High Courts22 Jul 1999
Jindal Strips Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1999) 158 ELT 439
Central Excises and Salt Act, 1944 — Section 11AB, 11AB(1), 11AB(2), 11AC
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,680 of 2,383
High Courts22 Jul 1999Dismissed
Hemant Mittal and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPHT 472 : (1999) 2 MPLJ 20
Constitution of India, 1950 — Article 226
High Courts22 Jul 1999Dismissed
Satish Kumar Upadhyaya Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2000 MP 92 : (2001) ILR (MP) 1787 : (1999) 2 MPLJ 669
High Courts22 Jul 1999Dismissed
Ratilal Khoobchand Vs Commissioner for Workmen's Compensation-cum-Labour Court and Others
Madhya Pradesh High Court · (2002) ACJ 384 : (2001) 1 MPJR 257
Employees Compensation Act, 1923 — Section 2, 20, 30
High Courts22 Jul 1999Dismissed
Smt. Vijaywanti and Another Vs Jiyanlal and Others
Madhya Pradesh High Court · (2000) 1 MPJR 177
Stamp Act, 1899 — Section 35
High Courts22 Jul 1999
Anwar Hussain Vs Khalif Mohd. and Another
Madhya Pradesh High Court · (2001) ACJ 1420
Employees Compensation Act, 1923 — Section 4
High Courts22 Jul 1999Dismissed
Damoo @ Damodar Vs State of M.P.
Madhya Pradesh High Court · (2000) 2 DMC 226
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jul 1999Dismissed
Inder Kumar Panchal and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 2000 MP 28 : (1999) 2 MPLJ 660
Constitution of India, 1950 — Article 226Municipalities Act, 1961 — Section 346
High Courts20 Jul 1999
Mahesh Chandra Gupta and Another Vs A.K. Mishra
Madhya Pradesh High Court · (1999) 2 JLJ 386
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts20 Jul 1999Allowed
Rewa Gases Pvt. Ltd. Vs Assistant Collector of C. Ex., Satna
Madhya Pradesh High Court · (2002) 140 ELT 18 : (2000) 2 MPJR 395
Central Excises and Salt Act, 1944 — Section 11B, 37BConstitution of India, 1950 — Article 226
High Courts20 Jul 1999
Smt. Arunadevi Baheti Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (2000) 241 ITR 622
High Courts20 Jul 1999
Commissioner of Income Tax Vs Suresh Chandra Mittal
Madhya Pradesh High Court · (2000) 158 CTR 26 : (2000) 241 ITR 124 : (2000) 2 MPLJ 82 : (2002) 123 TAXMAN 1052
Income Tax Act, 1961 — Section 148, 271, 271(1)
High Courts20 Jul 1999Dismissed
Naveen Kumar Dulhani Vs State of M.P. and others
Madhya Pradesh High Court · (2000) 2 MPLJ 346
Madhya Pradesh Medical and Dental Post Graduate Entrance Examination Rules, 1999 — Rule 3(VI)(iv)
High Courts15 Jul 1999Dismissed
Dilip Kumar Khandalkar Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 MPHT 228 : (2000) 1 MPJR 389 : (2000) 1 MPLJ 438
Constitution of India, 1950 — Article 226Madhya Pradesh Shaskiya Shikshan Sanstha (Adhyapak On Tatha Anya Karamchari Ki Bharti) Niyam, 1979 — Rule 4
High Courts14 Jul 1999Allowed
Bharat Bhushan Vyas Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 1 MPJR 318
Constitution of India, 1950 — Article 226Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 1(2), 10, 11, 2(cc), 3
High Courts14 Jul 1999Dismissed
Steel Authority of India Ltd., Bhilai Vs Assistant Commissioner of Commercial Taxes, Durg and Another
Madhya Pradesh High Court · AIR 2000 MP 98 : (2001) ILR (MP) 1281 : (2000) 1 MPLJ 115
High Courts14 Jul 1999
State of M.P. and Others Vs Yogendra Prasad Sharma
Madhya Pradesh High Court · (1999) 2 MPLJ 667
Constitution of India, 1950 — Article 226
High Courts14 Jul 1999
Jamuna Prasad Jaisani Vs Smt. Shikha Dubey
Madhya Pradesh High Court · (2001) ILR (MP) 1286 : (1999) 2 JLJ 382 : (2000) 2 MPLJ 100
Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 482
High Courts14 Jul 1999Dismissed
Prahalad Singh Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 2 JLJ 374 : (2000) 1 MPHT 89
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj (Amendment) Act, 1996 — Section 15Madhya Pradesh Panchayat Raj Act, 1993 — Section 69, 69(1), 70, 70(1), 70(2)
High Courts13 Jul 1999Allowed
Catherine Teresa Raj Pillai Vs Awtar Singh and Others
Madhya Pradesh High Court · (2000) ACJ 1123