High Courts23 Mar 2000
Union of India (UOI) Vs Satish Kumar and Others
Madhya Pradesh High Court · (2001) ACJ 1568 : AIR 2001 MP 41 : (2000) 3 MPLJ 1
Motor Vehicles Act, 1988 — Section 168
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,651 of 2,383
High Courts23 Mar 2000
State of M.P. Vs Sarnam Singh and Others
Madhya Pradesh High Court · (2000) CriLJ 3636 : (2000) 3 MPHT 311
Penal Code, 1860 (IPC) — Section 141, 142, 149, 300, 302
High Courts23 Mar 2000Allowed
Lachmandas Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2000 MP 329 : (2000) 3 MPHT 246 : (2000) 3 MPLJ 21
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7B(1)
High Courts23 Mar 2000Allowed
Nemichand Gangwal and Another Vs Harish Kumar Jhanwar
Madhya Pradesh High Court · (2000) 3 CivCC 606 : (2000) 3 MPHT 194 : (2000) 3 MPLJ 53 : (2000) 4 RCR(Criminal) 336
Civil Procedure Code, 1908 (CPC) — Section 10, 151Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Mar 2000Dismissed
New India Assurance Co. Ltd. Vs Munni Bai and Others
Madhya Pradesh High Court · (2002) ACJ 1903 : (2000) 3 MPLJ 469
Motor Vehicles Act, 1988 — Section 2
High Courts22 Mar 2000Dismissed
Jeera Bai Vs Swatantra Kumar and Others
Madhya Pradesh High Court · (2000) 2 DMC 459
Succession Act, 1925 — Section 372
High Courts22 Mar 2000Allowed
R.S. Kushwaha Vs Masjid Ganga Sagar and Others
Madhya Pradesh High Court · (2000) 2 JLJ 133 : (2000) 3 MPHT 13 : (2001) 4 MPLJ 162
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 43 Rule 1, Order 6 Rule 17, 115
High Courts20 Mar 2000
Dhaneshwar Sharma Vs Nagar Panchayat and Others
Madhya Pradesh High Court · (2000) 86 FLR 470 : (2000) 2 LLJ 1425
Industrial Disputes Act, 1947 — Section 25F
High Courts16 Mar 2000Dismissed
Arjun Lal Patel Vs State of M.P. and others
Madhya Pradesh High Court · (2000) 2 MPJR 495 : (2000) 3 MPLJ 551
Madhya Pradesh Co-operative Societies Act, 1960 — Section 53B, 9
High Courts16 Mar 2000
Smt. Jayanti Bai Vs Gore Lal
Madhya Pradesh High Court · (2000) 2 DMC 362
Hindu Marriage Act, 1955 — Section 12(1)
High Courts15 Mar 2000Dismissed
Prem Kumar Vs Kanhyalal Tanya Hiralal alias Hariram and Another
Madhya Pradesh High Court · (2000) 2 MPHT 171 : (2000) 2 MPLJ 470
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts15 Mar 2000Dismissed
Bablu @ Ramadhar Vs Munni Bai
Madhya Pradesh High Court · (2000) 2 DMC 290
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 10
High Courts15 Mar 2000Allowed
Bajranglal Vs Umesh Kumar and Others
Madhya Pradesh High Court · AIR 2000 MP 326 : (2000) 3 MPHT 403 : (2001) 4 MPLJ 274
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12
High Courts14 Mar 2000Dismissed
Pashu Chikitsa Vibhagiya Sahkari Nirman Samiti Maryadit and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) ILR (MP) 819 : (2000) 2 MPHT 149 : (2000) 3 MPLJ 245 : (2000) 3 MPLJ 244
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts14 Mar 2000Allowed
Smt. Bimla Bai Vs Baijnath Singh Chandel
Madhya Pradesh High Court · (2001) 1 JLJ 187 : (2001) 1 MPHT 425 : (2000) 3 MPLJ 180
Evidence Act, 1872 — Section 115Limitation Act, 1963 — Section 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23
High Courts14 Mar 2000Allowed
Memdiwala Oil Industries Vs Additional Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (2001) 121 STC 99
Madhya Pradesh General Sales Tax Act, 1958 — Section 18, 19(1)
High Courts14 Mar 2000Allowed
Piyare Lal and Others Vs Sheikh Mehmood and Others
Madhya Pradesh High Court · (2001) ACJ 1486
Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 304A
High Courts14 Mar 2000Allowed
Abhay Kumar Natthu Lal Jain Vs Santosh Kumar Madanlal Naik and others
Madhya Pradesh High Court · (2000) 3 MPLJ 130
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b), 12(1)(e)
High Courts13 Mar 2000
Smt. Geeta Devi Napit Vs Smt. Krishna Gupta and Others
Madhya Pradesh High Court · (2001) 5 MPHT 221 : (2001) 2 MPLJ 219
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 16, 17, 18, 19
High Courts10 Mar 2000Allowed
Ram Kumar Goutam Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2001) CriLJ 1604 : (2000) 2 MPLJ 431
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8)Penal Code, 1860 (IPC) — Section 307, 324