High Courts16 Apr 2001Allowed
Basant Kaur and Others Vs Chatarpal Singh and Others
Madhya Pradesh High Court · (2003) ACJ 369
Motor Vehicles Act, 1988 — Section 158Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 24 of 36
High Courts12 Apr 2001Dismissed
Ranjora Ahirwar Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPLJ 452
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3(2)
High Courts12 Apr 2001Allowed
Hukum Singh Rajput Vs Collector
Madhya Pradesh High Court · AIR 2002 MP 32 : (2001) 2 JLJ 270
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 441, 441(2), 441BMadhya Pradesh Municipalities Act, 1961 — Section 20, 20(1), 20(3), 22, 36(4)
High Courts12 Apr 2001
Kesharimal Bapulal (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2001) 170 CTR 520 : (2002) ILR (MP) 774 : (2001) 252 ITR 764 : (2002) 1 MPLJ 180 : (2002) 120 TAXMAN 402
Income Tax Act, 1961 — Section 171, 171(2), 171(3), 171(9), 263
High Courts12 Apr 2001Partly Allowed
R.P. Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 2 MPHT 411 : (2001) 2 MPLJ 394
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 227Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 27, 27(1), 27(2), 28, 28(3)
High Courts11 Apr 2001
KAILASH CHAND BAGARIA Vs COMMISSIONER of Income Tax and Other
Madhya Pradesh High Court · (2001) 249 ITR 720
Income Tax Act, 1961 — Section 142, 143, 263
High Courts11 Apr 2001
Commissioner of Income Tax Vs Gangotri Tube-wells (P) Ltd.
Madhya Pradesh High Court · (2001) 118 TAXMAN 388
Income Tax Act, 1961 — Section 263, 32A
High Courts11 Apr 2001
Vilas Vs Madhya Pradesh State Road Trans. Corpn. and Others
Madhya Pradesh High Court · (2003) ACJ 1234
High Courts11 Apr 2001
Commissioner of Income Tax Vs Gangotri Tube Wells Pvt. Ltd.
Madhya Pradesh High Court · (2002) 172 CTR 33 : (2001) 251 ITR 760
Income Tax Act, 1961 — Section 263, 32, 32A
High Courts11 Apr 2001
Kailash Chand Bagaria Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2001) 169 CTR 351 : (2002) ILR (MP) 189 : (2001) 249 ITR 719 : (2001) 5 MPHT 72 : (2001) 4 MPLJ 447 : (2002) 120 TAXMAN 201
Income Tax Act, 1961 — Section 142(1), 143(2), 32Income Tax Rules, 1962 — Rule 5
High Courts11 Apr 2001
Agrawal Tractors Vs Presiding Officer, Employees' Insurance Court and Another
Madhya Pradesh High Court · (2001) 90 FLR 352 : (2001) 2 LLJ 960
Employees State Insurance Act, 1948 — Section 76
High Courts11 Apr 2001Allowed
Nemi Chand Vs Govind Rathore and Others
Madhya Pradesh High Court · (2002) ACJ 2032
High Courts10 Apr 2001Dismissed
Brijbasi Lime Works Vs Assistant Provident Fund Commissioner and Another
Madhya Pradesh High Court · (2001) 90 FLR 1060 : (2001) 2 LLJ 1669 : (2001) 5 MPHT 98 : (2001) 3 MPLJ 81
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts10 Apr 2001Dismissed
Prakash Vs State of M.P. and others
Madhya Pradesh High Court · AIR 2002 MP 3 : (2001) 3 MPHT 211 : (2001) 2 MPLJ 481
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100
High Courts10 Apr 2001
R.D. Joshi and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2001) 171 CTR 33 : (2001) 251 ITR 332 : (2001) 118 TAXMAN 394
Income Tax Act, 1961 — Section 36(1)
High Courts09 Apr 2001Allowed
Director General, Border Security Force and others Vs Vijendar Prakash Gautam
Madhya Pradesh High Court · (2001) 2 MPJR 245 : (2001) 3 MPLJ 111
Border Security Force Act, 1968 — Section 41(e)
High Courts09 Apr 2001Allowed
Chandra Bhan Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 1 MPLJ 58
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 2, 21, 6
High Courts09 Apr 2001Dismissed
Shaligram Shrivastava Vs Naresh Singh Patel
Madhya Pradesh High Court · AIR 2001 MP 243
Representation of the People Act, 1951 — Section 33, 36(4)
High Courts09 Apr 2001Dismissed
M/s. M.T. and Sons and others Vs Union of lndia and others
Madhya Pradesh High Court · AIR 2001 MP 214
Constitution of India, 1950 — Article 226, 227
High Courts09 Apr 2001Dismissed
Shiv Kumar Vs Collector and Others
Madhya Pradesh High Court · (2001) 5 MPHT 619 : (2001) 2 MPLJ 464
Madhya Pradesh Nirwachan Niyam, 1995 — Rule 81, 83, 90Madhya Pradesh Panchayat Adhiniyam, 1993 — Section 122, 17, 17(1), 19, 26Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 2