COURT ARCHIVE

Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 37 of 51

High Courts21 Mar 2002Allowed

Municipal Corporation, Gwalior Vs Anil Sharma and Others

Madhya Pradesh High Court · AIR 2003 MP 32 : (2002) 2 JLJ 221 : (2002) 3 MPHT 372 : (2002) 2 MPLJ 595

Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 24, 28, 30, 33

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High Courts21 Mar 2002Dismissed

Shiv Prasad Pandey Vs Bharat Sanchar Nigam Limited

Madhya Pradesh High Court · (2002) 5 MPHT 566 : (2003) 1 MPLJ 86

Constitution of India, 1950 — Article 14, 19(1), 226, 227

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High Courts20 Mar 2002

Orient Paper Mills Vs State of M.P. and others

Madhya Pradesh High Court · (2002) 3 MPLJ 178

Madhya Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1961 — Section 4, 6Madhya Pradesh Land Revenue Code, 1959 — Section 147Madhya Pradesh Upkar Adhiniyam, 1981 — Section 3, 4

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High Courts20 Mar 2002

Ram Ratan Tiwari Vs State of M.P. and Others

Madhya Pradesh High Court · (2002) 5 MPHT 11 : (2002) 2 MPJR 557 : (2002) 4 MPLJ 401

Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts20 Mar 2002

Ram Narain Singh Vs Chief of Army Staff and Others

Madhya Pradesh High Court · (2002) 2 JLJ 86 : (2002) 2 MPLJ 623

Army Act, 1950 — Section 164(2), 39

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High Courts20 Mar 2002Allowed

Satya Narayan Mishrilal Bediya Vs State of M.P. and Others

Madhya Pradesh High Court · (2002) 3 MPHT 151 : (2002) 2 MPLJ 613

Cess and Other Taxes on Minerals (Validation) Act, 1992 — Section 2, 2(1)

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High Courts20 Mar 2002Partly Allowed

Maharishi Mahesh Yogi Vedic Vishwavidyalaya and Others Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2002 MP 196 : (2002) 2 MPHT 353

Constitution of India, 1950 — Article 14Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 51, 52Maharishi Mahesh Yogi Vedic Viswavidyalaya Adhiniyam, 1995 — Section 31, 4, 9(2)

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High Courts20 Mar 2002

G.P. Sharma Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 3104 : (2002) 3 MPHT 355 : (2002) 3 MPLJ 291 : (2003) 1 RCR(Criminal) 424

Criminal Procedure Code, 1973 (CrPC) — Section 162, 172, 173Evidence Act, 1872 — Section 145, 161

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High Courts20 Mar 2002

Brijkishore Gupta Vs Chairman-Cum-Managing Director, Bharat Sanchar Nigam Ltd., and others

Madhya Pradesh High Court · (2002) 4 MPLJ 128

Constitution of India, 1950 — Article 14

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High Courts19 Mar 2002Allowed

Shyam Lal Vs State of M.P.

Madhya Pradesh High Court · (2002) 3 MPLJ 542

Penal Code, 1860 (IPC) — Section 302, 304(1)

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High Courts19 Mar 2002Dismissed

Sushant Jha Vs Director, Professional Examination Board and Another

Madhya Pradesh High Court · (2002) 5 MPHT 453 : (2003) 1 MPJR 511

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High Courts19 Mar 2002Allowed

Laxminarayan Sharma Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2002) 5 MPHT 127 : (2002) 4 MPLJ 82

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High Courts18 Mar 2002Partly Allowed

Ramesh Vs State of M.P.

Madhya Pradesh High Court · (2002) ILR (MP) 1030 : (2002) 2 MPHT 244 : (2002) 3 MPLJ 35

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts18 Mar 2002

Chaudhary Builders Vs Asstt. Commissioner of Income Tax

Madhya Pradesh High Court · (2002) 174 CTR 574 : (2003) 126 TAXMAN 236

Income Tax Act, 1961 — Section 260A

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High Courts18 Mar 2002Allowed

Shrinath Buliyan Refinery Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2002) 175 CTR 367 : (2002) 255 ITR 215

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Income Tax Act, 1961 — Section 260A, 260A(7)

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High Courts18 Mar 2002Dismissed

Kaushal Kishore Biyani Vs Union of India (UOI)

Madhya Pradesh High Court · (2002) 256 ITR 679 : (2002) 2 MPHT 512 : (2002) 3 MPLJ 297

Income Tax Act, 1961 — Section 271C, 276B

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High Courts18 Mar 2002Dismissed

Tulsi Bhatia Vs Debts Recovery Tribunal

Madhya Pradesh High Court · (2002) 03 MP CK 0051

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(4)

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High Courts18 Mar 2002Dismissed

Prakash Pawar Vs State of M.P.

Madhya Pradesh High Court · (2003) 2 MPJR 247

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i)

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High Courts18 Mar 2002Allowed

Municipal Corporation, Gwalior Vs M.E.S. Builders' Association and Another

Madhya Pradesh High Court · (2002) 2 MPHT 508 : (2002) 2 MPLJ 524

Constitution of India, 1950 — Article 286Madhya Pradesh Municipal Corporation Act, 1956 — Section 133(2A)

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High Courts18 Mar 2002Allowed

Indore Education and Services Society and Others Vs Bank of India and Others

Madhya Pradesh High Court · (2002) 5 MPHT 434 : (2002) 4 MPLJ 557

Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19(3), 20, 20(1), 20(2), 20(5)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(2), 18, 19, 19(3)

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