High Courts19 Feb 2001Dismissed
Santosh Kumar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 1 JLJ 376
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 31 of 36
High Courts16 Feb 2001Allowed
Kaushalya Bai and Others Vs Ramkishan Kirar and Others
Madhya Pradesh High Court · (2001) 1 ACC 742 : (2001) ACJ 1176 : (2001) 2 AnWR 115
Employees Compensation Act, 1923 — Section 3Motor Vehicles Act, 1988 — Section 140, 147, 158, 161, 163Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Feb 2001
Jagannath Prasad Vs State of M.P. and others
Madhya Pradesh High Court · AIR 2001 MP 309 : (1971) ILR (MP) 617 : (2001) 1 JLJ 327 : (2001) 3 MPHT 81 : (2001) 1 MPJR 345 : (2001) 2 MPLJ 542
Constitution of India, 1950 — Article 14, 154(1), 16, 166, 166(3)Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 10, 2, 3(6), 9
High Courts16 Feb 2001
State of M.P. and another Vs Anil
Madhya Pradesh High Court · (2002) CriLJ 318 : (2001) 3 MPHT 30 : (2001) 2 MPLJ 601
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 6(5), 6(6)
High Courts16 Feb 2001Allowed
Santosh Kumar Pachori Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 2981 : (2001) 3 MPHT 96 : (2001) 3 MPLJ 679
Penal Code, 1860 (IPC) — Section 354, 376, 450
High Courts15 Feb 2001Dismissed
M.M. Khan Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 DMC 355
Penal Code, 1860 (IPC) — Section 498A
High Courts15 Feb 2001Allowed
Rahul Tripathi Vs Rajeev Gandhi Shiksha Mission, Bhopal and others
Madhya Pradesh High Court · (2001) ILR (MP) 1144 : (2001) 3 MPHT 397 : (2001) 3 MPLJ 616
Constitution of India, 1950 — Article 226, 227
High Courts15 Feb 2001
Union of India (UOI) and Another Vs D.K. Jain and Others
Madhya Pradesh High Court · (2001) ILR (MP) 945 : (2001) 5 MPHT 506 : (2001) 2 MPLJ 619
Constitution of India, 1950 — Article 309
High Courts14 Feb 2001Dismissed
Alpine Solvex Limited and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2001) 75 ECC 247 : (2001) 138 ELT 58
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 3(25)Transfer of Property Act, 1882 — Section 3
High Courts14 Feb 2001Dismissed
Commissioner of C. Ex. Vs Bharat Heavy Electricals Ltd.
Madhya Pradesh High Court · (2004) 167 ELT 265
Central Excise (Amendment) Rules, 2002 — Rule 3, 4Central Excise Rules, 1944 — Rule 57(1), 57A, 57B, 57F(1), 57F(2)Central Excises and Salt Act, 1944 — Section 35H(1)
High Courts14 Feb 2001Dismissed
Kedar Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 2 MPHT 326 : (2001) 2 MPLJ 69
High Courts14 Feb 2001
Manohar Lal Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2001) 168 CTR 558 : (2001) 249 ITR 1 : (2001) 118 TAXMAN 104
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 132, 132(6), 132B, 132B(4), 244A
High Courts14 Feb 2001
Parmanand Das Brij Bhushan Das and Others Vs Union of India and Another
Madhya Pradesh High Court · (2001) 169 CTR 459 : (2001) 249 ITR 328 : (2001) 118 TAXMAN 681
Income Tax Act, 1961 — Section 269T, 271E, 276E, 278D, 6(1)
High Courts14 Feb 2001Allowed
Bright Drug Industries Pvt. Ltd. and Another Vs General Manager, District Industries Centre and Others
Madhya Pradesh High Court · (2001) 124 STC 354
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts13 Feb 2001
Hariram Vs State
Madhya Pradesh High Court · (2001) 3 MPHT 178 : (2001) 2 MPLJ 202
Criminal Procedure Code, 1973 (CrPC) — Section 59Madhya Pradesh Excise (Amendment) Act, 2000 — Section 34Madhya Pradesh Excise Act, 1915 — Section 49
High Courts13 Feb 2001Dismissed
Vinod Kumar Pathak Vs State of M.P. and others
Madhya Pradesh High Court · (2001) ILR (MP) 938 : (2001) 3 MPHT 247 : (2001) 3 MPLJ 348
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 117
High Courts13 Feb 2001Allowed
Lotan Pd. and others Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPHT 125 : (2002) 1 MPJR 74 : (2001) 2 MPLJ 261
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 307, 336
High Courts12 Feb 2001
Agrawal Motors Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2001) 5 MPHT 267 : (2001) 3 MPLJ 654
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3
High Courts09 Feb 2001
Vippy Processors Pvt. Ltd. Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2001) 249 ITR 7 : (2001) 118 TAXMAN 108
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 147, 148, 148(1), 148(2)
High Courts08 Feb 2001
Coverage and Consultants Limited Vs Union of India and Another
Madhya Pradesh High Court · (2001) 169 CTR 217 : (2001) 250 ITR 289
Constitution of India, 1950 — Article 226, 227