448

Constitution of India, 1950 — Article 226

High Courts13 Jul 2000Allowed

State of Madhya Pradesh and Others Vs Ram Lakhan Lodhi and Another

Madhya Pradesh High Court · (2001) ACJ 1276 : (2001) 89 FLR 52 : (2001) 1 LLJ 788 : (2001) 1 MPLJ 167

Workmens Compensation Act, 1923 — Section 3(1)

High Courts13 Jul 2000Allowed

Ratan Singh Vs Ratanlal

Madhya Pradesh High Court · (2000) 3 MPHT 425

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5