High Courts11 Apr 2002Allowed
Bhan Singh Bhadoria Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 95 FLR 331 : (2002) 3 MPHT 428 : (2002) 3 MPLJ 195
Madhya Pradesh Financial Code — Rule 84
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 34 of 51
High Courts11 Apr 2002
Bhura Singh and Another Vs Anil Kumar Arora and Others
Madhya Pradesh High Court · (2002) 3 ACC 242
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts11 Apr 2002Dismissed
Hiralal Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPLJ 508
Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts11 Apr 2002
Subrato Bachaspati Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 JLJ 6 : (2002) 4 MPLJ 403
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 14Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2
High Courts09 Apr 2002Allowed
Babulal Parihar Vs Raju @ Rajesh and Others
Madhya Pradesh High Court · (2003) 1 MPJR 221
Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts09 Apr 2002Partly Allowed
New India Assurance Co. Ltd. and Another Vs Smt. Indu Nagar and Another
Madhya Pradesh High Court · (2003) ACJ 2115 : (2002) 3 MPHT 493
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts09 Apr 2002Dismissed
Ratan Lal Vs Dhapubai
Madhya Pradesh High Court · (2002) 2 DMC 668 : (2003) 1 MPJR 125
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Apr 2002Dismissed
Chandrakala Bai Vs Bhagwan Singh
Madhya Pradesh High Court · (2003) 2 ALD(Cri) 10 : (2002) CriLJ 3970 : (2003) 1 DMC 185
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Apr 2002
Hirdashay Vs Nutan Bai
Madhya Pradesh High Court · (2003) 2 MPLJ 84
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204Penal Code, 1860 (IPC) — Section 494, 498A
High Courts08 Apr 2002
Ashok Kumar Gupta and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 3 MPHT 530 : (2002) 2 MPJR 43 : (2002) 2 MPLJ 616
Madhya Pradesh Panchayat Sanvida Shala Shikshak (Appointment and Conditions of Services) Rules, 2001 — Rule 5(8)
High Courts08 Apr 2002Allowed
Shankar Singh Vs Presiding Officer and Another
Madhya Pradesh High Court · (2002) 5 MPHT 281
Industrial Disputes Act, 1947 — Section 10
High Courts05 Apr 2002
Galla Mandi Mahila Shramik Sangh Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2002 MP 266 : (2003) ILR (MP) 499 : (2002) 4 MPLJ 110
Constitution of India, 1950 — Article 14, 15, 21Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 80
High Courts05 Apr 2002
Ram Kumar Shrivastava Vs Smt. Saroj Jain and Another
Madhya Pradesh High Court · (2002) 4 MPHT 54
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts04 Apr 2002
Smt. Usha Sahu and Another Vs Jaswinder Singh and Another
Madhya Pradesh High Court · (2003) ACJ 1820 : (2002) 2 MPHT 339
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts04 Apr 2002
Abdul Majid Khan Vs N.M. George and Another
Madhya Pradesh High Court · (2002) 2 JLJ 65 : (2002) 3 MPHT 514 : (2002) 3 MPLJ 444 : (2002) 3 MPLJ 106 : (2002) 3 RCR(Criminal) 671
Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 357, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Apr 2002
Lal Narayan Singh Vs Chief Municipal Officer and others
Madhya Pradesh High Court · (2003) 2 MPLJ 340
Madhya Pradesh Municipalities Act, 1961 — Section 127(1), 129, 130
High Courts03 Apr 2002Dismissed
Gopal Das Mittal Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) ILR (MP) 428 : (2002) 5 MPHT 116 : (2003) 1 MPLJ 112
Wild Life (Protection) Act, 1972 — Section 18, 19, 20, 21, 22
High Courts03 Apr 2002Dismissed
Adivasi Khanij Avaam Vanupaj Udyog Sahakari Samiti Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 420 : (2003) 2 MPLJ 128
Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 2, 20, 3, 4, 5
High Courts03 Apr 2002
Dadu Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 JLJ 184 : (2002) 5 MPHT 162 : (2002) 3 MPLJ 495
Penal Code, 1860 (IPC) — Section 304II, 323
High Courts03 Apr 2002Dismissed
Lakhan Lal Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 3 MPHT 519 : (2002) 1 MPJR 414 : (2002) 3 MPLJ 41
Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 80Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122