High Courts04 Dec 2001Allowed
Mahendra Kumar Chaurasiya Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 3 MPLJ 112
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 3 of 36
High Courts03 Dec 2001Allowed
Rajesh Kumar Jain Vs Swaroop Chand Jain and Another
Madhya Pradesh High Court · (2002) 1 MPJR 319 : (2002) 3 RCR(Criminal) 50
Criminal Procedure Code, 1973 (CrPC) — Section 204, 245(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 138(c), 141
High Courts03 Dec 2001Allowed
Virendra Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 1 JLJ 281
Evidence Act, 1872 — Section 101, 105Penal Code, 1860 (IPC) — Section 149, 307, 324, 335, 34
High Courts03 Dec 2001Allowed
Chandrika Prasad Dubey Vs Steel Authority of India Ltd. and Another
Madhya Pradesh High Court · (2002) 2 MPLJ 185
Certified Standing Order — Clause 27(xiii)
High Courts03 Dec 2001Dismissed
Sunil Vs State
Madhya Pradesh High Court · (2002) 1 MPHT 82
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 306
High Courts30 Nov 2001Allowed
Sitaram Vs Mansha Ram and Another
Madhya Pradesh High Court · (2002) 1 MPHT 111
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101, 92(1)
High Courts30 Nov 2001Dismissed
Hari Shankar Soni Vs Union of India and Others
Madhya Pradesh High Court · (2002) 1 JLJ 266 : (2002) 1 MPHT 68 : (2002) 1 MPJR 146 : (2002) 1 MPLJ 81
Constitution of India, 1950 — Article 14, 16Police Service (Regulation of Seniority) Rules, 1954 — Rule 3(3)
High Courts30 Nov 2001Dismissed
Mangu @ Mangilal Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 91
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 34, 342, 376
High Courts30 Nov 2001Dismissed
Kashi Devi Vs Dharamshala Ramchandra Phoolchand and Others
Madhya Pradesh High Court · (2002) 1 MPHT 226 : (2002) 1 MPLJ 339
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2
High Courts30 Nov 2001Allowed
Mohd. Yakub Vs Abdul Rauf and Another
Madhya Pradesh High Court · (2002) 1 MPHT 216 : (2002) 1 MPLJ 475
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151, 152Specific Relief Act, 1963 — Section 22, 22(1)Transfer of Property Act, 1882 — Section 55(1)
High Courts30 Nov 2001Dismissed
Manish Kumar Taneja Vs State
Madhya Pradesh High Court · (2002) 1 MPHT 224
Criminal Procedure Code, 1973 (CrPC) — Section 488Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2), 36
High Courts30 Nov 2001Dismissed
Martand Ram Chandra Karnik Vs State
Madhya Pradesh High Court · (2002) 1 MPHT 20 : (2002) 2 MPLJ 55
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 34, 420
High Courts30 Nov 2001Dismissed
Ravi Dubey Vs State
Madhya Pradesh High Court · (2002) 1 MPHT 222
Criminal Procedure Code, 1973 (CrPC) — Section 228Prevention of Corruption Act, 1988 — Section 13(1)
High Courts30 Nov 2001
Ram Das and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) 1 MPHT 151 : (2002) 1 MPJR 157 : (2002) 1 MPLJ 132
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32, 45, 60Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts30 Nov 2001Allowed
Navin Ajwani Vs Pravin Kumar Gupta and Another
Madhya Pradesh High Court · (2002) 2 MPJR 522
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 279, 337
High Courts30 Nov 2001Dismissed
Jagdish Prasad Mittal Vs Smt. Mala Srivastava
Madhya Pradesh High Court · (2002) CriLJ 1290 : (2002) 1 MPJR 270 : (2002) 2 MPLJ 49
Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 10, 12Madhya Pradesh State Administrative Tribunals Act, 1985 — Section 17
High Courts30 Nov 2001Allowed
Kalyan Singh Thakur Vs Jawaharlal Nehru Krishi Vishwa Vidyalaya, Jabalpur and Others
Madhya Pradesh High Court · (2002) 1 MPJR 105 : (2002) 2 MPLJ 571
Constitution of India, 1950 — Article 14, 16
High Courts29 Nov 2001Dismissed
Vinod Kumar Vs State
Madhya Pradesh High Court · (2002) 1 MPHT 214
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts29 Nov 2001Dismissed
Steel Tubes of India Limited Vs Assistant Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2003) 131 STC 422
Constitution of India, 1950 — Article 226Madhya Pradesh Commercial Tax Act, 1994 — Section 19
High Courts29 Nov 2001Dismissed
Neo Sack Ltd. Vs Commissioner of Cus. and C. Ex., Indore
Madhya Pradesh High Court · (2002) 80 ECC 67 : (2002) 139 ELT 506
Constitution of India, 1950 — Article 226, 227