High Courts03 Apr 2002Allowed
Devi Singh Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 267
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 35 of 51
High Courts03 Apr 2002Allowed
Suryamukhi Devi Vs Shiv Prasad and Others
Madhya Pradesh High Court · (2003) ACJ 1846
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts02 Apr 2002Allowed
Chimanlal Rawal Vs Aslam and Others
Madhya Pradesh High Court · (2003) ACJ 2024 : (2003) ILR (MP) 963 : (2002) 2 JLJ 231 : (2002) 3 MPHT 488 : (2002) 2 MPJR 476 : (2002) 4 MPLJ 132
Motor Vehicles Act, 1988 — Section 166(3), 171, 173
High Courts02 Apr 2002
New India Assurance Co. Ltd. Vs Smt. Guddi and Others
Madhya Pradesh High Court · (2003) ACJ 1526 : (2003) 1 JLJ 79 : (2002) 2 MPHT 308 : (2002) 2 MPJR 275
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 242Motor Vehicles Act, 1988 — Section 173
High Courts02 Apr 2002
Smt. Nanbai and Others Vs Vijay Kumar Awasthi and Others
Madhya Pradesh High Court · (2003) ACJ 1990 : (2002) 3 MPHT 279 : (2002) 3 MPLJ 240
Motor Vehicles Act, 1988 — Section 128, 168, 171, 173
High Courts02 Apr 2002
Smt. Rukmani Bai and Another Vs Kanchhedi Lal and Others
Madhya Pradesh High Court · (2002) 2 MPHT 464
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts02 Apr 2002
Ravi Sonkar and Others Vs State and Others
Madhya Pradesh High Court · (2002) 2 MPJR 540
Madhya Pradesh Municipal Corporation Act, 1956 — Section 304, 322, 323
High Courts02 Apr 2002Allowed
Dr. G.K. Kundlani Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 381 : (2002) 5 MPHT 148 : (2002) 4 MPLJ 451
Constitution of India, 1950 — Article 141, 227
High Courts01 Apr 2002Allowed
Harvansh and Sons Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 186 CTR 364 : (2004) 266 ITR 364 : (2002) 4 MPLJ 495
Income Tax Act, 1961 — Section 206C, 44AC
High Courts01 Apr 2002Allowed
Siddhartha Tubes Ltd. Vs CEGAT
Madhya Pradesh High Court · (2002) 82 ECC 44 : (2002) 144 ELT 540
Constitution of India, 1950 — Article 227
High Courts01 Apr 2002
Om Prakash Pali Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 MPHT 335 : (2002) 1 MPJR 425 : (2002) 2 MPLJ 593
High Courts01 Apr 2002Allowed
Sunil Kumar and Another Vs Smt. Anguri Choudhari and Another
Madhya Pradesh High Court · (2002) 3 MPHT 432 : (2002) 3 MPLJ 371
Evidence Act, 1872 — Section 63, 65
High Courts01 Apr 2002Allowed
Pradip @ Pappu Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 DMC 716
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
High Courts01 Apr 2002Dismissed
Munna and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 396 : (2002) 3 MPLJ 142
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts01 Apr 2002
Harvansh and Sons Vs Union of India
Madhya Pradesh High Court · (2002) 4 MPLJ 495 : (2003) 133 TAXMAN 926
Income Tax Act, 1961 — Section 206C, 276BB
High Courts01 Apr 2002Dismissed
Uttam Singh Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 560
Evidence Act, 1872 — Section 118, 8Penal Code, 1860 (IPC) — Section 300, 302
High Courts01 Apr 2002
Urmila Deora and Others Vs Madhya Pradesh State Road Trans. Corpn. and Others
Madhya Pradesh High Court · (2003) ACJ 1803 : (2003) ILR (MP) 432 : (2002) 3 MPLJ 347
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts01 Apr 2002Dismissed
A.B. Joglekar and Another Vs Debts Recovery Tribunal and Another
Madhya Pradesh High Court · (2004) 3 BC 41 : (2002) 5 MPHT 187 : (2002) 4 MPLJ 521
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21
High Courts28 Mar 2002Dismissed
Digpal Singh Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2003) 1 LLJ 876 : (2002) 5 MPHT 131 : (2002) 4 MPLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(1), 7A, 8B
High Courts28 Mar 2002Partly Allowed
State of M.P. Vs Balwant Singh
Madhya Pradesh High Court · (2002) CriLJ 2589 : (2002) 3 MPHT 289 : (2002) 4 MPLJ 218
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304, 323