High Courts08 Mar 2001Dismissed
Hamid Khan Vs Guddibai and Others
Madhya Pradesh High Court · (2003) ACJ 521
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 29 of 36
High Courts08 Mar 2001Dismissed
Dr. K.K. Khare Vs The Chief Secretary and Others
Madhya Pradesh High Court · (2001) 5 MPHT 69 : (2001) 2 MPLJ 642
High Courts08 Mar 2001Dismissed
Sheel Kumar Choubey Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2001) CriLJ 3728
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(2), 482Prevention of Corruption Act, 1988 — Section 13
High Courts08 Mar 2001Allowed
Shyamlal Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 344 : (2000) ILR (MP) 870
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 174, 366, 374Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts08 Mar 2001Dismissed
New India Assurance Co. Ltd. and Another Vs Rajni Bai and Others
Madhya Pradesh High Court · (2002) 1 ACC 56 : (2002) ACJ 56
High Courts08 Mar 2001
Punaram Kulesh Vs The Secretary, Diocesan Education Society, Lalipur, Mandla and Others
Madhya Pradesh High Court · (2001) ILR (MP) 1481 : (2001) 2 JLJ 311 : (2001) 4 MPHT 351 : (2001) 3 MPLJ 184
Constitution of India, 1950 — Article 30Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 10, 2, 5(1), 6
High Courts07 Mar 2001Allowed
Vishwamitra Pathak Vs Ramlallu Bais and another
Madhya Pradesh High Court · (2001) 4 MPHT 43 : (2001) 3 MPLJ 624
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997 — Rule 84Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 12(9), 66
High Courts07 Mar 2001Dismissed
V.D. Handa Vs Vipul Handa
Madhya Pradesh High Court · (2001) CriLJ 3454 : (2001) 2 MPHT 133 : (2001) 2 MPLJ 688
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts07 Mar 2001
Ashok Kumar Kirtiwar and another Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 2785 : (2001) 2 JLJ 374 : (2001) 3 MPHT 286 : (2001) 2 MPLJ 264 : (2001) 3 RCR(Criminal) 584
Criminal Procedure (Amendment) Act, 1974 — Section 8(1)Criminal Procedure Code, 1973 (CrPC) — Section 156, 2Madhya Pradesh Special Police Establishment Act, 1947 — Section 3, 4
High Courts05 Mar 2001Dismissed
Midex Overseas Ltd. Vs M/s Dewas Soya Ltd. and another
Madhya Pradesh High Court · (2001) 3 MPHT 140 : (2001) 2 MPLJ 391
Arbitration and Conciliation Act, 1996 — Section 34(1), 34(2), 34(4)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Mar 2001Dismissed
Balwant Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 335 : (2002) ILR (MP) 183 : (2001) 2 JLJ 126 : (2001) 3 MPHT 375 : (2001) 3 MPLJ 414 : (2002) 1 RCR(Criminal) 115
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438Essential Commodities (Amendment) Act, 1967 — Section 10Essential Commodities Act, 1955 — Section 3, 7, 7(1)
High Courts05 Mar 2001Allowed
Mohan Singh Patel and others Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPHT 313 : (2001) 3 MPLJ 671
Criminal Procedure Code, 1973 (CrPC) — Section 317, 397, 401Evidence Act, 1872 — Section 30
High Courts02 Mar 2001Dismissed
Sudhir Nisheet Onkar Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 89 FLR 1105 : (2001) 2 LLJ 833
Minimum Wages Act, 1948 — Section 20(2)(3)
High Courts01 Mar 2001Allowed
Lakhandas Manikpuri and Another Vs The Central Warehousing Corporation and Others
Madhya Pradesh High Court · (2002) ILR (MP) 279 : (2001) 5 MPHT 112 : (2001) 4 MPLJ 498
High Courts01 Mar 2001Dismissed
Ku. Prachi Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 5 MPHT 657
Constitution of India, 1950 — Article 226, 227Pre Medical Test Examination Rules, 2000 — Rule 2.5.1
High Courts01 Mar 2001Partly Allowed
Krishi Upaj Mandi Samiti, Dabra, Distt. Gwalior and another Vs Presiding Officer, Labour Court No. 1 Gwalior and others
Madhya Pradesh High Court · (2000) 87 FLR 629 : (2001) 2 JLJ 184 : (2001) 2 LLJ 464 : (2001) 3 MPHT 24 : (2001) 2 MPLJ 167
Industrial Disputes Act, 1947 — Section 10, 12, 25(B), 25(F)Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 30
High Courts01 Mar 2001
Nasrin and Another Vs Govindram and Others
Madhya Pradesh High Court · (2003) ACJ 179
High Courts28 Feb 2001Dismissed
Union of India and another Vs M/s Diamond Cements Narsingarh
Madhya Pradesh High Court · (2001) 2 ACC 280 : (2001) 3 MPHT 430 : (2001) 3 MPLJ 371
Limitation Act, 1963 — Section 5Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 32Railway Claims Tribunal Act, 1987 — Section 18(3), 23(1), 3(2)
High Courts28 Feb 2001
Ramesh Chandra Bhagat Vs State of M.P. and Another
Madhya Pradesh High Court · (2001) ILR (MP) 949 : (2001) 5 MPHT 662 : (2002) 1 MPJR 271 : (2001) 3 MPLJ 501
High Courts28 Feb 2001Dismissed
Dewas Die Castings Pvt. Ltd. Vs Deputy Commissioner of Sales Tax, Ujjain Division and Others
Madhya Pradesh High Court · (2001) 123 STC 548
Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 226, 366(29A)