High Courts24 Jan 2000Allowed
Sukhia alias Sushma (Mst.) Vs Gambhira
Madhya Pradesh High Court · (2000) 2 MPHT 55 : (2000) 2 MPLJ 405
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,658 of 2,383
High Courts20 Jan 2000Dismissed
Hazi Yasin Vs Commissioner and Another
Madhya Pradesh High Court · (2000) 1 MPHT 552
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 33(1), 8, 9
High Courts20 Jan 2000
Abdul Hameed Khan Vs Abdul Waheed Khan
Madhya Pradesh High Court · (2001) ILR (MP) 62 : (2000) 1 MPHT 654 : (2001) 1 MPLJ 341
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4(1), 4(2), 5, 8Transfer of Property Act, 1882 — Section 45
High Courts20 Jan 2000
Gilt Pack Limited Vs Commr. (Appeals), C. Ex. and Cus.
Madhya Pradesh High Court · (2000) 70 ECC 397 : (2000) 90 ECR 455 : (2000) 120 ELT 73
Central Excises and Salt Act, 1944 — Section 35(F)
High Courts19 Jan 2000Allowed
Methodex Systems Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2001) 73 ECC 34 : (2001) 127 ELT 44
Constitution of India, 1950 — Article 226
High Courts19 Jan 2000
Pitamberdas Dulichand and Others Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2000) 244 ITR 542
High Courts18 Jan 2000
Bodhiram and Another Vs Ramprasad and Others
Madhya Pradesh High Court · (2002) ACJ 439
Motor Vehicles Act, 1988 — Section 163A
High Courts18 Jan 2000Allowed
Raj Kumar and Another Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 1896 : (2001) 1 MPJR 95 : (2001) 4 MPLJ 468
Criminal Procedure Code, 1973 (CrPC) — Section 161, 383Penal Code, 1860 (IPC) — Section 34, 376, 452
High Courts18 Jan 2000
Sunil Kumar Vs State of M.P.
Madhya Pradesh High Court · (2000) 3 MPHT 237 : (2000) 3 MPLJ 419
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 57, 60(3)
High Courts18 Jan 2000
Hema Vs Narayan and Others
Madhya Pradesh High Court · (2001) ACJ 61
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jan 2000Allowed
Asmaniya Bai Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 285 : (2000) 3 MPLJ 272 : (2001) 1 RCR(Criminal) 632
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Jan 2000Allowed
Mahadeo Prasad and Another Vs Municipal Corporation and Others
Madhya Pradesh High Court · AIR 2001 MP 109 : (2001) ILR (MP) 631 : (2000) 3 MPHT 210
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 293, 293(1), 300, 307, 308
High Courts14 Jan 2000Dismissed
Purshottam Vs Rajendra Kumar Sen
Madhya Pradesh High Court · (2000) 1 JLJ 313 : (2000) 2 MPHT 435 : (2000) 1 MPJR 385 : (2000) 1 MPLJ 501
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(7)
High Courts14 Jan 2000Allowed
Smt. Shanti Devi Sharma and Another Vs Radheshyam Palod and Another
Madhya Pradesh High Court · (2000) 2 JLJ 75 : (2000) 3 MPHT 451 : (2000) 2 MPLJ 331
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1), Order 1 Rule 9, Order 2 Rule 2, Order 30 Rule 1, Order 30 Rule 2Contract Act, 1872 — Section 45Court Fees Act, 1870 — Section 17, 7
High Courts14 Jan 2000Dismissed
National Insurance Co. Ltd. Vs Pawan Kumar and Others
Madhya Pradesh High Court · (2001) ACJ 67 : (2000) 2 MPLJ 129
High Courts13 Jan 2000Dismissed
Manoj Kumar Sharma Vs Mahadev Prasad and Others
Madhya Pradesh High Court · (2000) 2 MPLJ 402
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 98(2), 115
High Courts13 Jan 2000
Stanley Ward and Others Vs Coal India Limited and Others
Madhya Pradesh High Court · (2001) ILR (MP) 15 : (2000) 3 MPHT 491 : (2000) 3 MPLJ 381 : (2000) 3 MPLJ 380
Coal Mines (Nationalisation) Act, 1973 — Section 14, 14(1)Constitution of India, 1950 — Article 14, 16
High Courts13 Jan 2000Allowed
Smt. Shanti Devi Sharma and One Or. Vs Radhey Shyam Palod and One Or.
Madhya Pradesh High Court · (2000) 1 MPJR 553
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts13 Jan 2000Dismissed
Manoj Kumar Sharma Vs Mahadev Prasad and others
Madhya Pradesh High Court · (2000) 2 MPLJ 402
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 98(2), 115
High Courts12 Jan 2000Allowed
Devakinandan Yadav Vs State Bank of Indore, Sagar and another
Madhya Pradesh High Court · (2001) 1 MPLJ 402
Civil Procedure Code, 1908 (CPC) — Section 151, 152