COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,665 of 2,383

High Courts16 Nov 1999Dismissed

Employees' Union Ordnance Factory and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (2000) 1 MPHT 496 : (2000) 1 MPLJ 514

Constitution of India, 1950 — Article 14, 226, 276Madhya Pradesh Vritti Kar Adhiniyam, 1995 — Section 2, 3, 3(2), 3(3), 4

High Courts15 Nov 1999

Kailash Vs National Insurance Co. Ltd. and Others

Madhya Pradesh High Court · (2001) ACJ 1454 : (2000) 2 MPLJ 7

High Courts15 Nov 1999Dismissed

Har Prasad and Others Vs Smt. Rajrani and Others

Madhya Pradesh High Court · (2000) 2 MPJR 280

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2, 100Succession Act, 1925 — Section 372

High Courts05 Nov 1999Allowed

Ravi Madanlal Paliwal Vs State of M.P. and others

Madhya Pradesh High Court · (2000) 2 MPJR 222 : (2000) 2 MPLJ 116

Constitution of India, 1950 — Article 226, 227

High Courts05 Nov 1999Dismissed

Ayodhya Prasad Vs Chhedilal

Madhya Pradesh High Court · AIR 2000 MP 184 : (2001) ILR (MP) 371 : (2000) 1 MPHT 452 : (2001) 4 MPLJ 353

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Article 69

High Courts05 Nov 1999Dismissed

Hari Singh Sidar Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 1 MPHT 345 : (2000) 2 MPLJ 123

Madhya Pradesh Municipalities Act, 1961 — Section 29B, 37, 37(1), 37(2), 41A

High Courts05 Nov 1999Allowed

Pyarelal Karan Singh Vs Ratan Chand

Madhya Pradesh High Court · (2000) 2 MPLJ 13

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 24(4), 39Madhya Pradesh Civil Courts Act, 1958 — Section 15

High Courts05 Nov 1999Dismissed

State of M.P. Vs Narendra Kumar

Madhya Pradesh High Court · (2000) CriLJ 2379 : (2000) 2 MPLJ 399

Criminal Procedure Code, 1973 (CrPC) — Section 377(3)Penal Code, 1860 (IPC) — Section 376Probation of Offenders Act, 1958 — Section 4, 4(1)

High Courts04 Nov 1999

Laxminarain Deohare and etc. Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 2000 MP 175

Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 60

High Courts04 Nov 1999Dismissed

Khumna and Another Vs Govind Das and Others

Madhya Pradesh High Court · (2000) 2 MPJR 599

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Widows Remarriage Act, 1856 — Section 2

High Courts03 Nov 1999Allowed

Sewakram Marar and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) 1 MPJR 38 : (2001) 1 MPLJ 259

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34

High Courts03 Nov 1999Allowed

Steel Authority of India Ltd. Vs State Industrial Court and Others

Madhya Pradesh High Court · (2000) 1 MPHT 680 : (2000) 1 MPLJ 493

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 65(3)

High Courts03 Nov 1999Allowed

Sunderlal and Others Vs Kamta Prasad and Others

Madhya Pradesh High Court · (2000) 2 MPJR 88

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 178

High Courts02 Nov 1999Dismissed

Krishna Kumar Narayan Prasad Jaiswal Vs State of M.P.

Madhya Pradesh High Court · (2000) 3 MPLJ 447

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 42, 50, 8

High Courts02 Nov 1999

Smt. Bhulin Dewangan Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 JLJ 253 : (2000) 4 MPHT 69 : (2001) 2 MPLJ 372

Constitution of India, 1950 — Article 227Madhya Pradesh Municipalities Act, 1961 — Section 56(3)Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(3)

High Courts02 Nov 1999

Vijay Singh @ Vijendra Singh Vs Shyamlal and others

Madhya Pradesh High Court · (2000) 2 MPLJ 131

Limitation Act, 1963 — Section 24, 4Madhya 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 8

High Courts02 Nov 1999Dismissed

Beni Prasad Vs Meera Bai and Another

Madhya Pradesh High Court · (2001) 1 DMC 137

Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 213, 213(1), 57

High Courts02 Nov 1999Allowed

Dhanna and Another Vs Champalal and Others

Madhya Pradesh High Court · (2000) 1 MPHT 610

Madhya Pradesh Gramin Rin Vimukti Tatha Rin Sthagan Adhiniyam, 1975 — Section 4

High Courts01 Nov 1999Dismissed

Nirmala Dhar Singh Baghela Vs Ranjit Singh Amar Singh Dhuman and others

Madhya Pradesh High Court · (2000) 3 MPLJ 218

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 13

High Courts01 Nov 1999Allowed

M.P.S.R.T.C. and Others Vs Satish Suryavanshi and Others

Madhya Pradesh High Court · (2000) 84 FLR 700 : (2001) 3 LLJ 957 : (2000) 3 MPLJ 3

Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61, 62