High Courts13 May 1999Dismissed
Smt. Mamta Jain Vs Paras Jain
Madhya Pradesh High Court · (2000) 1 DMC 604
Civil Procedure Code, 1908 (CPC) — Section 23(3)Hindu Marriage Act, 1955 — Section 21A, 24
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,684 of 2,383
High Courts13 May 1999Dismissed
Smt. Maya Jain Vs Sanjay Kumar Jain
Madhya Pradesh High Court · (2000) 1 DMC 193
Civil Procedure Code, 1908 (CPC) — Section 23(3)Hindu Marriage Act, 1955 — Section 21A, 24
High Courts13 May 1999Dismissed
Permanand Jha Vs State of M.P.
Madhya Pradesh High Court · (2000) ILR (MP) 888 : (2000) 1 MPHT 97 : (2000) 1 MPLJ 360 : (2000) 2 RCR(Criminal) 427
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(1)
High Courts13 May 1999Allowed
Pramila Dattatraya Dehankar and another Vs Keshavrao Laxmanrao Dighireskar
Madhya Pradesh High Court · (2000) 3 MPLJ 157
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8, 100
High Courts13 May 1999Allowed
Smt. Bhagwati Vs Ashok Tilwani
Madhya Pradesh High Court · (2000) 2 DMC 97
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 May 1999Dismissed
Manda Ade (Smt.) Vs Indian Council of Forestry Research Education and Others
Madhya Pradesh High Court · (2001) ILR (MP) 37 : (2000) 1 JLJ 122
Central Civil Services (Redeployment of Surplus Staff) Rules, 1990 — Rule 11, 12, 2, 4, 4(2)Constitution of India, 1950 — Article 226
High Courts12 May 1999Allowed
State of M.P. Vs Bhagwan Singh and Others
Madhya Pradesh High Court · (2000) CriLJ 123
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 313Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts11 May 1999
Smt. Rehana Parveen Vs Naimuddin
Madhya Pradesh High Court · AIR 2000 MP 1 : (2001) ILR (MP) 255 : (1999) 2 MPLJ 341
Civil Procedure Code, 1908 (CPC) — Section 11Guardians and Wards Act, 1890 — Section 7.10
High Courts11 May 1999Dismissed
New India Insurance Co. Vs Surendra Kumar Balveer Singh Kaushik and others
Madhya Pradesh High Court · (2000) 1 MPLJ 262
High Courts11 May 1999
New India Assurance Co. Ltd. Vs Kamla Bai and Others
Madhya Pradesh High Court · (2001) ACJ 1045
High Courts11 May 1999Allowed
Rambharos and others Vs Deo Prasad @ Nanki
Madhya Pradesh High Court · (2000) 2 MPJR 410 : (2001) 1 MPLJ 376
High Courts10 May 1999Dismissed
Nirmala Vs Navratan and Others
Madhya Pradesh High Court · (2000) 2 MPJR 193
Motor Vehicles Act, 1939 — Section 110A, 166(3)
High Courts10 May 1999Allowed
Sham Kunwar and Others Vs Kamal Singh and Another
Madhya Pradesh High Court · (2001) ACJ 981
High Courts10 May 1999
Vijay Singh and Others Vs The State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 650 : (2000) 1 MPHT 183
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 32, 32(1), 6
High Courts10 May 1999Dismissed
Dr. Sameer Harshey Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1999 MP 234 : (2000) 1 MPLJ 65
Constitution of India, 1950 — Article 226
High Courts07 May 1999Allowed
Shakun Bai and Others Vs Siya Bai and Others
Madhya Pradesh High Court · (2002) ILR (MP) 300 : (1999) 2 MPLJ 307
Constitution of India, 1950 — Article 23, 366Hindu Marriage Act, 1955 — Section 2(2)Hindu Succession Act, 1956 — Section 2(2)
High Courts07 May 1999Allowed
Union of India and others Vs Raju Construction Company, Bhopal
Madhya Pradesh High Court · (2000) 3 MPLJ 27
Arbitration Act, 1940 — Section 8, 8(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 May 1999Dismissed
Dinesh Gurjar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1999) ILR (MP) 561 : (1999) 2 JLJ 37 : (1999) 2 MPLJ 649
Constitution of India, 1950 — Article 123(1), 253, 73Madhya Pradesh Lotteries Pratibandh Act, 1993 — Section 3
High Courts04 May 1999Dismissed
Padmabai and Others Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (1999) 2 ACC 281 : (2001) ACJ 785
High Courts04 May 1999
Kanhaiyalal Deepchand Jain and Others Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2000) 241 ITR 323 : (1999) 2 MPLJ 19
Income Tax Act, 1961 — Section 276, 276E, 277, 278B