High Courts27 Aug 2002Allowed
Kailash Auto Builders Co. Pvt. Ltd., Udaipur Vs State of M.P. and another
Madhya Pradesh High Court · (2003) 1 MPLJ 610
Madhya Pradesh Land Revenue Code, 1959 — Section 247(7)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 14 of 51
High Courts27 Aug 2002Allowed
Oriental Insurance Co. Ltd. Vs M/s Krishna Enterprises
Madhya Pradesh High Court · (2003) 1 MPJR 95
Constitution of India, 1950 — Article 226
High Courts26 Aug 2002
Kunjal Singh Thakur Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 SCT 369
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 3Prevention of Corruption Act, 1988 — Section 13(1)
High Courts26 Aug 2002
Gajanand Agarwal Vs State of M.P. and another
Madhya Pradesh High Court · (2003) 2 MPLJ 26
Madhya Pradesh Municipalities Act, 1961 — Section 127(1), 129, 130
High Courts25 Aug 2002Dismissed
S.K. Pharmaceuticals Ltd. and Another Vs Ved Prakash Gupta
Madhya Pradesh High Court · (2002) 2 MPJR 515
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22A
High Courts23 Aug 2002Allowed
Trust, Gora Khurd Vs State and Others
Madhya Pradesh High Court · (2003) 1 MPJR 470
Madhya Pradesh Public Trust Act, 1951 — Section 26
High Courts23 Aug 2002Allowed
Narmada Enterprises, Hoshangabad Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 511
High Courts23 Aug 2002Dismissed
Kirti Prem Raj Jain Vs Ved Prakash Gupta
Madhya Pradesh High Court · (2002) 2 MPJR 595 : (2003) 1 MPLJ 394 : (2003) 47 SCL 104
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22A
High Courts23 Aug 2002Dismissed
S.K. Pharmaceuticals Ltd. and Another Vs Ved Prakash Gupta
Madhya Pradesh High Court · (2003) 1 BC 379
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406
High Courts23 Aug 2002Allowed
Harish Minerals Supply Company Vs M.P. Electricity Board
Madhya Pradesh High Court · AIR 2003 MP 79 : (2002) ILR (MP) 719 : (2002) 4 MPHT 530 : (2002) 4 MPLJ 565
Electricity Act, 1910 — Section 26(6)Madhya Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1961 — Section 5(2)
High Courts23 Aug 2002Allowed
Shri Deo Janki Raman Mandir Trust Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 290 : (2003) 2 MPLJ 448
Madhya Pradesh Public Trust Act, 1951 — Section 26, 27(1), 27(2)
High Courts23 Aug 2002Allowed
(Smt.) Neetu Kathoria Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 MPJR 305
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 11B, 12, 3
High Courts23 Aug 2002Dismissed
Onkar Prasad Mishra Vs Smt. Kamla Bai
Madhya Pradesh High Court · (2003) 3 MPHT 93 : (2003) 2 MPLJ 28
Penal Code, 1860 (IPC) — Section 500
High Courts21 Aug 2002Allowed
Raj Kumar Tiwari Vs State and Others
Madhya Pradesh High Court · (2003) 3 LLJ 1045 : (2003) 3 MPLJ 318 : (2003) 4 RCR(Criminal) 93
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14, 2, 3
High Courts21 Aug 2002Allowed
Suresh Narain Vs The Food Inspector and Another
Madhya Pradesh High Court · (2002) ILR (MP) 758 : (2002) 5 MPHT 559 : (2002) 2 MPJR 383 : (2003) 2 MPLJ 120
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2B), 13(2C), 13(2D), 13(3)
High Courts21 Aug 2002
Ramesh Singh Vs Hari Shankar and Others
Madhya Pradesh High Court · (2004) 2 ACC 716
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts21 Aug 2002Allowed
Dadu alias Indraka Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 1125 : (2003) 1 MPHT 302
Arms Act, 1959 — Section 25(1)Evidence Act, 1872 — Section 3
High Courts21 Aug 2002Dismissed
Oriental Insurance Co. Ltd. Vs Dhapubai and Others
Madhya Pradesh High Court · (2003) 1 ACC 237 : (2004) ACJ 583
Motor Vehicles Act, 1988 — Section 147(1)
High Courts20 Aug 2002Allowed
Madhulika Verma and another Vs Prabhawati Verma
Madhya Pradesh High Court · (2002) 2 MPJR 465 : (2003) 1 MPLJ 65
Evidence Act, 1872 — Section 101, 102, 103, 104, 112Succession Act, 1925 — Section 383, 384
High Courts20 Aug 2002
Somvati Gupta and Others Vs Ashok Kumar Bhatt and Others
Madhya Pradesh High Court · (2006) 3 ACC 100
Motor Vehicles Act, 1939 — Section 95(2)(a)