High Courts13 May 2003Allowed
Bharat Heavy Electricals Ltd. Vs Kalpana Gears Pvt. Ltd.
Madhya Pradesh High Court · (2004) 2 MPHT 4 : (2003) 4 MPLJ 473
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,512 of 2,383
High Courts13 May 2003Allowed
Gabbu and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) CriLJ 2001 : (2003) 3 MPHT 288 : (2003) 3 MPLJ 349 : (2004) 1 RCR(Criminal) 859
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 May 2003Allowed
Smt. Nirmala Choudhary and Others Vs Smt. Kamla Devi
Madhya Pradesh High Court · (2003) 3 MPHT 240 : (2003) 3 MPLJ 509
Succession Act, 1925 — Section 372, 374, 63
High Courts13 May 2003Partly Allowed
Bhanwarlal and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) 3 MPHT 272 : (2004) 1 MPJR 58 : (2003) 3 MPLJ 241 : (2003) 4 RCR(Criminal) 95
Criminal Procedure Code, 1973 (CrPC) — Section 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2, 3(1)
High Courts13 May 2003Allowed
Rajiv Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 JLJ 411 : (2003) 3 MPHT 225 : (2003) 4 MPLJ 28
Madhya Pradesh Municipalities Act, 1961 — Section 109, 41A
High Courts13 May 2003Dismissed
Smt. Anita Sand and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPHT 244 : (2003) 4 MPLJ 204
Land Acquisition Act, 1894 — Section 4, 6Madhya Pradesh Land Revenue Code, 1959 — Section 172(7)
High Courts13 May 2003
Bina Power Supply Co. Ltd. and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2004 MP 68 : (2001) ILR (MP) 658 : (2004) 1 JLJ 310
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 126Evidence Act, 1872 — Section 115
High Courts13 May 2003Dismissed
Roopchand Waswani Vs State Bank of India and Others
Madhya Pradesh High Court · (2003) 05 MP CK 0012
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 154
High Courts13 May 2003Dismissed
Neha Khullar Vs Rakesh Khullar
Madhya Pradesh High Court · (2004) 1 DMC 719
Hindu Marriage Act, 1955 — Section 13(1)
High Courts12 May 2003Dismissed
Rajendra Singh Chhabra Vs State of MP and Others
Madhya Pradesh High Court · (2003) 05 MP CK 0091
Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 20
High Courts12 May 2003Allowed
Ram Sevak and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPJR 294
Criminal Procedure Code, 1973 (CrPC) — Section 401Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts12 May 2003
Ramchandra @ Bhagwan Bhagirath Vs Oriental Insurance Co. Ltd.
Madhya Pradesh High Court · (2003) 3 ACC 402
High Courts12 May 2003
Ram Babu Keshwarwani Vs Oriental Bank of Commerce
Madhya Pradesh High Court · (2003) 3 BC 428
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts12 May 2003
Ramesh Chandra and Another Vs New India Assurance Company Limited
Madhya Pradesh High Court · (2003) 3 ACC 782
High Courts12 May 2003Dismissed
Sita Ram Chowhan and others Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 20
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(1)Zila Sahakari Kendriya Bank Karmachari Seva (Niyojan, Nibandhan Tatha Karya Sthithi) Niyam, 1982 — Rule 72(1)
High Courts12 May 2003Allowed
Smt. Mamta Tiwari Vs Satyanarayan Tiwari
Madhya Pradesh High Court · (2003) 2 DMC 637
Hindu Marriage Act, 1955 — Section 13(1), 23(1), 28
High Courts12 May 2003
Sarita Agnihotri Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 71
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 25, 3(2)(viii)
High Courts09 May 2003
Jagandeep Singh Anand and Others Vs Director General of Police, Bhopal and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 495 : (2004) 1 RCR(Criminal) 419
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 111, 116
High Courts09 May 2003
Commissioner of Income Tax Vs S. Kumars Tyre Mfg. Co.
Madhya Pradesh High Court · (2003) 131 TAXMAN 207
Income Tax Act, 1961 — Section 256(1)