High Courts21 Oct 2002
TCL Baron India Limited Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 136 STC 308
Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 38
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,544 of 2,383
High Courts21 Oct 2002Dismissed
Allahabad Bank and Others Vs Surendra Kumar Mishra
Madhya Pradesh High Court · (2003) 2 LLJ 373 : (2003) 1 MPLJ 574
High Courts21 Oct 2002Allowed
Tirupati Constructions Vs South Eastern Coalfields Ltd. and Others
Madhya Pradesh High Court · (2003) 2 MPHT 17
High Courts21 Oct 2002
Karbo Agro Industries Limited Vs Appellate Authority and others
Madhya Pradesh High Court · (2003) 2 MPLJ 550
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)State Financial Corporations Act, 1951 — Section 29
High Courts18 Oct 2002
Deevan Arjun Singh Vs State and Another
Madhya Pradesh High Court · (2003) CriLJ 3685 : (2003) 1 MPJR 377
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts18 Oct 2002Dismissed
Ramraj Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2003) 1 BC 384 : (2003) 1 JLJ 227 : (2003) 1 MPHT 178
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Oct 2002
Jain Brothers Vs Bharat Petrolium Corporation Ltd. and Another
Madhya Pradesh High Court · (2003) 1 JLJ 208
High Courts11 Oct 2002
Shila Devi and Others Vs Khadi and Others
Madhya Pradesh High Court · (2004) 3 ACC 533
Motor Vehicles Act, 1988 — Section 166
High Courts11 Oct 2002Dismissed
Godrej Food Ltd. Vs Shareholders of Godrej Food Ltd.
Madhya Pradesh High Court · (2004) 50 SCL 177
Companies Act, 1956 — Section 391, 394
High Courts11 Oct 2002Allowed
Narayan Rao (dead) through L.Rs. Girish Narayan Rao and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 MPHT 90 : (2002) 1 MPLJ 28
Civil Procedure Code, 1908 (CPC) — Section 148, 35B
High Courts11 Oct 2002
Premnarayan Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPHT 442 : (2003) 3 MPLJ 283
Criminal Procedure Code, 1973 (CrPC) — Section 427(1), 482Penal Code, 1860 (IPC) — Section 394, 397
High Courts11 Oct 2002Dismissed
Uma Shankar Saraswat Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 136
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 2(d)
High Courts11 Oct 2002
Ashok Kumar Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) 1 MPJR 231
Evidence Act, 1872 — Section 114Forest Act, 1927 — Section 20, 21, 4, 41, 42Madhya Pradesh Van Upaj (vyapar Viniyaman) Adhiniyam, 1969 — Section 11, 15, 16, 18, 5
High Courts10 Oct 2002Dismissed
Rajoo Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPJR 130
Penal Code, 1860 (IPC) — Section 302
High Courts10 Oct 2002Allowed
Niket Udyog Ltd. Vs Commercial Tax Officer
Madhya Pradesh High Court · (2003) 2 MPLJ 297 : (2004) 52 SCL 211
Madhya Pradesh Commercial Tax Act, 1994 — Section 32(10)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts10 Oct 2002
Jamna Prasad Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) ILR (MP) 809 : (2003) 1 JLJ 158 : (2003) 1 MPHT 77 : (2003) 1 MPLJ 296
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 482Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 19Penal Code, 1860 (IPC) — Section 302, 326
High Courts10 Oct 2002
Ajit Singh Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 JLJ 378
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(3)Evidence Act, 1872 — Section 24, 26, 27, 28Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 Oct 2002Allowed
Sukhrati and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPJR 559
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Oct 2002Allowed
Tarkeshwar Prasad and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) CriLJ 3686 : (2003) 3 MPLJ 109 : (2003) 3 RCR(Criminal) 676
Penal Code, 1860 (IPC) — Section 304B
High Courts09 Oct 2002Dismissed
North Roadlines Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) ILR (MP) 912 : (2003) 1 MPHT 69
Madhya Pradesh Commercial Tax Act, 1994 — Section 45A, 45A(4), 45A(5), 45C, 45C(2)Madhya Pradesh Commercial Tax Rules, 1995 — Rule 73F