High Courts29 Jul 2003Dismissed
Rajendra Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 44
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Excise Act, 1915 — Section 31(4)(b), 33
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 18 of 52
High Courts28 Jul 2003Dismissed
Shyam Narayan Vs Union of India and others
Madhya Pradesh High Court · (2004) 3 MPLJ 216
Constitution of India, 1950 — Article 132(1), 134A
High Courts28 Jul 2003Dismissed
Commissioner of Income Tax Vs Vallabh Leasing and Finance Co. Pvt. Ltd.
Madhya Pradesh High Court · (2004) 187 CTR 20 : (2004) 265 ITR 1 : (2004) 134 TAXMAN 770
Income Tax (Amendment) Act, 1987 — Section 36, 36(1)Income Tax Act, 1922 — Section 44FIncome Tax Act, 1961 — Section 94, 94(1), 94(2), 94(3)
High Courts28 Jul 2003
STI Finance Ltd. Vs Premier Industries (India) Ltd.
Madhya Pradesh High Court · (2003) 4 CompLJ 425 : (2004) 49 SCL 552
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
High Courts28 Jul 2003Dismissed
Tower Engg. Works Vs Union Bank of India and Others
Madhya Pradesh High Court · AIR 2005 MP 47 : (2003) 4 MPHT 241
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(4), 115Court Fees Act, 1870 — Section 35
High Courts28 Jul 2003Allowed
Dodsal Limited Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2003) 3 MPHT 446 : (2003) 4 MPLJ 236
Madhya Pradesh Electricity Duty Act, 1949 — Section 2, 3, 3B
High Courts28 Jul 2003
Mena Transport Vs Assistant Commissioner of Commercial Tax
Madhya Pradesh High Court · (2003) 4 MPLJ 52 : (2006) 143 STC 58
Constitution of India, 1950 — Article 14, 226, 227Income Tax Act, 1961 — Section 33BMadhya Pradesh Commercial Tax Act, 1994 — Section 25(1), 45A, 45A(1), 45A(10), 45A(11)
High Courts25 Jul 2003
Chetram and Others Vs Mewaldas and Co. and Others
Madhya Pradesh High Court · (2003) 3 ACC 435
High Courts25 Jul 2003Allowed
S.N. Verma Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) 1 LLJ 560 : (2003) 3 MPHT 514 : (2003) 4 MPLJ 373
Constitution of India, 1950 — Article 226, 227, 243, 243GMadhya Pradesh General Clauses Act, 1957 — Section 2(2)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 8
High Courts25 Jul 2003Dismissed
Dr. D.S. Baghel Vs Chairman, Governing Body Hitkarni Science, Commerce and Arts Mahavidyalaya and Others
Madhya Pradesh High Court · (2003) 3 MPHT 404 : (2003) 4 MPLJ 74
Constitution of India, 1950 — Article 14, 16, 226, 227Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Rule 16, 20
High Courts25 Jul 2003
Dikcha Vs Jamaluddin
Madhya Pradesh High Court · (2004) 2 ACC 366 : (2005) ACJ 1054
High Courts25 Jul 2003
Miskan Bee and Others Vs Narmada Borewell and Others
Madhya Pradesh High Court · (2004) 1 ACC 671 : (2004) ACJ 846
High Courts24 Jul 2003Dismissed
Bane Singh (deceased) through L.Rs. Smt. Kalabai and Others Vs Basantibai and Others
Madhya Pradesh High Court · (2004) 2 MPHT 28
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 7
High Courts24 Jul 2003Allowed
Smt. Renu and Another Vs Dilip Kumar
Madhya Pradesh High Court · (2003) 4 MPHT 117
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jul 2003Dismissed
Randheer Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2003) 3 MPHT 432 : (2003) 4 MPLJ 321
Administrative Tribunals Act, 1985 — Section 17Constitution of India, 1950 — Article 227
High Courts24 Jul 2003Allowed
Ramesh Singh and Others Vs Vaijanti Bai and Others
Madhya Pradesh High Court · (2004) 1 JLJ 391 : (2003) 3 MPHT 497 : (2003) 4 MPLJ 162
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 6 Rule 17
High Courts24 Jul 2003Dismissed
Shyam Narayan Chouksey Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2003 MP 233 : (2004) 97 CLT 201 : (2003) 2 MPJR 323 : (2004) 3 MPLJ 216
Cinematograph Act, 1952 — Section 5AConstitution of India, 1950 — Article 51APrevention of Insults to National Honour Act, 1971 — Section 3
High Courts24 Jul 2003Allowed
Chhogalal Vs Smt. Husain Bai
Madhya Pradesh High Court · (2003) 4 MPHT 268
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 5
High Courts24 Jul 2003Allowed
Kunjan Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 3 MPHT 370 : (2003) 4 MPLJ 284
Madhya Pradesh Panchayat Services (Discipline and Appeal) Rules, 1999 — Rule 1(3), 2, 7
High Courts24 Jul 2003Dismissed
Jugru Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 333 : (2004) 1 MPLJ 530
Evidence Act, 1872 — Section 27, 3, 45, 60Penal Code, 1860 (IPC) — Section 148, 149, 302