COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,501 of 2,383

High Courts28 Aug 2003Allowed

State of Madhya Pradesh and Others Vs Rambabu Agrawal

Madhya Pradesh High Court · AIR 2004 MP 104 : (2004) 1 MPLJ 188

Madhya Pradesh Preparation and Revision of Market Value Guidelines Rules, 2000 — Rule 1Madhya Pradesh Stamp (Prevention of Under Valuation of Instruments) Rules, 1975 — Rule 5Stamp Act, 1899 — Section 47A

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High Courts27 Aug 2003

Kashiram Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 4 MPHT 220 : (2003) 4 MPLJ 487 : (2004) 1 RCR(Criminal) 422

Arms Act, 1959 — Section 18, 18(6)Constitution of India, 1950 — Article 226, 227

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High Courts27 Aug 2003

Geeta and Others Vs Hiralal and Others

Madhya Pradesh High Court · (2005) ACJ 1491

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High Courts27 Aug 2003

Dr. H.K. Saxena Vs Dr. Hari Singh Gaur Vishwavidyalaya and Another

Madhya Pradesh High Court · (2003) 4 MPHT 217 : (2004) 1 MPLJ 69 : (2004) 1 MPLJ 125

Constitution of India, 1950 — Article 226, 227

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High Courts27 Aug 2003Allowed

Smt. Santosh and Others Vs Murarilal and Others

Madhya Pradesh High Court · (2004) 1 MPHT 159

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Constitution of India, 1950 — Article 141

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High Courts27 Aug 2003

Mohammed Hanif Vs Ram Gopal and Others

Madhya Pradesh High Court · (2005) 1 ACC 663

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High Courts26 Aug 2003Dismissed

State of Madhya Pradesh Vs Nanhelal and Others

Madhya Pradesh High Court · (2004) 1 MPHT 217 : (2004) 1 MPLJ 380

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts25 Aug 2003

Mannulal Vs Chhagan Lal Chauhan and Others

Madhya Pradesh High Court · (2005) ACJ 438

Motor Vehicles Act, 1988 — Section 149(2), 2(21)

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High Courts25 Aug 2003

Shobhnath Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2003) 4 MPHT 506 : (2003) 4 MPLJ 224 : (2004) 1 RCR(Criminal) 269

Penal Code, 1860 (IPC) — Section 420

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High Courts25 Aug 2003Allowed

Shankar Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2003) 4 MPHT 215 : (2003) 4 MPLJ 300

Penal Code, 1860 (IPC) — Section 379

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High Courts25 Aug 2003Allowed

Gulabchand and Others Vs Shri Varni Digambar Jain Gurukul Samiti

Madhya Pradesh High Court · (2004) 2 MPHT 99 : (2004) 1 MPLJ 521

Arbitration and Conciliation Act, 1996 — Section 16Civil Procedure Code, 1908 (CPC) — Section 115, 47

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High Courts22 Aug 2003Dismissed

Siddh Industries and Others Vs Union Bank of India and Another

Madhya Pradesh High Court · (2004) 1 BC 402 : (2004) 1 JLJ 332 : (2004) 1 MPLJ 147

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 2, 20, 21

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High Courts22 Aug 2003Allowed