COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,498 of 2,383

High Courts23 Sept 2003Dismissed

B.R. Associates Ltd. and Another Vs M.P. State Electricity Board and Others

Madhya Pradesh High Court · AIR 2005 MP 51 : (2004) 1 MPHT 32 : (2004) 1 MPLJ 29

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 79

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High Courts22 Sept 2003Dismissed

Om Prakash Shrivastava Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 4 MPHT 431

Madhya Pradesh Civil Services (Executive) Classification Recruitment and Condition of Service Rules, 1975 — Rule 13Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 8

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High Courts22 Sept 2003Dismissed

M.P. State Electricity Board Vs National Thermal Power Corporation Ltd. and Others

Madhya Pradesh High Court · (2004) 1 MPHT 432

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Electricity Regulatory Commission Act, 1998 — Section 12

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High Courts19 Sept 2003Dismissed

Ramavtar Yadav Vs Soniya Yadav

Madhya Pradesh High Court · (2004) 1 MPLJ 294

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts19 Sept 2003

Kuldeep Tiwari Vs Oriental Insurance Company and Others

Madhya Pradesh High Court · AIR 2004 MP 114 : (2003) 4 MPHT 529 : (2004) 1 MPLJ 64

Constitution of India, 1950 — Article 14, 226, 227

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High Courts19 Sept 2003Dismissed

Chandrabhan Dubey Vs Manoj Kumari and Others

Madhya Pradesh High Court · (2004) ACJ 1173

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts18 Sept 2003Allowed

Munna @ Mohan Barman Vs State of M.P.

Madhya Pradesh High Court · (2004) 1 MPLJ 283

Penal Code, 1860 (IPC) — Section 324

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High Courts18 Sept 2003Allowed

Mathura Prasad Dixit Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2003) 4 MPHT 298 : (2004) 2 MPLJ 113

Constitution of India, 1950 — Article 21, 226, 311(2)Railway Protection Force Rules, 1987 — Rule 147XV

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High Courts18 Sept 2003

Vijay Vyas and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 4 MPHT 527

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High Courts17 Sept 2003Dismissed

Steel Ingots Ltd. Vs Commissioner of Commercial Tax and Others

Madhya Pradesh High Court · (2006) 143 STC 464

Constitution of India, 1950 — Article 227

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High Courts17 Sept 2003Dismissed

Baboo Khan Vs State of M.P. and Another

Madhya Pradesh High Court · (2004) 1 MPHT 165

Constitution of India, 1950 — Article 227Madhya Pradesh Suraksha Adhiniyam, 1990 — Section 5, 9

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High Courts17 Sept 2003Dismissed

Govind Vakil Vs Jawaharlal Nehru Krishi Vishwa Vidyalaya and Others

Madhya Pradesh High Court · (2003) 4 MPHT 390 : (2004) 2 MPLJ 49 : (2003) 4 MPLJ 532

Constitution of India, 1950 — Article 226

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High Courts16 Sept 2003Allowed

Vinod Kumar Vs Union of India and others

Madhya Pradesh High Court · (2004) 1 MPLJ 346

Constitution of India, 1950 — Article 226, 227Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(k), 47

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High Courts16 Sept 2003Partly Allowed

Pappu alias Chandrabhan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) CriLJ 1080 : (2005) 2 MPLJ 535

Penal Code, 1860 (IPC) — Section 307

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High Courts16 Sept 2003

Lance Naik Vinod Kumar Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2003) 4 MPHT 426

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1)

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High Courts16 Sept 2003

Akash Sindhwani and Another Vs Registrar, Rajiv Gandhi Prodyogiki Vishwavidyalaya and Another

Madhya Pradesh High Court · (2004) 1 MPHT 515 : (2004) 1 MPLJ 9

All India Council for Technical Education Act, 1987 — Section 10Pharmacy Act, 1948 — Section 10

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High Courts16 Sept 2003Dismissed

Om Prakash Dubey Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2003) 4 MPHT 394 : (2004) 3 MPLJ 49

Penal Code, 1860 (IPC) — Section 494

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High Courts15 Sept 2003Dismissed

Larsen and Toubro Ltd. Vs State of M.P. and Others

Madhya Pradesh High Court · (2004) 137 STC 269

Central Sales Tax Act, 1956 — Section 13, 8(5)Constitution of India, 1950 — Article 19(1), 265, 277, 278, 286Madhya Pradesh Commercial Tax Act, 1994 — Section 4, 9

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High Courts15 Sept 2003

Satish Patel Vs Smt. Pusia Bai

Madhya Pradesh High Court · (2004) 2 MPHT 226

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)

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High Courts15 Sept 2003

Brajendra Kumar Soni and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2004) 1 MPHT 201 : (2003) 2 MPJR 493

Madhya Pradesh Re-organisation Act, 2000 — Section 71

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