High Courts05 Nov 2001Dismissed
Municipal Council, Panna Vs The Controlling Authority and Another
Madhya Pradesh High Court · (2002) 95 FLR 143 : (2002) 2 MPHT 36 : (2002) 1 MPLJ 539
Payment of Gratuity Act, 1972 — Section 2
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 7 of 36
High Courts05 Nov 2001Allowed
Prakash Vs Dr. H.S. Gaur Vishwavidyalaya and Others
Madhya Pradesh High Court · (2002) 2 MPHT 266 : (2002) 1 MPLJ 586
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14
High Courts05 Nov 2001
I.J. Kapani Vs Union of India
Madhya Pradesh High Court · (2002) 121 TAXMAN 229
Constitution of India, 1950 — Article 226, 227
High Courts02 Nov 2001Dismissed
N.D. Grover Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 1 MPHT 497 : (2002) 2 MPLJ 295
Constitution of India, 1950 — Article 226, 227
High Courts02 Nov 2001Dismissed
Nandlal Khanchand Khatri Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2003) 260 ITR 318 : (2004) 139 TAXMAN 51
Income Tax Act, 1961 — Section 147, 148, 260A
High Courts01 Nov 2001Allowed
Dadbhai Sharma Vs Union of India (UOI) and another
Madhya Pradesh High Court · (2002) 1 MPJR 125 : (2002) 1 MPLJ 566
Industrial Disputes Act, 1947 — Section 10(1)
High Courts01 Nov 2001Allowed
Latika Shrivastav Vs Managing Committee and another
Madhya Pradesh High Court · (2002) 1 MPLJ 549
High Courts31 Oct 2001Allowed
Commissioner of Customs and Central Excise, Raipur and Another Vs Shyam Lal Dewangan and Another
Madhya Pradesh High Court · (2001) 2 MPJR 386
High Courts31 Oct 2001Dismissed
Union of India Vs Presiding Officer, Cgit and another
Madhya Pradesh High Court · (2002) 1 MPLJ 558
Industrial Disputes Act, 1947 — Section 25B, 25F, 25H
High Courts31 Oct 2001Dismissed
Sajjan Kumar Panda Vs Smt. Mithlesh Kumari
Madhya Pradesh High Court · (2002) 2 DMC 255
Criminal Procedure Code, 1973 (CrPC) — Section 125, 407, 482
High Courts31 Oct 2001Allowed
Smt. Phoolwanti Bai Vs Rewaram Pandav
Madhya Pradesh High Court · (2002) 2 DMC 32
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts31 Oct 2001Allowed
Commissioner, Customs and Central Excise, Raipur and Another Vs Shyamlal Dewangan and Another
Madhya Pradesh High Court · (2001) 4 MPHT 393 : (2002) 4 MPLJ 254
High Courts31 Oct 2001Allowed
Sanjeev Mishra and Another Vs Manoj Jain
Madhya Pradesh High Court · (2002) CriLJ 1704 : (2002) 2 MPHT 47 : (2002) 1 MPLJ 286
Criminal Procedure Code, 1973 (CrPC) — Section 377, 397, 399, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Oct 2001Allowed
S.K. Malviya and others Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 1 MPLJ 575
Madhya Pradesh Ashaskiya Shikshan Sanstha Anudan Ka Pradaya Adhiniyam, 1978 — Section 6, 6(a)(iii)
High Courts31 Oct 2001Dismissed
Jabalpur Plywoods Vs Sushila Shukla
Madhya Pradesh High Court · (2002) 1 MPHT 165 : (2002) 1 MPJR 88 : (2002) 1 MPLJ 527
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 23
High Courts31 Oct 2001Allowed
Ramchandra and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) 4 MPHT 501 : (2002) 1 MPJR 28 : (2002) 1 MPLJ 198
Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 27, 29, 6, 6(1)
High Courts31 Oct 2001Allowed
S.K. Malviya and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 1 MPJR 322
Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 6Madhya Pradesh Ashashkiya Shikshan Sanstha (Adhyapakon Tatha Anya Karamchariyon Ko Padachut Karne Sewa Se Hatane Sambandhi Prakriya) Niyam, 1983 — Rule 12(3)
High Courts30 Oct 2001Allowed
Gambhir Singh Vs Union of India and Others
Madhya Pradesh High Court · (2002) 1 MPHT 205 : (2002) 3 MPLJ 323
High Courts30 Oct 2001Dismissed
Smt. Pratibha Das Vs Dr. V.G. Narsinghani
Madhya Pradesh High Court · (2002) 2 MPHT 138 : (2002) 1 MPJR 429
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 354
High Courts30 Oct 2001
Khuda Baksh (deceased) through his L.Rs. and Others Vs Union of India (UOI)
Madhya Pradesh High Court · (2002) 2 ACC 265 : (2002) 1 MPJR 97
Limitation Act, 1963 — Section 15, 5Railway Claims Tribunal Act, 1987 — Section 17Railways Act, 1989 — Section 106