High Courts28 Aug 2000Allowed
Hari Shankar Dubey Vs Charuchandra Dwivedi and Others
Madhya Pradesh High Court · (2001) 1 MPJR 266
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,632 of 2,383
High Courts25 Aug 2000Dismissed
Oriental Insurance Co. Ltd. Vs Gindabai and Others
Madhya Pradesh High Court · (2002) ACJ 1589
High Courts25 Aug 2000Dismissed
Manish Kumar Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) 5 MPHT 125 : (2001) 2 MPLJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1)Essential Commodities Act, 1955 — Section 3, 7
High Courts25 Aug 2000Dismissed
Optel Telecommunications Ltd. Vs Union of India and others
Madhya Pradesh High Court · AIR 2001 MP 161 : (2001) 2 JLJ 81 : (2001) 2 MPHT 393 : (2001) 2 MPLJ 277
Constitution of India, 1950 — Article 14, 19, 226
High Courts24 Aug 2000
BHAGWANDAS SHOBHALAL JAIN Vs COMMISSIONER OF INCOME TAX and Another
Madhya Pradesh High Court · (2001) 164 CTR 224
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 263
High Courts24 Aug 2000
Saphi Mohammad Vs Ram Jiyawan and Others
Madhya Pradesh High Court · (2000) 4 MPHT 454
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 115
High Courts24 Aug 2000
Bhagwandas Shobhalal Jain Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2000) 164 CTR 224 : (2001) 248 ITR 630 : (2001) 116 TAXMAN 209
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 263
High Courts24 Aug 2000Dismissed
The Oriental Insurance Co. Ltd. Vs Aguram and Others
Madhya Pradesh High Court · (2000) 4 MPHT 353
High Courts24 Aug 2000
Dhartipakad Madan Lal Agrawal
Madhya Pradesh High Court · (2001) 1 JLJ 96 : (2000) 4 MPHT 131 : (2000) 3 MPLJ 318
Advocates Act, 1961 — Section 35Constitution of India, 1950 — Article 129, 19, 19(1), 19(2), 215Contempt of Courts Act, 1971 — Section 12, 14, 14(2), 18
High Courts24 Aug 2000Dismissed
Prakash Jain and others Vs Vijay Saxena and another
Madhya Pradesh High Court · (2001) 1 MPHT 203 : (2001) 1 MPLJ 148
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)Presidency Small Cause Courts Act, 1882 — Section 19
High Courts24 Aug 2000Dismissed
Oriental Insurance Co. Ltd. Vs Vidya Devi and Others
Madhya Pradesh High Court · (2002) ACJ 1580
Motor Vehicles Act, 1988 — Section 149, 170
High Courts24 Aug 2000
SHOBHA SOYA OIL PRODUCTS Vs COMMISSIONER OF INCOME TAX and Another
Madhya Pradesh High Court · (2001) 164 CTR 222 : (2001) 114 TAXMAN 639
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 263
High Courts22 Aug 2000Dismissed
Subodh Mittal Vs The Chairman and Managing Director, Allahabad Bank and Others
Madhya Pradesh High Court · (2001) 5 MPHT 215 : (2001) 1 MPLJ 455
Civil Procedure Code, 1908 (CPC) — Section 115, 20
High Courts22 Aug 2000
Kedia Distilleries Ltd. and Another Vs Chhattisgarh Chemical Mill Mazdoor Sangh and Others
Madhya Pradesh High Court · (2000) 87 FLR 547 : (2000) ILR (MP) 103 : (2000) 2 LLJ 1177
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 33CMadhya Pradesh Industrial Relations Act, 1960 — Section 51, 65(3)
High Courts22 Aug 2000Dismissed
Kedia Distilleries Limited Vs Board for Industrial and Financial Reconstruction and Another
Madhya Pradesh High Court · (2002) 110 CompCas 581
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22(3)
High Courts21 Aug 2000Allowed
Kalyan Das and Others Vs Narayan Singh and Others
Madhya Pradesh High Court · (2001) 5 MPHT 374 : (2001) 1 MPJR 419
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Court Fees Act, 1870 — Article 17, 7Specific Relief Act, 1963 — Section 42
High Courts21 Aug 2000
Mohd. Shafique Pahalwan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) 2 JLJ 328 : (2001) 5 MPHT 238 : (2001) 2 MPJR 6
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 161, 162Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 109, 302, 307, 34
High Courts19 Aug 2000Dismissed
Secretary, Krishi Upaj Mandi Samiti Vs Presiding Officer and Another
Madhya Pradesh High Court · (2001) 3 LLJ 732
High Courts19 Aug 2000Dismissed
Munnalal Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 1097 : (2001) 1 MPHT 237 : (2000) 3 MPLJ 5
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2