High Courts13 Aug 2002Dismissed
Kamlesh Kumar Kaurav Vs Chambal Kshetriya Gramin Bank and Others
Madhya Pradesh High Court · (2002) 5 MPHT 317 : (2002) 2 MPJR 504
Regional Rural Banks Act, 1976 — Section 13(2), 14, 3
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,552 of 2,383
High Courts13 Aug 2002Allowed
Runabai and Others Vs Mannalal and Others
Madhya Pradesh High Court · (2003) ACJ 1493 : (2003) ILR (MP) 979
Motor Vehicles Act, 1988 — Section 140, 149, 165, 166, 173
High Courts13 Aug 2002
New India Assurance Co. Ltd. Vs Punit and Others
Madhya Pradesh High Court · (2002) 1 ACC 324
Civil Procedure Code, 1908 (CPC) — Section 115, 3
High Courts13 Aug 2002Partly Allowed
Narayan Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 268 : (2002) 4 MPHT 190
Penal Code, 1860 (IPC) — Section 354, 376
High Courts13 Aug 2002Allowed
State of M.P. and others Vs Arvind Kumar Agrawal and another
Madhya Pradesh High Court · (2003) 1 MPLJ 305
Madhya Pradesh Kastha Chiran (Viniyaman) Adhiniyam, 1984 — Section 12(1), 9
High Courts13 Aug 2002Allowed
Shewaram and Sons Vs Union of India (UOI)
Madhya Pradesh High Court · (2003) 181 CTR 316 : (2003) 263 ITR 656 : (2003) 263 ITR 626 : (2004) 141 TAXMAN 16
Income Tax Act, 1961 — Section 276E
High Courts12 Aug 2002Dismissed
Lakhan Agrawal and another Vs M.P. State Financial Corporation, Indore and others
Madhya Pradesh High Court · (2003) 1 MPLJ 563
Arbitration Act, 1940 — Section 1Madhya Pradesh Land Revenue Code, 1959 — Section 146, 147, 155, 156, 24State Financial Corporations Act, 1951 — Section 29, 32G
High Courts12 Aug 2002Dismissed
Radhika Prasad Khare Vs State of M.P. and Another
Madhya Pradesh High Court · (2002) 4 MPHT 350 : (2003) 1 MPLJ 622
Madhya Pradesh Municipal Corporation Act, 1956 — Section 58
High Courts12 Aug 2002
Sitaram Vs State of M.P. and Another
Madhya Pradesh High Court · (2003) ILR (MP) 551 : (2002) 4 MPHT 244 : (2003) 3 MPLJ 82 : (2003) 3 RCR(Criminal) 810
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 20
High Courts12 Aug 2002
Commissioner of Wealth-tax Vs Devshree Cinema
Madhya Pradesh High Court · (2003) 179 CTR 447 : (2002) 258 ITR 425 : (2003) 133 TAXMAN 88
Finance Act, 1983 — Section 40(3)
High Courts12 Aug 2002Dismissed
State of M.P. and Another Vs Dr. Sheetal Kumar Bandi and Others
Madhya Pradesh High Court · (2003) 1 JLJ 48 : (2003) 2 MPLJ 485
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Constitution of India, 1950 — Article 226, 227, 311, 311(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 19
High Courts09 Aug 2002Dismissed
Ladharam Sindhi Vs State of M.P.
Madhya Pradesh High Court · (2003) 86 ECC 556 : (2003) 1 MPLJ 402
Criminal Procedure Code, 1973 (CrPC) — Section 465, 465(2)Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 55, 57
High Courts09 Aug 2002Dismissed
Nimar Textile Mills Ltd. Vs The Land Acquisition Officer and Others
Madhya Pradesh High Court · (2003) 1 MPHT 142 : (2003) 2 MPLJ 316 : (2003) 1 MPLJ 253
Land Acquisition Act, 1894 — Section 17, 17(1), 4Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 24, 28
High Courts09 Aug 2002Dismissed
Kamal Kumar Vs Imarti Bai and Others
Madhya Pradesh High Court · (2002) 2 MPJR 501
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(e)
High Courts08 Aug 2002
Rameshchandra Rathi and others Vs Jayendra Singh Rajput and others
Madhya Pradesh High Court · (2003) 1 MPLJ 379
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Aug 2002Allowed
Ashish saxena Vs State of M. P.
Madhya Pradesh High Court · (2003) 1 MPJR 509 : (2002) 3 MPLJ 602 : (2003) 1 RCR(Criminal) 475
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306
High Courts07 Aug 2002Dismissed
Sandhya Vs Dinesh
Madhya Pradesh High Court · (2003) 1 DMC 117
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts07 Aug 2002Allowed
Bhagwandas and Others Vs Collector of Stamps and District Registrar and Others
Madhya Pradesh High Court · (2003) 1 MPHT 136
Madhya Pradesh Registration Rules, 1939 — Rule 34, 35Stamp Act, 1899 — Section 33, 47A
High Courts07 Aug 2002
Commissioner of Income Tax Vs Dhar Ispat (P) Ltd.
Madhya Pradesh High Court · (2003) 180 CTR 491 : (2004) 134 TAXMAN 747
Income Tax Act, 1961 — Section 68
High Courts07 Aug 2002
Ten Singh Vs Gas Authority of India Limited
Madhya Pradesh High Court · (2002) 4 MPHT 231