High Courts03 May 2000Allowed
Madan Rao Jagtap Vs Rajshree Plastic Pipe Factory and Others
Madhya Pradesh High Court · (2001) 1 ACC 8 : (2002) ACJ 872
Employees Compensation Act, 1923 — Section 10, 30Limitation Act, 1963 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 28 of 44
High Courts02 May 2000Allowed
Ku. Kalpana Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) ILR (MP) 583 : (2000) 4 MPHT 408 : (2000) 2 MPLJ 599
Kurukshetra University Calendar, 1970 — Ordinance 10, Ordinance 19, Ordinance 48Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 139, 2(16), 97Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 28
High Courts02 May 2000Dismissed
Manjulata Vs Peela Bai and others
Madhya Pradesh High Court · (2000) 3 MPLJ 398
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 383, 384
High Courts02 May 2000Dismissed
Prestige Metals P. Ltd. Vs CEGAT, New Delhi
Madhya Pradesh High Court · (2001) 74 ECC 559 : (2002) 141 ELT 335
Central Excises and Salt Act, 1944 — Section 35B, 35FConstitution of India, 1950 — Article 226, 227
High Courts02 May 2000Allowed
R. Rajan Vs State of M.P.
Madhya Pradesh High Court · (2001) ILR (MP) 287 : (2000) 2 JLJ 135 : (2000) 3 MPHT 118 : (2001) 1 MPLJ 660 : (2001) 2 RCR(Criminal) 739
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 302
High Courts02 May 2000Dismissed
Manjulata Vs Peela Bai and Others
Madhya Pradesh High Court · (2001) 2 MPJR 39
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 383, 384
High Courts02 May 2000Dismissed
Commissioner of Income Tax Vs Gajraj Singh Nathu Singh Hatpipla
Madhya Pradesh High Court · (2001) 115 TAXMAN 286
Income Tax Act, 1961 — Section 271(1)(c)
High Courts01 May 2000Dismissed
Hemraj and Another Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 DMC 415
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 306, 498A
High Courts01 May 2000Dismissed
Rahish Mohammad Qureshi and others Vs State of M.P. and others
Madhya Pradesh High Court · (2000) 2 JLJ 312 : (2001) 1 MPHT 123 : (2001) 1 MPLJ 269
Constitution of India, 1950 — Article 226Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Rule 2(2), 4Madhya Pradesh Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 — Rule 5(9), 7, 9, 9(10)
High Courts28 Apr 2000Dismissed
Ch. Chandra Shekhar Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 1 MPLJ 358
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
High Courts28 Apr 2000Allowed
Umabai Vs Khemchand and Others
Madhya Pradesh High Court · (2000) 4 MPHT 501 : (2000) 2 MPJR 436 : (2001) 1 MPLJ 407
High Courts28 Apr 2000Dismissed
Hindustan Copper Limited Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2001 MP 29 : (2001) ILR (MP) 48 : (2000) 3 MPHT 496 : (2001) 1 MPLJ 320
Madhya Pradesh Municipalities Act, 1961 — Section 127Terminal Tax (Assessment and Collection) on the Goods Exported from Madhya Pradesh Municipal Limits Rules, 1996 — Rule 1
High Courts28 Apr 2000Dismissed
M.P. State Warehousing Corporation Vs Govardhanlal Choudaha and Another
Madhya Pradesh High Court · (2001) 91 FLR 1077 : (2002) 4 LLJ 727 : (2000) 3 MPHT 133 : (2001) 2 MPJR 201
High Courts28 Apr 2000Allowed
Employees' State Insurance Corporation Vs T. Chothram
Madhya Pradesh High Court · (2000) 86 FLR 872 : (2000) 2 LLJ 1628
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Employees State Insurance Act, 1948 — Section 45A, 75
High Courts27 Apr 2000Allowed
Smt. Rekha Sharma Vs Ramesh Chandra Sharma and Others
Madhya Pradesh High Court · (2000) 3 MPHT 136 : (2000) 2 MPJR 331 : (2001) 1 MPLJ 699
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Penal Code, 1860 (IPC) — Section 406, 420
High Courts27 Apr 2000Dismissed
Ramnaresh Prasad Vs State of M.P.
Madhya Pradesh High Court · (2000) 3 MPHT 16 : (2000) 3 MPLJ 91 : (2001) 3 RCR(Criminal) 284
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Prevention of Corruption Act, 1988 — Section 13(1), 17
High Courts27 Apr 2000
Smt. Kamla Bai Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2000) ILR (MP) 489 : (2000) 4 MPHT 497 : (2000) 3 MPLJ 376
Penal Code, 1860 (IPC) — Section 332
High Courts27 Apr 2000
Gurudarshan Singh Saini and others Vs Smt. Swarnakaur
Madhya Pradesh High Court · (2000) 3 MPLJ 367
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C
High Courts26 Apr 2000Dismissed
Bhagwat Prasad Shrivas and others Vs Pranbai Samaru Jaiswal and another
Madhya Pradesh High Court · (2001) 2 MPLJ 504
Civil Procedure Code, 1908 (CPC) — Section 96