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
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,671 of 2,383
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)
High Courts21 Sept 1999Dismissed
Devkaran Mevara Vs State of M.P. and Another
Madhya Pradesh High Court · (2000) 2 MPHT 236 : (2000) 1 MPJR 463
Criminal Procedure Code, 1973 (CrPC) — Section 320(2), 320(4), 397(2), 451, 482Penal Code, 1860 (IPC) — Section 279, 297, 304A, 337, 338
High Courts21 Sept 1999
Smt. Sushila and Another Vs Rajveer Singh and Others
Madhya Pradesh High Court · (2000) ACJ 719 : AIR 2000 MP 121 : (2000) 1 MPHT 331
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 14, Order 41 Rule 14(1)Motor Vehicles Act, 1988 — Section 147, 149, 173
High Courts21 Sept 1999
Central Bank of India Vs P.O., Central Government Industrial Tribunal and Another
Madhya Pradesh High Court · (2001) 3 LLJ 1097
Industrial Disputes Act, 1947 — Section 11A
High Courts21 Sept 1999Dismissed
Yashwant Kadam Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPJR 535
Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 1999Allowed
State of M.P. and Another Vs Harishchand
Madhya Pradesh High Court · (2000) 2 MPJR 489
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 2
High Courts20 Sept 1999Dismissed
Gurubachan Singh Vs Food Corporation of India
Madhya Pradesh High Court · AIR 2000 MP 172 : (2000) 1 JLJ 98 : (2000) 2 MPLJ 54
Constitution of India, 1950 — Article 299
High Courts20 Sept 1999
Babulal Agrawal Vs Smt. Jyoti Shrivastava and Others
Madhya Pradesh High Court · AIR 2000 MP 83 : (2001) ILR (MP) 192 : (2000) 1 MPLJ 103 : (2000) 1 MPLJ 102
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)Court Fees Act, 1870 — Article 1ASpecific Relief Act, 1963 — Section 20
High Courts18 Sept 1999Dismissed
Lal Sahib and Others Vs Indra Sen and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 624
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts17 Sept 1999Allowed
Sultan Singh Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 JLJ 167
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Penal Code, 1860 (IPC) — Section 376, 376(I), 457
High Courts17 Sept 1999Allowed
Prithvi Raj Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPHT 601
Constitution of India, 1950 — Article 226, 227
High Courts16 Sept 1999Dismissed
Rajendra Prasad Mangal Vs The Cantonment Board and Others
Madhya Pradesh High Court · (2000) 2 MPJR 97
Cantonments Act, 1924 — Section 181(6), 51(1)Constitution of India, 1950 — Article 226
High Courts16 Sept 1999Allowed
Ram Swaroop Rathore Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 1882 : (2000) 2 MPJR 503 : (2000) 3 RCR(Criminal) 519
Criminal Procedure Code, 1973 (CrPC) — Section 465Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 120B
High Courts16 Sept 1999Allowed
Ramchandra Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPHT 614 : (2000) 2 MPLJ 208 : (2000) 3 RCR(Criminal) 239
Penal Code, 1860 (IPC) — Section 409
High Courts15 Sept 1999Allowed
Anil Tiwari and Others Vs Saheb Singh and Others
Madhya Pradesh High Court · (2001) ACJ 471 : (2000) 1 JLJ 138 : (2000) 1 MPLJ 59
Motor Vehicles Act, 1988 — Section 166
High Courts15 Sept 1999
Nyaju Niyaj Mohd. Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 768 : (2000) 1 JLJ 321 : (2000) 1 MPLJ 348
Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 233(3), 252, 253, 254, 254(1)Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 8
High Courts14 Sept 1999Allowed
Amar Parwani Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 MPJR 367
Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts14 Sept 1999
Dushyant Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPHT 588