COURT ARCHIVE

Madhya Pradesh High Court judgments, 2001

714 judgments · page 11 of 36

High Courts20 Sept 2001Allowed

Sheikh Tausif Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2002) CriLJ 1562 : (2002) 1 MPHT 61 : (2002) 1 MPJR 38 : (2002) 1 MPLJ 263

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482, 50(4)Forest Act, 1927 — Section 2, 26, 52, 52Wild Life (Protection) Act, 1972 — Section 11, 2, 2(36), 2(37), 26

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High Courts20 Sept 2001Dismissed

Hari Ram Vs Nagar Palika Prashashak

Madhya Pradesh High Court · (2001) 4 MPHT 269 : (2002) 2 MPLJ 215

Civil Procedure Code, 1908 (CPC) — Section 100, 109Madhya Pradesh Municipalities Act, 1961 — Section 110, 18, 319

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High Courts18 Sept 2001Dismissed

Ram Sewak and Others Vs Chakresh Kumar Jain

Madhya Pradesh High Court · (2001) 4 MPHT 375 : (2002) 3 MPLJ 604

Civil Procedure Code, 1908 (CPC) — Section 100, 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(7)

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High Courts18 Sept 2001Dismissed

Kishor Singh and etc. Vs Sudama Prasad and Others

Madhya Pradesh High Court · (2002) CriLJ 802 : (2002) 1 MPJR 19 : (2002) 1 MPLJ 22

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 164, 173

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High Courts14 Sept 2001

Sonabai Vs Bhabut Singh and Others

Madhya Pradesh High Court · (2003) ACJ 1156 : (2002) 1 MPHT 118 : (2002) 1 MPLJ 542

Motor Vehicles Act, 1988 — Section 168, 171, 173

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High Courts13 Sept 2001

Jameela Begum and Others Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2002) 2 ACC 300

Limitation Act, 1963 — Section 5

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High Courts13 Sept 2001Allowed

Bhagwan Das Jain, Advocate Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2000) 86 FLR 630 : (2001) 4 MPHT 265 : (2001) 3 MPLJ 459

Madhya Pradesh Preparation and Revision of Market Value Guidelines Rules, 2000 — Rule 13, 4Stamp Act, 1899 — Section 47

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High Courts13 Sept 2001

Laxminarayan Vs Hari Singh

Madhya Pradesh High Court · (2002) 2 ACC 44

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High Courts13 Sept 2001Allowed

Bhagwan Das Jain Vs State of M.P. and Others

Madhya Pradesh High Court · (2001) 2 MPJR 470

Stamp Act, 1899 — Section 47A(1A)

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High Courts11 Sept 2001

Commissioner of Income Tax Vs CHANDRA ASSOCIATES

Madhya Pradesh High Court · (2002) 172 CTR 31 : (2002) 123 TAXMAN 344

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High Courts11 Sept 2001

Priya Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2002) 1 JLJ 354 : (2001) 4 MPHT 223 : (2002) 1 MPJR 129 : (2001) 3 MPLJ 509

Constitution of India, 1950 — Article 226, 227, 46Criminal Procedure Code, 1973 (CrPC) — Section 82, 97Immoral Traffic (Prevention) Act, 1956 — Section 15(5), 16, 16(1), 16(2), 17(2)

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High Courts11 Sept 2001Dismissed