High Courts03 Sept 2002Allowed
State of M.P. Vs Mathura Singh and Another
Madhya Pradesh High Court · (2003) 1 MPHT 148 : (2003) 1 MPJR 249
Madhya Pradesh Financial Code — Rule 84
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 13 of 51
High Courts02 Sept 2002Dismissed
Indore Bank Krishi Visheshagaya Parishad Vs State Bank of Indore, and Others
Madhya Pradesh High Court · (2002) 09 MP CK 0013
Industrial Disputes Act, 1947 — Section 2(p), 2(s)
High Courts29 Aug 2002
Chhota Bhai Jetha Bhai Vs Municipal Corporation, Sagar and others
Madhya Pradesh High Court · (2003) 2 MPLJ 394
Madhya Pradesh Municipal Corporation Act, 1956 — Section 132(1)(4)Madhya Pradesh Municipalities Act, 1961 — Section 127(1)(4)
High Courts29 Aug 2002Dismissed
A.K. Kinra Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 304
Constitution of India, 1950 — Article 14, 226
High Courts29 Aug 2002Dismissed
Gopal Yadav Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 369
Constitution of India, 1950 — Article 243ZG, 243ZG(b)
High Courts29 Aug 2002Dismissed
Amar Kumar Chourasia Vs State Transport Authority Gwalior and Others
Madhya Pradesh High Court · (2003) 1 MPJR 541
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d), 80
High Courts28 Aug 2002Dismissed
Sarita Vs Dilip
Madhya Pradesh High Court · (2003) 1 DMC 393
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts28 Aug 2002Dismissed
Loan Karan Jain Vs Ramesh Chandra Dinesh Kumar Timarni and Another
Madhya Pradesh High Court · (2003) 2 MPHT 53
Criminal Procedure Code, 1973 (CrPC) — Section 438Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts28 Aug 2002Dismissed
Bharat Singh Jadaum Vs State of M.P. and Another
Madhya Pradesh High Court · (2003) 4 MPLJ 105
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 379
High Courts28 Aug 2002
Amar Singh Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 1476 : (2000) ILR (MP) 933 : (2002) 5 MPHT 338 : (2003) 2 MPJR 22 : (2003) 3 MPLJ 256 : (2003) 4 RCR(Criminal) 52
Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 379
High Courts28 Aug 2002Dismissed
Raj Kumar Tiwari and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPHT 55 : (2003) 2 MPLJ 570
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts27 Aug 2002Allowed
Shivam Gupta Vs Kamta Prasad
Madhya Pradesh High Court · (2003) 3 MPLJ 167
Specific Relief Act, 1963 — Section 20
High Courts27 Aug 2002
Bhogiram Vs Eshan Khan and Others
Madhya Pradesh High Court · (2003) 2 ACC 37 : (2002) ILR (MP) 723
Motor Vehicles Act, 1988 — Section 166
High Courts27 Aug 2002
Kiran Devi and Others Vs Karam Singh and Others
Madhya Pradesh High Court · (2003) 3 ACC 305
High Courts27 Aug 2002Allowed
Superpack Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · (2002) 5 MPHT 327 : (2002) 2 MPJR 373 : (2002) 4 MPLJ 572
Constitution of India, 1950 — Article 162Electricity (Supply) Act, 1948 — Section 34, 35, 36, 44, 44(2)Madhya Pradesh Vidyut Sudhar Adhiniyam, 2000 — Section 21, 21(3)
High Courts27 Aug 2002
Arvind Sood and Others Vs Smt. Roopali and Another
Madhya Pradesh High Court · (2003) 2 MPHT 51 : (2003) 3 MPLJ 48
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1)Penal Code, 1860 (IPC) — Section 498A
High Courts27 Aug 2002Dismissed
Prabha Constructions Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 BC 290 : (2003) 2 MPHT 32 : (2002) 2 MPJR 616 : (2002) 4 MPLJ 455
Constitution of India, 1950 — Article 226
High Courts27 Aug 2002Dismissed
Mohanlal and Another Vs Saukhilal and Others
Madhya Pradesh High Court · AIR 2003 MP 185 : (2002) ILR (MP) 725 : (2003) 1 MPHT 419
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 11, Order 8 Rule 6A
High Courts27 Aug 2002Allowed
Jandel Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) CriLJ 1044
Criminal Procedure Code, 1973 (CrPC) — Section 473
High Courts27 Aug 2002Allowed
Onama Glass Works Ltd., Jabalpur Vs State of M.P.
Madhya Pradesh High Court · (2003) 3 MPLJ 573
Madhya Pradesh Land Revenue Code, 1959 — Section 247(7)Mines and Minerals (Development and Regulation) Act, 1957 — Section 3