High Courts16 May 2002Allowed
Jawahar Lal Gupta Vs The Rajya Nirvachan Ayog and Another
Madhya Pradesh High Court · AIR 2003 MP 161 : (2002) ILR (MP) 575 : (2003) 1 MPLJ 180
Madhya Pradesh Municipalities Act, 1961 — Section 32C
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,563 of 2,383
High Courts16 May 2002
Anand Asrani Vs Roshni alias Tulsidevi Asrani
Madhya Pradesh High Court · (2002) 3 MPHT 481
Criminal Procedure Code, 1973 (CrPC) — Section 127, 482
High Courts16 May 2002
Leelabai Vs Kailashchandra
Madhya Pradesh High Court · (2002) 5 MPHT 576 : (2002) 4 MPLJ 552
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 128
High Courts16 May 2002
Jaspal Singh and others Vs Union of India and others
Madhya Pradesh High Court · (2003) 2 MPLJ 48
Industrial Disputes (Central) Rules, 1957 — Rule 57
High Courts16 May 2002Dismissed
Panna Mehta Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPLJ 370
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 511
High Courts16 May 2002
Leela Bai Vs Kailash Chandra
Madhya Pradesh High Court · (2002) 2 DMC 581
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts15 May 2002Allowed
(Sir) J.P. Srivastava and Sons, (Rampur) Pvt. Ltd. and Others Vs M/s Gwalior Sugar Co. Ltd. and Another
Madhya Pradesh High Court · (2002) 2 MPJR 587
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Companies Act, 1956 — Section 257, 284
High Courts15 May 2002Dismissed
Halla Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 404
Penal Code, 1860 (IPC) — Section 376
High Courts15 May 2002
Jham Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 2847 : (2003) 1 MPJR 237
Penal Code, 1860 (IPC) — Section 100, 304, 34
High Courts15 May 2002Dismissed
Malkhan Singh Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPHT 25 : (2003) 4 MPLJ 577
Criminal Procedure Code, 1973 (CrPC) — Section 299, 313, 319, 329Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302
High Courts15 May 2002
Mohammad Asif Vs Union of India
Madhya Pradesh High Court · (2003) 1 MPJR 496
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts14 May 2002
Sukhnandan Patel Vs State of M.P. and Another
Madhya Pradesh High Court · (2003) 2 JLJ 74 : (2003) 1 MPLJ 220
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3, 3(1), 3(2), 3(3), 4Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21, 21(1), 21(4), 28(1), 35(1)
High Courts14 May 2002Allowed
Mukesh Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 340 : (2002) 4 MPLJ 591
Penal Code, 1860 (IPC) — Section 307, 326
High Courts14 May 2002
Nokhelal Vs Shiv Pujan and Others
Madhya Pradesh High Court · (2003) 2 ACC 290 : (2003) ACJ 1956 : (2003) ILR (MP) 530 : (2002) 4 MPHT 460 : (2002) 4 MPLJ 53
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts14 May 2002Dismissed
Ramlal Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 JLJ 35 : (2002) 3 MPHT 400
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, 151Court Fees Act, 1870 — Section 13
High Courts14 May 2002
Kailash Mistri Vs State of M.P.
Madhya Pradesh High Court · (2003) ILR (MP) 332 : (2003) 1 JLJ 23 : (2002) 5 MPHT 516 : (2003) 1 MPLJ 468
Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 May 2002Allowed
Ramlaval alias Ram Lakhan and Another Vs Simiya Bai and Another
Madhya Pradesh High Court · (2003) ACJ 2049 : (2002) 4 MPLJ 85
Motor Vehicles Act, 1988 — Section 142, 166, 173
High Courts14 May 2002
A.K. Shrivastava Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 3 MPHT 1
Administrative Tribunals Act, 1985 — Section 4Constitution of India, 1950 — Article 14, 16, 21, 309, 310Madhya Pradesh Re-organisation Act, 2000 — Section 2, 74, 74(1), 74(2), 74(3)
High Courts14 May 2002Allowed
Ramesh Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPLJ 71
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts14 May 2002
Abdul Gani Vs Tikam and Another
Madhya Pradesh High Court · (2002) 3 ACC 220
Criminal Procedure Code, 1973 (CrPC) — Section 161