High Courts22 Feb 2000Allowed
Pannalal Kesharwani Vs Ram Avtar Mittal and Others
Madhya Pradesh High Court · (2000) 2 ACC 695 : (2002) ACJ 1097
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 38 of 44
High Courts21 Feb 2000Dismissed
Narendra Kumar Vaish Vs Smt. Shyama Agrawal
Madhya Pradesh High Court · AIR 2000 MP 253 : (2000) 2 MPHT 268
Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A
High Courts20 Feb 2000Dismissed
Dinanath Sharma Vs Tarun Prasad Chatterjee
Madhya Pradesh High Court · (2001) 1 MPLJ 1
Representation of the People Act, 1951 — Section 80A, 81, 86(1)
High Courts18 Feb 2000
Media Distilleries Ltd. Vs General Secretary, Chhatisgarh Chemical Mill Mazdoor Sangh, Rajnandgaon and others
Madhya Pradesh High Court · (2000) 2 MPLJ 552
Madhya Pradesh Industrial Relations Act, 1960 — Section 51(1)
High Courts18 Feb 2000Dismissed
Paras Ram Soni Vs Commissioner for Workmen's Compensation
Madhya Pradesh High Court · (2000) 2 ACC 421 : (2000) 85 FLR 615 : (2000) 2 LLJ 752
Workmens Compensation Act, 1923 — Section 30
High Courts18 Feb 2000
Kedia Distilleries Ltd. Vs Chhattisgarh Chemical Mill Mazdoor Sangh and Others
Madhya Pradesh High Court · (2000) 2 JLJ 97 : (2000) 2 LLJ 1427 : (2000) 3 MPHT 343
Constitution of India, 1950 — Article 226, 227, 323High Court of Madhya Pradesh Rules, 2008 — Rule 1
High Courts18 Feb 2000
Media Distilleries Ltd. Vs General Secretary, Chhattisgarh Chemical Mill Mazdoor Sangh and Others
Madhya Pradesh High Court · (2000) 2 MPJR 441
Madhya Pradesh Industrial Relations Act, 1960 — Section 51(1)
High Courts17 Feb 2000Allowed
Shashikant Malviya Vs Smt. Parvati Malviya
Madhya Pradesh High Court · (2000) 2 DMC 348
Hindu Marriage Act, 1955 — Section 12, 13, 27
High Courts17 Feb 2000Dismissed
State of M.P. Vs Ram Kumar
Madhya Pradesh High Court · (2000) 2 JLJ 47 : (2000) 4 MPHT 189
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8
High Courts17 Feb 2000
Harish Chandra Bansal and others Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPLJ 71
High Courts16 Feb 2000Allowed
Hope Textiles Ltd. and Another Vs Union of India (UOI)
Madhya Pradesh High Court · (2000) 70 ECC 194 : (2000) ECR 452 : (2000) 119 ELT 279 : (2001) ILR (MP) 1299 : (2000) 2 MPHT 16
Central Excises and Salt Act, 1944 — Section 11B, 11BBConstitution of India, 1950 — Article 226Finance Act, 1995 — Section 75
High Courts16 Feb 2000Dismissed
Dhaniram Vs Mrs. Kusma Bai
Madhya Pradesh High Court · (2000) 2 DMC 264
Guardians and Wards Act, 1890 — Section 7Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts16 Feb 2000Allowed
Ghanashyam Prasad Kurmi Patel Vs Yashwant Singh and Others
Madhya Pradesh High Court · AIR 2001 MP 68 : (2001) 5 MPHT 63 : (2001) 1 MPLJ 189
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9Madhya Pradesh Public Trust Act, 1951 — Section 25, 27(2)
High Courts15 Feb 2000Dismissed
Nemichand Bansal Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 DMC 577
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2), 482Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts15 Feb 2000Dismissed
Mukesh Kumar Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2000) 2 JLJ 18 : (2001) 2 LLJ 122 : (2000) 4 MPHT 185 : (2000) 3 MPLJ 227
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 20, 25
High Courts15 Feb 2000Dismissed
Leeladhar Balmukund Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 3 LLJ 280 : (2000) 2 MPHT 403 : (2000) 1 MPLJ 622
Constitution of India, 1950 — Article 14, 16, 226
High Courts15 Feb 2000Dismissed
Tilak Singh Tomar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2000) 3 LLJ 1344 : (2000) 3 MPHT 256 : (2000) 2 MPLJ 249
Madhya Pradesh Municipal Services (Scale of Pay and Allowances) Rules, 1967 — Rule 8Madhya Pradesh Municipalities Act, 1961 — Section 325
High Courts15 Feb 2000Dismissed
Sovinda and another Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPHT 14 : (2000) 2 MPJR 185 : (2001) 4 MPLJ 119
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 114, 118, 156Penal Code, 1860 (IPC) — Section 34, 366, 376, 457
High Courts14 Feb 2000
Stresscrete Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2000) 71 ECC 424 : (2000) 119 ELT 542
High Courts11 Feb 2000Dismissed
Rashida Begum Vs The State of M.P. and Another
Madhya Pradesh High Court · (2001) CriLJ 3048 : (2001) ILR (MP) 169 : (2000) 2 MPLJ 242
Constitution of India, 1950 — Article 226, 227District Magistrate Act — Section 3(2), 8Explosive Substances Act, 1908 — Section 5