COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,510 of 2,383

High Courts25 Jun 2003Allowed

Steel Authority of India Ltd. Vs Jaggu and Another

Madhya Pradesh High Court · (2004) 1 LLJ 75 : (2003) 3 MPHT 357 : (2004) 1 MPLJ 479

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 2, 7BMinimum Wages Act, 1948 — Section 20

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High Courts24 Jun 2003Dismissed

Shrikrishna Bharadwaj Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 06 MP CK 0050

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8

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High Courts24 Jun 2003Allowed

D.S. Walia Vs Union of India and others

Madhya Pradesh High Court · (2004) 2 MPLJ 404

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High Courts24 Jun 2003Dismissed

District Co-operative Agriculture Rural Development Bank Ltd. Vs Joint Registrar and Another

Madhya Pradesh High Court · (2003) 2 MPJR 382

Madhya Pradesh Co-operative Societies Act, 1960 — Section 80A

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High Courts24 Jun 2003Dismissed

Virendra Bahadur Singh Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2003) 4 MPHT 246 : (2004) 2 MPLJ 13

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High Courts24 Jun 2003Allowed

Eveready Industries India Ltd. and Others Vs Shri P.S. Parihar and Another

Madhya Pradesh High Court · (2003) 3 MPHT 257 : (2003) 4 MPLJ 24

Madhya Pradesh Shops and Establishments Act, 1958 — Section 58Madhya Pradesh Shops and Establishments Rules, 1959 — Rule 14

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High Courts24 Jun 2003Dismissed

M.P.S.E.B. and Another Vs Jasbeer Singh

Madhya Pradesh High Court · AIR 2004 MP 151 : (2004) 1 MPLJ 512

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High Courts24 Jun 2003

Avantibai and Others Vs Mohanlal and Others

Madhya Pradesh High Court · (2004) ACJ 969

Motor Vehicles Act, 1988 — Section 173

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High Courts24 Jun 2003

Ram Pratap Vs State of M.P.

Madhya Pradesh High Court · (2004) 2 MPLJ 42 : (2004) 3 RCR(Criminal) 441

Constitution of India, 1950 — Article 107, 306

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High Courts24 Jun 2003Dismissed

Dinesh Chandra Tiwari Vs Union of India and Others

Madhya Pradesh High Court · (2003) 4 MPLJ 296

Army Rules, 1954 — Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 320(2)Penal Code, 1860 (IPC) — Section 141, 294, 323, 34

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High Courts24 Jun 2003

Commissioner of Income Tax Vs Smt. Shreenbai

Madhya Pradesh High Court · (2004) 134 TAXMAN 681

Income Tax Act, 1961 — Section 254, 260A

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High Courts23 Jun 2003Allowed

Anil Padegaonkar Vs Bharat Petroleum Corporation and Others

Madhya Pradesh High Court · (2004) 1 MPHT 297 : (2004) 2 MPLJ 15

Bharat Petroleum Corporation Management Staff Conduct, Discipline and Appeal Rules, 1976 — Rule 3FConstitution of India, 1950 — Article 311

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High Courts23 Jun 2003Dismissed

Smt. Tara Chaudhary Vs Distinct Realty Ltd.

Madhya Pradesh High Court · (2003) 4 CompLJ 427 : (2004) 49 SCL 612

Companies Act, 1956 — Section 433, 443

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High Courts23 Jun 2003Allowed

Narayan Singh Rajput Vs State of M.P. and Others

Madhya Pradesh High Court · (2004) 1 MPHT 77 : (2004) 1 MPJR 164 : (2003) 3 MPLJ 539

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat (Method of Service of Notice and Document) Rules, 1995 — Rule 3

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High Courts23 Jun 2003Dismissed

Prakash Chandra Vs Kallu Shah

Madhya Pradesh High Court · (2003) 4 MPHT 475

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 34

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High Courts23 Jun 2003Dismissed

Vadilal Chemicals Ltd. Vs Yerk Technochem (P.) Ltd.

Madhya Pradesh High Court · (2003) 4 CompLJ 417 : (2004) 50 SCL 691

Companies Act, 1956 — Section 433

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High Courts23 Jun 2003

In Re: Dewas Synthetics (P.) Ltd.

Madhya Pradesh High Court · (2005) 123 CompCas 214 : (2003) 4 CompLJ 423 : (2004) 49 SCL 541

Companies Act, 1956 — Section 10Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20

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High Courts23 Jun 2003Dismissed

Babulal Vs Sheikh Raheem and Others

Madhya Pradesh High Court · (2004) 1 ACC 201 : (2003) 4 MPHT 175

Motor Vehicles Act, 1988 — Section 168, 173

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High Courts23 Jun 2003Dismissed

Bhanu Kumar Jain Vs Kamal Gupta and Others

Madhya Pradesh High Court · AIR 2004 MP 25 : (2003) 4 MPHT 124 : (2003) 3 MPLJ 182

Constitution of India, 1950 — Article 191(1)Madhya Pradesh Municipal Corporation Act, 1956 — Section 17(1), 441F

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High Courts23 Jun 2003Dismissed

Gopal Sharma Vs Kachrulal and Others

Madhya Pradesh High Court · (2004) 1 ACC 654 : (2003) 4 MPHT 104

Motor Vehicles Act, 1988 — Section 147, 173

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