High Courts01 Oct 2003Partly Allowed
Sheikh Israj and Another Vs Smt. Rekha and Others
Madhya Pradesh High Court · (2004) ACJ 724 : (2003) ILR (MP) 969 : (2004) 1 MPHT 12
Motor Vehicles Act, 1988 — Section 145, 147, 168, 171, 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 10 of 52
High Courts01 Oct 2003Dismissed
Mukhtar Ali Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) 1 MPHT 73
Madhya Pradesh Land Revenue Code, 1959 — Section 104(2)
High Courts01 Oct 2003Allowed
Harichand Vs Dharampal Singh Baba and Others
Madhya Pradesh High Court · (2004) 1 MPHT 472
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 11
High Courts29 Sept 2003Allowed
Praveen Kumar Karel Vs High Court of M.P. and another
Madhya Pradesh High Court · (2004) 2 MPLJ 299
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 147, 148, 294, 323, 506
High Courts27 Sept 2003Dismissed
Ganesh alias Karan Mali Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPJR 263
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 489B, 489C
High Courts27 Sept 2003Allowed
Kogi Ram Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPHT 292 : (2004) 1 MPJR 52
Penal Code, 1860 (IPC) — Section 376
High Courts27 Sept 2003
Darbari Singh Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPHT 373 : (2004) 1 MPLJ 580
Penal Code, 1860 (IPC) — Section 376
High Courts26 Sept 2003Dismissed
Union of India and others Vs Bhupat Singh
Madhya Pradesh High Court · (2004) 1 MPLJ 376
Constitution of India, 1950 — Article 226, 227
High Courts26 Sept 2003Partly Allowed
Shubhkaran Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 1 MPHT 168 : (2004) 1 MPLJ 215 : (2004) 1 MPLJ 205
Evidence Act, 1872 — Section 156, 45, 60Penal Code, 1860 (IPC) — Section 302, 304
High Courts26 Sept 2003Allowed
Narayan Prasad Kori Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2003) 4 MPHT 385 : (2004) 2 MPLJ 70
Constitution of India, 1950 — Article 227
High Courts26 Sept 2003Partly Allowed
Mohd. Naved and Others Vs Hindustan Petroleum Corporation and Others
Madhya Pradesh High Court · (2004) 1 MPHT 16
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5, 9Evidence Act, 1872 — Section 137, 142
High Courts26 Sept 2003Dismissed
Brahan Dutt Shukla Vs Ashok Leyland Finance
Madhya Pradesh High Court · (2004) 1 ARBLR 493 : (2004) 2 JLJ 185 : (2003) 4 MPHT 564 : (2004) 1 MPLJ 337
Arbitration and Conciliation Act, 1996 — Section 34, 5, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 96
High Courts26 Sept 2003
Jugal Kishore and Another Vs Ramlesh Devi and Others
Madhya Pradesh High Court · (2004) 1 ACC 353 : (2004) ACJ 297 : (2004) 1 JLJ 110 : (2003) 4 MPHT 574 : (2003) 2 MPJR 473 : (2003) 4 MPLJ 546
Motor Vehicles Act, 1939 — Section 93Motor Vehicles Act, 1988 — Section 145, 147, 149
High Courts26 Sept 2003Dismissed
Biharilal Soni Vs Bank of India and others
Madhya Pradesh High Court · (2004) 1 MPLJ 247
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts26 Sept 2003
Sutinder Pal Singh Arora and Others Vs Ashok Kumar Jain and Others
Madhya Pradesh High Court · (2004) ACJ 782 : (2003) 4 MPHT 383 : (2004) 2 MPLJ 33
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts25 Sept 2003Allowed
State of M.P. Vs Ramcharan and Others
Madhya Pradesh High Court · (2005) 1 MPJR 475 : (2005) 1 MPLJ 64
Criminal Procedure Code, 1973 (CrPC) — Section 310Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts24 Sept 2003
Brijendra Bahadur Singh Chouhan Vs Managing Director, M.P. State Road Transport Corporation and others
Madhya Pradesh High Court · (2004) 1 MPLJ 144
Constitution of India, 1950 — Article 226Madhya Pradesh State Road Transport Corporation Employees Conduct, Discipline and Appeal Regulations, 1975 — Regulation 41(8)
High Courts24 Sept 2003Allowed
Mirza Hasan Beg Vs Smt. Ishrat Yasmeen
Madhya Pradesh High Court · (2004) CriLJ 4330 : (2004) 3 MPLJ 177 : (2004) 3 RCR(Criminal) 651
Criminal Procedure Code, 1973 (CrPC) — Section 126
High Courts24 Sept 2003Dismissed
M.P. Employees' State Insurance and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) 2 MPHT 344
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Medical and Dental Postgraduate Admission (In-Service) Rules, 2003 — Rule 4.5, 5.2
High Courts24 Sept 2003Allowed
Kirtan Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 69
Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 6, 60Penal Code, 1860 (IPC) — Section 300