COURT ARCHIVE

Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 19 of 51

High Courts25 Jul 2002Allowed

Chetak Constructions Limited Vs Om Prakash and Others

Madhya Pradesh High Court · AIR 2003 MP 145 : (2003) ILR (MP) 687 : (2003) 2 MPJR 95

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Evidence Act, 1872 — Section 115, 21, 31Transfer of Property Act, 1882 — Section 53A

High Courts25 Jul 2002Dismissed

Ram Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 512

Penal Code, 1860 (IPC) — Section 380, 457

High Courts25 Jul 2002Dismissed

Kanchhedi Lal Ghasita Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2002) 4 MPHT 405 : (2003) 1 MPLJ 396

High Courts25 Jul 2002

Sunder Vs State of M.P.

Madhya Pradesh High Court · (2003) 1 MPLJ 118

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 40, 42, 50, 52

High Courts24 Jul 2002Allowed

Anil Kumar Verma Vs The Controller Professional Examination Board

Madhya Pradesh High Court · (2003) 2 MPJR 37

High Courts24 Jul 2002

Dr. Atmaram Daryani Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 1 MPHT 123

Pharmacy Act, 1948 — Section 30, 31, 34

High Courts24 Jul 2002Dismissed

Laxmi Narayan Vs Shanti Bai and Others

Madhya Pradesh High Court · (2003) 1 ACC 75 : (2004) ACJ 1157

High Courts24 Jul 2002Allowed

Parmanand and Hariram Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 2 MPHT 49 : (2003) 2 MPLJ 43

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 12(2)

High Courts24 Jul 2002Dismissed

Chandrabhan Sisodia Vs General Manager, Personal and Services Wing and Others

Madhya Pradesh High Court · (2003) 2 MPHT 334

Constitution of India, 1950 — Article 226, 227

High Courts24 Jul 2002Dismissed

Indra Singh and Others Vs Ramcharan and Others

Madhya Pradesh High Court · AIR 2003 MP 144 : (2002) ILR (MP) 738 : (2002) 4 MPLJ 563

Civil Procedure Code, 1908 (CPC) — Section 37

High Courts24 Jul 2002Allowed

M/s Baboolal Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 2 MPJR 112

Madhya Pradesh General Sales Tax Act, 1958 — Section 38, 39(2)

High Courts23 Jul 2002

Sunderlal Patwa Vs Digvijay Singh and another

Madhya Pradesh High Court · (2002) 2 MPJR 401 : (2003) 1 MPLJ 200

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397(2)Penal Code, 1860 (IPC) — Section 500

High Courts23 Jul 2002Dismissed

Shantilal Jain Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 97 FLR 775 : (2003) 2 MPHT 21

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Shops and Establishments Act, 1958 — Section 9

High Courts23 Jul 2002Allowed

Kamal Singh Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 7 : (2003) 1 MPJR 289 : (2003) 2 MPLJ 277 : (2003) 3 RCR(Criminal) 112

Penal Code, 1860 (IPC) — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

High Courts23 Jul 2002

State Bank of Indore Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2002) 177 CTR 227 : (2002) 175 CTR 221 : (2002) 257 ITR 463

Income Tax Act, 1961 — Section 119, 145, 37(3A), 37(3B)

High Courts23 Jul 2002

Shailendra Singh and another Vs Som Distilleries and Breweries Limited

Madhya Pradesh High Court · (2003) 1 MPLJ 97

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 205, 245, 245(2), 34, 406

High Courts23 Jul 2002Allowed

R.K. Builders Vs Municipal Corporation, Sagar and others

Madhya Pradesh High Court · (2003) 1 MPLJ 148

Madhya Pradesh Municipal Corporation Act, 1956 — Section 55

High Courts22 Jul 2002Allowed

Mahendra Singh Kourav and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 1 JLJ 369

Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3, 90Madhya Pradesh Panchayat (Procedure of Meeting and Conduct of Business) Rules 1994 — Rule 3Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 17(5), 25, 32

High Courts19 Jul 2002

Amritlal Patel Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPLJ 183

Penal Code, 1860 (IPC) — Section 120B, 477APrevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)

High Courts19 Jul 2002Allowed

Jhamkubai Vs Jaggannath

Madhya Pradesh High Court · (2003) 1 DMC 194

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24