High Courts31 Jul 2002Partly Allowed
Hajrat Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPHT 319
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 324, 34, 452
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 18 of 51
High Courts31 Jul 2002Dismissed
Dilip Kumar Goushalawale and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 4 MPHT 514 : (2003) 3 MPLJ 453 : (2003) 1 MPLJ 504
Land Acquisition Act, 1894 — Section 48
High Courts31 Jul 2002Allowed
Shyamlal Likhar Vs State of M.P. and another
Madhya Pradesh High Court · (2003) 1 MPLJ 81
Constitution of India, 1950 — Article 14
High Courts31 Jul 2002Dismissed
M.P. Lime Works Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 MPHT 134 : (2003) 1 MPLJ 99
Constitution of India, 1950 — Article 226, 227Forest (Conservation) Act, 1980 — Section 2
High Courts30 Jul 2002Allowed
Ku. Renu Yadav Vs Madhusudan Elawadi and Another
Madhya Pradesh High Court · (2002) ILR (MP) 752 : (2003) 1 JLJ 259 : (2002) 4 MPHT 437
Penal Code, 1860 (IPC) — Section 375, 376, 90
High Courts30 Jul 2002Allowed
Sanjeev @ Sanju Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 9
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 303, 311
High Courts30 Jul 2002Dismissed
Vijay Bahadur @ Bahudar Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 167
Arms Act, 1959 — Section 25(1B), 39Arms Rules, 1962 — Rule 2
High Courts30 Jul 2002Partly Allowed
Omprakash Agrawal Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 4138 : (2003) 1 MPHT 127
Penal Code, 1860 (IPC) — Section 306, 498A, 509
High Courts30 Jul 2002Allowed
Raisabee Vs Shajad
Madhya Pradesh High Court · (2003) 1 DMC 261
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
High Courts29 Jul 2002Dismissed
Gopal Singh Chouhan Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 4 MPHT 413
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 3, 4, 5
High Courts29 Jul 2002Dismissed
Sawal Singh Vs Smt. Ramsakhi and Others
Madhya Pradesh High Court · (2002) 2 JLJ 201 : (2002) 4 MPHT 200 : (2002) 2 MPJR 169 : (2003) 1 MPLJ 31
Civil Procedure Code Amendment Act, 1999 — Section 32(2)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 6 Rule 17, 115
High Courts29 Jul 2002Allowed
Shyam Babu and Others Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPJR 244
Penal Code, 1860 (IPC) — Section 325, 333, 34
High Courts29 Jul 2002Allowed
New India Assurance Co. Ltd. Vs Saits
Madhya Pradesh High Court · (2004) ACJ 169
Motor Vehicles Act, 1988 — Section 149(2)
High Courts29 Jul 2002Allowed
Mohan Singh Vs Satendra Singh and others
Madhya Pradesh High Court · (2002) 2 MPJR 598 : (2003) 1 MPLJ 234
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts27 Jul 2002Allowed
Rajendra Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 186
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(6), 439Madhya Pradesh Excise Act, 1915 — Section 49A, 59A
High Courts26 Jul 2002Allowed
Kasturi Bai and Others Vs Kanhaiyalal
Madhya Pradesh High Court · (2003) 1 MPJR 97
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)
High Courts26 Jul 2002Allowed
Ku. Richa Jethani Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPJR 60
Constitution of India, 1950 — Article 21, 226
High Courts26 Jul 2002Allowed
The Secretary, Miss Hill Education Society and Others Vs Ashaskiya Miss Hill School Karmchari Sangh and Others
Madhya Pradesh High Court · (2004) 1 MPJR 287
Industrial Disputes Act, 1947 — Section 10, 15(2)(b)
High Courts25 Jul 2002Dismissed
Onprakash and others Vs Ramnarayan
Madhya Pradesh High Court · (2003) 1 MPLJ 109
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts25 Jul 2002Dismissed
Chourasia Medical Stores, Chhatarpur Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 479
Pharmacy Act, 1948 — Section 15A, 19, 29, 30, 30(2)