High Courts16 Apr 2002
I.P. Malik Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 14 : (2002) 5 MPHT 124 : (2002) 4 MPLJ 367
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 57, 59(2), 64
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,569 of 2,383
High Courts16 Apr 2002Dismissed
State of M.P. and Others Vs Jaiswal Tractors
Madhya Pradesh High Court · (2002) ILR (MP) 663 : (2002) 5 MPHT 157 : (2002) 3 MPLJ 460
Arbitration Act, 1940 — Section 14, 14(2), 30Civil Procedure Code, 1908 (CPC) — Section 34Limitation Act, 1963 — Article 119
High Courts15 Apr 2002
Dr. Lakhan Agrawal and another Vs M.P.F.C. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 133
Madhya Pradesh Land Revenue Code, 1959 — Section 146, 147, 155, 156Madhya Pradesh Lokdhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 3(2)State Financial Corporations Act, 1951 — Section 29
High Courts15 Apr 2002Dismissed
M.P. State Electricity Board and Another Vs Collector and Others
Madhya Pradesh High Court · (2003) ACJ 903 : (2002) ILR (MP) 605 : (2003) 2 MPJR 44
Constitution of India, 1950 — Article 226, 227Environment (Protection) Act, 1986 — Section 2, 6Public Liability Insurance Act, 1991 — Section 2, 3, 6, 7
High Courts15 Apr 2002Dismissed
Ramanuj Verma Vs Shri Girja Prasad
Madhya Pradesh High Court · (2003) 2 MPJR 400
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts12 Apr 2002Dismissed
Uma Shanker Sahu Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 3 MPLJ 487
Constitution of India, 1950 — Article 226, 227
High Courts12 Apr 2002
State of M.P. and Others Vs Sukh Lal Choudhary and Another
Madhya Pradesh High Court · (2003) 1 LLJ 664 : (2002) 4 MPHT 100
High Courts12 Apr 2002Dismissed
Vinay Verma Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 2 MPJR 38 : (2003) 1 MPLJ 40
Constitution of India, 1950 — Article 226, 227
High Courts12 Apr 2002Dismissed
Dhaniram Vs State of M.P. and Another
Madhya Pradesh High Court · (2003) 1 MPJR 413
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3)
High Courts11 Apr 2002Allowed
Roop Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPLJ 136 : (2002) 4 RCR(Criminal) 580
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 326, 34
High Courts11 Apr 2002Allowed
Yadeo Rao and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 452
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 314
High Courts11 Apr 2002Allowed
Bhan Singh Bhadoria Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 95 FLR 331 : (2002) 3 MPHT 428 : (2002) 3 MPLJ 195
Madhya Pradesh Financial Code — Rule 84
High Courts11 Apr 2002
Bhura Singh and Another Vs Anil Kumar Arora and Others
Madhya Pradesh High Court · (2002) 3 ACC 242
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts11 Apr 2002Dismissed
Hiralal Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPLJ 508
Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts11 Apr 2002
Subrato Bachaspati Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 JLJ 6 : (2002) 4 MPLJ 403
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 14Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2
High Courts09 Apr 2002Allowed
Babulal Parihar Vs Raju @ Rajesh and Others
Madhya Pradesh High Court · (2003) 1 MPJR 221
Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts09 Apr 2002Partly Allowed
New India Assurance Co. Ltd. and Another Vs Smt. Indu Nagar and Another
Madhya Pradesh High Court · (2003) ACJ 2115 : (2002) 3 MPHT 493
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts09 Apr 2002Dismissed
Ratan Lal Vs Dhapubai
Madhya Pradesh High Court · (2002) 2 DMC 668 : (2003) 1 MPJR 125
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Apr 2002Dismissed
Chandrakala Bai Vs Bhagwan Singh
Madhya Pradesh High Court · (2003) 2 ALD(Cri) 10 : (2002) CriLJ 3970 : (2003) 1 DMC 185
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Apr 2002
Hirdashay Vs Nutan Bai
Madhya Pradesh High Court · (2003) 2 MPLJ 84
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204Penal Code, 1860 (IPC) — Section 494, 498A