High Courts27 Aug 2002Allowed
Shivam Gupta Vs Kamta Prasad
Madhya Pradesh High Court · (2003) 3 MPLJ 167
Specific Relief Act, 1963 — Section 20
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,550 of 2,383
High Courts27 Aug 2002
Bhogiram Vs Eshan Khan and Others
Madhya Pradesh High Court · (2003) 2 ACC 37 : (2002) ILR (MP) 723
Motor Vehicles Act, 1988 — Section 166
High Courts27 Aug 2002
Kiran Devi and Others Vs Karam Singh and Others
Madhya Pradesh High Court · (2003) 3 ACC 305
High Courts27 Aug 2002Allowed
Superpack Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · (2002) 5 MPHT 327 : (2002) 2 MPJR 373 : (2002) 4 MPLJ 572
Constitution of India, 1950 — Article 162Electricity (Supply) Act, 1948 — Section 34, 35, 36, 44, 44(2)Madhya Pradesh Vidyut Sudhar Adhiniyam, 2000 — Section 21, 21(3)
High Courts27 Aug 2002
Arvind Sood and Others Vs Smt. Roopali and Another
Madhya Pradesh High Court · (2003) 2 MPHT 51 : (2003) 3 MPLJ 48
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1)Penal Code, 1860 (IPC) — Section 498A
High Courts27 Aug 2002Dismissed
Prabha Constructions Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 BC 290 : (2003) 2 MPHT 32 : (2002) 2 MPJR 616 : (2002) 4 MPLJ 455
Constitution of India, 1950 — Article 226
High Courts27 Aug 2002Dismissed
Mohanlal and Another Vs Saukhilal and Others
Madhya Pradesh High Court · AIR 2003 MP 185 : (2002) ILR (MP) 725 : (2003) 1 MPHT 419
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 11, Order 8 Rule 6A
High Courts27 Aug 2002Allowed
Jandel Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) CriLJ 1044
Criminal Procedure Code, 1973 (CrPC) — Section 473
High Courts27 Aug 2002Allowed
Onama Glass Works Ltd., Jabalpur Vs State of M.P.
Madhya Pradesh High Court · (2003) 3 MPLJ 573
Madhya Pradesh Land Revenue Code, 1959 — Section 247(7)Mines and Minerals (Development and Regulation) Act, 1957 — Section 3
High Courts27 Aug 2002Allowed
Kailash Auto Builders Co. Pvt. Ltd., Udaipur Vs State of M.P. and another
Madhya Pradesh High Court · (2003) 1 MPLJ 610
Madhya Pradesh Land Revenue Code, 1959 — Section 247(7)
High Courts27 Aug 2002Allowed
Oriental Insurance Co. Ltd. Vs M/s Krishna Enterprises
Madhya Pradesh High Court · (2003) 1 MPJR 95
Constitution of India, 1950 — Article 226
High Courts26 Aug 2002
Kunjal Singh Thakur Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 SCT 369
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 3Prevention of Corruption Act, 1988 — Section 13(1)
High Courts26 Aug 2002
Gajanand Agarwal Vs State of M.P. and another
Madhya Pradesh High Court · (2003) 2 MPLJ 26
Madhya Pradesh Municipalities Act, 1961 — Section 127(1), 129, 130
High Courts25 Aug 2002Dismissed
S.K. Pharmaceuticals Ltd. and Another Vs Ved Prakash Gupta
Madhya Pradesh High Court · (2002) 2 MPJR 515
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22A
High Courts23 Aug 2002Allowed
Trust, Gora Khurd Vs State and Others
Madhya Pradesh High Court · (2003) 1 MPJR 470
Madhya Pradesh Public Trust Act, 1951 — Section 26
High Courts23 Aug 2002Allowed
Narmada Enterprises, Hoshangabad Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 1 MPLJ 511
High Courts23 Aug 2002Dismissed
Kirti Prem Raj Jain Vs Ved Prakash Gupta
Madhya Pradesh High Court · (2002) 2 MPJR 595 : (2003) 1 MPLJ 394 : (2003) 47 SCL 104
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22A
High Courts23 Aug 2002Dismissed
S.K. Pharmaceuticals Ltd. and Another Vs Ved Prakash Gupta
Madhya Pradesh High Court · (2003) 1 BC 379
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406
High Courts23 Aug 2002Allowed
Harish Minerals Supply Company Vs M.P. Electricity Board
Madhya Pradesh High Court · AIR 2003 MP 79 : (2002) ILR (MP) 719 : (2002) 4 MPHT 530 : (2002) 4 MPLJ 565
Electricity Act, 1910 — Section 26(6)Madhya Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1961 — Section 5(2)
High Courts23 Aug 2002Allowed
Shri Deo Janki Raman Mandir Trust Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 5 MPHT 290 : (2003) 2 MPLJ 448
Madhya Pradesh Public Trust Act, 1951 — Section 26, 27(1), 27(2)