High Courts29 Oct 2002Allowed
Kanchan @ Savitri Marco Vs Kalavati Uikey and Others
Madhya Pradesh High Court · (2002) 10 MP CK 0009
Madhya Pradesh Municipalities Act, 1961 — Section 26(2), 30(b)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 6 of 51
High Courts28 Oct 2002Allowed
Bhagwan Das Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 520 : (2003) 3 MPLJ 20
Penal Code, 1860 (IPC) — Section 342, 376
High Courts25 Oct 2002Dismissed
Chakresh Kumar Modi and Another Vs Smt. Kamla Khare and Others
Madhya Pradesh High Court · (2002) ILR (MP) 1013 : (2003) 1 MPHT 109 : (2003) 2 MPLJ 331
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(1), Order 9 Rule 9
High Courts25 Oct 2002Allowed
Bhan Singh Lodhi Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 JLJ 310 : (2003) 2 MPHT 170
Penal Code, 1860 (IPC) — Section 376, 506
High Courts25 Oct 2002Allowed
A Satoranjan Vs State of Chhattisgarh
Madhya Pradesh High Court · (2002) 5 CriminalCC 134
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts24 Oct 2002
Devi Singh Vs Ashok Kumar and Others
Madhya Pradesh High Court · (2003) 1 ACC 458
Penal Code, 1860 (IPC) — Section 279, 429
High Courts24 Oct 2002
State of M.P. and Others Vs Canara Bank and Others
Madhya Pradesh High Court · (2002) ILR (MP) 949 : (2002) 5 MPHT 530
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 15 Rule 2, 151Madhya Pradesh General Sales Tax Act, 1958 — Section 33C
High Courts24 Oct 2002
Municipal Corporation Ratlam Vs Dilip Singh and Another
Madhya Pradesh High Court · (2003) 1 JLJ 396
Civil Procedure Code, 1908 (CPC) — Section 151, 80(2), 94Madhya Pradesh Municipal Corporation Act, 1956 — Section 401, 401(1)
High Courts23 Oct 2002Allowed
Rewashankar Guha Vs State of M.P. and Another
Madhya Pradesh High Court · (2003) 3 MPLJ 230
Defence of India Rules, 1962 — Rule 38(1)(a), 38(1)(c)
High Courts23 Oct 2002Allowed
Ram Salone Sharma and Another Vs Ram Ashrya Sharma and Others
Madhya Pradesh High Court · (2002) ILR (MP) 1021 : (2002) 4 MPHT 542 : (2003) 3 MPLJ 252
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 18, 30
High Courts23 Oct 2002
Smt. Shahista Qureshi Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) ILR (MP) 1016 : (2003) 1 MPHT 184 : (2003) 3 MPLJ 97
Court Fees Act, 1870 — Article 17Specific Relief Act, 1963 — Section 34Succession Act, 1925 — Section 373, 387
High Courts23 Oct 2002Dismissed
Kaluram Vs Sunderlal and Others
Madhya Pradesh High Court · (2003) 1 JLJ 340 : (2003) 2 MPHT 88
Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts23 Oct 2002Allowed
Mahavir Prasad Vs Vasudeva Prashad and Another
Madhya Pradesh High Court · (2003) 2 BC 113 : (2003) ILR (MP) 58 : (2003) 2 MPJR 307
Evidence Act, 1872 — Section 34
High Courts23 Oct 2002Allowed
Raghubar Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) ILR (MP) 877 : (2003) 1 JLJ 438
Madhya Pradesh Gram Nyayalaya Adhiniyam, 1996 — Section 10, 11, 12, 13, 14Madhya Pradesh Gram Nyayalaya Rules, 2001 — Rule 10, 11, 12, 13, 14Madhya Pradesh Land Revenue Code, 1959 — Section 248, 250
High Courts22 Oct 2002
The Industrial Gases Limited Vs Kusum Ingots and Alloys Limited
Madhya Pradesh High Court · (2003) 2 ARBLR 283 : (2003) 1 MPHT 558 : (2003) 1 MPLJ 422
Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 9Madhya Pradesh Civil Courts Act, 1958 — Section 7
High Courts22 Oct 2002Allowed
Isaac Jaise and Another Vs Jasmit Singh Saluja and Another
Madhya Pradesh High Court · (2003) CriLJ 1980 : (2002) ILR (MP) 1025 : (2003) 1 MPLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts22 Oct 2002
Mohanlal Luhar Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 1688 : (2003) 86 ECC 431 : (2003) 1 MPLJ 500 : (2003) 1 MPLJ 227
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 55, 8
High Courts22 Oct 2002Allowed
Engineering Systems Limited Vs M.P. Electricity Board
Madhya Pradesh High Court · (2003) 2 ARBLR 537 : (2003) 1 MPHT 202 : (2003) 2 MPLJ 338
Arbitration and Conciliation Act, 1996 — Section 11, 16
High Courts22 Oct 2002Allowed
Remgul alias Remulal and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) 89 ECC 41 : (2003) 1 MPLJ 445 : (2003) 3 RCR(Criminal) 103
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 52, 55, 57
High Courts22 Oct 2002Dismissed
Rajendra Ardhvaryu Vs Sheikh Raees
Madhya Pradesh High Court · (2003) 1 MPLJ 190
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 406, 409, 420, 467, 468