High Courts28 Mar 2001
Navneet Botadra Vs Assistant Commissioner, C. Ex.
Madhya Pradesh High Court · (2003) 162 ELT 159
Central Excises and Salt Act, 1944 — Section 35F
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,610 of 2,383
High Courts27 Mar 2001Dismissed
Sheetal Sahkari Grih Nirman Sansthan (Maryadit) and others Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPLJ 105
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts27 Mar 2001Dismissed
Umesh Kumar Tiwari Vs Union of India and another
Madhya Pradesh High Court · (2001) 3 MPHT 380 : (2001) 2 MPLJ 596
Constitution of India, 1950 — Article 14, 226, 227
High Courts27 Mar 2001
Bittan Bai Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2001 MP 266 : (2001) 4 MPHT 380 : (2001) 2 MPLJ 444
High Court of Madhya Pradesh Rules, 2008 — Rule 11Madhya Pradesh High Court Rules and Orders, 2008 — Section 3
High Courts27 Mar 2001
Raja Bhaiya Tripathi and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2001) ILR (MP) 1843 : (2001) 4 MPHT 425 : (2002) 1 MPLJ 328
Madhya Pradesh Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 — Rule 5, 5(7), 5(8)
High Courts27 Mar 2001Dismissed
Mahesh Pal Singh Vs Superintending Engineer, Lower Chambal Circle and Others
Madhya Pradesh High Court · (2001) 91 FLR 902 : (2001) 2 LLJ 1324 : (2001) 4 MPHT 214 : (2001) 2 MPJR 121 : (2001) 2 MPLJ 428
Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 11Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61, 62
High Courts27 Mar 2001Dismissed
Smt. Pushpa Devi Vs Murarilal and another
Madhya Pradesh High Court · (2001) 3 MPHT 193 : (2001) 3 MPLJ 256
Civil Procedure Code, 1908 (CPC) — Section 100, 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts23 Mar 2001Allowed
Bank of Baroda, Indore Vs Krishna Gopal Kakani
Madhya Pradesh High Court · (2001) 2 MPLJ 567
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts23 Mar 2001Dismissed
Narsinghlal Vs Ashok Kumar and another
Madhya Pradesh High Court · (2001) 3 MPHT 165
Civil Procedure Code, 1908 (CPC) — Section 100General Clauses Act, 1897 — Section 3(22)Prevention of Food Adulteration Act, 1954 — Section 16(1), 22
High Courts23 Mar 2001
Anil Kumar Haritwal Vs Sant Prakash Gupta
Madhya Pradesh High Court · (2001) 03 MP CK 0013
Negotiable Instruments Act, 1881 (NI) — Section 138, 142A
High Courts22 Mar 2001Allowed
Vijay Kumar Ojha Vs Superintendent of Police (CBI), Jabalpur
Madhya Pradesh High Court · (2001) 4 MPHT 66 : (2001) 3 MPLJ 246 : (2001) 4 RCR(Criminal) 638
Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Insurance Act, 1938 — Section 42
High Courts22 Mar 2001Allowed
Sujanmal Vs Union of India
Madhya Pradesh High Court · (2001) 2 ACC 382 : (2003) ACJ 440 : AIR 2001 MP 247 : (2001) 4 MPHT 47 : (2001) 2 MPLJ 324
Civil Procedure Code, 1908 (CPC) — Section 100Railways Act, 1890 — Section 74, 74(3), 76
High Courts22 Mar 2001Dismissed
Kesarbai and others Vs Narayan
Madhya Pradesh High Court · (2001) 3 MPHT 484 : (2001) 2 MPLJ 338
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Mar 2001Dismissed
Bhanwarlal and others Vs Hiralal
Madhya Pradesh High Court · (2001) 3 MPHT 309 : (2001) 2 MPLJ 502
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 49
High Courts22 Mar 2001Dismissed
Raju alias Virendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPHT 290 : (2001) 2 MPLJ 328
Criminal Procedure Code, 1973 (CrPC) — Section 320(2)Penal Code, 1860 (IPC) — Section 101, 103, 307, 324, 97
High Courts22 Mar 2001Dismissed
Mangilal Vs Manakchand
Madhya Pradesh High Court · (2001) 3 MPHT 191
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
High Courts22 Mar 2001Dismissed
Jankidas Bairagi and another Vs State of M.P.
Madhya Pradesh High Court · (2001) ILR (MP) 1490 : (2001) 2 MPHT 229 : (2001) 2 MPLJ 477
Constitution of India, 1950 — Article 243, 243Madhya Pradesh Panchayat Raj (Sanshodhan) Adhiniyam, 2001 — Section 4, 5, 5Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 2, 49
High Courts22 Mar 2001Dismissed
Nanlia and others Vs Rai Singh and others
Madhya Pradesh High Court · (2001) 3 MPHT 160 : (2001) 2 MPLJ 512
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 52
High Courts22 Mar 2001
Dr. Anil Kumar Haritwal and others Vs Sant Prakash Gupta and others
Madhya Pradesh High Court · (2001) 2 ALD(Cri) 826 : (2001) 3 MPHT 325 : (2001) 2 MPJR 68 : (2001) 2 MPLJ 488
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 256Evidence Act, 1872 — Section 60General Clauses Act, 1897 — Section 27
High Courts22 Mar 2001Dismissed
Bruhtakar Sahakari Sakh Sanstha Maryadit Naitabali, Mandsaur Vs Bherulal and another
Madhya Pradesh High Court · (2001) 3 MPHT 363
Civil Procedure Code, 1908 (CPC) — Section 100