High Courts08 Apr 2000Dismissed
Om Prakash Sharma Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPJR 371
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,648 of 2,383
High Courts07 Apr 2000Dismissed
Mani Vs Sub-Divisional Forest Officer-cum-Authorised Officer and Another
Madhya Pradesh High Court · (2001) ILR (MP) 1359 : (2000) 4 MPHT 105 : (2000) 2 MPLJ 586
Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 15(6), 19(1)
High Courts07 Apr 2000Dismissed
Devilal Vs Kantabai
Madhya Pradesh High Court · (2000) 2 DMC 238
Limitation Act, 1963 — Section 5
High Courts07 Apr 2000Allowed
Ram Sanehi Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2000) CriLJ 3252 : (2000) 2 MPHT 266
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 494
High Courts07 Apr 2000Allowed
Ram Sanehi Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2000) 2 DMC 394
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 494
High Courts06 Apr 2000Dismissed
Kuber Prasad Vs Mst. Sukharajua and others
Madhya Pradesh High Court · (2000) 3 MPLJ 108
Evidence Act, 1872 — Section 67, 73
High Courts06 Apr 2000Allowed
Anil Kumar Sinha Vs State Bank of India and Another
Madhya Pradesh High Court · (2000) 4 MPHT 419 : (2000) 3 MPLJ 36
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 11A, Order 33 Rule 14
High Courts06 Apr 2000Dismissed
A.M. Qureshi Vs M/s Shakti Pictures Circuit Limited, Amravati
Madhya Pradesh High Court · (2002) ILR (MP) 328 : (2001) 2 MPHT 215 : (2001) 1 MPLJ 119
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 14, 14(2), 15, 16, 3
High Courts06 Apr 2000
Pithambardas Dulichand and Others Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2000) 162 CTR 219 : (2000) 244 ITR 231 : (2000) 112 TAXMAN 351
Income Tax Act, 1961 — Section 245
High Courts06 Apr 2000
Smt. Archana Kumar and Another Vs Purendu Prakash Mukherjee and Another
Madhya Pradesh High Court · AIR 2000 MP 279 : (2000) ILR (MP) 309 : (2000) 2 JLJ 84 : (2000) 3 MPHT 35 : (2000) 2 MPJR 14 : (2000) 2 MPLJ 491 : (2000) 2 MPLJ 32
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96(2)
High Courts06 Apr 2000
Kamal Chand Gupta and Another Vs Akshay Kumar Gautam and Another
Madhya Pradesh High Court · (2000) 2 ACC 715
Motor Vehicles Act, 1988 — Section 166
High Courts05 Apr 2000Allowed
Ratan Singh and another Vs Shaligram and another
Madhya Pradesh High Court · (2001) ILR (MP) 1178 : (2001) 1 MPHT 97
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 6 Rule 6, 11, 151, 152Contract Act, 1872 — Section 46Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts04 Apr 2000
Sikandar Kaur and Others Vs Mukhtyar Singh and Others
Madhya Pradesh High Court · (2002) ACJ 231 : (2000) 3 MPLJ 39
High Courts04 Apr 2000
Smt. Sikandar Kaur and Others Vs Mukhtyar Singh and Others
Madhya Pradesh High Court · (2000) ILR (MP) 394 : (2000) 3 MPHT 418
High Courts04 Apr 2000Allowed
Smt. Anjali Kevlarmani and others Vs Shri Keshavram and others
Madhya Pradesh High Court · (2002) 1 ACC 241 : (2002) ACJ 241 : (2000) ILR (MP) 390 : (2001) 1 MPHT 62 : (2000) 3 MPLJ 177
Motor Vehicles Act, 1939 — Section 110, 85Penal Code, 1860 (IPC) — Section 304
High Courts03 Apr 2000Dismissed
Manoramabai Vs Municipal Council and Another
Madhya Pradesh High Court · (2002) ILR (MP) 326 : (2000) 2 MPHT 383 : (2000) 3 MPLJ 26
High Courts03 Apr 2000Allowed
Aristocraft International Pvt. Ltd. Vs Union of India and others
Madhya Pradesh High Court · AIR 2001 MP 99 : (2000) 2 JLJ 365 : (2001) 3 MPHT 45 : (2001) 1 MPLJ 129
Constitution of India, 1950 — Article 14, 226, 227
High Courts03 Apr 2000Allowed
Sukhmani and Others Vs Jagarnath
Madhya Pradesh High Court · (2000) 4 MPHT 462
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Apr 2000Dismissed
Seth Ratilal Tribhuwandas Mirani Vs Smt. Gangabai Gopiji Bishnoi and others
Madhya Pradesh High Court · (2001) 1 MPJR 456 : (2000) 3 MPLJ 297
Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 4, 8
High Courts31 Mar 2000Partly Allowed
Smt. Johara Dayal Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 1 MPHT 154
Constitution of India, 1950 — Article 226, 227Madhya Pradesh (Appeal and Revision) Rules, 1995 — Rule 3, 5Madhya Pradesh General Clauses Act, 1957 — Section 17