High Courts09 Oct 2002Allowed
Tarkeshwar Prasad and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) CriLJ 3686 : (2003) 3 MPLJ 109 : (2003) 3 RCR(Criminal) 676
Penal Code, 1860 (IPC) — Section 304B
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2002
1,010 judgments · page 8 of 51
High Courts09 Oct 2002Dismissed
North Roadlines Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) ILR (MP) 912 : (2003) 1 MPHT 69
Madhya Pradesh Commercial Tax Act, 1994 — Section 45A, 45A(4), 45A(5), 45C, 45C(2)Madhya Pradesh Commercial Tax Rules, 1995 — Rule 73F
High Courts09 Oct 2002Dismissed
Jagdish and Another Vs State Bank of Indore and Another
Madhya Pradesh High Court · (2003) 1 BC 400
Constitution of India, 1950 — Article 226
High Courts09 Oct 2002Dismissed
Basant Kumar Vs The United India Insurance Co. Ltd. and Others
Madhya Pradesh High Court · AIR 2003 MP 203 : (2003) 3 ARBLR 222 : (2003) 2 MPHT 5 : (2003) 2 MPLJ 257
Consumer Protection Act, 1986 — Section 24
High Courts08 Oct 2002
Gokul Prasad Vs State of M.P. and another
Madhya Pradesh High Court · (2003) 2 MPLJ 270
Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts08 Oct 2002Allowed
Mohanlal Vs Rampratap
Madhya Pradesh High Court · (2003) 1 MPHT 66
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Land Revenue Code, 1959 — Section 129, 257
High Courts08 Oct 2002Allowed
Gendalal Vs Shankarlal and Others
Madhya Pradesh High Court · (2003) 1 ACC 301 : (2004) ACJ 357
Motor Vehicles Act, 1988 — Section 149(2), 149(4)
High Courts07 Oct 2002
Kamla Bai Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2003) ACJ 656 : (2002) ILR (MP) 869 : (2003) 2 MPLJ 139
Motor Vehicles Act, 1988 — Section 146, 196, 2
High Courts07 Oct 2002Allowed
Purshottam and Others Vs Bhagwat Sharan and Others
Madhya Pradesh High Court · AIR 2003 MP 128 : (2003) ILR (MP) 416
Evidence Act, 1872 — Section 115
High Courts07 Oct 2002
Jain Brothers Vs Bharat Petroleum Corporation and another
Madhya Pradesh High Court · (2003) 2 MPLJ 158
High Courts07 Oct 2002Dismissed
Shri Chekka Rama Gopal Vs The Board of Directors, M.P. State Civil Supplies Corporation Ltd. and Others
Madhya Pradesh High Court · (2003) 1 MPHT 61
Constitution of India, 1950 — Article 311(1)
High Courts07 Oct 2002
G.P. Pathak Vs State of M.P.
Madhya Pradesh High Court · (2002) ILR (MP) 762 : (2003) 1 MPHT 174
Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 207
High Courts07 Oct 2002
Dukkhu Singh Vs Rai Singh and others
Madhya Pradesh High Court · (2003) 2 MPLJ 5
Madhya Pradesh Gram Panchayat Act, 1962 — Section 122
High Courts07 Oct 2002
Shashikala Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPJR 241
High Courts07 Oct 2002Dismissed
Lucky Forwarding Agency Vs Smt. Binder Devi and Others
Madhya Pradesh High Court · AIR 2003 MP 261 : (2002) ILR (MP) 849
Carriers Act, 1865 — Section 10, 8Consumer Protection Act, 1986 — Section 11
High Courts04 Oct 2002Dismissed
Mangilal and another Vs Rameshchandra Porwal and others
Madhya Pradesh High Court · (2003) 1 MPLJ 290
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 35
High Courts04 Oct 2002Allowed
State of M.P. Vs Chhagan
Madhya Pradesh High Court · (2003) 1 JLJ 362
Criminal Procedure Code, 1973 (CrPC) — Section 161, 378Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307
High Courts04 Oct 2002
Kranti Kumar Saxena, In Re
Madhya Pradesh High Court · (2002) 178 CTR 455 : (2003) 131 TAXMAN 378
Banking Regulation Act, 1949 — Section 36, 51Civil Procedure Code, 1908 (CPC) — Section 113Foreign Exchange Regulation Act, 1973 — Section 2
High Courts04 Oct 2002Allowed
Rajesh Singh Vs M.P. Rajya Krishi Vipnan Board and Others
Madhya Pradesh High Court · (2003) 96 FLR 722 : (2003) ILR (MP) 609 : (2002) 4 MPHT 496
Constitution of India, 1950 — Article 311(2)
High Courts04 Oct 2002Allowed
Mamta Rani Mishra Vs Municipal Corporation and Others
Madhya Pradesh High Court · (2003) 1 MPHT 466
Madhya Pradesh Educational Service (Collegiate Branch) Recruitment Rules, 1990 — Rule 6