COURT ARCHIVE

Madhya Pradesh High Court judgments, 2001

714 judgments · page 16 of 36

High Courts30 Jul 2001Dismissed

S.P. Anand and Another Vs Union of India (UOI) and Another

Madhya Pradesh High Court · AIR 2002 MP 51 : (2001) ILR (MP) 914 : (2002) 1 JLJ 163 : (2002) 1 MPHT 520 : (2002) 1 MPLJ 213

Constitution of India, 1950 — Article 226, 334

High Courts30 Jul 2001Dismissed

Mohd. Iqbal and Others Vs Mohd. Wasim and Others

Madhya Pradesh High Court · AIR 2002 MP 162 : (2001) 4 MPHT 357 : (2001) 3 MPLJ 488

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 28(1), 29

High Courts30 Jul 2001Dismissed

State Bank of Indore Vs Satya Narayan Bajaj

Madhya Pradesh High Court · (2002) 1 MPLJ 227

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151

High Courts26 Jul 2001Allowed

Sudama Prasad Yadav and Others Vs Hetram and Others

Madhya Pradesh High Court · (2001) 4 MPHT 448

Motor Vehicles Act, 1988 — Section 168, 171, 173Penal Code, 1860 (IPC) — Section 304

High Courts26 Jul 2001Allowed

M.V. Subhash Vs New India Assurance Company Ltd. and Others

Madhya Pradesh High Court · (2002) 5 MPHT 456 : (2002) 1 MPJR 253

High Courts26 Jul 2001

Abeda Khan and Others Vs Bhagwant Kaur and Others

Madhya Pradesh High Court · (2003) 2 ACC 87 : (2002) 2 MPLJ 16

Penal Code, 1860 (IPC) — Section 304A

High Courts25 Jul 2001Dismissed

Gwalior Development Authority Vs Harishankar Sharma

Madhya Pradesh High Court · AIR 2002 MP 20 : (2001) 4 MPHT 177 : (2001) 2 MPJR 484 : (2001) 3 MPLJ 610

Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107

High Courts25 Jul 2001Dismissed

Buddhi Ram Prasad Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 3 MPHT 313 : (2002) 1 MPLJ 151

Constitution of India, 1950 — Article 227

High Courts24 Jul 2001

Union of India Vs Narayan Timbers

Madhya Pradesh High Court · (2002) 121 TAXMAN 406

Income Tax Act, 1961 — Section 269SS, 276DD, 276E, 278B, 6

High Courts24 Jul 2001Dismissed

Union of India Vs Chhabhaiya and Co. and Others, Narayan Timbers and Others and Rohit Enterprises and Others

Madhya Pradesh High Court · (2002) 253 ITR 201 : (2002) 123 TAXMAN 311

Criminal Procedure Code, 1973 (CrPC) — Section 378General Clauses Act, 1897 — Section 6, 6(1)Income Tax Act, 1961 — Section 269SS, 276DD, 276E, 278B, 278DD

High Courts24 Jul 2001Dismissed

Prakashchandra Chaudhary and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2002) 1 CivCC 93 : (2001) CriLJ 4608 : (2002) 1 JLJ 60 : (2001) 4 MPHT 337 : (2001) 3 MPLJ 259 : (2001) 4 RCR(Criminal) 635

Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 142, 2, 320, 320(9), 320(9)

High Courts24 Jul 2001Dismissed

Baldeo Krishna Bahl Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 4 MPHT 191 : (2002) 1 MPLJ 461

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42Madhya Pradesh Fundamental Rules — Rule 56

High Courts24 Jul 2001

Union of India Vs Chhabhaiya and Co. and Others Narayan Timbers and Others Rohit Enterprises and Others

Madhya Pradesh High Court · (2002) 173 CTR 166 : (2001) 253 ITR 201

Criminal Procedure Code, 1973 (CrPC) — Section 378Income Tax Act, 1961 — Section 269SS, 276DD, 276E, 278B, 6

High Courts24 Jul 2001Dismissed

Ram Niwas Vs Pooran and others

Madhya Pradesh High Court · AIR 2002 MP 31 : (2001) 3 MPHT 347 : (2001) 2 MPJR 198

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122

High Courts24 Jul 2001Allowed

Shrilal and Another Vs Purushottam and Others

Madhya Pradesh High Court · (2001) 2 MPJR 481

Limitation Act, 1963 — Section 5

High Courts23 Jul 2001

Shree Baidyanath Ayurved Bhavan Ltd. Vs Asstt. C.C.E.

Madhya Pradesh High Court · (2004) 164 ELT 153

Constitution of India, 1950 — Article 226, 227

High Courts23 Jul 2001Dismissed

Veena Ambedkar Vs Union of India and Others

Madhya Pradesh High Court · (2001) 2 JLJ 283 : (2001) 4 MPHT 210 : (2002) 3 MPLJ 333 : (2002) 1 MPLJ 187

Constitution of India, 1950 — Article 16(4), 335

High Courts23 Jul 2001Dismissed

Smt. Mohini Devi Heerwani Vs Shri Kundanlal Jain

Madhya Pradesh High Court · AIR 2003 MP 5 : (2002) 1 MPHT 449 : (2002) 1 MPLJ 106

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2), Order 21 Rule 2(2A)

High Courts23 Jul 2001

Nathu and Others Vs New India Insurance Co. and Others

Madhya Pradesh High Court · (2001) 2 ACC 691

Motor Vehicles Act, 1988 — Section 173

High Courts20 Jul 2001Allowed

National Insurance Co. Ltd. Vs Geetabai and Others

Madhya Pradesh High Court · (2003) ACJ 196 : (2001) 3 MPLJ 573

Motor Vehicles Act, 1988 — Section 140, 149, 165, 166, 174