High Courts13 Mar 2002Dismissed
M.P. Mineral Supply Company Vs Government of India and others
Madhya Pradesh High Court · (2002) 2 MPJR 602 : (2002) 4 MPLJ 60
Mines and Minerals (Development and Regulation) Act, 1957 — Section 5(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,574 of 2,383
High Courts13 Mar 2002Dismissed
Jalam Singh Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 2586 : (2002) 3 MPHT 537
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 342, 394
High Courts13 Mar 2002Dismissed
Smt. Nirmala Shrivastava and Others Vs Oil Selection Board (Madhya Pradesh) and Others
Madhya Pradesh High Court · (2002) ILR (MP) 297 : (2002) 3 MPHT 177 : (2002) 2 MPJR 289 : (2002) 3 MPLJ 234
High Courts13 Mar 2002
State of M.P. Vs Dilip and Others
Madhya Pradesh High Court · (2002) 2 MPHT 564
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20, 49Juvenile Justice Act, 1986 — Section 32
High Courts13 Mar 2002Allowed
Shivnath Prasad Shrivastava and Others Vs Board of Revenue of M.P., Gwalior and Others
Madhya Pradesh High Court · (2002) 2 MPHT 459
Madhya Pradesh Land Revenue Code, 1959 — Section 107, 115, 116, 257, 32
High Courts13 Mar 2002Partly Allowed
Shadilal Vs Union of India (UOI)
Madhya Pradesh High Court · (2002) 177 CTR 583 : (2002) 256 ITR 669 : (2003) 130 TAXMAN 132
Income Tax Act, 1961 — Section 276(1), 276C, 277
High Courts11 Mar 2002
Mst. Ramsobai and Others Vs Sunil and Others
Madhya Pradesh High Court · (2002) 3 ACC 237
Motor Vehicles Act, 1988 — Section 110
High Courts11 Mar 2002Dismissed
Kailash Narayan Rai and Others, etc. Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2003 MP 74 : (2003) 1 MPLJ 482
Constitution of India, 1950 — Article 14, 19(1)Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 23
High Courts11 Mar 2002Dismissed
State of M.P. Vs S.R. Sonwani and Another
Madhya Pradesh High Court · (2003) ILR (MP) 265 : (2002) 2 JLJ 141 : (2002) 3 MPHT 172
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14
High Courts11 Mar 2002Dismissed
Ram Narayan Vs State of Bank of Indore and Another
Madhya Pradesh High Court · (2002) ILR (MP) 766 : (2002) 2 MPHT 330 : (2002) 2 MPJR 553 : (2002) 2 MPLJ 585
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 141
High Courts11 Mar 2002Dismissed
Vasudev Prasad and Others Vs Govind Prasad and Another
Madhya Pradesh High Court · (2002) 2 MPHT 506
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 115
High Courts11 Mar 2002
Mahesh Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 359 : (2003) 1 MPLJ 105
Penal Code, 1860 (IPC) — Section 107, 306
High Courts11 Mar 2002Dismissed
Dwarika Prasad Vs Ram Kishan
Madhya Pradesh High Court · (2002) 3 MPHT 201 : (2003) 3 MPLJ 233
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 47 Rule 1
High Courts11 Mar 2002
M.P. Human Rights Commission through Registrar (Law) Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2002 MP 239 : (2002) 3 MPHT 502 : (2002) 2 MPJR 308 : (2002) 4 MPLJ 321
Protection of Human Rights Act, 1993 — Section 14, 16, 17
High Courts11 Mar 2002Dismissed
Ramavtar Vs Ramgopal, since deceased through L.Rs. and Others
Madhya Pradesh High Court · AIR 2003 MP 29 : (2003) 2 ARBLR 87 : (2002) 5 MPHT 133 : (2002) 3 MPLJ 118
Arbitration Act, 1940 — Section 20Registration Act, 1908 — Section 49Specific Relief Act, 1963 — Section 34
High Courts11 Mar 2002Dismissed
Malkhan Singh and etc. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) CriLJ 1790 : (2002) 5 MPHT 14 : (2002) 4 MPLJ 466
Penal Code, 1860 (IPC) — Section 376(2)
High Courts11 Mar 2002Allowed
State of M.P. Vs Bhagwan Singh and Others
Madhya Pradesh High Court · (2002) CriLJ 3169 : (2002) 3 MPHT 130 : (2002) 3 MPLJ 67
Criminal Procedure Code, 1973 (CrPC) — Section 167(3), 378Evidence Act, 1872 — Section 114, 118, 133, 14, 24Penal Code, 1860 (IPC) — Section 302, 34, 460
High Courts11 Mar 2002Allowed
Manraju Devi (deleted) and Rajbhoran Singh and Others Vs Ramanuj (delted) and Badrivishal and Another
Madhya Pradesh High Court · (2002) 2 MPJR 532
Hindu Succession Act, 1956 — Section 14, 14(1)Rewa Land Revenue and Tenancy Code, 1935 — Section 48
High Courts08 Mar 2002Allowed
Municipal Corporation Gwalior, Hemant Kumar Gupta and Gwalior Transport Union Vs M.E.S. Builders Association and Others, Municipal Corporation and State
Madhya Pradesh High Court · (2002) 2 MPJR 64
Madhya Pradesh Municipalities Act, 1961 — Section 132(2), 132(2)(c)
High Courts08 Mar 2002Allowed
Bhopal Co-operative Wholesale Consumer Stores Ltd., Bhopal Vs M.P. Co-operative Tribunal, Bhopal and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 542
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64(2)(v), 77(14)