COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,504 of 2,383

High Courts30 Jul 2003Dismissed

Dr. A.K. Baratt Vs State of M.P. and Another

Madhya Pradesh High Court · (2004) 2 MPHT 457 : (2004) 3 MPLJ 467

Constitution of India, 1950 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3(1), 4

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High Courts30 Jul 2003

Seeta Charan Banwari Vs M.P. Rajya Bhumi Vikas Nigam and Another

Madhya Pradesh High Court · (2003) 4 MPHT 232 : (2003) 4 MPLJ 274

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High Courts30 Jul 2003Allowed

Bhagwan Singh Rawat Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 4 MPHT 309

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 55, 59

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High Courts30 Jul 2003Allowed

Umashankar Tiwari Vs Commissioner, City Municipal Corporation and Others

Madhya Pradesh High Court · (2003) 4 MPHT 480 : (2003) 3 MPLJ 464

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts30 Jul 2003Allowed

Chokhelal Sahu Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 4 MPHT 484 : (2003) 4 MPLJ 288

Madhya Pradesh Shaskiya Sevak (Adhivarshkiya Aayu) Dwitiya Sanshodhan Adhiniyam, 1998 — Section 2

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High Courts30 Jul 2003Dismissed

Mahankal Agencies Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 4 MPLJ 569

Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 62

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High Courts30 Jul 2003

Shiva Vs Chander Mohan and Others

Madhya Pradesh High Court · (2004) ACJ 2124

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High Courts29 Jul 2003Dismissed

Subhash Kher Vs Jawaharlal Nehru Krishi Vishwa Vidyalaya, Jabalpur and others

Madhya Pradesh High Court · (2004) 2 MPLJ 75

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 3(1)(d)

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High Courts29 Jul 2003

Roshan General Store Vs Vivek Gupta

Madhya Pradesh High Court · AIR 2004 MP 42 : (2003) 2 MPJR 310 : (2003) 4 MPLJ 342

Civil Procedure Code Amendment Act, 2002 — Order 18 Rule 5Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4

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High Courts29 Jul 2003Dismissed

Ku. Nalini Chauhan and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 3 MPHT 541 : (2003) 4 MPLJ 78

Constitution of India, 1950 — Article 226, 227

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High Courts29 Jul 2003Dismissed

Darbari Vs Sunwa and Another

Madhya Pradesh High Court · (2004) 2 MPHT 111 : (2004) 2 MPLJ 490

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34

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High Courts29 Jul 2003Dismissed

Pratap Singh Vs Bademjee

Madhya Pradesh High Court · (2003) 4 MPHT 292

Civil Procedure Code, 1908 (CPC) — Section 148

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High Courts29 Jul 2003Dismissed

Shri Mahaveerdas Shastri Vs Shri Sadguru Seva Sangh and Another

Madhya Pradesh High Court · (2004) 1 MPHT 383 : (2004) 1 MPJR 529

Evidence Act, 1872 — Section 45, 47, 68, 73Succession Act, 1925 — Section 63, 68Transfer of Property Act, 1882 — Section 3

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High Courts29 Jul 2003Dismissed

Rajendra Yadav Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 4 MPLJ 44

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Excise Act, 1915 — Section 31(4)(b), 33

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High Courts28 Jul 2003Dismissed

Shyam Narayan Vs Union of India and others

Madhya Pradesh High Court · (2004) 3 MPLJ 216

Constitution of India, 1950 — Article 132(1), 134A

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High Courts28 Jul 2003Dismissed

Commissioner of Income Tax Vs Vallabh Leasing and Finance Co. Pvt. Ltd.

Madhya Pradesh High Court · (2004) 187 CTR 20 : (2004) 265 ITR 1 : (2004) 134 TAXMAN 770

Income Tax (Amendment) Act, 1987 — Section 36, 36(1)Income Tax Act, 1922 — Section 44FIncome Tax Act, 1961 — Section 94, 94(1), 94(2), 94(3)

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High Courts28 Jul 2003

STI Finance Ltd. Vs Premier Industries (India) Ltd.

Madhya Pradesh High Court · (2003) 4 CompLJ 425 : (2004) 49 SCL 552

Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22

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High Courts28 Jul 2003Dismissed

Tower Engg. Works Vs Union Bank of India and Others

Madhya Pradesh High Court · AIR 2005 MP 47 : (2003) 4 MPHT 241

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(4), 115Court Fees Act, 1870 — Section 35

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High Courts28 Jul 2003Allowed

Dodsal Limited Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2003) 3 MPHT 446 : (2003) 4 MPLJ 236

Madhya Pradesh Electricity Duty Act, 1949 — Section 2, 3, 3B

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High Courts25 Jul 2003

Chetram and Others Vs Mewaldas and Co. and Others

Madhya Pradesh High Court · (2003) 3 ACC 435

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