High Courts04 Sept 2001Dismissed
Sewa Sahkari Sanstha Maryadit Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 1 MPJR 405
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 12
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,597 of 2,383
High Courts31 Aug 2001Allowed
Deepak Shukla Vs Mahendra Chanpuriya
Madhya Pradesh High Court · (2002) 2 DMC 161 : (2002) 1 JLJ 178 : (2002) 1 MPLJ 4
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts30 Aug 2001Allowed
Jhalkanlal Vs Nand Kishore Lohiya and others
Madhya Pradesh High Court · (2001) 4 MPHT 194 : (2002) 2 MPLJ 65
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts30 Aug 2001Dismissed
Ajit Singh Vs State
Madhya Pradesh High Court · (2002) CriLJ 2256
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313, 465Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 13(1), 4(1), 5(1), 5(2), 6
High Courts30 Aug 2001Dismissed
Ramgulam Prasad Vs Mathura Prasad (deceased) through L.Rs. Ramvati @ Jamvati and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 92
Civil Procedure Code, 1908 (CPC) — Section 96Stamp Act, 1899 — Section 2(15), 36
High Courts30 Aug 2001
Banshidhar Vs Daya Shankar
Madhya Pradesh High Court · (2002) 1 MPJR 228
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(4)
High Courts29 Aug 2001Allowed
Sainik School, Rewa Vs Rajesh Vishwakarma
Madhya Pradesh High Court · (2002) 2 MPHT 83
Constitution of India, 1950 — Article 311
High Courts29 Aug 2001
Aradhna Oil Mills Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2002) 173 CTR 168 : (2001) 252 ITR 607 : (2001) 119 TAXMAN 629
Income Tax Act, 1961 — Section 148, 260A
High Courts29 Aug 2001
United India Insurance Company Limited Vs Ramesh Chandra and Others
Madhya Pradesh High Court · (2002) 1 ACC 281 : (2001) 3 MPLJ 493
Motor Vehicles Act, 1988 — Section 163A, 166, 170, 2
High Courts29 Aug 2001Dismissed
United India Insurance Co. Ltd. Vs Ramesh Chandra and Others
Madhya Pradesh High Court · (2003) ACJ 411
Motor Vehicles Act, 1988 — Section 163A, 166, 170, 2
High Courts28 Aug 2001Dismissed
Chhaya Bhopatkar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2001) 4 MPHT 238 : (2001) 3 MPLJ 585
Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2(2)Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2
High Courts28 Aug 2001Dismissed
Prakash Gupta Vs Smt. Ramrati Devi
Madhya Pradesh High Court · (2001) 4 MPHT 181 : (2002) 2 MPLJ 459
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13, 13(1)
High Courts28 Aug 2001Allowed
Gyanchand Badkul Vs Shalegram and Another
Madhya Pradesh High Court · (2002) 1 MPJR 92 : (2002) 2 MPLJ 362
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(c)
High Courts27 Aug 2001Dismissed
Anant Prasad Pandey Vs Secretary, Madhyamik Shiksha Mandal, Bhopal and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 369
Constitution of India, 1950 — Article 226, 227
High Courts27 Aug 2001
Kailash and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 1 MPJR 355
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts24 Aug 2001Dismissed
Abhishek Mishra Vs Maharishividya Mandir, Mandla and another
Madhya Pradesh High Court · (2002) 2 MPJR 484 : (2002) 4 MPLJ 414
Constitution of India, 1950 — Article 14, 226, 227
High Courts24 Aug 2001Allowed
Mahadeo and another Vs Shakun Bai Ghagre and another
Madhya Pradesh High Court · (2001) 4 MPHT 152 : (2002) 1 MPLJ 94
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 54
High Courts24 Aug 2001Allowed
Lalta Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) 2 DMC 78
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306
High Courts23 Aug 2001
Babulal Sharma Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2001) 4 MPHT 259 : (2002) 1 MPJR 70 : (2001) 3 MPLJ 569
Contempt of Courts Act, 1971 — Section 12, 20Criminal Procedure Code, 1973 (CrPC) — Section 446, 482Limitation Act, 1963 — Section 5
High Courts21 Aug 2001Allowed
Kanta Bai Vs Gopal Das
Madhya Pradesh High Court · (2002) 1 DMC 110
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 9