High Courts25 Jun 2000Allowed
Mohan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 79
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 23 of 44
High Courts23 Jun 2000Dismissed
Kanhai and Another Vs State of M.P.
Madhya Pradesh High Court · (2000) 4 MPHT 277 : (2001) 2 MPLJ 513
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
High Courts23 Jun 2000Allowed
Arvind Kumar and Another Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 ALD(Cri) 131 : (2001) CriLJ 2317 : (2001) 2 MPLJ 172
Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304
High Courts23 Jun 2000Dismissed
Vinay Shukla Vs State of M.P. and others
Madhya Pradesh High Court · (2000) 3 MPLJ 387
Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 — Section 2(g), 9(1)
High Courts23 Jun 2000Dismissed
Raj Dhar Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPHT 263
Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 307
High Courts23 Jun 2000Dismissed
Chandar Singh Vs Nanibai and Others
Madhya Pradesh High Court · (2000) 2 DMC 660
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts22 Jun 2000Dismissed
Mathura Prasad Dixit Vs Managing Director, M.P.S.R.T.C. and Another
Madhya Pradesh High Court · (2000) 87 FLR 632 : (2001) 3 LLJ 1039
Constitution of India, 1950 — Article 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts22 Jun 2000Dismissed
Smt. Dulari and Another Vs Collector Raipur and Others
Madhya Pradesh High Court · (2001) 2 MPJR 87
Constitution of India, 1950 — Article 227, 38Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 2, 2(c), 2(d), 2(f), 5
High Courts22 Jun 2000
Ibrahim Ji Vs Narendra Bhargava and Others
Madhya Pradesh High Court · (2001) 1 ACC 51
High Courts21 Jun 2000
National Insurance Company Ltd. Vs Jagarnath and Others
Madhya Pradesh High Court · (2003) 1 ACC 671
High Courts21 Jun 2000Dismissed
Agarwal (Smt.) and Another Vs Arya Vidya Sabha and Another
Madhya Pradesh High Court · (2000) 2 JLJ 401 : (2000) 3 MPLJ 412
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4, 115Limitation Act, 1963 — Section 5
High Courts21 Jun 2000Dismissed
National Insurance Co. Ltd. Vs Jagarnath and Others
Madhya Pradesh High Court · (2002) ACJ 1748
High Courts21 Jun 2000Dismissed
National Insurance Company Limited Vs Jagarnath and Others
Madhya Pradesh High Court · (2000) 4 MPHT 275
High Courts21 Jun 2000Dismissed
Smt. Agarwal and Another Vs Arya Vidhya Sabha Educational Society and Another
Madhya Pradesh High Court · (2001) 2 MPJR 307
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 115
High Courts21 Jun 2000Dismissed
Daulat @ Babu Sonkar Vs Kunti Sonkar
Madhya Pradesh High Court · (2000) 2 MPJR 540 : (2001) 1 MPLJ 22
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 5
High Courts20 Jun 2000Allowed
Urmila Patel (Smt.) and Another Vs Smt. Laxmibai and Others
Madhya Pradesh High Court · (2001) 1 JLJ 202 : (2001) 1 MPLJ 480
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, 115Transfer of Property Act, 1882 — Section 52
High Courts20 Jun 2000Dismissed
Mst. Loli and others Vs Mst. Durghatiya and others
Madhya Pradesh High Court · AIR 2001 MP 188 : (2001) 1 MPHT 494 : (2001) 2 MPLJ 7
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts20 Jun 2000Dismissed
Mst. Lolo (dead) through her L.Rs. and Others Vs Mst. Durghatiya and Others
Madhya Pradesh High Court · (2001) 2 MPLJ 7
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts20 Jun 2000
Lallu @ Chhotelal and Others Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 JLJ 298 : (2000) 3 MPHT 224
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304, 307, 34
High Courts20 Jun 2000Dismissed
Jitendra Singh @ Jittu Verma Vs State of M.P.
Madhya Pradesh High Court · (2000) 3 MPHT 228 : (2001) 4 MPLJ 289
Evidence Act, 1872 — Section 27, 8Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50