High Courts07 Feb 2002
Madhya Pradesh Madhyam Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2002) 175 CTR 92 : (2002) 4 MPLJ 267
Income Tax Act, 1961 — Section 12A, 12AA, 2
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 46 of 51
High Courts06 Feb 2002
Shahid and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPJR 56 : (2002) 2 MPLJ 475
Penal Code, 1860 (IPC) — Section 324, 326, 333, 34, 392
High Courts06 Feb 2002
Rajendra Kumar Gupta Vs State of M.P. and Another
Madhya Pradesh High Court · (2002) 2 MPHT 562 : (2002) 4 MPLJ 149
Madhya Pradesh Excise Act, 1915 — Section 14A(3)
High Courts06 Feb 2002
Vinod Kumar Pandey Vs Collector, Shahdol and others
Madhya Pradesh High Court · (2002) 3 MPLJ 198
Madhya Pradesh Public Service Reservation for the Scheduled Castes/Scheduled Tribes/Other Backward Classes Act, 1994 — Section 4
High Courts05 Feb 2002Dismissed
P.C.C. Constructions Co. and Others Vs Debt Recovery Tribunal and Others
Madhya Pradesh High Court · (2002) 02 MP CK 0072
Constitution of India, 1950 — Article 227
High Courts05 Feb 2002
Angad Electronics Methodist Centre, Napier Town, Jabalpur and Others Vs Chandra Shekhar Singh
Madhya Pradesh High Court · AIR 2002 MP 129 : (2002) 2 MPHT 269 : (2002) 2 MPLJ 162
Consumer Protection Act, 1986 — Section 15
High Courts05 Feb 2002Dismissed
Khajanchi Film Exchange and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2002 MP 181 : (2002) 3 MPHT 97 : (2002) 3 MPLJ 501 : (2002) 3 MPLJ 490
Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 51, 63, 64
High Courts05 Feb 2002Allowed
Shruti Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 380
High Courts05 Feb 2002Allowed
Nathu Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 24
Criminal Procedure Code, 1973 (CrPC) — Section 154, 174Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394, 414
High Courts04 Feb 2002
Ajay Kumar Tody and Others Vs The Debts Recovery Appellate Tribunal and Others
Madhya Pradesh High Court · (2002) 02 MP CK 0085
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
High Courts04 Feb 2002Dismissed
Thakur Vyasnarayan Singh Vs Smt. Hemlata
Madhya Pradesh High Court · (2002) 2 DMC 24 : (2002) 2 MPHT 177 : (2002) 2 MPJR 63 : (2002) 2 MPLJ 553
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Feb 2002Dismissed
Akbar Mohd. Khan and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2002 MP 157 : (2002) 2 MPHT 495 : (2002) 4 MPLJ 606 : (2002) 2 MPLJ 165
High Courts04 Feb 2002Allowed
R.G. Food Products Vs Additional Director, M.P. State Agricultural Marketing Board and Another
Madhya Pradesh High Court · (2002) 2 MPHT 271 : (2003) 1 MPJR 79 : (2002) 2 MPLJ 434
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 33(4)
High Courts04 Feb 2002Dismissed
Nepa Limited Sewa Nivrut Karmachari Sangh and Others Vs Nepa Limited and Others
Madhya Pradesh High Court · (2002) 2 MPJR 611 : (2002) 2 MPLJ 558
Constitution of India, 1950 — Article 14
High Courts04 Feb 2002
Raghuraj Singh Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPLJ 126
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts04 Feb 2002Dismissed
Nanhe Bhai Singh and another Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 161
Constitution of India, 1950 — Article 122, 173, 226, 243, 243KRepresentation of the People Act, 1950 — Section 5Representation of the People Act, 1951 — Section 122
High Courts02 Feb 2002
Mohammed Hussan Vs Shankerlal and Another
Madhya Pradesh High Court · (2002) 2 ACC 84
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Feb 2002Dismissed
Shanta Bai and Others Vs High Court of M.P.
Madhya Pradesh High Court · (2002) 2 MPLJ 333
Fundamental Rules — Rule 54B
High Courts01 Feb 2002Allowed
Radheshyam Khichrolia and Another Vs Madhya Pradesh Co-operative Marketing Federation Ltd. and Others
Madhya Pradesh High Court · (2003) 96 FLR 699 : (2003) ILR (MP) 107 : (2002) 3 LLJ 513 : (2002) 3 MPLJ 288
Payment of Gratuity Act, 1972 — Section 4(6)
High Courts01 Feb 2002Dismissed
Khemchand Motilal Jain Tobacco Product Ltd. Vs Appellate Authority and Another
Madhya Pradesh High Court · (2002) 93 FLR 1030 : (2002) 3 LLJ 152
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31