High Courts05 Dec 2003Dismissed
Ashima Joshi Vs Sameer Joshi
Madhya Pradesh High Court · (2004) 2 DMC 48 : (2004) 2 MPHT 550
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 3 of 52
High Courts05 Dec 2003Allowed
Sagarmal Bhandari Vs Rajendra Kumar
Madhya Pradesh High Court · (2004) 4 BC 513
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts04 Dec 2003Allowed
Municipal Council Nagda and Another Vs Grasim Industries Limited
Madhya Pradesh High Court · (2004) 2 MPHT 547
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Madhya Pradesh Municipalities Act, 1961 — Section 139
High Courts04 Dec 2003Dismissed
State of M.P. and Others Vs Gautam Nagar Housing Society
Madhya Pradesh High Court · (2004) ILR (MP) 274 : (2004) 1 JLJ 235 : (2004) 1 MPHT 493
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 73
High Courts04 Dec 2003Allowed
Manoj Surgical Industries Ltd. and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2006) 143 STC 101
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226, 227Madhya Pradesh Commercial Tax Act, 1994 — Section 2
High Courts04 Dec 2003Allowed
Sajjan Vs State of M.P.
Madhya Pradesh High Court · (2004) 4 MPLJ 321 : (2005) 1 RCR(Criminal) 209
Criminal Procedure Code, 1973 (CrPC) — Section 195, 313, 465Penal Code, 1860 (IPC) — Section 182, 201, 211
High Courts04 Dec 2003Dismissed
Dr. Subhash Jain Vs Shailendra Kumar Malaiya and Another
Madhya Pradesh High Court · AIR 2004 MP 246 : (2004) 1 MPHT 336 : (2004) 2 MPLJ 476
Court Fees Act, 1870 — Section 7
High Courts04 Dec 2003
Gop Chand Rai Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPHT 21
Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 22
High Courts04 Dec 2003Dismissed
Kailash Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPLJ 249
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts03 Dec 2003Allowed
Ganesh Prasad Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2003) 96 FLR 14 : (2004) 2 MPHT 354
Industrial Disputes Act, 1947 — Section 10, 10(1), 12
High Courts03 Dec 2003
Guddu Putra alias Yogendra Singh Thakur Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPHT 117
Penal Code, 1860 (IPC) — Section 323, 324, 376(1), 506
High Courts03 Dec 2003Dismissed
Devendra Singh Thakur Vs Smt. Shantibai and Others
Madhya Pradesh High Court · (2004) ILR (MP) 182 : (2004) 1 MPHT 375 : (2004) 4 MPLJ 327
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Transfer of Property Act, 1882 — Section 44
High Courts03 Dec 2003
Parmeshwar Deen Patel Vs Snehlata and Another
Madhya Pradesh High Court · (2004) 2 JLJ 91 : (2004) 1 MPHT 466 : (2004) 1 MPJR 169 : (2004) 3 MPLJ 322
Criminal Procedure Code, 1973 (CrPC) — Section 125, 362, 482
High Courts03 Dec 2003Allowed
Anand Bairagi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) ILR (MP) 72 : (2004) 1 JLJ 121 : (2004) 1 MPHT 351
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 55
High Courts02 Dec 2003Allowed
Meharban Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 602
Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts02 Dec 2003Dismissed
B.B. Verma and Co. Vs Clear Water Works Ltd.
Madhya Pradesh High Court · (2004) 1 MPHT 191 : (2004) 1 MPLJ 465
Arbitration and Conciliation Act, 1996 — Section 11, 11(12), 2, 2(1), 20Civil Procedure Code, 1908 (CPC) — Section 20
High Courts28 Nov 2003Allowed
Bidasaria Brothers Vs Additional Commissioner of Commercial Tax and Another
Madhya Pradesh High Court · (2004) 138 STC 130
High Courts28 Nov 2003Allowed
Kamlakant Joshi Vs Santoshbai Pandya
Madhya Pradesh High Court · (2004) 2 DMC 193
Hindu Marriage Act, 1955 — Section 12(1), 13(1)
High Courts28 Nov 2003Allowed
Harmit Singh Bhatia Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 MPHT 101
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 14(6)
High Courts28 Nov 2003Dismissed
Omprakash Bagdia (HUF) Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2004) 267 ITR 604
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 251, 253, 253(5), 260A