High Courts12 May 2000
Laxman Chamar Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 364
Penal Code, 1860 (IPC) — Section 363, 366
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,642 of 2,383
High Courts12 May 2000
Mandavi Marine Pvt. Ltd. Vs Bank of India and Another
Madhya Pradesh High Court · (2000) 3 MPHT 482
Arbitration Act, 1940 — Section 10, 20, 20(4), 30, 39
High Courts12 May 2000Allowed
Ram Kumar @ Chhota Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2000) 2 DMC 444
Penal Code, 1860 (IPC) — Section 307, 498A
High Courts12 May 2000
Dharmu Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 MPHT 398 : (2001) 1 MPLJ 500 : (2001) 2 RCR(Criminal) 533
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 173, 2, 4(2), 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 42, 43, 47
High Courts12 May 2000Dismissed
Smt. Kirti Mishra Vs Smt. Krishna Mishra and another
Madhya Pradesh High Court · (2000) 2 DMC 512 : (2001) ILR (MP) 130 : (2000) 2 JLJ 265 : (2001) 2 MPHT 119 : (2001) 1 MPLJ 352
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 24
High Courts12 May 2000Partly Allowed
Smt. Sweta and another Vs Dharma Chand and another
Madhya Pradesh High Court · AIR 2001 MP 23 : (2001) 2 JLJ 37 : (2001) 2 MPHT 274 : (2001) 1 MPLJ 89
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 99Guardians and Wards Act, 1890 — Section 10, 11, 17, 2, 47Hindu Minority and Guardianship Act, 1956 — Section 12
High Courts12 May 2000Allowed
Laxmi Gudakhu Factory Vs Avinash Gudakhu Factory
Madhya Pradesh High Court · AIR 2000 MP 305 : (2001) 1 JLJ 192 : (2001) 4 MPLJ 264
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 May 2000Dismissed
Hafiz Mujahid Ali and another Vs Gyarsi Lal and another
Madhya Pradesh High Court · (2001) 1 MPHT 59 : (2000) 2 MPJR 371
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Madhya Pradesh Land Revenue Code, 1959 — Section 165(7)
High Courts12 May 2000Dismissed
Gajraj Singh Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 3765 : (2000) 3 MPHT 445 : (2001) 1 MPLJ 202 : (2000) 4 RCR(Criminal) 730
Penal Code, 1860 (IPC) — Section 376, 506
High Courts12 May 2000Allowed
Jagjivan Lal Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 279
Penal Code, 1860 (IPC) — Section 307, 308, 324
High Courts12 May 2000
Maduru alias Damruwa Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 1857
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts12 May 2000Dismissed
Prakash Singh Thakur Vs Smt. Bharti
Madhya Pradesh High Court · AIR 2001 MP 1 : (2000) 2 DMC 368 : (2000) 2 JLJ 249 : (2000) 3 MPHT 105 : (2000) 3 MPLJ 439
Hindu Marriage Act, 1955 — Section 12(1)
High Courts12 May 2000Dismissed
Shivram Enterprises Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 JLJ 236 : (2000) 2 JLJ 233
Constitution of India, 1950 — Article 226, 227
High Courts12 May 2000Allowed
Smt. Mishribai and Others Vs Jaheer Hussain and Others
Madhya Pradesh High Court · (2001) 1 MPJR 235
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(e)
High Courts12 May 2000
Sushil Kumar and Another Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 479
Penal Code, 1860 (IPC) — Section 307, 34
High Courts12 May 2000Dismissed
Haricharan and Others Vs M. Ojha and Others
Madhya Pradesh High Court · (2001) 1 JLJ 122 : (2001) 1 MPJR 127 : (2001) 2 MPLJ 152
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 May 2000Dismissed
Gajju @ Gajendra Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPLJ 434
Penal Code, 1860 (IPC) — Section 304, 325
High Courts11 May 2000Allowed
Chamar Singh Vs State of' M.P.
Madhya Pradesh High Court · (2001) 2 MPLJ 229
Penal Code, 1860 (IPC) — Section 304II, 324
High Courts11 May 2000
Rakesh Shyamlal Samaiya Vs Ajay Kumar Babulal Jain
Madhya Pradesh High Court · (2001) 2 MPJR 259 : (2000) 3 MPLJ 484
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(2), 115
High Courts11 May 2000Dismissed
Vineet Food Products (Pvt.) Ltd. and Others Vs Bank of India and Another
Madhya Pradesh High Court · (2001) 1 JLJ 43 : (2000) 3 MPLJ 491
Banks and Financial Institutions Act, 1993 — Section 19, 20, 21, 31, 31(1)Constitution of India, 1950 — Article 226, 226(2), 227