High Courts22 Mar 2001
Neo Sack Ltd. (Export Division) Vs Commr. of Cus. and C. Ex.
Madhya Pradesh High Court · (2001) 76 ECC 145 : (2001) 132 ELT 555
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 143
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,611 of 2,383
High Courts22 Mar 2001Dismissed
Bhanwarlal and Others Vs Hiralal
Madhya Pradesh High Court · (2001) 2 MPJR 85
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 49
High Courts21 Mar 2001
Hasmukhalal Vs Income Tax Officer and Others
Madhya Pradesh High Court · (2001) 168 CTR 474 : (2001) 251 ITR 511 : (2001) 117 TAXMAN 231
Income Tax Act, 1961 — Section 143(3), 159(1), 159(4), 2(7), 245
High Courts20 Mar 2001
Om Prakash Gupta and Others Vs Income Tax Officer, Ward 1, Gwalior and Others
Madhya Pradesh High Court · (2001) 171 CTR 523 : (2001) 251 ITR 714 : (2002) 124 TAXMAN 196
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 133A, 142(1), 148, 281BIncome Tax Rules, 1962 — Rule 26, 86
High Courts20 Mar 2001Allowed
Gopal Lal Vs Tulsibai and others
Madhya Pradesh High Court · (2001) 2 ACC 360 : (2002) ACJ 1278 : (2001) 3 MPHT 234
Motor Vehicles Act, 1939 — Section 92Motor Vehicles Act, 1988 — Section 140, 149, 149(2), 173
High Courts19 Mar 2001
Sayeed Maqsood Ali Vs State of M.P. and others
Madhya Pradesh High Court · AIR 2001 MP 220 : (2001) 3 MPHT 459 : (2001) 2 MPLJ 605
Constitution of India, 1950 — Article 19(1), 21, 226, 227, 25Environment (Protection) Act, 1986 — Section 25Environment (Protection) Rules, 1986 — Rule 5
High Courts19 Mar 2001Dismissed
State of Madhya Pradesh Vs Presiding Officer and Others
Madhya Pradesh High Court · (2002) 95 FLR 582 : (2001) 4 MPHT 384 : (2001) 3 MPLJ 628
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2Minimum Wages Act, 1948 — Section 4
High Courts16 Mar 2001Dismissed
Jaiprakash Vs Shankar Prasad Tiwari
Madhya Pradesh High Court · (2001) 5 MPHT 490
Constitution of India, 1950 — Article 229, 229(1), 229(2), 229(3)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E, 23J
High Courts16 Mar 2001Dismissed
Banwari Lal Gupta and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 2 MPJR 45
Madhya Pradesh Land Revenue Code, 1959 — Section 237, 237(2)
High Courts16 Mar 2001Allowed
Gajendra Vs Smt. Madhu Mati
Madhya Pradesh High Court · AIR 2001 MP 299 : (2001) 2 DMC 123 : (2002) ILR (MP) 132 : (2001) 3 MPHT 335 : (2001) 2 MPLJ 433
Civil Procedure Code, 1908 (CPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts16 Mar 2001Dismissed
Banwarilal Gupta and others Vs State of M.P. and others
Madhya Pradesh High Court · (2004) ILR (MP) 527 : (2001) 2 MPHT 307 : (2002) 1 MPLJ 420
Limitation Act, 1963 — Section 14Madhya Pradesh Land Revenue Code, 1959 — Section 237(1), 50
High Courts15 Mar 2001
Ku. Bharti Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 5 MPHT 102
Motor Vehicles Act, 1988 — Section 166
High Courts15 Mar 2001
Reeta Mical and Others Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (2003) ACJ 473
High Courts15 Mar 2001Allowed
Dhannalal Vs Smt. Kalavatibai and others
Madhya Pradesh High Court · (2001) 03 MP CK 0065
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 21A, 23A
High Courts15 Mar 2001Allowed
Kadam Lal Vs Surendra Kumar and others
Madhya Pradesh High Court · (2001) 4 MPHT 186
Motor Vehicles Act, 1939 — Section 110
High Courts15 Mar 2001Dismissed
SAE Mazdoor Union, Jabalpur Vs The Labour Commissioner, Indore and others
Madhya Pradesh High Court · (2002) ILR (MP) 416 : (2001) 3 MPHT 200 : (2002) 3 MPLJ 249
Constitution of India, 1950 — Article 226, 227, 26, 27, 28Industrial Disputes Act, 1947 — Section 2, 25Madhya Pradesh Industrial Disputes Rules, 1957 — Rule 75
High Courts15 Mar 2001Allowed
Hajarilal Vs Smt. Chandrakala
Madhya Pradesh High Court · (2001) 2 DMC 150
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Hindu Marriage Act, 1955 — Section 13(1)
High Courts15 Mar 2001Allowed
Bharti Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2003) ACJ 483
Motor Vehicles Act, 1988 — Section 166
High Courts15 Mar 2001
Union of India (UOI) Vs Primo Pick N. Pack Limited
Madhya Pradesh High Court · (2002) 142 ELT 562 : (2001) 5 MPHT 95 : (2001) 3 MPLJ 50
Central Excise Rules, 1944 — Rule 57H
High Courts14 Mar 2001Allowed
Kishan Singh Ahluwalia Vs Sheela Saxena and Others
Madhya Pradesh High Court · AIR 2001 MP 250 : (2001) 2 JLJ 287 : (2001) 4 MPHT 300 : (2001) 2 MPLJ 117
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 27Succession Act, 1925 — Section 276, 281, 63