High Courts03 Jan 2003
Guljari Lal Patel Vs Baldeo Singh and Another
Madhya Pradesh High Court · (2004) 2 MPJR 398
Representation of the People Act, 1951 — Section 86(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 52 of 52
High Courts03 Jan 2003Allowed
Chandan Singh and Another Vs S.E.W. Construction Co. Ltd. and Others
Madhya Pradesh High Court · (2004) 2 ACC 746 : (2003) ACJ 1382 : (2003) 1 JLJ 246
Penal Code, 1860 (IPC) — Section 304A
High Courts03 Jan 2003Allowed
Smt. Jankibai Verma Vs Akramali and Others
Madhya Pradesh High Court · (2003) 2 MPHT 62
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts03 Jan 2003Allowed
Suresh Dave Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 3141 : (2003) 1 MPHT 439
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Madhya Pradesh Excise Act, 1915 — Section 47A(3), 47D
High Courts03 Jan 2003Allowed
Shantilal (Bum Bum) Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 3 MPHT 326
Madhya Pradesh Municipalities Act, 1961 — Section 32B, 32C
High Courts03 Jan 2003Dismissed
Gyantibai Vs Rampyaribai and Others
Madhya Pradesh High Court · (2003) 1 MPHT 352 : (2003) 3 MPLJ 284
Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 22
High Courts02 Jan 2003
Lalta Bai Vs Sanjay Kharvani and Another
Madhya Pradesh High Court · (2005) 2 ACC 870
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 220
High Courts02 Jan 2003Allowed
Heera Lal Bardiya Vs Rent Controlling Authority Jabalpur and Another
Madhya Pradesh High Court · (2004) 2 MPJR 66
High Courts02 Jan 2003Allowed
Durgesh Kumar Yadav Vs Vimal and Others
Madhya Pradesh High Court · (2003) 3 ACC 619 : (2003) ACJ 1374 : (2003) 1 JLJ 335
High Courts02 Jan 2003
Martalbai Vs Madanlal and Others
Madhya Pradesh High Court · AIR 2003 MP 279 : (2003) 3 MPHT 202
Specific Relief Act, 1963 — Section 38
High Courts02 Jan 2003Allowed
Manik Lal and Others Vs Rajaram and Another
Madhya Pradesh High Court · (2003) 3 MPHT 29
Limitation Act, 1963 — Article 65Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110
High Courts02 Jan 2003
S.V. Industries Vs Secretary, Engineering Majdoor Sangh and Another
Madhya Pradesh High Court · (2003) 96 FLR 1018 : (2003) 1 MPHT 478
Industrial Disputes Act, 1947 — Section 25M(5), 33(1), 33C(1)
High Courts02 Jan 2003Dismissed
Sagar Samir Production Vs Bank of India
Madhya Pradesh High Court · (2003) 42 SCL 560
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts02 Jan 2003Dismissed
Shrikrishna Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 1 MPHT 507
Constitution of India, 1950 — Article 226, 227
High Courts02 Jan 2003Allowed
Gramin Vidyut Sahkari Samiti Maryadit Vs Devideen Patel and Another
Madhya Pradesh High Court · (2003) 2 MPHT 58 : (2003) 3 MPLJ 216
Industrial Disputes Act, 1947 — Section 10
High Courts02 Jan 2003Allowed
Dinesh Giri Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 4366 : (2003) 2 MPHT 318 : (2003) 2 MPLJ 539
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 18