High Courts04 Jul 2002Allowed
Smt. Sunder Bai and Others Vs Nonit Ram
Madhya Pradesh High Court · AIR 2003 MP 268
Evidence Act, 1872 — Section 101Specific Relief Act, 1963 — Section 10, 16, 22, 6Transfer of Property Act, 1882 — Section 53A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 23 of 51
High Courts04 Jul 2002Allowed
Amar Chand Bawaria Vs Union of India and Others
Madhya Pradesh High Court · (2003) 2 MPJR 74
Cantonments Act, 1924 — Section 13(3)(f)Cantonments Electoral Rules, 1945 — Rule 3
High Courts03 Jul 2002Dismissed
Ram Kumar Kewat Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPLJ 101
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307
High Courts03 Jul 2002Dismissed
Syed Mehadi Hassan Vs State of M.P. and Another
Madhya Pradesh High Court · (2002) 4 MPHT 171
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 23
High Courts03 Jul 2002Allowed
Sharda Prasad Gupta Vs Smt. Vidyadevi Gupta and Another
Madhya Pradesh High Court · (2003) 2 MPJR 10
High Courts02 Jul 2002Dismissed
Smt. Vinod shrivastava Vs Laxminarain Sharma and others
Madhya Pradesh High Court · (2002) 3 MPLJ 454
Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 6(a)(iii)
High Courts02 Jul 2002
Heeralal Pandey Vs Susheel Kumar and Others
Madhya Pradesh High Court · (2004) 2 ACC 868
High Courts02 Jul 2002Allowed
Shankerdas Lohana Vs Union of India and others
Madhya Pradesh High Court · (2003) 1 MPLJ 159
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 2(b), 24, 33
High Courts02 Jul 2002
Premlata Jaiswal (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 JLJ 352 : (2003) 1 MPJR 223
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21, 21(1), 21(4), 31(4), 85Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 3, 5, 6
High Courts02 Jul 2002Dismissed
P.A. Samual Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 393 : (2002) 4 MPLJ 514
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts02 Jul 2002Dismissed
Union of India (UOI) Vs Pyarelal Tarachand and Another
Madhya Pradesh High Court · (2003) 180 CTR 551 : (2003) 264 ITR 525 : (2004) 135 TAXMAN 97
Income Tax Act, 1961 — Section 276B, 278B
High Courts02 Jul 2002
Umashankar Pacholi Vs Mahendra Singh and Another
Madhya Pradesh High Court · (2004) ACJ 330 : (2003) ILR (MP) 960 : (2003) 2 MPJR 57
High Courts02 Jul 2002Allowed
Dheeraj Singh and Another Vs Ajay Kumar and Others
Madhya Pradesh High Court · (2003) ACJ 1978 : (2003) 4 MPLJ 8
Motor Vehicles Act, 1988 — Section 140
High Courts02 Jul 2002Partly Allowed
Lallu alias Sharad Kumar Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPHT 116
Penal Code, 1860 (IPC) — Section 306, 323
High Courts02 Jul 2002Dismissed
Dwarka Prasad Rai Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 471
Madhya Pradesh Kastha Chiran (Viniyaman) Adhiniyam, 1984 — Section 12, 12(3)
High Courts01 Jul 2002Dismissed
Charan Singh and others Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 454
Land Acquisition Act, 1894 — Section 4, 48(1), 6
High Courts01 Jul 2002Dismissed
Shri Umakant Choure Vs Banking Ombudsman and Others
Madhya Pradesh High Court · (2002) 5 MPHT 278
High Courts01 Jul 2002Allowed
Devi Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 147 : (2003) 1 MPHT 24 : (2002) 4 MPLJ 490 : (2003) 1 RCR(Criminal) 207
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts01 Jul 2002Dismissed
Narendra Kumar Saxena Vs Paper Traders
Madhya Pradesh High Court · AIR 2003 MP 193 : (2002) ILR (MP) 679 : (2002) 4 MPHT 157 : (2003) 1 MPLJ 633
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Partnership Act, 1932 — Section 68, 68(2), 69(2)
High Courts28 Jun 2002Dismissed
Nimar Textile Mills Ltd., Khandwa Vs Land Acquisition Officer, Khandwa and others
Madhya Pradesh High Court · (2003) 1 MPLJ 253
Land Acquisition Act, 1894 — Section 4, 5AMadhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 74