High Courts11 Jul 2002Allowed
Ramesh Chandra Garg Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 493
Essential Commodities Act, 1955 — Section 3, 7Krishi Upaj Mandi Adhiniyam, 1972 — Section 19(6)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,558 of 2,383
High Courts11 Jul 2002Dismissed
Ajit @ Bhuriya Vs State of M.P.
Madhya Pradesh High Court · (2002) ILR (MP) 1045 : (2003) 1 MPHT 327 : (2003) 1 MPLJ 44 : (2003) 1 RCR(Criminal) 690
Criminal Procedure Code, 1973 (CrPC) — Section 427(2), 482Penal Code, 1860 (IPC) — Section 365
High Courts11 Jul 2002Allowed
State of M.P. and Others Vs Rajaram and Another
Madhya Pradesh High Court · (2003) ILR (MP) 645 : (2003) 1 LLJ 927 : (2003) 1 MPHT 324 : (2003) 1 MPLJ 90
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 17
High Courts11 Jul 2002
Agrawal Warehousing and Leasing Ltd. (now Admanum Finance Ltd.) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2002) 177 CTR 15 : (2002) 257 ITR 235 : (2002) 124 TAXMAN 440
Income Tax Act, 1961 — Section 143(1), 143(2), 254, 255
High Courts11 Jul 2002Dismissed
Awadesh Narain Mishra Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2002) 94 FLR 1020 : (2002) 3 LLJ 800
High Courts11 Jul 2002Dismissed
Nar Singh @ Nathu Singh and Another Vs Pyare Singh and Another
Madhya Pradesh High Court · (2003) 2 JLJ 162 : (2002) 2 MPJR 165
Civil Procedure Code Amendment Act, 1999 — Section 115, 12, 32, 32(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 115, 96
High Courts10 Jul 2002Dismissed
Smt. Saraswati Bai Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 MPHT 415
Madhya Pradesh Municipalities Act, 1961 — Section 43A(2)
High Courts10 Jul 2002Allowed
Shambhoo Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 JLJ 251
Constitution of India, 1950 — Article 226, 227, 243OMadhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 36, 36(2), 40, 40(1)
High Courts10 Jul 2002
Commissioner of Income Tax Vs Bhagwan Cloth Stores
Madhya Pradesh High Court · (2003) 181 CTR 315 : (2004) 137 TAXMAN 413
Income Tax Act, 1961 — Section 256
High Courts10 Jul 2002Dismissed
Ashok Sahkari Grih Nirman Samiti, Bhopal Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 278
Land Acquisition Act, 1894 — Section 11A, 6
High Courts09 Jul 2002
Smt. Malini Khandkar and Others Vs Gwalior Distilary Ltd. and Others
Madhya Pradesh High Court · (2003) 1 ACC 277
High Courts09 Jul 2002Dismissed
Nagar Palika Parishad Vs Ram Shankar Jain
Madhya Pradesh High Court · AIR 2004 MP 54 : (2003) 3 MPLJ 262
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts09 Jul 2002Allowed
Chunni Lal Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPJR 399
High Courts08 Jul 2002Dismissed
Prabhu Dayal Patel Vs State of M.P. and Another
Madhya Pradesh High Court · (2003) 2 JLJ 182 : (2003) 1 MPJR 245 : (2003) 2 MPLJ 29
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21(4), 91Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Viruddh Avishvvas Prastav) Niyam, 1994 — Rule 4, 5(3)
High Courts08 Jul 2002
Ramjan Ali Vs New India Assurance Co. Ltd.
Madhya Pradesh High Court · (2004) 1 ACC 460
Motor Vehicles Act, 1988 — Section 140, 147
High Courts08 Jul 2002Dismissed
Phool Singh Vs Mavla @ Bhavaliya and Others
Madhya Pradesh High Court · AIR 2002 MP 246 : (2002) 2 JLJ 167 : (2002) 3 MPHT 383 : (2002) 2 MPJR 157 : (2002) 3 MPLJ 326
Civil Procedure Code Amendment Act, 1999 — Section 12, 32(2)Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 96General Clauses Act, 1897 — Section 6
High Courts08 Jul 2002Partly Allowed
Smt. Jyoti Kewat Vs State of M.P. and Another
Madhya Pradesh High Court · (2003) 1 MPHT 482
Constitution of India, 1950 — Article 21, 226, 227
High Courts05 Jul 2002Allowed
Dr. Anand Shrivastava and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 DMC 524
Penal Code, 1860 (IPC) — Section 323, 325, 498A
High Courts05 Jul 2002Partly Allowed
Jujhar Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 94 : (2003) 1 MPLJ 49 : (2003) 1 RCR(Criminal) 686
Arms Act, 1959 — Section 25(1A)Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(1), 156(2)
High Courts05 Jul 2002
Prem Narayan Gupta Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 211 : (2003) 1 MPLJ 122 : (2003) 1 RCR(Criminal) 685
Criminal Procedure Code, 1973 (CrPC) — Section 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 63(2)