High Courts19 Jul 2002Allowed
Vidhyaram Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 4 MPHT 336 : (2003) 1 MPJR 80 : (2002) 4 MPLJ 532 : (2003) 1 RCR(Criminal) 209
Arms Act, 1959 — Section 21(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 20 of 51
High Courts19 Jul 2002Dismissed
State Bank of India and Another Vs Binod Mills Co. Ltd. and Others
Madhya Pradesh High Court · (2003) 1 BC 338
Companies Act, 1956 — Section 483, 529
High Courts19 Jul 2002Allowed
Khatunbai @ Mehraj Bi Vs Gani Khan
Madhya Pradesh High Court · (2002) 4 MPHT 180 : (2002) 3 MPLJ 449
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2
High Courts19 Jul 2002Partly Allowed
Babariya and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 127 : (2002) 3 MPLJ 463
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts18 Jul 2002Dismissed
Commissioner of Income Tax Vs Indore Plastics P. Ltd.
Madhya Pradesh High Court · (2003) 262 ITR 163
Income Tax Act, 1961 — Section 256(2), 269SS, 271D
High Courts18 Jul 2002
Commissioner of Income Tax Vs Indore Plastics (P) Ltd.
Madhya Pradesh High Court · (2002) 124 TAXMAN 729
Income Tax Act, 1961 — Section 269SS
High Courts18 Jul 2002Dismissed
Union of India (UOI) and Others Vs V.K. Girdonia and Another
Madhya Pradesh High Court · (2003) 96 FLR 382 : (2002) 4 MPHT 418 : (2003) 1 MPLJ 387
Penal Code, 1860 (IPC) — Section 34, 408, 420, 467, 468
High Courts18 Jul 2002Dismissed
Chandra Pal Singh Pundhir Vs M.P. Board of Secondary Education and Others
Madhya Pradesh High Court · (2002) 95 FLR 1104 : (2003) ILR (MP) 521 : (2002) 4 MPHT 213 : (2003) 1 MPJR 105
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 29(1), 9
High Courts18 Jul 2002Allowed
Paramjeet Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 3 MPLJ 101
Constitution of India, 1950 — Article 14Madhya Pradesh General Clauses Act, 1957 — Section 24AMadhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 21, 21(1), 3, 3(1), 5
High Courts18 Jul 2002
Dr. Manish Singhal Vs Netaji Subhash Chandra Bose Medical College and another
Madhya Pradesh High Court · (2003) 1 MPLJ 345
Indian Medical Council Act, 1956 — Section 19A, 33
High Courts18 Jul 2002Allowed
Jaggu Bai and Others Vs Kissu Patel and Another
Madhya Pradesh High Court · (2004) ACJ 403
High Courts17 Jul 2002Dismissed
Ramlal Satpute Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 119
Letters Patent Act, 1865 — Clause 10Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 91
High Courts17 Jul 2002Allowed
Ajij Khan and others Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPLJ 507
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Jul 2002Dismissed
Manoj Vs Savita
Madhya Pradesh High Court · (2003) CriLJ 3087
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 403, 482Penal Code, 1860 (IPC) — Section 198A, 494, 500
High Courts17 Jul 2002
Commissioner of Income Tax Vs Vijay Kumar Rajendra Kumar and Co.
Madhya Pradesh High Court · (2002) 124 TAXMAN 737
Income Tax Act, 1961 — Section 256(2)
High Courts17 Jul 2002Dismissed
M.P. Mineral Supply Co. Vs Government of India and Others
Madhya Pradesh High Court · (2003) ILR (MP) 818 : (2003) 1 MPHT 119 : (2002) 4 MPLJ 60
Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 24(3)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(4), 5(1)
High Courts17 Jul 2002Dismissed
Ashok Pharmaceuticals Vs CEGAT
Madhya Pradesh High Court · (2002) 83 ECC 55
Constitution of India, 1950 — Article 227
High Courts16 Jul 2002Dismissed
Ramashray Tripathi Vs Union of India and others
Madhya Pradesh High Court · (2003) 1 MPLJ 630
Constitution of India, 1950 — Article 226, 227
High Courts16 Jul 2002
F.C.L. Technologies and Products Ltd. Vs Chief Commissioner, Customs and Central Excise and Others
Madhya Pradesh High Court · (2003) 85 ECC 147 : (2002) 4 MPHT 237 : (2002) 3 MPLJ 585
Central Excise Rules, 1944 — Rule 57CCConstitution of India, 1950 — Article 226
High Courts16 Jul 2002Partly Allowed
Mahesh Chandra Nagar Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 4022 : (2002) 4 MPHT 174 : (2003) 2 MPLJ 109
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(A), 42(1), 42(2)