High Courts23 Jun 2003Allowed
Akeel Ahmed Khan Vs General Manager, State Bank of India and Others
Madhya Pradesh High Court · (2003) 4 MPHT 167
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,511 of 2,383
High Courts23 Jun 2003Dismissed
ICDS Limited Vs Kamar Trading Co. (P.) Ltd.
Madhya Pradesh High Court · (2005) 128 CompCas 849 : (2004) 49 SCL 600
Companies Act, 1956 — Section 433, 443(2)
High Courts23 Jun 2003Allowed
Employees' State Insurance Corporation Vs Hind Syntax Ltd.
Madhya Pradesh High Court · (2004) 2 LLJ 170
Employees State Insurance Act, 1948 — Section 1(4)
High Courts23 Jun 2003
Onkar and Another Vs Mohd. Mukeem and Others
Madhya Pradesh High Court · (2004) 1 ACC 349
Motor Vehicles Act, 1988 — Section 173
High Courts23 Jun 2003Dismissed
District Central Co-Operative Bank Ltd., Mandsaur and Another Vs Prahlad Mungar (dead) through L.Rs. Rajesh Kumar and Another
Madhya Pradesh High Court · (2003) 4 MPLJ 323
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts26 May 2003Dismissed
Dr. B.M. Shukla Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2003) 3 MPHT 373 : (2003) 4 MPLJ 18
Constitution of India, 1950 — Article 226, 227
High Courts26 May 2003Dismissed
Yashwant and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) CriLJ 1930 : (2003) 3 MPHT 280 : (2004) 1 MPLJ 481 : (2004) 3 RCR(Criminal) 189
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401
High Courts26 May 2003Dismissed
Sukhdev Prasad Verma Vs Pappan Khan @ Sheikh Ameen and Others
Madhya Pradesh High Court · (2003) 3 MPHT 362 : (2003) 4 MPLJ 11
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401Penal Code, 1860 (IPC) — Section 306
High Courts19 May 2003Dismissed
Tej Khan and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) CriLJ 276 : (2003) 4 MPLJ 581
Penal Code, 1860 (IPC) — Section 120B, 376
High Courts16 May 2003Dismissed
M.P. Electricity Board, Jabalpur Vs Regional Provident Fund Commissioner, Jabalpur and others
Madhya Pradesh High Court · (2004) 1 MPLJ 168
Electricity (Supply) Act, 1948 — Section 5Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8
High Courts16 May 2003Allowed
Smt. Sudharani Agrawal Vs Surendra and Others
Madhya Pradesh High Court · (2003) ILR (MP) 1224 : (2003) 3 MPHT 364 : (2003) 3 MPLJ 563 : (2003) 4 RCR(Criminal) 590
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151Penal Code, 1860 (IPC) — Section 498
High Courts16 May 2003Dismissed
Dilip Kumar Goushalawale and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2003) ILR (MP) 676 : (2003) 3 MPHT 217 : (2003) 3 MPLJ 453 : (2003) 1 MPLJ 504
Land Acquisition Act, 1894 — Section 48
High Courts16 May 2003Dismissed
M.P. Electricity Board Vs Regional Provident Fund Commissioner and Others
Madhya Pradesh High Court · (2004) 2 LLJ 40 : (2004) 1 MPLJ 168
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 8
High Courts16 May 2003Allowed
State of Madhya Pradesh and Another Vs Jangvali Singh and Others
Madhya Pradesh High Court · (2004) 3 MPHT 406
Criminal Procedure Code, 1973 (CrPC) — Section 155, 157, 174, 366, 374(2)Evidence Act, 1872 — Section 156, 27, 45, 60Penal Code, 1860 (IPC) — Section 120, 120B, 201, 302, 307
High Courts15 May 2003
Govind Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPHT 362
Criminal Procedure Code, 1973 (CrPC) — Section 357, 401Penal Code, 1860 (IPC) — Section 302, 325
High Courts15 May 2003Dismissed
Anand Moghe Vs Chairman, Special Area Development Authority and Another
Madhya Pradesh High Court · (2003) 2 MPHT 503 : (2003) 3 MPLJ 493
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts13 May 2003Allowed
Mosamlal and others Vs Union of India and others
Madhya Pradesh High Court · (2004) 2 MPLJ 82
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 14, 19, 2(a), 2(i), 2(j)
High Courts13 May 2003Allowed
Prachya Niketan H.S. School, Bhopal Vs State of M.P. and another
Madhya Pradesh High Court · (2004) 1 MPLJ 499
High Courts13 May 2003Allowed
Smt. Rajni Garg Vs Balkrishna Garg
Madhya Pradesh High Court · (2004) 1 DMC 298
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts13 May 2003Dismissed
Adarsh Nagar Grih Nirman Sahkari Sansthan Maryadit, Bhopal Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 539
Land Acquisition Act, 1894 — Section 4, 5(A), 6