High Courts27 Feb 2002
Pran Nath Patel Vs Secretary, Madhyamic Shiksha Mandal, Bhopal
Madhya Pradesh High Court · (2003) 1 MPJR 26 : (2002) 2 MPLJ 579
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,577 of 2,383
High Courts26 Feb 2002Allowed
Dropti Bai Vs High Court of M.P. and Another
Madhya Pradesh High Court · (2002) 2 MPJR 580 : (2002) 2 MPLJ 497
Constitution of India, 1950 — Article 14, 16
High Courts26 Feb 2002Allowed
Tara Vs Dabla alias Lalita and Others
Madhya Pradesh High Court · (2002) 2 MPHT 554 : (2002) 3 MPLJ 591
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3, 8
High Courts26 Feb 2002
Harishankar Mahlonia Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 02 MP CK 0074
Constitution of India, 1950 — Article 226
High Courts26 Feb 2002
Suman Patel Vs The Liquidator, Jabalpur Nagrik Sahakari Bank Ltd.
Madhya Pradesh High Court · (2002) 02 MP CK 0061
Constitution of India, 1950 — Article 226
High Courts26 Feb 2002Dismissed
Noor Mohammad Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 296
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 451, 506
High Courts26 Feb 2002Allowed
Shrichand Jain and Others Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2002) 5 MPHT 422 : (2002) 3 MPLJ 30
Constitution of India, 1950 — Article 19(1), 31(1)
High Courts25 Feb 2002
Babulal and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 5 MPHT 385
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 333
High Courts25 Feb 2002Dismissed
Gwalior Dugdha Sangh Sahakari Maryadit and Another Vs Narendra Pal Singh Rana and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 463
Industrial Disputes Act, 1947 — Section 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 55
High Courts25 Feb 2002
Baboo Lal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) CriLJ 3455 : (2002) 2 JLJ 144 : (2002) 2 MPLJ 454
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 333
High Courts25 Feb 2002Allowed
Kanhaiyalal Agrawal and another Vs Union of India (UOI) and others
Madhya Pradesh High Court · (2002) 4 MPLJ 535
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts22 Feb 2002Dismissed
Harvinder Singh Broca Vs M.P. Housing Board and Others
Madhya Pradesh High Court · (2002) 3 MPLJ 578
Constitution of India, 1950 — Article 14Telegraph Act, 1885 — Section 4(1)
High Courts22 Feb 2002Dismissed
Meenakshi Sundaram Textile Ltd. and Another Vs Gokulchand Rakhabchand
Madhya Pradesh High Court · (2002) CriLJ 4366
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts22 Feb 2002Dismissed
M. Saran and Vs Central Bureau of Investigation
Madhya Pradesh High Court · (2002) CriLJ 3635 : (2002) 2 JLJ 266 : (2002) 4 MPLJ 173
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 91Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts22 Feb 2002
Hanslal Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 3257
Penal Code, 1860 (IPC) — Section 294, 307, 323, 325, 326
High Courts21 Feb 2002
Union of India (UOI) Vs Anil Kumar Gupta
Madhya Pradesh High Court · (2004) ACJ 1207
Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3, 3(2)Railways Act, 1989 — Section 124
High Courts21 Feb 2002Dismissed
Dr. Sudhir Tiwari Vs Smt. Bhagwanti Devi Issrani
Madhya Pradesh High Court · (2002) ILR (MP) 289 : (2002) 2 JLJ 121 : (2002) 2 MPHT 132 : (2002) 1 MPJR 278 : (2002) 3 MPLJ 62
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts21 Feb 2002Allowed
Brij Bihari Patel and Another Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPJR 85
Criminal Procedure Code, 1973 (CrPC) — Section 320(2)Penal Code, 1860 (IPC) — Section 366
High Courts20 Feb 2002Dismissed
Moolchand Vs Krishi Upaj Mandi Samiti, Beenaganj
Madhya Pradesh High Court · (2002) 1 MPJR 533
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 66, 67
High Courts20 Feb 2002
Nannulal Sharma Vs State of M.P. and Another
Madhya Pradesh High Court · (2002) 95 FLR 127 : (2002) 3 MPHT 369 : (2002) 1 MPJR 420
Constitution of India, 1950 — Article 226