High Courts23 Mar 2002
Ramesh Baburao Patil Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) CriLJ 3364
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 84
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Madhya Pradesh High Court judgments
47,651 judgments · page 1,572 of 2,383
High Courts22 Mar 2002
Ram Kumar Gupta and others Vs Central Bank of India and others
Madhya Pradesh High Court · (2002) 4 MPLJ 105
Madhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18
High Courts22 Mar 2002Dismissed
Oriental Insurance Co. Ltd. Vs Sumantari Bai and Another
Madhya Pradesh High Court · (2006) 1 ACC 446 : (2004) ACJ 1759 : (2002) 5 MPHT 447 : (2003) 1 MPLJ 194
Workmens Compensation Act, 1923 — Section 3(1)
High Courts22 Mar 2002Dismissed
Anoop Kumar Shrivastava Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 33 : (2002) 5 MPHT 166 : (2002) 2 MPJR 331 : (2002) 3 MPLJ 218
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts22 Mar 2002Allowed
Ambika Charan Awasthy Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 313 : (2003) 1 LLJ 470 : (2002) 5 MPHT 392 : (2002) 4 MPLJ 474
High Courts22 Mar 2002
Saluja Constructions Vs State of M.P. and Another
Madhya Pradesh High Court · (2002) 3 MPHT 553 : (2002) 4 MPLJ 20
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 17A
High Courts22 Mar 2002Dismissed
Dhar Industries Ltd. Vs Debts Recovery Appellate Tribunal and Others
Madhya Pradesh High Court · (2002) 4 MPHT 569 : (2002) 4 MPLJ 50
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
High Courts22 Mar 2002
Vikas and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 533 : (2002) 3 MPLJ 417
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482
High Courts22 Mar 2002Dismissed
Sitabai Sinodia and Others Vs Regional Provident Fund Commissioner and Others
Madhya Pradesh High Court · (2002) 94 FLR 1016 : (2002) 3 MPHT 277 : (2002) 3 MPLJ 116
Hindu Marriage Act, 1955 — Section 11, 5Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 47(7), 47(8)
High Courts22 Mar 2002Allowed
Ramesh Patil Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 241 : (2002) 4 MPLJ 425
High Courts21 Mar 2002Allowed
Municipal Corporation, Gwalior Vs Anil Sharma and Others
Madhya Pradesh High Court · AIR 2003 MP 32 : (2002) 2 JLJ 221 : (2002) 3 MPHT 372 : (2002) 2 MPLJ 595
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 24, 28, 30, 33
High Courts21 Mar 2002Dismissed
Shiv Prasad Pandey Vs Bharat Sanchar Nigam Limited
Madhya Pradesh High Court · (2002) 5 MPHT 566 : (2003) 1 MPLJ 86
Constitution of India, 1950 — Article 14, 19(1), 226, 227
High Courts20 Mar 2002
Orient Paper Mills Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 3 MPLJ 178
Madhya Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1961 — Section 4, 6Madhya Pradesh Land Revenue Code, 1959 — Section 147Madhya Pradesh Upkar Adhiniyam, 1981 — Section 3, 4
High Courts20 Mar 2002
Ram Ratan Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 11 : (2002) 2 MPJR 557 : (2002) 4 MPLJ 401
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts20 Mar 2002Allowed
Satya Narayan Mishrilal Bediya Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 3 MPHT 151 : (2002) 2 MPLJ 613
Cess and Other Taxes on Minerals (Validation) Act, 1992 — Section 2, 2(1)
High Courts20 Mar 2002Partly Allowed
Maharishi Mahesh Yogi Vedic Vishwavidyalaya and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2002 MP 196 : (2002) 2 MPHT 353
Constitution of India, 1950 — Article 14Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 51, 52Maharishi Mahesh Yogi Vedic Viswavidyalaya Adhiniyam, 1995 — Section 31, 4, 9(2)
High Courts20 Mar 2002
G.P. Sharma Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 3104 : (2002) 3 MPHT 355 : (2002) 3 MPLJ 291 : (2003) 1 RCR(Criminal) 424
Criminal Procedure Code, 1973 (CrPC) — Section 162, 172, 173Evidence Act, 1872 — Section 145, 161
High Courts20 Mar 2002
Brijkishore Gupta Vs Chairman-Cum-Managing Director, Bharat Sanchar Nigam Ltd., and others
Madhya Pradesh High Court · (2002) 4 MPLJ 128
Constitution of India, 1950 — Article 14
High Courts19 Mar 2002Allowed
Shyam Lal Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPLJ 542
Penal Code, 1860 (IPC) — Section 302, 304(1)
High Courts19 Mar 2002Dismissed
Sushant Jha Vs Director, Professional Examination Board and Another
Madhya Pradesh High Court · (2002) 5 MPHT 453 : (2003) 1 MPJR 511