High Courts29 Sept 1999Dismissed
Rambali Ram Vs Union of India and Others
Madhya Pradesh High Court · (2000) 2 MPJR 104
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,670 of 2,383
High Courts28 Sept 1999
State of M.P. and Another Vs Anand Bihari and Another
Madhya Pradesh High Court · (2000) 2 MPHT 369 : (2000) 1 MPLJ 130
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 3(6)
High Courts28 Sept 1999Dismissed
National Insurance Co. Ltd. Vs Ram Murti and Others
Madhya Pradesh High Court · (2000) 2 ACC 238 : (2002) ACJ 1224 : (2000) 1 JLJ 176 : (2000) 1 MPLJ 415
Motor Vehicles Act, 1988 — Section 103, 146, 149, 157, 31
High Courts27 Sept 1999Dismissed
Major General Vinay Kumar Singh Vs Union of India and Others
Madhya Pradesh High Court · (2000) 2 MPJR 52
Army Act, 1950 — Section 191, 192Defence Service Regulations for Military Engineer Services — Regulation 693, 694
High Courts27 Sept 1999
Satna Zila Ashashkiya Shikshak Avam Anya Karmachari Sangh and Others Vs Regional Provident Fund Commissioner and Others
Madhya Pradesh High Court · (2000) 85 FLR 593 : (2000) 2 LLJ 408
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 8, 8A, 8B
High Courts27 Sept 1999
Mishra R.P. and Others Vs Regional P.F. Commissioner and Others
Madhya Pradesh High Court · (2000) 2 LLJ 82
High Courts27 Sept 1999
George Joseph and Others Vs Regional Provident Fund Commissioner and Others
Madhya Pradesh High Court · (2000) 84 FLR 790 : (2000) 1 LLJ 1132
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 4, 7F
High Courts27 Sept 1999Dismissed
Major General Vinay Kumar Singh Vs Union of India
Madhya Pradesh High Court · (2002) 123 TAXMAN 750
Army Act, 1950 — Section 191, 192, 193, 25
High Courts24 Sept 1999
Ramesh Chand Gupta Vs State of M.P.
Madhya Pradesh High Court · (2002) ILR (MP) 168 : (2000) 1 MPHT 376 : (2000) 1 MPJR 141
Criminal Procedure Code, 1973 (CrPC) — Section 299, 438, 512, 82, 83Madhya Pradesh Police Regulations — Regulation 789, 790Penal Code, 1860 (IPC) — Section 307, 394
High Courts24 Sept 1999Allowed
Dolatram and Others Vs Kishan and Others
Madhya Pradesh High Court · (2000) 1 MPHT 285
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 22 Rule 9(2), Order 22 Rule 9(3)Limitation Act, 1963 — Section 5
High Courts24 Sept 1999Allowed
South Eastern Coalfields Ltd. Vs Horilal and Others
Madhya Pradesh High Court · (2000) 85 FLR 54 : (2000) 3 LLJ 551
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Sept 1999Dismissed
Mohammad Ismil Vs Mehmooda Khanam
Madhya Pradesh High Court · (2000) 1 MPHT 266
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D(3)
High Courts24 Sept 1999Dismissed
Shivcharanlal Vs Harilal
Madhya Pradesh High Court · (2000) 2 MPJR 141
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100
High Courts23 Sept 1999Allowed
Chunnilal Vs Vinod Kumar
Madhya Pradesh High Court · (2003) ILR (MP) 1038 : (2000) 1 MPHT 529
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(2), Order 37 Rule 2(3), Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 4
High Courts23 Sept 1999Allowed
United India Insurance Co. Ltd. Vs Raj Kumar Mishra and Others
Madhya Pradesh High Court · (2001) ACJ 100 : (2000) 1 MPLJ 387
Motor Vehicles Act, 1988 — Section 110A, 96(2)(b)(ii)
High Courts22 Sept 1999Dismissed
Vijay Kumar Dighe and Another Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 MPHT 163 : (2000) 1 MPJR 209 : (2000) 1 MPLJ 52 : (2000) 1 RCR(Criminal) 753
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 306
High Courts22 Sept 1999Allowed
Balram Lalwani Vs Jahid Khan and Others
Madhya Pradesh High Court · (2001) ACJ 524
Motor Vehicles Act, 1988 — Section 166
High Courts22 Sept 1999Allowed
Shivraj Singh Chouhan Vs Zila Sahakari Bhoomi Vikas Bank Maryadit, Sidhi and others
Madhya Pradesh High Court · (2000) 2 MPJR 228 : (2001) 1 MPLJ 333
Madhya Pradesh Co-operative Societies Act, 1960 — Section 49C, 66
High Courts21 Sept 1999Dismissed
Seema Suraksha Bal Karmik Sahakari Grih Nirman Samiti, Tekanpur Vs Datar Singh and others
Madhya Pradesh High Court · (2001) 3 MPLJ 673
Land Acquisition Act, 1894 — Section 4, 6, 9
High Courts21 Sept 1999Allowed
Umesh Kumar Chaubey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2000) CriLJ 1760 : (2001) ILR (MP) 1938 : (2000) 1 MPLJ 541
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 482, 8, 8(1)Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 13(1), 3, 5(1), 5(2), 5(4)