High Courts10 Mar 2000Allowed
Ram Kumar Goutam Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2001) CriLJ 1604 : (2000) 2 MPLJ 431
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8)Penal Code, 1860 (IPC) — Section 307, 324
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 35 of 44
High Courts10 Mar 2000Allowed
Ram Kumar Goutam Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 MPHT 87
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8)Penal Code, 1860 (IPC) — Section 307, 324
High Courts09 Mar 2000
Bhagwandas Tiwari and Others Vs Ratni Bai and Others
Madhya Pradesh High Court · (2000) ILR (MP) 268 : (2000) 2 JLJ 13 : (2000) 2 MPHT 345 : (2000) 1 MPJR 588
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 173, 2(19), 2(30)
High Courts09 Mar 2000Dismissed
Sardar Bhupendra Singh Vs Smt. Jasbir Kour
Madhya Pradesh High Court · AIR 2000 MP 330 : (2000) 2 JLJ 155 : (2001) 4 MPLJ 170
Hindu Marriage Act, 1955 — Section 26Hindu Minority and Guardianship Act, 1956 — Section 13, 6
High Courts09 Mar 2000Allowed
Bhagwan Das Tiwari and Others Vs Ratni Bai and Others
Madhya Pradesh High Court · (2001) ACJ 289
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 173, 2
High Courts08 Mar 2000Dismissed
Chandra Prakash Ladkani Vs State of M.P. and Another
Madhya Pradesh High Court · (2000) 2 MPHT 39
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 473, 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts08 Mar 2000
Rajendra Singh and Others Vs Nandram and Others
Madhya Pradesh High Court · (2000) 3 MPHT 110
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), 151
High Courts08 Mar 2000Dismissed
M.P. State Road Transport Corporation Vs Rambagas and Another
Madhya Pradesh High Court · (2000) 4 MPHT 102
High Courts08 Mar 2000Allowed
Shyamlal Mathuralal Vs State of M. P.
Madhya Pradesh High Court · (2001) 2 MPLJ 308
Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts07 Mar 2000Dismissed
Hari Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPLJ 277
Penal Code, 1860 (IPC) — Section 109, 376, 511
High Courts07 Mar 2000Allowed
Lakme Ltd. Vs Plethic Pharmaceuticals Ltd. and Others
Madhya Pradesh High Court · (2001) 1 JLJ 387 : (2000) 3 MPHT 249 : (2000) 2 MPLJ 35
Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Mar 2000Dismissed
Balram Singh Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 JLJ 291 : (2000) 4 MPHT 39 : (2001) 4 MPLJ 294
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151, 313, 357Evidence Act, 1872 — Section 26, 27
High Courts07 Mar 2000Allowed
Jagdish Bhai Patel Vs State of M.P. and others
Madhya Pradesh High Court · (2000) 3 MPLJ 422
Madhya Pradesh General Sales Tax Act, 1958 — Section 12, 9
High Courts06 Mar 2000Allowed
Smt. Leela Vs Gopal Singh and Others
Madhya Pradesh High Court · (2000) 3 MPHT 449
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 7A(3)
High Courts04 Mar 2000Allowed
Narhari Prasad Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPJR 517
Criminal Procedure Code, 1973 (CrPC) — Section 145, 438, 439Penal Code, 1860 (IPC) — Section 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x), 3(2)(v), 3(2)(v)
High Courts03 Mar 2000Dismissed
Union of India and another Vs Shri Gopal Kar and others
Madhya Pradesh High Court · (2001) ILR (MP) 1646 : (2001) 2 MPHT 37 : (2001) 1 MPJR 249
Constitution of India, 1950 — Article 14, 16, 227
High Courts03 Mar 2000Dismissed
Ku. Varsha Shrivastava, etc. Vs State of M.P.
Madhya Pradesh High Court · AIR 2000 MP 219 : (2001) ILR (MP) 1003 : (2000) 2 JLJ 25 : (2000) 3 MPHT 292 : (2000) 1 MPLJ 615
Constitution of India, 1950 — Article 226
High Courts03 Mar 2000Dismissed
Shri Ganga Narayan Mishra Vs State Bank of India and others
Madhya Pradesh High Court · (2001) ILR (MP) 1809 : (2001) 2 MPHT 107 : (2001) 1 MPLJ 27
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 17, 18, 19, 2
High Courts02 Mar 2000
Dr. Mrunalinidevi Vs Assistant Commissioner of Wealth-tax and Others
Madhya Pradesh High Court · (2000) 246 ITR 90
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 17, 23, 24
High Courts02 Mar 2000Dismissed
Ujjain Vikas Pradhikaran Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 MPHT 323 : (2000) 3 MPLJ 41
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 3, 48, 48(1)