High Courts09 May 2000Allowed
Harprasad and Others Vs Sohan Singh alias Sohan Lal and Another
Madhya Pradesh High Court · (2001) ACJ 300 : (2000) 2 MPLJ 429
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 27 of 44
High Courts08 May 2000
Suresh Seth Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 1 JLJ 64
Constitution of India, 1950 — Article 14, 154, 226, 229, 32
High Courts08 May 2000Dismissed
Smt. Sandhya Sharma Vs Shiv Kumar Sharma
Madhya Pradesh High Court · (2001) 1 DMC 58
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13
High Courts08 May 2000Allowed
Bholaram @ Murarilal Vs Dhruvlal and another
Madhya Pradesh High Court · (2000) 2 MPLJ 625
High Courts08 May 2000
Mahesh Kumar Jagatramka Vs Suresh Kumar Jagatramka and Others
Madhya Pradesh High Court · AIR 2000 MP 324 : (2001) 1 MPJR 397 : (2000) 3 MPLJ 590
Arbitration Act, 1940 — Section 34
High Courts08 May 2000
Union of India (UOI) Vs Bholaram and Another
Madhya Pradesh High Court · (2001) ACJ 125 : AIR 2000 MP 295 : (2000) 2 JLJ 174 : (2000) 3 MPHT 57 : (2000) 2 MPJR 1
Motor Vehicles Act, 1988 — Section 168
High Courts08 May 2000Allowed
Mahesh Kumar Jagatramka Vs Suresh Kumar Jagatramka and others
Madhya Pradesh High Court · (2001) 2 MPHT 116
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 7 Rule 11, 10, 115
High Courts05 May 2000Dismissed
Bajrang Vs State of M.P.
Madhya Pradesh High Court · (2000) 3 MPLJ 430
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 326
High Courts05 May 2000Dismissed
Nehru alias Jawahar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) CriLJ 1118
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Penal Code, 1860 (IPC) — Section 376
High Courts05 May 2000Allowed
State of M.P. Vs Vanshrakhan Gupta
Madhya Pradesh High Court · (2001) 2 MPLJ 100
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
High Courts04 May 2000
Surendra Singh Vs M.P.S.R.T.C. and Another
Madhya Pradesh High Court · (2001) 1 ACC 41
High Courts04 May 2000Dismissed
Ramkali and Another Vs Mahila Shyamwati and Others
Madhya Pradesh High Court · AIR 2000 MP 288 : (2000) 2 DMC 522 : (2000) 2 JLJ 176 : (2000) 3 MPHT 514 : (2000) 3 MPLJ 361
Hindu Marriage Act, 1955 — Section 11, 12, 16Hindu Succession Act, 1956 — Section 3(1), 8Succession Act, 1925 — Section 372
High Courts04 May 2000Dismissed
Yashpal Singh Thakur Vs Smt. Anjana Rajput
Madhya Pradesh High Court · AIR 2001 MP 67(1) : (2000) 3 MPLJ 127
Hindu Marriage Act, 1955 — Section 24
High Courts04 May 2000
Rajesh Goel Vs Smt. Mullo and Others
Madhya Pradesh High Court · (2000) 3 MPHT 520 : (2000) 2 MPJR 153 : (2000) 2 MPLJ 445
Civil Procedure Code, 1908 (CPC) — Section 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(11), 12(3), 13(1), 13(11)
High Courts04 May 2000Dismissed
Charan Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2000) CriLJ 4315 : (2000) 2 JLJ 347 : (2000) 3 MPLJ 188
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116, 151
High Courts04 May 2000Allowed
Parwati Devi and Others Vs Manager, Ore Mining Company and Others
Madhya Pradesh High Court · (2002) ACJ 913
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 May 2000Allowed
State of M.P. and Another Vs Ellora Paper Mills Ltd., Nagpur
Madhya Pradesh High Court · (2001) 2 MPJR 59
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 May 2000
Malloo Gir Goswami Vs Chaturbhuj Rai and Others
Madhya Pradesh High Court · (2002) 2 ACC 736
Motor Vehicles Act, 1988 — Section 140, 166
High Courts03 May 2000Partly Allowed
Bengal Trading Syndicate Vs Union of India (UOI) and Another
Madhya Pradesh High Court · AIR 2001 MP 71 : (2000) 2 MPHT 499
Arbitration and Conciliation Act, 1996 — Section 34
High Courts03 May 2000Allowed
Captain P.K. Rekwal Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPHT 72 : (2001) 4 MPLJ 64
Army Act, 1950 — Section 125, 26Criminal Procedure Code, 1973 (CrPC) — Section 192, 213, 243, 244, 245Penal Code, 1860 (IPC) — Section 128