High Courts27 Jun 2003Allowed
Bhagirath and Others Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 4333 : (2005) ILR (MP) 645
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 23 of 52
High Courts26 Jun 2003Dismissed
Gandhi Medical College Grah Nirman Sahkari Sanstha Maryadit, Bhopal Vs Municipal Corporation, Bhopal and another
Madhya Pradesh High Court · (2004) 3 MPLJ 356
Madhya Pradesh Nagar Palika (Registration of Colonizer, Terms and Conditions) Rules, 1998 — Rule 12, 12A, 3
High Courts26 Jun 2003
Smt. Sandhya Dubey and Others Vs Shyam Kumar and Others
Madhya Pradesh High Court · (2005) ACJ 92 : (2003) 4 MPHT 321 : (2004) 1 MPLJ 518
Motor Vehicles Act, 1939 — Section 110B, 110CC, 110D, 95(2)
High Courts26 Jun 2003Allowed
Dayaram and another Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 524
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 452
High Courts26 Jun 2003Dismissed
Mahendra Singh and another Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Jun 2003
Deshrath Singh Vs Managing Director, M. P. State Co-operative Oil-seed Growers' Federation Limited, Bhopal and Others
Madhya Pradesh High Court · (2003) 06 MP CK 0051
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts25 Jun 2003Allowed
Birendra Bahadur Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 565
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 198, 469, 471
High Courts25 Jun 2003Partly Allowed
Ganesh Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 2327 : (2008) ILR (MP) 3026 : (2004) 1 MPHT 211 : (2004) 1 MPLJ 387 : (2004) 3 RCR(Criminal) 582
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Jun 2003Dismissed
Raghuveer Charan Sharma Vs Aditya Narayan Kapoor
Madhya Pradesh High Court · (2003) 3 MPHT 456 : (2003) 2 MPJR 193 : (2003) 4 MPLJ 112
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C, 23C(1), 23E
High Courts25 Jun 2003Allowed
Steel Authority of India Ltd. Vs Jaggu and Another
Madhya Pradesh High Court · (2004) 1 LLJ 75 : (2003) 3 MPHT 357 : (2004) 1 MPLJ 479
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 2, 7BMinimum Wages Act, 1948 — Section 20
High Courts24 Jun 2003Dismissed
Shrikrishna Bharadwaj Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 06 MP CK 0050
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts24 Jun 2003Allowed
D.S. Walia Vs Union of India and others
Madhya Pradesh High Court · (2004) 2 MPLJ 404
High Courts24 Jun 2003Dismissed
District Co-operative Agriculture Rural Development Bank Ltd. Vs Joint Registrar and Another
Madhya Pradesh High Court · (2003) 2 MPJR 382
Madhya Pradesh Co-operative Societies Act, 1960 — Section 80A
High Courts24 Jun 2003Dismissed
Virendra Bahadur Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2003) 4 MPHT 246 : (2004) 2 MPLJ 13
High Courts24 Jun 2003Allowed
Eveready Industries India Ltd. and Others Vs Shri P.S. Parihar and Another
Madhya Pradesh High Court · (2003) 3 MPHT 257 : (2003) 4 MPLJ 24
Madhya Pradesh Shops and Establishments Act, 1958 — Section 58Madhya Pradesh Shops and Establishments Rules, 1959 — Rule 14
High Courts24 Jun 2003Dismissed
M.P.S.E.B. and Another Vs Jasbeer Singh
Madhya Pradesh High Court · AIR 2004 MP 151 : (2004) 1 MPLJ 512
High Courts24 Jun 2003
Avantibai and Others Vs Mohanlal and Others
Madhya Pradesh High Court · (2004) ACJ 969
Motor Vehicles Act, 1988 — Section 173
High Courts24 Jun 2003
Ram Pratap Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPLJ 42 : (2004) 3 RCR(Criminal) 441
Constitution of India, 1950 — Article 107, 306
High Courts24 Jun 2003Dismissed
Dinesh Chandra Tiwari Vs Union of India and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 296
Army Rules, 1954 — Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 320(2)Penal Code, 1860 (IPC) — Section 141, 294, 323, 34
High Courts24 Jun 2003
Commissioner of Income Tax Vs Smt. Shreenbai
Madhya Pradesh High Court · (2004) 134 TAXMAN 681
Income Tax Act, 1961 — Section 254, 260A