High Courts04 Feb 2000Allowed
Smt. Shiva Vs Sumit Ranjan
Madhya Pradesh High Court · (2000) 2 DMC 275
Civil Procedure Code, 1908 (CPC) — Section 24
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 40 of 44
High Courts03 Feb 2000
Chief of Army Staff and Others Vs R.P. Tiwari and Others
Madhya Pradesh High Court · (2000) 3 MPHT 245
High Courts03 Feb 2000Dismissed
Ku. Maya Sharma and Others Vs Smt. Shashi Goel and Others
Madhya Pradesh High Court · (2000) 2 MPHT 250 : (2000) 2 MPLJ 356
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts03 Feb 2000
Mal Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) ILR (MP) 1196 : (2000) 2 MPHT 43 : (2000) 3 MPLJ 66
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts02 Feb 2000Allowed
Madhusudan Vs Chandarlal and Others
Madhya Pradesh High Court · (2000) 4 MPHT 369
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts02 Feb 2000Dismissed
Mohan and Another Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 JLJ 69 : (2000) 3 MPHT 233 : (2001) 4 MPLJ 445
Evidence Act, 1872 — Section 157, 6, 8Penal Code, 1860 (IPC) — Section 376(2)
High Courts02 Feb 2000Dismissed
Smt. Shantibai and Others Vs Aslam Khan and Others
Madhya Pradesh High Court · (2000) 2 MPHT 385 : (2001) 1 MPLJ 675
Motor Vehicles Act, 1988 — Section 163A
High Courts02 Feb 2000Dismissed
Mohar Singh and Another Vs Trilok Chand and Others
Madhya Pradesh High Court · (2000) 2 ACC 100 : (2000) ACJ 1011 : (2000) 1 MPLJ 463
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts02 Feb 2000Dismissed
Mohar Singh and Another Vs Shri Trilokchand and Others
Madhya Pradesh High Court · (2000) 1 MPHT 657 : (2000) 1 MPLJ 463
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts02 Feb 2000Dismissed
Mohan Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 3046
Evidence Act, 1872 — Section 157, 6, 8Penal Code, 1860 (IPC) — Section 376(2)
High Courts01 Feb 2000
Nav Bharat Press (P) Ltd. and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 86 FLR 556 : (2001) ILR (MP) 931 : (2000) 2 LLJ 1275 : (2000) 3 MPHT 240
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17
High Courts01 Feb 2000
Rajesh Kumar Dhimole Vs Life Insurance Corporation of India and others
Madhya Pradesh High Court · (2001) 1 MPJR 452 : (2001) 1 MPLJ 620
Constitution of India, 1950 — Article 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 39
High Courts31 Jan 2000
Rafik Shah Vs Farida Bi
Madhya Pradesh High Court · (2000) 2 DMC 115
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5
High Courts31 Jan 2000Dismissed
Yusuf Khan Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · (2000) 2 LLJ 576 : (2000) 2 MPHT 49 : (2000) 2 MPLJ 89
Industrial Disputes Act, 1947 — Section 2, 25H
High Courts29 Jan 2000Dismissed
Western Coalfields Ltd. Vs Controlling Authority and Others
Madhya Pradesh High Court · (2000) 86 FLR 312 : (2001) ILR (MP) 927 : (2000) 2 LLJ 965 : (2000) 3 MPHT 219 : (2000) 3 MPLJ 63
Payment of Gratuity Act, 1972 — Section 7(7)
High Courts29 Jan 2000Allowed
Badri Narayan Vs Savitri
Madhya Pradesh High Court · (2000) 2 DMC 552
Hindu Marriage Act, 1955 — Section 13(1)
High Courts28 Jan 2000
Manna and Others Vs Shantilal and Another
Madhya Pradesh High Court · (2000) 1 ACC 594
Motor Vehicles Act, 1988 — Section 173
High Courts28 Jan 2000Allowed
Sanjay Kumar Jain Vs Ms. Maya Jain
Madhya Pradesh High Court · (2000) 2 DMC 766
Hindu Marriage Act, 1955 — Section 24
High Courts27 Jan 2000Dismissed
National Insurance Co. Ltd. Vs Jayawanti Bai and Others
Madhya Pradesh High Court · (2002) ACJ 649
High Courts27 Jan 2000Dismissed
Punjab National Bank Vs Laxmichand Rai and Others
Madhya Pradesh High Court · AIR 2000 MP 301 : (2001) ILR (MP) 209 : (2000) 2 MPHT 25 : (2000) 3 MPLJ 232
Civil Procedure Code, 1908 (CPC) — Section 96Legal Services Authorities Act, 1987 — Section 21(2), 25