High Courts01 May 2003Dismissed
Premlal Tiwari Vs The Secretary, Board of Secondary Education and Others
Madhya Pradesh High Court · (2004) 2 JLJ 323 : (2003) 4 MPHT 414 : (2003) 4 MPLJ 563
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 29 of 52
High Courts01 May 2003
Suresh Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (2005) ACJ 958
High Courts01 May 2003
Suresh @ Sur Singh Vs New India Insurance Co. Ltd.
Madhya Pradesh High Court · (2003) 3 ACC 394
High Courts30 Apr 2003
State Bank of India Vs Asha Chouhan
Madhya Pradesh High Court · (2006) 3 ACC 320 : (2004) 1 MPLJ 268
Employees Compensation Act, 1923 — Section 12, 2, 30
High Courts30 Apr 2003Dismissed
Santosh Nema Vs Punjab National Bank and others
Madhya Pradesh High Court · (2004) 1 MPLJ 296
Evidence Act, 1872 — Section 107, 108
High Courts30 Apr 2003Dismissed
Assistant General Manager, State Bank of India Vs Asha Chouhan
Madhya Pradesh High Court · (2004) ACJ 1474 : (2004) 102 FLR 276 : (2004) 2 LLJ 708
Workmens Compensation Act, 1923 — Section 12(1), 2(1), 30(1)
High Courts30 Apr 2003Allowed
Smt. Anjana Banerjee Vs Aajad Kumar Ratna
Madhya Pradesh High Court · (2003) 3 MPHT 344 : (2003) 2 MPJR 376 : (2003) 4 MPLJ 40 : (2004) 1 RCR(Criminal) 26
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49, 52Juvenile Justice Act, 1986 — Section 32, 32(2), 37Penal Code, 1860 (IPC) — Section 302, 363, 364A
High Courts29 Apr 2003Dismissed
Mysore Cements Ltd. Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 431
Mines and Minerals (Development and Regulation) Act, 1957 — Section 30, 9, 9(1)
High Courts29 Apr 2003Dismissed
Smt. Helen Wallia Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) CriLJ 557 : (2003) 4 MPHT 160 : (2003) 4 MPLJ 437
Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 24, 25, 26, 28, 39
High Courts28 Apr 2003Allowed
Namita Agnihotri Vs Dr. Rekha Barethia and Another
Madhya Pradesh High Court · (2003) 4 MPLJ 257
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 500Scheduled Castes and Scheduled Tribes (Presentation of Atrocities) Act — Section 3(1)(x)
High Courts28 Apr 2003Dismissed
Manorama Garg Vs Rani Durgawati Vishwavidyalaya, Jabalpur and another
Madhya Pradesh High Court · (2004) 1 MPLJ 35
High Courts28 Apr 2003Dismissed
Ram Milan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 4 MPHT 373
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Apr 2003Dismissed
Commissioner of Income Tax Vs Sanjeev Mehrotra
Madhya Pradesh High Court · (2003) 4 MPHT 249 : (2004) 135 TAXMAN 140
Income Tax Act, 1961 — Section 143(1), 143(2), 154
High Courts28 Apr 2003
Commissioner of Income Tax Vs Shikharchand Jain
Madhya Pradesh High Court · (2003) ILR (MP) 1104 : (2003) 263 ITR 221
Income Tax Act, 1961 — Section 139, 142, 143, 154, 156
High Courts25 Apr 2003Dismissed
Satyabhan Patel Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPLJ 331
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304, 306, 498A
High Courts25 Apr 2003
Pyar Singh Vs Smt. Kamlabai @ Smt. Vijendra Singh
Madhya Pradesh High Court · (2003) 3 ACC 420
High Courts25 Apr 2003Dismissed
Qamar Ali Vs Municipal Corporation, Bhopal
Madhya Pradesh High Court · (2004) 2 MPJR 101
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 60(6)
High Courts25 Apr 2003Dismissed
Kamal and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPHT 406 : (2003) 4 MPLJ 262
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302, 376