COURT ARCHIVE

Madhya Pradesh High Court judgments

47,651 judgments · page 1,575 of 2,383

High Courts08 Mar 2002Allowed

Bhopal Co-operative Wholesale Consumer Stores Ltd., Bhopal Vs M.P. Co-oprative Tribunal, Bhopal and others

Madhya Pradesh High Court · AIR 2002 MP 174

Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 64(2)(v)

High Courts07 Mar 2002Allowed

Municipal Corporation Gwalior Vs Anil Sharma and Others

Madhya Pradesh High Court · (2002) 2 MPJR 46

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Madhya Pradesh Municipal Corporation Act, 1956 — Section 295(3)

High Courts07 Mar 2002

National Security Force Vs Regional P.F. Commissioner and Another

Madhya Pradesh High Court · (2003) 96 FLR 693 : (2003) 2 LLJ 114

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(2)

High Courts07 Mar 2002Allowed

Rajendra Singh @ Sonu Vs State of M.P.

Madhya Pradesh High Court · (2002) 5 MPHT 74 : (2002) 3 MPLJ 315

Juvenile Justice Act, 1986 — Section 24

High Courts07 Mar 2002Dismissed

Raj Kumar Tamrakar Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) ILR (MP) 922 : (2002) 3 MPHT 485 : (2002) 2 MPJR 34 : (2002) 3 MPLJ 481

Constitution of India, 1950 — Article 342

High Courts07 Mar 2002Allowed

Smt. Dhaniya Bai Vs Jiwan

Madhya Pradesh High Court · AIR 2003 MP 71 : (2003) ILR (MP) 71 : (2002) 2 MPHT 483 : (2002) 3 MPLJ 174

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 41

High Courts06 Mar 2002Dismissed

Sunil Kumar Arjun Das Gupta Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2002) 3 MPLJ 101

Evidence Act, 1872 — Section 32, 6, 8Penal Code, 1860 (IPC) — Section 306, 376

High Courts06 Mar 2002Dismissed

Sunil Kumar Arjun Das Gupta Vs State of M.P.

Madhya Pradesh High Court · (2002) 3 MPLJ 101

Penal Code, 1860 (IPC) — Section 306, 376

High Courts06 Mar 2002Allowed

Shri Radhika Prakashan Pvt. Ltd. Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2002) 4 MPHT 47

Finance Act, 1998 — Section 89Income Tax Act, 1961 — Section 143(3)

High Courts06 Mar 2002

Union of India (UOI) and Others Vs Shri Vilas Ramesh Chand Tarhate and Others

Madhya Pradesh High Court · (2003) ILR (MP) 491 : (2002) 3 MPHT 474 : (2002) 3 MPLJ 475

Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9

High Courts06 Mar 2002

Shri Radhika Prakashan (P) Ltd. Vs Union of India and Another

Madhya Pradesh High Court · (2002) 174 CTR 498

Finance (No. 2) Act, 1998 — Section 88, 89Income Tax Act, 1961 — Section 143

High Courts06 Mar 2002Dismissed

Munnalal Arya Vs State of M.P. and Others

Madhya Pradesh High Court · (2005) ILR (MP) 1211 : (2002) 3 MPHT 118 : (2002) 2 MPJR 334 : (2002) 3 MPLJ 193

Madhya Pradesh Municipalities (the Conduct of Business of the Mayor-in-Council/President-in-Council and the powers and Functions of the Authorities) Rules, 1998 — Rule 4

High Courts06 Mar 2002Allowed

Radhika Prakashan P. Ltd. Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2002) 256 ITR 265 : (2002) 3 MPLJ 317 : (2003) 126 TAXMAN 232

Finance (No. 2) Act, 1998 — Section 89

High Courts06 Mar 2002

State of M.P. and Another Vs R.K. Rai and Another

Madhya Pradesh High Court · (2003) ILR (MP) 667 : (2002) 5 MPHT 573 : (2002) 2 MPLJ 569

Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 17

High Courts06 Mar 2002

Santosh Kumar Jaiswal Vs Vivek Jain and others

Madhya Pradesh High Court · (2003) 2 MPJR 92 : (2003) 2 MPLJ 262

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 34, 408, 420

High Courts06 Mar 2002Allowed

Prashant Shrivastava Vs Jawaharlal Nehru Krishi Vishwavidyalaya and Others

Madhya Pradesh High Court · (2002) 2 MPJR 280 : (2002) 2 MPLJ 604

High Courts05 Mar 2002Dismissed

Ratan Lal Vs Bardi Bai and Others

Madhya Pradesh High Court · (2003) 1 MPJR 534

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

High Courts05 Mar 2002

Nagrik Upbhokta Margdarshak Manch Vs State of M.P. and Others

Madhya Pradesh High Court · (2002) CriLJ 4215 : (2002) 2 MPJR 291 : (2003) 1 MPLJ 264

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 321, 401, 482Penal Code, 1860 (IPC) — Section 307, 326

High Courts05 Mar 2002Dismissed

Ramgopal Kushwaha and Others Vs Rampratap

Madhya Pradesh High Court · (2002) 1 MPJR 294 : (2002) 2 MPLJ 443

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts05 Mar 2002Allowed

N.L. Mandhan and others Vs M.P. State Electricity Board and another

Madhya Pradesh High Court · (2003) 1 MPJR 53 : (2002) 4 MPLJ 429

Electricity (Supply) Act, 1948 — Section 79, 79(c)