COURT ARCHIVE

Madhya Pradesh High Court judgments

47,651 judgments · page 1,603 of 2,383

High Courts05 Jul 2001Dismissed

Rameshprasad and others Vs Smt. Bhagwati Bai

Madhya Pradesh High Court · (2001) 4 MPHT 141 : (2002) 2 MPLJ 174

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15, 15(1)

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High Courts05 Jul 2001

Avdesh Kumar Gupta Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 3 MPHT 474

Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 22, 22(9), 5(3)Madhya Pradesh Vanijyik Kar Niyam, 1995 — Rule 15

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High Courts05 Jul 2001

Nazir Singh Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2001) 07 MP CK 0002

Income Tax Act, 1961 — Section 116, 119, 143(1), 143(2)(b), 147Wealth Tax Act, 1957 — Section 25(2)

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High Courts04 Jul 2001

Jugroo and Others Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 1050 : (2002) 1 MPHT 458 : (2002) 2 MPLJ 267

Evidence Act, 1872 — Section 132, 154, 3Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 436

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High Courts03 Jul 2001Dismissed

Smt. Anjali Lahiri Hariya Vs Union of India and others

Madhya Pradesh High Court · (2002) 79 ECC 518 : (2002) 1 JLJ 31 : (2001) 4 MPHT 101 : (2001) 3 MPLJ 218

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 141, 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(1)(4)

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High Courts03 Jul 2001Dismissed

Smt. Kasturi Bai and others Vs Amolak Chand and another

Madhya Pradesh High Court · (2001) 3 MPHT 242 : (2001) 3 MPLJ 64

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 30 Rule 4, Order 30 Rule 4(1), Order 30 Rule 4(2)

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High Courts03 Jul 2001Allowed

Sarla Tripathi (Smt.) Vs Smt. Kaushilya Devi and Others

Madhya Pradesh High Court · (2004) 2 JLJ 263

Central Excises and Salt Act, 1944 — Section 35Customs Act, 1962 — Section 129Madhya Pradesh General Clauses Act, 1957 — Section 2(32)

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High Courts29 Jun 2001

In Re: Johnson Pedder Ltd.

Madhya Pradesh High Court · (2001) 06 MP CK 0006

Companies (Court) Rules, 1959 — Rule 80Companies Act, 1956 — Section 391, 394

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High Courts28 Jun 2001Allowed

Bhagwati Prasad Budholiya Vs Radha Charan and others

Madhya Pradesh High Court · (2002) 2 MPJR 57 : (2001) 3 MPLJ 387 : (2002) 1 RCR(Criminal) 144

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 96(1)

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High Courts28 Jun 2001Dismissed

Smt. Nirmala Bai Vs State of M.P.

Madhya Pradesh High Court · (2001) ILR (MP) 1775 : (2001) 4 MPHT 82

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 300, 386Penal Code, 1860 (IPC) — Section 304

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High Courts27 Jun 2001Allowed

Vijaya Kothalkar Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 3 MPLJ 469

Constitution of India, 1950 — Article 227

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High Courts27 Jun 2001Allowed

Smt. Nirmalabai and Another Vs Dr. Omprakash and Another

Madhya Pradesh High Court · (2001) 2 DMC 593

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Limitation Act, 1963 — Section 5

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High Courts27 Jun 2001

Ravindra Kumar and Another Vs Tarachand

Madhya Pradesh High Court · (2001) 06 MP CK 0010

Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts27 Jun 2001Allowed

Dr. Smt. Vijaya Kothalkar Vs State of M.P. and Others

Madhya Pradesh High Court · (2001) 5 MPHT 295 : (2001) 3 MPLJ 469

Constitution of India, 1950 — Article 227

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High Courts26 Jun 2001Dismissed

Hemant Kulshrestha Vs Smt. Pushpa Kulshrestha and others

Madhya Pradesh High Court · (2001) 3 MPHT 239 : (2001) 2 MPJR 507 : (2001) 3 MPLJ 61

Madhya Pradesh General Provident Fund Rules, 1955 — Rule 2(1), 8Provident Funds Act, 1925 — Section 5, 5(1)

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High Courts25 Jun 2001Allowed

National Steel Industries Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (2001) 77 ECC 621 : (2002) 139 ELT 529

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 59, 61

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High Courts25 Jun 2001Dismissed

Maharaj Singh Vs Ramratan

Madhya Pradesh High Court · (2001) 3 MPHT 385 : (2001) 3 MPLJ 337

Arbitration Act, 1940 — Section 2, 32Civil Procedure Code, 1908 (CPC) — Section 100, 9

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High Courts31 May 2001Allowed

Vikas and Others Vs State of M.P.

Madhya Pradesh High Court · (2002) 2 MPHT 341 : (2001) 3 MPLJ 13

Criminal Procedure Code, 1973 (CrPC) — Section 217, 401Penal Code, 1860 (IPC) — Section 147, 149, 294, 302, 307

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High Courts21 May 2001Dismissed

Raghavendra Naik and Another Vs Mahavir and Others

Madhya Pradesh High Court · (2002) 2 ACC 700 : (2001) ACJ 1945 : (2001) 2 JLJ 135

Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 145, 146, 147, 148, 149

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High Courts18 May 2001Dismissed

Mirchi alias Rakesh Jain Vs State of M.P.

Madhya Pradesh High Court · (1996) 2 CivCC 489 : (1996) 1 CivCC 716 : (2003) ILR (MP) 156 : (2001) 3 MPHT 435 : (2001) 3 MPLJ 356 : (1996) 3 RCR(Civil) 112

Constitution of India, 1950 — Article 233, 235Criminal Procedure Code, 1973 (CrPC) — Section 194, 349, 360, 397, 401Penal Code, 1860 (IPC) — Section 294, 323, 363, 366, 376

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