High Courts13 Feb 2003
Ramlakhan Vs Shivraj Singh and Others
Madhya Pradesh High Court · (2003) 3 ACC 49
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 43 of 52
High Courts13 Feb 2003Allowed
Nekram Sharma and Another Vs Asharam Batham and Others
Madhya Pradesh High Court · (2004) ACJ 920
High Courts13 Feb 2003Dismissed
New India Assurance Co. Ltd. Vs Hari Kishan and Others
Madhya Pradesh High Court · (2003) 2 ACC 357 : (2005) ACJ 1368
Motor Vehicles Act, 1988 — Section 158(6), 166(4)
High Courts13 Feb 2003
Bhandas Vs State of M.P.
Madhya Pradesh High Court · (2003) ILR (MP) 725 : (2003) 2 MPHT 517 : (2003) 4 MPLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 326
High Courts13 Feb 2003Allowed
Umashankar Namdev Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPHT 237
Penal Code, 1860 (IPC) — Section 378, 379
High Courts13 Feb 2003Allowed
Dr. Kripa Shankar Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 JLJ 167 : (2003) 2 MPHT 449 : (2003) 1 MPJR 385 : (2003) 2 MPLJ 563
High Courts13 Feb 2003Allowed
Right Services Vs Chhotu Bhaiya Road Lines and Another
Madhya Pradesh High Court · (2004) CriLJ 406 : (2003) 3 MPHT 561 : (2003) 2 MPLJ 523
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Feb 2003Allowed
Santosh Vs Central Bank of India
Madhya Pradesh High Court · AIR 2003 MP 218 : (2004) 1 BC 461 : (2004) 122 CompCas 929 : (2004) 1 JLJ 158 : (2003) 2 MPLJ 246 : (2003) 44 SCL 547
Madhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 3, 34(1), 34(2)Madhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988 — Rule 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34
High Courts11 Feb 2003Dismissed
M.P. Hasta Shilpa Co-Operative Housing Society, Bhopal and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 358
Land Acquisition Act, 1894 — Section 17(4), 4Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts11 Feb 2003Dismissed
Ravindra Agrawal Vs Bank of India
Madhya Pradesh High Court · (2003) 2 BC 235 : (2005) 123 CompCas 266 : (2005) 61 SCL 91
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4)
High Courts10 Feb 2003Allowed
Mithumal and Others Vs Ku. Kavita and Others
Madhya Pradesh High Court · (2003) 3 MPHT 206 : (2003) 2 MPJR 304 : (2003) 3 MPLJ 560
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148
High Courts10 Feb 2003Dismissed
Devendra Kumar Pandey Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 JLJ 188 : (2003) 1 MPJR 289
Constitution of India, 1950 — Article 226, 243B, 243G, 243OMadhya Pradesh Maihar Sharda Devi Mela Adhiniyam, 1998 — Section 3Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 49, 50
High Courts10 Feb 2003
Gopal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 02 MP CK 0002
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts07 Feb 2003Allowed
Anand Kumar Jain Vs State of M.P.
Madhya Pradesh High Court · (2003) 3 MPLJ 561
Essential Commodities Act, 1955 — Section 3, 7
High Courts07 Feb 2003Dismissed
Sitaram Vs Smt. Shyamadevi and Another
Madhya Pradesh High Court · (2003) 2 DMC 105 : (2003) 2 MPHT 419 : (2003) 1 MPJR 459 : (2003) 2 MPLJ 242 : (2003) 3 RCR(Criminal) 115
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 494
High Courts06 Feb 2003Dismissed
Abhinav Garima Vidya Niketan School Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 141
Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 28(4), 9(4)
High Courts06 Feb 2003Allowed
Bharat Kumar Singh Vs The Registrar, Awadhesh Pratap Singh University and Another
Madhya Pradesh High Court · (2004) 2 MPJR 375
National Council for Teacher Education Act, 1993 — Section 14(3)(a)
High Courts06 Feb 2003
Shri Ganesh Bal Vidyalaya High School Khargoon, Raisen Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 2 MPJR 143
Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 9, 9(4)
High Courts06 Feb 2003Allowed
Mohd. Nasir Vs Angad Prasad and Others
Madhya Pradesh High Court · (2006) 1 ACC 516 : (2005) ACJ 1960 : (2003) 4 MPLJ 95
High Courts06 Feb 2003
Sabir Mohammad Qureshi Vs Anil Kumar Kalra and Another
Madhya Pradesh High Court · (2005) 1 ACC 534