High Courts04 Apr 2001Allowed
All India State Bank Group SC/ST Employees' Welfare Federation, Bhopal and others Vs State Bank of India, Bombay and another
Madhya Pradesh High Court · (2001) 3 MPLJ 561
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 25 of 36
High Courts04 Apr 2001Allowed
Ramnath Vs Prasanna Kumar Jain and Others
Madhya Pradesh High Court · (2003) ACJ 1011 : (2003) ILR (MP) 1025
High Courts04 Apr 2001
United India Insurance Co. Ltd. Vs Dhapubai and Others
Madhya Pradesh High Court · (2002) 2 ACC 29
Motor Vehicles Act, 1988 — Section 149, 2, 57
High Courts04 Apr 2001Dismissed
Smt. Pallvika Patel Vs State Election Commission and others
Madhya Pradesh High Court · AIR 2001 MP 306 : (2001) 3 MPHT 366 : (2001) 2 MPLJ 470
Constitution of India, 1950 — Article 243Madhya Pradesh Municipalities Act, 1961 — Section 47, 47(1)Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21
High Courts04 Apr 2001Allowed
Ahshan Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) 2 DMC 341 : (2001) 4 MPHT 328 : (2001) 2 MPLJ 383
Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 107, 304
High Courts04 Apr 2001
All India State Bank Group SC/ST Employees' Welfare Federation and Others Vs The State Bank of India and Another
Madhya Pradesh High Court · (2001) ILR (MP) 1665 : (2001) 5 MPHT 610 : (2001) 3 MPLJ 561
Constitution of India, 1950 — Article 16, 226
High Courts04 Apr 2001Dismissed
Babu Lal Jain and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 5 MPHT 338 : (2001) 3 MPLJ 321
Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 52
High Courts04 Apr 2001
Sardar Singh and Others Vs Balchand @ Raju and Others
Madhya Pradesh High Court · (2002) 2 ACC 200
Motor Vehicles Act, 1988 — Section 149, 156, 157, 163A
High Courts03 Apr 2001Partly Allowed
New India Assurance Co. Ltd. Vs Fatamabai
Madhya Pradesh High Court · (2001) 2 ACC 263 : (2001) 90 FLR 295 : (2001) 2 LLJ 916
Workmens Compensation Act, 1923 — Section 4A, 4A(3)
High Courts03 Apr 2001Dismissed
Manjeet Singh Vs Meena alias Manpreet Kaur and others
Madhya Pradesh High Court · (2001) 2 MPHT 366 : (2001) 2 MPLJ 455
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 482Evidence Act, 1872 — Section 112
High Courts03 Apr 2001Allowed
Smt. Jarina Vs Smt. Hazzanibai and Another
Madhya Pradesh High Court · (2001) 2 MPJR 326
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 23, 23(a), 23(j)
High Courts03 Apr 2001
Ramesh Mavi Vs Managing Director, M.P.S.R.T.C. and Others
Madhya Pradesh High Court · (2002) 2 ACC 69
High Courts31 Mar 2001
New India Assurance Co Ltd. Vs Savitri and Others
Madhya Pradesh High Court · (2002) 3 ACC 310
Motor Vehicles Act, 1988 — Section 147, 157, 170
High Courts31 Mar 2001Allowed
Nanhi Bai and Others Vs Netram
Madhya Pradesh High Court · (2001) CriLJ 4325 : (2002) 1 DMC 463 : (2003) ILR (MP) 839 : (2001) 4 MPHT 405 : (2001) 3 MPLJ 170
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(4), 488
High Courts31 Mar 2001Allowed
Durgalal Vijay Vs Govt. of M.P. and others
Madhya Pradesh High Court · (2001) 2 JLJ 114 : (2001) 3 MPHT 105 : (2001) 2 MPLJ 291
Constitution of India, 1950 — Article 21, 22, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 111, 116(3), 151, 167, 57Penal Code, 1860 (IPC) — Section 186, 294, 323, 332, 333
High Courts31 Mar 2001
Smt. Usha Guru Baxani Vs Lalit Guru Baxani and others
Madhya Pradesh High Court · (2001) CriLJ 4305 : (2002) 1 DMC 188 : (2000) ILR (MP) 1153 : (2001) 2 JLJ 155 : (2001) 3 MPHT 197 : (2001) 3 MPLJ 485 : (2002) 1 RCR(Criminal) 143
Criminal Procedure Code, 1973 (CrPC) — Section 182(2)Penal Code, 1860 (IPC) — Section 109, 494, 495
High Courts31 Mar 2001
Chandra Bhan Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2001) ILR (MP) 291 : (2001) 2 MPHT 242 : (2001) 2 MPJR 174 : (2001) 2 MPLJ 419
Constitution of India, 1950 — Article 243Madhya Pradesh Panchayat Election Rules, 1994 — Rule 77Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122, 122(1), 122(2), 19, 2
High Courts31 Mar 2001
Dr. (Smt.) Sunita Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 5 MPHT 276 : (2001) 2 MPLJ 524
Constitution of India, 1950 — Article 15(4), 16(4)Madhya Pradesh Medical and Dental Post Graduates Entrance Examination Rules, 1997 — Rule 3
High Courts30 Mar 2001
National Insurance Company Ltd. Vs Shivshankar and Others
Madhya Pradesh High Court · (2001) 2 ACC 588
Motor Vehicles Act, 1988 — Section 173
High Courts30 Mar 2001Allowed
Ramesh and Another Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 DMC 666
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306