High Courts12 May 2003Dismissed
Rajendra Singh Chhabra Vs State of MP and Others
Madhya Pradesh High Court · (2003) 05 MP CK 0091
Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 20
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 26 of 52
High Courts12 May 2003Allowed
Ram Sevak and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPJR 294
Criminal Procedure Code, 1973 (CrPC) — Section 401Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts12 May 2003
Ramchandra @ Bhagwan Bhagirath Vs Oriental Insurance Co. Ltd.
Madhya Pradesh High Court · (2003) 3 ACC 402
High Courts12 May 2003
Ram Babu Keshwarwani Vs Oriental Bank of Commerce
Madhya Pradesh High Court · (2003) 3 BC 428
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts12 May 2003
Ramesh Chandra and Another Vs New India Assurance Company Limited
Madhya Pradesh High Court · (2003) 3 ACC 782
High Courts12 May 2003Dismissed
Sita Ram Chowhan and others Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 20
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(1)Zila Sahakari Kendriya Bank Karmachari Seva (Niyojan, Nibandhan Tatha Karya Sthithi) Niyam, 1982 — Rule 72(1)
High Courts12 May 2003Dismissed
Sanjay Richharia Vs Director, Indian Oil Corporation Ltd. and Others
Madhya Pradesh High Court · (2004) 1 CTLJ 240 : (2003) 4 MPLJ 148
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17BPenal Code, 1860 (IPC) — Section 147, 149, 294, 307, 323
High Courts12 May 2003Allowed
Smt. Mamta Tiwari Vs Satyanarayan Tiwari
Madhya Pradesh High Court · (2003) 2 DMC 637
Hindu Marriage Act, 1955 — Section 13(1), 23(1), 28
High Courts12 May 2003
Sarita Agnihotri Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 71
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 25, 3(2)(viii)
High Courts09 May 2003Allowed
Sudhir Batham and Others Vs M.P. State Level Committee and Others
Madhya Pradesh High Court · (2004) 2 JLJ 52 : (2003) 4 MPLJ 226
Constitution of India, 1950 — Article 226, 227, 341, 342Evidence Act, 1872 — Section 114
High Courts09 May 2003
Jagandeep Singh Anand and Others Vs Director General of Police, Bhopal and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 495 : (2004) 1 RCR(Criminal) 419
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 111, 116
High Courts09 May 2003
Commissioner of Income Tax Vs S. Kumars Tyre Mfg. Co.
Madhya Pradesh High Court · (2003) 131 TAXMAN 207
Income Tax Act, 1961 — Section 256(1)
High Courts09 May 2003
Commissioner of Income Tax Vs Kumars Tyre Manufacturing Co.
Madhya Pradesh High Court · (2003) 183 CTR 590 : (2004) 266 ITR 325 : (2003) 4 MPHT 359
Income Tax Act, 1961 — Section 4
High Courts09 May 2003Allowed
Smt. Jhugli Tekam Vs Assistant Commissioner and Others
Madhya Pradesh High Court · AIR 2004 MP 52 : (2003) ILR (MP) 453 : (2003) 3 MPHT 243 : (2003) 2 MPJR 305 : (2003) 3 MPLJ 466
Hindu Succession Act, 1956 — Section 15(1), 18Succession Act, 1925 — Section 372
High Courts09 May 2003
Commissioner of Income Tax Vs Gurudeo Singh Jaggi
Madhya Pradesh High Court · (2003) 132 TAXMAN 755
Income Tax Act, 1961 — Section 10, 143, 147, 16, 17
High Courts09 May 2003Dismissed
Ram Niwas Singh Rathore Vs Sumitra
Madhya Pradesh High Court · (2004) 1 DMC 442
Hindu Marriage Act, 1955 — Section 28, 9
High Courts08 May 2003Allowed
Hindustan Lever Ltd. and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) 139 STC 179
High Courts08 May 2003Dismissed
Usha Devi Vs Vinod Kumar Jain
Madhya Pradesh High Court · (2004) 2 DMC 253
Hindu Marriage Act, 1955 — Section 28
High Courts08 May 2003Allowed
Kirloskar Brothers Ltd. Vs Appellate Authority under Payment of Gratuity Act and Others
Madhya Pradesh High Court · (2003) 3 LLJ 1035 : (2003) 4 MPHT 304
Payment of Gratuity Act, 1972 — Section 2Employees State Insurance Act, 1948 — Section 2(22)
High Courts08 May 2003Allowed
Raghunath Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 3 MPHT 412 : (2003) 3 MPLJ 236
Penal Code, 1860 (IPC) — Section 107, 306