High Courts15 Sept 2003
Satish Patel Vs Smt. Pusia Bai
Madhya Pradesh High Court · (2004) 2 MPHT 226
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 12 of 52
High Courts15 Sept 2003
Brajendra Kumar Soni and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 MPHT 201 : (2003) 2 MPJR 493
Madhya Pradesh Re-organisation Act, 2000 — Section 71
High Courts15 Sept 2003Partly Allowed
Pradeep Chouksey and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 MPHT 131 : (2004) 3 MPLJ 204
Constitution of India, 1950 — Article 14, 45Stamp Act, 1899 — Section 2(10), 2(21), 3
High Courts15 Sept 2003Dismissed
Naresh Kumar Lahria Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 4 MPHT 205
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 438Madhya Pradesh Excise Act, 1915 — Section 34, 49A, 59, 59A
High Courts12 Sept 2003Allowed
Smt. Manjulata Pandey Vs Saraswati Shiksha Parisad and Others
Madhya Pradesh High Court · (2003) 4 MPHT 423
Constitution of India, 1950 — Article 226, 227
High Courts12 Sept 2003Dismissed
Indra Kumar Patel Vs Presiding Officer and Another
Madhya Pradesh High Court · (2003) 4 MPHT 517
Madhya Pradesh Industrial Relations Act, 1960 — Section 107, 31(3), 67
High Courts12 Sept 2003
Ansari Mohammad Vs Hari Ram and Others
Madhya Pradesh High Court · (2004) 2 ACC 246
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts11 Sept 2003Allowed
Ku. Neena Dwivedi and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 2 MPHT 221
High Courts11 Sept 2003
Sul India Limited Vs Bank of India
Madhya Pradesh High Court · (2004) 2 BC 432
High Courts10 Sept 2003Dismissed
Ramesh Chandra Gupta Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPLJ 109
Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 397, 401Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 17, 17(c), 19
High Courts10 Sept 2003Dismissed
Nirmal Raikwar and Others Vs Rajiv Gandhi Prodyogiki Vishwavidyalaya and Another
Madhya Pradesh High Court · (2003) 4 MPHT 508
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 2003Allowed
Om Prakash Vs Surjan Singh
Madhya Pradesh High Court · (2004) 1 MPJR 244
Civil Procedure Code, 1908 (CPC) — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 482Judges (Protection) Act, 1985 — Section 2, 3
High Courts10 Sept 2003Allowed
Mayank Jain Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2003) ILR (MP) 865 : (2003) 4 MPHT 275 : (2003) 4 MPLJ 497
Constitution of India, 1950 — Article 15(4), 16, 16(4)Madhya Pradesh Medical and Dental Post Graduate Entrance Examination Rules, 2003 — Rule 5, 9.3
High Courts09 Sept 2003Allowed
Dheerajbai Vs Ushabai
Madhya Pradesh High Court · (2004) 1 MPHT 456
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A
High Courts08 Sept 2003Dismissed
Mysore Cement Ltd. and Another and M.P. Cement Manufacturer's Association and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2006) 143 STC 432
Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 14, 19(1), 301, 302, 303Madhya Pradesh Entry Tax Act, 1976 — Section 3, 3(1), 4, 4(1), 4A
High Courts08 Sept 2003Allowed
M.P. Housing Board Vs Mrs. Neera Kapoor and Others
Madhya Pradesh High Court · (2004) 1 MPHT 422
Land Acquisition Act, 1894 — Section 23, 23(2), 28, 4(1)
High Courts05 Sept 2003Dismissed
Ajay Agrawal Vs Indermal Samrathmal Infrastructure Private Limited and Others
Madhya Pradesh High Court · (2005) 1 BC 515
Companies (Court) Rules, 1959 — Rule 95Companies Act, 1956 — Section 433(F)
High Courts05 Sept 2003
Deena Nath Tiwari Vs Dr. Hari Singh Gour Vishwavidyalaya
Madhya Pradesh High Court · (2004) 1 MPHT 419 : (2004) 1 MPLJ 48
Madhya Pradesh Fundamental Rules — Rule 54B
High Courts05 Sept 2003Allowed
Deena Nath Tiwari Vs Dr. Hari Singh Gour Vishwavidyalaya, Sagar
Madhya Pradesh High Court · (2004) 2 MPLJ 11
Constitution of India, 1950 — Article 226, 227
High Courts05 Sept 2003Dismissed
Shri Ambika Trading Company Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2004) 1 MPHT 220
Income Tax Act, 1961 — Section 28, 43C, 44AC