High Courts04 Jan 2000Dismissed
New India Assurance Co. Ltd. Vs Ramila and Others
Madhya Pradesh High Court · (2000) 1 ACC 590 : (2002) ACJ 946
Motor Vehicles Act, 1988 — Section 147
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,660 of 2,383
High Courts04 Jan 2000Dismissed
New India Assurance Co. Ltd. Vs Chhandi Khangar and Others
Madhya Pradesh High Court · (2002) ACJ 715
High Courts04 Jan 2000
National Insurance Co. Ltd. Vs Bhagwati Bai and Others
Madhya Pradesh High Court · (2002) ACJ 700
Motor Vehicles Act, 1988 — Section 149
High Courts04 Jan 2000Dismissed
Municipal Corporation, Satna Vs Badri Prasad and Others
Madhya Pradesh High Court · (2001) 4 MPHT 387 : (2001) 2 MPJR 62
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Municipal Corporation Act, 1956 — Section 80, 80(1), 80(2), 80(3), 80(4)
High Courts04 Jan 2000
Atmaram Vs State of M.P.
Madhya Pradesh High Court · (1994) ILR (MP) 336 : (2000) 4 MPHT 93
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 294, 302, 304, 323, 34
High Courts04 Jan 2000Dismissed
Basanta Vs Smt. Laxmibai and Others
Madhya Pradesh High Court · (2001) 1 DMC 14
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 23, 6
High Courts04 Jan 2000Dismissed
New India Assurance Co. Ltd. Vs Dalibai
Madhya Pradesh High Court · (2000) 2 ACC 154 : (2001) ACJ 2028 : (2000) 85 FLR 464 : (2000) 1 LLJ 1386
Workmens Compensation Act, 1923 — Section 3
High Courts04 Jan 2000Allowed
Kantabai and Others Vs Satyagopal and Another
Madhya Pradesh High Court · (2000) 1 ACC 625 : (2000) 84 FLR 785 : (2000) 1 LLJ 1463 : (2000) 1 MPHT 641
Workmens Compensation Act, 1923 — Section 2, 4
High Courts04 Jan 2000
Panama Chemical Works and Another Vs Commissioner, Sales Tax
Madhya Pradesh High Court · (2000) 120 STC 64
Madhya Pradesh General Sales Tax Act, 1958 — Section 42B
High Courts04 Jan 2000Dismissed
Girdharilal Kesharwani Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) ILR (MP) 489 : (2000) 1 MPHT 693 : (2000) 3 MPLJ 307
Constitution of India, 1950 — Article 226, 227, 299, 299(1)Forest Act, 1927 — Section 82, 85Government of India Act, 1935 — Section 175(3)
High Courts03 Jan 2000
Narayan Rao Raja Raghunath Rao Kher and others Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 1 MPLJ 28
Civil Procedure Code, 1908 (CPC) — Section 35B, 96
High Courts03 Jan 2000Dismissed
Mst. Jayrajua (deceased) through Lr. Ramsajivan Vs Dwarika and Others
Madhya Pradesh High Court · (2001) 1 MPJR 298
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(k)Limitation Act, 1963 — Section 5
High Courts03 Jan 2000
Ratlam Wires Private Limited Vs Union of India (UOI)
Madhya Pradesh High Court · (2000) 71 ECC 400 : (2000) 120 ELT 71
Central Excises and Salt Act, 1944 — Section 35F
High Courts03 Jan 2000Allowed
Jagruti Moyde Vs Anil Kumar Moyde
Madhya Pradesh High Court · (2002) 2 DMC 401
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 19, 21A
High Courts03 Jan 2000Allowed
Shyam Winding Factory Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2001) ILR (MP) 20 : (2001) 1 MPLJ 425 : (2000) 120 STC 488
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts03 Jan 2000Allowed
Subhash Kharate Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 1178 : (2000) 1 JLJ 377 : (2000) 2 MPHT 59
Prevention of Corruption Act, 1947 — Section 13(1), 13(2), 4, 5(1), 5(2)
High Courts03 Jan 2000
Neo Sack Ltd. Vs Commissioner (Appeals) C. Ex.
Madhya Pradesh High Court · (2000) 119 ELT 522
Central Excises and Salt Act, 1944 — Section 35F
High Courts31 Dec 1999Allowed
Jagdish and Another Vs Silochnabai and Others
Madhya Pradesh High Court · (2001) 1 DMC 247
Criminal Procedure Code, 1973 (CrPC) — Section 257, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 494, 498A
High Courts31 Dec 1999
Habib Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 JLJ 72 : (2000) 3 MPLJ 286 : (2000) 4 RCR(Criminal) 659
Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 302, 397, 482Penal Code, 1860 (IPC) — Section 420Trade and Merchandise Marks Act, 1958 — Section 78, 79, 88
High Courts22 Dec 1999
Arti Bhatnagar (Smt.) and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 JLJ 349 : (2000) 2 MPLJ 151
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 5, 5(1)Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 47, 51, 52, 52(1), 53(1)