High Courts25 Feb 2003Dismissed
S.K. Iddalgi Vs M.P. Electricity Board and Another
Madhya Pradesh High Court · (2003) 2 MPHT 439
Electricity (Supply) Act, 1948 — Section 49
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 41 of 52
High Courts25 Feb 2003Dismissed
State of M.P. Vs Badriprasad and Others
Madhya Pradesh High Court · (2003) CriLJ 4364 : (2003) 2 MPHT 329 : (2003) 3 MPLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 294, 341, 378, 394Penal Code, 1860 (IPC) — Section 100
High Courts25 Feb 2003
M.P. Council for Child Welfare Vs Presiding Officer, Labour Court No. 1 and Another
Madhya Pradesh High Court · (2004) 1 LLJ 1017 : (2003) 3 MPHT 176 : (2003) 2 MPLJ 478
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 10B, 10B(5)Industrial Disputes Act, 1947 — Section 10
High Courts25 Feb 2003Dismissed
Shri Ram Dal Mills and Others Vs Rama
Madhya Pradesh High Court · (2003) 97 FLR 563 : (2003) 3 MPHT 269
Workmens Compensation Act, 1923 — Section 30, 4, 4A, 4A(3)
High Courts25 Feb 2003Allowed
Peter Messtas Vs Mrs. Jennifer Messias
Madhya Pradesh High Court · AIR 2003 MP 214 : (2003) ILR (MP) 1092 : (2003) 2 MPLJ 371
Divorce Act, 1869 — Section 10I, 55
High Courts25 Feb 2003
State of Madhya Pradesh Vs Vivek Agrawal and Others
Madhya Pradesh High Court · (2004) ACJ 893
High Courts25 Feb 2003
Hameeda Begam (Smt.) Vs Smt. Champabai Jam and Others
Madhya Pradesh High Court · (2004) 2 JLJ 246 : (2004) 1 MPLJ 50
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 116
High Courts25 Feb 2003
Dhannalal Gulabchand Sethi Vs Income Tax Officer
Madhya Pradesh High Court · (2005) 194 CTR 409 : (2005) 275 ITR 179
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(4), 139(5), 139(9), 142, 142(1)
High Courts24 Feb 2003Dismissed
Radha Devi Vs Shafiq alias Shafaq and Another
Madhya Pradesh High Court · (2003) CriLJ 4384 : (2003) 2 MPLJ 449
Criminal Procedure Code, 1973 (CrPC) — Section 319, 362, 482
High Courts24 Feb 2003Dismissed
Mahankal Agencies Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 569 : (2004) 134 STC 43
High Courts24 Feb 2003Allowed
Bheru Singh @ Raju Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 DMC 173
Penal Code, 1860 (IPC) — Section 302
High Courts21 Feb 2003Dismissed
Raghuveer Singh and Another Vs Phoolmal and Another
Madhya Pradesh High Court · (2003) CriLJ 3411 : (2003) 2 MPHT 71 : (2004) 1 MPJR 67 : (2003) 2 MPLJ 419 : (2003) 4 RCR(Criminal) 676
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202, 482Penal Code, 1860 (IPC) — Section 285, 294, 34, 506B
High Courts21 Feb 2003Partly Allowed
Prem Nepali @ Prem Bahadur Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 3301 : (2003) 2 MPHT 289 : (2003) 2 MPLJ 600
Penal Code, 1860 (IPC) — Section 302, 304, 304(I)
High Courts21 Feb 2003Allowed
Kalabai Vs Mushtaque Khan and Others
Madhya Pradesh High Court · (2004) 3 ACC 88 : (2004) ACJ 1024
High Courts20 Feb 2003
Kandhilal Vs Rajesh Kumar Rawat and Others
Madhya Pradesh High Court · (2004) 1 ACC 798 : (2004) ACJ 2074 : (2003) 2 MPHT 227
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts20 Feb 2003Dismissed
State of M.P. Vs Jitendra
Madhya Pradesh High Court · (2003) 97 FLR 884 : (2003) 3 MPHT 48
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts20 Feb 2003Dismissed
Sanjeev Parashar Vs Smt. Mithelesh Kumar
Madhya Pradesh High Court · AIR 2004 MP 77 : (2003) 2 DMC 42 : (2003) 2 MPHT 465 : (2003) 2 MPLJ 385
Hindu Marriage Act, 1955 — Section 13(1)
High Courts20 Feb 2003Allowed
Sukhiya Bai and Others Vs Harilal and Another
Madhya Pradesh High Court · (2004) 2 ACC 772 : (2004) ACJ 924
Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 147(2)
High Courts20 Feb 2003Allowed
Yogesh Kumar Garg Vs Union of India (UOI)
Madhya Pradesh High Court · (2005) 124 ECR 309 : (2005) 184 ELT 251
High Courts19 Feb 2003Partly Allowed
Surendra Singh and Another Vs Recovery Officer and Others
Madhya Pradesh High Court · (2003) 02 MP CK 0076
Constitution of India, 1950 — Article 226Financial Institutions Act, 1993 — Section 30