COURT ARCHIVE

Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 33 of 51

High Courts17 Apr 2002Dismissed

Aartech Solonics Ltd. and Others Vs The Debts Recovery Tribunal and Others

Madhya Pradesh High Court · AIR 2003 MP 27 : (2002) 4 MPLJ 124

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22

High Courts17 Apr 2002Dismissed

Shivaji Rao Patil Vs Collector, Balaghat and another

Madhya Pradesh High Court · (2002) 4 MPLJ 240

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 28(2)

High Courts16 Apr 2002Allowed

Vallabhdas Kashiwale Vs Smt. Sumati and another

Madhya Pradesh High Court · (2002) 2 MPJR 98 : (2002) 3 MPLJ 533

Criminal Procedure Code, 1973 (CrPC) — Section 133Madhya Pradesh Municipal Corporation Act, 1956 — Section 246

High Courts16 Apr 2002

G. Sitaram and Another Vs Ganesh Prasad and Another

Madhya Pradesh High Court · (2004) ACJ 1746 : (2002) 4 MPHT 82

Motor Vehicles Act, 1988 — Section 168, 171, 173

High Courts16 Apr 2002Allowed

Grasim Industries Limited, Birla Nagar, Gwalior Vs Atar Singh and Others

Madhya Pradesh High Court · (2002) 3 MPHT 210 : (2002) 1 MPJR 477 : (2002) 3 MPLJ 95

Constitution of India, 1950 — Article 16, 226Madhya Pradesh Industrial Relations Act, 1960 — Section 107

High Courts16 Apr 2002

Leekchand Sahu and Others Vs Laxman Singh and Another

Madhya Pradesh High Court · (2003) ACJ 2031

High Courts16 Apr 2002

Leek Chand Sahu and Others Vs Laxman Singh and Another

Madhya Pradesh High Court · (2003) 2 ACC 459

High Courts16 Apr 2002

I.P. Malik Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) ILR (MP) 14 : (2002) 5 MPHT 124 : (2002) 4 MPLJ 367

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 57, 59(2), 64

High Courts16 Apr 2002Dismissed

State of M.P. and Others Vs Jaiswal Tractors

Madhya Pradesh High Court · (2002) ILR (MP) 663 : (2002) 5 MPHT 157 : (2002) 3 MPLJ 460

Arbitration Act, 1940 — Section 14, 14(2), 30Civil Procedure Code, 1908 (CPC) — Section 34Limitation Act, 1963 — Article 119

High Courts15 Apr 2002

Dr. Lakhan Agrawal and another Vs M.P.F.C. and others

Madhya Pradesh High Court · (2003) 1 MPLJ 133

Madhya Pradesh Land Revenue Code, 1959 — Section 146, 147, 155, 156Madhya Pradesh Lokdhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 3(2)State Financial Corporations Act, 1951 — Section 29

High Courts15 Apr 2002Dismissed

M.P. State Electricity Board and Another Vs Collector and Others

Madhya Pradesh High Court · (2003) ACJ 903 : (2002) ILR (MP) 605 : (2003) 2 MPJR 44

Constitution of India, 1950 — Article 226, 227Environment (Protection) Act, 1986 — Section 2, 6Public Liability Insurance Act, 1991 — Section 2, 3, 6, 7

High Courts15 Apr 2002Dismissed

Ramanuj Verma Vs Shri Girja Prasad

Madhya Pradesh High Court · (2003) 2 MPJR 400

Criminal Procedure Code, 1973 (CrPC) — Section 197

High Courts12 Apr 2002Dismissed

Uma Shanker Sahu Vs State of M.P. and others

Madhya Pradesh High Court · (2002) 3 MPLJ 487

Constitution of India, 1950 — Article 226, 227

High Courts12 Apr 2002Allowed

Manohar Singh Marwaha Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2003 MP 136 : (2003) 1 MPJR 12

Madhya Pradesh Pashu (Niyantran) Adhiniyam, 1976 — Section 4, 6

High Courts12 Apr 2002

State of M.P. and Others Vs Sukh Lal Choudhary and Another

Madhya Pradesh High Court · (2003) 1 LLJ 664 : (2002) 4 MPHT 100

High Courts12 Apr 2002Allowed

Chhattisgarh Trading Co. Vs Madras Fertilizers Ltd. and Another

Madhya Pradesh High Court · (2003) ILR (MP) 946 : (2002) 2 JLJ 303 : (2002) 3 MPLJ 566

High Courts12 Apr 2002Dismissed

Vinay Verma Vs State of M.P. and others

Madhya Pradesh High Court · (2002) 2 MPJR 38 : (2003) 1 MPLJ 40

Constitution of India, 1950 — Article 226, 227

High Courts12 Apr 2002Dismissed

Dhaniram Vs State of M.P. and Another

Madhya Pradesh High Court · (2003) 1 MPJR 413

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3)

High Courts11 Apr 2002Allowed

Roop Singh and others Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPLJ 136 : (2002) 4 RCR(Criminal) 580

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 326, 34

High Courts11 Apr 2002Allowed

Yadeo Rao and Another Vs State of M.P.

Madhya Pradesh High Court · (2002) 3 MPHT 452

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 314