High Courts10 May 2001Dismissed
Shri Radhika Prakashan (Raipur) P. Limited, Bhopal Vs Commissioner of Income Tax, Bhopal
Madhya Pradesh High Court · (2001) 4 MPHT 52
Income Tax Act, 1961 — Section 40Income Tax Rules, 1962 — Rule 6 DD(J)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 21 of 36
High Courts10 May 2001
SHRI RADHIKA PRAKASHAN (RAIPUR) (P) LTD. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2002) 172 CTR 463
Income Tax Act, 1961 — Section 40A
High Courts09 May 2001Allowed
Prakash Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPJR 209
Criminal Procedure Code, 1973 (CrPC) — Section 209, 211, 212, 226Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 May 2001Dismissed
Chandrasen Jain Vs Suresh Chand Jain and others
Madhya Pradesh High Court · (2001) 3 MPHT 486 : (2001) 3 MPLJ 191
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 May 2001Allowed
Pradeep Vs State of M.P.
Madhya Pradesh High Court · (2001) 05 MP CK 0028
Penal Code, 1860 (IPC) — Section 306
High Courts08 May 2001Allowed
Ganesh Prasad Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 3444 : (2001) 2 MPHT 379 : (2001) 3 MPLJ 315
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts07 May 2001Allowed
Ramchandra Vs State of M.P.
Madhya Pradesh High Court · (2002) 79 ECC 451 : (2001) 3 MPHT 302 : (2001) 2 MPJR 341
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 8
High Courts07 May 2001
Tahir Ali Vs State of M.P. and another
Madhya Pradesh High Court · (2001) 3 MPLJ 325
Constitution of India, 1950 — Article 226, 227Wild Life (Protection) Act, 1972 — Section 18, 18(1), 19, 2(26), 20
High Courts07 May 2001Dismissed
Shilpi Gupta Vs Professional Examination Board and Others
Madhya Pradesh High Court · AIR 2002 MP 4 : (2001) 5 MPHT 637
Admission to First Year of Bachellor of Engineering/Bachellor Architecture Courses Rules, 2000 — Rule 2.5.1, 2.5.2.1, 2.5.2.2, 2.6.1, 2.6.10
High Courts04 May 2001Allowed
Sudhakar Vs Smt. Kalavati
Madhya Pradesh High Court · (2001) 2 DMC 155
Hindu Marriage Act, 1955 — Section 13(1)
High Courts04 May 2001Dismissed
Shyam Kumar Sewak Vs State of M.P.
Madhya Pradesh High Court · (2001) 3 MPLJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts03 May 2001
Vinay Kumar Saxena Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPLJ 306
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 323
High Courts03 May 2001Dismissed
Ramlallu Bais Vs Vishwamitra Pathak and Another
Madhya Pradesh High Court · AIR 2002 MP 1 : (2001) 4 MPHT 219 : (2001) 3 MPLJ 23
Madhya Pradesh Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997 — Rule 84Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 12(9), 13(1), 66, 66Madhya Pradesh Krishi Upaj Mandi Nirvachan Niyam, 1992 — Rule 84(1)
High Courts03 May 2001
Vinay Kumar Saxena Vs State of U.P.
Madhya Pradesh High Court · (2002) CriLJ 830 : (2001) 3 MPLJ 306
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Madhya Pradesh Police Regulations — Regulation 13, 15, 16
High Courts02 May 2001
Gram Panchayat Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 1 JLJ 73 : (2002) 2 MPLJ 401
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Minor Minerals Rules, 1996 — Rule 22, 37, 38, 38(1), 38(4)Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 2, 8
High Courts02 May 2001Dismissed
United India Insurance Company Ltd. Vs Manik Rao and Others
Madhya Pradesh High Court · (2001) 5 MPHT 625 : (2001) 3 MPLJ 637
Central Motor Vehicles Rules, 1989 — Rule 24, 24(3), 3, 3Motor Vehicles Act, 1988 — Section 3(1)
High Courts02 May 2001
P.N. Ramakrishnan and others Vs State of M.P. and another
Madhya Pradesh High Court · (2001) 3 MPHT 299
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 2Police Forces (Restriction of Rights) Act, 1966 — Section 4
High Courts02 May 2001Dismissed
Commissioner of Income Tax Vs Nabhinandan Digamber Jain
Madhya Pradesh High Court · (2002) 257 ITR 91 : (2003) 128 TAXMAN 779
Income Tax Act, 1961 — Section 10(1), 11, 11(1), 256(2)
High Courts02 May 2001
Life Insurance Corporation of India Vs Ramji Kewat and Others
Madhya Pradesh High Court · (2001) 5 MPHT 425 : (2002) 2 MPJR 69
Constitution of India, 1950 — Article 226, 226(3), 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts02 May 2001Dismissed
United India Insurance Co. Ltd. Vs Manik Rao and Others
Madhya Pradesh High Court · (2003) ACJ 770
Central Motor Vehicles Rules, 1989 — Rule 24(3)(v), 3(b)