High Courts09 Jul 2003
Mahender Vs Ajay Kumar Mitra and Others
Madhya Pradesh High Court · (2005) ACJ 1005
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 21 of 52
High Courts09 Jul 2003Dismissed
Aadesh Kumar Patel Vs Managing Director, M.P. Financial Corporation and Another
Madhya Pradesh High Court · AIR 2004 MP 253 : (2005) 2 MPJR 15 : (2004) 3 MPLJ 121
Madhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 3State Financial Corporations Act, 1951 — Section 29
High Courts08 Jul 2003
Kamal Singh Vs Ravi Shankar and Others
Madhya Pradesh High Court · (2005) ACJ 568
High Courts08 Jul 2003Dismissed
Gulam Rabbani Vs Gulam Dastagir and Another
Madhya Pradesh High Court · (2004) 2 MPHT 12
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Jul 2003Allowed
Rameshchandra Agrawal Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) CriLJ 721 : (2003) 3 MPHT 554 : (2003) 4 MPLJ 213
Criminal Procedure Code, 1973 (CrPC) — Section 311, 91Evidence Act, 1872 — Section 165
High Courts08 Jul 2003
Commissioner of Income Tax Vs Daluram Mangilal
Madhya Pradesh High Court · (2003) 132 TAXMAN 791
Income Tax Act, 1961 — Section 254, 260A
High Courts08 Jul 2003Dismissed
Smt. Bhangdi Vs Smt. Ditli
Madhya Pradesh High Court · (2004) 2 MPHT 8
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 8
High Courts07 Jul 2003Allowed
Ram Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 3 MPHT 295
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
High Courts07 Jul 2003Dismissed
Smt. Shanti Devi Agarwal Vs V.H. Lulla
Madhya Pradesh High Court · AIR 2004 MP 58 : (2003) 4 MPHT 57 : (2003) 2 MPJR 175 : (2003) 4 MPLJ 138
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 118, 3Madhya Pradesh Accommodation Control Rules, 1966 — Rule 16
High Courts07 Jul 2003Dismissed
State of M.P. and Others Vs Shiv Prasad and Others
Madhya Pradesh High Court · (2004) 2 MPHT 202
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11(5), 6, 7
High Courts07 Jul 2003Allowed
Baldu alias Baldua Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 3 MPHT 504
Evidence Act, 1872 — Section 24, 27, 3, 8Penal Code, 1860 (IPC) — Section 201, 302, 411
High Courts04 Jul 2003Allowed
Madhya Pradesh Wakf Board Vs Abdul Rais and Others
Madhya Pradesh High Court · (2003) 4 MPHT 370
Waqf Act, 1954 — Section 5, 6Waqf Act, 1995 — Section 6, 7
High Courts03 Jul 2003
Manju Sharma and Others Vs Daulat Ram and Others
Madhya Pradesh High Court · (2003) 3 ACC 461
High Courts03 Jul 2003Allowed
Municipal Corporation and Another Vs Col. Anil Kak and Another
Madhya Pradesh High Court · (2003) 4 MPHT 146 : (2003) 3 MPLJ 379
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 1, 115Madhya Pradesh Municipal Corporation Act, 1956 — Section 295(3)Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 24(3), 31, 85
High Courts03 Jul 2003Dismissed
Commissioner of Income Tax Vs Nitin Munje
Madhya Pradesh High Court · (2003) 185 CTR 255 : (2003) 264 ITR 628
Income Tax Act, 1961 — Section 139(1), 260A
High Courts03 Jul 2003
Commissioner of Income Tax Vs Nathulal Gangaram Soni
Madhya Pradesh High Court · (2003) 133 TAXMAN 480
Income Tax Act, 1961 — Section 171