High Courts08 Aug 2003Allowed
Ramprasad Chourasia Vs Premchand Chourasia and Others
Madhya Pradesh High Court · AIR 2005 MP 50
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 16 of 52
High Courts08 Aug 2003Dismissed
Shri Faloudi Pulse Mills Vs M.P. Financial Corpn.
Madhya Pradesh High Court · (2004) 1 MPJR 205 : (2004) 52 SCL 18
Constitution of India, 1950 — Article 226, 227State Financial Corporations Act, 1951 — Section 29
High Courts07 Aug 2003
Dhirendra Singh Bhadhoria and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) 2 MPHT 307 : (2004) 3 MPLJ 146
Constitution of India, 1950 — Article 19(1), 19(6)Industrial Disputes Act, 1947 — Section 25O(1), 25O(2) , 25O(3), 25O(4), 25O(5)
High Courts07 Aug 2003Allowed
Maruti Traders and Another Vs Grasim Industries Ltd.
Madhya Pradesh High Court · (2003) 4 MPHT 546
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1Constitution of India, 1950 — Article 227
High Courts07 Aug 2003Dismissed
Devwrath Dwivedi and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 08 MP CK 0002
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Sarvajanik Upakramon Ke Karmchariyon Ka Lok Seva Me Samviliyan Pratishedh Adhiniyam, 2000 — Section 2(a)
High Courts06 Aug 2003
Kakda Rerolling Mills Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 112 ECR 342 : (2004) 163 ELT 159
High Courts06 Aug 2003Dismissed
Urja Cables and Metals Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 112 ECR 15 : (2003) 158 ELT 689
High Courts06 Aug 2003Dismissed
Sabina Khan (Dr.) Vs Dean, Netaji Subhash Chandra Bose Medical College, Jabalpur and another
Madhya Pradesh High Court · (2004) 3 MPLJ 220
Letters Patent Act, 1865 — Clause 10
High Courts06 Aug 2003
Kamal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) ILR (MP) 678 : (2003) 4 MPHT 226 : (2004) 2 MPLJ 57 : (2004) 3 RCR(Criminal) 435
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 324Probation of Offenders Act, 1958 — Section 5
High Courts05 Aug 2003Dismissed
Rani Durgawati Vishwa Vidyalaya, Jabalpur and another Vs Santosh Kumar and another
Madhya Pradesh High Court · (2004) 3 MPLJ 113
Letters Patent Act, 1865 — Clause 10
High Courts05 Aug 2003Partly Allowed
Y.S. Sachan Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) 1 MPHT 22 : (2003) 4 MPLJ 219
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 3
High Courts05 Aug 2003
Imtiyaj Ahmad and Another Vs Oriental Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2004) 2 ACC 423 : (2004) ACJ 267
Motor Vehicles Act, 1988 — Section 149(2)
High Courts05 Aug 2003Allowed
Kishori Pujari Granite Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2005) 184 ELT 225
Customs Act, 1962 — Section 129E
High Courts04 Aug 2003Dismissed
Suresh Kumar Rawat and others Vs Board of Secondary Education, M.P. and another
Madhya Pradesh High Court · (2004) 3 MPLJ 18
Constitution of India, 1950 — Article 14, 226, 227
High Courts04 Aug 2003
Smt. Kokilabai and Another Vs Abdul Bahav and Others
Madhya Pradesh High Court · (2003) 3 ACC 526
High Courts04 Aug 2003Dismissed
Phool Chand Rathore Vs Nagar Palika Parishad and Others
Madhya Pradesh High Court · (2003) 4 MPHT 324 : (2003) 4 MPLJ 319
Madhya Pradesh Financial Code — Rule 84
High Courts04 Aug 2003Dismissed
Mubarak Master Vs Hansraj and Others
Madhya Pradesh High Court · (2004) ILR (MP) 643 : (2003) 4 MPHT 238
Civil Procedure Code, 1908 (CPC) — Section 151Madhya Pradesh Municipalities (Election Petition) Rules, 1962 — Rule 19Madhya Pradesh Municipalities Act, 1961 — Section 20, 26
High Courts04 Aug 2003Dismissed
Pema Vs Galiya and Others
Madhya Pradesh High Court · AIR 2004 MP 38 : (2003) 4 MPHT 490 : (2003) 4 MPLJ 290
Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 170B, 170B(1), 170B(2), 170B(3)
High Courts04 Aug 2003
Kokila Bai and Another Vs Abdul Bahav and Others
Madhya Pradesh High Court · (2005) 1 ACC 458
High Courts01 Aug 2003Dismissed
M.P. Audhogik Kendra Vikas Nigam Ltd., Gwalior and another Vs Ram Raksha Dwivedi and others
Madhya Pradesh High Court · (2004) 1 MPLJ 152
Constitution of India, 1950 — Article 226, 227