High Courts28 Feb 2001Dismissed
Ku. Veena Ambedkar Vs Union of India and others
Madhya Pradesh High Court · (2001) ILR (MP) 1341 : (2001) 2 MPHT 336 : (2002) 3 MPLJ 333 : (2002) 1 MPLJ 187
Constitution of India, 1950 — Article 16(4), 335, 38(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 30 of 36
High Courts27 Feb 2001Dismissed
Raghavendra Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) 5 MPHT 589
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts27 Feb 2001Dismissed
Sharif Khan Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 2 MPHT 303 : (2001) 2 MPLJ 335
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 227
High Courts27 Feb 2001
Sunil Masih Vs Elizabeth Daisy Masih and another
Madhya Pradesh High Court · AIR 2001 MP 226 : (2001) 2 DMC 53 : (2001) ILR (MP) 430 : (2001) 2 JLJ 64 : (2001) 3 MPHT 220 : (2001) 2 MPJR 344 : (2001) 2 MPLJ 401 : (2001) 3 RCR(Criminal) 630
Divorce Act, 1869 — Section 10, 17, 34, 55
High Courts27 Feb 2001
Urmila Devi and Others Vs Sukhdev Singh and Another
Madhya Pradesh High Court · (2002) 1 ACC 157
High Courts26 Feb 2001Dismissed
State of M.P. and Another Vs Dr. P.K. Shrivastava and Others
Madhya Pradesh High Court · (2001) 5 MPHT 349 : (2001) 3 MPLJ 1
Constitution of India, 1950 — Article 14, 16
High Courts26 Feb 2001Dismissed
State of M.P. Vs Prafulla Chandra Bandopadhyaya and another
Madhya Pradesh High Court · (2001) ILR (MP) 1838 : (2001) 4 MPHT 132 : (2001) 3 MPLJ 429
Madhya Pradesh Police Regulations — Clause 7
High Courts26 Feb 2001Allowed
Girish Kumar Vs M.P. State Road Transport Corporation and another
Madhya Pradesh High Court · (2001) 3 MPLJ 33
High Courts26 Feb 2001Allowed
Prof. Girish Kumar Vs M.P. State Road Transport Corporation and another
Madhya Pradesh High Court · (2001) 3 MPHT 22 : (2001) 3 MPLJ 33
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts24 Feb 2001Dismissed
Amarnath Dwivedi and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2001) ILR (MP) 1333 : (2001) 5 MPHT 343 : (2001) 3 MPLJ 53
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 9(4)
High Courts24 Feb 2001Dismissed
N.P. Jharia Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2001) CriLJ 3212 : (2001) 2 MPLJ 588
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 106
High Courts24 Feb 2001Dismissed
N.P. Jharia Vs State of M.P.
Madhya Pradesh High Court · (2001) 5 MPHT 416 : (2001) 2 MPLJ 588
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 106
High Courts23 Feb 2001Dismissed
Murari Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 2968 : (2001) 2 MPHT 129 : (2001) 2 MPLJ 242
Penal Code, 1860 (IPC) — Section 304Probation of Offenders Act, 1958 — Section 4
High Courts22 Feb 2001Allowed
Ku. Divya Tiwari Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2001) ILR (MP) 1653 : (2001) 5 MPHT 178 : (2001) 3 MPLJ 26
Contract Act, 1872 — Section 28
High Courts22 Feb 2001Allowed
Rajni Sudhakar Mane and Others Vs Govind and Others
Madhya Pradesh High Court · (2003) ACJ 305
High Courts20 Feb 2001Dismissed
Udham Singh Vs State of M.P.
Madhya Pradesh High Court · (2001) 2 MPLJ 15
Criminal Procedure Code, 1973 (CrPC) — Section 432(1)Penal Code, 1860 (IPC) — Section 395, 396, 397
High Courts20 Feb 2001Partly Allowed
Daryanamal Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 3 MPHT 135 : (2001) 2 MPLJ 303
Stamp Act, 1899 — Section 49(5), 50, 50(1), 50(3)
High Courts20 Feb 2001Dismissed
Vikas Kumar Jain and others Vs Smt. Rita Jain and another
Madhya Pradesh High Court · (2003) ILR (MP) 860 : (2001) 2 MPHT 127 : (2001) 2 MPLJ 510 : (2001) 2 MPLJ 310
Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 184, 482Penal Code, 1860 (IPC) — Section 406
High Courts20 Feb 2001Dismissed
Bandi Udham Singh Vs State of M.P.
Madhya Pradesh High Court · (2001) CriLJ 3259 : (2001) 2 MPHT 252 : (2001) 2 MPLJ 15
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 432(1), 432(1)Penal Code, 1860 (IPC) — Section 120
High Courts20 Feb 2001Dismissed
Mahendra Kumar Mishra Vs Chandra Shekhar Prasad Mishra and others
Madhya Pradesh High Court · (2001) CriLJ 3455 : (2001) ILR (MP) 586 : (2001) 4 MPHT 125
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 244, 245, 245(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 294, 323, 506