High Courts02 May 2001
Sushma Singh and Others Vs Sunder Lal and Others
Madhya Pradesh High Court · (2003) ACJ 666
Insurance Act, 1938 — Section 3, 3AMotor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A, 337
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 22 of 36
High Courts30 Apr 2001
United India Insurance Co. Ltd. Vs Sushila Bai and Others
Madhya Pradesh High Court · (2003) ACJ 683 : (2001) 2 JLJ 228 : (2002) 1 MPLJ 1
Motor Vehicles Act, 1988 — Section 149, 163A
High Courts30 Apr 2001Dismissed
Ganjan and another Vs State of M.P.
Madhya Pradesh High Court · (2001) 04 MP CK 0043
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307, 34
High Courts30 Apr 2001Partly Allowed
State of M.P. Vs Parma and others
Madhya Pradesh High Court · (2001) 3 MPHT 118 : (2001) 2 MPLJ 318 : (2001) 3 RCR(Criminal) 372
Criminal Procedure Code, 1973 (CrPC) — Section 313, 318, 341Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts27 Apr 2001
Mohd. Arif Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 3 MPLJ 300
Madhya Pradesh Municipalities Act, 1961 — Section 323
High Courts27 Apr 2001Dismissed
Manohar Singh Vs District Superintendent of Police, Shahdol and others
Madhya Pradesh High Court · (2001) 04 MP CK 0036
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 157(1), 190Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts27 Apr 2001Dismissed
M/s. P. Pal and Company Vs State of M.P. and another
Madhya Pradesh High Court · (2001) 3 MPHT 214
Arbitration Act, 1940 — Section 2, 30Madhya Pradesh State Lottery Rules, 1969 — Rule 19
High Courts27 Apr 2001Allowed
Shankarlal and Another Vs Smt. Kamla Devi Nayak
Madhya Pradesh High Court · (2001) 5 MPHT 550 : (2001) 3 MPLJ 282
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 25B(8)
High Courts27 Apr 2001
Brijbhal Singh Gautam Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 1 JLJ 187
Constitution of India, 1950 — Article 12, 14, 226, 227, 298Madhya Pradesh Shops and Establishments Act, 1958 — Section 6, 6(2), 7
High Courts27 Apr 2001
C.G. Shrouti and Another Vs Badshah Khan and Others
Madhya Pradesh High Court · (2001) 5 MPHT 380 : (2002) 4 MPLJ 230
High Courts26 Apr 2001Allowed
Hukumchand (Dead) through L.Rs. Vs Mahant Ramcharan Dass Chela and others
Madhya Pradesh High Court · (2001) 4 MPHT 170 : (2001) 3 MPLJ 319
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Apr 2001Dismissed
Siya Ram Sharma Vs Kendriya Sahakari Bank Maryadit, Bhind and others
Madhya Pradesh High Court · (2001) 3 MPHT 292 : (2001) 2 MPJR 278
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(2)Constitution of India, 1950 — Article 31Specific Relief Act, 1963 — Section 38, 41
High Courts26 Apr 2001Allowed
New Amir Iron Works and Another Vs Union of India and Others
Madhya Pradesh High Court · (2001) 171 CTR 314 : (2001) 252 ITR 663 : (2001) 4 MPHT 401 : (2001) 3 MPLJ 463 : (2002) 120 TAXMAN 517
Income Tax Act, 1961 — Section 226, 226(3)
High Courts26 Apr 2001Dismissed
Swarnjeet Singh Vs Asharam Gamne Through L.Rs.
Madhya Pradesh High Court · (2002) 1 MPJR 79
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts25 Apr 2001Partly Allowed
Phoolchand Rai and another Vs Laxman Das and others
Madhya Pradesh High Court · (2001) 3 MPHT 311
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts24 Apr 2001Dismissed
Rajani Extractions Limited and Another Vs Sales Tax Officer and Others
Madhya Pradesh High Court · (2001) 123 STC 469
Constitution of India, 1950 — Article 226, 227Madhya Pradesh General Sales Tax Act, 1958 — Section 16, 16B
High Courts24 Apr 2001
Binodiram Balchand and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2001) 251 ITR 819
Income Tax Act, 1961 — Section 10(2)
High Courts24 Apr 2001
Munnibi and others Vs Rameshchandra and others
Madhya Pradesh High Court · (2001) 3 MPHT 149
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts24 Apr 2001Allowed
Anand Kumar Goenka Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPHT 252 : (2001) 3 MPLJ 272
Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 245, 4, 4(2)Forest Act, 1927 — Section 33, 63Penal Code, 1860 (IPC) — Section 41, 42
High Courts23 Apr 2001
Kanhaiyalal and Others Vs Gammu and Another
Madhya Pradesh High Court · (2002) 1 ACC 706 : (2001) 3 MPLJ 361