High Courts01 Jul 2002Dismissed
Charan Singh and others Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 454
Land Acquisition Act, 1894 — Section 4, 48(1), 6
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,560 of 2,383
High Courts01 Jul 2002Dismissed
Shri Umakant Choure Vs Banking Ombudsman and Others
Madhya Pradesh High Court · (2002) 5 MPHT 278
High Courts01 Jul 2002Allowed
Devi Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 147 : (2003) 1 MPHT 24 : (2002) 4 MPLJ 490 : (2003) 1 RCR(Criminal) 207
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts01 Jul 2002Dismissed
Narendra Kumar Saxena Vs Paper Traders
Madhya Pradesh High Court · AIR 2003 MP 193 : (2002) ILR (MP) 679 : (2002) 4 MPHT 157 : (2003) 1 MPLJ 633
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Partnership Act, 1932 — Section 68, 68(2), 69(2)
High Courts28 Jun 2002Dismissed
Nimar Textile Mills Ltd., Khandwa Vs Land Acquisition Officer, Khandwa and others
Madhya Pradesh High Court · (2003) 1 MPLJ 253
Land Acquisition Act, 1894 — Section 4, 5AMadhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 74
High Courts28 Jun 2002Allowed
Mukesh Jain Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 124
Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 227
High Courts28 Jun 2002
Samviliyanit Karmchari Kalyan Samiti, Bhopal Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 162
Administrative Tribunals Act, 1985 — Section 14, 28Madhya Pradesh Civil Pension (Commutation) Rules, 1976 — Rule 32, 33, 34
High Courts28 Jun 2002Allowed
Satya Narayan (Dead) and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPJR 371
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts28 Jun 2002Dismissed
State of M.P. and Another Vs Pare Construction Co.
Madhya Pradesh High Court · (2003) 1 MPHT 199
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19
High Courts28 Jun 2002
Shanti Niketan Montessori School Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 353
High Courts27 Jun 2002
Ram Singh and Others Vs Ashok Sharma and Others
Madhya Pradesh High Court · (2003) 2 ACC 469 : (2003) 1 ACC 164 : (2004) ACJ 1570 : (2003) ILR (MP) 974
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 147, 173
High Courts27 Jun 2002
Ramadhar Tiwari Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 95 FLR 926 : (2003) ILR (MP) 618 : (2003) 1 LLJ 412 : (2002) 4 MPHT 217 : (2003) 1 MPLJ 244
Industrial Disputes Act, 1947 — Section 10(1)Limitation Act, 1963 — Article 137
High Courts27 Jun 2002
Vikram Sharma Vs State Bank of Indore and Others
Madhya Pradesh High Court · (2002) 06 MP CK 0024
Constitution of India, 1950 — Article 226, 227
High Courts27 Jun 2002Dismissed
Ram Ratan Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 215
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 332, 353
High Courts27 Jun 2002Allowed
Gajadhar Prasad Patel Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 140 : (2003) 1 MPJR 156 : (2003) 1 MPLJ 605
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 107, 306
High Courts27 Jun 2002Dismissed
Basant Kumar Jain Vs Sub-Divisional Officer, Patan and others
Madhya Pradesh High Court · (2003) 1 MPLJ 460
Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 5
High Courts27 Jun 2002Dismissed
Sharadik Rubber and Industries Ltd., Calcutta Vs M.P. Financial Corporation, Indore and another
Madhya Pradesh High Court · (2003) 1 MPLJ 583
State Financial Corporations Act, 1951 — Section 29
High Courts27 Jun 2002Dismissed
Bihari Lal Soni Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 617
Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 227
High Courts26 Jun 2002Allowed
Udhoram Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPJR 366
Penal Code, 1860 (IPC) — Section 306
High Courts26 Jun 2002Dismissed
R.K. Khare Vs M.P. State Mining Corporation Ltd., Bhopal and another
Madhya Pradesh High Court · (2002) 2 MPJR 261 : (2002) 4 MPLJ 33