High Courts28 Mar 2000
Kunwariya Bai Vs Mohan Lal and Others
Madhya Pradesh High Court · (2002) ACJ 77 : (2000) ILR (MP) 1453 : (2000) 2 MPJR 373 : (2000) 3 MPLJ 501
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 33 of 44
High Courts28 Mar 2000Dismissed
Pandey and Company Vs Power Grid Corporation of India Ltd. and Another
Madhya Pradesh High Court · (2000) 4 MPHT 356
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Mar 2000
South Eastern Coalfields Ltd. Vs Asha Madan and Others
Madhya Pradesh High Court · (2002) ACJ 299 : (2000) 86 FLR 943 : (2001) 3 LLJ 102 : (2000) 4 MPHT 142 : (2000) 2 MPLJ 565
Madhya Pradesh Workmens Compensation Rules, 1962 — Rule 39Workmens Compensation Act, 1923 — Section 12(2)
High Courts28 Mar 2000
Brij Mohan Sharma Vs Jawahar Lal Nehru Krishi Vishvavidhyalaya, Jabalpur and Another
Madhya Pradesh High Court · AIR 2000 MP 297 : (2000) 2 MPHT 256 : (2000) 2 MPLJ 637
Constitution of India, 1950 — Article 226
High Courts28 Mar 2000
Prakash Dravid and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2000) 86 FLR 472 : (2000) 2 LLJ 1511
Industrial Disputes Act, 1947 — Section 25F
High Courts28 Mar 2000
South Eastern Coalfields Ltd. Vs Ms. Asha Madan
Madhya Pradesh High Court · (2001) 2 MPJR 263
Workmens Compensation Act, 1923 — Section 10, 12, 12(2), 3, 32
High Courts27 Mar 2000Dismissed
Rajeshwari Rajendra Kumar Jain and others Vs Balchand Bhaiyalal Jain and others
Madhya Pradesh High Court · (2001) 1 MPLJ 505
Transfer of Property Act, 1882 — Section 45
High Courts27 Mar 2000
Rajesh Kumar Vs Kunwar Singh and Another
Madhya Pradesh High Court · (2000) 2 ACC 684
Motor Vehicles Act, 1988 — Section 166
High Courts27 Mar 2000Dismissed
Kamla Bajpai Vs Sharda Devi Bajpai and Others
Madhya Pradesh High Court · (2002) 1 MPJR 524
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 100Limitation Act, 1963 — Section 5
High Courts27 Mar 2000Dismissed
South Eastern Coal Fields Vs Sukrita Bai and Another
Madhya Pradesh High Court · (2000) 86 FLR 377 : (2000) 2 LLJ 1219
Workmens Compensation Act, 1923 — Section 30
High Courts27 Mar 2000Dismissed
Rajesh Shukla Vs Member Judge, State Industrial Court and Others
Madhya Pradesh High Court · (2000) 87 FLR 909 : (2001) 3 LLJ 1048
Madhya Pradesh Industrial Relations Act, 1960 — Section 65(3)
High Courts27 Mar 2000Dismissed
Smt. Rajeshwari and Others Vs Balchand Jain and Others
Madhya Pradesh High Court · AIR 2001 MP 179 : (2001) 5 MPHT 227
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1Transfer of Property Act, 1882 — Section 45
High Courts27 Mar 2000Dismissed
National Insurance Company Limited Vs Sudhakar and Others
Madhya Pradesh High Court · (2001) ILR (MP) 230 : (2000) 2 MPHT 174 : (2001) 1 MPLJ 292
High Courts27 Mar 2000Dismissed
Satynarayan Vs Vinetelar
Madhya Pradesh High Court · (2000) 4 MPHT 373
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 9
High Courts27 Mar 2000Allowed
Agrawal Krishi Sewa Kendra Vs Hindustan Fertilizer Corporation Ltd.
Madhya Pradesh High Court · (2001) 5 MPHT 192 : (2001) 1 MPLJ 174
Arbitration Act, 1940 — Section 16, 17, 30, 33
High Courts27 Mar 2000
Bhaktin Bai and Others Vs Jarnail Singh and Others
Madhya Pradesh High Court · (2000) 2 ACC 781
Motor Vehicles Act, 1988 — Section 166
High Courts24 Mar 2000Dismissed
Chandrika Prasad Tiwari and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) ILR (MP) 1832 : (2001) 5 MPHT 298 : (2000) 3 MPLJ 223
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 4(1), 5Madhya Pradesh Land Revenue Code, 1959 — Section 22, 22(2), 251, 251(1)
High Courts24 Mar 2000Dismissed
Smt. Mamta Jaiswal Vs Rajesh Jaiswal
Madhya Pradesh High Court · (2000) 2 DMC 170 : (2000) 4 MPHT 457 : (2000) 3 MPLJ 100
Hindu Marriage Act, 1955 — Section 24, 26
High Courts24 Mar 2000Allowed
Tulsiram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2000) 2 DMC 420 : (1981) ILR (MP) 161
Penal Code, 1860 (IPC) — Section 306, 498A