COURT ARCHIVE

Madhya Pradesh High Court judgments

47,651 judgments · page 1,553 of 2,383

High Courts07 Aug 2002Dismissed

Gei Engineering Ltd. and Another Vs Additional Commissioner, Commercial Tax and Others

Madhya Pradesh High Court · (2003) 2 MPLJ 8 : (2006) 146 STC 177

Civil Procedure Code, 1908 (CPC) — Section 60Employers and Workmen Act, 1875 — Section 11Madhya Pradesh Deferment of Payment of Tax Rules, 1994 — Rule 2(1), 4, 5

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High Courts06 Aug 2002Dismissed

M.P. Co-operative Housing Society and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (2002) 4 MPHT 252 : (2003) 2 MPJR 82

Madhya Pradesh Municipal Corporation Act, 1956 — Section 132Madhya Pradesh Municipality (Determination of Annual Letting Value of Building/Land) Rules, 1997 — Rule 10, 6, 8, 9

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High Courts06 Aug 2002Allowed

Bihari and Another Vs State of M.P.

Madhya Pradesh High Court · (2003) 1 DMC 219 : (2003) ILR (MP) 721 : (2002) 4 MPHT 195

Criminal Procedure Code, 1973 (CrPC) — Section 306, 319, 319(1), 319(3), 406

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High Courts06 Aug 2002Dismissed

Northern Coalfields and Another Vs Vijay Bahadur Singh and Sons Pvt. Ltd.

Madhya Pradesh High Court · (2003) 2 ARBLR 412 : (2003) 2 MPHT 39 : (2003) 2 MPLJ 154

Arbitration and Conciliation Act, 1996 — Section 11, 16

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High Courts06 Aug 2002Dismissed

Mirc Electronics Ltd. and Another Vs Amit Electronics and Another

Madhya Pradesh High Court · (2003) 1 BC 333

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts06 Aug 2002Allowed

Rajalal and Others Vs State of M.P.

Madhya Pradesh High Court · (2002) 08 MP CK 0023

Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 324

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High Courts05 Aug 2002Allowed

Anil Garg Vs Western Coalfields Ltd. and Another

Madhya Pradesh High Court · (2003) 2 MPHT 251 : (2003) 2 MPLJ 251

Constitution of India, 1950 — Article 19, 19(1), 19(3), 19(6)

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High Courts05 Aug 2002

Shekhar Agrawal Vs Mohd. Sajid and Another

Madhya Pradesh High Court · (2002) 5 MPHT 285

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Consumer Protection Act, 1987 — Section 11(2), 11(2A), 14(2), 14(2A), 18(1)Madhya Pradesh Consumer Protection Rules, 1987 — Rule 6(10), 6(9)

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High Courts05 Aug 2002Dismissed

Sachish Chandra Jain and Another Vs Shri Bhagwan and Others

Madhya Pradesh High Court · (2002) 4 MPHT 360 : (2002) 2 MPJR 138 : (2002) 3 MPLJ 504

Civil Procedure Code Amendment Act, 2002 — Section 16Civil Procedure Code, 1908 (CPC) — Section 100A, 96Constitution of India, 1950 — Article 226, 227

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High Courts02 Aug 2002Dismissed

Abdul Hamid Vs Ku. Gazala Parveen

Madhya Pradesh High Court · (2002) 5 MPHT 283 : (2003) 2 MPJR 202

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts02 Aug 2002Dismissed

Ram Bilas Baba Vs State

Madhya Pradesh High Court · (2003) CriLJ 3372 : (2003) 1 MPLJ 559

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 42, 50

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High Courts02 Aug 2002Allowed

M.P. Electricity Board and Others Vs Girish Kumar Tomar

Madhya Pradesh High Court · (2003) 1 JLJ 194 : (2002) 4 MPHT 380 : (2002) 4 MPLJ 339

Electricity (Supply) Act, 1948 — Section 79Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 19Madhya Pradesh Electricity Board (General) Service Regulations, 1952 — Regulation 13, 13B

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High Courts02 Aug 2002

Ahilya Bai Vs Sardar Bhagat Singh and others

Madhya Pradesh High Court · (2003) 2 MPLJ 82

Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 2(f)

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High Courts02 Aug 2002Dismissed