High Courts21 Jan 2003Allowed
Vijay Bhadur and Champalal Vs Surendra Kumar
Madhya Pradesh High Court · AIR 2003 MP 117 : (2003) 1 MPJR 393 : (2003) 2 MPLJ 86
Specific Relief Act, 1963 — Section 16, 19Transfer of Property Act, 1882 — Section 54
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 48 of 52
High Courts21 Jan 2003Allowed
State of M.P. Vs Shiv Prasad and Others
Madhya Pradesh High Court · (2003) 2 MPHT 208
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Essential Commodities Act, 1955 — Section 12AA(1), 3, 7
High Courts21 Jan 2003Dismissed
Ramkripal Pandey Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2003) 97 FLR 350 : (2003) 2 MPHT 323
Constitution of India, 1950 — Article 226Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts21 Jan 2003Allowed
Tulsi Ram and Another Vs Jaiveer Singh and Others
Madhya Pradesh High Court · (2004) ACJ 1914
Motor Vehicles Act, 1988 — Section 166
High Courts20 Jan 2003
Ashima and Others Vs Hariprakash and Others
Madhya Pradesh High Court · (2003) 3 ACC 229 : (2005) ACJ 55
Motor Vehicles Act, 1988 — Section 149(2), 2(21)
High Courts20 Jan 2003
Steel Tubes of India Ltd. Vs Tehsildar and Others
Madhya Pradesh High Court · (2003) 2 CompLJ 31 : (2004) 52 SCL 217
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 3(1)
High Courts20 Jan 2003Allowed
Pradip Kumar Shakya and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 97 FLR 410 : (2003) 2 LLJ 789
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25
High Courts20 Jan 2003
Mahendra Kumar Soni Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 3 MPHT 22
Madhya Pradesh Financial Code — Rule 84
High Courts20 Jan 2003Allowed
Daulat Ram Gupta Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2003 MP 223 : (2003) 3 MPLJ 264
Constitution of India, 1950 — Article 14Madhya Pradesh Municipal Accounts Rules, 1971 — Rule 131, 132, 133Madhya Pradesh Municipalities Act, 1961 — Section 41A
High Courts20 Jan 2003Allowed
Shambhau and Another Vs Daulat Ram and Others
Madhya Pradesh High Court · (2004) ACJ 1809
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts20 Jan 2003Allowed
Kailashibai and Others Vs United India Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2003) 3 ACC 53 : (2004) ACJ 1961
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts20 Jan 2003Allowed
Shiv Kumar and Others Vs Yagyabhan and Others
Madhya Pradesh High Court · (2005) ACJ 1067
High Courts20 Jan 2003
Shambhu and Another Vs Daulatram and Others
Madhya Pradesh High Court · (2003) 3 ACC 199
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts17 Jan 2003
Sadashiv Joshi Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2254 : (2003) 1 JLJ 345
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 56, 57Madhya Pradesh Nagar Tatha Gram Nivesh Niyam, 1975 — Rule 19
High Courts17 Jan 2003Dismissed
Ankur Vidya Mandir Vs Regional Provident Fund Commissioner and Another
Madhya Pradesh High Court · (2003) 2 LLJ 658
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7A
High Courts17 Jan 2003Dismissed
Sunil Pillai Vs Union of India (UOI)
Madhya Pradesh High Court · (2003) 2 MPHT 459
Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 320(2)Penal Code, 1860 (IPC) — Section 494
High Courts17 Jan 2003Dismissed
Radheshyam Ladha Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPHT 442
Constitution of India, 1950 — Article 226
High Courts17 Jan 2003Dismissed
Sachiv, Krishi Upaj Mandi Samiti Vs Kalyan Singh and Another
Madhya Pradesh High Court · (2003) 97 FLR 566 : (2003) 3 LLJ 338 : (2003) 2 MPHT 274
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts17 Jan 2003Dismissed
New India Assurance Co. Ltd. Vs Bhanumati Devi and Others
Madhya Pradesh High Court · (2005) ACJ 728 : (2004) ILR (MP) 758
High Courts17 Jan 2003Dismissed
Dharampal Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 3 MPLJ 5
Constitution of India, 1950 — Article 226, 227