High Courts18 Sept 2001Dismissed
Kishor Singh and etc. Vs Sudama Prasad and Others
Madhya Pradesh High Court · (2002) CriLJ 802 : (2002) 1 MPJR 19 : (2002) 1 MPLJ 22
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 164, 173
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,596 of 2,383
High Courts14 Sept 2001
Sonabai Vs Bhabut Singh and Others
Madhya Pradesh High Court · (2003) ACJ 1156 : (2002) 1 MPHT 118 : (2002) 1 MPLJ 542
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts13 Sept 2001
Jameela Begum and Others Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2002) 2 ACC 300
Limitation Act, 1963 — Section 5
High Courts13 Sept 2001Allowed
Bhagwan Das Jain, Advocate Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2000) 86 FLR 630 : (2001) 4 MPHT 265 : (2001) 3 MPLJ 459
Madhya Pradesh Preparation and Revision of Market Value Guidelines Rules, 2000 — Rule 13, 4Stamp Act, 1899 — Section 47
High Courts13 Sept 2001Allowed
Bhagwan Das Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 2 MPJR 470
Stamp Act, 1899 — Section 47A(1A)
High Courts11 Sept 2001
Commissioner of Income Tax Vs CHANDRA ASSOCIATES
Madhya Pradesh High Court · (2002) 172 CTR 31 : (2002) 123 TAXMAN 344
High Courts11 Sept 2001
Priya Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2002) 1 JLJ 354 : (2001) 4 MPHT 223 : (2002) 1 MPJR 129 : (2001) 3 MPLJ 509
Constitution of India, 1950 — Article 226, 227, 46Criminal Procedure Code, 1973 (CrPC) — Section 82, 97Immoral Traffic (Prevention) Act, 1956 — Section 15(5), 16, 16(1), 16(2), 17(2)
High Courts11 Sept 2001Dismissed
M.P. Vidyut Karmchari (Federation) Jabalpur Vs Madhya Pradesh Electricity Board
Madhya Pradesh High Court · (2002) 2 MPJR 200
Electricity (Supply) Act, 1948 — Section 79, 79(c)
High Courts11 Sept 2001
RASIKLAL Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2002) 172 CTR 29 : (2002) 121 TAXMAN 245
High Courts10 Sept 2001Dismissed
Union of India (UOI) Vs Klockner Supreme Pentaplast Ltd.
Madhya Pradesh High Court · (2002) 79 ECC 437 : (2002) 140 ELT 370
Central Excises and Salt Act, 1944 — Section 35G
High Courts10 Sept 2001
Rukmani Bai and Others Vs Prahlad Singh and Another
Madhya Pradesh High Court · (2002) 2 ACC 1 : (2003) ACJ 461 : (2001) 2 MPJR 510 : (2001) 3 MPLJ 432
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts07 Sept 2001Allowed
Uttam Singh Vs Bharat Lal Yadav and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 483
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122, 92, 92(3), 92(5)
High Courts06 Sept 2001Dismissed
Eicher Motors Ltd. Vs Nilesh Vankhede and Another
Madhya Pradesh High Court · (2002) 92 FLR 1228 : (2002) 2 LLJ 488
Minimum Wages Act, 1948 — Section 20(2), 20(3)
High Courts06 Sept 2001Dismissed
Motiram and Others Vs Pannalal (dead) through L.Rs. Chotti Nani and Others
Madhya Pradesh High Court · (2002) 2 MPHT 516 : (2002) 1 MPLJ 86
Limitation Act, 1963 — Article 65, 27
High Courts06 Sept 2001Allowed
Deshraj Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) CriLJ 467 : (2002) 1 JLJ 47 : (2001) 4 MPHT 430 : (2002) 1 MPLJ 520
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(II)
High Courts06 Sept 2001Dismissed
Thakur Ram Singh (dead) through L.R. Pratap Singh and Others Vs Narayan and Another
Madhya Pradesh High Court · (2001) 4 MPHT 421
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 100, 57, 9Madhya Pradesh Land Revenue Code, 1959 — Section 168, 168(2), 185, 190
High Courts06 Sept 2001
Dilip Singh Vs General Manager, Central Railway and Others
Madhya Pradesh High Court · (2003) ACJ 1257 : (2002) 2 LLJ 966 : (2002) 5 MPHT 461 : (2002) 2 MPLJ 220
Workmens Compensation Act, 1923 — Section 3
High Courts06 Sept 2001Dismissed
Panna Bai and Others Vs Panna Lal (Dead) Through Chhoti Nani and Others
Madhya Pradesh High Court · (2002) 1 MPJR 30
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Sept 2001
Ramchandra Vs Mohd. Sadique and Others
Madhya Pradesh High Court · (2002) 2 ACC 384
Motor Vehicles Act, 1988 — Section 166