High Courts03 Jul 2003Dismissed
Adrija Saxena Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 211
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 22 of 52
High Courts02 Jul 2003
Manak Chand Vs Govardhan Das and Others
Madhya Pradesh High Court · (2004) 2 MPJR 407
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b)(e)
High Courts01 Jul 2003
M/S Reliable Contractors Vs Union of India
Madhya Pradesh High Court · (2004) 2 MPJR 393
Arbitration Act, 1940 — Section 20, 20(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jul 2003Allowed
Daryav Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 3 MPHT 281 : (2003) 4 MPLJ 574 : (2004) 1 RCR(Criminal) 409
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302
High Courts01 Jul 2003Dismissed
Suryanarayan Vs Shyam Lal Vyas
Madhya Pradesh High Court · (2003) 4 MPHT 109 : (2003) 2 MPJR 373 : (2003) 4 MPLJ 352 : (2003) 4 MPLJ 336
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2, 23A, 23E, 23E(1), 23E(2)
High Courts30 Jun 2003Allowed
P.C. Basu Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPJR 248 : (2004) 1 MPLJ 435
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 19
High Courts30 Jun 2003Allowed
Sarvodaya Mahila Grah Nirman Sahkari Samiti, Burhanpur, Distt. Khandwa (MP.) Vs Municipal Corporation, Burhanpur, Distt. Khandwa (MP.) and Others
Madhya Pradesh High Court · (2004) 1 MPJR 252
High Courts30 Jun 2003
Padam Kumar Jain Vs Satish Kumar and Others
Madhya Pradesh High Court · (2005) 3 ACC 492
High Courts30 Jun 2003
Steel Tubes of India Limited Vs Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2004) 136 STC 386
High Courts30 Jun 2003
Maiku Baiga Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 1 MPHT 537 : (2004) 2 MPLJ 65 : (2004) 3 RCR(Criminal) 437
Evidence Act, 1872 — Section 3, 32Penal Code, 1860 (IPC) — Section 302
High Courts30 Jun 2003
Lallu Singh Vs Praveen Vishwakarma and Others
Madhya Pradesh High Court · (2004) 1 MPHT 319 : (2004) 1 MPLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 307, 34
High Courts30 Jun 2003Dismissed
Gopal Sharma Vs The Vice Chancellor, RDVV and Others
Madhya Pradesh High Court · (2003) 4 MPHT 185
Constitution of India, 1950 — Article 226, 227
High Courts30 Jun 2003Dismissed
Madhya Pradesh Dainik Vetan Bhogi Karmachari Sangh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 4 MPHT 199
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21Madhya Pradesh General Clauses Act, 1957 — Section 21
High Courts30 Jun 2003Allowed
Ramesh Khati Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPHT 70 : (2003) 4 MPLJ 279 : (2003) 3 MPLJ 536
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 17, 18
High Courts30 Jun 2003Allowed
State of M.P. and another Vs N.K. Vaidya and another
Madhya Pradesh High Court · (2004) 3 MPLJ 641
Administrative Tribunals Act, 1985 — Section 19Consumer Protection Act, 1986 — Section 16(2), 30(2)
High Courts30 Jun 2003
Chandmal and Another Vs Ratan Singh
Madhya Pradesh High Court · (2003) 4 MPHT 106
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 100
High Courts27 Jun 2003Dismissed
IMRAT Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPLJ 105
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts27 Jun 2003Allowed
Afjal Mohd. Khan (since deceased) through his L.Rs. Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPJR 71
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38, 38(3)
High Courts27 Jun 2003Allowed
Vinod Semval and Others Vs Laxman Singh Verma
Madhya Pradesh High Court · (2003) 3 MPHT 265 : (2003) 2 MPJR 206 : (2003) 4 MPLJ 49
Contempt of Courts Act, 1971 — Section 12, 19, 2
High Courts27 Jun 2003Allowed
Jalam Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 4 MPHT 366 : (2003) 2 MPJR 215 : (2003) 4 MPLJ 20
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302