High Courts17 Jan 2002Allowed
O.P. Chaudhary Vs Uday Bhan Singh and Another
Madhya Pradesh High Court · (2002) 2 MPHT 41
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 49 of 51
High Courts17 Jan 2002Allowed
Premlal Shrivas Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 1195 : (2002) 2 JLJ 131 : (2002) 2 MPHT 473 : (2002) 1 MPJR 214 : (2002) 3 MPLJ 82
Madhya Pradesh Financial Code — Rule 84
High Courts17 Jan 2002Dismissed
Rewa Prasad Vs Smt. Amsa Bai and Others
Madhya Pradesh High Court · AIR 2003 MP 45 : (2002) ILR (MP) 82 : (2002) 3 MPHT 184
High Courts16 Jan 2002Allowed
Naththu Singh Gangrade Vs Jaswant Singh
Madhya Pradesh High Court · (2002) 2 MPHT 180
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jan 2002Allowed
Naththu Singh Gangrade through Partner Omprakash Sitaram Gangrade Vs Jaswant Singh
Madhya Pradesh High Court · (2003) ILR (MP) 153
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jan 2002Dismissed
Bhaskar Industries Ltd. Vs Ajit Singh and Another
Madhya Pradesh High Court · (2002) 5 MPHT 459 : (2003) 1 MPJR 361
Criminal Procedure Code, 1973 (CrPC) — Section 317, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Jan 2002Allowed
Prabhakar Narayan Pandey Vs M/s Shri Krishna Stone Lime Co. Maihar
Madhya Pradesh High Court · (2002) 2 MPJR 87
High Courts15 Jan 2002Allowed
Sukhdev Prasad Kanojiya Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 MPHT 219 : (2002) 4 MPLJ 141
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 19A, 19AA, 64Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 44
High Courts11 Jan 2002Allowed
Balmiki Kachhi Vs Municipal Corporation, Jabalpur and Another
Madhya Pradesh High Court · (2002) 94 FLR 979 : (2003) ILR (MP) 611 : (2002) 2 MPHT 558 : (2002) 2 MPLJ 223
Madhya Pradesh Civil Services (Commutation of Pension) Rules, 1996 — Rule 7Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 44
High Courts11 Jan 2002Allowed
Sharique Ali and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2002) 1 MPHT 315
Constitution of India, 1950 — Article 14, 15, 16, 16(1), 19(1)Evidence Act, 1872 — Section 115Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 10, 11, 2, 4, 5
High Courts11 Jan 2002
Smt. Mamta Pateria and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 764 : (2002) 2 JLJ 89 : (2002) 5 MPHT 76 : (2002) 2 MPJR 108 : (2002) 4 MPLJ 196
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 16Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 41, 42
High Courts10 Jan 2002Allowed
Rajendra Singh Vs Jawahar Lal Nehru Krishi Vishwavidyalaya and Others
Madhya Pradesh High Court · (2002) 1 MPJR 550
Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 — Section 27
High Courts10 Jan 2002Allowed
T. Swamy Dass Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 1 JLJ 350 : (2002) 2 MPHT 320 : (2002) 3 MPLJ 242
High Courts10 Jan 2002Partly Allowed
Kashiram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) CriLJ 1617 : (2002) 1 MPHT 265 : (2002) 2 MPLJ 388
Penal Code, 1860 (IPC) — Section 304
High Courts10 Jan 2002
Chandrakant Ambani Vs Inder Raj Khanna and Others
Madhya Pradesh High Court · (2003) 1 BC 634 : (2002) 2 MPJR 473
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts10 Jan 2002Allowed
Brijmohan Bhasin Vs Dr. Anupam Kumar Verma
Madhya Pradesh High Court · (2002) 2 MPLJ 399
Penal Code, 1860 (IPC) — Section 500
High Courts09 Jan 2002Dismissed
Prakash Chand Soni Vs Anita Jain
Madhya Pradesh High Court · (2002) ILR (MP) 996 : (2002) 2 MPHT 424 : (2002) 2 MPLJ 121
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Specific Relief Act, 1963 — Section 16
High Courts09 Jan 2002Dismissed
Surendra Kumar Dilliwai Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2002) 1 MPHT 415 : (2002) 1 MPLJ 441
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227Madhya Pradesh High Court Rules and Orders, 2008 — Rule 1, 5, 1
High Courts09 Jan 2002Allowed
Zalil Khan and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 1 MPJR 297 : (2002) 2 MPLJ 477
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts08 Jan 2002Dismissed
Asian Paints India Ltd. Vs Commissioner, Sales Tax
Madhya Pradesh High Court · (2002) 126 STC 239
Madhya Pradesh General Sales Tax Act, 1958 — Section 42B, 6