High Courts14 Dec 2001
M.C. Shrivastava and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2002) 2 MPLJ 607
Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 32
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 1 of 36
High Courts14 Dec 2001Allowed
Jagannath Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 107 : (2003) 3 MPLJ 448
Penal Code, 1860 (IPC) — Section 436
High Courts14 Dec 2001Dismissed
Bhanwar and Another Vs State of M.P.
Madhya Pradesh High Court · (2001) 12 MP CK 0029
Penal Code, 1860 (IPC) — Section 376
High Courts14 Dec 2001Allowed
Jai Singh Vs Director General, Headquarters Central Reserve Police Force and Others
Madhya Pradesh High Court · (2002) 2 MPHT 203
Penal Code, 1860 (IPC) — Section 147, 149, 294, 307, 323
High Courts14 Dec 2001Allowed
Bapulal and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 70
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts14 Dec 2001Allowed
Raju @ Rajendra Prasad Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 2367 : (2002) 1 DMC 655 : (2002) 3 MPLJ 277
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 304B, 306, 498A, 506
High Courts13 Dec 2001
Geeta Bai (Smt.) and Another Vs Smt. Sushila Bai and Others
Madhya Pradesh High Court · (2002) 2 JLJ 423 : (2002) 2 MPLJ 233
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 10(1), 21, 21(3), 21(4), 21A
High Courts13 Dec 2001Dismissed
Shri Balaji Enterprises Vs Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2002) 128 STC 414
Constitution of India, 1950 — Article 227
High Courts13 Dec 2001Allowed
Anil Kumar Grover Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 1 MPHT 490 : (2002) 2 MPLJ 178
Constitution of India, 1950 — Article 14
High Courts13 Dec 2001Dismissed
M.L. Jain Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2002) 1 MPHT 239 : (2002) 1 MPJR 423 : (2002) 2 MPLJ 602
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 467, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts13 Dec 2001Dismissed
Jangbahadur Singh Virdi Vs Madhya Pradesh Financial Corporation
Madhya Pradesh High Court · (2001) 12 MP CK 0007
Constitution of India, 1950 — Article 226, 227State Financial Corporations Act, 1951 — Section 29
High Courts12 Dec 2001Allowed
Ram Sahay Patel Vs M.P. Pollution Control Board, Bhopal and others
Madhya Pradesh High Court · (2003) 1 MPJR 103 : (2001) 1 MPLJ 374
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25G
High Courts12 Dec 2001Allowed
H.J. Warren Vs Union of India and Others
Madhya Pradesh High Court · (2002) 1 MPHT 235 : (2002) 2 MPLJ 136
Pension Regulations for the Air Force Act, 1961 — Regulation 144
High Courts12 Dec 2001Partly Allowed
Uma Aarsay and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 JLJ 150 : (2002) 1 MPHT 436 : (2002) 3 MPLJ 226
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 438, 439, 439(1)Penal Code, 1860 (IPC) — Section 326, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
High Courts11 Dec 2001Allowed
Gwalior Potteries and Others Vs Bhagwandas and Others
Madhya Pradesh High Court · (2002) 94 FLR 521 : (2002) 4 LLJ 191
Industrial Disputes Act, 1947 — Section 11A
High Courts11 Dec 2001Dismissed
Mohammad Mushtaque Vs Jama Masjid Committee, Sagar
Madhya Pradesh High Court · (2002) 1 MPHT 551 : (2002) 1 MPJR 173 : (2002) 2 MPLJ 56
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 28
High Courts11 Dec 2001Allowed
Dharmraj Singh Vs Vaidya Nath Prasad Khare and Others
Madhya Pradesh High Court · (2002) 1 MPHT 301 : (2002) 1 MPLJ 458
Court Fees Act, 1870 — Article 17, 7Suits Valuation Act, 1887 — Section 3, 8
High Courts10 Dec 2001Allowed
Sheikh Shazad Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 190
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
High Courts10 Dec 2001Allowed
Sheikh Shahzad Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 202 : (2003) 1 MPJR 84
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 109, 110, 116, 117Penal Code, 1860 (IPC) — Section 307, 324
High Courts09 Dec 2001Dismissed
Beta Corporation Limited Vs M.P. Financial Corporation
Madhya Pradesh High Court · (2001) 12 MP CK 0006
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22State Financial Corporations Act, 1951 — Section 29