CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,666 of 2,383

High Courts01 Nov 1999Allowed

Ismail Khan Vs Ram Prakash Verma

Madhya Pradesh High Court · AIR 2000 MP 277 : (2000) 2 MPHT 274 : (2000) 1 MPJR 51 : (2000) 2 MPLJ 104

Madhya Pradesh Stamp Rules, 1942 — Rule 15, 17Stamp Act, 1899 — Section 11
Read judgment
High Courts29 Oct 1999Dismissed

Anil Kumar Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 MPHT 429 : (2001) 4 MPLJ 316

Constitution of India, 1950 — Article 226, 227Judicial Review of Administrative Act — Section 47AMadhya Pradesh Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980 — Section 11
Read judgment
High Courts29 Oct 1999Allowed

Sarju Prasad Patel Vs Nanakchand and Others

Madhya Pradesh High Court · (2002) ILR (MP) 92 : (2000) 1 MPHT 531 : (2000) 1 MPJR 175

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
Read judgment
High Courts28 Oct 1999

Madhukar Rao Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 1 JLJ 304 : (2000) 2 MPHT 445 : (2000) 1 MPLJ 289 : (2000) 2 RCR(Criminal) 844

Constitution of India, 1950 — Article 141, 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 451, 452, 457, 523Forest Act, 1927 — Section 52(4), 52C
Read judgment
High Courts28 Oct 1999Allowed

Gurumukh Das Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2000) CriLJ 2419 : (2001) 4 MPLJ 384

Criminal Procedure Code, 1973 (CrPC) — Section 378, 397, 399, 399(2), 401Prevention of Food Adulteration Act, 1954 — Section 11(1), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
Read judgment
High Courts27 Oct 1999Dismissed

Ram Kishore Vs Smt. Battoobai and another

Madhya Pradesh High Court · (2000) 2 MPLJ 148

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)Transfer of Property Act, 1882 — Section 53A
Read judgment