High Courts10 Jan 2003Dismissed
Ramesh Chandra Dhawai Vs M.P.S.R.T. Corporation and Others
Madhya Pradesh High Court · (2003) 97 FLR 664 : (2003) 2 MPHT 218
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,536 of 2,383
High Courts10 Jan 2003
Shahjahan Begum and Others Vs Lakhan Pratap Singh and Another
Madhya Pradesh High Court · (2005) 4 ACC 258
High Courts09 Jan 2003Dismissed
Urmila Mishra Vs Bholanath Yadav and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 301
Penal Code, 1860 (IPC) — Section 120B, 34, 469, 504
High Courts09 Jan 2003Allowed
Padma Khatwani and Another Vs Habibullah and Another
Madhya Pradesh High Court · (2004) 2 ACC 397 : (2004) ACJ 113
High Courts09 Jan 2003Allowed
Parasram alias Parasuram Rahanagdale and Another Vs Sekh Kayum and Others
Madhya Pradesh High Court · (2006) 1 ACC 197 : (2005) ACJ 1733 : (2003) 1 MPHT 542
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts09 Jan 2003Allowed
Vijay Karan Verma Vs Abdul Naseem and Others
Madhya Pradesh High Court · (2003) 1 MPHT 535
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts09 Jan 2003Dismissed
Lachandhari Shah and Another Vs Raj Nath Shah and Another
Madhya Pradesh High Court · (2005) ACJ 695 : (2003) 2 MPHT 417
Motor Vehicles Act, 1988 — Section 163A, 163A(1), 163A(2), 173
High Courts09 Jan 2003Allowed
Ashok Kumar Vs Balmukund
Madhya Pradesh High Court · (2003) ILR (MP) 651 : (2003) 1 JLJ 319 : (2003) 2 MPHT 200
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Madhya Pradesh General Clauses Act, 1957 — Section 16Madhya Pradesh Land Revenue Code, 1959 — Section 104
High Courts09 Jan 2003Dismissed
Ajay Kumar Keshwani and Another Vs Smt. Helena D'Souza and Others
Madhya Pradesh High Court · (2003) 2 MPHT 78
Penal Code, 1860 (IPC) — Section 420
High Courts09 Jan 2003Allowed
Ajit Kumar Singh Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · (2003) 3 MPHT 83 : (2003) 1 MPJR 503 : (2003) 2 MPLJ 82 : (2003) 2 MPLJ 301
Constitution of India, 1950 — Article 14, 16
High Courts09 Jan 2003Dismissed
Serbjeet Bhatia Vs GOC-in-C, Hq Central Command, Lucknow (UP) and others
Madhya Pradesh High Court · (2004) 2 MPLJ 125
Army Welfare Education Society Rules, 1997 — Rule 129(b)Constitution of India, 1950 — Article 14, 19, 226, 227
High Courts09 Jan 2003Allowed
Prof. R.K. Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 2 MPJR 72
High Courts08 Jan 2003Allowed
Brij Nandan Prasad Tiwari Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 325
Madhya Pradesh Land Revenue Code, 1959 — Section 162
High Courts08 Jan 2003
Beni Bai and Another Vs Chhandilal and Another
Madhya Pradesh High Court · (2005) ACJ 816
High Courts08 Jan 2003
Shramadham Uchchatar Madhyamik Vidyalaya Sanchalan Samiti and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2004 MP 108 : (2004) 1 JLJ 179 : (2003) 2 MPLJ 377
Constitution of India, 1950 — Article 226Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 2, 31A, 4(1), 40
High Courts08 Jan 2003
Ashok Sales Co. and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) CriLJ 3275
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 7
High Courts08 Jan 2003Dismissed
Union of India (UOI) Vs H.B. Lalwani
Madhya Pradesh High Court · (2004) 2 MPHT 1
Arbitration and Conciliation Act, 1996 — Section 11(6), 16
High Courts08 Jan 2003
M.P. Financial Corporation Vs Purna Gases Pvt. Ltd.
Madhya Pradesh High Court · (2003) 3 BC 368
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts08 Jan 2003Dismissed
Santosh Solanki Vs M.P. State Civil Supplies Corporation Ltd. and Another
Madhya Pradesh High Court · (2003) 97 FLR 408 : (2003) 2 LLJ 788 : (2003) 3 MPHT 179
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts08 Jan 2003Allowed
Mst. Somwati Tiwari and Others Vs People in General
Madhya Pradesh High Court · AIR 2003 MP 278 : (2003) 1 MPHT 340 : (2003) 3 MPLJ 512 : (2003) 3 MPLJ 2512
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Succession Act, 1925 — Section 371, 372