COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,647 of 2,383

High Courts24 Apr 2000

Kunjulal Yadu and Others Vs Parasram Sharma

Madhya Pradesh High Court · AIR 2000 MP 235 : (2000) ILR (MP) 416 : (2000) 2 JLJ 105 : (2000) 3 MPHT 355 : (2000) 2 MPJR 123 : (2000) 2 MPLJ 514

Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C, 23J

High Courts24 Apr 2000Allowed

Pavitra Vs Arun Varma (decd.) through L.Rs.

Madhya Pradesh High Court · (2001) 2 DMC 260

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 50

High Courts20 Apr 2000Dismissed

Toshbro Shimadzu Limited Vs Commissioner of Commercial Tax and Others

Madhya Pradesh High Court · (2000) 3 MPLJ 116 : (2001) 122 STC 181

High Courts19 Apr 2000

Daya Ram Vs Ramesh Chandra Goyal Ramesh Chandra Goyal Vs Daya Ram

Madhya Pradesh High Court · (2000) 2 MPJR 68

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)

High Courts19 Apr 2000Dismissed

Poshram Patel Vs State of M.P.

Madhya Pradesh High Court · (2000) 4 MPHT 493 : (2000) 2 MPJR 327

Penal Code, 1860 (IPC) — Section 307, 325, 354

High Courts18 Apr 2000Dismissed

M.P. Shikshak Sangh Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 3 MPHT 406 : (2000) 3 MPLJ 24

Constitution of India, 1950 — Article 226Revised Grant-in-aid Rules — Rule 33

High Courts18 Apr 2000Allowed

Bhanwar Bai Vs Shiv Kumar and Others

Madhya Pradesh High Court · (2000) 3 MPHT 383

Motor Vehicles Act, 1988 — Section 165(1), 166

High Courts17 Apr 2000Dismissed

Vyapari Sangh, Indira Gandhi Vyavasayik Parisar, Pandri and others Vs Raipur Development Authority and others

Madhya Pradesh High Court · (2001) 1 MPLJ 430

Constitution of India, 1950 — Article 14, 226, 227

High Courts11 Apr 2000Allowed

Munni Bai (Smt.) and Others Vs Oriental Fire and General Assurance Co. Ltd. and Another

Madhya Pradesh High Court · (2001) ACJ 1216 : (2000) 2 JLJ 318 : (2001) 1 LLJ 514 : (2000) 4 MPHT 110

Workmens Compensation Act, 1923 — Section 2, 26, 38, 4A(3)

High Courts11 Apr 2000Dismissed

Bhalariyus Minj Vs State of M.P.

Madhya Pradesh High Court · (2000) 4 MPHT 437 : (2001) 4 MPLJ 457

Penal Code, 1860 (IPC) — Section 307, 323, 324, 326

High Courts11 Apr 2000

Anil Kumar Dubey and Another Vs State of M.P.

Madhya Pradesh High Court · (2000) 2 MPHT 351

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 324

High Courts11 Apr 2000

Munnibai and Others Vs Oriental Fire and General Assurance Co. Ltd. and Another

Madhya Pradesh High Court · (2001) 1 ACC 517

Employees Compensation Act, 1923 — Section 4A

High Courts10 Apr 2000Allowed

Ram Gopal Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 JLJ 192 : (2000) 2 MPHT 353 : (2000) 3 MPLJ 458

Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302

High Courts10 Apr 2000Allowed

Smt. Prema Vs M.P.S.R.T.C. thro' The General Manager and Another

Madhya Pradesh High Court · (2001) 1 JLJ 28 : (2001) 5 MPHT 273

High Courts10 Apr 2000Allowed

Prema and Another Vs Madhya Pradesh State Road Trans. Corpn. and Another

Madhya Pradesh High Court · (2001) ACJ 674

High Courts08 Apr 2000Allowed

Sukhuram Vs State of M.P.

Madhya Pradesh High Court · (2000) 4 MPHT 363

Constitution of India, 1950 — Article 162Essential Commodities Act, 1955 — Section 3, 5, 7

High Courts08 Apr 2000Dismissed

Shrikant Ramsajiwan Tripathi Vs Saroj

Madhya Pradesh High Court · (2001) 2 DMC 295 : (2000) 3 MPLJ 404

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Hindu Marriage Act, 1955 — Section 13(1)

High Courts08 Apr 2000

Amrendra Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2000) 2 DMC 451

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 401(3)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

High Courts08 Apr 2000Dismissed

New India Assurance Co. Ltd. Vs Meghnath and another

Madhya Pradesh High Court · (2001) ACJ 627 : AIR 2001 MP 36 : (2001) 2 MPHT 258 : (2000) 3 MPLJ 247 : (2000) 3 MPLJ 246

Civil Procedure Code, 1908 (CPC) — Section 115, 115(2), 24, 25Constitution of India, 1950 — Article 136, 136(1), 227Criminal Procedure Code, 1973 (CrPC) — Section 195

High Courts08 Apr 2000Allowed

Manoj Kumar Shrivastava Vs Arvind Kumar Choubey and Others

Madhya Pradesh High Court · AIR 2002 MP 152 : (2002) 1 MPLJ 172

Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Municipal Corporation Act, 1956 — Section 401, 401(2)