High Courts20 Nov 2003Dismissed
Su Kumar Vs Ratan Kumari and others
Madhya Pradesh High Court · (2004) 3 MPLJ 352
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23E
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2003
1,036 judgments · page 5 of 52
High Courts20 Nov 2003
Kiran Gupta Vs Pizza Hut International, LLe and Others
Madhya Pradesh High Court · (2004) 3 MPLJ 329 : (2004) 28 PTC 279
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts20 Nov 2003Allowed
Mangilal and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 1 MPHT 138
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 Nov 2003Dismissed
Ajit Ajay Estate and Resorts (P) Ltd. Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2004) 186 CTR 417 : (2004) 135 TAXMAN 543
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts20 Nov 2003Dismissed
Smt. Satyawati Sharma Vs Krishna Sharma
Madhya Pradesh High Court · (2004) 101 FLR 61 : (2004) 2 MPHT 34
Succession Act, 1925 — Section 372
High Courts20 Nov 2003Partly Allowed
Ku. Ruchira Guha Vs Professional Examination Board and Another
Madhya Pradesh High Court · (2004) 1 MPHT 241 : (2004) 3 MPLJ 54
Constitution of India, 1950 — Article 14, 16, 226Madhya Pradesh and Dental Graduate Entrance Examination Rules, 2003 — Rule 5.0, 9.3
High Courts20 Nov 2003Allowed
Kamla and Others Vs Durga and Others
Madhya Pradesh High Court · (2005) ACJ 1497
High Courts20 Nov 2003Dismissed
Prabhunarayan Nai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 1 MPHT 482
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 376
High Courts19 Nov 2003Allowed
Smt. Seema Arora Vs Dinesh Kumar Arora
Madhya Pradesh High Court · (2004) 3 MPHT 40 : (2004) 2 MPLJ 566
Hindu Marriage Act, 1955 — Section 13(1)
High Courts19 Nov 2003Partly Allowed
Suresh Chandra Vs Satya Narayan
Madhya Pradesh High Court · (2004) 1 MPHT 238
Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 22(2)
High Courts19 Nov 2003Dismissed
Smt. Anika Bi Vs Anees Ahmad Siddiqui and Others
Madhya Pradesh High Court · AIR 2005 MP 64 : (2004) 1 MPLJ 315
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96Evidence Act, 1872 — Section 90Transfer of Property Act, 1882 — Section 109
High Courts18 Nov 2003Dismissed
Manoj Kumar Shukla Vs State of M.P.
Madhya Pradesh High Court · (2004) 4 MPLJ 179
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(1), 42, 50, 55, 57
High Courts18 Nov 2003Allowed
K.M. Rai Vs High Court of M.P. and Another
Madhya Pradesh High Court · (2004) 1 MPJR 481
High Courts18 Nov 2003
Mittal Contracts Pvt. Ltd. Vs IRCON International Ltd.
Madhya Pradesh High Court · (2004) 2 ARBLR 130 : (2004) 1 MPHT 87 : (2004) 2 MPLJ 190
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts18 Nov 2003Dismissed
Oriental Bank of Commerce Vs Mrs. Rajrani
Madhya Pradesh High Court · AIR 2005 MP 49 : (2004) 1 MPHT 462 : (2004) 1 MPJR 228 : (2004) 1 MPLJ 470
Civil Procedure Code, 1908 (CPC) — Section 52
High Courts18 Nov 2003Dismissed
Alok Kumar Jain Vs Mrs. Rajni Bala Jain
Madhya Pradesh High Court · (2004) 1 DMC 769
Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 Nov 2003Dismissed
Malkhan Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 2 JLJ 419 : (2003) 4 MPLJ 577
Constitution of India, 1950 — Article 166(1), 166(3)Land Acquisition Act, 1984 — Section 17, 4, 5, 5A, 6
High Courts18 Nov 2003Allowed
Roshan Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPLJ 326 : (2004) 4 RCR(Criminal) 145
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 323Probation of Offenders Act, 1958 — Section 4
High Courts18 Nov 2003
Kamdhenu Housing Co-operative Society Vs Nagar Nigam
Madhya Pradesh High Court · (2004) 1 MPHT 322 : (2004) 3 MPLJ 240
Madhya Pradesh Municipal Corporation Act, 1956 — Section 307(2), 308A
High Courts17 Nov 2003Allowed
Smt. Geeta Devi Mishra and Others Vs Anil Kumar Tiwari and Others
Madhya Pradesh High Court · (2005) ACJ 424 : (2004) 1 MPHT 82 : (2004) 1 MPLJ 373
Motor Vehicles Act, 1988 — Section 140, 147, 149(2), 173Repealing and Amending Act, 2001 — Section 4