High Courts06 Mar 2002Dismissed
Sunil Kumar Arjun Das Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) 3 MPLJ 101
Evidence Act, 1872 — Section 32, 6, 8Penal Code, 1860 (IPC) — Section 306, 376
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 40 of 51
High Courts06 Mar 2002Dismissed
Sunil Kumar Arjun Das Gupta Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPLJ 101
Penal Code, 1860 (IPC) — Section 306, 376
High Courts06 Mar 2002Allowed
Shri Radhika Prakashan Pvt. Ltd. Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2002) 4 MPHT 47
Finance Act, 1998 — Section 89Income Tax Act, 1961 — Section 143(3)
High Courts06 Mar 2002
Union of India (UOI) and Others Vs Shri Vilas Ramesh Chand Tarhate and Others
Madhya Pradesh High Court · (2003) ILR (MP) 491 : (2002) 3 MPHT 474 : (2002) 3 MPLJ 475
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9
High Courts06 Mar 2002
Shri Radhika Prakashan (P) Ltd. Vs Union of India and Another
Madhya Pradesh High Court · (2002) 174 CTR 498
Finance (No. 2) Act, 1998 — Section 88, 89Income Tax Act, 1961 — Section 143
High Courts06 Mar 2002Dismissed
Munnalal Arya Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) ILR (MP) 1211 : (2002) 3 MPHT 118 : (2002) 2 MPJR 334 : (2002) 3 MPLJ 193
Madhya Pradesh Municipalities (the Conduct of Business of the Mayor-in-Council/President-in-Council and the powers and Functions of the Authorities) Rules, 1998 — Rule 4
High Courts06 Mar 2002Allowed
Radhika Prakashan P. Ltd. Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2002) 256 ITR 265 : (2002) 3 MPLJ 317 : (2003) 126 TAXMAN 232
Finance (No. 2) Act, 1998 — Section 89
High Courts06 Mar 2002
State of M.P. and Another Vs R.K. Rai and Another
Madhya Pradesh High Court · (2003) ILR (MP) 667 : (2002) 5 MPHT 573 : (2002) 2 MPLJ 569
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 17
High Courts06 Mar 2002
Santosh Kumar Jaiswal Vs Vivek Jain and others
Madhya Pradesh High Court · (2003) 2 MPJR 92 : (2003) 2 MPLJ 262
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 34, 408, 420
High Courts06 Mar 2002Allowed
Prashant Shrivastava Vs Jawaharlal Nehru Krishi Vishwavidyalaya and Others
Madhya Pradesh High Court · (2002) 2 MPJR 280 : (2002) 2 MPLJ 604
High Courts05 Mar 2002Dismissed
Ratan Lal Vs Bardi Bai and Others
Madhya Pradesh High Court · (2003) 1 MPJR 534
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts05 Mar 2002
Nagrik Upbhokta Margdarshak Manch Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) CriLJ 4215 : (2002) 2 MPJR 291 : (2003) 1 MPLJ 264
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 321, 401, 482Penal Code, 1860 (IPC) — Section 307, 326
High Courts05 Mar 2002Dismissed
Ramgopal Kushwaha and Others Vs Rampratap
Madhya Pradesh High Court · (2002) 1 MPJR 294 : (2002) 2 MPLJ 443
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts05 Mar 2002Allowed
N.L. Mandhan and others Vs M.P. State Electricity Board and another
Madhya Pradesh High Court · (2003) 1 MPJR 53 : (2002) 4 MPLJ 429
Electricity (Supply) Act, 1948 — Section 79, 79(c)
High Courts05 Mar 2002Dismissed
Khadak Singh Vs Hulkar Singh @ Chota Singh
Madhya Pradesh High Court · (2003) ILR (MP) 537 : (2002) 2 MPHT 500 : (2002) 2 MPJR 322 : (2002) 2 MPLJ 450
Madhya Pradesh Land Revenue Code, 1959 — Section 168, 190, 250
High Courts05 Mar 2002
Smt. Mary G. Sunny Vs Sunny George
Madhya Pradesh High Court · (2002) ILR (MP) 414 : (2002) 3 MPHT 121 : (2002) 2 MPJR 21 : (2002) 3 MPLJ 497
Divorce Act, 1869 — Section 10, 17, 22
High Courts05 Mar 2002Dismissed
Smt. Renu Vs Hiralal @ Harish
Madhya Pradesh High Court · (2002) CriLJ 2599 : (2002) 2 DMC 450 : (2002) 2 JLJ 117 : (2002) 3 MPHT 340 : (2002) 3 MPLJ 320 : (2002) 4 RCR(Criminal) 64
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Mar 2002Dismissed
Nathuram Rakhabdas and Others Vs Ramesh Chand
Madhya Pradesh High Court · AIR 2002 MP 251 : (2002) 4 MPLJ 146
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts05 Mar 2002
Reference By District and Sessions Judge, Jabalpur Seeking Permission To Transfer Sessions Trial Pending Before Additional Sessions Judge
Madhya Pradesh High Court · (2002) 3 MPLJ 187
Criminal Procedure Code, 1973 (CrPC) — Section 407(1)
High Courts05 Mar 2002Dismissed
Laxminarayan Vs Smt. Prembai and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 381