High Courts09 Nov 2001
Lekhram and Others Vs Phoolchand Bagdi and Others
Madhya Pradesh High Court · (2001) 4 MPHT 493 : (2002) 2 MPLJ 63
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 41 Rule 11, Order 41 Rule 32, Order 41 Rule 35, 152
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 6 of 36
High Courts09 Nov 2001Allowed
Yogendra Kumar Gangrade Vs Municipal Corporation, Khandwa and Others
Madhya Pradesh High Court · (2002) 95 FLR 486 : (2002) 2 MPHT 281 : (2002) 1 MPLJ 501
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts09 Nov 2001
Chain Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 1870 : (2002) 1 MPJR 337 : (2000) 1 MPLJ 317
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324
High Courts08 Nov 2001Dismissed
Ram Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) 1 MPHT 33 : (2002) 1 MPJR 151 : (2002) 1 MPLJ 52 : (2002) 1 MPLJ 426
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120
High Courts08 Nov 2001Dismissed
Mahinder Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2002) 1 MPHT 298 : (2002) 1 MPJR 143 : (2002) 1 MPLJ 544
National Security Act, 1980 — Section 3(2), 3(3), 3(4), 3(5), 5
High Courts08 Nov 2001
Bhilai Engineering Corporation Ltd. Vs Pragatisheel Engineering Shramik Sangh and Others
Madhya Pradesh High Court · (2002) 92 FLR 642 : (2002) 4 LLJ 185
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17BMadhya Pradesh Industrial Relations Act, 1960 — Section 65(3)
High Courts08 Nov 2001Dismissed
Municipal Council, Shahpura, Dist. Mandla Vs State Labour Court, jabalpur and Another
Madhya Pradesh High Court · (2002) 2 MPLJ 311
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
High Courts07 Nov 2001
Tara Devi and Others Vs Shanker Prasad and Others
Madhya Pradesh High Court · (2002) 1 MPHT 40
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Specific Relief Act, 1963 — Section 28
High Courts07 Nov 2001Dismissed
Union of India Vs Bharat Petroleum Corporation Ltd.
Madhya Pradesh High Court · (2002) 2 ACC 411 : (2001) 4 MPHT 490
Railway Claims Tribunal Act, 1987 — Section 18(2)Railways Act, 1989 — Section 65
High Courts07 Nov 2001Allowed
Phoolwati Bai Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 2 MPJR 395 : (2002) 3 MPLJ 59
High Courts07 Nov 2001Allowed
Riyazul Raheem Vs Raheem
Madhya Pradesh High Court · (2002) 1 MPHT 43
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 107, 117
High Courts06 Nov 2001Dismissed
Mirza Farid Beg Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 MPJR 303 : (2002) 2 MPLJ 510
Constitution of India, 1950 — Article 30, 30(1)
High Courts06 Nov 2001
Vishnu Prasad Gontiya and Another Vs Ashok Leyland Finance Limited and Another
Madhya Pradesh High Court · (2001) 4 MPHT 488 : (2002) 1 MPLJ 500
Arbitration and Conciliation Act, 1996 — Section 34, 36
High Courts06 Nov 2001Allowed
Mukesh Namdeo Vs District Central Co-operative Bank Ltd. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 142 : (2002) 2 MPLJ 40
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts06 Nov 2001Dismissed
Swami Vivekanand Shishu Mandir and Another Vs Fehmida Begam
Madhya Pradesh High Court · (2002) 1 MPHT 143 : (2002) 1 MPJR 45 : (2002) 1 MPLJ 482
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 4 Rule 1, Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts06 Nov 2001Dismissed
Shankerlal Raikwar Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 MPHT 193 : (2002) 2 MPLJ 317
Constitution of India, 1950 — Article 341, 342
High Courts06 Nov 2001Dismissed
Bhageshawari Bai and Another Vs Munna and Another
Madhya Pradesh High Court · (2002) 1 MPHT 46
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Nov 2001Dismissed
Municipal Council Vs The Controlling Authority and Another
Madhya Pradesh High Court · (2002) 3 CGLJ 394
Payment of Gratuity Act, 1972 — Section 1(3), 14, 2, 5
High Courts05 Nov 2001Allowed
S.S. Kaushal Vs State Bank of India and Others
Madhya Pradesh High Court · (2002) 1 MPHT 295 : (2002) 1 MPJR 100 : (2002) 1 MPLJ 493
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3, Order 41 Rule 3Letters Patent Appeal Rules — Rule 13(3)