High Courts19 Mar 2002Allowed
Laxminarayan Sharma Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2002) 5 MPHT 127 : (2002) 4 MPLJ 82
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,573 of 2,383
High Courts18 Mar 2002Partly Allowed
Ramesh Vs State of M.P.
Madhya Pradesh High Court · (2002) ILR (MP) 1030 : (2002) 2 MPHT 244 : (2002) 3 MPLJ 35
Penal Code, 1860 (IPC) — Section 302, 304
High Courts18 Mar 2002
Chaudhary Builders Vs Asstt. Commissioner of Income Tax
Madhya Pradesh High Court · (2002) 174 CTR 574 : (2003) 126 TAXMAN 236
Income Tax Act, 1961 — Section 260A
High Courts18 Mar 2002Allowed
Shrinath Buliyan Refinery Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2002) 175 CTR 367 : (2002) 255 ITR 215
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Income Tax Act, 1961 — Section 260A, 260A(7)
High Courts18 Mar 2002Dismissed
Kaushal Kishore Biyani Vs Union of India (UOI)
Madhya Pradesh High Court · (2002) 256 ITR 679 : (2002) 2 MPHT 512 : (2002) 3 MPLJ 297
Income Tax Act, 1961 — Section 271C, 276B
High Courts18 Mar 2002Dismissed
Tulsi Bhatia Vs Debts Recovery Tribunal
Madhya Pradesh High Court · (2002) 03 MP CK 0051
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(4)
High Courts18 Mar 2002Dismissed
Prakash Pawar Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPJR 247
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i)
High Courts18 Mar 2002Allowed
Municipal Corporation, Gwalior Vs M.E.S. Builders' Association and Another
Madhya Pradesh High Court · (2002) 2 MPHT 508 : (2002) 2 MPLJ 524
Constitution of India, 1950 — Article 286Madhya Pradesh Municipal Corporation Act, 1956 — Section 133(2A)
High Courts18 Mar 2002Allowed
Indore Education and Services Society and Others Vs Bank of India and Others
Madhya Pradesh High Court · (2002) 5 MPHT 434 : (2002) 4 MPLJ 557
Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19(3), 20, 20(1), 20(2), 20(5)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(2), 18, 19, 19(3)
High Courts18 Mar 2002
Kaushal Kishore Biyani Vs Union of India
Madhya Pradesh High Court · (2002) 174 CTR 552 : (2002) ILR (MP) 770 : (2002) 124 TAXMAN 759
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 271C, 276B, 80E
High Courts15 Mar 2002Dismissed
Smt. Lata Shah Vs Nitin
Madhya Pradesh High Court · (2002) 2 MPHT 568 : (2002) 2 MPJR 320 : (2002) 3 MPLJ 352 : (2002) 4 RCR(Criminal) 39
Criminal Procedure Code, 1973 (CrPC) — Section 395, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2002Dismissed
M.I.S.C. Karmachari Sangh (INTUC) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2002) 93 FLR 1236 : (2002) 4 LLJ 233
High Courts14 Mar 2002Allowed
J.N. Dubey Vs Registrar, J.N. krishi vishwavidyalaya, Jabalpur and another
Madhya Pradesh High Court · (2002) 3 MPLJ 536
High Courts14 Mar 2002Dismissed
Jagannath Dhaniram Jindal and another Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 477
Land Acquisition Act, 1894 — Section 17, 17(4), 4, 6
High Courts14 Mar 2002Dismissed
Commissioner of Income Tax Vs Premier Industries (I.) Ltd.
Madhya Pradesh High Court · (2002) 176 CTR 424 : (2002) 257 ITR 762
Income Tax Act, 1961 — Section 32A
High Courts14 Mar 2002Dismissed
Commissioner of Income Tax Vs Gom Industries Ltd.
Madhya Pradesh High Court · (2002) 176 CTR 527 : (2002) 257 ITR 78 : (2002) 123 TAXMAN 978
Income Tax Act, 1961 — Section 158B, 260A
High Courts14 Mar 2002Dismissed
Commissioner of Income Tax Vs Makhija Construction Co.
Madhya Pradesh High Court · (2002) 257 ITR 8 : (2002) 123 TAXMAN 1003
Income Tax Act, 1961 — Section 269
High Courts14 Mar 2002
Commissioner of Income Tax Vs Premier Industries (I) Ltd.
Madhya Pradesh High Court · (2002) 123 TAXMAN 1106
Income Tax Act, 1961 — Section 260A
High Courts14 Mar 2002
Commissioner of Income Tax Vs Makhija Construction
Madhya Pradesh High Court · (2002) 176 CTR 145
Income Tax Act, 1961 — Section 260A, 269SS
High Courts13 Mar 2002Dismissed
Awadesh Prasad Tamrakar and others Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 584