High Courts08 Feb 2001Allowed
Rajendra Singh Vs Administration
Madhya Pradesh High Court · (2001) 2 MPHT 377
Criminal Procedure Code, 1973 (CrPC) — Section 193, 319, 319(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 32 of 36
High Courts08 Feb 2001Allowed
Ashok Kumar Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 2439 : (2001) 2 MPHT 151 : (2001) 1 MPLJ 689
Penal Code, 1860 (IPC) — Section 302, 306
High Courts07 Feb 2001Dismissed
Premier Proteins Ltd. Vs Appellate Authority for Industrial and Financial Reconstruction and Others
Madhya Pradesh High Court · (2001) 02 MP CK 0018
Constitution of India, 1950 — Article 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 2(1)
High Courts07 Feb 2001
Hukum Singh Vs Narayan Singh and Others
Madhya Pradesh High Court · (2002) ACJ 2109
Employees State Insurance Act, 1948 — Section 53
High Courts07 Feb 2001Dismissed
Mridula Chincholikar and Others Vs Indore Development Authority and Others
Madhya Pradesh High Court · (2001) 4 MPHT 348
Constitution of India, 1950 — Article 226
High Courts06 Feb 2001
Padam Kumar Vs Union of India and Others
Madhya Pradesh High Court · (2001) 169 CTR 23 : (2001) 250 ITR 45 : (2002) 120 TAXMAN 30
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 222, 276Income Tax Rules, 1962 — Rule 11, 4
High Courts06 Feb 2001Allowed
Union of India Vs R.B. Shukla and others
Madhya Pradesh High Court · (2001) 2 MPHT 66
Payment of Wages Act, 1936 — Section 15, 15(2), 2
High Courts05 Feb 2001
Kailash Sajoniya Vs Registrar, D.A.V.V. and Others
Madhya Pradesh High Court · (2001) 5 MPHT 460 : (2002) 3 MPLJ 163
High Courts05 Feb 2001Allowed
Shyam Narayan Tripathi Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 3029 : (2001) 2 MPHT 122 : (2001) 2 MPLJ 234
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Feb 2001Allowed
Lok Ayukta of Madhya Pradesh Vs Umashankar Gupta, Mayor, Municipal Corporation, Bhopal
Madhya Pradesh High Court · (2001) CriLJ 2397 : (2001) 2 JLJ 150 : (2001) 2 MPHT 285 : (2001) 2 MPLJ 180
Contempt of Courts Act, 1971 — Section 12, 15, 17Madhya Pradesh Municipal Corporation Act, 1956 — Section 418
High Courts05 Feb 2001Dismissed
Abhishek Malviya Vs Addl. Welfare Commissioner and others
Madhya Pradesh High Court · (2001) 4 MPHT 159
Constitution of India, 1950 — Article 226
High Courts05 Feb 2001Dismissed
Union of India (UOI) and Others Vs Hasmat Ali and Another
Madhya Pradesh High Court · (2001) 5 MPHT 75 : (2001) 3 MPLJ 65
Constitution of India, 1950 — Article 14, 16
High Courts05 Feb 2001Dismissed
Smt. Asha Singh Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2001) 02 MP CK 0010
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 37
High Courts02 Feb 2001
Janta Chemicals Vs Union Of India (UOI)
Madhya Pradesh High Court · (2001) 2 ACC 123
High Courts02 Feb 2001Dismissed
Keshari Steels Mini Steel Plant Vs Madhya Pradesh Electricity Board
Madhya Pradesh High Court · (2001) 02 MP CK 0035
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts02 Feb 2001Partly Allowed
Smt. Indira Baxi and another Vs Smt. Sunita Goyal
Madhya Pradesh High Court · (2001) 2 MPHT 170
Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts02 Feb 2001Dismissed
Chhattisgarh Distilleries Limited and Another Vs Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (2001) 122 STC 458
Madhya Pradesh General Sales Tax Act, 1958 — Section 18, 19, 42A, 44, 44(2)
High Courts01 Feb 2001
Ratanlal Sharma and Others Vs Municipal Corporation and Others
Madhya Pradesh High Court · (2001) 5 MPHT 534 : (2001) 3 MPLJ 515
High Courts31 Jan 2001
M/s Kabra Drugs Limited and another Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPHT 456
Constitution of India, 1950 — Article 226, 227Denatured Spirit Rules — Rule 8(2), 9Madhya Pradesh Excise Act, 1915 — Section 62
High Courts31 Jan 2001Allowed
State of M.P. and others Vs Virendra Pal Singh and others
Madhya Pradesh High Court · (2001) 2 MPHT 269
Constitution of India, 1950 — Article 14, 16, 226, 227