High Courts23 Jan 2003
Feran Singh Vs Vimal Kumar and Others
Madhya Pradesh High Court · (2003) 2 ACC 604
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,533 of 2,383
High Courts22 Jan 2003
M.P. State Road Transport Corporation Vs State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · (2003) 2 ACC 576 : (2003) 2 MPLJ 473
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 67, 68
High Courts22 Jan 2003
State of M.P. and Another Vs P.B. Menon and Others
Madhya Pradesh High Court · AIR 2004 MP 117 : (2004) 1 MPLJ 285
Constitution of India, 1950 — Article 226, 227Stamp Act, 1899 — Section 47A
High Courts22 Jan 2003Dismissed
Shastri R.K. Vs Kendriya Vidyalaya Sangthan and Others
Madhya Pradesh High Court · (2003) 3 LLJ 899 : (2003) 3 MPLJ 57
Constitution of India, 1950 — Article 226
High Courts22 Jan 2003
Gujarat Industrial Investment Corporation Ltd. Vs Beta Napthol Limited
Madhya Pradesh High Court · (2003) 3 BC 655
Companies Act, 1956 — Section 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(2)
High Courts22 Jan 2003
Shantilal Chhotelal and Company Vs Beta Napthol Limited
Madhya Pradesh High Court · (2005) 127 CompCas 30 : (2003) 3 CompLJ 326
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(2)
High Courts22 Jan 2003
S.C. Saxena and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2003) 2 MPHT 355
Constitution of India, 1950 — Article 14, 16
High Courts22 Jan 2003
Vijayendra Jain Vs Saatal Woollen (P) Limited
Madhya Pradesh High Court · (2003) 2 BC 245 : (2003) 2 CompLJ 23 : (2003) 46 SCL 300
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 20(2)
High Courts22 Jan 2003Allowed
Pandurang Vs Mohan Singh Dhurve and Others
Madhya Pradesh High Court · (2003) 1 MPHT 540
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts22 Jan 2003Dismissed
Naresh Chandra Vs Vinod Kumar and Others
Madhya Pradesh High Court · (2003) 3 MPHT 104
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 141Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(4)
High Courts22 Jan 2003
Delamine BV Vs Beta Napthol Limited
Madhya Pradesh High Court · (2003) 2 BC 675 : (2003) 47 SCL 559
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(2)
High Courts22 Jan 2003Allowed
Manohar Manikrao Gharpure and Another Vs Anwar Khan and Others
Madhya Pradesh High Court · (2004) ACJ 132
High Courts21 Jan 2003Allowed
State of M.P. Vs Patiram
Madhya Pradesh High Court · (2003) 2 MPHT 312 : (2003) 3 MPLJ 333
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Evidence Act, 1872 — Section 134, 156Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)
High Courts21 Jan 2003Allowed
Vijay Bhadur and Champalal Vs Surendra Kumar
Madhya Pradesh High Court · AIR 2003 MP 117 : (2003) 1 MPJR 393 : (2003) 2 MPLJ 86
Specific Relief Act, 1963 — Section 16, 19Transfer of Property Act, 1882 — Section 54
High Courts21 Jan 2003Allowed
State of M.P. Vs Shiv Prasad and Others
Madhya Pradesh High Court · (2003) 2 MPHT 208
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Essential Commodities Act, 1955 — Section 12AA(1), 3, 7
High Courts21 Jan 2003Dismissed
Ramkripal Pandey Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2003) 97 FLR 350 : (2003) 2 MPHT 323
Constitution of India, 1950 — Article 226Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts21 Jan 2003Allowed
Tulsi Ram and Another Vs Jaiveer Singh and Others
Madhya Pradesh High Court · (2004) ACJ 1914
Motor Vehicles Act, 1988 — Section 166
High Courts20 Jan 2003
Ashima and Others Vs Hariprakash and Others
Madhya Pradesh High Court · (2003) 3 ACC 229 : (2005) ACJ 55
Motor Vehicles Act, 1988 — Section 149(2), 2(21)
High Courts20 Jan 2003
Steel Tubes of India Ltd. Vs Tehsildar and Others
Madhya Pradesh High Court · (2003) 2 CompLJ 31 : (2004) 52 SCL 217
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 3(1)
High Courts20 Jan 2003Allowed
Pradip Kumar Shakya and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 97 FLR 410 : (2003) 2 LLJ 789
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25