High Courts20 Oct 2000
Ashok Kumar Tiwari Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2001) 1 MPLJ 583
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 6 of 44
High Courts20 Oct 2000
Umed Chand Golcha Vs Dayaram and Others
Madhya Pradesh High Court · (2001) ACJ 966 : (2001) 1 JLJ 365 : (2002) 1 MPLJ 249
Fatal Accidents Act, 1855 — Section 1A, 2Succession Act, 1925 — Section 306
High Courts20 Oct 2000
Lachhiram Puranmal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2000) 10 MP CK 0003
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts19 Oct 2000
Ajit Kumar Choudhary Vs Life Insurance Corporation of India, Bombay and others
Madhya Pradesh High Court · (2001) 3 MPLJ 159
High Courts19 Oct 2000Dismissed
Ramfool Vs Smt. Jagrati
Madhya Pradesh High Court · (2001) CriLJ 920 : (2001) 1 DMC 125 : (2001) 2 MPHT 234 : (2001) 1 MPLJ 304
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 482, 488, 489Motor Vehicles Act, 1939 — Section 92
High Courts19 Oct 2000Allowed
Yashwant Kumar Bhandole Vs State and Others
Madhya Pradesh High Court · (2001) 2 MPJR 231
Constitution of India, 1950 — Article 226, 227
High Courts18 Oct 2000Dismissed
Kishorilal Loomba and Sons and Others Vs Debts Recovery Tribunal and Another
Madhya Pradesh High Court · (2003) 115 CompCas 572 : (2001) 1 MPLJ 400
Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 12(6)Debt Recovery Tribunal Regulations of Practice, 1993 — Regulation 31, 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(4), 22, 22(1), 22(2)
High Courts18 Oct 2000Dismissed
Madhya Pradesh State Road Transport Corporation and another Vs Chandra Prakash and another
Madhya Pradesh High Court · (2001) 2 MPHT 137
Motor Vehicles Act, 1988 — Section 173
High Courts18 Oct 2000Dismissed
M/s Kishorilal Loomba and Sons and others Vs Debts Recovery Tribunal, Jabalpur and another
Madhya Pradesh High Court · (2001) 2 MPHT 139
Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 12(6)Debt Recovery Tribunal Regulations of Practice, 1993 — Regulation 31, 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(4), 19(6), 22, 22(1)
High Courts18 Oct 2000Dismissed
New India Assurance Co. Ltd. Vs Bhagwan Das and Others
Madhya Pradesh High Court · (2001) ACJ 883
High Courts18 Oct 2000
General Manager, M.P.S.R.T.C. and Others Vs Sujanmal Jain
Madhya Pradesh High Court · (2001) 1 ACC 729
High Courts17 Oct 2000
New India Assurance Co. Ltd. Vs Shanta Bai and Others
Madhya Pradesh High Court · (2004) 1 ACC 764 : (2001) 2 MPLJ 52
Criminal Procedure Code, 1973 (CrPC) — Section 432(1)Penal Code, 1860 (IPC) — Section 395, 396, 397
High Courts17 Oct 2000Allowed
Rural Entitlement and Legal Support Centre (Regd.) Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPLJ 85
Consumer Protection Act, 1986 — Section 14, 14(2), 14(2A), 18AMadhya Pradesh Consumer Protection Rules, 1987 — Rule 4(9)
High Courts17 Oct 2000Dismissed
The New India Assurance Company Limited Vs Smt. Shanta Bai and others
Madhya Pradesh High Court · (2002) ACJ 1760 : (2001) 1 MPHT 183
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110, 96(2)
High Courts17 Oct 2000Dismissed
Narain Singh Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 1098 : (2001) 1 MPHT 65 : (2001) 1 MPLJ 386
Criminal Procedure Code, 1973 (CrPC) — Section 165, 311, 482, 540
High Courts17 Oct 2000Allowed
Bharat Ahirwar Vs Shri Nayak Narendra and another
Madhya Pradesh High Court · (2001) 2 MPHT 100
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts17 Oct 2000Allowed
Revti Bai Vs Gubra alias Govardhan Yadav and others
Madhya Pradesh High Court · (2001) 2 MPHT 161
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts16 Oct 2000Allowed
Subhashchandra Barnasia Vs M.P.E.B. and Others
Madhya Pradesh High Court · (2001) 4 MPHT 288 : (2001) 3 MPLJ 622
Constitution of India, 1950 — Article 226
High Courts16 Oct 2000Allowed
M.P. Ashok Hotel Corporation Limited and another Vs The Appellate Authority and another
Madhya Pradesh High Court · (2001) 2 MPHT 199
Industrial Disputes Act, 1947 — Section 11, 11Madhya Pradesh Industrial Disputes Rules, 1957 — Rule 10Madhya Pradesh Shops and Establishments Act, 1958 — Section 58, 58(1), 58(2), 58(3), 59
High Courts16 Oct 2000Dismissed
Khuman and another Vs Barelal and others
Madhya Pradesh High Court · (2001) 1 DMC 186 : (2001) 1 MPHT 83 : (2001) 1 MPLJ 39
Hindu Marriage Act, 1955 — Section 16Hindu Succession Act, 1956 — Section 3(1), 8