High Courts09 May 2000Allowed
Shakur Khan and Another Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 JLJ 219 : (2000) 3 MPHT 476 : (2000) 2 MPLJ 79
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,644 of 2,383
High Courts09 May 2000Allowed
Charan Singh Vs Union of India and others
Madhya Pradesh High Court · (2001) 1 MPHT 296
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116, 151
High Courts09 May 2000Allowed
Baboo Lal Shivhare Vs Municipal Corporation, Gwalior and others
Madhya Pradesh High Court · (2001) 1 MPHT 35 : (2000) 2 MPJR 48 : (2001) 2 MPLJ 461
Madhya Pradesh Excise Act, 1915 — Section 31Madhya Pradesh Foreign Liquor Rules, 1996 — Rule 31(1, 8, 8(3)
High Courts09 May 2000
Harprasad and Others Vs Sohan Singh @ Saheblal and Another
Madhya Pradesh High Court · (2000) 3 MPHT 75 : (2000) 2 MPJR 3 : (2000) 2 MPLJ 429
High Courts09 May 2000Allowed
Harprasad and Others Vs Sohan Singh alias Sohan Lal and Another
Madhya Pradesh High Court · (2001) ACJ 300 : (2000) 2 MPLJ 429
High Courts08 May 2000Dismissed
Smt. Sandhya Sharma Vs Shiv Kumar Sharma
Madhya Pradesh High Court · (2001) 1 DMC 58
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13
High Courts08 May 2000Allowed
Bholaram @ Murarilal Vs Dhruvlal and another
Madhya Pradesh High Court · (2000) 2 MPLJ 625
High Courts08 May 2000
Mahesh Kumar Jagatramka Vs Suresh Kumar Jagatramka and Others
Madhya Pradesh High Court · AIR 2000 MP 324 : (2001) 1 MPJR 397 : (2000) 3 MPLJ 590
Arbitration Act, 1940 — Section 34
High Courts08 May 2000
Union of India (UOI) Vs Bholaram and Another
Madhya Pradesh High Court · (2001) ACJ 125 : AIR 2000 MP 295 : (2000) 2 JLJ 174 : (2000) 3 MPHT 57 : (2000) 2 MPJR 1
Motor Vehicles Act, 1988 — Section 168
High Courts08 May 2000Allowed
Mahesh Kumar Jagatramka Vs Suresh Kumar Jagatramka and others
Madhya Pradesh High Court · (2001) 2 MPHT 116
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 7 Rule 11, 10, 115
High Courts05 May 2000Dismissed
Bajrang Vs State of M.P.
Madhya Pradesh High Court · (2000) 3 MPLJ 430
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 326
High Courts05 May 2000Dismissed
Nehru alias Jawahar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) CriLJ 1118
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Penal Code, 1860 (IPC) — Section 376
High Courts05 May 2000Allowed
State of M.P. Vs Vanshrakhan Gupta
Madhya Pradesh High Court · (2001) 2 MPLJ 100
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
High Courts04 May 2000
Surendra Singh Vs M.P.S.R.T.C. and Another
Madhya Pradesh High Court · (2001) 1 ACC 41
High Courts04 May 2000Dismissed
Ramkali and Another Vs Mahila Shyamwati and Others
Madhya Pradesh High Court · AIR 2000 MP 288 : (2000) 2 DMC 522 : (2000) 2 JLJ 176 : (2000) 3 MPHT 514 : (2000) 3 MPLJ 361
Hindu Marriage Act, 1955 — Section 11, 12, 16Hindu Succession Act, 1956 — Section 3(1), 8Succession Act, 1925 — Section 372
High Courts04 May 2000Dismissed
Yashpal Singh Thakur Vs Smt. Anjana Rajput
Madhya Pradesh High Court · AIR 2001 MP 67(1) : (2000) 3 MPLJ 127
Hindu Marriage Act, 1955 — Section 24
High Courts04 May 2000
Rajesh Goel Vs Smt. Mullo and Others
Madhya Pradesh High Court · (2000) 3 MPHT 520 : (2000) 2 MPJR 153 : (2000) 2 MPLJ 445
Civil Procedure Code, 1908 (CPC) — Section 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(11), 12(3), 13(1), 13(11)
High Courts04 May 2000Dismissed
Charan Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2000) CriLJ 4315 : (2000) 2 JLJ 347 : (2000) 3 MPLJ 188
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116, 151
High Courts04 May 2000Allowed
Parwati Devi and Others Vs Manager, Ore Mining Company and Others
Madhya Pradesh High Court · (2002) ACJ 913
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 May 2000Allowed
State of M.P. and Another Vs Ellora Paper Mills Ltd., Nagpur
Madhya Pradesh High Court · (2001) 2 MPJR 59
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 115