High Courts16 Jan 2003
Premchand Khatwani and Others Vs Gopal Thakre and Others
Madhya Pradesh High Court · (2005) 3 ACC 634
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 49 of 52
High Courts16 Jan 2003
Banshilal and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 4790 : (2003) 2 MPLJ 369
Criminal Procedure Code, 1973 (CrPC) — Section 439Madhya Pradesh Excise Act, 1915 — Section 34A, 59A
High Courts16 Jan 2003Dismissed
Global Polymers and Impex Ltd. Vs Dan-Inject APS
Madhya Pradesh High Court · (2004) 1 BC 415
Companies Act, 1956 — Section 433, 434, 443(2)
High Courts16 Jan 2003
Daya Ram and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPHT 435 : (2003) 1 MPJR 426
Constitution of India, 1950 — Article 14, 16(4), 21, 243, 40Madhya Pradesh Land Revenue Code Amendment Act, 2000 — Section 2Madhya Pradesh Land Revenue Code Amendment Act, 2001 — Section 9
High Courts16 Jan 2003
Sanjay Shrivastava Vs Surendra Kumar Soni and Others
Madhya Pradesh High Court · (2005) 3 ACC 533
High Courts16 Jan 2003Dismissed
State of M.P. Vs Govind Prasad and Another
Madhya Pradesh High Court · (2003) 1 MPHT 475
Penal Code, 1860 (IPC) — Section 394, 397
High Courts16 Jan 2003Allowed
Kalkaprasad and Another Vs Dilip Kumar Pal and Another
Madhya Pradesh High Court · (2006) 1 ACC 115 : (2005) ACJ 1797
High Courts15 Jan 2003Allowed
M.P. State Road Transport Corporation Gwalior Vs S.T.A.T. and Others
Madhya Pradesh High Court · (2003) 1 MPJR 548
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 68(3)(ca)
High Courts15 Jan 2003Dismissed
Patesh Kumar Vs Mayank and Another
Madhya Pradesh High Court · (2003) 2 DMC 125
Constitution of India, 1950 — Article 227
High Courts15 Jan 2003Dismissed
Indbank Merchant Banking Services Ltd. Vs Kedia Great Galleon Ltd.
Madhya Pradesh High Court · (2004) 121 CompCas 468 : (2003) 3 CompLJ 322 : (2004) 51 SCL 119
Companies Act, 1956 — Section 433
High Courts14 Jan 2003
Manorama Borkar and Others Vs Janki Prasad and Others
Madhya Pradesh High Court · (2006) 3 ACC 677 : (2003) 3 MPLJ 23
Penal Code, 1860 (IPC) — Section 304A
High Courts14 Jan 2003Allowed
Vysya Bank Limited Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 138 STC 386
Constitution of India, 1950 — Article 226Madhya Pradesh Commercial Tax Rules, 1995 — Rule 79
High Courts14 Jan 2003Dismissed
Shashikant Bedekar Vs The Indore Paraspar Sahakari Bank Ltd. and Others
Madhya Pradesh High Court · (2003) 2 MPHT 28
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts14 Jan 2003
Pragya Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 135
High Courts14 Jan 2003Dismissed
Sahiblal and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 587
Forest Act, 1927 — Section 41, 42
High Courts13 Jan 2003Dismissed
Commissioner of Cus. and C. Ex. Vs Tirupati Steel Industries
Madhya Pradesh High Court · (2005) 122 ECR 276 : (2005) 182 ELT 149
Central Excises and Salt Act, 1944 — Section 11AA, 35H
High Courts13 Jan 2003
Smt. Kamla Patel Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2004 MP 159
Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1987 — Section 13, 24Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1990 — Section 13, 24Madhya Pradesh Sah Chikitsiy Parishad (Amendment) Adhiniyam, 2001 — Section 26
High Courts13 Jan 2003Allowed
Lahar Publicity Service Vs Union of India (UOI)
Madhya Pradesh High Court · (2003) 2 ARBLR 541 : (2003) 1 MPHT 422 : (2003) 2 MPLJ 307
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8
High Courts13 Jan 2003Dismissed
State of M.P. Vs Karia alias Kallu
Madhya Pradesh High Court · (2003) 1 MPHT 537
Penal Code, 1860 (IPC) — Section 376
High Courts13 Jan 2003Allowed
Seetaram and Another Vs Collector
Madhya Pradesh High Court · (2003) 2 MPHT 351
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 12(2), 3