High Courts05 Mar 2002Dismissed
Om Metals and Minerals Vs Bansagar Control Board (M.P.) and Others
Madhya Pradesh High Court · (2002) 5 MPHT 537
Constitution of India, 1950 — Article 14, 19, 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 41 of 51
High Courts04 Mar 2002Dismissed
Rambux Gond and others Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPLJ 355
Wild Life (Protection) Act, 1972 — Section 51, 9
High Courts04 Mar 2002Dismissed
M.P. State Co-Operative Oilseeds Growers Federation Ltd. Vs Bank of Baroda and others
Madhya Pradesh High Court · (2002) 4 MPLJ 151
Madhya Pradesh Co-operative Societies Act, 1960 — Section 31, 64, 64(1)
High Courts04 Mar 2002
Ramdeen Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 3 MPHT 180 : (2002) 3 MPLJ 231
Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 11, 12
High Courts04 Mar 2002Allowed
Pratipal Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 1 JLJ 382 : (2002) 2 MPHT 273
Madhya Pradesh Excise Act, 1915 — Section 18, 31(4)
High Courts04 Mar 2002Dismissed
M/s. M.P. State Co-operative Oil-seeds Growers Federation Limited Vs Bank of garoda and others
Madhya Pradesh High Court · AIR 2002 MP 254
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64
High Courts04 Mar 2002Allowed
Krishna Murarimangal Vs Prakash Narain and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 503
Hindu Succession Act, 1956 — Section 30
High Courts04 Mar 2002Allowed
Sub Lieutenant Chaman Azhar Vs Union of India and others
Madhya Pradesh High Court · (2002) 3 MPLJ 426
High Courts01 Mar 2002Dismissed
State of M.P. and others Vs M.K. Verma and others
Madhya Pradesh High Court · (2002) 1 MPJR 265 : (2002) 3 MPLJ 25
Constitution of India, 1950 — Article 14, 16
High Courts01 Mar 2002
State of M.P. Vs Laxmi Chand Awadhiya and Others
Madhya Pradesh High Court · (2002) 5 MPHT 228 : (2002) 4 MPLJ 343
High Courts28 Feb 2002
Mahendra Jain Vs The Liquidator, Jabalpur Nagrik Sahakari Bank Ltd. and Others
Madhya Pradesh High Court · (2002) 02 MP CK 0084
Constitution of India, 1950 — Article 226
High Courts28 Feb 2002Dismissed
Purushottam Lal Vs Smt. Pushpalata
Madhya Pradesh High Court · (2003) 2 MPHT 332
Criminal Procedure Code, 1973 (CrPC) — Section 98
High Courts28 Feb 2002Allowed
Narayan Singh Thakur Vs M.P. Electricity board, Jabalpur
Madhya Pradesh High Court · (2002) 3 MPLJ 571
Madhya Pradesh Industrial Relations Act, 1960 — Section 61(1)
High Courts27 Feb 2002
Kanhaiyalal Agarwal and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 3 MPHT 47 : (2003) 1 MPJR 118 : (2003) 1 MPLJ 426
Civil Procedure Code, 1908 (CPC) — Section 20, 21Constitution of India, 1950 — Article 226(1), 226(2)
High Courts27 Feb 2002
Sadan Kumar Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 MPHT 257
Madhya Pradesh (Appeal and Revision) Rules, 1995 — Rule 5Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 21(1), 21(4), 91
High Courts27 Feb 2002Dismissed
Meenakshi Sundaram Textile Ltd., Bangalore and another Vs Gokulchand Rakhabchand
Madhya Pradesh High Court · (2002) 4 MPLJ 377
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 420
High Courts27 Feb 2002
Pran Nath Patel Vs Secretary, Madhyamic Shiksha Mandal, Bhopal
Madhya Pradesh High Court · (2003) 1 MPJR 26 : (2002) 2 MPLJ 579
High Courts26 Feb 2002Allowed
Dropti Bai Vs High Court of M.P. and Another
Madhya Pradesh High Court · (2002) 2 MPJR 580 : (2002) 2 MPLJ 497
Constitution of India, 1950 — Article 14, 16
High Courts26 Feb 2002
Prabhoo alias Prabhoo Dayal Vs State of M.P.
Madhya Pradesh High Court · (2002) 1 JLJ 362
Penal Code, 1860 (IPC) — Section 109, 111, 302, 304, 323
High Courts26 Feb 2002Allowed
Tara Vs Dabla alias Lalita and Others
Madhya Pradesh High Court · (2002) 2 MPHT 554 : (2002) 3 MPLJ 591
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3, 8