High Courts27 Nov 2003Allowed
Neelam Sharma and Others Vs Braj Mohan Nai and Others
Madhya Pradesh High Court · (2004) ACJ 1879
Motor Vehicles Act, 1988 — Section 149(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 4 of 52
High Courts27 Nov 2003Dismissed
Sugreeva Prasad Dubey and Others Vs Sitaram Dubey
Madhya Pradesh High Court · (2004) ILR (MP) 265 : (2004) 1 MPHT 488
Evidence Act, 1872 — Section 63, 65Stamp Act, 1899 — Section 35, 36, 37
High Courts27 Nov 2003
Hindustan Electro Graphito Ltd. Vs M.P. State Electricity Board and Another
Madhya Pradesh High Court · (2004) 1 ARBLR 534 : (2004) 1 MPHT 184 : (2004) 1 MPLJ 378
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16
High Courts27 Nov 2003Allowed
Ajay Traders Vs Birla Jute Industries Ltd. and Another
Madhya Pradesh High Court · (2004) 1 ARBLR 453 : (2004) 1 MPHT 187 : (2004) 1 MPLJ 280
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)
High Courts27 Nov 2003Allowed
Naresh Maravi Vs Chandrashekhar Mudliyar and Another
Madhya Pradesh High Court · (2004) 1 MPHT 109
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3, Order 40 Rule 4, Order 43 Rule 1, 47
High Courts27 Nov 2003
State of Madhya Pradesh and Another Vs Shantibai and Another
Madhya Pradesh High Court · (2006) 1 ACC 405 : (2004) 2 MPLJ 273
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 21, 300
High Courts27 Nov 2003Dismissed
State of Madhya Pradesh and Another Vs Smt. Shantibai and Another
Madhya Pradesh High Court · (2005) ACJ 313 : AIR 2005 MP 66 : (2004) 1 MPHT 329
Civil Procedure Code, 1908 (CPC) — Section 9, 96Constitution of India, 1950 — Article 21, 300
High Courts27 Nov 2003Dismissed
Ramesh Vs Ganeshchandra and Others
Madhya Pradesh High Court · (2004) 4 BC 475
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Nov 2003Dismissed
Kshetriya Gramin Bank Hoshangabad Workers Organisation Vs Kshetriya Gramin Bank Hoshangabad and Another
Madhya Pradesh High Court · (2004) 1 MPJR 255
Regional Rural Banks Act, 1976 — Section 11, 3, 9
High Courts25 Nov 2003Allowed
Awadhesh Prasad Shukla Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) 1 MPHT 253 : (2004) 3 MPLJ 101
Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 3(6)
High Courts25 Nov 2003Dismissed
Kok Singh Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPHT 215
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts24 Nov 2003Dismissed
K.P. Shrivastava Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 2 JLJ 177 : (2004) 4 MPLJ 162
Constitution of India, 1950 — Article 309Madhya Pradesh Regularisation of Ad hoc Appointment Rules, 1986 — Rule 13, 5
High Courts24 Nov 2003Allowed
Mrs. Sangeeta Vs Vivek Shrivastava
Madhya Pradesh High Court · (2004) 1 DMC 765
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4
High Courts21 Nov 2003Dismissed
Smt. Narayani Bai Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2004) 3 ACC 753 : (2005) ACJ 1909 : (2004) 1 MPHT 246 : (2004) 1 MPLJ 319
General Clauses Act, 1897 — Section 6Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1890 — Section 82C
High Courts21 Nov 2003
Moorti Bhagwan Shri Laxmi Narayanji and Baba Shri Shri Chandji Maharaj Vs Mool Chand Nandwani
Madhya Pradesh High Court · (2004) 1 MPHT 276 : (2004) 1 MPLJ 363
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts21 Nov 2003
CWT . Anuradha Nagory
Madhya Pradesh High Court · (2004) 136 TAXMAN 637
Wealth Tax Act, 1957 — Section 27(1), 7(4)
High Courts21 Nov 2003
Commissioner of Wealth Tax Vs Smt. Anuradha Nagory
Madhya Pradesh High Court · (2004) 191 CTR 156 : (2004) 269 ITR 190 : (2004) 1 MPHT 282 : (2004) 1 MPLJ 383
Wealth Tax Act, 1957 — Section 27(1), 7(4)
High Courts21 Nov 2003Allowed
United India Insurance Co. Ltd. Vs Kishorilal and Others
Madhya Pradesh High Court · (2004) 2 ACC 690 : (2005) ACJ 1399
High Courts21 Nov 2003Allowed
Raghuveer Vs Superintendent and Project Officer, National Chambal Sanctuary and Others
Madhya Pradesh High Court · (2004) 1 MPHT 325 : (2004) 1 MPLJ 258
Constitution of India, 1950 — Article 226, 227Wild Life (Protection) Act, 1972 — Section 27, 29, 39(1), 51
High Courts21 Nov 2003
Baba Adam Das Guru Baba Ram Das (Deceased by LR) Vs Mool Chand Nandwani
Madhya Pradesh High Court · AIR 2004 MP 129 : (2004) 2 JLJ 122
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)