COURT ARCHIVE

Madhya Pradesh High Court judgments, 2003

1,036 judgments · page 25 of 52

High Courts16 May 2003Allowed

Smt. Sudharani Agrawal Vs Surendra and Others

Madhya Pradesh High Court · (2003) ILR (MP) 1224 : (2003) 3 MPHT 364 : (2003) 3 MPLJ 563 : (2003) 4 RCR(Criminal) 590

Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151Penal Code, 1860 (IPC) — Section 498

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High Courts16 May 2003Dismissed

Dilip Kumar Goushalawale and Others Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2003) ILR (MP) 676 : (2003) 3 MPHT 217 : (2003) 3 MPLJ 453 : (2003) 1 MPLJ 504

Land Acquisition Act, 1894 — Section 48

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High Courts16 May 2003Dismissed

M.P. Electricity Board Vs Regional Provident Fund Commissioner and Others

Madhya Pradesh High Court · (2004) 2 LLJ 40 : (2004) 1 MPLJ 168

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 8

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High Courts16 May 2003Allowed

State of Madhya Pradesh and Another Vs Jangvali Singh and Others

Madhya Pradesh High Court · (2004) 3 MPHT 406

Criminal Procedure Code, 1973 (CrPC) — Section 155, 157, 174, 366, 374(2)Evidence Act, 1872 — Section 156, 27, 45, 60Penal Code, 1860 (IPC) — Section 120, 120B, 201, 302, 307

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High Courts15 May 2003

Govind Vs State of M.P.

Madhya Pradesh High Court · (2003) 4 MPHT 362

Criminal Procedure Code, 1973 (CrPC) — Section 357, 401Penal Code, 1860 (IPC) — Section 302, 325

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High Courts15 May 2003Dismissed

Anand Moghe Vs Chairman, Special Area Development Authority and Another

Madhya Pradesh High Court · (2003) 2 MPHT 503 : (2003) 3 MPLJ 493

Constitution of India, 1950 — Article 14, 16, 226, 227

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High Courts13 May 2003Allowed

Mosamlal and others Vs Union of India and others

Madhya Pradesh High Court · (2004) 2 MPLJ 82

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 14, 19, 2(a), 2(i), 2(j)

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High Courts13 May 2003Allowed

Prachya Niketan H.S. School, Bhopal Vs State of M.P. and another

Madhya Pradesh High Court · (2004) 1 MPLJ 499

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High Courts13 May 2003Allowed

Smt. Rajni Garg Vs Balkrishna Garg

Madhya Pradesh High Court · (2004) 1 DMC 298

Hindu Marriage Act, 1955 — Section 13(1), 28

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High Courts13 May 2003Dismissed

Adarsh Nagar Grih Nirman Sahkari Sansthan Maryadit, Bhopal Vs State of M.P. and others

Madhya Pradesh High Court · (2004) 1 MPLJ 539

Land Acquisition Act, 1894 — Section 4, 5(A), 6

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High Courts13 May 2003Allowed

Bharat Heavy Electricals Ltd. Vs Kalpana Gears Pvt. Ltd.

Madhya Pradesh High Court · (2004) 2 MPHT 4 : (2003) 4 MPLJ 473

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8

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High Courts13 May 2003Allowed

Gabbu and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) CriLJ 2001 : (2003) 3 MPHT 288 : (2003) 3 MPLJ 349 : (2004) 1 RCR(Criminal) 859

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 May 2003Allowed

Smt. Nirmala Choudhary and Others Vs Smt. Kamla Devi

Madhya Pradesh High Court · (2003) 3 MPHT 240 : (2003) 3 MPLJ 509

Succession Act, 1925 — Section 372, 374, 63

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High Courts13 May 2003Partly Allowed

Bhanwarlal and Another Vs State of M.P.

Madhya Pradesh High Court · (2003) 3 MPHT 272 : (2004) 1 MPJR 58 : (2003) 3 MPLJ 241 : (2003) 4 RCR(Criminal) 95

Criminal Procedure Code, 1973 (CrPC) — Section 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2, 3(1)

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High Courts13 May 2003Allowed

Rajiv Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2004) 1 JLJ 411 : (2003) 3 MPHT 225 : (2003) 4 MPLJ 28

Madhya Pradesh Municipalities Act, 1961 — Section 109, 41A

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High Courts13 May 2003Dismissed

Smt. Anita Sand and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 4 MPHT 244 : (2003) 4 MPLJ 204

Land Acquisition Act, 1894 — Section 4, 6Madhya Pradesh Land Revenue Code, 1959 — Section 172(7)

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High Courts13 May 2003

Bina Power Supply Co. Ltd. and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 2004 MP 68 : (2001) ILR (MP) 658 : (2004) 1 JLJ 310

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 126Evidence Act, 1872 — Section 115

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High Courts13 May 2003

Mst. Saraswati Vs Sooraj Prasad

Madhya Pradesh High Court · (2003) 3 ACC 195

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High Courts13 May 2003Dismissed

Roopchand Waswani Vs State Bank of India and Others

Madhya Pradesh High Court · (2003) 05 MP CK 0012

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 154

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High Courts13 May 2003Dismissed

Neha Khullar Vs Rakesh Khullar

Madhya Pradesh High Court · (2004) 1 DMC 719

Hindu Marriage Act, 1955 — Section 13(1)

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