COURT ARCHIVE

Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 39 of 51

High Courts11 Mar 2002Dismissed

Kailash Narayan Rai and Others, etc. Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2003 MP 74 : (2003) 1 MPLJ 482

Constitution of India, 1950 — Article 14, 19(1)Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 23

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High Courts11 Mar 2002Dismissed

State of M.P. Vs S.R. Sonwani and Another

Madhya Pradesh High Court · (2003) ILR (MP) 265 : (2002) 2 JLJ 141 : (2002) 3 MPHT 172

Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14

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High Courts11 Mar 2002Dismissed

Ram Narayan Vs State of Bank of Indore and Another

Madhya Pradesh High Court · (2002) ILR (MP) 766 : (2002) 2 MPHT 330 : (2002) 2 MPJR 553 : (2002) 2 MPLJ 585

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 141

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High Courts11 Mar 2002Dismissed

Vasudev Prasad and Others Vs Govind Prasad and Another

Madhya Pradesh High Court · (2002) 2 MPHT 506

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 115

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High Courts11 Mar 2002

Mahesh Vs State of M.P.

Madhya Pradesh High Court · (2002) 3 MPHT 359 : (2003) 1 MPLJ 105

Penal Code, 1860 (IPC) — Section 107, 306

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High Courts11 Mar 2002Dismissed

Dwarika Prasad Vs Ram Kishan

Madhya Pradesh High Court · (2002) 3 MPHT 201 : (2003) 3 MPLJ 233

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 47 Rule 1

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High Courts11 Mar 2002

Mangalia Vs State of M.P.

Madhya Pradesh High Court · (2002) 3 MPHT 260 : (2002) 4 MPLJ 166 : (2002) 4 RCR(Criminal) 771

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 302, 376

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High Courts11 Mar 2002

M.P. Human Rights Commission through Registrar (Law) Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2002 MP 239 : (2002) 3 MPHT 502 : (2002) 2 MPJR 308 : (2002) 4 MPLJ 321

Protection of Human Rights Act, 1993 — Section 14, 16, 17

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High Courts11 Mar 2002Dismissed

Ramavtar Vs Ramgopal, since deceased through L.Rs. and Others

Madhya Pradesh High Court · AIR 2003 MP 29 : (2003) 2 ARBLR 87 : (2002) 5 MPHT 133 : (2002) 3 MPLJ 118

Arbitration Act, 1940 — Section 20Registration Act, 1908 — Section 49Specific Relief Act, 1963 — Section 34

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High Courts11 Mar 2002Dismissed

Malkhan Singh and etc. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2003) CriLJ 1790 : (2002) 5 MPHT 14 : (2002) 4 MPLJ 466

Penal Code, 1860 (IPC) — Section 376(2)

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High Courts11 Mar 2002Allowed

State of M.P. Vs Bhagwan Singh and Others

Madhya Pradesh High Court · (2002) CriLJ 3169 : (2002) 3 MPHT 130 : (2002) 3 MPLJ 67

Criminal Procedure Code, 1973 (CrPC) — Section 167(3), 378Evidence Act, 1872 — Section 114, 118, 133, 14, 24Penal Code, 1860 (IPC) — Section 302, 34, 460

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High Courts11 Mar 2002Allowed

Manraju Devi (deleted) and Rajbhoran Singh and Others Vs Ramanuj (delted) and Badrivishal and Another

Madhya Pradesh High Court · (2002) 2 MPJR 532

Hindu Succession Act, 1956 — Section 14, 14(1)Rewa Land Revenue and Tenancy Code, 1935 — Section 48

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High Courts08 Mar 2002Allowed

Municipal Corporation Gwalior, Hemant Kumar Gupta and Gwalior Transport Union Vs M.E.S. Builders Association and Others, Municipal Corporation and State

Madhya Pradesh High Court · (2002) 2 MPJR 64

Madhya Pradesh Municipalities Act, 1961 — Section 132(2), 132(2)(c)

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High Courts08 Mar 2002Allowed

Bhopal Co-operative Wholesale Consumer Stores Ltd., Bhopal Vs M.P. Co-operative Tribunal, Bhopal and Others

Madhya Pradesh High Court · (2002) 2 MPLJ 542

Madhya Pradesh Co-operative Societies Act, 1960 — Section 64(2)(v), 77(14)

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High Courts08 Mar 2002Allowed

Bhopal Co-operative Wholesale Consumer Stores Ltd., Bhopal Vs M.P. Co-oprative Tribunal, Bhopal and others

Madhya Pradesh High Court · AIR 2002 MP 174

Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 64(2)(v)

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High Courts07 Mar 2002Allowed

Municipal Corporation Gwalior Vs Anil Sharma and Others

Madhya Pradesh High Court · (2002) 2 MPJR 46

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Madhya Pradesh Municipal Corporation Act, 1956 — Section 295(3)

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High Courts07 Mar 2002

National Security Force Vs Regional P.F. Commissioner and Another

Madhya Pradesh High Court · (2003) 96 FLR 693 : (2003) 2 LLJ 114

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(2)

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High Courts07 Mar 2002Allowed

Rajendra Singh @ Sonu Vs State of M.P.

Madhya Pradesh High Court · (2002) 5 MPHT 74 : (2002) 3 MPLJ 315

Juvenile Justice Act, 1986 — Section 24

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High Courts07 Mar 2002Dismissed

Raj Kumar Tamrakar Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) ILR (MP) 922 : (2002) 3 MPHT 485 : (2002) 2 MPJR 34 : (2002) 3 MPLJ 481

Constitution of India, 1950 — Article 342

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High Courts07 Mar 2002Allowed

Smt. Dhaniya Bai Vs Jiwan

Madhya Pradesh High Court · AIR 2003 MP 71 : (2003) ILR (MP) 71 : (2002) 2 MPHT 483 : (2002) 3 MPLJ 174

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 41

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