High Courts11 May 2000
Dr. Santosh Kumar Dey (Decd.) (through legal representative Debashish) Vs Income Tax Officer
Madhya Pradesh High Court · (2000) 245 ITR 277 : (2000) 113 TAXMAN 6
Income Tax Act, 1961 — Section 139, 147
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2000
865 judgments · page 26 of 44
High Courts11 May 2000Dismissed
Ajay Ahuja Vs Smt. Manju Ahuja
Madhya Pradesh High Court · (2000) 2 DMC 267
Hindu Marriage Act, 1955 — Section 24, 25
High Courts11 May 2000Allowed
Laxmi Bai Vs State of M.P.
Madhya Pradesh High Court · (2000) CriLJ 3597 : (2001) 1 DMC 202 : (2001) 2 MPLJ 80 : (2000) 4 RCR(Criminal) 291
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts11 May 2000Dismissed
Rajendra Kumar Verma Vs State of M.P.
Madhya Pradesh High Court · (2000) ILR (MP) 1496 : (2000) 2 JLJ 229 : (2000) 3 MPHT 385 : (2000) 3 MPLJ 259
Criminal Procedure Code, 1973 (CrPC) — Section 482, 8(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17
High Courts11 May 2000
Hafiz Khan and Others Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 JLJ 158 : (2000) 3 MPHT 439
Criminal Procedure Code, 1973 (CrPC) — Section 309Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts11 May 2000Dismissed
Pramod Kumar Shrivastava and others Vs South Eastern Coalfields Ltd., Bilaspur and others
Madhya Pradesh High Court · (2001) 1 MPJR 402 : (2001) 1 MPLJ 57
Apprentices Act, 1961 — Section 2(aa), 4
High Courts10 May 2000Dismissed
Kishan Lal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 2 MPJR 92
Land Acquisition Act, 1894 — Section 17(1), 4(1), 5A
High Courts10 May 2000Allowed
Ramesh Kumar and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) 1 DMC 67
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts10 May 2000Dismissed
M.P. Electricity Board Vs Hariram and Another
Madhya Pradesh High Court · (2000) 87 FLR 750 : (2004) ILR (MP) 887 : (2002) 4 LLJ 817 : (2000) 4 MPHT 65
Industrial Disputes Act, 1947 — Section 25FMadhya Pradesh Industrial Relations Act, 1960 — Section 31, 31(3), 61, 65
High Courts10 May 2000Dismissed
Raj Kumar Shivhare Vs Anand Kumar Tiwari and Others
Madhya Pradesh High Court · AIR 2000 MP 313 : (2000) 2 JLJ 121 : (2000) 4 MPHT 252 : (2000) 3 MPLJ 391
Madhya Pradesh Land Revenue Code, 1959 — Section 16, 17Madhya Pradesh Panchayat Raj Act, 1993 — Section 122
High Courts10 May 2000
Suresh Chandra Sharma and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) ILR (MP) 645 : (2000) 2 JLJ 268 : (2000) 4 MPHT 12 : (2000) 2 MPJR 449 : (2000) 2 MPLJ 530
Administrative Tribunals Act, 1985 — Section 15(1), 5Cattle Trespass Act, 1871 — Section 12, 14, 17, 19, 4Constitution of India, 1950 — Article 277, 309, 311, 311(2)
High Courts10 May 2000Dismissed
Ashok and Another Vs Ramsewak and Others
Madhya Pradesh High Court · (2000) 2 MPHT 393 : (2000) 2 MPJR 393 : (2001) 1 MPLJ 329
Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Penal Code, 1860 (IPC) — Section 201, 307, 324, 326, 34
High Courts10 May 2000Dismissed
Kishanlal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 1 JLJ 179 : (2000) 3 MPLJ 453
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 17(1), 17(4), 3, 4, 4(1)
High Courts10 May 2000Dismissed
Deendayal Khairwal and another Vs Mahesh Prasad Shah
Madhya Pradesh High Court · (2001) 1 MPJR 428 : (2001) 1 MPLJ 127
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts09 May 2000Dismissed
State of M.P. Vs Mangilal and others
Madhya Pradesh High Court · (2001) 2 MPLJ 27
High Courts09 May 2000Dismissed
Neeraj Darbari Vs Manoj Rameshwar Shukla and another
Madhya Pradesh High Court · (2001) 2 MPLJ 213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts09 May 2000Allowed
Shakur Khan and Another Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 JLJ 219 : (2000) 3 MPHT 476 : (2000) 2 MPLJ 79
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 May 2000Allowed
Charan Singh Vs Union of India and others
Madhya Pradesh High Court · (2001) 1 MPHT 296
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116, 151
High Courts09 May 2000Allowed
Baboo Lal Shivhare Vs Municipal Corporation, Gwalior and others
Madhya Pradesh High Court · (2001) 1 MPHT 35 : (2000) 2 MPJR 48 : (2001) 2 MPLJ 461
Madhya Pradesh Excise Act, 1915 — Section 31Madhya Pradesh Foreign Liquor Rules, 1996 — Rule 31(1, 8, 8(3)
High Courts09 May 2000
Harprasad and Others Vs Sohan Singh @ Saheblal and Another
Madhya Pradesh High Court · (2000) 3 MPHT 75 : (2000) 2 MPJR 3 : (2000) 2 MPLJ 429