High Courts15 Mar 2001Allowed
Kadam Lal Vs Surendra Kumar and others
Madhya Pradesh High Court · (2001) 4 MPHT 186
Motor Vehicles Act, 1939 — Section 110
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 28 of 36
High Courts15 Mar 2001Dismissed
SAE Mazdoor Union, Jabalpur Vs The Labour Commissioner, Indore and others
Madhya Pradesh High Court · (2002) ILR (MP) 416 : (2001) 3 MPHT 200 : (2002) 3 MPLJ 249
Constitution of India, 1950 — Article 226, 227, 26, 27, 28Industrial Disputes Act, 1947 — Section 2, 25Madhya Pradesh Industrial Disputes Rules, 1957 — Rule 75
High Courts15 Mar 2001Allowed
Hajarilal Vs Smt. Chandrakala
Madhya Pradesh High Court · (2001) 2 DMC 150
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Hindu Marriage Act, 1955 — Section 13(1)
High Courts15 Mar 2001Allowed
Bharti Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2003) ACJ 483
Motor Vehicles Act, 1988 — Section 166
High Courts15 Mar 2001
Union of India (UOI) Vs Primo Pick N. Pack Limited
Madhya Pradesh High Court · (2002) 142 ELT 562 : (2001) 5 MPHT 95 : (2001) 3 MPLJ 50
Central Excise Rules, 1944 — Rule 57H
High Courts14 Mar 2001Allowed
Kishan Singh Ahluwalia Vs Sheela Saxena and Others
Madhya Pradesh High Court · AIR 2001 MP 250 : (2001) 2 JLJ 287 : (2001) 4 MPHT 300 : (2001) 2 MPLJ 117
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 27Succession Act, 1925 — Section 276, 281, 63
High Courts14 Mar 2001Dismissed
Dilip Kumar Sharma and another Vs Indian Oil Corporation and others
Madhya Pradesh High Court · AIR 2001 MP 218 : (2001) 2 JLJ 16 : (2001) 2 MPHT 315 : (2001) 2 MPLJ 205
Constitution of India, 1950 — Article 226
High Courts14 Mar 2001
Commissioner of Income Tax Vs R.N. Rai
Madhya Pradesh High Court · (2001) 252 ITR 122 : (2001) 4 MPLJ 370 : (2001) 119 TAXMAN 457
Income Tax Act, 1961 — Section 143(3)Registration Act, 1908 — Section 17Wealth Tax Act, 1957 — Section 16(2), 17
High Courts14 Mar 2001
Gyan Chand Anil Kumar Vs Income Tax Officer
Madhya Pradesh High Court · (2001) ILR (MP) 655 : (2001) 251 ITR 559 : (2002) 120 TAXMAN 842
High Courts13 Mar 2001Allowed
Hariram Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 1893
Excise (Amendment) Act, 2000 — Section 34, 49
High Courts13 Mar 2001Allowed
Panchsheel Organics Limited Vs Additional Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2001) 123 STC 175
Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 62
High Courts12 Mar 2001
Kailash and Another Vs Abdul Mazid and Others
Madhya Pradesh High Court · (2001) 2 ACC 697 : (2002) ACJ 1801
Motor Vehicles Act, 1988 — Section 163A
High Courts12 Mar 2001Allowed
Pramila and Others Vs Sarvar Khan and Others
Madhya Pradesh High Court · (2003) ACJ 542 : (2002) ILR (MP) 123
Constitution of India, 1950 — Article 15Contract Act, 1872 — Section 23Hindu Adoptions and Maintenance Act, 1956 — Section 19, 21, 22
High Courts12 Mar 2001Dismissed
R.K. Shrivastava Vs Mullo Bai Kahar
Madhya Pradesh High Court · (2001) 2 MPHT 156 : (2001) 2 MPLJ 474
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 415, 420, 468
High Courts12 Mar 2001Dismissed
Johnson M. Joseph Vs Smt. Anita Johnson and another
Madhya Pradesh High Court · (2002) 1 DMC 20 : (2001) 2 MPHT 153 : (2001) 2 MPLJ 675 : (2001) 4 RCR(Criminal) 198
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482
High Courts09 Mar 2001Dismissed
D.R. Maheshwar Vs State of M.P. and another
Madhya Pradesh High Court · (2001) 2 MPLJ 519 : (2001) 4 RCR(Criminal) 200
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401
High Courts08 Mar 2001Dismissed
Hamid Khan Vs Smt. Guddibai and Others
Madhya Pradesh High Court · (2001) 5 MPHT 558
High Courts08 Mar 2001Allowed
Ajay Singh Vs Madhyamik Shiksha Mandal and others
Madhya Pradesh High Court · (2001) 3 MPLJ 35
Constitution of India, 1950 — Article 226, 227
High Courts08 Mar 2001
Ajay Singh Vs Madhyamik Shiksha Mandal M.P. and Others
Madhya Pradesh High Court · AIR 2002 MP 38 : (2001) 3 MPLJ 35
Constitution of India, 1950 — Article 226