High Courts23 Apr 2001
Kanhaiyalal and others Vs Gammu and another
Madhya Pradesh High Court · (2003) ACJ 820 : (2001) 3 MPHT 147 : (2001) 3 MPLJ 361
Motor Vehicles Act, 1988 — Section 168, 171, 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 23 of 36
High Courts23 Apr 2001Allowed
Ajab Rao Chadokar and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2001 MP 296 : (2001) 4 MPHT 461 : (2001) 3 MPLJ 251
Constitution of India, 1950 — Article 243Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 17, 21, 90Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122, 20, 357(1)
High Courts23 Apr 2001
Jamila Bi and Others Vs Gurmit Singh and Others
Madhya Pradesh High Court · (2003) ACJ 1035
High Courts21 Apr 2001Dismissed
Commissioner of Income Tax Vs Kewalchand Surajmal Bori
Madhya Pradesh High Court · (2002) 256 ITR 166 : (2002) 3 MPHT 165 : (2002) 1 MPLJ 97 : (2002) 120 TAXMAN 394
Income Tax Act, 1961 — Section 143(3), 147, 271(1)
High Courts21 Apr 2001Allowed
Praveen Kumar Vs Javed and Others
Madhya Pradesh High Court · (2003) ACJ 709
High Courts20 Apr 2001Dismissed
B.D. Bhanot and Sons and another Vs M.P. State Mining Corporation, Bhopal
Madhya Pradesh High Court · (2001) 3 MPLJ 264
Constitution of India, 1950 — Article 226
High Courts20 Apr 2001Dismissed
Bharat Commerce and Industries Ltd., Birlagram, Nagda Vs Ramprasad and others
Madhya Pradesh High Court · (2001) 91 FLR 828 : (2001) 2 LLJ 1033 : (2001) 3 MPHT 8
Constitution of India, 1950 — Article 227Payment of Gratuity (Amendment) Act, 1994 — Section 4(5)Payment of Gratuity Act, 1972 — Section 4(3)
High Courts19 Apr 2001Allowed
Ranjit Singh Vs Gurbaksh Singh and Others
Madhya Pradesh High Court · (2003) ACJ 303
Employees Compensation Act, 1923 — Section 4
High Courts19 Apr 2001Dismissed
Narendra Singh and others Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 4 MPHT 165 : (2001) 2 MPLJ 415
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts19 Apr 2001Dismissed
Pawan Kumar Jain Vs Union of India and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 258
Constitution of India, 1950 — Article 226, 227
High Courts19 Apr 2001
Ravi Medical Agencies Vs Union of India and Another
Madhya Pradesh High Court · (2001) 250 ITR 70
Income Tax Act, 1961 — Section 271, 276C, 278B
High Courts18 Apr 2001Dismissed
Madhya Pradesh Rajya Parivahan Nigam, Indore Vs Smt. Rashida Be and others
Madhya Pradesh High Court · (2001) 2 ACC 227 : (2001) 2 AnWR 24 : (2001) 3 MPHT 43
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts18 Apr 2001Allowed
Ms. Subhas and Company Vs Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (2001) 2 MPJR 461
High Courts18 Apr 2001Dismissed
Shankar Shaiyyam Vs Collector and Others
Madhya Pradesh High Court · (2001) 5 MPHT 466 : (2001) 3 MPLJ 375
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 130, 17, 17(1), 17(2), 17(3)Penal Code, 1860 (IPC) — Section 302, 303, 304B, 305, 306
High Courts17 Apr 2001Allowed
Indra Marshall Oil Engines Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2002) 126 STC 199
Constitution of India, 1950 — Article 226, 227Madhya Pradesh General Sales Tax Act, 1958 — Section 42B
High Courts17 Apr 2001
Oriental Insurance Company Limited Vs Jamnabai and Others
Madhya Pradesh High Court · (2002) 2 ACC 52 : (2003) ACJ 127 : (2001) 4 MPHT 293 : (2001) 3 MPLJ 297
Motor Vehicles Act, 1988 — Section 146, 168, 171, 173, 2(34)
High Courts17 Apr 2001Dismissed
Jhalli Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 4606 : (2001) 3 MPHT 113
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts17 Apr 2001Allowed
New India Assurance Co. Ltd. Vs Ram Ratan and Others
Madhya Pradesh High Court · (2003) ACJ 323
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts17 Apr 2001
Nazir Singh Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2002) 5 MPHT 1 : (2002) 1 MPLJ 44
Income Tax Act, 1961 — Section 116, 119, 143(1), 143(2), 147Wealth Tax Act, 1957 — Section 25(2)
High Courts16 Apr 2001Dismissed
Ram Kumar Tumram and Others Vs The State of M.P. and Others
Madhya Pradesh High Court · (2001) 5 MPHT 649
Constitution of India, 1950 — Article 243A, 244Madhya Pradesh Anusuchit Kshetra Kee Gram Sabha Gathan, Sammelan Kee Prakriya Tatha Karya Sanchalan, Niyam, 1998 — Rule 10, 14Madhya Pradesh Excise Act, 1915 — Section 61B, 61C, 61D, 61D(1), 61E