High Courts07 Dec 2001Dismissed
State of M.P. Vs Labour Court and Another
Madhya Pradesh High Court · (2002) 92 FLR 724 : (2002) 4 LLJ 190
Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 2 of 36
High Courts07 Dec 2001Dismissed
Suresh alias Pappu Vs Vidhi Chandra Dharamshala and Others
Madhya Pradesh High Court · (2002) 1 MPHT 268 : (2002) 1 MPLJ 369
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13
High Courts06 Dec 2001
Jitendra and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 3211 : (2002) 2 MPLJ 157
Criminal Procedure Code, 1973 (CrPC) — Section 293, 465, 465(2)Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 55, 57
High Courts06 Dec 2001Allowed
N.M. Hedaoo Vs M.P. Electricity Board, Jabalpur
Madhya Pradesh High Court · (2002) 2 MPLJ 348
High Courts06 Dec 2001Dismissed
Om Prakash Srivastava Vs M.P.S.R.T.C. and Others
Madhya Pradesh High Court · (2002) 92 FLR 725 : (2002) 4 LLJ 194
Constitution of India, 1950 — Article 226
High Courts06 Dec 2001Allowed
Union of India (UOI) Vs Kanhaiyalal and Another
Madhya Pradesh High Court · (2002) 1 MPHT 504 : (2002) 1 MPJR 168
Arbitration Act, 1940 — Section 14(2), 30, 33Limitation Act, 1963 — Article 119
High Courts06 Dec 2001Allowed
Dwarika Prasad Soni Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) CriLJ 1080 : (2002) 2 DMC 122 : (2002) 1 MPHT 311 : (2002) 1 MPJR 299 : (2002) 1 MPLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 125, 161Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 201, 302, 304B, 306
High Courts06 Dec 2001Dismissed
Kishan Lal Vs Naaheed Maylkat and Others
Madhya Pradesh High Court · AIR 2002 MP 149 : (2002) 1 MPHT 233 : (2002) 1 MPLJ 225
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A, 115, 151Constitution of India, 1950 — Article 226
High Courts06 Dec 2001Dismissed
Jagdish Narayan Dixit Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) 1 MPHT 232
High Courts06 Dec 2001
Pappu @ Pooran Babulal Kumhar Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPLJ 289 : (2002) 3 RCR(Criminal) 56
Penal Code, 1860 (IPC) — Section 354, 357(3)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts05 Dec 2001Dismissed
Prahlad Haricharan Sharma Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPLJ 562
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts05 Dec 2001Allowed
Jamnalal @ Chimman Dhimar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) 1 MPHT 229 : (2002) 1 MPJR 308 : (2002) 2 MPLJ 169
Evidence Act, 1872 — Section 114, 8Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts05 Dec 2001Allowed
Gangaram and Others Vs Ramcharan
Madhya Pradesh High Court · (2002) 1 MPHT 163
Civil Procedure Code, 1908 (CPC) — Section 100, 96Specific Relief Act, 1963 — Section 6, 6(3)
High Courts05 Dec 2001
Hari Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 325 : (2002) 3 MPLJ 168
Evidence Act, 1872 — Section 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 35(2), 8
High Courts05 Dec 2001Allowed
Surendra Kumar Mishra Vs Allahabad Bank and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 395
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)(f)
High Courts04 Dec 2001Allowed
Joginder Singh Vs Union of India and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 472
Army Act, 1950 — Section 109, 52(d)
High Courts04 Dec 2001Dismissed
Ramgopal and others Vs Kishorilal
Madhya Pradesh High Court · (2002) 3 MPLJ 235
Hindu Succession Act, 1956 — Section 14Limitation Act, 1963 — Article 65
High Courts04 Dec 2001Dismissed
Bhupendra Singh Rana and Others Vs Ghanshyam Garg and Another
Madhya Pradesh High Court · (2002) 1 JLJ 168 : (2002) 1 MPHT 306 : (2002) 1 MPLJ 306
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(4), 12(5), 12(6)
High Courts04 Dec 2001Allowed
Anil @ Gwal Vs State
Madhya Pradesh High Court · (2002) 1 MPHT 161
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 438(3), 482Penal Code, 1860 (IPC) — Section 306
High Courts04 Dec 2001Allowed
Kismati Bai and Others Vs Ganpati Vanaspati
Madhya Pradesh High Court · (2002) CriLJ 2164 : (2002) 1 MPHT 158 : (2002) 1 MPJR 218 : (2002) 2 MPLJ 134
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 354, 354(3)