COURT ARCHIVE

Madhya Pradesh High Court judgments

47,651 judgments · page 1,613 of 2,383

High Courts07 Mar 2001Dismissed

V.D. Handa Vs Vipul Handa

Madhya Pradesh High Court · (2001) CriLJ 3454 : (2001) 2 MPHT 133 : (2001) 2 MPLJ 688

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Penal Code, 1860 (IPC) — Section 420, 467, 468

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High Courts07 Mar 2001

Ashok Kumar Kirtiwar and another Vs State of M.P.

Madhya Pradesh High Court · (2001) CriLJ 2785 : (2001) 2 JLJ 374 : (2001) 3 MPHT 286 : (2001) 2 MPLJ 264 : (2001) 3 RCR(Criminal) 584

Criminal Procedure (Amendment) Act, 1974 — Section 8(1)Criminal Procedure Code, 1973 (CrPC) — Section 156, 2Madhya Pradesh Special Police Establishment Act, 1947 — Section 3, 4

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High Courts05 Mar 2001Dismissed

Midex Overseas Ltd. Vs M/s Dewas Soya Ltd. and another

Madhya Pradesh High Court · (2001) 3 MPHT 140 : (2001) 2 MPLJ 391

Arbitration and Conciliation Act, 1996 — Section 34(1), 34(2), 34(4)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts05 Mar 2001Dismissed

Balwant Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 335 : (2002) ILR (MP) 183 : (2001) 2 JLJ 126 : (2001) 3 MPHT 375 : (2001) 3 MPLJ 414 : (2002) 1 RCR(Criminal) 115

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438Essential Commodities (Amendment) Act, 1967 — Section 10Essential Commodities Act, 1955 — Section 3, 7, 7(1)

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High Courts05 Mar 2001Allowed

Mohan Singh Patel and others Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 MPHT 313 : (2001) 3 MPLJ 671

Criminal Procedure Code, 1973 (CrPC) — Section 317, 397, 401Evidence Act, 1872 — Section 30

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High Courts02 Mar 2001Dismissed

Sudhir Nisheet Onkar Vs State of M.P. and Others

Madhya Pradesh High Court · (2001) 89 FLR 1105 : (2001) 2 LLJ 833

Minimum Wages Act, 1948 — Section 20(2)(3)

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High Courts01 Mar 2001Allowed

Lakhandas Manikpuri and Another Vs The Central Warehousing Corporation and Others

Madhya Pradesh High Court · (2002) ILR (MP) 279 : (2001) 5 MPHT 112 : (2001) 4 MPLJ 498

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High Courts01 Mar 2001

Nasrin and Another Vs Govindram and Others

Madhya Pradesh High Court · (2003) ACJ 179

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High Courts28 Feb 2001Dismissed

Union of India and another Vs M/s Diamond Cements Narsingarh

Madhya Pradesh High Court · (2001) 2 ACC 280 : (2001) 3 MPHT 430 : (2001) 3 MPLJ 371

Limitation Act, 1963 — Section 5Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 32Railway Claims Tribunal Act, 1987 — Section 18(3), 23(1), 3(2)

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High Courts28 Feb 2001Dismissed

Dewas Die Castings Pvt. Ltd. Vs Deputy Commissioner of Sales Tax, Ujjain Division and Others

Madhya Pradesh High Court · (2001) 123 STC 548

Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 226, 366(29A)

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High Courts28 Feb 2001Dismissed

Ku. Veena Ambedkar Vs Union of India and others

Madhya Pradesh High Court · (2001) ILR (MP) 1341 : (2001) 2 MPHT 336 : (2002) 3 MPLJ 333 : (2002) 1 MPLJ 187

Constitution of India, 1950 — Article 16(4), 335, 38(2)

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High Courts27 Feb 2001Dismissed

Raghavendra Sharma Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) 5 MPHT 589

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts27 Feb 2001Dismissed

Sharif Khan Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 2 MPHT 303 : (2001) 2 MPLJ 335

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 227

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High Courts27 Feb 2001

Sunil Masih Vs Elizabeth Daisy Masih and another

Madhya Pradesh High Court · AIR 2001 MP 226 : (2001) 2 DMC 53 : (2001) ILR (MP) 430 : (2001) 2 JLJ 64 : (2001) 3 MPHT 220 : (2001) 2 MPJR 344 : (2001) 2 MPLJ 401 : (2001) 3 RCR(Criminal) 630

Divorce Act, 1869 — Section 10, 17, 34, 55

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High Courts27 Feb 2001