COURT ARCHIVE

Madhya Pradesh High Court judgments, 2001

714 judgments · page 12 of 36

High Courts06 Sept 2001Dismissed

Thakur Ram Singh (dead) through L.R. Pratap Singh and Others Vs Narayan and Another

Madhya Pradesh High Court · (2001) 4 MPHT 421

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 100, 57, 9Madhya Pradesh Land Revenue Code, 1959 — Section 168, 168(2), 185, 190

High Courts06 Sept 2001

Dilip Singh Vs General Manager, Central Railway and Others

Madhya Pradesh High Court · (2003) ACJ 1257 : (2002) 2 LLJ 966 : (2002) 5 MPHT 461 : (2002) 2 MPLJ 220

Workmens Compensation Act, 1923 — Section 3

High Courts06 Sept 2001Dismissed

Panna Bai and Others Vs Panna Lal (Dead) Through Chhoti Nani and Others

Madhya Pradesh High Court · (2002) 1 MPJR 30

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts05 Sept 2001

Ramchandra Vs Mohd. Sadique and Others

Madhya Pradesh High Court · (2002) 2 ACC 384

Motor Vehicles Act, 1988 — Section 166

High Courts04 Sept 2001Dismissed

Sewa Sahkari Sanstha Maryadit Vs State of M.P. and Others

Madhya Pradesh High Court · (2002) 1 MPJR 405

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 12

High Courts31 Aug 2001Allowed

Deepak Shukla Vs Mahendra Chanpuriya

Madhya Pradesh High Court · (2002) 2 DMC 161 : (2002) 1 JLJ 178 : (2002) 1 MPLJ 4

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A

High Courts30 Aug 2001Allowed

Jhalkanlal Vs Nand Kishore Lohiya and others

Madhya Pradesh High Court · (2001) 4 MPHT 194 : (2002) 2 MPLJ 65

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114

High Courts30 Aug 2001Dismissed

Ajit Singh Vs State

Madhya Pradesh High Court · (2002) CriLJ 2256

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313, 465Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 13(1), 4(1), 5(1), 5(2), 6

High Courts30 Aug 2001Dismissed

Ramgulam Prasad Vs Mathura Prasad (deceased) through L.Rs. Ramvati @ Jamvati and Others

Madhya Pradesh High Court · (2002) 2 MPLJ 92

Civil Procedure Code, 1908 (CPC) — Section 96Stamp Act, 1899 — Section 2(15), 36

High Courts30 Aug 2001

Banshidhar Vs Daya Shankar

Madhya Pradesh High Court · (2002) 1 MPJR 228

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(4)

High Courts29 Aug 2001Allowed

Sainik School, Rewa Vs Rajesh Vishwakarma

Madhya Pradesh High Court · (2002) 2 MPHT 83

Constitution of India, 1950 — Article 311

High Courts29 Aug 2001

Aradhna Oil Mills Vs Commissioner of Income Tax and Another

Madhya Pradesh High Court · (2002) 173 CTR 168 : (2001) 252 ITR 607 : (2001) 119 TAXMAN 629

Income Tax Act, 1961 — Section 148, 260A

High Courts29 Aug 2001

United India Insurance Company Limited Vs Ramesh Chandra and Others

Madhya Pradesh High Court · (2002) 1 ACC 281 : (2001) 3 MPLJ 493

Motor Vehicles Act, 1988 — Section 163A, 166, 170, 2

High Courts29 Aug 2001Dismissed

United India Insurance Co. Ltd. Vs Ramesh Chandra and Others

Madhya Pradesh High Court · (2003) ACJ 411

Motor Vehicles Act, 1988 — Section 163A, 166, 170, 2

High Courts28 Aug 2001Dismissed

Chhaya Bhopatkar Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2001) 4 MPHT 238 : (2001) 3 MPLJ 585

Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2(2)Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2

High Courts28 Aug 2001Dismissed

Prakash Gupta Vs Smt. Ramrati Devi

Madhya Pradesh High Court · (2001) 4 MPHT 181 : (2002) 2 MPLJ 459

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13, 13(1)

High Courts28 Aug 2001Allowed

Gyanchand Badkul Vs Shalegram and Another

Madhya Pradesh High Court · (2002) 1 MPJR 92 : (2002) 2 MPLJ 362

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

High Courts27 Aug 2001Dismissed

Anant Prasad Pandey Vs Secretary, Madhyamik Shiksha Mandal, Bhopal and Others

Madhya Pradesh High Court · (2002) 2 MPLJ 369

Constitution of India, 1950 — Article 226, 227

High Courts27 Aug 2001

Kailash and Others Vs State of M.P.

Madhya Pradesh High Court · (2002) 1 MPJR 355

Criminal Procedure Code, 1973 (CrPC) — Section 439

High Courts24 Aug 2001Dismissed

Abhishek Mishra Vs Maharishividya Mandir, Mandla and another

Madhya Pradesh High Court · (2002) 2 MPJR 484 : (2002) 4 MPLJ 414

Constitution of India, 1950 — Article 14, 226, 227