High Courts16 Jul 2002Dismissed
Ravinder Singh Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPHT 31 : (2003) 3 MPLJ 9
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 21 of 51
High Courts16 Jul 2002
Commissioner of Income Tax Vs Nand Manahor Agencies
Madhya Pradesh High Court · (2002) 124 TAXMAN 728
Income Tax Act, 1961 — Section 256(2)
High Courts16 Jul 2002Allowed
Narayan Vs Nawab Khan and another
Madhya Pradesh High Court · (2002) 4 MPLJ 505
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)(ii), 7(1), 7(5)
High Courts16 Jul 2002
Nitin Vs Radhis
Madhya Pradesh High Court · (2002) 3 ACC 489
Motor Vehicles Act, 1988 — Section 173
High Courts15 Jul 2002
Food Corporation of India and Another Vs Munnilal Singh and Another
Madhya Pradesh High Court · AIR 2003 MP 66 : (2003) 4 JCR 320 : (2003) 1 JLJ 223 : (2002) 2 MPJR 252 : (2003) 2 MPLJ 290
Civil Procedure Code Amendment Act, 1999 — Section 34Civil Procedure Code Amendment Act, 2002 — Order 41 Rule 11, Order 42 Rule 2, 16(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, 100, 102, 115, 89
High Courts15 Jul 2002
Sudhir Kumar Sharma Vs Bundel Khand Kshetriya Gramin Bank
Madhya Pradesh High Court · (2003) 97 FLR 184 : (2003) ILR (MP) 445 : (2002) 4 MPHT 114 : (2003) 1 MPLJ 142
Industrial Disputes Act, 1947 — Section 2, 2A
High Courts15 Jul 2002Allowed
Babu Ali and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 1 DMC 504
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts12 Jul 2002Dismissed
Mohd. Umar Khan Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 367
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 227
High Courts12 Jul 2002Dismissed
Nemichand (deceased through L.Rs.) Vs M.P. Financial Corporation
Madhya Pradesh High Court · (2002) 95 FLR 1101 : (2003) 2 MPHT 22
Civil Procedure Code, 1908 (CPC) — Section 11, 96Constitution of India, 1950 — Article 12, 226, 227, 311
High Courts12 Jul 2002Allowed
Shyam Singh Rathore Vs Municipal Corporation and Others
Madhya Pradesh High Court · (2002) 4 MPHT 332 : (2003) 1 MPJR 100
High Courts12 Jul 2002Partly Allowed
B.D. Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 267 : (2002) 4 MPHT 164 : (2002) 3 MPLJ 483
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 64, 9(4)
High Courts12 Jul 2002Dismissed
Sultan Ahmad Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2002) 94 FLR 1018 : (2003) ILR (MP) 956 : (2002) 4 MPHT 328 : (2002) 2 MPJR 345 : (2002) 3 MPLJ 499
Madhya Pradesh Fundamental Rules — Rule 56
High Courts12 Jul 2002Dismissed
Manoj Kumar Gautam Vs Laxmi Bai and another
Madhya Pradesh High Court · (2003) 1 MPLJ 257
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Jul 2002
Manoj Kumar Gautam Vs Laxmi Bai and Another
Madhya Pradesh High Court · (2002) 5 CriminalCC 297
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Jul 2002Allowed
Ramesh Chandra Garg Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 493
Essential Commodities Act, 1955 — Section 3, 7Krishi Upaj Mandi Adhiniyam, 1972 — Section 19(6)
High Courts11 Jul 2002Dismissed
M. Ishaq M. Ghulam (Firm) Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 JLJ 148
High Courts11 Jul 2002Dismissed
Ajit @ Bhuriya Vs State of M.P.
Madhya Pradesh High Court · (2002) ILR (MP) 1045 : (2003) 1 MPHT 327 : (2003) 1 MPLJ 44 : (2003) 1 RCR(Criminal) 690
Criminal Procedure Code, 1973 (CrPC) — Section 427(2), 482Penal Code, 1860 (IPC) — Section 365
High Courts11 Jul 2002Allowed
State of M.P. and Others Vs Rajaram and Another
Madhya Pradesh High Court · (2003) ILR (MP) 645 : (2003) 1 LLJ 927 : (2003) 1 MPHT 324 : (2003) 1 MPLJ 90
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 17
High Courts11 Jul 2002
Agrawal Warehousing and Leasing Ltd. (now Admanum Finance Ltd.) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2002) 177 CTR 15 : (2002) 257 ITR 235 : (2002) 124 TAXMAN 440
Income Tax Act, 1961 — Section 143(1), 143(2), 254, 255
High Courts11 Jul 2002Dismissed
Awadesh Narain Mishra Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2002) 94 FLR 1020 : (2002) 3 LLJ 800