High Courts02 Jan 1900
Vepa Kamesam Vs Varigonda Narasimham and Others
Madras High Court · 34 Ind. Cas. 701
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High Courts01 Jan 1900
Sunil Solanki S/o Shri Ganeshram Solanki & Ors Vs State of M.P.
Madhya Pradesh High Court · (1900) 01 MP CK 0034
<a href=7340>Transfer of Property Act, 1882</a>, <a href=7340-122>Section 122</a>, <a href=7340-123>Section 123</a> - "Gift" defined - Transfer how effected<a href=7139>Succession Act, 1925</a>, <a href=7139-332>Section 332</a>, <a href=7139-3
High Courts01 Jan 1900Dismissed
Smt. Sumitra W/o Kailash Bhuriya Vs Kailash Bhuriya S/o Bhondu Bhuriya
Madhya Pradesh High Court · (1900) 01 MP CK 0031
<a href=3863>Code of Criminal Procedure, 1973</a>, <a href=3863-482>Section 482</a>, <a href=3863-91>Section 91</a>, <a href=3863-244>Section 244</a>, <a href=3863-200>Section 200</a>, <a href=3863-202>Section 202</a>, <a href=3863-245>Section 245(2)<
High Courts01 Jan 1900
Sugra Begum and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1900) 01 MP CK 0030
<a href=3863>Code of Criminal Procedure, 1973</a>, <a href=3863-169>Section 169</a> - Release of accused when evidence deficient<a href=1767>Indian Penal Code, 1860</a>, <a href=1767-420>Section 420</a>, <a href=1767-468>Section 468</a>, <a hr
High Courts01 Jan 1900
Manmurat S/o Belhari Kol Vs The State of M.P.
Madhya Pradesh High Court · (1900) 01 MP CK 0029
<a href=3859>Code of Civil Procedure, 1908</a>, <a href=3859-100>Section 100</a> - Second appeal<a href=17811>Madhya Pradesh Accommodation Control Act, 1961</a>, <a href=17811-13>Section 13</a>, <a href=17811-13>Section 13(1)</a>, <a href=1781
High Courts01 Jan 1900Allowed
Bhagvan Deen Singh & Anr. Vs Bihari Prajapati & Anr.
Madhya Pradesh High Court · (1900) 01 MP CK 0028
<a href=3863>Code of Criminal Procedure, 1973</a>, <a href=3863-397>Section 397</a>, <a href=3863-401>Section 401</a>, <a href=3863-174>Section 174</a> - Calling for records to exercise powers of revision - High Courts powers of revision - Police to e
High Courts01 Jan 1900Dismissed
THE ORIENTAL INSURANCE COMPANY LTD. Vs SMT. MONIKA
Madhya Pradesh High Court · (1900) 01 MP CK 0027
<a href=1767>Indian Penal Code, 1860</a>, <a href=1767-120B>Section 120B</a>, <a href=1767-420>Section 420</a>, <a href=1767-468>Section 468</a>, <a href=1767-471>Section 471</a>, <a href=1767-467>Section 467</a> - Punishment of criminal conspiracy -
High Courts01 Jan 1900
Santosh Kumari and others Vs Vinayak Prasad Gupta & others
Madhya Pradesh High Court · (1900) 01 MP CK 0026
<a href=3859>Code of Civil Procedure, 1908</a>, <a href=3859-Order 7Rule 14>Order 7Rule 14</a>, <a href=3859-Order 7Rule 14>Order 7Rule 14(3)</a> -<a href=4162>Evidence Act, 1872</a>, <a href=4162-65B>Section 65B</a>, <a href=4162-65B>Sectio
High Courts01 Jan 1900
Jaikumar Meena Vs Smt. Radha Meena
Madhya Pradesh High Court · (1900) 01 MP CK 0025
High Courts01 Jan 1900Disposed Of
State of M.P. through SHO P.S. Chichli, District Narsinghpur. Vs Manju @ Komal Kaurav S/o Moolchand Ka
Madhya Pradesh High Court · (1900) 01 MP CK 0024
<a href=3863>Code of Criminal Procedure, 1973</a>, <a href=3863-482>Section 482</a> - Saving of inherent powers of High Court<a href=1767>Indian Penal Code, 1860</a>, <a href=1767-120B>Section 120B</a>, <a href=1767-420>Section 420</a>, <a hre
High Courts01 Jan 1900
Vinod S/o Mathura Vs State of M.P. through P.S.
