High Courts08 May 2002Partly Allowed
Hetram and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 4528 : (2002) 4 MPHT 75
Evidence Act, 1872 — Section 32, 45, 60Penal Code, 1860 (IPC) — Section 302, 304, 34, 341
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,565 of 2,383
High Courts08 May 2002Allowed
Arvind Kumar Sahu Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 95 FLR 141 : (2002) 3 MPHT 407 : (2002) 3 MPLJ 224
Madhya Pradesh Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 — Rule 10, 12, 5
High Courts08 May 2002Allowed
Kalka Prasad Vs Ramji Lal and Others
Madhya Pradesh High Court · (2002) 3 MPHT 547 : (2002) 3 MPLJ 121
Limitation Act, 1963 — Section 5Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 122(2)
High Courts07 May 2002
Union of India (UOI) and Another Vs Chhajjoomal and Sons and Others
Madhya Pradesh High Court · (2002) 5 MPHT 354
Arbitration Act, 1940 — Section 20, 29, 30, 33, 39
High Courts07 May 2002Allowed
Rameshwar and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 JLJ 77 : (2002) 4 MPHT 33 : (2003) 2 MPJR 229
Evidence Act, 1872 — Section 45, 60Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts07 May 2002Dismissed
Narvada and Others Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPHT 335
Penal Code, 1860 (IPC) — Section 147, 149, 325
High Courts07 May 2002Dismissed
Anjuman Islamia Trust Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 279
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 136
High Courts07 May 2002Allowed
Chandra Bhushan Vs Virendra and Another
Madhya Pradesh High Court · (2002) 2 MPJR 573
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b), 12(1)(f)
High Courts06 May 2002Allowed
Mukeshchandra Vs Naushad Ahmed
Madhya Pradesh High Court · (2002) 3 MPHT 89
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 May 2002
State of M.P. Vs Dr. Devendra Singh
Madhya Pradesh High Court · (2002) CriLJ 4368
Criminal Procedure Code, 1973 (CrPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5A(1)
High Courts06 May 2002Dismissed
Prabhat Kumar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 4 MPHT 560 : (2002) 4 MPLJ 329
High Courts05 May 2002Dismissed
Ghanshyam Gajbhiye Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPLJ 276
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
High Courts04 May 2002Dismissed
Gopal Singh Vs Krishnabai and Another
Madhya Pradesh High Court · (2003) 1 DMC 611
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 May 2002Dismissed
Ghanshyam Vs State of M.P.
Madhya Pradesh High Court · (2001) ILR (MP) 1707 : (2002) 5 MPHT 262
High Courts03 May 2002Allowed
Ram Bharosi Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 3 MPHT 205 : (2002) 3 MPLJ 189
Madhya Pradesh Land Revenue Code, 1959 — Section 50
High Courts03 May 2002Allowed
Devendra Kumar Surana Vs Lalit
Madhya Pradesh High Court · (2002) CriLJ 4176 : (2003) ILR (MP) 564 : (2002) 3 MPHT 127
Limitation Act, 1963 — Section 4, 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 May 2002Dismissed
Ramjilal Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 3 MPHT 243 : (2002) 4 MPLJ 65
Constitution of India, 1950 — Article 226
High Courts03 May 2002Dismissed
Narmada Construction Company Vs Ujjain Nagar Palika Nigam and Others
Madhya Pradesh High Court · (2003) 1 MPHT 191
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19
High Courts02 May 2002Dismissed
Beni Lal Bamney Vs Union of India and others
Madhya Pradesh High Court · (2003) 1 MPLJ 342
High Courts02 May 2002Dismissed
State of M.P. Vs U.K. Khare
Madhya Pradesh High Court · (2002) 4 MPHT 544 : (2003) 1 MPLJ 54