High Courts14 Sept 1999
Kamlabai and Others Vs Bhanwar Singh and Others
Madhya Pradesh High Court · (2000) 1 ACC 253
Motor Vehicles Act, 1988 — Section 140, 173, 80, 92
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,672 of 2,383
High Courts14 Sept 1999Allowed
Kamla Bai and Others Vs Bhanwar Singh and Others
Madhya Pradesh High Court · (2001) ACJ 1821
Motor Vehicles Act, 1988 — Section 140, 173, 92
High Courts10 Sept 1999Dismissed
V.P. Sheth Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2000) CriLJ 1767 : (2001) ILR (MP) 1767 : (2000) 1 MPLJ 518 : (2000) 3 RCR(Criminal) 535
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 197(1)Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 5(2)
High Courts10 Sept 1999Dismissed
Badri Prasad Shrivastava Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2000) CriLJ 2070 : (2000) ILR (MP) 1316 : (2001) 1 MPJR 9
Central Civil Services (Pension) Rules, 1972 — Rule 3, 6, 9(3), 9(6)Constitution of India, 1950 — Article 309Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(2)
High Courts10 Sept 1999Dismissed
Dhamtari Electro-Homoeopathic Medical Institute and Hospital, Dhamtari and another Vs State of M.P. and others
Madhya Pradesh High Court · (2000) 1 MPLJ 497
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts09 Sept 1999Dismissed
Bharat Commerce and Industries Ltd. Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 MPJR 274
Constitution of India, 1950 — Article 14Madhya Pradesh Electricity Duty Act, 1949 — Section 3B
High Courts09 Sept 1999Dismissed
D.R. Lekhera Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 4795 : (2000) 2 MPJR 346
Constitution of India, 1950 — Article 166Prevention of Corruption Act, 1988 — Section 13(1), 19, 19(1)
High Courts09 Sept 1999Dismissed
S.P. Anand Vs The State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPHT 203 : (1999) 2 MPJR 532 : (2001) 2 MPLJ 448
Constitution of India, 1950 — Article 195, 246
High Courts09 Sept 1999Dismissed
Indore Development Authority, Indore Vs Satyapal Anand and Another
Madhya Pradesh High Court · AIR 2000 MP 74 : (2001) ILR (MP) 1579 : (2000) 2 MPLJ 229
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 21
High Courts09 Sept 1999Allowed
Jeetu Vs Nagar Palika Parishad and Others
Madhya Pradesh High Court · (1999) 2 JLJ 368 : (2000) 1 MPHT 150 : (1999) 2 MPJR 549
Constitution of India, 1950 — Article 226
High Courts09 Sept 1999Dismissed
Rashidabi Vs Second Additional Judge to the Court of District Judge, Raigarh and another
Madhya Pradesh High Court · (2001) 1 MPJR 277 : (2001) 1 MPLJ 493
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3(a), Order 17 Rule 3(b), Order 9 Rule 13
High Courts09 Sept 1999
Surana Drillers and Others Vs The State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPHT 270 : (2000) 1 MPJR 82 : (2000) 1 MPLJ 505
Constitution of India, 1950 — Article 226
High Courts09 Sept 1999Dismissed
Western Coalfields Ltd., Pathakhera Vs Tahsildar, Betul and another
Madhya Pradesh High Court · (2000) 1 MPLJ 352
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 127(l)(xvi)
High Courts08 Sept 1999Allowed
Ashish Kumar Sharma Vs Secretary, Madhyamik Shiksha Mandal, Bhopal and Others
Madhya Pradesh High Court · AIR 2000 MP 91 : (2001) 4 MPLJ 475
Constitution of India, 1950 — Article 226
High Courts08 Sept 1999Dismissed
Surendra Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPJR 174
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 321Penal Code, 1860 (IPC) — Section 336, 34, 341
High Courts07 Sept 1999
Dhar Cement Limited Vs CEGAT
Madhya Pradesh High Court · (1999) 66 ECC 553 : (1999) ECR 561 : (1999) 114 ELT 391
Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
High Courts07 Sept 1999Allowed
Lalchand Jaiswal Vs Municipal Corporation, Murwara (Katni) and Others
Madhya Pradesh High Court · (2000) 1 MPJR 106
Constitution of India, 1950 — Article 226Madhya Pradesh Foreign Liquor Rules, 1996 — Rule 8(3)Madhya Pradesh Municipal Corporation Act, 1956 — Section 401
High Courts07 Sept 1999Allowed
Harwansh Kumar Patel and Others Vs Sub-Divisional Officer, Mandla and Another
Madhya Pradesh High Court · AIR 2000 MP 97
Madhya Pradesh Rin Vimukti Adhiniyam, 1982 — Section 2, 4(1), 6
High Courts07 Sept 1999
M/s Saluja Construction Co Vs State of M.P.
Madhya Pradesh High Court · (2000) 1 MPJR 618
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19
High Courts07 Sept 1999Dismissed
P.K. Pande Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) ILR (MP) 1244 : (2000) 2 MPHT 455 : (2000) 1 MPLJ 367
Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6AEvidence Act, 1872 — Section 123, 124, 34