High Courts17 Jul 2002
Commissioner of Income Tax Vs Vijay Kumar Rajendra Kumar and Co.
Madhya Pradesh High Court · (2002) 124 TAXMAN 737
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,557 of 2,383
High Courts17 Jul 2002Dismissed
M.P. Mineral Supply Co. Vs Government of India and Others
Madhya Pradesh High Court · (2003) ILR (MP) 818 : (2003) 1 MPHT 119 : (2002) 4 MPLJ 60
Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 24(3)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(4), 5(1)
High Courts17 Jul 2002Dismissed
Ashok Pharmaceuticals Vs CEGAT
Madhya Pradesh High Court · (2002) 83 ECC 55
Constitution of India, 1950 — Article 227
High Courts16 Jul 2002Dismissed
Ramashray Tripathi Vs Union of India and others
Madhya Pradesh High Court · (2003) 1 MPLJ 630
Constitution of India, 1950 — Article 226, 227
High Courts16 Jul 2002
F.C.L. Technologies and Products Ltd. Vs Chief Commissioner, Customs and Central Excise and Others
Madhya Pradesh High Court · (2003) 85 ECC 147 : (2002) 4 MPHT 237 : (2002) 3 MPLJ 585
Central Excise Rules, 1944 — Rule 57CCConstitution of India, 1950 — Article 226
High Courts16 Jul 2002Partly Allowed
Mahesh Chandra Nagar Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 4022 : (2002) 4 MPHT 174 : (2003) 2 MPLJ 109
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(A), 42(1), 42(2)
High Courts16 Jul 2002Dismissed
Ravinder Singh Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPHT 31 : (2003) 3 MPLJ 9
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42
High Courts16 Jul 2002
Commissioner of Income Tax Vs Nand Manahor Agencies
Madhya Pradesh High Court · (2002) 124 TAXMAN 728
Income Tax Act, 1961 — Section 256(2)
High Courts16 Jul 2002Allowed
Narayan Vs Nawab Khan and another
Madhya Pradesh High Court · (2002) 4 MPLJ 505
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)(ii), 7(1), 7(5)
High Courts16 Jul 2002
Nitin Vs Radhis
Madhya Pradesh High Court · (2002) 3 ACC 489
Motor Vehicles Act, 1988 — Section 173
High Courts15 Jul 2002
Food Corporation of India and Another Vs Munnilal Singh and Another
Madhya Pradesh High Court · AIR 2003 MP 66 : (2003) 4 JCR 320 : (2003) 1 JLJ 223 : (2002) 2 MPJR 252 : (2003) 2 MPLJ 290
Civil Procedure Code Amendment Act, 1999 — Section 34Civil Procedure Code Amendment Act, 2002 — Order 41 Rule 11, Order 42 Rule 2, 16(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, 100, 102, 115, 89
High Courts15 Jul 2002
Sudhir Kumar Sharma Vs Bundel Khand Kshetriya Gramin Bank
Madhya Pradesh High Court · (2003) 97 FLR 184 : (2003) ILR (MP) 445 : (2002) 4 MPHT 114 : (2003) 1 MPLJ 142
Industrial Disputes Act, 1947 — Section 2, 2A
High Courts15 Jul 2002Allowed
Babu Ali and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 1 DMC 504
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts12 Jul 2002Dismissed
Mohd. Umar Khan Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 367
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 227
High Courts12 Jul 2002Dismissed
Nemichand (deceased through L.Rs.) Vs M.P. Financial Corporation
Madhya Pradesh High Court · (2002) 95 FLR 1101 : (2003) 2 MPHT 22
Civil Procedure Code, 1908 (CPC) — Section 11, 96Constitution of India, 1950 — Article 12, 226, 227, 311
High Courts12 Jul 2002Allowed
Shyam Singh Rathore Vs Municipal Corporation and Others
Madhya Pradesh High Court · (2002) 4 MPHT 332 : (2003) 1 MPJR 100
High Courts12 Jul 2002Partly Allowed
B.D. Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 267 : (2002) 4 MPHT 164 : (2002) 3 MPLJ 483
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 64, 9(4)
High Courts12 Jul 2002Dismissed
Sultan Ahmad Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2002) 94 FLR 1018 : (2003) ILR (MP) 956 : (2002) 4 MPHT 328 : (2002) 2 MPJR 345 : (2002) 3 MPLJ 499
Madhya Pradesh Fundamental Rules — Rule 56
High Courts12 Jul 2002Dismissed
Manoj Kumar Gautam Vs Laxmi Bai and another
Madhya Pradesh High Court · (2003) 1 MPLJ 257
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Jul 2002
Manoj Kumar Gautam Vs Laxmi Bai and Another
Madhya Pradesh High Court · (2002) 5 CriminalCC 297
Criminal Procedure Code, 1973 (CrPC) — Section 125