COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,496 of 2,383

High Courts23 Oct 2003

State of M.P. and Others Vs Siyaram Verma

Madhya Pradesh High Court · AIR 2004 MP 174 : (2004) 1 CTLJ 356 : (2004) 1 MPLJ 130

Constitution of India, 1950 — Article 299Court fees Act, 1870 — Section 7Madhya Pradesh Land Revenue Code, 1959 — Section 150, 155, 257

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High Courts22 Oct 2003Allowed

Chittar Singh Lodhi and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2003) 4 MPHT 542 : (2004) 1 MPLJ 160

Penal Code, 1860 (IPC) — Section 101, 104, 325, 34, 99

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High Courts22 Oct 2003Allowed

Shri Deo Raghunathji Bada Mandir Vs Prahlad Singh and Another

Madhya Pradesh High Court · (2004) 1 MPHT 97 : (2003) 4 MPLJ 27

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1(4), 9Madhya Pradesh Land Revenue Code, 1959 — Section 257, 57(2)

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High Courts22 Oct 2003Allowed

National Insurance Co. Ltd. Vs Javitri Devi and Others

Madhya Pradesh High Court · (2006) 1 ACC 617 : (2005) ACJ 2131

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High Courts21 Oct 2003Dismissed

Rajoo @ Hiralal Pasi Vs State of M.P.

Madhya Pradesh High Court · (2004) 2 MPLJ 551

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 323

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High Courts21 Oct 2003

Zitu Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2004) 2 JLJ 83

Penal Code, 1860 (IPC) — Section 302, 323, 325, 34

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High Courts20 Oct 2003Allowed

Balram Nayak Vs Janpad Panchayat and Others

Madhya Pradesh High Court · (2003) 4 MPHT 538 : (2004) 1 MPLJ 42

Madhya Pradesh Janpad Panchayat Employees (Qualification, Recruitment and Conditions of Service) Rules, 1976 — Rule 16, 26, 27

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High Courts17 Oct 2003Allowed

Vijay Kumar Pandey Vs Ashok Leylands and Others

Madhya Pradesh High Court · (2003) 4 MPHT 387

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

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High Courts17 Oct 2003Dismissed

State of Madhya Pradesh and Another Vs Mayank Pandey and Another

Madhya Pradesh High Court · (2004) 1 MPHT 43

Motor Vehicles Act, 1939 — Section 110B, 110D, 85

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High Courts16 Oct 2003Dismissed

Ram Singh Vs Ramchandra and Another

Madhya Pradesh High Court · (2003) 4 MPHT 558 : (2004) 1 MPLJ 112

Limitation Act, 1963 — Article 65, 27Madhya Pradesh Land Revenue Code, 1959 — Section 190

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High Courts16 Oct 2003Dismissed

Kaloo and Another Vs Madanlal and Others

Madhya Pradesh High Court · AIR 2004 MP 51 : (2003) 4 MPHT 561 : (2004) 1 MPLJ 385

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 65, 27

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High Courts16 Oct 2003Allowed

State of Madhya Pradesh Vs Jay Singh (deceased) through his L.Rs. Surendra Singh and Another

Madhya Pradesh High Court · AIR 2004 MP 66 : (2004) 1 MPHT 38 : (2004) 1 MPLJ 114

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 100, 9Limitation Act, 1963 — Section 5

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High Courts15 Oct 2003Dismissed

Sujan Mal Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2003) 4 MPHT 535 : (2004) 1 MPLJ 88

Civil Procedure Code, 1908 (CPC) — Section 100, 34(2)

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High Courts15 Oct 2003Dismissed

Allanur Vs Nathu Lal and Another

Madhya Pradesh High Court · (2003) 4 MPHT 552

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 1, Order 22 Rule 4(3)Madhya Pradesh Land Revenue Code, 1959 — Section 190

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High Courts15 Oct 2003

Kudheri Ram @ Kudheri Vs Kamal Kishore and Others

Madhya Pradesh High Court · (2004) 2 ACC 175

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High Courts10 Oct 2003

Mahila Kalawati and Others Vs Shyam Sunder Dandotiya

Madhya Pradesh High Court · (2004) 2 ACC 336

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High Courts10 Oct 2003Dismissed

Poonam Singh and Others Vs Board of Secondary Education and Others

Madhya Pradesh High Court · (2004) 1 MPHT 145 : (2004) 1 MPLJ 473

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High Courts09 Oct 2003

Pramod Sharma (Dr.) and Others Vs Gurupreet Singh and Others

Madhya Pradesh High Court · (2006) 3 ACC 508

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High Courts09 Oct 2003Allowed

Grasim Cement Vs Madhya Pradesh Electricity Board

Madhya Pradesh High Court · AIR 2004 MP 176 : (2004) 3 MPLJ 231

Electricity (Supply) Act, 1948 — Section 49

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High Courts09 Oct 2003Dismissed

Thakurdeen Vs State of M.P.

Madhya Pradesh High Court · (2004) 1 MPJR 139

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 323, 84

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