COURT ARCHIVE

Madhya Pradesh High Court judgments, 2000

865 judgments · page 9 of 44

High Courts29 Sept 2000Allowed

Bimal Kumar Gupta Vs Special Police Establishment Lokayukt

Madhya Pradesh High Court · (2001) 1 JLJ 267 : (2001) 1 MPHT 330

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 254(2)Electricity (Supply) Act, 1948 — Section 81

High Courts29 Sept 2000Dismissed

Bhawarlal Vs Devi Ahilya Vishwavidhyalay, Indore and others

Madhya Pradesh High Court · (2001) 1 MPHT 88 : (2001) 1 MPLJ 220

Constitution of India, 1950 — Article 226

High Courts28 Sept 2000

Shri Digambar Jain Atishaya Kshetra Thuwanji Trust Vs Mintulal and Others

Madhya Pradesh High Court · (2001) 5 MPHT 322 : (2001) 1 MPLJ 616

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

High Courts28 Sept 2000Dismissed

United India Insurance Company Vs Smt. Vimla Bai and Others

Madhya Pradesh High Court · (2000) 4 MPHT 429 : (2001) 1 MPJR 582

Motor Vehicles Act, 1988 — Section 149(2), 170, 2(21), 2(47)

High Courts28 Sept 2000Dismissed

Radhey Saran Nigam and Others Vs Smt. Jyoti Shrivastava and Others

Madhya Pradesh High Court · (2001) 1 MPJR 371

Registration Act, 1908 — Section 17

High Courts28 Sept 2000Dismissed

United India Insurance Co. Ltd. Vs Vimla Bai and Others

Madhya Pradesh High Court · (2002) ACJ 854

Motor Vehicles Act, 1988 — Section 149, 170, 2

High Courts26 Sept 2000

Subash Chand Jain Vs The Chairman, M.P.E.B., Jabalpur and Others

Madhya Pradesh High Court · (2001) 1 MPJR 22

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Court Fees Act, 1870 — Section 7(iv)(d)

High Courts26 Sept 2000

Subhash Chand Jain Vs The Chairman, M.P. Electricity Board and Others

Madhya Pradesh High Court · AIR 2001 MP 88 : (2000) ILR (MP) 903 : (2001) 1 JLJ 81 : (2000) 4 MPHT 318 : (2000) 3 MPLJ 522

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts26 Sept 2000Dismissed

Pramod Pandey Vs Regional Director, ESI Corporation

Madhya Pradesh High Court · (2001) 1 JLJ 206 : (2002) 4 LLJ 595 : (2001) 1 MPLJ 550

Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 17(3)Industrial Disputes Act, 1947 — Section 2, 25F

High Courts26 Sept 2000Dismissed

Prem Prakash Ambedkar Vs Union of India and others

Madhya Pradesh High Court · (2001) 1 JLJ 261 : (2001) 1 MPHT 176

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(2)

High Courts26 Sept 2000Dismissed

New India Insurance Co. Ltd. Vs Smt. Rfeeka Sultan and Others

Madhya Pradesh High Court · (2001) 1 JLJ 1 : (2000) 4 MPHT 288

Central Excises and Salt Act, 1944 — Section 12, 35Central Motor Vehicles Rules, 1989 — Rule 297Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 115, 25, 4

High Courts26 Sept 2000Dismissed

New India Assurance Co. Ltd. Vs Rafeeka Sultan and Others

Madhya Pradesh High Court · (2001) ACJ 648 : AIR 2001 MP 116 : (2000) ILR (MP) 1174 : (2000) 2 MPJR 567 : (2000) 3 MPLJ 561

Central Excises and Salt Act, 1944 — Section 12, 35Civil Procedure Code, 1908 (CPC) — Section 115, 140, 25, 4Constitution of India, 1950 — Article 226, 227

High Courts26 Sept 2000Dismissed

Gajanan Saw Mill Vs Gopal Pd. Agrawal and others

Madhya Pradesh High Court · (2001) 1 MPLJ 630

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12

High Courts26 Sept 2000

Shetanbai and Others Vs Ajay Kumar and Others

Madhya Pradesh High Court · (2002) ACJ 1259

Motor Vehicles Act, 1988 — Section 149, 170

High Courts26 Sept 2000

Rampyari Bai and Others Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2002) ACJ 1348 : (2001) 1 MPJR 272 : (2000) 3 MPLJ 18

High Courts25 Sept 2000Dismissed

Akbar Ali Farooqi Vs Mann Khan and Others

Madhya Pradesh High Court · (2001) 2 MPJR 78

Civil Procedure Code, 1908 (CPC) — Section 115Waqf Act, 1995 — Section 3(i), 32(g), 64, 67, 83

High Courts25 Sept 2000Dismissed

Ajab Rao and Others Vs Devi Lal Sharma and Others

Madhya Pradesh High Court · (2002) 1 MPJR 303

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 115

High Courts25 Sept 2000

Triple A Trading and Investment Pvt. Ltd. Vs Assistant Commissioner of Income Tax and Another

Madhya Pradesh High Court · (2000) 164 CTR 440 : (2001) 249 ITR 109 : (2001) 115 TAXMAN 630

Income Tax Act, 1961 — Section 143, 143(1), 143(3), 147, 148

High Courts25 Sept 2000

TRIPLE A. TRADING and INVESTMENT Vs ASSISTANT COMMISSIONER OF INCOME TAX

Madhya Pradesh High Court · (2001) 164 CTR 440

Income Tax Act, 1961 — Section 143, 147, 148, 40A

High Courts22 Sept 2000Dismissed

Dilip Parasram Vs Kamal Nath and Others

Madhya Pradesh High Court · (1978) ILR (MP) 1155 : (2001) 2 JLJ 381

Conduct of Elections Rules, 1964 — Rule 86 , 87, 88, 89, 90Representation of the People Act, 1951 — Section 100(1), 110(1), 123(3), 123(6), 77