High Courts20 Jun 2000Dismissed
Ashok Vs State of M.P.
Madhya Pradesh High Court · (2000) 3 MPHT 486
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 24 of 44
High Courts19 Jun 2000Dismissed
National Insurance Co. Ltd. Vs Tarabai and Others
Madhya Pradesh High Court · (2002) ACJ 732
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts19 Jun 2000Dismissed
Smt. Jagran and others Vs Smt. Basanti Bai and others
Madhya Pradesh High Court · (2002) 1 JLJ 236 : (2001) 1 MPHT 430
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, 115Evidence Act, 1872 — Section 102
High Courts19 Jun 2000Dismissed
Manaklal and Another Vs Nandlal and Others
Madhya Pradesh High Court · (2000) 3 MPHT 443
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts19 Jun 2000Allowed
Chandmal and Others Vs Jhamaklal and Another
Madhya Pradesh High Court · (2000) 4 MPHT 35 : (2000) 3 MPLJ 637
Arbitration Act, 1940 — Section 2, 20, 39, 8, 8(2)
High Courts19 Jun 2000Dismissed
Sameeran Roy Vs Smt. Leena Roy
Madhya Pradesh High Court · AIR 2001 MP 192 : (2000) 4 MPHT 269 : (2001) 1 MPJR 100
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(1)Hindu Marriage Act, 1955 — Section 13, 13(1), 21, 23A
High Courts19 Jun 2000Dismissed
E.S.I. Corporation Vs Dave Griha Udyog
Madhya Pradesh High Court · (2000) 86 FLR 875 : (2001) 1 LLJ 42
Civil Procedure Code, 1908 (CPC) — Section 100Employees State Insurance Act, 1948 — Section 82
High Courts19 Jun 2000Allowed
Sukhjeet Singh Vs Sirajunnisa
Madhya Pradesh High Court · AIR 2001 MP 59 : (2000) 3 MPLJ 593
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
High Courts19 Jun 2000Dismissed
Nima Chemical Private Ltd. Vs Secretary Nepa Ltd.
Madhya Pradesh High Court · (2001) 1 MPJR 410
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Jun 2000Dismissed
Radhelal @ Radheshyam and Another Vs Bajrang Lal
Madhya Pradesh High Court · (2002) 1 MPJR 267
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5
High Courts10 Jun 2000
Procter and Gamble Home Products Ltd. Vs C.C. and C. Ex.
Madhya Pradesh High Court · (2001) 128 ELT 330 : (2001) 1 MPJR 191
Central Excise (Valuation) Rules, 1975 — Rule 10, 7Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 20, 4, 4(1)Constitution of India, 1950 — Article 226, 227
High Courts01 Jun 2000Dismissed
Anil Kumar Rathore Vs Shashi Rathore
Madhya Pradesh High Court · (2011) 4 MPLJ 121
Hindu Marriage Act, 1955 — Section 13, 13(1), 28Penal Code, 1860 (IPC) — Section 498A
High Courts29 May 2000
Pradeep Mittal Vs Chandrabhan Singh Raghuvanshi
Madhya Pradesh High Court · (2000) 2 JLJ 216 : (2000) 3 MPHT 121 : (2000) 3 MPLJ 72
Contempt of Courts Act, 1971 — Section 15(2)Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 379
High Courts22 May 2000Allowed
Mohanlal Vs State of M.P.
Madhya Pradesh High Court · (2000) 3 MPHT 435
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 391, 482Penal Code, 1860 (IPC) — Section 420, 468
High Courts15 May 2000
Nehru @ Jawahar Vs State of M.P.
Madhya Pradesh High Court · (2000) 4 MPHT 331
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Penal Code, 1860 (IPC) — Section 376
High Courts12 May 2000Allowed
Sharad Chandra alias Mahipal and Another Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPJR 203
Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts12 May 2000
Laxman Chamar Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 364
Penal Code, 1860 (IPC) — Section 363, 366
High Courts12 May 2000
Mandavi Marine Pvt. Ltd. Vs Bank of India and Another
Madhya Pradesh High Court · (2000) 3 MPHT 482
Arbitration Act, 1940 — Section 10, 20, 20(4), 30, 39
High Courts12 May 2000Allowed
Ram Kumar @ Chhota Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2000) 2 DMC 444
Penal Code, 1860 (IPC) — Section 307, 498A
High Courts12 May 2000
Dharmu Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 MPHT 398 : (2001) 1 MPLJ 500 : (2001) 2 RCR(Criminal) 533
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 173, 2, 4(2), 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 42, 43, 47