High Courts06 Feb 2003Dismissed
Anoop Mhalha Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 158
Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 9(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 44 of 52
High Courts05 Feb 2003Dismissed
Commissioner of Income Tax Vs Smt. Saraswati Jaiswal
Madhya Pradesh High Court · (2003) 184 CTR 432 : (2003) 264 ITR 358
Income Tax Act, 1961 — Section 256(2)
High Courts05 Feb 2003Allowed
State Bank of Indore Vs Balaji Traders Jarye Proprietor Veerendra Maheshwari and Others
Madhya Pradesh High Court · AIR 2003 MP 252 : (2003) 2 BC 531 : (2004) 1 JLJ 404 : (2003) 1 MPJR 453 : (2003) 2 MPLJ 200
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 34, 96(3)Legal Services Authorities Act, 1987 — Section 21(2)
High Courts05 Feb 2003Allowed
State of M.P. and Another Vs Alok Nigam and Another
Madhya Pradesh High Court · (2003) 4 MPLJ 390
Administrative Tribunals Act, 1985 — Section 22Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts05 Feb 2003Allowed
Manish Kumar and Another Vs Babu and Others
Madhya Pradesh High Court · (2003) 02 MP CK 0011
Motor Vehicles Act, 1988 — Section 147
High Courts05 Feb 2003Dismissed
Commissioner of Income Tax Vs Mehrotra Brothers
Madhya Pradesh High Court · (2004) 270 ITR 157
Income Tax Act, 1961 — Section 260A, 263
High Courts05 Feb 2003Dismissed
Rajendra Prasad Shrivastava and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 511
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1)
High Courts04 Feb 2003Allowed
Keshar Singh Vs State of M.P.
Madhya Pradesh High Court · (2003) 02 MP CK 0103
Penal Code, 1860 (IPC) — Section 302, 323
High Courts04 Feb 2003
Jila Sahkari Kendriya Bank Karmachari Avam Adhikari Sangh and others Vs State of M.P. and others
Madhya Pradesh High Court · (2003) 2 MPLJ 184
Constitution of India, 1950 — Article 14, 16
High Courts04 Feb 2003
Balaghat Zila Sahkari Karmchari Sangh, Balaghat and another Vs State of M.P. and another
Madhya Pradesh High Court · (2004) 1 MPLJ 162
Constitution of India, 1950 — Article 14, 16
High Courts04 Feb 2003Dismissed
Madhya Pradesh State Road Trans. Corpn. Vs Madan Kuwar and Others
Madhya Pradesh High Court · (2005) ACJ 1330 : (2003) 4 MPLJ 6
High Courts04 Feb 2003Dismissed
Sachiv, Krishi Upaj Mandi Samiti Vs Aditya Shukla
Madhya Pradesh High Court · (2003) 3 LLJ 555 : (2003) 2 MPHT 398
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts04 Feb 2003Dismissed
Rajju @ Raj Kumar and Others Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPHT 513 : (2003) 4 MPLJ 417
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 2, 482Penal Code, 1860 (IPC) — Section 147, 148, 294, 452, 506
High Courts04 Feb 2003Allowed
Meena Devi and Others Vs Laharchand and Others
Madhya Pradesh High Court · (2005) ACJ 379
High Courts04 Feb 2003Allowed
Shrikishan Yadav Vs Commandant, Central Reserve Police Force and Others
Madhya Pradesh High Court · (2004) 1 JLJ 275 : (2004) 1 MPJR 74 : (2004) 1 MPLJ 205
Army Act, 1950 — Section 3Central Reserve Police Force Act, 1949 — Section 18, 8Central Reserve Police Force Rules, 1955 — Rule 2, 4, 4A, 5
High Courts03 Feb 2003
Munni Bai Sahu and Others Vs Man Mohan Singh Hora and Others
Madhya Pradesh High Court · (2005) 4 ACC 413
High Courts03 Feb 2003Allowed
Smt. Munni Bai and Others Vs Sardar Man Mohan Singh Hora and Others
Madhya Pradesh High Court · (2005) ACJ 780 : (2003) 3 MPHT 71 : (2003) 4 MPLJ 10
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts03 Feb 2003Allowed
Lalu Vs State of M.P.
Madhya Pradesh High Court · (2003) CriLJ 1992 : (2003) 2 MPHT 345 : (2003) 1 MPLJ 607 : (2003) 1 MPLJ 606
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 132, 137, 138, 146, 147Penal Code, 1860 (IPC) — Section 302
High Courts03 Feb 2003Allowed
Neena Bajaj and Others Vs Uttam Lakh and Others
Madhya Pradesh High Court · (2006) 1 ACC 334 : (2005) ACJ 1925
High Courts03 Feb 2003Allowed
Ashok Kumar and Others Vs Arvind Kumar and Others
Madhya Pradesh High Court · (2004) 2 ACC 154 : (2004) ACJ 109 : (2003) 3 MPHT 96
Motor Vehicles Act, 1988 — Section 168, 171, 173