COURT ARCHIVE

Madhya Pradesh High Court judgments, 2000

865 judgments · page 10 of 44

High Courts22 Sept 2000Dismissed

Khaitan Chemicals and Fertilizers Ltd. Vs Regional Provident Fund Commissioner

Madhya Pradesh High Court · (2000) 87 FLR 922 : (2001) 1 LLJ 1157

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)

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High Courts22 Sept 2000Partly Allowed

Anand Singhal Vs Smt. Ramkatori Devi

Madhya Pradesh High Court · (2001) 1 MPHT 321 : (2001) 1 MPJR 150

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 6 Rule 2, Order 6 Rule 2(1), Order 6 Rule 9Registration Act, 1908 — Section 17, 17(2)

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High Courts22 Sept 2000

Sitabai and Others Vs Ishak Hussain and Another

Madhya Pradesh High Court · (2001) 1 ACC 761 : (2002) ACJ 1029

Penal Code, 1860 (IPC) — Section 304A

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High Courts22 Sept 2000Dismissed

Gajraj Singh Vs Krishnapal Singh and another

Madhya Pradesh High Court · (2001) 1 MPLJ 281

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

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High Courts21 Sept 2000

Dinesh Seth Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2001) 1 JLJ 50

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High Courts21 Sept 2000

Commissioner of Income Tax Vs Rajeshree Cinema P. Ltd.

Madhya Pradesh High Court · (2001) 247 ITR 76 : (2001) 114 TAXMAN 350

Income Tax Act, 1961 — Section 246, 256(1), 256(2), 68

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High Courts21 Sept 2000Dismissed

Veer Singh Vs State of M.P. and Another

Madhya Pradesh High Court · (2000) 4 MPHT 425 : (2001) 2 MPLJ 184

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 47 Rule 1, 100

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High Courts21 Sept 2000

COMMISSIONER OF Income Tax Vs RAJESHREE CINEMA (P) LTD.

Madhya Pradesh High Court · (2001) 247 ITR 76 : (2001) 114 TAXMAN 350

Income Tax Act, 1961 — Section 246

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High Courts20 Sept 2000

Rajendra Singh Tomer Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 4 MPHT 343 : (2001) 1 MPJR 52 : (2001) 1 MPLJ 259

Constitution of India, 1950 — Article 226

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High Courts20 Sept 2000Allowed

Kinetic Engineering Ltd. Vs Madhya Pradesh Finance Corporation and Others

Madhya Pradesh High Court · (2001) ILR (MP) 1744 : (2001) 1 JLJ 357 : (2001) 1 MPLJ 321

State Financial Corporations Act, 1951 — Section 29, 29(5)

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High Courts20 Sept 2000

Commissioner of Income Tax Vs S.T.I. Biplus Tubing (India) Ltd.

Madhya Pradesh High Court · (2001) 247 ITR 426

Income Tax Act, 1961 — Section 256, 271(1)

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High Courts19 Sept 2000Dismissed

New India Insurance Co. Ltd. Vs Pritilata

Madhya Pradesh High Court · (2001) 1 MPHT 461

Evidence Act, 1872 — Section 102Motor Vehicles Act, 1988 — Section 15, 173, 3

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High Courts19 Sept 2000Allowed

Tillomal Thadani Vs Smt. Bachhi Bai

Madhya Pradesh High Court · (2001) 1 MPHT 31

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151

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High Courts19 Sept 2000Partly Allowed

Smt. Jahida Bi and others Vs Central Narcotics Bureau

Madhya Pradesh High Court · (2001) CriLJ 1882 : (2001) 2 MPHT 56 : (2001) 2 MPJR 312 : (2001) 1 MPLJ 391

Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 25

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High Courts18 Sept 2000

Commissioner of Income Tax Vs Satish Traders

Madhya Pradesh High Court · (2001) 166 CTR 88 : (2001) 114 TAXMAN 390

Income Tax Act, 1961 — Section 139, 143(1), 143(1A), 234B, 256(1)

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High Courts18 Sept 2000Dismissed

Jagdish Kumar Vs Harishankar and Another

Madhya Pradesh High Court · (2000) 4 MPHT 347

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ALimitation Act, 1963 — Article 54, 58

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High Courts18 Sept 2000Dismissed

Bhagatram Gandhi Vs Mohan Gupta

Madhya Pradesh High Court · AIR 2001 MP 104 : (2001) 1 MPLJ 86

Contract Act, 1872 — Section 19Negotiable Instruments Act, 1881 (NI) — Section 4

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High Courts18 Sept 2000Allowed

Kiran Bhasin Vs Shyam Bhasin

Madhya Pradesh High Court · (2001) 1 DMC 56 : (2001) 1 MPJR 264

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts18 Sept 2000Allowed

Raghubir Yadav Vs Smt. Purnima Kharga (Yadav)

Madhya Pradesh High Court · (2001) 2 DMC 79 : (2001) 1 MPLJ 603

Hindu Marriage Act, 1955 — Section 24

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High Courts18 Sept 2000Dismissed

Devi Das Sindhi Vs Jagdish Vishwakarma and Others

Madhya Pradesh High Court · (2001) 5 MPHT 631 : (2001) 2 MPJR 163

Constitution of India, 1950 — Article 14, 15(4), 16, 16(4)Municipal Corporation Act, 1956 — Section 441F

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