High Courts04 Sept 2003
S.K. Muddin Vs S.K. Nafees
Madhya Pradesh High Court · (2003) 4 MPHT 93
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 115, 151
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 13 of 52
High Courts04 Sept 2003Dismissed
Ismail Khan Vs General Officer Commanding-in-Chief, Western Command and Others
Madhya Pradesh High Court · (2003) 4 MPHT 282 : (2004) 1 MPLJ 217
Army Act, 1950 — Section 106, 72Army Rules, 1954 — Rule 22Constitution of India, 1950 — Article 226, 227, 32
High Courts04 Sept 2003Dismissed
Jugan Vs State of M.P.
Madhya Pradesh High Court · (2003) 11 CriminalCC 613
Penal Code, 1860 (IPC) — Section 103, 105, 302, 304
High Courts03 Sept 2003
Manful and Another Vs Mehmood and Others
Madhya Pradesh High Court · (2005) 1 ACC 765 : (2003) 4 MPLJ 174
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 304A
High Courts03 Sept 2003Dismissed
Halkibai and Another Vs Managing Director, Rajasthan State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (2004) 1 ACC 407 : (2004) ACJ 481 : (2004) 2 JLJ 47 : (2003) 4 MPLJ 466
Motor Vehicles Act, 1988 — Section 166
High Courts03 Sept 2003Allowed
Harsan Bai Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 2311 : (2004) 1 MPLJ 353
Penal Code, 1860 (IPC) — Section 302
High Courts03 Sept 2003Dismissed
Ku. Saloni and Others Vs Mohammad Hanif and Others
Madhya Pradesh High Court · (2004) 1 MPHT 162
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 115
High Courts03 Sept 2003Allowed
Shrikrishna Shrivastava Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 376
High Courts02 Sept 2003Allowed
Balvir Singh and Another Vs Mahendra Kumar and Others
Madhya Pradesh High Court · (2006) 1 ACC 625 : (2005) ACJ 2120
Motor Vehicles Act, 1988 — Section 149(2)
High Courts02 Sept 2003Dismissed
Manoj Koshta Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 99
Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts02 Sept 2003Dismissed
Maharishi Vidya Mandir Vs Ram Prakash Dubey and Others
Madhya Pradesh High Court · (2004) 2 LLJ 275 : (2003) 4 MPHT 328
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Motor Vehicles Act, 1988 — Section 169Payment of Wages Act, 1936 — Section 15(2)
High Courts02 Sept 2003Dismissed
Antar Singh Vs Ramprakash and Another
Madhya Pradesh High Court · (2003) 3 ACC 544 : (2004) ACJ 2028
Motor Vehicles Act, 1988 — Section 166(2)
High Courts01 Sept 2003
Bharati Telenet Ltd. and Another Vs Assistant Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2006) 146 STC 243
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Entry Tax Act, 1976 — Section 10, 12, 2, 3, 3(1)
High Courts01 Sept 2003
All India State Bank of Indore Officers' Co-ordination Committee and Others Vs Central Board of Direct Taxes and Others
Madhya Pradesh High Court · (2004) 186 CTR 649
Income Tax (Amendment) Rules, 2001 — Rule 3Income Tax Act, 1961 — Section 17(2), 295, 295(2)Income Tax Rules, 1962 — Rule 3
High Courts01 Sept 2003Allowed
R.C. Bhargava Vs Madhya Pradesh Dugdh Mahasangh Sahakari Maryadit and Others
Madhya Pradesh High Court · (2003) 4 MPHT 254
Constitution of India, 1950 — Article 12
High Courts01 Sept 2003
All India State Bank of Indore Officers' Co-ordination Committee Vs Central Board of Direct Taxes
Madhya Pradesh High Court · (2004) 134 TAXMAN 303
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 16, 17, 295, 3
High Courts30 Aug 2003
Dwarkesh Vs M.P. and Another
Madhya Pradesh High Court · (2005) 1 JLJ 59 : (2004) 1 MPLJ 260
High Courts29 Aug 2003Dismissed
Santosh Kumar Vs Smt. Shanti Bai and Another
Madhya Pradesh High Court · (2004) 2 MPHT 32
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts29 Aug 2003
Sakhi Gopal Agrawal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 JLJ 26 : (2003) 4 MPHT 1 : (2004) 1 MPLJ 390 : (2003) 3 MPLJ 554
Constitution of India, 1950 — Article 13(3), 14, 243W, 243XMadhya Pradesh Municipal Corporation Act, 1956 — Section 135, 136, 137, 138, 138(1)Madhya Pradesh Municipalities Act, 1961 — Section 126, 126(1), 127, 127A
High Courts29 Aug 2003Allowed
Shri Vaishnav Dharmik Panchayat Vs Shankar Lal and Others
Madhya Pradesh High Court · (2004) 1 MPHT 112
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115