Madhya Pradesh High Court · (1900) 01 MP CK 0023
<a href=3859>Code of Civil Procedure, 1908</a>, <a href=3859-100>Section 100</a> - Second appeal<a href=17811>Madhya Pradesh Accommodation Control Act, 1961</a>, <a href=17811-12>Section 12(1)(a)</a>, <a href=17811-12>Section 12(1)(f)</a>, <a
High Courts01 Jan 1900Dismissed
Kishan Pilley and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1900) 01 MP CK 0022
<a href=3998>Constitution of India</a>, <a href=3998-311>Article 311</a> - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State<a href=1767>Indian Penal Code, 1860</a>, <a href=1767-302>Sec
High Courts01 Jan 1900
Tilok & Ors Vs Isram @ Vishram & Ors
Madhya Pradesh High Court · (1900) 01 MP CK 0021
<a href=3863>Code of Criminal Procedure, 1973</a>, <a href=3863-397>Section 397</a>, <a href=3863-401>Section 401</a>, <a href=3863-174>Section 174</a> - Calling for records to exercise powers of revision - High Courts powers of revision - Police to e
High Courts01 Jan 1900Dismissed
Surendra Sharma Vs State of M.P.
Madhya Pradesh High Court · (1900) 01 MP CK 0020
<a href=3859>Code of Civil Procedure, 1908</a>, <a href=3859-Order 7Rule 11>Order 7Rule 11</a>, <a href=3859-115>Section 115</a> - Revision
High Courts01 Jan 1900
Sunil Solanki S/o Shri Ganeshram Solanki & Ors Vs State of M.P.
Madhya Pradesh High Court · (1900) 01 MP CK 0019
<a href=>Madhya Pradesh Civil Services (Pension) Rules, 1976</a>, Rule 12, Rule 13
High Courts01 Jan 1900
Sunil Kumar Pathak Vs Ram Gopal Yadav
Madhya Pradesh High Court · (1900) 01 MP CK 0018
<a href=2221>Motor Vehicles Act, 1988</a>, <a href=2221-173>Section 173</a>, <a href=15711-173>Section 173</a> - Appeals
High Courts01 Jan 1900
Sundar Devi & Ors Vs Bajrang Lal Verma
Madhya Pradesh High Court · (1900) 01 MP CK 0017
<a href=3863>Code of Criminal Procedure, 1973</a>, <a href=3863-397>Section 397</a>, <a href=3863-401>Section 401</a> - Calling for records to exercise powers of revision - High Courts powers of revision<a href=1767>Indian Penal Code, 1860</a>
High Courts01 Jan 1900
Sumitra W/o Kailash Bhuriya Vs Kailash Bhuriya S/o Bhondu Bhuriya
Madhya Pradesh High Court · (1900) 01 MP CK 0016
<a href=3863>Code of Criminal Procedure, 1973</a>, <a href=3863-397>Section 397</a>, <a href=3863-401>Section 401</a> - Calling for records to exercise powers of revision - High Courts powers of revision<a href=1767>Indian Penal Code, 1860</a>
High Courts01 Jan 1900
Smt. Sonali & Ors Vs Meghraj
Madhya Pradesh High Court · (1900) 01 MP CK 0015
<a href=809>Arbitration and Conciliation Act, 1996</a>, <a href=809-11>Section 11</a>, <a href=809-11>Section 11(6)</a> - Appointment of arbitrators - Appointment of arbitrators
High Courts01 Jan 1900
Vansh Swaroop Tiwari and Ors. Vs State of Madhya Pradesh and Ors.
Madhya Pradesh High Court · (1900) 01 MP CK 0014
<a href=3859>Code of Civil Procedure, 1908</a>, <a href=3859-Order 47Rule 1>Order 47Rule 1</a>, <a href=3859-Order 26Rule 9>Order 26Rule 9</a>