High Courts17 Nov 2003Allowed
Laxmibai Vs Suresh Chandra
Madhya Pradesh High Court · (2004) 2 DMC 165
Hindu Marriage Act, 1955 — Section 13(1), 23, 28Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 6 of 52
High Courts14 Nov 2003
Firm Chhaganlal Rakesh Kumar Vs Shiv Kumar and Another
Madhya Pradesh High Court · (2004) 3 BC 93
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts14 Nov 2003Allowed
Ashok D. Bhatia Vs Managing Director, Food Corporation of India and Others
Madhya Pradesh High Court · (2004) 1 MPHT 177
Food Corporation of India Contributory Provident Fund Regulations, 1967 — Regulation 27
High Courts14 Nov 2003Dismissed
Sardar Gurucharan Singh Vs Mahendra Singh and Others
Madhya Pradesh High Court · (2004) 2 MPHT 437 : (2004) 1 MPLJ 252
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 182Evidence Act, 1872 — Section 114
High Courts14 Nov 2003Dismissed
Mrs. Kishnabai Shrivastava Vs Manmohan Shrivastava
Madhya Pradesh High Court · (2004) 1 DMC 606
Hindu Marriage Act, 1955 — Section 13(1)
High Courts14 Nov 2003Allowed
Gouri Shankar Vs Naveen Chand (Dead) through L.Rs. Smt. Snehlata Jain and another
Madhya Pradesh High Court · (2003) 11 MP CK 0009
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 100
High Courts14 Nov 2003Dismissed
Nirvendra Vs Mrs. Sadhna
Madhya Pradesh High Court · (2004) 2 DMC 845
Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Nov 2003Dismissed
Awadh Bihari Asati and others Vs Shyam Bihari Asati and others
Madhya Pradesh High Court · (2004) 1 MPLJ 225
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 96
High Courts13 Nov 2003Dismissed
Balram and others Vs Devkinandan and others
Madhya Pradesh High Court · (2004) 3 MPLJ 463
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts13 Nov 2003Dismissed
Smt. Pushpa Berry Vs Shri Mahila Grih Udyog Lijjat Papad and Another
Madhya Pradesh High Court · (2004) 1 MPJR 343
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts13 Nov 2003Allowed
Arup Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 2 MPJR 40
Penal Code, 1860 (IPC) — Section 307, 376(2)(g)
High Courts13 Nov 2003
Prafulla Kumar Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) ILR (MP) 259 : (2004) 1 MPHT 171
High Courts13 Nov 2003Dismissed
Prakash Narayan Shrivastava Vs Mrs. Kamini @ Papul
Madhya Pradesh High Court · (2004) 2 DMC 256
Hindu Marriage Act, 1955 — Section 28
High Courts12 Nov 2003Dismissed
Vishwanath Prasad Agnihotri (Dr.) Vs M.P. State Co-operative Dairy Federation Limited, Bhopal and others
Madhya Pradesh High Court · (2004) 2 MPLJ 292
Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)(b)Madhya Pradesh State Co-operative Dairy Federation Limited Employees Recruitment, Classification and Conditions of Service Regulations, 1985 — Regulation 13(1)
High Courts12 Nov 2003Partly Allowed
Premnarayan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 230
Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 325
High Courts12 Nov 2003Dismissed
Sagarbai and Others Vs Urmilabai Jaiswal
Madhya Pradesh High Court · (2004) 1 MPHT 486
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts12 Nov 2003Dismissed
Kamal Vs Smt. Mahendra Kumari
Madhya Pradesh High Court · (2004) 2 MPHT 19
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts12 Nov 2003Dismissed
Mishrilal Diwan and another Vs Indubai and another
Madhya Pradesh High Court · (2004) 3 MPLJ 258
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Nov 2003Dismissed
Hariyare Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 3 MPLJ 255
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 21A, 21A(1)
High Courts11 Nov 2003Allowed
State Bank of Indore Branch Bhind Vs Parashuram Vidyalaya Samiti and Others
Madhya Pradesh High Court · (2004) 1 MPJR 460
Constitution of India, 1950 — Article 226Interest Act, 1978 — Section 5