High Courts09 Nov 2001Allowed
Eskay Tyrecraft, Indore Vs Deputy Commissioner of Commercial Tax, Indore and others
Madhya Pradesh High Court · (2002) 1 MPLJ 217
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,591 of 2,383
High Courts09 Nov 2001
Lekhram and Others Vs Phoolchand Bagdi and Others
Madhya Pradesh High Court · (2001) 4 MPHT 493 : (2002) 2 MPLJ 63
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 41 Rule 11, Order 41 Rule 32, Order 41 Rule 35, 152
High Courts09 Nov 2001Allowed
Yogendra Kumar Gangrade Vs Municipal Corporation, Khandwa and Others
Madhya Pradesh High Court · (2002) 95 FLR 486 : (2002) 2 MPHT 281 : (2002) 1 MPLJ 501
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts09 Nov 2001
Chain Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) CriLJ 1870 : (2002) 1 MPJR 337 : (2000) 1 MPLJ 317
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324
High Courts08 Nov 2001Dismissed
Ram Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) 1 MPHT 33 : (2002) 1 MPJR 151 : (2002) 1 MPLJ 52 : (2002) 1 MPLJ 426
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120
High Courts08 Nov 2001Dismissed
Mahinder Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2002) 1 MPHT 298 : (2002) 1 MPJR 143 : (2002) 1 MPLJ 544
National Security Act, 1980 — Section 3(2), 3(3), 3(4), 3(5), 5
High Courts08 Nov 2001
Bhilai Engineering Corporation Ltd. Vs Pragatisheel Engineering Shramik Sangh and Others
Madhya Pradesh High Court · (2002) 92 FLR 642 : (2002) 4 LLJ 185
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17BMadhya Pradesh Industrial Relations Act, 1960 — Section 65(3)
High Courts08 Nov 2001Dismissed
Municipal Council, Shahpura, Dist. Mandla Vs State Labour Court, jabalpur and Another
Madhya Pradesh High Court · (2002) 2 MPLJ 311
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
High Courts07 Nov 2001
Tara Devi and Others Vs Shanker Prasad and Others
Madhya Pradesh High Court · (2002) 1 MPHT 40
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Specific Relief Act, 1963 — Section 28
High Courts07 Nov 2001Dismissed
Union of India Vs Bharat Petroleum Corporation Ltd.
Madhya Pradesh High Court · (2002) 2 ACC 411 : (2001) 4 MPHT 490
Railway Claims Tribunal Act, 1987 — Section 18(2)Railways Act, 1989 — Section 65
High Courts07 Nov 2001Allowed
Phoolwati Bai Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 2 MPJR 395 : (2002) 3 MPLJ 59
High Courts07 Nov 2001Allowed
Riyazul Raheem Vs Raheem
Madhya Pradesh High Court · (2002) 1 MPHT 43
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 107, 117
High Courts06 Nov 2001Dismissed
Mirza Farid Beg Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 MPJR 303 : (2002) 2 MPLJ 510
Constitution of India, 1950 — Article 30, 30(1)
High Courts06 Nov 2001
Vishnu Prasad Gontiya and Another Vs Ashok Leyland Finance Limited and Another
Madhya Pradesh High Court · (2001) 4 MPHT 488 : (2002) 1 MPLJ 500
Arbitration and Conciliation Act, 1996 — Section 34, 36
High Courts06 Nov 2001Allowed
Mukesh Namdeo Vs District Central Co-operative Bank Ltd. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 142 : (2002) 2 MPLJ 40
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts06 Nov 2001Dismissed
Swami Vivekanand Shishu Mandir and Another Vs Fehmida Begam
Madhya Pradesh High Court · (2002) 1 MPHT 143 : (2002) 1 MPJR 45 : (2002) 1 MPLJ 482
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 4 Rule 1, Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts06 Nov 2001Dismissed
Shankerlal Raikwar Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 2 MPHT 193 : (2002) 2 MPLJ 317
Constitution of India, 1950 — Article 341, 342
High Courts06 Nov 2001Dismissed
Bhageshawari Bai and Another Vs Munna and Another
Madhya Pradesh High Court · (2002) 1 MPHT 46
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Nov 2001Dismissed
Municipal Council Vs The Controlling Authority and Another
Madhya Pradesh High Court · (2002) 3 CGLJ 394
Payment of Gratuity Act, 1972 — Section 1(3), 14, 2, 5