High Courts29 Oct 2001Allowed
Sandeep Sathe Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 1 MPLJ 486
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 8 of 36
High Courts29 Oct 2001Dismissed
Municipal Corporation, Gwalior and Another Vs Ramsewak
Madhya Pradesh High Court · (2002) 1 MPHT 48 : (2002) 1 MPJR 94 : (2002) 2 MPLJ 148
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 34Madhya Pradesh Municipal Corporation Act, 1956 — Section 3
High Courts29 Oct 2001Allowed
Shahid Roshan Jameer Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPHT 39 : (2002) 3 MPLJ 354 : (2002) 2 MPLJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts29 Oct 2001Partly Allowed
Urdu Boys Higher Secondary School and Another Vs Education Officer for Urdu Boys Higher Secondary School, Khandwa and Others
Madhya Pradesh High Court · (2002) 1 MPHT 289 : (2002) 1 MPJR 49 : (2002) 1 MPLJ 296
Constitution of India, 1950 — Article 14, 30, 30(1)
High Courts29 Oct 2001Dismissed
Reddy Brothers and Company Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 1 MPHT 472
Constitution of India, 1950 — Article 14
High Courts29 Oct 2001Dismissed
J.K. Ojha Vs Union of India and Others
Madhya Pradesh High Court · (2002) 1 MPHT 52 : (2002) 1 MPJR 114 : (2002) 2 MPLJ 78
Army Act, 1950 — Section 54, 57, 63
High Courts29 Oct 2001Dismissed
Hanuman Minor Oils Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 1 MPJR 491
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 50, 85
High Courts23 Oct 2001Dismissed
Hariwat Tekam (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 JLJ 65
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 43AMadhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3 , 3(3)
High Courts23 Oct 2001Allowed
Chandan Singh and Another Vs Hasib Khan and Others
Madhya Pradesh High Court · (2001) 2 MPJR 384
Motor Vehicles Act, 1988 — Section 166
High Courts22 Oct 2001Allowed
Giridhari Lal Kanak Vs State and Others
Madhya Pradesh High Court · (2002) CriLJ 2113 : (2002) 1 MPLJ 596
Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(2)
High Courts20 Oct 2001Allowed
Ashok Kumar Tiwari Vs State of M.P. and another
Madhya Pradesh High Court · (2001) 1 MPHT 234
Constitution of India, 1950 — Article 226, 227
High Courts19 Oct 2001
Amit Kumar Dubey Vs Board of Secondary Education and others
Madhya Pradesh High Court · (2002) 3 MPLJ 295
Constitution of India, 1950 — Article 226, 227
High Courts19 Oct 2001Allowed
Ajra Habib Vs B.K. Gupta, Divisional Commercial Manager, Central Railway, Jabalpur
Madhya Pradesh High Court · (2002) 2 MPLJ 384
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), 80
High Courts19 Oct 2001Dismissed
Nirmala Narendra Kumar Chhabra Vs Laxminarayan Raghunandan Tiwari
Madhya Pradesh High Court · (2002) 1 MPLJ 562
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts19 Oct 2001
Smt. Ajra Habib Vs R.K. Gupta
Madhya Pradesh High Court · AIR 2002 MP 95
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts17 Oct 2001Dismissed
Nepa Limited Vs Manoj Kumar
Madhya Pradesh High Court · (2002) 1 MPHT 125 : (2002) 1 MPLJ 463
Limitation Act, 1908 — Article 145Limitation Act, 1963 — Article 70Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22, 22(1)
High Courts17 Oct 2001Dismissed
Laxmikant Dube and Others Vs Piyaria and Others
Madhya Pradesh High Court · (2002) 1 MPHT 133 : (2002) 2 MPLJ 44
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Article 17
High Courts16 Oct 2001Dismissed
Abdul Rashid and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 191
Madhya Pradesh Town Improvement Trust Act, 1960 — Section 87
High Courts15 Oct 2001Dismissed
State Bank of India Vs Smt. Goutmi Devi Gupta and Others
Madhya Pradesh High Court · AIR 2002 MP 81 : (2002) 1 MPHT 427 : (2002) 2 MPLJ 105
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30Contract Act, 1872 — Section 128, 171
High Courts12 Oct 2001
Gopal Krishna Awardhu and Another Vs Nagar Panchayat, Narwar and Others
Madhya Pradesh High Court · (2002) 3 LLJ 1091 : (2002) 1 MPHT 284 : (2002) 1 MPJR 315 : (2002) 3 MPLJ 264
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Industrial Disputes Act, 1947 — Section 25Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 76, 76, 76(2)