High Courts10 Oct 2000Partly Allowed
Chhotelal and others Vs Manoj Kumar and others
Madhya Pradesh High Court · (2001) 2 MPHT 105
Motor Vehicles Act, 1988 — Section 168, 171, 173Penal Code, 1860 (IPC) — Section 279, 304, 337
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 8 of 44
High Courts10 Oct 2000Allowed
Pramila Bai and another Vs Mustafa Khan and another
Madhya Pradesh High Court · (2001) 2 MPHT 158
Motor Vehicles Act, 1988 — Section 140, 168, 171, 173
High Courts10 Oct 2000Allowed
Khemchand Motilal Jain Vs Appellate Authority and Another
Madhya Pradesh High Court · (2001) 2 JLJ 26 : (2001) 2 LLJ 1634
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 23, 39Beedi and Cigar Workers (Conditions of Employment) Rules, 1968 — Rule 26(2)
High Courts09 Oct 2000
Kailash Sajoniya Vs Registrar, devi ahilya vishva vidyalaya, Indore and others
Madhya Pradesh High Court · (2002) 3 MPLJ 163
High Courts09 Oct 2000
Princess Usha Trust Vs Income Tax Officer and Others
Madhya Pradesh High Court · (2001) 247 ITR 546 : (2001) 114 TAXMAN 529
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 156, 220, 220(2), 245, 246
High Courts09 Oct 2000
Jawarharlal Nehru Krishi Vishwa Vidyalaya and Others Vs Presiding Officer, Labour Court and Another
Madhya Pradesh High Court · (2002) 4 LLJ 602 : (2001) 1 MPLJ 591
Industrial Disputes Act, 1947 — Section 25A, 25F
High Courts09 Oct 2000Allowed
Baijnath Mishrilal Kachhi Vs Harishanker and Others
Madhya Pradesh High Court · (2000) 10 MP CK 0007
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts09 Oct 2000
PRINCESS USHA TRUST Vs INCOME TAX OFFICER and Others
Madhya Pradesh High Court · (2001) 164 CTR 381
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 156, 220, 245, 246
High Courts09 Oct 2000Allowed
Baijnath Mishrilal Kachhi Vs Harishanker and others
Madhya Pradesh High Court · (2001) 2 MPLJ 142
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts04 Oct 2000Dismissed
Jagdish Chandra Khandelwal Vs Smt. Kulveer Kaur
Madhya Pradesh High Court · (2001) 3 MPHT 418 : (2001) 2 MPLJ 361
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23
High Courts04 Oct 2000Allowed
P.S. Metal Works Vs Rezwan Ali and Another
Madhya Pradesh High Court · (2002) ACJ 1495
Constitution of India, 1950 — Article 226, 227Employees Compensation Act, 1923 — Section 23, 3, 32, 4
High Courts03 Oct 2000Allowed
Azeem Vs Badri Prasad and others
Madhya Pradesh High Court · (2001) 2 MPHT 135 : (2001) 2 MPLJ 2
Motor Vehicles Act, 1988 — Section 168, 171, 173Penal Code, 1860 (IPC) — Section 279, 337
High Courts03 Oct 2000Allowed
Manjula and Others Vs Bombay Transport Service and Others
Madhya Pradesh High Court · (2002) ACJ 1607
Motor Vehicles Act, 1988 — Section 173
High Courts30 Sept 2000
Malti Bai and Others Vs Ramadhar Singh and Others
Madhya Pradesh High Court · (2002) ACJ 1623 : (2001) 2 MPJR 97
Civil Procedure Code, 1908 (CPC) — Section 115, 25Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 2
High Courts30 Sept 2000
Sabir Vs Ramesh
Madhya Pradesh High Court · (2001) 2 ACC 102
Motor Vehicles Act, 1988 — Section 173
High Courts30 Sept 2000Dismissed
New India Assurance Co. Ltd. Vs Phoolan Bai and Others
Madhya Pradesh High Court · (2002) ACJ 1691 : (2001) 1 JLJ 276 : (2001) 3 MPLJ 194
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 103
High Courts30 Sept 2000Allowed
Salik Ram Boloram Mehar Vs Smt. Guruvachan Kaur and others
Madhya Pradesh High Court · (2001) 2 MPLJ 34
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 100
High Courts29 Sept 2000Allowed
Associated Cement Companies Ltd. Vs M.P. Electricity Board and others
Madhya Pradesh High Court · (2001) 1 MPLJ 641
Electricity (Supply) Act, 1948 — Section 44
High Courts29 Sept 2000Allowed
Chhotibai Vs Doma Singh and Others
Madhya Pradesh High Court · (2002) ACJ 2048 : (2001) 2 MPLJ 10
High Courts29 Sept 2000Partly Allowed
Sunil and another Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 1862 : (2001) 2 MPHT 102 : (2001) 3 MPLJ 59
Arms Act, 1959 — Section 25Juvenile Justice Act, 1986 — Section 32(1), 7(2)Penal Code, 1860 (IPC) — Section 302, 307, 323, 506