High Courts26 Apr 2000Allowed
Kailash Chandra Trivedi Vs Punjab National Bank Ltd. and Others
Madhya Pradesh High Court · (2000) 2 JLJ 379 : (2000) 3 MPLJ 343
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 29 of 44
High Courts26 Apr 2000Allowed
Lala @ Ahmed Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) CriLJ 4212 : (2000) 4 MPHT 86 : (2000) 2 MPLJ 605
Constitution of India, 1950 — Article 22, 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 294National Security Act, 1980 — Section 10, 11, 12, 12(1), 12(2)
High Courts26 Apr 2000Dismissed
Sheikh Ibrahim Vs Smt. Shameem Begum
Madhya Pradesh High Court · (2000) 4 MPHT 365 : (2001) 4 MPLJ 287
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96(2)
High Courts26 Apr 2000Dismissed
Swarnjee Singh Vs Asharam Gamne
Madhya Pradesh High Court · (2001) 1 MPHT 396 : (2001) 4 MPLJ 6
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts26 Apr 2000Allowed
Indore Development Authority, Indore Vs Indore Development Authority Daily Wages Sub-Engineers' Union, Indore and others
Madhya Pradesh High Court · (2000) 87 FLR 57 : (2000) 2 JLJ 190 : (2001) 1 MPHT 367
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts26 Apr 2000Dismissed
Param Lal Burman Vs Ravi Kumar Sharma
Madhya Pradesh High Court · AIR 2000 MP 299 : (2000) 3 MPHT 303 : (2000) 3 MPLJ 104
Constitution of India, 1950 — Article 21Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 38, 45
High Courts26 Apr 2000
Dr. Avnish Pawar Vs Dr. Sunita Pawar
Madhya Pradesh High Court · (2000) 2 DMC 283 : (2000) 2 MPLJ 628
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(3)Hindu Marriage Act, 1955 — Section 13, 24
High Courts26 Apr 2000Dismissed
Branch Manager, Oriental Insurance Co. Ltd. Vs Nafessa Begum and Others
Madhya Pradesh High Court · (2002) ACJ 67
Motor Vehicles Act, 1988 — Section 149
High Courts26 Apr 2000Dismissed
Branch Manager, Oriental Insurance Co. Ltd. Vs Smt. Nafeesa Begum and Others
Madhya Pradesh High Court · (2000) 4 MPHT 173 : (2001) 1 MPLJ 70
Motor Vehicles Act, 1988 — Section 149(2)
High Courts26 Apr 2000Dismissed
New India Assurance Co. Ltd. Vs Kiran Jain and Others
Madhya Pradesh High Court · (2001) ACJ 730 : (2001) ILR (MP) 92 : (2000) 2 MPLJ 560
High Courts26 Apr 2000Dismissed
New India Assurance Company Limited Vs Kiran Jain and Others
Madhya Pradesh High Court · (2000) 4 MPHT 238 : (2000) 2 MPLJ 560
High Courts25 Apr 2000Dismissed
Munna alias Purshottam Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 3594 : (2001) 1 MPJR 415 : (2001) 4 MPLJ 250 : (2000) 4 RCR(Criminal) 485
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 376
High Courts25 Apr 2000Allowed
Manharan Vs State of M.P.
Madhya Pradesh High Court · (2000) 3 MPHT 114 : (2001) 1 MPJR 448 : (2001) 4 MPLJ 461
Penal Code, 1860 (IPC) — Section 361, 363, 366, 376
High Courts25 Apr 2000Allowed
Suryakant Chandrakar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2000 MP 260
Notaries Act, 1952 — Section 3Notaries Rules, 1956 — Rule 6, 7
High Courts25 Apr 2000Allowed
Mata Prasad Sahu Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) ILR (MP) 823 : (2001) 1 JLJ 116 : (2000) 3 MPHT 408 : (2001) 2 MPJR 33
High Courts25 Apr 2000Allowed
Mukund Marotirao Khanti and etc. Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2001 MP 30 : (2001) 4 MPLJ 182
Constitution of India, 1950 — Article 226Notaries Act, 1952 — Section 3Notaries Rules, 1956 — Rule 6, 7, 7(3)
High Courts25 Apr 2000Allowed
Hari Narayan Sakya Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 MPHT 259 : (2000) 3 MPLJ 351
Central Excises and Salt Act, 1944 — Section 35
High Courts24 Apr 2000
Binodiram Balchand and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2001) 118 TAXMAN 544
High Courts24 Apr 2000Dismissed
Ch. Chandra Shekhar Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 3 MPHT 351
Constitution of India, 1950 — Article 299Madhya Pradesh Land Revenue Code, 1959 — Section 146, 147Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7, 7(1), 7B, 7B(1)
High Courts24 Apr 2000
Kunjulal Yadu and Others Vs Parasram Sharma
Madhya Pradesh High Court · AIR 2000 MP 235 : (2000) ILR (MP) 416 : (2000) 2 JLJ 105 : (2000) 3 MPHT 355 : (2000) 2 MPJR 123 : (2000) 2 MPLJ 514
Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C, 23J