High Courts29 Jan 2003Partly Allowed
Vinod Kumar Khatik Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPHT 221 : (2003) 2 MPLJ 465
Penal Code, 1860 (IPC) — Section 294, 324, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 46 of 52
High Courts29 Jan 2003Dismissed
Prabhu and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) CriLJ 2130
Penal Code, 1860 (IPC) — Section 149, 300
High Courts29 Jan 2003Dismissed
Chhanga Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) CriLJ 4306
Penal Code, 1860 (IPC) — Section 304A
High Courts28 Jan 2003
Dr. Smt. Beena Yadu Vs State
Madhya Pradesh High Court · (2003) CriLJ 3402 : (2004) 2 MPJR 63
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 304A
High Courts28 Jan 2003Allowed
Ravi Tiwari and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2003) 3 MPHT 528 : (2003) 3 MPLJ 372
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 12, 3, 9
High Courts28 Jan 2003Dismissed
Premlal Birla Vs Gilt Pack Ltd.
Madhya Pradesh High Court · (2003) 3 BC 350 : (2003) 46 SCL 173
Companies Act, 1956 — Section 433, 434, 443(2)
High Courts28 Jan 2003Allowed
State of M.P. Vs Bhagirath
Madhya Pradesh High Court · (2003) CriLJ 4608 : (2003) 2 MPHT 520 : (2003) 2 MPLJ 462
Criminal Procedure Code, 1973 (CrPC) — Section 377(1)Penal Code, 1860 (IPC) — Section 304A
High Courts28 Jan 2003Dismissed
Ram Bahadur Vs State of M.P.
Madhya Pradesh High Court · (2003) ILR (MP) 912 : (2003) 2 MPHT 510 : (2003) 3 MPLJ 45
Penal Code, 1860 (IPC) — Section 337
High Courts28 Jan 2003Dismissed
State of M.P. Vs Jamadar and Others
Madhya Pradesh High Court · (2003) 2 MPHT 400 : (2003) 2 MPLJ 520
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 379
High Courts28 Jan 2003Dismissed
Prabhudas Kishordas Tobacco and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2004 MP 101 : (2004) 1 MPLJ 38
Forest Act, 1927 — Section 41, 52Madhya Pradesh Transit (Forest Produce) Rules, 1961 — Rule 19, 20, 3
High Courts28 Jan 2003Allowed
Iqbal Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPLJ 97
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120(B), 302
High Courts28 Jan 2003Dismissed
State of Madhya Pradesh Vs Ravindra and Others
Madhya Pradesh High Court · (2003) CriLJ 4361 : (2004) 2 MPJR 197 : (2003) 3 MPLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts27 Jan 2003Allowed
Parenteral Drugs (India) Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2003) 157 ELT 5
Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 2003
State of M.P. Vs S.B.S. Parihar and Another
Madhya Pradesh High Court · (2003) 2 MPHT 364 : (2003) 3 MPLJ 572
Madhya Pradesh Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(1)
High Courts27 Jan 2003
Union of India (UOI) Vs Satish Patidar and Another
Madhya Pradesh High Court · (2003) ACJ 2081 : AIR 2003 MP 205 : (2003) 4 MPLJ 306
Railway Claims Tribunal Act, 1987 — Section 17, 17(1)Railways Act, 1989 — Section 123, 123C, 124A, 17
High Courts27 Jan 2003Allowed
State of Madhya Pradesh Vs Deepak Sharma
Madhya Pradesh High Court · (2003) CriLJ 1964 : (2003) 1 MPLJ 578
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439
High Courts24 Jan 2003
Ramjan Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (2005) ACJ 1431
High Courts24 Jan 2003Allowed
Mohd. Anis and Others Vs Ramesh Chandra Agarwal and Another
Madhya Pradesh High Court · (2005) ACJ 1935 : AIR 2003 MP 276
Motor Vehicles Act, 1988 — Section 168
High Courts24 Jan 2003Allowed
Beni Prasad Vs The State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 1733 : (2003) 4 MPLJ 484
Prevention of Food Adulteration Act, 1954 — Section 7Prevention of Food Adulteration Rules, 1955 — Rule 16
High Courts23 Jan 2003
Bhopal Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 186
Land Acquisition Act, 1894 — Section 28A