High Courts29 Apr 2002Dismissed
Kochar Oil Mills Ltd. and others Vs M.P.S.I.D.C. Ltd. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 171
State Financial Corporations Act, 1951 — Section 29
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 31 of 51
High Courts29 Apr 2002Allowed
Ameer Khan Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 4 MPHT 68 : (2002) 1 MPJR 484 : (2002) 3 MPLJ 128
High Courts29 Apr 2002Allowed
Vishambhar Vs Smt. Buta Devi
Madhya Pradesh High Court · (2002) 2 DMC 435 : (2003) ILR (MP) 84 : (2002) 4 MPHT 84
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 45Hindu Marriage Act, 1955 — Section 12
High Courts29 Apr 2002Dismissed
Aghnu and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 577 : (2002) 3 MPLJ 435
Penal Code, 1860 (IPC) — Section 376(2)
High Courts29 Apr 2002Dismissed
Vikram Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 551 : (2002) 3 MPLJ 383
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts29 Apr 2002Dismissed
Govind Vallabh Pant Grah Nirman Co-operative Society, Gwalior Vs Ram Janki Mandir Gangaram (Gangadas) Ki Badi Shala Public Trust, Gwalior and others
Madhya Pradesh High Court · (2002) 4 MPLJ 116
Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110
High Courts29 Apr 2002
Devi Singh Rajpoot and Others Vs State and Others
Madhya Pradesh High Court · (2003) 2 MPJR 147
Madhya Pradesh Municipalities Act, 1961 — Section 265, 266, 267, 268
High Courts29 Apr 2002Dismissed
Panchamlal Gupta Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPLJ 92
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 307, 34
High Courts26 Apr 2002Dismissed
Kalka Matsya Udyog Co-operative Society Bhopal and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 MPJR 379
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 91
High Courts26 Apr 2002Allowed
Laxmi Chand Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 450 : (2003) 1 MPLJ 509
Madhya Pradesh Cinemas (Regulation) Rules, 1972 — Rule 123, 123(1)
High Courts26 Apr 2002Dismissed
Sajid Chandanwala Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 348
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319
High Courts26 Apr 2002Dismissed
Mrs. Kamini Malhotra Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2003 MP 13 : (2002) 5 MPHT 245 : (2002) 3 MPLJ 389
Arbitration and Conciliation Act, 1996 — Section 9Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 2(1), 20
High Courts24 Apr 2002Allowed
Jagdish and another Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPLJ 350
Penal Code, 1860 (IPC) — Section 307
High Courts24 Apr 2002Dismissed
Munshi alias Munesh and etc. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) CriLJ 4808 : (2002) 4 MPLJ 269
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 157, 8Penal Code, 1860 (IPC) — Section 376, 376(2), 506
High Courts24 Apr 2002
Karan Singh Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 1787 : (2002) 4 MPHT 582 : (2003) 3 RCR(Criminal) 339
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 482Penal Code, 1860 (IPC) — Section 188
High Courts24 Apr 2002Dismissed
Khajanchi Film Exchange and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2003 MP 3 : (2002) 3 MPHT 103 : (2002) 3 MPLJ 501 : (2002) 3 MPLJ 490 : (2003) 26 PTC 183
Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 51, 63, 64
High Courts24 Apr 2002Dismissed
Akbar Mohd. Khan and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 516 : (2002) 4 MPHT 64 : (2002) 4 MPLJ 606
High Courts24 Apr 2002Dismissed
Jaspal Singh (Captain) Vs Union of India (UOI) and another
Madhya Pradesh High Court · (2002) 4 MPLJ 528
High Courts23 Apr 2002
New India Assurance Company Ltd. Vs Abdul Said kha and Others
Madhya Pradesh High Court · (2002) 04 MP CK 0107
High Courts23 Apr 2002Allowed
Prabhat Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2003) ILR (MP) 508 : (2002) 4 MPHT 56
Constitution of India, 1950 — Article 14Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 4, 6, 6(1), 6(2), 6(3)