High Courts17 Sept 2002Allowed
Larsen and Toubro Ltd., Mumbai and others Vs Anand Bangad and others
Madhya Pradesh High Court · (2008) ILR (MP) 600 : (2002) 4 MPLJ 581
Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 204, 204(1)(b)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,548 of 2,383
High Courts17 Sept 2002Allowed
Seth Mohanlal Hiralal Construction Company Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 293
Constitution of India, 1950 — Article 14
High Courts16 Sept 2002Dismissed
Ram Singh @ Ramu Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 3678 : (2002) 4 MPHT 146 : (2002) 2 MPJR 367
Evidence Act, 1872 — Section 134, 3Penal Code, 1860 (IPC) — Section 302
High Courts16 Sept 2002Partly Allowed
Bhajanlal Kahar Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 324
Penal Code, 1860 (IPC) — Section 363, 366, 376, 506B
High Courts16 Sept 2002Partly Allowed
Netram alias Goyal Babu Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 JLJ 254 : (2002) 4 MPHT 152
Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts16 Sept 2002Allowed
Indore Loha Vyapari Association Vs The Presiding Officer, Labour Court and Others
Madhya Pradesh High Court · (2002) 5 MPHT 527
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 10
High Courts13 Sept 2002Allowed
Neetu Jain and Others Vs Sitaram and Brothers and Others
Madhya Pradesh High Court · (2004) ACJ 461
Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2002Dismissed
Sunderlal and Others Vs Gopal Sharan
Madhya Pradesh High Court · (2003) 1 MPHT 330
Specific Relief Act, 1963 — Section 22Transfer of Property Act, 1882 — Section 55
High Courts13 Sept 2002Allowed
Ashok Lalwani and Another Vs Municipal Corporation
Madhya Pradesh High Court · AIR 2003 MP 169 : (2002) ILR (MP) 650 : (2003) 1 MPLJ 196
Madhya Pradesh Municipal Corporation Act, 1956 — Section 222
High Courts13 Sept 2002Allowed
Dr. Mangleshwar Singh Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 140 : (2003) 2 MPLJ 44 : (2003) 3 RCR(Criminal) 56
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 482Penal Code, 1860 (IPC) — Section 107, 306
High Courts12 Sept 2002Partly Allowed
Dr. Basant Kumar Agrawal Vs Commissioner, Municipal Corporation and Others
Madhya Pradesh High Court · (2002) 4 MPHT 386
Constitution of India, 1950 — Article 19, 19(1)Madhya Pradesh Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Adhiniyam, 1971 — Section 2
High Courts12 Sept 2002
K.K. Shrivastava Vs M.P. State Road Transport Corporation and others
Madhya Pradesh High Court · (2003) 2 MPLJ 60
Madhya Pradesh State Road Transport Corporation Employees Conduct, Discipline and Appeal Regulations, 1975 — Regulation 41, 41(8)
High Courts11 Sept 2002Dismissed
Pandit GMS Fertilizers Pvt. Ltd. Vs The Recovery Officer, Debt Recovery Tribunal and Another
Madhya Pradesh High Court · (2004) 4 BC 300
Constitution of India, 1950 — Article 226, 227
High Courts11 Sept 2002Dismissed
The Commissioner, Central Excise Vs Branch Manager, Indusind Bank Ltd. and Others
Madhya Pradesh High Court · (2002) 09 MP CK 0034
High Courts11 Sept 2002Dismissed
Layakram and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2002) 09 MP CK 0026
Evidence Act, 1872 — Section 3, 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Sept 2002Dismissed
Mohd. Idris Vs Smt. Nigar Sultana and Another
Madhya Pradesh High Court · (2003) 2 DMC 397 : (2004) ILR (MP) 698
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Sept 2002
Arun Kumar Vs Smt. Gulabbai and Others
Madhya Pradesh High Court · (2003) 1 ACC 296
Motor Vehicles Act, 1988 — Section 147, 173
High Courts09 Sept 2002
Prakash Chandra Vs Raj Kumar i @ Jyoti
Madhya Pradesh High Court · (2003) 1 DMC 556 : (2003) 2 MPLJ 324
Hindu Marriage Act, 1955 — Section 13, 24, 25, 28
High Courts09 Sept 2002Allowed
Ramesh Kumar Goswami Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPJR 396
Madhya Pradesh Panchayat Act, 1981 — Section 4(2)
High Courts09 Sept 2002
Om Prakash Vs Lalita Bai
Madhya Pradesh High Court · (2003) 2 DMC 213
Hindu Marriage Act, 1955 — Section 28