High Courts12 Nov 2002
Moti Bai and Others Vs Kapoor Chand @ Jamna Bai and Others
Madhya Pradesh High Court · (2005) 2 ACC 566
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 6
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 5 of 51
High Courts12 Nov 2002
Capital Roadways and Finance Private Ltd. Vs State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · (2003) 2 ACC 598 : (2003) 1 MPLJ 571
Constitution of India, 1950 — Article 226, 227
High Courts12 Nov 2002Allowed
Shakuntala Singh Vs Basant Kumar Thakur and Others
Madhya Pradesh High Court · (2003) 1 MPJR 107
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 18, Order 5 Rule 19, Order 9 Rule 13
High Courts12 Nov 2002Allowed
Kishan Pillay and Poonam Pillay Vs Kishore Singh Chouhan and Others
Madhya Pradesh High Court · (2003) 1 MPJR 121
Motor Vehicles Act, 1988 — Section 140
High Courts11 Nov 2002Allowed
Deepak (Dr.) Vs Smt. Tanuja
Madhya Pradesh High Court · (2003) 2 JLJ 121
Hindu Marriage Act, 1955 — Section 13, 13B, 13B(2), 23
High Courts11 Nov 2002Dismissed
Hind Syntex Ltd. Vs Dewas Textile Mills
Madhya Pradesh High Court · (2003) 115 CompCas 51 : (2004) 101 FLR 554 : (2003) 42 SCL 889
Companies Act, 1956 — Section 433, 433(2), 434, 434(2)
High Courts11 Nov 2002Dismissed
Vikram Cement Vs Additional Commissioner of Commercial Tax and Another
Madhya Pradesh High Court · (2004) 138 STC 580
Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1)
High Courts11 Nov 2002Dismissed
Shrinath Bearing Pvt. Ltd. Vs Dhar Cement Ltd.
Madhya Pradesh High Court · (2003) 116 CompCas 80 : (2004) 50 SCL 221
Companies Act, 1956 — Section 433
High Courts11 Nov 2002
Premnarayan Vs State of M.P.
Madhya Pradesh High Court · (2002) 11 MP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 427(1), 482Penal Code, 1860 (IPC) — Section 34, 394, 397
High Courts08 Nov 2002Allowed
Raja Ram Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPHT 84 : (2003) 3 MPLJ 501
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10(7)
High Courts08 Nov 2002
Virendra Singh Vs Ashok Kumar and Others
Madhya Pradesh High Court · (2004) ACJ 1638
Motor Vehicles Act, 1988 — Section 173
High Courts07 Nov 2002
Jagdamba Prasad Soni Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 2 MPLJ 584
Constitution of India, 1950 — Article 227
High Courts01 Nov 2002Allowed
Smt. Mayabai and Others Vs Digambar Kumar Jain
Madhya Pradesh High Court · (2003) 2 MPJR 186
Specific Relief Act, 1963 — Section 38, 41
High Courts31 Oct 2002Allowed
Krishan Vs Smt. Sumitra
Madhya Pradesh High Court · (2003) 1 DMC 731
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Hindu Marriage Act, 1955 — Section 28
High Courts31 Oct 2002Dismissed
Bhagwandeen Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPHT 258
Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 3
High Courts30 Oct 2002Dismissed
Ramlal and others Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPLJ 457
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts29 Oct 2002Dismissed
Narmada Club Vs P.K. Tare
Madhya Pradesh High Court · (2004) 2 MPJR 309
Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 22
High Courts29 Oct 2002Dismissed
Oriental Insurance Co. Ltd. Vs Gyarsibai and Others
Madhya Pradesh High Court · (2003) 1 ACC 16 : (2004) ACJ 386
Motor Vehicles Act, 1988 — Section 140, 149(2)
High Courts29 Oct 2002Allowed
State of M.P. Vs Jalim Gadariya and Another
Madhya Pradesh High Court · (2003) 1 MPHT 388 : (2003) 4 MPLJ 92
Limitation Act, 1963 — Section 5
High Courts29 Oct 2002Allowed
Surendra Singh Tomar Vs Shankar Joshi and Another
Madhya Pradesh High Court · (2003) 1 BC 395 : (2003) 1 MPHT 308 : (2003) 1 MPLJ 217
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138