High Courts24 Sept 2003Dismissed
Mohd. Usman Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 4085 : (2004) 3 MPLJ 482
Criminal Procedure Code, 1973 (CrPC) — Section 319
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 11 of 52
High Courts23 Sept 2003Dismissed
B.R. Associates Ltd. and Another Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · AIR 2005 MP 51 : (2004) 1 MPHT 32 : (2004) 1 MPLJ 29
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 79
High Courts22 Sept 2003Dismissed
Om Prakash Shrivastava Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPHT 431
Madhya Pradesh Civil Services (Executive) Classification Recruitment and Condition of Service Rules, 1975 — Rule 13Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 8
High Courts22 Sept 2003Dismissed
M.P. State Electricity Board Vs National Thermal Power Corporation Ltd. and Others
Madhya Pradesh High Court · (2004) 1 MPHT 432
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Electricity Regulatory Commission Act, 1998 — Section 12
High Courts19 Sept 2003Dismissed
Ramavtar Yadav Vs Soniya Yadav
Madhya Pradesh High Court · (2004) 1 MPLJ 294
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Sept 2003
Kuldeep Tiwari Vs Oriental Insurance Company and Others
Madhya Pradesh High Court · AIR 2004 MP 114 : (2003) 4 MPHT 529 : (2004) 1 MPLJ 64
Constitution of India, 1950 — Article 14, 226, 227
High Courts19 Sept 2003Dismissed
Chandrabhan Dubey Vs Manoj Kumari and Others
Madhya Pradesh High Court · (2004) ACJ 1173
Motor Vehicles Act, 1988 — Section 166, 173
High Courts18 Sept 2003Allowed
Munna @ Mohan Barman Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 283
Penal Code, 1860 (IPC) — Section 324
High Courts18 Sept 2003Allowed
Mathura Prasad Dixit Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2003) 4 MPHT 298 : (2004) 2 MPLJ 113
Constitution of India, 1950 — Article 21, 226, 311(2)Railway Protection Force Rules, 1987 — Rule 147XV
High Courts18 Sept 2003
Vijay Vyas and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPHT 527
High Courts17 Sept 2003Dismissed
Steel Ingots Ltd. Vs Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2006) 143 STC 464
Constitution of India, 1950 — Article 227
High Courts17 Sept 2003Dismissed
Baboo Khan Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) 1 MPHT 165
Constitution of India, 1950 — Article 227Madhya Pradesh Suraksha Adhiniyam, 1990 — Section 5, 9
High Courts17 Sept 2003Dismissed
Govind Vakil Vs Jawaharlal Nehru Krishi Vishwa Vidyalaya and Others
Madhya Pradesh High Court · (2003) 4 MPHT 390 : (2004) 2 MPLJ 49 : (2003) 4 MPLJ 532
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Allowed
Vinod Kumar Vs Union of India and others
Madhya Pradesh High Court · (2004) 1 MPLJ 346
Constitution of India, 1950 — Article 226, 227Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(k), 47
High Courts16 Sept 2003Partly Allowed
Pappu alias Chandrabhan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) CriLJ 1080 : (2005) 2 MPLJ 535
Penal Code, 1860 (IPC) — Section 307
High Courts16 Sept 2003
Lance Naik Vinod Kumar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2003) 4 MPHT 426
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1)
High Courts16 Sept 2003
Akash Sindhwani and Another Vs Registrar, Rajiv Gandhi Prodyogiki Vishwavidyalaya and Another
Madhya Pradesh High Court · (2004) 1 MPHT 515 : (2004) 1 MPLJ 9
All India Council for Technical Education Act, 1987 — Section 10Pharmacy Act, 1948 — Section 10
High Courts16 Sept 2003Dismissed
Om Prakash Dubey Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2003) 4 MPHT 394 : (2004) 3 MPLJ 49
Penal Code, 1860 (IPC) — Section 494
High Courts15 Sept 2003Dismissed
Indra Puri Jankalyan Samiti Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 JLJ 262
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation (Transfer of Immovable Properties) Rules, 1994 — Rule 3, 3AMadhya Pradesh Municipal Corporation Act, 1956 — Section 80
High Courts15 Sept 2003Dismissed
Larsen and Toubro Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 137 STC 269
Central Sales Tax Act, 1956 — Section 13, 8(5)Constitution of India, 1950 — Article 19(1), 265, 277, 278, 286Madhya Pradesh Commercial Tax Act, 1994 — Section 4, 9