High Courts28 Jan 2003Allowed
State of M.P. Vs Bhagirath
Madhya Pradesh High Court · (2003) CriLJ 4608 : (2003) 2 MPHT 520 : (2003) 2 MPLJ 462
Criminal Procedure Code, 1973 (CrPC) — Section 377(1)Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,532 of 2,383
High Courts28 Jan 2003Dismissed
Ram Bahadur Vs State of M.P.
Madhya Pradesh High Court · (2003) ILR (MP) 912 : (2003) 2 MPHT 510 : (2003) 3 MPLJ 45
Penal Code, 1860 (IPC) — Section 337
High Courts28 Jan 2003Dismissed
State of M.P. Vs Jamadar and Others
Madhya Pradesh High Court · (2003) 2 MPHT 400 : (2003) 2 MPLJ 520
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 379
High Courts28 Jan 2003Dismissed
Prabhudas Kishordas Tobacco and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2004 MP 101 : (2004) 1 MPLJ 38
Forest Act, 1927 — Section 41, 52Madhya Pradesh Transit (Forest Produce) Rules, 1961 — Rule 19, 20, 3
High Courts28 Jan 2003Allowed
Iqbal Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPLJ 97
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120(B), 302
High Courts28 Jan 2003Dismissed
State of Madhya Pradesh Vs Ravindra and Others
Madhya Pradesh High Court · (2003) CriLJ 4361 : (2004) 2 MPJR 197 : (2003) 3 MPLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts27 Jan 2003Allowed
Parenteral Drugs (India) Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2003) 157 ELT 5
Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 2003
State of M.P. Vs S.B.S. Parihar and Another
Madhya Pradesh High Court · (2003) 2 MPHT 364 : (2003) 3 MPLJ 572
Madhya Pradesh Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(1)
High Courts27 Jan 2003
Union of India (UOI) Vs Satish Patidar and Another
Madhya Pradesh High Court · (2003) ACJ 2081 : AIR 2003 MP 205 : (2003) 4 MPLJ 306
Railway Claims Tribunal Act, 1987 — Section 17, 17(1)Railways Act, 1989 — Section 123, 123C, 124A, 17
High Courts24 Jan 2003
Ramjan Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (2005) ACJ 1431
High Courts24 Jan 2003Allowed
Mohd. Anis and Others Vs Ramesh Chandra Agarwal and Another
Madhya Pradesh High Court · (2005) ACJ 1935 : AIR 2003 MP 276
Motor Vehicles Act, 1988 — Section 168
High Courts24 Jan 2003Allowed
Beni Prasad Vs The State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 1733 : (2003) 4 MPLJ 484
Prevention of Food Adulteration Act, 1954 — Section 7Prevention of Food Adulteration Rules, 1955 — Rule 16
High Courts23 Jan 2003
Bhopal Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 186
Land Acquisition Act, 1894 — Section 28A
High Courts23 Jan 2003
State of Madhya Pradesh Vs Sundari Bai and Another
Madhya Pradesh High Court · (2005) 3 ACC 336
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts23 Jan 2003Dismissed
Ajit Kumar Vs Income Tax Officer
Madhya Pradesh High Court · (2004) 267 ITR 682 : (2004) 141 TAXMAN 70
Income Tax Act, 1961 — Section 148, 260A
High Courts23 Jan 2003Dismissed
State of M.P. Vs Smt. Sundari Bai and Another
Madhya Pradesh High Court · (2005) ACJ 868 : AIR 2003 MP 284 : (2003) 1 MPHT 528 : (2003) 2 MPLJ 504
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts23 Jan 2003Allowed
Gajendra Nath Vs Shakil Ahmad Khan alias Ajij Mohd. Khan and Another
Madhya Pradesh High Court · (2003) 2 MPHT 506 : (2004) 1 MPLJ 198
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 97(2), Order 21 Rule 99
High Courts23 Jan 2003Dismissed
State of M.P. Vs Dashrath Prasad and Others
Madhya Pradesh High Court · (2003) CriLJ 4426 : (2003) 3 MPHT 74 : (2003) 3 MPLJ 31
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3, 60, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Jan 2003
Bana Bai and Others Vs Commissioner, Income Tax and Others
Madhya Pradesh High Court · (2005) 1 ACC 388
High Courts23 Jan 2003Allowed
Sanjay Kumar Vs Subodh Mandvikar and Another
Madhya Pradesh High Court · (2005) ACJ 606