High Courts24 Jun 2002Dismissed
Dayal Laminates Pvt. Ltd. Vs CEGAT and CCE
Madhya Pradesh High Court · (2002) 83 ECC 819
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 26 of 51
High Courts24 Jun 2002Dismissed
Procter and Gamble Hygiene and Health Care Ltd. Vs C.C. and C. Ex.
Madhya Pradesh High Court · (2004) 165 ELT 4
Central Excises and Salt Act, 1944 — Section 11A(1), 35FConstitution of India, 1950 — Article 226
High Courts24 Jun 2002Allowed
South Eastern Coalfields Ltd. Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 314
Stamp Act, 1899 — Section 33, 33(1), 42
High Courts30 May 2002Dismissed
Jaganath Dhaniram Jindal and another Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 152
Land Acquisition Act, 1894 — Section 17(1), 4, 5A
High Courts26 May 2002Allowed
Leelabai Vs Kailashchandra Charawande
Madhya Pradesh High Court · (2002) 4 MPLJ 552
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128
High Courts23 May 2002Allowed
Lakhan Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 1 MPJR 152
Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts20 May 2002Dismissed
Hardeo Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 42 : (2002) 4 MPLJ 603
Evidence Act, 1872 — Section 45, 60Penal Code, 1860 (IPC) — Section 302
High Courts17 May 2002Dismissed
Hari Ram and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 316 : (2003) 3 MPLJ 344
Evidence Act, 1872 — Section 154, 3Penal Code, 1860 (IPC) — Section 302Criminal Procedure Code, 1973 (CrPC) — Section 154, 157
High Courts17 May 2002Allowed
United India Insurance Company Ltd. Vs Mohammad Yunus and Others
Madhya Pradesh High Court · (2002) 5 MPHT 508 : (2002) 4 MPLJ 28
Motor Vehicles Act, 1939 — Section 110A, 95(2)
High Courts17 May 2002Allowed
Lekh Ram Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPJR 220
Penal Code, 1860 (IPC) — Section 376, 450
High Courts17 May 2002Dismissed
Smt. Asha Qureshi Vs Afaq Qureshi
Madhya Pradesh High Court · AIR 2002 MP 263 : (2002) 4 MPHT 108 : (2002) 3 MPLJ 394
Contract Act, 1872 — Section 17(4)Special Marriage Act, 1954 — Section 25, 29
High Courts17 May 2002Dismissed
Bharat Singh Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 1427 : (2008) ILR (MP) 2126 : (2002) 4 MPHT 441 : (2002) 3 MPLJ 552
Evidence Act, 1872 — Section 134, 145, 154, 157, 3Penal Code, 1860 (IPC) — Section 302
High Courts17 May 2002
Kalla Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 247
Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts17 May 2002Allowed
United India Insurance Co. Ltd. Vs Mohammad Yunus and Others
Madhya Pradesh High Court · (2003) ACJ 1542
Motor Vehicles Act, 1939 — Section 110A, 95(2)
High Courts17 May 2002Dismissed
M.D. Sharma and others Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 114
Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 13, 4, 5, 6, 8Penal Code, 1860 (IPC) — Section 120B, 409, 471
High Courts17 May 2002Allowed
Ganesh Ram and Others Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPJR 38
Penal Code, 1860 (IPC) — Section 223, 302, 307, 324
High Courts17 May 2002Allowed
Gopal Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPJR 217
Penal Code, 1860 (IPC) — Section 302
High Courts16 May 2002
Shantilal Vs Man Singh and Others
Madhya Pradesh High Court · (2002) 3 ACC 176
Motor Vehicles Act, 1988 — Section 173
High Courts16 May 2002Allowed
Jawahar Lal Gupta Vs The Rajya Nirvachan Ayog and Another
Madhya Pradesh High Court · AIR 2003 MP 161 : (2002) ILR (MP) 575 : (2003) 1 MPLJ 180
Madhya Pradesh Municipalities Act, 1961 — Section 32C
High Courts16 May 2002Allowed
Salam Mani Singh (Dr.) Vs Lakshmibai National Institute of Physical Education and Others
Madhya Pradesh High Court · (2002) 2 JLJ 391 : (2003) 2 MPJR 124
Constitution of India, 1950 — Article 226