High Courts29 Jun 2001
In Re: Johnson Pedder Ltd.
Madhya Pradesh High Court · (2001) 06 MP CK 0006
Companies (Court) Rules, 1959 — Rule 80Companies Act, 1956 — Section 391, 394
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 19 of 36
High Courts29 Jun 2001Dismissed
Smt. Padma Raje and others Vs Smt. Gangabai and others
Madhya Pradesh High Court · (2001) 3 MPHT 441 : (2001) 3 MPLJ 335
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Jun 2001Allowed
Bhagwati Prasad Budholiya Vs Radha Charan and others
Madhya Pradesh High Court · (2002) 2 MPJR 57 : (2001) 3 MPLJ 387 : (2002) 1 RCR(Criminal) 144
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 96(1)
High Courts28 Jun 2001Dismissed
Smt. Nirmala Bai Vs State of M.P.
Madhya Pradesh High Court · (2001) ILR (MP) 1775 : (2001) 4 MPHT 82
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 300, 386Penal Code, 1860 (IPC) — Section 304
High Courts27 Jun 2001Allowed
Vijaya Kothalkar Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPLJ 469
Constitution of India, 1950 — Article 227
High Courts27 Jun 2001Allowed
Smt. Nirmalabai and Another Vs Dr. Omprakash and Another
Madhya Pradesh High Court · (2001) 2 DMC 593
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Limitation Act, 1963 — Section 5
High Courts27 Jun 2001
Ravindra Kumar and Another Vs Tarachand
Madhya Pradesh High Court · (2001) 06 MP CK 0010
Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts27 Jun 2001Allowed
Dr. Smt. Vijaya Kothalkar Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 5 MPHT 295 : (2001) 3 MPLJ 469
Constitution of India, 1950 — Article 227
High Courts26 Jun 2001Dismissed
Hemant Kulshrestha Vs Smt. Pushpa Kulshrestha and others
Madhya Pradesh High Court · (2001) 3 MPHT 239 : (2001) 2 MPJR 507 : (2001) 3 MPLJ 61
Madhya Pradesh General Provident Fund Rules, 1955 — Rule 2(1), 8Provident Funds Act, 1925 — Section 5, 5(1)
High Courts25 Jun 2001Allowed
National Steel Industries Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2001) 77 ECC 621 : (2002) 139 ELT 529
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 59, 61
High Courts25 Jun 2001Dismissed
Maharaj Singh Vs Ramratan
Madhya Pradesh High Court · (2001) 3 MPHT 385 : (2001) 3 MPLJ 337
Arbitration Act, 1940 — Section 2, 32Civil Procedure Code, 1908 (CPC) — Section 100, 9
High Courts13 Jun 2001Allowed
Rajaram Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 JLJ 41
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 90Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 20
High Courts31 May 2001Allowed
Vikas and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPHT 341 : (2001) 3 MPLJ 13
Criminal Procedure Code, 1973 (CrPC) — Section 217, 401Penal Code, 1860 (IPC) — Section 147, 149, 294, 302, 307
High Courts21 May 2001Dismissed
Raghavendra Naik and Another Vs Mahavir and Others
Madhya Pradesh High Court · (2002) 2 ACC 700 : (2001) ACJ 1945 : (2001) 2 JLJ 135
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 145, 146, 147, 148, 149
High Courts18 May 2001Dismissed
Mirchi alias Rakesh Jain Vs State of M.P.
Madhya Pradesh High Court · (1996) 2 CivCC 489 : (1996) 1 CivCC 716 : (2003) ILR (MP) 156 : (2001) 3 MPHT 435 : (2001) 3 MPLJ 356 : (1996) 3 RCR(Civil) 112
Constitution of India, 1950 — Article 233, 235Criminal Procedure Code, 1973 (CrPC) — Section 194, 349, 360, 397, 401Penal Code, 1860 (IPC) — Section 294, 323, 363, 366, 376
High Courts18 May 2001
Tehsildar Singh Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 165 : (2001) 1 JLJ 366 : (2001) 3 MPHT 161
Arms Act, 1959 — Section 25, 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 228, 439Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts17 May 2001Allowed
Smt. Rekha Agal Vs Lalit Agal
Madhya Pradesh High Court · (2002) 1 DMC 119
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Marriage Act, 1955 — Section 13
High Courts17 May 2001Allowed
Pooran Vs The Election Officer, Janpad Panchayat and Others
Madhya Pradesh High Court · (2001) 5 MPHT 477 : (2001) 2 MPJR 190
Madhya Pradesh Panchayat Election Rules, 1994 — Rule 73(2), 76, 76(1)Madhya Pradesh Panchayat Election Rules, 1995 — Rule 80Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts17 May 2001Dismissed
Swaminath Singh Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 1343 : (2001) 3 MPHT 404
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 45
High Courts17 May 2001Partly Allowed
Engineer-in-Chief, P.H.E.D. and Others Vs Budha Rao Magarde and Others
Madhya Pradesh High Court · (2001) 2 JLJ 399 : (2002) 2 LLJ 353 : (2002) 1 MPLJ 385
Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 21Madhya Pradesh Industrial Relations Act, 1960 — Section 21, 31(3)