High Courts22 Nov 1999Dismissed
Sangamlal Shukla Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 1 MPLJ 453
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 76(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,664 of 2,383
High Courts22 Nov 1999Dismissed
Guruvachan Singh Vs Manjit Singh Bagga
Madhya Pradesh High Court · (2000) 2 MPLJ 140
High Courts22 Nov 1999
Commissioner of Commercial Tax Vs Patidar Trading Corporation
Madhya Pradesh High Court · (2001) ILR (MP) 416 : (2000) 118 STC 412
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts19 Nov 1999Allowed
Manoj Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2000) CriLJ 1997 : (2000) 2 JLJ 52 : (2000) 2 MPJR 215
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 323, 34Probation of Offenders Act, 1958 — Section 3, 4, 5, 6
High Courts18 Nov 1999
Pooja Marketing Agencies, Jabalpur Vs Excise Commissioner, Gwalior
Madhya Pradesh High Court · (2001) 1 MPJR 12 : (2001) 1 MPLJ 482
Constitution of India, 1950 — Article 226Madhya Pradesh Excise Act, 1915 — Section 2(11), 2(19), 2(9)
High Courts18 Nov 1999
Anjora Bai Deriha Vs Manohar
Madhya Pradesh High Court · (2000) 2 MPLJ 32
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 15, 16, 8Transfer of Property Act, 1882 — Section 122, 123, 5
High Courts17 Nov 1999
United India Insurance Co. Ltd. Vs Mukesh and Others
Madhya Pradesh High Court · (2000) 2 ACC 318
Motor Vehicles Act, 1988 — Section 149
High Courts17 Nov 1999Allowed
Usha Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (2001) ACJ 1630
Motor Vehicles Act, 1988 — Section 147
High Courts17 Nov 1999
Mahendra Kumar Jain Vs Brjwasi Upadhyaya
Madhya Pradesh High Court · (2001) 1 MPJR 44
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(g)
High Courts17 Nov 1999Dismissed
New India Assurance Co. Ltd. Vs Dhapubai and Others
Madhya Pradesh High Court · (2000) 1 ACC 482 : (2001) ACJ 1549
Motor Vehicles Act, 1988 — Section 149, 170
High Courts17 Nov 1999Allowed
Pratyush Chatterjee Vs Super Auto Forge Pvt. Ltd. and Another
Madhya Pradesh High Court · (2000) 1 MPHT 458 : (2001) 4 MPLJ 472
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 11, 15, 16, 17
High Courts17 Nov 1999
Mustakeem and Others Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPHT 417
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
High Courts17 Nov 1999Dismissed
Tejilal Vs Dayal and Another
Madhya Pradesh High Court · AIR 2000 MP 117
Specific Relief Act, 1963 — Section 16
High Courts17 Nov 1999Dismissed
Dr. Kailashchandra Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 ALT(Cri) 16 : (2000) 1 MPHT 545
Penal Code, 1860 (IPC) — Section 304A
High Courts17 Nov 1999
Mankuradevi and Others Vs Rakesh and Others
Madhya Pradesh High Court · (2000) 1 ACC 533
High Courts17 Nov 1999Allowed
National Insurance Co. Ltd. Vs Biniya Bai and Others
Madhya Pradesh High Court · (2001) ACJ 1380 : (2000) 2 MPLJ 97
Motor Vehicles Act, 1988 — Section 149, 173, 92, 95
High Courts17 Nov 1999
Mariyambai and Others Vs Kishan Lal and Others
Madhya Pradesh High Court · (2000) 2 ACC 304 : (2002) ILR (MP) 69 : (2000) 1 JLJ 203
Civil Procedure Code, 1908 (CPC) — Section 100, 101Penal Code, 1860 (IPC) — Section 304
High Courts17 Nov 1999Allowed
Yadav Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 JLJ 289
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 100, 302, 97
High Courts16 Nov 1999Dismissed
State of Madhya Pradesh Vs Raggi and Others
Madhya Pradesh High Court · (2001) 1 DMC 342
Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts16 Nov 1999
Smt. Ratna Kanthale Vs Rajendra Kanthale
Madhya Pradesh High Court · (2000) 1 DMC 490
Hindu Marriage Act, 1955 — Section 13B, 25, 26, 9