High Courts14 Dec 2000Allowed
Kaushalya Bai and Others Vs Ram Kishan Kirar and Others
Madhya Pradesh High Court · (2001) 2 MPJR 430
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,620 of 2,383
High Courts13 Dec 2000Dismissed
P.K. Jaiswal and Co. and Others Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 JLJ 33 : (2001) 5 MPHT 382
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482General Clauses Act, 1897 — Section 9Madhya Pradesh Excise Act, 1915 — Section 34, 39, 61(1), 61(2)
High Courts11 Dec 2000
Sureshchandra Babulal Mittal Vs Assistant Commissioner of Income Tax (Investigation) and Others
Madhya Pradesh High Court · (2001) 169 CTR 29 : (2001) 249 ITR 603 : (2001) 118 TAXMAN 65
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 271, 271(1), 273A
High Courts11 Dec 2000Allowed
Ku. Smita Mishra Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 2 MPHT 147
Constitution of India, 1950 — Article 226
High Courts11 Dec 2000Dismissed
Mukesh Kumar Richariya Vs Smt. Madhu Richariya
Madhya Pradesh High Court · (2001) 2 DMC 187
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts11 Dec 2000Dismissed
Ameen and another Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 1947 : (2001) 2 MPHT 144
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 178, 179, 329, 365, 43
High Courts10 Dec 2000Allowed
Sabra Begum Vs Chief Municipal Officer
Madhya Pradesh High Court · (2001) 1 MPJR 69
Madhya Pradesh Nagariya Kshetron Ke Bhoomihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984 — Section 3
High Courts08 Dec 2000Allowed
Bhooraji and others Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 JLJ 76 : (2001) 3 MPHT 479 : (2001) 1 MPJR 119
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 209, 313, 465Penal Code, 1860 (IPC) — Section 148, 149, 302, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(2)
High Courts08 Dec 2000Dismissed
R.L. Verma Vs Director General, Dr. Babasaheb Ambedkar National Institute of Social Sciences and others
Madhya Pradesh High Court · (2001) 2 MPHT 85
Constitution of India, 1950 — Article 226, 227
High Courts08 Dec 2000Allowed
Radheshyam and Others Vs Kalani Asbestos Cement (P) Ltd. and Others
Madhya Pradesh High Court · (2003) ACJ 181
High Courts07 Dec 2000Allowed
Raj Kumar and Others Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 138
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Dec 2000Allowed
Prahlad Vs Abdul Rehman and others
Madhya Pradesh High Court · (2001) 2 MPHT 29
Motor Vehicles Act, 1988 — Section 128, 168, 171, 173
High Courts07 Dec 2000Partly Allowed
Govind Singh and others Vs State of M. P.
Madhya Pradesh High Court · (2001) 2 JLJ 176 : (2001) 1 MPHT 189
Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
High Courts06 Dec 2000Allowed
Munna Khan and others Vs Jalil Ahmad Qureshi
Madhya Pradesh High Court · (2002) ACJ 2090 : (2001) 1 MPHT 365 : (2001) 1 MPLJ 187
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts06 Dec 2000Dismissed
Surajlal and another Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPHT 350
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 325, 34
High Courts06 Dec 2000Dismissed
Smt. Kaushalyabai Vs Kuldeep and Others
Madhya Pradesh High Court · (2002) 1 DMC 130
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts06 Dec 2000Dismissed
M/s Durga Bus Service Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPHT 227 : (2001) 2 MPLJ 165
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Motor Vehicles Act, 1988 — Section 192, 66
High Courts06 Dec 2000Dismissed
Premnarayan and Others Vs State of M.P.
Madhya Pradesh High Court · (2001) 5 MPHT 106 : (2001) 2 MPLJ 636
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 307, 325, 326, 34
High Courts06 Dec 2000Allowed
Babu Khan Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 425 : (2001) 2 MPLJ 49 : (2001) 3 RCR(Criminal) 50
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts06 Dec 2000Dismissed
Durga Bus Service Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPLJ 165
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 192A, 207(2), 66