High Courts21 Mar 2003Allowed
Bank of India Vs Sul India Ltd.
Madhya Pradesh High Court · (2003) 3 BC 77
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 37 of 52
High Courts21 Mar 2003
Smt. Manisha Neema Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPHT 303 : (2003) 2 MPLJ 587
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 420
High Courts21 Mar 2003
The Commissioner of Commercial Tax Vs Agrawal Medical and General Store
Madhya Pradesh High Court · (2003) 3 MPHT 142 : (2003) 3 MPLJ 286 : (2004) 137 STC 333
Madhya Pradesh General Sales Tax Act, 1958 — Section 45A
High Courts21 Mar 2003Allowed
State of M.P Vs Ku. Rajiya Vano and Others
Madhya Pradesh High Court · (2003) 03 MP CK 0017
Land Acquisition Act, 1894 — Section 4(1), 54, 9(1)
High Courts20 Mar 2003Dismissed
G.D. Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 1 CTLJ 237 : (2003) 4 MPLJ 221
Madhya Pradesh Land Revenue Code, 1959 — Section 247Madhya Pradesh Minor Minerals Rules, 1961 — Rule 24, 5
High Courts20 Mar 2003Allowed
S.P. Jauhari Vs Madhya Pradesh Laghu Udyog Nigam Maryadit
Madhya Pradesh High Court · (2004) 2 MPHT 533 : (2003) 3 MPLJ 481
Constitution of India, 1950 — Article 14, 226
High Courts20 Mar 2003
ICI India Limited Vs Union of India (UOI)
Madhya Pradesh High Court · (2003) 159 ELT 53
Central Excises and Salt Act, 1944 — Section 37B
High Courts20 Mar 2003Dismissed
Gulabi Nagar Griha Nirman Sahkari Samiti Maryadit, Bhopal and others Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 125
Land Acquisition Act, 1894 — Section 17(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts20 Mar 2003
Durga Prasad Vs Suvrati and Others
Madhya Pradesh High Court · (2004) 3 ACC 203 : (2004) ACJ 1046 : (2003) 2 MPHT 437 : (2003) 3 MPLJ 99
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts20 Mar 2003Dismissed
Santosh Vs State of M.P.
Madhya Pradesh High Court · (2003) 3 MPHT 98 : (2003) 4 MPLJ 412
Criminal Procedure Code, 1973 (CrPC) — Section 353, 354, 374Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 Mar 2003
Rameshwar Prasad Shukla and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 121
Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 27, 28, 40
High Courts19 Mar 2003Allowed
Lallan Prasad Vs M.P. Electricity Board
Madhya Pradesh High Court · (2003) 2 MPJR 54
Constitution of India, 1950 — Article 14
High Courts19 Mar 2003Dismissed
Choudhary Mineral and Chemicals Vs Union of India (UOI)
Madhya Pradesh High Court · (2003) 161 ELT 117
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts19 Mar 2003Dismissed
Mandi Bahaudin Khalsa Education Society Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPHT 396
Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 32
High Courts18 Mar 2003Allowed
Hiradas and Others Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPJR 222
Penal Code, 1860 (IPC) — Section 294, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts17 Mar 2003
Motiram Mandhyani and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 2004 MP 82
Evidence Act, 1872 — Section 115Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 76BBMadhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 19, 20
High Courts13 Mar 2003
Prakash Manav and Another Vs Ajay and Another
Madhya Pradesh High Court · (2003) 3 MPHT 137
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts13 Mar 2003Allowed
Union of India and Others Vs A. Mohan Rao
Madhya Pradesh High Court · (2003) 4 MPLJ 544
High Courts13 Mar 2003Allowed
Fazal Abbas and Others Vs Shiv Ram Sharma
Madhya Pradesh High Court · (2003) 03 MP CK 0018
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J, 23J(ii)
High Courts13 Mar 2003Dismissed
Subhan Shah (deceased by L. Rs.) and Others Vs M.P. Wakf Board and Others
Madhya Pradesh High Court · AIR 2004 MP 22 : (2003) 4 MPLJ 513
Waqf Act, 1995 — Section 32(3)