High Courts15 Jan 2003Dismissed
Patesh Kumar Vs Mayank and Another
Madhya Pradesh High Court · (2003) 2 DMC 125
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,535 of 2,383
High Courts15 Jan 2003Dismissed
Indbank Merchant Banking Services Ltd. Vs Kedia Great Galleon Ltd.
Madhya Pradesh High Court · (2004) 121 CompCas 468 : (2003) 3 CompLJ 322 : (2004) 51 SCL 119
Companies Act, 1956 — Section 433
High Courts14 Jan 2003
Manorama Borkar and Others Vs Janki Prasad and Others
Madhya Pradesh High Court · (2006) 3 ACC 677 : (2003) 3 MPLJ 23
Penal Code, 1860 (IPC) — Section 304A
High Courts14 Jan 2003Allowed
Vysya Bank Limited Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 138 STC 386
Constitution of India, 1950 — Article 226Madhya Pradesh Commercial Tax Rules, 1995 — Rule 79
High Courts14 Jan 2003Dismissed
Shashikant Bedekar Vs The Indore Paraspar Sahakari Bank Ltd. and Others
Madhya Pradesh High Court · (2003) 2 MPHT 28
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts14 Jan 2003
Pragya Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 135
High Courts14 Jan 2003Dismissed
Sahiblal and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 587
Forest Act, 1927 — Section 41, 42
High Courts13 Jan 2003Dismissed
Commissioner of Cus. and C. Ex. Vs Tirupati Steel Industries
Madhya Pradesh High Court · (2005) 122 ECR 276 : (2005) 182 ELT 149
Central Excises and Salt Act, 1944 — Section 11AA, 35H
High Courts13 Jan 2003
Smt. Kamla Patel Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2004 MP 159
Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1987 — Section 13, 24Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1990 — Section 13, 24Madhya Pradesh Sah Chikitsiy Parishad (Amendment) Adhiniyam, 2001 — Section 26
High Courts13 Jan 2003Allowed
Lahar Publicity Service Vs Union of India (UOI)
Madhya Pradesh High Court · (2003) 2 ARBLR 541 : (2003) 1 MPHT 422 : (2003) 2 MPLJ 307
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8
High Courts13 Jan 2003Dismissed
State of M.P. Vs Karia alias Kallu
Madhya Pradesh High Court · (2003) 1 MPHT 537
Penal Code, 1860 (IPC) — Section 376
High Courts13 Jan 2003Allowed
Seetaram and Another Vs Collector
Madhya Pradesh High Court · (2003) 2 MPHT 351
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 12(2), 3
High Courts13 Jan 2003Allowed
Rajendra Kumar Vs Udai Prakash and Others
Madhya Pradesh High Court · (2005) ACJ 2158
High Courts13 Jan 2003Dismissed
Gokul Prasad Patel Vs Specified Officer/SDO and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 339
Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts10 Jan 2003Allowed
Pramod Kumar Shukla and others Vs Board of Secondary Education, Bhopal and another
Madhya Pradesh High Court · (2004) 1 MPLJ 90
High Courts10 Jan 2003Dismissed
M.P. Special Police Establishment Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) CriLJ 4610 : (2003) 3 MPHT 9 : (2003) 2 MPLJ 204 : (2004) 1 RCR(Criminal) 372
Constitution of India, 1950 — Article 163, 166Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 109, 120B
High Courts10 Jan 2003Dismissed
Nagar Palika Parishad Vs Tulsiram and Another
Madhya Pradesh High Court · (2003) 97 FLR 922 : (2003) 3 LLJ 337 : (2003) 2 MPHT 443
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts10 Jan 2003
Shriniwas Fertilisers Limited Vs Khaitan Chemicals and Fertilisers Ltd.
Madhya Pradesh High Court · (2003) 2 CompLJ 25 : (2003) 46 SCL 299
Companies Act, 1956 — Section 391, 394, 394(1)
High Courts10 Jan 2003Allowed
Rama @ Ramalal Vs Badrilal and Others
Madhya Pradesh High Court · (2003) 2 MPHT 261