High Courts23 Jan 2002Allowed
Usha Bai Vs Yogendra Singh
Madhya Pradesh High Court · (2003) ACJ 1509 : (2002) 3 LLJ 87 : (2002) 1 MPJR 163 : (2002) 3 MPLJ 54
Workmens Compensation Act, 1923 — Section 2(1), 3, 30
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,583 of 2,383
High Courts23 Jan 2002Allowed
Balram Kirar through L.Rs. Vs Ram Krishna and Another
Madhya Pradesh High Court · AIR 2002 MP 139 : (2002) 2 MPHT 529 : (2002) 2 MPJR 180 : (2002) 3 MPLJ 268
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 101, 92(1)Transfer of Property Act, 1882 — Section 55
High Courts23 Jan 2002
Jila Panchayat, Balaghat Vs Commissioner, Jabalpur and Others
Madhya Pradesh High Court · (2002) 2 MPHT 45 : (2002) 3 MPLJ 448
Madhya Pradesh Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 — Rule 2, 5
High Courts23 Jan 2002Dismissed
Sushil Kumar and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2002) CriLJ 3718 : (2002) ILR (MP) 61
Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts23 Jan 2002Allowed
Uma Gour Vs General Manager, State Bank of India and another
Madhya Pradesh High Court · (2002) 3 MPLJ 399
Industrial Disputes Act, 1947 — Section 2(j), 25BState Bank of India Employees Provident Fund Rules — Rule 7
High Courts23 Jan 2002Dismissed
Sunil Kumar and another Vs State of M.P. and another
Madhya Pradesh High Court · (2002) 4 MPLJ 232
Penal Code, 1860 (IPC) — Section 149, 302, 307, 323
High Courts22 Jan 2002Dismissed
Mulayam Singh and Another Vs Budhuwa Chamar and Others
Madhya Pradesh High Court · (2002) ILR (MP) 284 : (2002) 2 MPHT 140 : (2002) 1 MPJR 351 : (2002) 2 MPLJ 480
Madhya Pradesh Land Revenue Code, 1959 — Section 158(3), 165(7B), 50
High Courts22 Jan 2002Dismissed
M.P. Sharma Vs District and Sessions Judge and another
Madhya Pradesh High Court · (2002) 2 MPJR 518 : (2002) 4 MPLJ 222
Penal Code, 1860 (IPC) — Section 409
High Courts21 Jan 2002Dismissed
Rambharose and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 3 MPLJ 378
Land Acquisition Act, 1894 — Section 17, 30, 4(1), 6
High Courts21 Jan 2002Dismissed
Rajasthan Traders Vs State
Madhya Pradesh High Court · (2002) 3 MPHT 123 : (2002) 2 MPLJ 314
Essential Commodities Act, 1955 — Section 6A, 6B
High Courts21 Jan 2002Allowed
Vinay Kumar Kohli Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2003 MP 1 : (2003) 1 ARBLR 340 : (2002) 2 MPHT 96 : (2002) 2 MPLJ 239
Arbitration and Conciliation Act, 1996 — Section 23, 24
High Courts21 Jan 2002
Prakash Bhagwani Vs Sammati Food Products Pvt. Ltd., Sagar
Madhya Pradesh High Court · AIR 2002 MP 127 : (2002) ILR (MP) 1001 : (2002) 2 JLJ 368 : (2002) 2 MPHT 100 : (2002) 3 MPLJ 344
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts21 Jan 2002Dismissed
Hiralal and Another Vs Bhoja (dead) through L.Rs. and Others
Madhya Pradesh High Court · (2002) 3 MPHT 252
Madhya Pradesh Land Revenue Code, 1959 — Section 178
High Courts21 Jan 2002Partly Allowed
Sunderlal Vs State of M.P.
Madhya Pradesh High Court · (2002) 3 MPHT 571 : (2002) 3 MPLJ 125
Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302, 304
High Courts20 Jan 2002
Nandlal Yadav Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPLJ 376
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 376
High Courts18 Jan 2002Allowed
Nabab Khan alias Nawab and Others Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 94 : (2003) 1 MPJR 66
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 149, 300, 307
High Courts17 Jan 2002
Shantibai and Others Vs M.P.S.R.T.C. and Another
Madhya Pradesh High Court · (2002) 3 ACC 214
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 338
High Courts17 Jan 2002
Smt. Sunderbai and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2002) ILR (MP) 54 : (2002) 5 MPHT 173 : (2002) 3 MPLJ 561
Constitution of India, 1950 — Article 226, 227, 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 11, 12, 13Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts17 Jan 2002Allowed
O.P. Chaudhary Vs Uday Bhan Singh and Another
Madhya Pradesh High Court · (2002) 2 MPHT 41
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 409
High Courts17 Jan 2002Allowed
Premlal Shrivas Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 1195 : (2002) 2 JLJ 131 : (2002) 2 MPHT 473 : (2002) 1 MPJR 214 : (2002) 3 MPLJ 82
Madhya Pradesh Financial Code — Rule 84