COURT ARCHIVE

Madhya Pradesh High Court judgments

47,651 judgments · page 1,568 of 2,383

High Courts22 Apr 2002Dismissed

Jagannath Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2002) 3 MPHT 525 : (2002) 3 MPLJ 214

Constitution of India, 1950 — Article 173, 226Madhya Pradesh Krishi Upaj Mandi (Adhisuchana Prakashan Riti, Bharsadhak Samiti Tatha Mandi Samiti Gathan) Niyam, 1974 — Rule 43Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 11B

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High Courts22 Apr 2002Dismissed

Padmakar Singh Chouhan Vs State of M.P. and others

Madhya Pradesh High Court · (2002) 3 MPLJ 425

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High Courts22 Apr 2002Allowed

Ashok Kumar Tripathi Vs Janpad Panchayat and Another

Madhya Pradesh High Court · (2002) 4 MPHT 408

Madhya Pradesh (Appeal and Revision) Rules, 1995 — Rule 3Madhya Pradesh Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 — Rule 10, 5, 7, 9

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High Courts19 Apr 2002Dismissed

Hariom Singh Rajput Vs State of M.P. and Others

Madhya Pradesh High Court · (2002) 3 MPHT 541 : (2002) 3 MPLJ 204

Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 69, 69(1)

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High Courts19 Apr 2002Dismissed

M.P.S.R.T. Corporation Vs Jagadish Narayan Sharma and Others

Madhya Pradesh High Court · (2002) 1 JLJ 401 : (2002) 3 MPHT 83 : (2002) 2 MPLJ 554

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13)

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High Courts19 Apr 2002Allowed

Ram Kumar Rai Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 4372

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2)Prevention of Corruption Act, 1947 — Section 6, 6(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 7

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High Courts18 Apr 2002

Kusumlata Vs Lalaram and Others

Madhya Pradesh High Court · (2004) 2 ACC 485

Motor Vehicles Act, 1988 — Section 2, 3

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High Courts18 Apr 2002Allowed

Smt. Chandrakanta and Another Vs Ashok Kumar and Others

Madhya Pradesh High Court · (2002) 4 MPHT 51 : (2002) 3 MPLJ 576 : (2002) 1 MPLJ 497

Hindu Succession Act, 1956 — Section 8

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High Courts18 Apr 2002Dismissed

Barelal Sahu Vs State of M.P.

Madhya Pradesh High Court · (2002) 2 MPHT 467

Criminal Procedure Code, 1973 (CrPC) — Section 323, 465Penal Code, 1860 (IPC) — Section 304

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High Courts17 Apr 2002

Arun Kumar Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2002) 4 MPHT 574 : (2002) 3 MPLJ 526

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13

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High Courts17 Apr 2002Dismissed

Shivaji Rao Patil Vs The Collector, Balaghat and Another

Madhya Pradesh High Court · (2002) 3 MPHT 175 : (2002) 4 MPLJ 240

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 28(2)

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High Courts17 Apr 2002Allowed

Allahabad Bank Vs M.P.E.B. and Another

Madhya Pradesh High Court · AIR 2003 MP 37 : (2002) 5 MPHT 496

Electricity Act, 1910 — Section 24, 24(1)

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High Courts17 Apr 2002Partly Allowed

Ram Govind and Others Vs State of M.P.

Madhya Pradesh High Court · (2002) 3 MPHT 301 : (2003) 1 MPLJ 59

Penal Code, 1860 (IPC) — Section 147, 149, 325

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High Courts17 Apr 2002Dismissed

Parmanand Sisodia Vs Madhukar and Others

Madhya Pradesh High Court · (2002) CriLJ 3640 : (2002) 3 MPHT 343

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 210(2)

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High Courts17 Apr 2002Dismissed

Aartech Solonics Ltd. and Others Vs The Debts Recovery Tribunal and Others

Madhya Pradesh High Court · AIR 2003 MP 27 : (2002) 4 MPLJ 124

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22

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High Courts17 Apr 2002Dismissed

Shivaji Rao Patil Vs Collector, Balaghat and another

Madhya Pradesh High Court · (2002) 4 MPLJ 240

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 28(2)

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High Courts16 Apr 2002Allowed

Vallabhdas Kashiwale Vs Smt. Sumati and another

Madhya Pradesh High Court · (2002) 2 MPJR 98 : (2002) 3 MPLJ 533

Criminal Procedure Code, 1973 (CrPC) — Section 133Madhya Pradesh Municipal Corporation Act, 1956 — Section 246

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High Courts16 Apr 2002

G. Sitaram and Another Vs Ganesh Prasad and Another

Madhya Pradesh High Court · (2004) ACJ 1746 : (2002) 4 MPHT 82

Motor Vehicles Act, 1988 — Section 168, 171, 173

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High Courts16 Apr 2002Allowed

Grasim Industries Limited, Birla Nagar, Gwalior Vs Atar Singh and Others

Madhya Pradesh High Court · (2002) 3 MPHT 210 : (2002) 1 MPJR 477 : (2002) 3 MPLJ 95

Constitution of India, 1950 — Article 16, 226Madhya Pradesh Industrial Relations Act, 1960 — Section 107

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High Courts16 Apr 2002

Leek Chand Sahu and Others Vs Laxman Singh and Another

Madhya Pradesh High Court · (2003) 2 ACC 459

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