High Courts24 Aug 2000
SHOBHA SOYA OIL PRODUCTS Vs COMMISSIONER OF INCOME TAX and Another
Madhya Pradesh High Court · (2001) 164 CTR 222 : (2001) 114 TAXMAN 639
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 263
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 15 of 44
High Courts22 Aug 2000Dismissed
Subodh Mittal Vs The Chairman and Managing Director, Allahabad Bank and Others
Madhya Pradesh High Court · (2001) 5 MPHT 215 : (2001) 1 MPLJ 455
Civil Procedure Code, 1908 (CPC) — Section 115, 20
High Courts22 Aug 2000
Kedia Distilleries Ltd. and Another Vs Chhattisgarh Chemical Mill Mazdoor Sangh and Others
Madhya Pradesh High Court · (2000) 87 FLR 547 : (2000) ILR (MP) 103 : (2000) 2 LLJ 1177
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 33CMadhya Pradesh Industrial Relations Act, 1960 — Section 51, 65(3)
High Courts22 Aug 2000Dismissed
Kedia Distilleries Limited Vs Board for Industrial and Financial Reconstruction and Another
Madhya Pradesh High Court · (2002) 110 CompCas 581
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22(3)
High Courts21 Aug 2000Allowed
Kalyan Das and Others Vs Narayan Singh and Others
Madhya Pradesh High Court · (2001) 5 MPHT 374 : (2001) 1 MPJR 419
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Court Fees Act, 1870 — Article 17, 7Specific Relief Act, 1963 — Section 42
High Courts21 Aug 2000
Mohd. Shafique Pahalwan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) 2 JLJ 328 : (2001) 5 MPHT 238 : (2001) 2 MPJR 6
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 161, 162Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 109, 302, 307, 34
High Courts19 Aug 2000Dismissed
Secretary, Krishi Upaj Mandi Samiti Vs Presiding Officer and Another
Madhya Pradesh High Court · (2001) 3 LLJ 732
High Courts19 Aug 2000Dismissed
Munnalal Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 1097 : (2001) 1 MPHT 237 : (2000) 3 MPLJ 5
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2
High Courts19 Aug 2000Allowed
Sardar Harbans Singh Vs Shailesh Chand Gupta
Madhya Pradesh High Court · (2001) ILR (MP) 1887 : (2001) 1 MPHT 501
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 115, 116, 12(1), 96Transfer of Property Act, 1882 — Section 109
High Courts19 Aug 2000
Khemchand and Another Vs Deputy Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2002) 254 ITR 568
Income Tax Act, 1961 — Section 132, 158BC
High Courts19 Aug 2000
KHEMCHAND CHANDWAN Vs DEPUTY COMMISSIONER OF INCOME TAX
Madhya Pradesh High Court · (2000) 164 CTR 163
Income Tax Act, 1961 — Section 132, 158BC
High Courts18 Aug 2000Dismissed
National Insurance Co. Ltd. Vs Mohanlal Tamrakar and others
Madhya Pradesh High Court · (2002) ACJ 1738 : (2001) 1 MPHT 459
Motor Vehicles Act, 1988 — Section 149(2), 168, 170, 171, 173
High Courts18 Aug 2000Dismissed
Nepa Limited Vs Rana Timber Traders and others
Madhya Pradesh High Court · (2001) 1 MPHT 476 : (2001) 1 MPLJ 638
Arbitration Act, 1940 — Section 14(2), 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 119
High Courts17 Aug 2000
Snehlata Sharma and Others Vs Mohammad Ali and Others
Madhya Pradesh High Court · (2002) ACJ 1129
High Courts17 Aug 2000Dismissed
National Insurance Co. Ltd Vs B. Rama Rao and Others
Madhya Pradesh High Court · (2002) ACJ 1803
Motor Vehicles Act, 1988 — Section 149, 170
High Courts17 Aug 2000
Assistant Sales Tax Officer and Others Vs Central Stores
Madhya Pradesh High Court · (2001) 123 STC 338
High Courts17 Aug 2000Allowed
Ku. Brihaspathi alias Lalli and others Vs Narbadeshwar Thakur and others
Madhya Pradesh High Court · (2001) 1 MPHT 277
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts17 Aug 2000
Rajesh Sharma Vs Aatik Ahmed and others
Madhya Pradesh High Court · (2001) 1 MPHT 243
Criminal Procedure Code, 1973 (CrPC) — Section 195(2)Penal Code, 1860 (IPC) — Section 177, 193, 195, 219, 34
High Courts17 Aug 2000Dismissed
Smt. Savitri Devi and others Vs Naresh Kumar Harikrishna Madhwani and others
Madhya Pradesh High Court · (2002) ACJ 1299 : (2001) 1 MPHT 139
Motor Vehicles Act, 1988 — Section 168, 171, 173, 2(21)
High Courts17 Aug 2000Dismissed
Ganga Ram Vs Choudhary Jai Kumar Jain and others
Madhya Pradesh High Court · (2001) 1 MPHT 136
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)