High Courts02 May 2002Dismissed
Beni Lal Bamney Vs Union of India and others
Madhya Pradesh High Court · (2003) 1 MPLJ 342
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 30 of 51
High Courts02 May 2002Dismissed
State of M.P. Vs U.K. Khare
Madhya Pradesh High Court · (2002) 4 MPHT 544 : (2003) 1 MPLJ 54
High Courts02 May 2002
M.S. Varghese and Others Vs Rajeev Kumar Khera and Others
Madhya Pradesh High Court · (2003) ACJ 2140 : (2003) ILR (MP) 899 : (2002) 4 MPHT 535 : (2002) 3 MPLJ 607
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts02 May 2002Dismissed
Gaya Prasad Modi Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 4 MPHT 38
Constitution of India, 1950 — Article 226, 243ZGMadhya Pradesh Municipalities Act, 1961 — Section 20, 22, 22(1), 47Madhya Pradesh Nagar Panchayat Nirvachan Niyam, 1994 — Rule 2
High Courts02 May 2002Dismissed
Rakib Mohammad Vs The District Collector and Specified Officer and Others
Madhya Pradesh High Court · AIR 2003 MP 39 : (2003) ILR (MP) 941 : (2002) 5 MPHT 487 : (2002) 3 MPLJ 415
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 95Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3
High Courts02 May 2002
M.P. Sharma Vs District and Sessions Judge and others
Madhya Pradesh High Court · (2003) 2 MPLJ 279
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Penal Code, 1860 (IPC) — Section 409
High Courts02 May 2002Dismissed
Vijay Bhatia and others Vs Jabalpur Development Authority
Madhya Pradesh High Court · (2003) 1 MPLJ 100
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 58, 85
High Courts02 May 2002Dismissed
Tulsiram Vs Uttam Khan and others
Madhya Pradesh High Court · (2003) 1 MPLJ 333
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts02 May 2002Dismissed
Vijay Ram and Others Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPJR 341
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts01 May 2002Allowed
Majid Khan and others Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPLJ 242
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts01 May 2002
Raju @ Rajesh @ Topa Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 JLJ 176 : (2002) 3 MPHT 459 : (2002) 4 MPLJ 225
Evidence Act, 1872 — Section 24, 60Penal Code, 1860 (IPC) — Section 302, 397
High Courts01 May 2002Allowed
Kamlesh and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 4523
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 174Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts01 May 2002Allowed
Majid Khan and Others Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPLJ 242 : (2003) 2 RCR(Criminal) 14
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts30 Apr 2002
Ramchandra Vs Sahabrao and Others
Madhya Pradesh High Court · (2002) 3 ACC 16
Motor Vehicles Act, 1988 — Section 173
High Courts30 Apr 2002Allowed
Anil Kumar Mishra Vs Union of India and others
Madhya Pradesh High Court · (2002) 3 MPLJ 517
Constitution of India, 1950 — Article 226, 227
High Courts30 Apr 2002Partly Allowed
Gend Lal Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 4757 : (2002) 3 MPHT 410 : (2003) 1 MPLJ 46
Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302, 304
High Courts30 Apr 2002Dismissed
Bijeram Vs Mangudas and Others
Madhya Pradesh High Court · (2004) ACJ 153
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 147
High Courts30 Apr 2002Dismissed
Ashok Kumar Rawat Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 4 MPHT 246 : (2002) 2 MPJR 459 : (2002) 4 MPLJ 446
Constitution of India, 1950 — Article 226, 226, 243OMadhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts30 Apr 2002Allowed
Madhukant Dave Vs Navneet Dhagat
Madhya Pradesh High Court · (2003) 2 MPJR 165
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482
High Courts29 Apr 2002Dismissed
Hussain Khan Vs Sudama Prasad
Madhya Pradesh High Court · (2002) 2 MPJR 446
Criminal Procedure Code, 1973 (CrPC) — Section 145