COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 1,667 of 2,383

High Courts26 Oct 1999Dismissed

A.K. Mukherjee Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPJR 540 : (2000) 2 MPLJ 380

Criminal Procedure Code, 1973 (CrPC) — Section 173Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 2(g), 7Madhya Pradesh Special Police Establishment Act, 1947 — Section 2, 3, 4

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High Courts26 Oct 1999Allowed

Kalpana Salunke Vs Jabalpur Development Authority and others

Madhya Pradesh High Court · (1999) 2 MPJR 572 : (2000) 1 MPLJ 565

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 15, 16, 23

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High Courts26 Oct 1999Dismissed

Yashwant Rao Khogal and Ors Vs Mst. Jahoorbi

Madhya Pradesh High Court · (2001) 1 MPJR 77

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 52

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High Courts26 Oct 1999Dismissed

Mujahid Faridi and another Vs State Transport Appellate Tribunal and others

Madhya Pradesh High Court · (2001) 1 MPLJ 521

Motor Vehicles Act, 1939 — Section 63, 68D

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High Courts26 Oct 1999

State of Madhya Pradesh Vs Ramesh and Others

Madhya Pradesh High Court · (1999) 2 MPJR 497

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 149, 324, 325

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High Courts26 Oct 1999Dismissed

State of M.P. Vs Amitabh and Others

Madhya Pradesh High Court · (1999) 2 MPJR 521

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

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High Courts15 Oct 1999Dismissed

Arun Kumar Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 1644 : (2000) ILR (MP) 896 : (2000) 1 MPJR 605 : (2001) 4 MPLJ 449 : (2000) 2 MPLJ 184

Criminal Procedure Code, 1973 (CrPC) — Section 190, 437, 437(3), 438, 438(1)Forest Act, 1927 — Section 26(1), 41(2), 42, 69Madhya Pradesh Kastha Chiran (Viniyaman) Adhiniyam, 1984 — Section 4

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High Courts15 Oct 1999Dismissed

Suneel Kumar Jain Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 1 JLJ 118 : (2000) 2 MPHT 76 : (2000) 1 MPJR 136 : (2000) 2 MPLJ 434

Madhya Pradesh Lokayukt and Up-Lokayukt (Investigation) Rules, 1982 — Rule 6Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 17

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High Courts15 Oct 1999Allowed

Mukund @ Surya Kumar Satnami Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPLJ 535

Penal Code, 1860 (IPC) — Section 307, 324

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High Courts15 Oct 1999Dismissed

Suneel Kumar Jain Vs State of M.P. and others

Madhya Pradesh High Court · (2000) 2 MPLJ 434

Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 17

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High Courts14 Oct 1999Allowed

Babbu @ Babulal Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 1123 : (2000) 1 MPHT 405

Penal Code, 1860 (IPC) — Section 376(2)

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High Courts14 Oct 1999Allowed

Ujagar Singh Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPHT 360 : (2000) 1 MPLJ 58

Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A

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High Courts14 Oct 1999Allowed

Madanlal and Others Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPHT 358

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482

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High Courts14 Oct 1999Dismissed

Brij Bhal Singh Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 2000 MP 265 : (2001) 4 MPLJ 102

Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 198

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High Courts14 Oct 1999

National Insurance Company Ltd. Vs Kansram and Others, Kunj Bihari and Others, Dashrath and Others, Prabhat and Others, Ku. Nirmala and Others, Leela Bai and Others and Dobdhe and Others Umed Chand Golcha Vs Dayaram and Others

Madhya Pradesh High Court · (2000) ACJ 405 : (2000) 101 CompCas 451 : (2000) ILR (MP) 526 : (2000) 2 JLJ 126 : (2000) 2 MPLJ 506

Motor Vehicles Act, 1939 — Section 103AMotor Vehicles Act, 1988 — Section 157

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High Courts14 Oct 1999

Ashutosh Kumar Mishra Vs M.P. Board of Secondary Education, Bhopal

Madhya Pradesh High Court · AIR 2000 MP 188 : (2000) 2 MPHT 237 : (2000) 1 MPLJ 395

Constitution of India, 1950 — Article 226Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 119Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 28

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High Courts14 Oct 1999Allowed

Dhanroop and Another Vs Purushottamdas Purohit and Others

Madhya Pradesh High Court · AIR 2000 MP 118

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(4)

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High Courts14 Oct 1999

Smt. Vimla Devi and Others Vs Dayaram and Others

Madhya Pradesh High Court · (2000) 2 JLJ 199 : (2000) 3 MPHT 197

Motor Vehicles (Amendment) Act, 1956 — Section 31Motor Vehicles Act, 1939 — Section 101, 102, 103A, 103A(1), 112Motor Vehicles Act, 1988 — Section 157

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High Courts14 Oct 1999

Santosh Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 1835 : (1993) ILR (MP) 34 : (2000) 1 JLJ 240 : (2000) 2 MPHT 241 : (2000) 1 MPJR 349 : (2000) 1 MPLJ 354 : (2000) 2 RCR(Criminal) 497

Criminal Procedure Code, 1973 (CrPC) — Section 389, 437, 439Penal Code, 1860 (IPC) — Section 302

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High Courts14 Oct 1999Dismissed

Shri Uttam Chand and Another Vs Shri Purushottamdas Ji Patel

Madhya Pradesh High Court · (2000) 2 MPHT 247

Civil Procedure Code, 1908 (CPC) — Section 100

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