High Courts06 Jul 1999Allowed
Union of India (UOI) and Another Vs Satna Stone and Lime Co. Ltd., Satna and Others
Madhya Pradesh High Court · AIR 2000 MP 101
Arbitration Act, 1940 — Section 37(3)Railways Act, 1890 — Section 29(2), 3(13)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,682 of 2,383
High Courts05 Jul 1999Dismissed
Satyanarayan Vs Municipality Baroda, Seopurkalan
Madhya Pradesh High Court · (2000) 1 MPLJ 179
Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1)
High Courts02 Jul 1999Allowed
State of M.P. Vs Hanif Khan and Others
Madhya Pradesh High Court · (1999) 2 JLJ 310 : (1999) 2 MPJR 555
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts02 Jul 1999Allowed
Gokul Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 1283 : (1999) ILR (MP) 1195 : (1999) 2 MPJR 541
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Jul 1999
Miluwa Lodhi Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 ACR 1883
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1), 50
High Courts01 Jul 1999
The State of M.P. and Others Vs Dr. Purushottam Dwivedi and Others
Madhya Pradesh High Court · (2000) 1 MPHT 173
Constitution of India, 1950 — Article 309Madhya Pradesh Public Health (Indian Systems of Medicines and Homeopathy) (Gazetted Service) Recruitment Rules, 1987 — Rule 12Public Health (Indian Systems of Medicines and Homeopathy) (Gazetted Service) Recruitment Rules, 1987 — Rule 14
High Courts30 Jun 1999
Commissioner of Income Tax Vs Panama Chemical Works
Madhya Pradesh High Court · (2000) 164 CTR 18 : (2000) 245 ITR 684 : (2000) 113 TAXMAN 717
Income Tax Act, 1961 — Section 80I, 80I(7)
High Courts30 Jun 1999Dismissed
Rajendra Kumar Rathore Vs Sunderlal (dead) through L.Rs. and Others
Madhya Pradesh High Court · (2000) 1 MPHT 119 : (2001) 4 MPLJ 189
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5(2), 10, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13, 13(1), 13(1)(2)
High Courts30 Jun 1999Dismissed
Lalit Gurubaxani Vs Smt. Usha Gurubaxani
Madhya Pradesh High Court · (2001) ILR (MP) 809 : (1999) 2 MPLJ 513
Hindu Marriage Act, 1955 — Section 19, 23(1), 9
High Courts29 Jun 1999Dismissed
Madan Pal Singh Vs Union of India and others
Madhya Pradesh High Court · (2000) 2 MPLJ 326
High Courts29 Jun 1999Dismissed
Seth Oil Mills Vs Regional Provident Fund Commissioner
Madhya Pradesh High Court · (2000) 85 FLR 591 : (2000) 2 LLJ 407
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BMadhya Pradesh Land Revenue Code, 1954 — Section 146
High Courts29 Jun 1999Dismissed
P.P.L. Factory Vs Mangi Lal
Madhya Pradesh High Court · (2001) ACJ 1193 : (2000) 1 JLJ 40
High Courts28 Jun 1999Dismissed
Oriental Insurance Co. Ltd. Vs Balwant Singh and Others
Madhya Pradesh High Court · (2001) ACJ 246
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 137General Clauses Act, 1897 — Section 6
High Courts28 Jun 1999Dismissed
Oriental Insurance Company Vs Balwant Singh and Others
Madhya Pradesh High Court · (2001) ILR (MP) 725 : (2000) 1 MPHT 253
Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Article 137, 10, 11, 12, 13
High Courts25 Jun 1999
Income Tax Commissioner Vs Anupchand and Co.
Madhya Pradesh High Court · (1999) 156 CTR 19 : (2000) ILR (MP) 766 : (1999) 239 ITR 466
Income Tax Act, 1961 — Section 32, 32A
High Courts25 Jun 1999Allowed
Vijay Kumar Gupta Vs M.P. Rajya Laghu Vanopaj (Vyapar Avam Vikas) Sahakari Sangh Maryadit and others
Madhya Pradesh High Court · (2000) 2 MPJR 381 : (2001) 1 MPLJ 496
High Courts25 Jun 1999Dismissed
Bina Power Supply Co. Ltd. Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 1 MPLJ 35
Electricity (Supply) Act, 1948 — Section 29(2)
High Courts24 Jun 1999Allowed
Amir Ullah Khan and Another Vs Anand Chandra Mishra
Madhya Pradesh High Court · (2000) 2 MPJR 45
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 352
High Courts24 Jun 1999Dismissed
Mukul Vs State Bank of India and Others
Madhya Pradesh High Court · (2000) ILR (MP) 1076 : (2000) 1 MPHT 216
Constitution of India, 1950 — Article 136, 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(2), 50(5)
High Courts24 Jun 1999Dismissed
Jagdish Prasad Shivhare Vs Municipal Corporation and Others
Madhya Pradesh High Court · (1999) 2 JLJ 209 : (1999) 2 MPLJ 247
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226High Court of Madhya Pradesh Rules, 2008 — Rule 1, 14