High Courts30 Jun 2003
Maiku Baiga Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 1 MPHT 537 : (2004) 2 MPLJ 65 : (2004) 3 RCR(Criminal) 437
Evidence Act, 1872 — Section 3, 32Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,509 of 2,383
High Courts30 Jun 2003
Lallu Singh Vs Praveen Vishwakarma and Others
Madhya Pradesh High Court · (2004) 1 MPHT 319 : (2004) 1 MPLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 307, 34
High Courts30 Jun 2003Dismissed
Gopal Sharma Vs The Vice Chancellor, RDVV and Others
Madhya Pradesh High Court · (2003) 4 MPHT 185
Constitution of India, 1950 — Article 226, 227
High Courts30 Jun 2003Dismissed
Madhya Pradesh Dainik Vetan Bhogi Karmachari Sangh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 4 MPHT 199
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21Madhya Pradesh General Clauses Act, 1957 — Section 21
High Courts30 Jun 2003Allowed
Ramesh Khati Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPHT 70 : (2003) 4 MPLJ 279 : (2003) 3 MPLJ 536
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 17, 18
High Courts30 Jun 2003Allowed
State of M.P. and another Vs N.K. Vaidya and another
Madhya Pradesh High Court · (2004) 3 MPLJ 641
Administrative Tribunals Act, 1985 — Section 19Consumer Protection Act, 1986 — Section 16(2), 30(2)
High Courts30 Jun 2003
Chandmal and Another Vs Ratan Singh
Madhya Pradesh High Court · (2003) 4 MPHT 106
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 100
High Courts27 Jun 2003Dismissed
IMRAT Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPLJ 105
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts27 Jun 2003Allowed
Afjal Mohd. Khan (since deceased) through his L.Rs. Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPJR 71
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38, 38(3)
High Courts27 Jun 2003Allowed
Vinod Semval and Others Vs Laxman Singh Verma
Madhya Pradesh High Court · (2003) 3 MPHT 265 : (2003) 2 MPJR 206 : (2003) 4 MPLJ 49
Contempt of Courts Act, 1971 — Section 12, 19, 2
High Courts27 Jun 2003Allowed
Jalam Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 4 MPHT 366 : (2003) 2 MPJR 215 : (2003) 4 MPLJ 20
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts27 Jun 2003Allowed
Bhagirath and Others Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 4333 : (2005) ILR (MP) 645
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300
High Courts26 Jun 2003Dismissed
Gandhi Medical College Grah Nirman Sahkari Sanstha Maryadit, Bhopal Vs Municipal Corporation, Bhopal and another
Madhya Pradesh High Court · (2004) 3 MPLJ 356
Madhya Pradesh Nagar Palika (Registration of Colonizer, Terms and Conditions) Rules, 1998 — Rule 12, 12A, 3
High Courts26 Jun 2003
Smt. Sandhya Dubey and Others Vs Shyam Kumar and Others
Madhya Pradesh High Court · (2005) ACJ 92 : (2003) 4 MPHT 321 : (2004) 1 MPLJ 518
Motor Vehicles Act, 1939 — Section 110B, 110CC, 110D, 95(2)
High Courts26 Jun 2003Allowed
Dayaram and another Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 524
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 452
High Courts26 Jun 2003Dismissed
Mahendra Singh and another Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Jun 2003
Deshrath Singh Vs Managing Director, M. P. State Co-operative Oil-seed Growers' Federation Limited, Bhopal and Others
Madhya Pradesh High Court · (2003) 06 MP CK 0051
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts25 Jun 2003Allowed
Birendra Bahadur Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 565
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 198, 469, 471
High Courts25 Jun 2003Partly Allowed
Ganesh Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 2327 : (2008) ILR (MP) 3026 : (2004) 1 MPHT 211 : (2004) 1 MPLJ 387 : (2004) 3 RCR(Criminal) 582
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Jun 2003Dismissed
Raghuveer Charan Sharma Vs Aditya Narayan Kapoor
Madhya Pradesh High Court · (2003) 3 MPHT 456 : (2003) 2 MPJR 193 : (2003) 4 MPLJ 112
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C, 23C(1), 23E