High Courts12 Jul 2001Dismissed
Arun Kumar Vs Gurujinder Singh
Madhya Pradesh High Court · (2001) 4 MPHT 175
Motor Vehicles Act, 1939 — Section 110
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 18 of 36
High Courts12 Jul 2001Dismissed
S.S. Shrivastava Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 4 MPHT 55 : (2002) 1 MPLJ 146
Madhya Pradesh Fundamental Rules — Rule 56(2)
High Courts12 Jul 2001Allowed
Sukuwa Dohar Vs Ashok Kumar Niyogi and Others
Madhya Pradesh High Court · (2002) 2 MPHT 278
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts12 Jul 2001Dismissed
Sun Beverages (P) Ltd. and Another Vs Vivek and Company and Others
Madhya Pradesh High Court · (2002) 1 MPHT 121 : (2002) 1 MPJR 76 : (2002) 1 MPLJ 446
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 20
High Courts12 Jul 2001Allowed
Panjwani Packagings Pvt. Ltd. and Others Vs Madhya Pradesh Financial Corporation and Another
Madhya Pradesh High Court · (2002) 1 MPJR 56
State Financial Corporations Act, 1951 — Section 29
High Courts11 Jul 2001
Srinath Bullion Refinery Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2001) 118 TAXMAN 399
Income Tax Act, 1961 — Section 260A, 40A
High Courts11 Jul 2001
United India insurance Co. Ltd. Vs Sangita and Others
Madhya Pradesh High Court · (2002) 3 ACC 615
High Courts10 Jul 2001Dismissed
New India Assurance Co. Ltd. Vs Gulshan and Others
Madhya Pradesh High Court · (2003) ACJ 961 : (2002) 1 MPJR 400
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts10 Jul 2001Allowed
K.C. Nema Vs Secretary, School Education, Government of M.P., Bhopal and another
Madhya Pradesh High Court · (2001) 4 MPHT 173
Madhya Pradesh Fundamental Rules — Rule 86
High Courts09 Jul 2001
Sanghi Organics and Phytochem Pvt. Ltd. Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2001) 252 ITR 295 : (2001) 118 TAXMAN 590
Companies Act, 1956 — Section 205, 205(1)Income Tax Act, 1961 — Section 115J, 115J(1A)
High Courts06 Jul 2001
Banshidhar Vs Dayashankar
Madhya Pradesh High Court · (2001) 2 JLJ 299 : (2001) 3 MPLJ 419
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(4), Order 41 Rule 22, Order 41 Rule 27, 100Constitution of India, 1950 — Article 226Trade Marks Act, 1999 — Section 76
High Courts06 Jul 2001
Rewa Gases Private Limited Vs Union of India (UOI)
Madhya Pradesh High Court · (2002) 142 ELT 318 : (2001) ILR (MP) 1630
Central Excises and Salt Act, 1944 — Section 11B, 11BBConstitution of India, 1950 — Article 226
High Courts05 Jul 2001Dismissed
Rameshprasad and others Vs Smt. Bhagwati Bai
Madhya Pradesh High Court · (2001) 4 MPHT 141 : (2002) 2 MPLJ 174
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15, 15(1)
High Courts05 Jul 2001
Avdesh Kumar Gupta Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPHT 474
Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 22, 22(9), 5(3)Madhya Pradesh Vanijyik Kar Niyam, 1995 — Rule 15
High Courts05 Jul 2001
Nazir Singh Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2001) 07 MP CK 0002
Income Tax Act, 1961 — Section 116, 119, 143(1), 143(2)(b), 147Wealth Tax Act, 1957 — Section 25(2)
High Courts04 Jul 2001
Jugroo and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 1050 : (2002) 1 MPHT 458 : (2002) 2 MPLJ 267
Evidence Act, 1872 — Section 132, 154, 3Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 436
High Courts03 Jul 2001Dismissed
Smt. Anjali Lahiri Hariya Vs Union of India and others
Madhya Pradesh High Court · (2002) 79 ECC 518 : (2002) 1 JLJ 31 : (2001) 4 MPHT 101 : (2001) 3 MPLJ 218
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 141, 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(1)(4)
High Courts03 Jul 2001Dismissed
Smt. Kasturi Bai and others Vs Amolak Chand and another
Madhya Pradesh High Court · (2001) 3 MPHT 242 : (2001) 3 MPLJ 64
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 30 Rule 4, Order 30 Rule 4(1), Order 30 Rule 4(2)
High Courts03 Jul 2001Allowed
Sarla Tripathi (Smt.) Vs Smt. Kaushilya Devi and Others
Madhya Pradesh High Court · (2004) 2 JLJ 263
Central Excises and Salt Act, 1944 — Section 35Customs Act, 1962 — Section 129Madhya Pradesh General Clauses Act, 1957 — Section 2(32)
High Courts29 Jun 2001Dismissed
Krishna Devi Vs Firm Tikayaram Lekhraj Batra and Another
Madhya Pradesh High Court · AIR 2002 MP 47 : (2001) 3 CivCC 607 : (2002) 1 JLJ 143 : (2002) 1 MPHT 74 : (2001) 3 MPLJ 153 : (2001) 4 RCR(Criminal) 435
Contract Act, 1872 — Section 25(3)Negotiable Instruments Act, 1881 (NI) — Section 13(1), 17, 4, 5, 80Stamp Act, 1899 — Section 35, 49