High Courts01 Apr 2002
Om Prakash Pali Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 MPHT 335 : (2002) 1 MPJR 425 : (2002) 2 MPLJ 593
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,571 of 2,383
High Courts01 Apr 2002Allowed
Sunil Kumar and Another Vs Smt. Anguri Choudhari and Another
Madhya Pradesh High Court · (2002) 3 MPHT 432 : (2002) 3 MPLJ 371
Evidence Act, 1872 — Section 63, 65
High Courts01 Apr 2002Allowed
Pradip @ Pappu Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 DMC 716
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
High Courts01 Apr 2002Dismissed
Munna and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 396 : (2002) 3 MPLJ 142
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts01 Apr 2002
Harvansh and Sons Vs Union of India
Madhya Pradesh High Court · (2002) 4 MPLJ 495 : (2003) 133 TAXMAN 926
Income Tax Act, 1961 — Section 206C, 276BB
High Courts01 Apr 2002Dismissed
Uttam Singh Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 560
Evidence Act, 1872 — Section 118, 8Penal Code, 1860 (IPC) — Section 300, 302
High Courts01 Apr 2002
Urmila Deora and Others Vs Madhya Pradesh State Road Trans. Corpn. and Others
Madhya Pradesh High Court · (2003) ACJ 1803 : (2003) ILR (MP) 432 : (2002) 3 MPLJ 347
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts01 Apr 2002Dismissed
A.B. Joglekar and Another Vs Debts Recovery Tribunal and Another
Madhya Pradesh High Court · (2004) 3 BC 41 : (2002) 5 MPHT 187 : (2002) 4 MPLJ 521
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21
High Courts28 Mar 2002Dismissed
Digpal Singh Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2003) 1 LLJ 876 : (2002) 5 MPHT 131 : (2002) 4 MPLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(1), 7A, 8B
High Courts28 Mar 2002Partly Allowed
State of M.P. Vs Balwant Singh
Madhya Pradesh High Court · (2002) CriLJ 2589 : (2002) 3 MPHT 289 : (2002) 4 MPLJ 218
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304, 323
High Courts27 Mar 2002Allowed
Smt. Babita @ Sushama Vs Santosh
Madhya Pradesh High Court · (2002) 2 DMC 38
Hindu Marriage Act, 1955 — Section 13B(1), 13B(2)
High Courts27 Mar 2002Dismissed
Kamla Bajpai and Others Vs Smt. Sharda Devi Bajpai and Others
Madhya Pradesh High Court · AIR 2002 MP 262 : (2003) ILR (MP) 127 : (2002) 5 MPHT 71 : (2002) 3 MPLJ 600
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 100
High Courts27 Mar 2002
Director, Indian Veterinary Institute and Others Vs Dr. S.C. Dubey and Another
Madhya Pradesh High Court · (2003) ILR (MP) 592 : (2002) 5 MPHT 66
High Courts26 Mar 2002Dismissed
Mohammed Zarif Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) CriLJ 3224 : (2002) 2 MPJR 609 : (2002) 4 MPLJ 359
Criminal Procedure Code, 1973 (CrPC) — Section 84
High Courts26 Mar 2002Allowed
Krishna Bai and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 DMC 492 : (2002) 3 MPHT 269
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts26 Mar 2002Dismissed
Yunus Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 3 MPHT 285
Criminal Procedure Code, 1973 (CrPC) — Section 83, 84, 85
High Courts26 Mar 2002Dismissed
Satish Upadhyay Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 88
Constitution of India, 1950 — Article 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 53B
High Courts26 Mar 2002Dismissed
Shankar Lal Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPLJ 309
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 25, 42, 43
High Courts26 Mar 2002Dismissed
Munnalal Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 2607 : (2002) 3 MPHT 352 : (2002) 3 MPLJ 368
Criminal Procedure Code, 1973 (CrPC) — Section 220(1), 300(1), 300(2)Penal Code, 1860 (IPC) — Section 419, 420, 467, 471
High Courts26 Mar 2002Allowed
Asma Nasir Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 4 MPLJ 55