High Courts13 Jul 1999Dismissed
Patrakar Bhawan Samiti, Bhopal Vs State of M.P. and others
Madhya Pradesh High Court · (2000) 1 MPLJ 239
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,681 of 2,383
High Courts13 Jul 1999Allowed
Shree Balaji Mineral Grinding Industries Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1999) 07 MP CK 0046
Madhya Pradesh General Sales Tax Act, 1958 — Section 2
High Courts13 Jul 1999Allowed
Munni Bai and Others Vs Raj Bahadur and Others
Madhya Pradesh High Court · (2001) ACJ 424
High Courts13 Jul 1999Allowed
Shyam Bai and Others Vs Raj Bahadur and Others
Madhya Pradesh High Court · (2001) ACJ 408
High Courts12 Jul 1999Allowed
Bhuwanlal and One Another Vs Board of Revenue and Others
Madhya Pradesh High Court · (2000) 1 MPJR 194
Madhya Pradesh Land Revenue Code, 1959 — Section 170B(1), 170B(3)
High Courts12 Jul 1999Dismissed
Raja Ram Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 MPJR 110
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts12 Jul 1999
Union of India Vs Jt. Collector and Land Acquisition Officer, Indore and others
Madhya Pradesh High Court · (1999) 2 MPLJ 575
Land Acquisition Act, 1894 — Section 11, 18, 28, 28A, 3(b)
High Courts12 Jul 1999Allowed
Nayan Kumar Vs Smt. Karuna
Madhya Pradesh High Court · (1999) 2 DMC 769
Hindu Marriage Act, 1955 — Section 13B
High Courts12 Jul 1999Allowed
Madhya Pradesh Vidhyut Mandal Vs Union of India
Madhya Pradesh High Court · (2000) 1 MPJR 637
Railway Claims Tribunal Act, 1987 — Section 23
High Courts09 Jul 1999Dismissed
Jai Dinesh Verma and Others Vs The State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPHT 670 : (2000) 1 MPJR 154 : (2000) 3 MPLJ 510
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3, 5, 5(1)Madhya Pradesh Panchayat Raj Act, 1993 — Section 53(2), 70(1), 91, 95, 95(1)
High Courts08 Jul 1999Dismissed
State of M.P. and another Vs Shiv Shankar and another
Madhya Pradesh High Court · (2000) 1 MPLJ 156
Madhya Pradesh Land Revenue Code, 1959 — Section 51
High Courts08 Jul 1999Dismissed
Ramesh Kumar Shrivastava and Another Vs Vijay Kumar Shrivastava and Another
Madhya Pradesh High Court · (2000) 1 DMC 371
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Guardians and Wards Act, 1890 — Section 10
High Courts08 Jul 1999Allowed
Prema Bai Vs Kanchhedilal
Madhya Pradesh High Court · (2000) 1 DMC 183
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Jul 1999Allowed
Capital Roadways and Finance (Pvt.) Ltd. Vs Mohan Bai and Others
Madhya Pradesh High Court · (2000) ACJ 503 : (1999) 2 MPLJ 554
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 226Motor Vehicles Act, 1939 — Section 95(1), 95(2), 98
High Courts08 Jul 1999Allowed
Harnam Singh and Another Vs Vijay Singh and Another
Madhya Pradesh High Court · (2000) 2 MPJR 384
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts08 Jul 1999Allowed
Gambhir Singh and Others Vs Kalyan and Others
Madhya Pradesh High Court · (2000) 1 MPJR 505
Madhya Bharat Zamindari Abolition Act, 2008 — Section 2(c)Transfer of Property Act, 1882 — Section 73
High Courts08 Jul 1999Allowed
M.P. State Co-Operative Marketing Federation Limited, Bhopal Vs Director, Krishi Upaj Mandi Samiti and another
Madhya Pradesh High Court · (2000) 1 MPLJ 254
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 61, 61(1), 61(2)Madhya Pradesh Land Revenue Code, 1959 — Section 50
High Courts07 Jul 1999Allowed
Tara Chand Tarrani alias Bebu Vs Sunder Das and Others
Madhya Pradesh High Court · (2000) 2 ACC 198 : (2000) ACJ 7
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts06 Jul 1999Allowed
Municipal Corporation Murwara-Katni, Katni Vs Lalchand Jaiswal
Madhya Pradesh High Court · (2000) 2 MPLJ 288
Madhya Pradesh Municipal Corporation Act, 1956 — Section 393, 393(1), 401(1), 68(1)Madhya Pradesh Municipalities Act, 1961 — Section 319, 319(1)Specific Relief Act, 1963 — Section 38
High Courts06 Jul 1999Allowed
Mahendra Singh Vs Kalipat Mandal and Others
Madhya Pradesh High Court · (2001) ACJ 1601