High Courts17 Jul 2003
Ram Kishan and Another Vs Major Singh and Others
Madhya Pradesh High Court · (2003) 3 ACC 455
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 20 of 52
High Courts17 Jul 2003
Ashok Kumar Yadav Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2003) 3 MPHT 391
Constitution of India, 1950 — Article 226
High Courts17 Jul 2003Allowed
Vijay Singh Chauhan Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 3 MPHT 438
Madhya Pradesh State Lottery Rules, 1991 — Rule 12, 13
High Courts16 Jul 2003Allowed
Rakesh Kumar Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 JLJ 83
High Courts16 Jul 2003Dismissed
Jaymanti Vs Smt. Tiritha Bai and Others
Madhya Pradesh High Court · (2004) 2 MPJR 326
Limitation Act, 1963 — Section 5Madhya Pradesh Municipalities Act, 1961 — Section 20, 26
High Courts16 Jul 2003
Santosh and Another Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPHT 368 : (2004) 2 MPLJ 89 : (2003) 4 MPLJ 240 : (2004) 1 RCR(Criminal) 267
Criminal Procedure Code, 1973 (CrPC) — Section 228Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 394
High Courts16 Jul 2003
Suganbai and Another Vs Subhash and Others
Madhya Pradesh High Court · (2004) ACJ 1075
High Courts16 Jul 2003Dismissed
M.P. State Electricity Board and Another Vs Smt. Kamla Sharma and Others
Madhya Pradesh High Court · AIR 2004 MP 57 : (2004) 1 JLJ 175 : (2003) 3 MPHT 434 : (2003) 2 MPJR 301 : (2003) 4 MPLJ 233
Court Fees Act, 1870 — Article 17, 7
High Courts16 Jul 2003
Rahnuma @ Lalli Vs Prahalad Das Gupta and Others
Madhya Pradesh High Court · (2004) 1 ACC 208
Motor Vehicles Act, 1988 — Section 140
High Courts15 Jul 2003
Champabai and Others Vs Bajpai Road Lines and Others
Madhya Pradesh High Court · (2003) 3 ACC 550 : (2005) ACJ 65
Motor Vehicles Act, 1988 — Section 166(1)
High Courts14 Jul 2003Dismissed
(Sushri) Manorama Gour Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) 1 MPJR 567
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 24, 24(2)
High Courts11 Jul 2003Dismissed
Joginder Singh Choudhary Vs Capital Auto Service, Bhopal
Madhya Pradesh High Court · (2004) 1 MPLJ 121
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jul 2003
Naveen Chandra Vs Lokumal
Madhya Pradesh High Court · (2004) 2 MPHT 107 : (2004) 2 MPLJ 466 : (2004) 2 MPLJ 30
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
High Courts11 Jul 2003
Shakuntalabai and Others Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (2005) ACJ 1088
High Courts10 Jul 2003Allowed
Jaishree Pillai Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 3 MPLJ 88
Constitution of India, 1950 — Article 226
High Courts10 Jul 2003Allowed
Ganraj Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 294 : (2004) 2 MPLJ 95
Evidence Act, 1872 — Section 3, 45, 60Penal Code, 1860 (IPC) — Section 302
High Courts10 Jul 2003Allowed
Shekhar Bhargava Vs Indore Municipal Corporation and Others
Madhya Pradesh High Court · (2004) 1 MPHT 378
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2003
Mahendra Mandloi Vs Ajay Kumar Mitra and Others
Madhya Pradesh High Court · (2004) 1 ACC 747
High Courts09 Jul 2003Dismissed
Ambika Prasad Bakshi and Another Vs Onkar Prasad Saini and Others
Madhya Pradesh High Court · AIR 2005 MP 60
High Courts09 Jul 2003Dismissed
Assistant Commissioner of Income Tax Vs Gendalal Hazarilal and Co.
Madhya Pradesh High Court · (2003) 185 CTR 373 : (2003) 263 ITR 679 : (2004) 134 TAXMAN 384
Income Tax Act, 1961 — Section 145, 145(1), 260A