High Courts23 Jan 2001Dismissed
Suresh Chand Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) 5 MPHT 527
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 34 of 36
High Courts22 Jan 2001Dismissed
Punampursho Vs Putsh
Madhya Pradesh High Court · (2001) 1 DMC 547
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts22 Jan 2001Allowed
Manwani Industries Ltd. and Others Vs Debts Recovery Tribunal and Others
Madhya Pradesh High Court · (2001) 5 MPHT 451
Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12, 12(1), 12(3), 12(4)Debts Recovery Tribunal Practice Regulations, 1998 — Regulation 21
High Courts22 Jan 2001Allowed
Shyam Sharma Vs Punjab National Bank and Others
Madhya Pradesh High Court · (2002) 1 MPHT 510 : (2002) 1 MPJR 238 : (2001) 3 MPLJ 660
High Courts22 Jan 2001Dismissed
Brajesh Kumar Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPHT 306 : (2001) 3 MPLJ 164
Constitution of India, 1950 — Article 226, 227
High Courts22 Jan 2001Allowed
Shyam Bhanwarlal Sharma Vs Punjab National Bank and others
Madhya Pradesh High Court · (2001) 3 MPLJ 660
High Courts18 Jan 2001Allowed
Neeraj Sharma Vs Maharishi Mahesh Yogi Vedic Vishwavidyalaya and Others Smt. Nirmala Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 MPJR 146
Maharishi Mahesh Yogi Vedic Vishwavidyalaya Adhiniyam, 1995 — Section 17
High Courts18 Jan 2001Dismissed
Metalman Pipe Mfg. Co. Ltd. and Another Vs Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (2001) 122 STC 124
Constitution of India, 1950 — Article 226Madhya Pradesh General Sales Tax Act, 1958 — Section 29A, 29A(10), 29A(11), 29A(12), 29A(13)
High Courts18 Jan 2001Dismissed
Makhanlal Choubey and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2001 MP 258
Madhya Pradesh Land Revenue Code, 1959 — Section 240, 241Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 6, 7
High Courts18 Jan 2001Allowed
Vinod Kumar Shivhare and others Vs Tarachandra Gupta
Madhya Pradesh High Court · (2001) CriLJ 2970 : (2001) 2 MPHT 168 : (2001) 1 MPJR 469 : (2001) 1 MPLJ 686
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 482Penal Code, 1860 (IPC) — Section 395, 450, 465, 465(2)
High Courts18 Jan 2001Allowed
S.P. Kori Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 3468 : (2001) 2 MPHT 300 : (2001) 2 MPLJ 702
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 39, 44(1), 5Penal Code, 1860 (IPC) — Section 34, 409
High Courts18 Jan 2001
Madhya Pradesh Electricity Board and Another Vs Ram Charan Tanya and Another
Madhya Pradesh High Court · (2002) 3 ACC 305
High Courts17 Jan 2001
Amir Uddin Vs Income Tax Officer and Another
Madhya Pradesh High Court · (2001) 248 ITR 550 : (2001) 2 MPLJ 225 : (2001) 117 TAXMAN 71
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143(1), 154(1), 33A, 35
High Courts16 Jan 2001
State of M.P. and another Vs Om Prakash Gupta and another
Madhya Pradesh High Court · (2001) 1 MPJR 471 : (2001) 2 MPLJ 690
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(1)Prevention of Corruption Act, 1988 — Section 13
High Courts16 Jan 2001Allowed
Mehli Pestonji Poncha Sea Kist Shareholders of Balsara Hygiene Products Ltd. Vs State of M. P.
Madhya Pradesh High Court · (2001) 2 MPLJ 188
Drugs and Cosmetics Act, 1940 — Section 17(b), 18(a)(iii), 18(a)(vi), 28Drugs and Cosmetics Rules, 1945 — Rule 96(1)(v), 96(1)(vii)
High Courts16 Jan 2001
Classic Builders and Developers Vs Union of India
Madhya Pradesh High Court · (2001) 115 TAXMAN 393
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 1Income Tax Act, 1961 — Section 131, 132, 132A, 133, 133A
High Courts16 Jan 2001Allowed
Smt. Sushila Dixit Vs Shri Ram Prakash and others
Madhya Pradesh High Court · (2002) ILR (MP) 41 : (2001) 4 MPHT 155 : (2001) 2 MPLJ 622
Madhya Pradesh Panchayat Election Rules, 1994 — Rule 76Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayat Raj Nirvachan Niyam, 1994 — Rule 77(1), 77(2), 77(3), 77(4), 80
High Courts16 Jan 2001Dismissed
Anil Kumar Karandikar Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 5 MPHT 575 : (2002) 2 MPLJ 217
Constitution of India, 1950 — Article 39
High Courts16 Jan 2001
Classic Builders and Developers Vs Union of India and Others
Madhya Pradesh High Court · (2001) ILR (MP) 346 : (2001) 251 ITR 492
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 1Income Tax Act, 1961 — Section 131, 131(1), 131(1A), 132, 132(1)
High Courts16 Jan 2001Allowed
Dayaldas Vs Latabai
Madhya Pradesh High Court · (2001) 2 DMC 247
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13, 23(2)