High Courts25 Jan 2000Dismissed
State of M.P. Vs Sarnamsingh
Madhya Pradesh High Court · (2000) 01 MP CK 0076
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 41 of 44
High Courts25 Jan 2000Dismissed
State of M.P. Vs Sarnam Singh
Madhya Pradesh High Court · (2000) 01 MP CK 0057
Penal Code, 1860 (IPC) — Section 149, 300, 302, 307, 395
High Courts25 Jan 2000
BHAGWANDAS JAIN Vs DEPUTY COMMISSIONER OF WEALTH TAX and Another
Madhya Pradesh High Court · (2001) 164 CTR 12
Constitution of India, 1950 — Article 226, 227Wealth Tax Act, 1957 — Section 16A, 17, 23, 24, 25
High Courts25 Jan 2000
Bhagwandas Jain, Hukumchand Jain, Shikharchand Jain and Manakchand Jain Vs Deputy Commissioner of Wealth-tax and Another
Madhya Pradesh High Court · (2000) 164 CTR 12 : (2000) 246 ITR 632 : (2001) 117 TAXMAN 288
Constitution of India, 1950 — Article 226
High Courts25 Jan 2000Allowed
Dr. Pradeep Shrivastava and Others Vs Barkatullah University and Another
Madhya Pradesh High Court · (2000) 1 MPHT 634
Constitution of India, 1950 — Article 14, 16(1), 16(4)
High Courts25 Jan 2000
Satyabhan Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 DMC 397
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts24 Jan 2000Dismissed
Hariprakash Rathore Vs Rajgarh Kshetriya Gramin Bank and Another
Madhya Pradesh High Court · (2000) 1 JLJ 412 : (2000) 4 MPHT 97
Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 2000Allowed
Sukhia alias Sushma (Mst.) Vs Gambhira
Madhya Pradesh High Court · (2000) 2 MPHT 55 : (2000) 2 MPLJ 405
High Courts20 Jan 2000Dismissed
Hazi Yasin Vs Commissioner and Another
Madhya Pradesh High Court · (2000) 1 MPHT 552
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 33(1), 8, 9
High Courts20 Jan 2000
Abdul Hameed Khan Vs Abdul Waheed Khan
Madhya Pradesh High Court · (2001) ILR (MP) 62 : (2000) 1 MPHT 654 : (2001) 1 MPLJ 341
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4(1), 4(2), 5, 8Transfer of Property Act, 1882 — Section 45
High Courts20 Jan 2000
Gilt Pack Limited Vs Commr. (Appeals), C. Ex. and Cus.
Madhya Pradesh High Court · (2000) 70 ECC 397 : (2000) 90 ECR 455 : (2000) 120 ELT 73
Central Excises and Salt Act, 1944 — Section 35(F)
High Courts19 Jan 2000Allowed
Methodex Systems Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2001) 73 ECC 34 : (2001) 127 ELT 44
Constitution of India, 1950 — Article 226
High Courts19 Jan 2000Dismissed
Laxmi Chand Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2000 MP 245 : (2000) 2 MPHT 14 : (2000) 1 MPLJ 525
Constitution of India, 1950 — Article 226Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 2
High Courts19 Jan 2000
Pitamberdas Dulichand and Others Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2000) 244 ITR 542
High Courts18 Jan 2000
Bodhiram and Another Vs Ramprasad and Others
Madhya Pradesh High Court · (2002) ACJ 439
Motor Vehicles Act, 1988 — Section 163A
High Courts18 Jan 2000Allowed
Raj Kumar and Another Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 1896 : (2001) 1 MPJR 95 : (2001) 4 MPLJ 468
Criminal Procedure Code, 1973 (CrPC) — Section 161, 383Penal Code, 1860 (IPC) — Section 34, 376, 452
High Courts18 Jan 2000
Sunil Kumar Vs State of M.P.
Madhya Pradesh High Court · (2000) 3 MPHT 237 : (2000) 3 MPLJ 419
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 57, 60(3)
High Courts18 Jan 2000
Hema Vs Narayan and Others
Madhya Pradesh High Court · (2001) ACJ 61
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jan 2000Allowed
Asmaniya Bai Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 285 : (2000) 3 MPLJ 272 : (2001) 1 RCR(Criminal) 632
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Jan 2000Allowed
Mahadeo Prasad and Another Vs Municipal Corporation and Others
Madhya Pradesh High Court · AIR 2001 MP 109 : (2001) ILR (MP) 631 : (2000) 3 MPHT 210
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 293, 293(1), 300, 307, 308