COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,502 of 2,383

High Courts19 Aug 2003

Gopal Singh Vs Anwar

Madhya Pradesh High Court · (2004) 3 ACC 548

High Courts19 Aug 2003Allowed

Dr. Geeta Rani Gupta Vs State of M.P. and Others

Madhya Pradesh High Court · (2004) 1 MPJR 88

High Courts19 Aug 2003Allowed

Sunderlal Vs Daliram and Others

Madhya Pradesh High Court · (2003) 4 MPHT 403

Specific Relief Act, 1963 — Section 28, 28(1)

High Courts18 Aug 2003Allowed

Ram Singh Vs Raj Mal and Others

Madhya Pradesh High Court · (2004) 1 ACC 697 : (2004) ACJ 743

Motor Vehicles Act, 1988 — Section 173

High Courts18 Aug 2003Dismissed

Rakesh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2003) 4 MPHT 319

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 380, 457

High Courts14 Aug 2003Dismissed

Govind Singh Vs Satish Kumar and Others

Madhya Pradesh High Court · (2004) 2 MPHT 10

Motor Vehicles Act, 1988 — Section 168, 171, 173

High Courts14 Aug 2003Partly Allowed

Prabhu Dayal and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) CriLJ 2990 : (2004) 1 MPHT 30 : (2004) 2 MPLJ 81

Penal Code, 1860 (IPC) — Section 307, 323, 34

High Courts13 Aug 2003Allowed

Mohd. Ishaque Vs Shiv Kumar Choubey and Others

Madhya Pradesh High Court · (2003) 4 MPHT 503

Motor Vehicles Act, 1988 — Section 149(2)

High Courts13 Aug 2003Allowed

Amar Singh Vs State of M.P.

Madhya Pradesh High Court · (2004) 1 MPJR 133

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 376

High Courts11 Aug 2003Dismissed

Sai Developers Vs Sanjay Kumar and Others

Madhya Pradesh High Court · (2003) 4 MPHT 501 : (2004) 3 MPLJ 57

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 38, 45

High Courts11 Aug 2003Allowed

State Bank of Bikaner and Jaipur Vs Intex Containers (Pvt.) Ltd. and Others

Madhya Pradesh High Court · (2003) 4 MPHT 498

Civil Procedure Code, 1908 (CPC) — Section 151, 47

High Courts08 Aug 2003Dismissed

Municipal Commissioner, Municipal Corporation, Jabalpur Vs Dy. Labour Commissioner, Government of M.P., Indore and others

Madhya Pradesh High Court · (2003) 2 MPJR 457 : (2004) 3 MPLJ 189

Industrial Disputes Act, 1947 — Section 10, 10(1)(d)

High Courts08 Aug 2003

S.V. Shrivastava Vs Nepa Mills Ltd. and others

Madhya Pradesh High Court · (2004) 2 MPJR 192 : (2004) 4 MPLJ 264

Constitution of India, 1950 — Article 12, 226

High Courts08 Aug 2003Allowed

H.R. Agrawal Vs K.B. Upadhyay

Madhya Pradesh High Court · (2004) 1 MPHT 26 : (2004) 3 MPLJ 151

Civil Procedure Code, 1908 (CPC) — Section 35AMadhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23I

High Courts08 Aug 2003Allowed

Ramprasad Chourasia Vs Premchand Chourasia and Others

Madhya Pradesh High Court · AIR 2005 MP 50

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103

High Courts08 Aug 2003Dismissed

Shri Faloudi Pulse Mills Vs M.P. Financial Corpn.

Madhya Pradesh High Court · (2004) 1 MPJR 205 : (2004) 52 SCL 18

Constitution of India, 1950 — Article 226, 227State Financial Corporations Act, 1951 — Section 29

High Courts07 Aug 2003

Dhirendra Singh Bhadhoria and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2004) 2 MPHT 307 : (2004) 3 MPLJ 146

Constitution of India, 1950 — Article 19(1), 19(6)Industrial Disputes Act, 1947 — Section 25O(1), 25O(2) , 25O(3), 25O(4), 25O(5)

High Courts07 Aug 2003Allowed

Maruti Traders and Another Vs Grasim Industries Ltd.

Madhya Pradesh High Court · (2003) 4 MPHT 546

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1Constitution of India, 1950 — Article 227

High Courts07 Aug 2003Dismissed

Devwrath Dwivedi and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 08 MP CK 0002

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Sarvajanik Upakramon Ke Karmchariyon Ka Lok Seva Me Samviliyan Pratishedh Adhiniyam, 2000 — Section 2(a)

High Courts06 Aug 2003

Kakda Rerolling Mills Vs Union of India (UOI)

Madhya Pradesh High Court · (2004) 112 ECR 342 : (2004) 163 ELT 159