High Courts23 Jan 2003
State of Madhya Pradesh Vs Sundari Bai and Another
Madhya Pradesh High Court · (2005) 3 ACC 336
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 47 of 52
High Courts23 Jan 2003Dismissed
Ajit Kumar Vs Income Tax Officer
Madhya Pradesh High Court · (2004) 267 ITR 682 : (2004) 141 TAXMAN 70
Income Tax Act, 1961 — Section 148, 260A
High Courts23 Jan 2003Dismissed
State of M.P. Vs Smt. Sundari Bai and Another
Madhya Pradesh High Court · (2005) ACJ 868 : AIR 2003 MP 284 : (2003) 1 MPHT 528 : (2003) 2 MPLJ 504
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts23 Jan 2003Allowed
Gajendra Nath Vs Shakil Ahmad Khan alias Ajij Mohd. Khan and Another
Madhya Pradesh High Court · (2003) 2 MPHT 506 : (2004) 1 MPLJ 198
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 97(2), Order 21 Rule 99
High Courts23 Jan 2003Dismissed
State of M.P. Vs Dashrath Prasad and Others
Madhya Pradesh High Court · (2003) CriLJ 4426 : (2003) 3 MPHT 74 : (2003) 3 MPLJ 31
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3, 60, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Jan 2003
Bana Bai and Others Vs Commissioner, Income Tax and Others
Madhya Pradesh High Court · (2005) 1 ACC 388
High Courts23 Jan 2003Allowed
Sanjay Kumar Vs Subodh Mandvikar and Another
Madhya Pradesh High Court · (2005) ACJ 606
High Courts23 Jan 2003
Feran Singh Vs Vimal Kumar and Others
Madhya Pradesh High Court · (2003) 2 ACC 604
High Courts22 Jan 2003
M.P. State Road Transport Corporation Vs State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · (2003) 2 ACC 576 : (2003) 2 MPLJ 473
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 67, 68
High Courts22 Jan 2003
State of M.P. and Another Vs P.B. Menon and Others
Madhya Pradesh High Court · AIR 2004 MP 117 : (2004) 1 MPLJ 285
Constitution of India, 1950 — Article 226, 227Stamp Act, 1899 — Section 47A
High Courts22 Jan 2003Dismissed
Shastri R.K. Vs Kendriya Vidyalaya Sangthan and Others
Madhya Pradesh High Court · (2003) 3 LLJ 899 : (2003) 3 MPLJ 57
Constitution of India, 1950 — Article 226
High Courts22 Jan 2003
Gujarat Industrial Investment Corporation Ltd. Vs Beta Napthol Limited
Madhya Pradesh High Court · (2003) 3 BC 655
Companies Act, 1956 — Section 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(2)
High Courts22 Jan 2003
Shantilal Chhotelal and Company Vs Beta Napthol Limited
Madhya Pradesh High Court · (2005) 127 CompCas 30 : (2003) 3 CompLJ 326
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(2)
High Courts22 Jan 2003
S.C. Saxena and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2003) 2 MPHT 355
Constitution of India, 1950 — Article 14, 16
High Courts22 Jan 2003
Vijayendra Jain Vs Saatal Woollen (P) Limited
Madhya Pradesh High Court · (2003) 2 BC 245 : (2003) 2 CompLJ 23 : (2003) 46 SCL 300
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 20(2)
High Courts22 Jan 2003Allowed
Pandurang Vs Mohan Singh Dhurve and Others
Madhya Pradesh High Court · (2003) 1 MPHT 540
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts22 Jan 2003Dismissed
Naresh Chandra Vs Vinod Kumar and Others
Madhya Pradesh High Court · (2003) 3 MPHT 104
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 141Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(4)
High Courts22 Jan 2003
Delamine BV Vs Beta Napthol Limited
Madhya Pradesh High Court · (2003) 2 BC 675 : (2003) 47 SCL 559
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(2)
High Courts22 Jan 2003Allowed
Manohar Manikrao Gharpure and Another Vs Anwar Khan and Others
Madhya Pradesh High Court · (2004) ACJ 132
High Courts21 Jan 2003Allowed
State of M.P. Vs Patiram
Madhya Pradesh High Court · (2003) 2 MPHT 312 : (2003) 3 MPLJ 333
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Evidence Act, 1872 — Section 134, 156Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)