High Courts14 May 2002Allowed
Ramlaval alias Ram Lakhan and Another Vs Smt. Simiya Bai and Another
Madhya Pradesh High Court · (2002) ILR (MP) 668 : (2002) 5 MPHT 119 : (2002) 4 MPLJ 85
Motor Vehicles Act, 1988 — Section 142, 166, 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 28 of 51
High Courts14 May 2002Dismissed
State of M.P. and others Vs Vinod Singh Rathaur and others
Madhya Pradesh High Court · (2002) 3 MPLJ 550
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts13 May 2002Allowed
M.P. State Road Transport Corporation and Another Vs Indra Bahadur Singh and Others
Madhya Pradesh High Court · (2002) 94 FLR 147 : (2002) 4 MPHT 455 : (2002) 2 MPJR 284 : (2002) 3 MPLJ 46
Industrial Disputes Act, 1947 — Section 25B, 25FMadhya Pradesh Industrial Relations Act, 1960 — Section 31, 61, 62
High Courts13 May 2002Dismissed
Rajesh Vs Manoj
Madhya Pradesh High Court · (2002) 4 MPHT 509 : (2003) 1 MPLJ 177
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts13 May 2002Dismissed
Rakesh Vs Manoj
Madhya Pradesh High Court · (2004) 2 BC 463 : (2003) 1 RCR(Criminal) 645
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 May 2002Allowed
Amit Traders Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPJR 374
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts10 May 2002Dismissed
Narayan Singh Mina Vs M.P. State Co-operative Tribunal, Bhopal and another
Madhya Pradesh High Court · (2003) 1 MPLJ 259
Madhya Pradesh Co-operative Societies Act, 1960 — Section 53(11), 77
High Courts10 May 2002
Shakku Shah Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 JLJ 422 : (2003) 2 MPJR 236 : (2004) 1 MPLJ 81
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376
High Courts10 May 2002Allowed
Kailash Vs Om Prakash Yadav and Others
Madhya Pradesh High Court · (2003) 1 ACC 381 : (2003) ILR (MP) 533 : (2003) 3 MPHT 58 : (2003) 1 MPLJ 94
Motor Vehicles Act, 1988 — Section 163A, 171, 173
High Courts10 May 2002Dismissed
Smt. Rajni Vs Sanjay Kumar
Madhya Pradesh High Court · (2002) 2 DMC 457
Hindu Marriage Act, 1955 — Section 13(1)
High Courts10 May 2002Dismissed
Manish Vs Sandeep
Madhya Pradesh High Court · (2002) 2 JLJ 283 : (2002) 3 MPHT 565
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 19(1)Contract Act, 1872 — Section 27
High Courts10 May 2002Partly Allowed
Samaru Baiga Vs State of M.P.
Madhya Pradesh High Court · (2003) ILR (MP) 1019 : (2002) 3 MPHT 312
Penal Code, 1860 (IPC) — Section 300, 304I
High Courts10 May 2002
Chain Singh and Another Vs Majid
Madhya Pradesh High Court · (2002) 05 MP CK 0035
High Courts10 May 2002Allowed
Dr. Harish Bajaj Vs Rani Durgavati Vishwa Vidyalaya and Others
Madhya Pradesh High Court · AIR 2003 MP 114 : (2003) 1 MPLJ 375
Indian Medical Council Act, 1956 — Section 11Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1990 — Section 2Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 6
High Courts10 May 2002Dismissed
Phoolchand Mishra Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 JLJ 282 : (2002) 5 MPHT 211 : (2002) 4 MPLJ 297
High Courts10 May 2002Dismissed
Nandaua alias Munda Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 JLJ 416
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 326
High Courts09 May 2002Allowed
Bharat Heavy Electricals Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2003 MP 179 : (2002) ILR (MP) 563
Madhya Pradesh Electricity Duty Act, 1949 — Section 3
High Courts09 May 2002Allowed
Chakra Pani Mishra Vs Shri Krishna and Others
Madhya Pradesh High Court · (2002) 3 MPHT 304
Registration Act, 1908 — Section 86
High Courts09 May 2002Dismissed
Pahalwan Singh Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 273
Constitution of India, 1950 — Article 226, 243O
High Courts09 May 2002Dismissed
Naresh Vs State of M.P.
Madhya Pradesh High Court · (2003) ILR (MP) 1012 : (2002) 4 MPHT 553 : (2002) 4 MPLJ 241
Evidence Act, 1872 — Section 25, 27, 3, 60Penal Code, 1860 (IPC) — Section 302