COURT ARCHIVE

Madhya Pradesh High Court judgments, 2003

1,036 judgments · page 50 of 52

High Courts13 Jan 2003

Rajendra Kumar Vs Udai Prakash

Madhya Pradesh High Court · (2005) 1 ACC 605

High Courts13 Jan 2003Allowed

Rajendra Kumar Vs Udai Prakash and Others

Madhya Pradesh High Court · (2005) ACJ 2158

High Courts13 Jan 2003Dismissed

Gokul Prasad Patel Vs Specified Officer/SDO and Others

Madhya Pradesh High Court · (2003) 4 MPLJ 339

Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 — Section 122

High Courts10 Jan 2003Allowed

Pramod Kumar Shukla and others Vs Board of Secondary Education, Bhopal and another

Madhya Pradesh High Court · (2004) 1 MPLJ 90

High Courts10 Jan 2003Dismissed

M.P. Special Police Establishment Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) CriLJ 4610 : (2003) 3 MPHT 9 : (2003) 2 MPLJ 204 : (2004) 1 RCR(Criminal) 372

Constitution of India, 1950 — Article 163, 166Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 109, 120B

High Courts10 Jan 2003Dismissed

Nagar Palika Parishad Vs Tulsiram and Another

Madhya Pradesh High Court · (2003) 97 FLR 922 : (2003) 3 LLJ 337 : (2003) 2 MPHT 443

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227

High Courts10 Jan 2003

Shriniwas Fertilisers Limited Vs Khaitan Chemicals and Fertilisers Ltd.

Madhya Pradesh High Court · (2003) 2 CompLJ 25 : (2003) 46 SCL 299

Companies Act, 1956 — Section 391, 394, 394(1)

High Courts10 Jan 2003Allowed

Rama @ Ramalal Vs Badrilal and Others

Madhya Pradesh High Court · (2003) 2 MPHT 261

High Courts10 Jan 2003Partly Allowed

Mohd. Syed and Another Vs Hindustan Petroleum and Others

Madhya Pradesh High Court · (2004) 1 JLJ 199 : (2003) 2 MPHT 145 : (2003) 2 MPJR 117 : (2004) 1 MPLJ 180

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5Evidence Act, 1872 — Section 138

High Courts10 Jan 2003Dismissed

Ramesh Chandra Dhawai Vs M.P.S.R.T. Corporation and Others

Madhya Pradesh High Court · (2003) 97 FLR 664 : (2003) 2 MPHT 218

High Courts10 Jan 2003

Shahjahan Begum and Others Vs Lakhan Pratap Singh and Another

Madhya Pradesh High Court · (2005) 4 ACC 258

High Courts09 Jan 2003Dismissed

Urmila Mishra Vs Bholanath Yadav and Others

Madhya Pradesh High Court · (2003) 4 MPLJ 301

Penal Code, 1860 (IPC) — Section 120B, 34, 469, 504

High Courts09 Jan 2003Allowed

Padma Khatwani and Another Vs Habibullah and Another

Madhya Pradesh High Court · (2004) 2 ACC 397 : (2004) ACJ 113

High Courts09 Jan 2003Allowed

Parasram alias Parasuram Rahanagdale and Another Vs Sekh Kayum and Others

Madhya Pradesh High Court · (2006) 1 ACC 197 : (2005) ACJ 1733 : (2003) 1 MPHT 542

Motor Vehicles Act, 1988 — Section 168, 171, 173

High Courts09 Jan 2003Allowed

Vijay Karan Verma Vs Abdul Naseem and Others

Madhya Pradesh High Court · (2003) 1 MPHT 535

Motor Vehicles Act, 1988 — Section 168, 171, 173

High Courts09 Jan 2003Dismissed

Lachandhari Shah and Another Vs Raj Nath Shah and Another

Madhya Pradesh High Court · (2005) ACJ 695 : (2003) 2 MPHT 417

Motor Vehicles Act, 1988 — Section 163A, 163A(1), 163A(2), 173

High Courts09 Jan 2003Allowed

Ashok Kumar Vs Balmukund

Madhya Pradesh High Court · (2003) ILR (MP) 651 : (2003) 1 JLJ 319 : (2003) 2 MPHT 200

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Madhya Pradesh General Clauses Act, 1957 — Section 16Madhya Pradesh Land Revenue Code, 1959 — Section 104

High Courts09 Jan 2003Dismissed

Ajay Kumar Keshwani and Another Vs Smt. Helena D'Souza and Others

Madhya Pradesh High Court · (2003) 2 MPHT 78

Penal Code, 1860 (IPC) — Section 420

High Courts09 Jan 2003Allowed

Ajit Kumar Singh Vs M.P. Electricity Board and Others

Madhya Pradesh High Court · (2003) 3 MPHT 83 : (2003) 1 MPJR 503 : (2003) 2 MPLJ 82 : (2003) 2 MPLJ 301

Constitution of India, 1950 — Article 14, 16

High Courts09 Jan 2003Dismissed

Serbjeet Bhatia Vs GOC-in-C, Hq Central Command, Lucknow (UP) and others

Madhya Pradesh High Court · (2004) 2 MPLJ 125

Army Welfare Education Society Rules, 1997 — Rule 129(b)Constitution of India, 1950 — Article 14, 19, 226, 227