High Courts08 Jul 2003Dismissed
Smt. Bhangdi Vs Smt. Ditli
Madhya Pradesh High Court · (2004) 2 MPHT 8
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 8
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,508 of 2,383
High Courts07 Jul 2003Allowed
Ram Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 3 MPHT 295
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
High Courts07 Jul 2003Dismissed
Smt. Shanti Devi Agarwal Vs V.H. Lulla
Madhya Pradesh High Court · AIR 2004 MP 58 : (2003) 4 MPHT 57 : (2003) 2 MPJR 175 : (2003) 4 MPLJ 138
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 118, 3Madhya Pradesh Accommodation Control Rules, 1966 — Rule 16
High Courts07 Jul 2003Dismissed
State of M.P. and Others Vs Shiv Prasad and Others
Madhya Pradesh High Court · (2004) 2 MPHT 202
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11(5), 6, 7
High Courts07 Jul 2003Allowed
Baldu alias Baldua Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 3 MPHT 504
Evidence Act, 1872 — Section 24, 27, 3, 8Penal Code, 1860 (IPC) — Section 201, 302, 411
High Courts04 Jul 2003Allowed
Madhya Pradesh Wakf Board Vs Abdul Rais and Others
Madhya Pradesh High Court · (2003) 4 MPHT 370
Waqf Act, 1954 — Section 5, 6Waqf Act, 1995 — Section 6, 7
High Courts03 Jul 2003
Manju Sharma and Others Vs Daulat Ram and Others
Madhya Pradesh High Court · (2003) 3 ACC 461
High Courts03 Jul 2003Dismissed
Commissioner of Income Tax Vs Nitin Munje
Madhya Pradesh High Court · (2003) 185 CTR 255 : (2003) 264 ITR 628
Income Tax Act, 1961 — Section 139(1), 260A
High Courts03 Jul 2003
Commissioner of Income Tax Vs Nathulal Gangaram Soni
Madhya Pradesh High Court · (2003) 133 TAXMAN 480
Income Tax Act, 1961 — Section 171
High Courts03 Jul 2003Dismissed
Adrija Saxena Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 211
High Courts02 Jul 2003
Manak Chand Vs Govardhan Das and Others
Madhya Pradesh High Court · (2004) 2 MPJR 407
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b)(e)
High Courts01 Jul 2003
M/S Reliable Contractors Vs Union of India
Madhya Pradesh High Court · (2004) 2 MPJR 393
Arbitration Act, 1940 — Section 20, 20(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jul 2003Allowed
Daryav Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 3 MPHT 281 : (2003) 4 MPLJ 574 : (2004) 1 RCR(Criminal) 409
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302
High Courts01 Jul 2003Dismissed
Suryanarayan Vs Shyam Lal Vyas
Madhya Pradesh High Court · (2003) 4 MPHT 109 : (2003) 2 MPJR 373 : (2003) 4 MPLJ 352 : (2003) 4 MPLJ 336
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2, 23A, 23E, 23E(1), 23E(2)
High Courts30 Jun 2003Allowed
P.C. Basu Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPJR 248 : (2004) 1 MPLJ 435
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 19
High Courts30 Jun 2003Allowed
Sarvodaya Mahila Grah Nirman Sahkari Samiti, Burhanpur, Distt. Khandwa (MP.) Vs Municipal Corporation, Burhanpur, Distt. Khandwa (MP.) and Others
Madhya Pradesh High Court · (2004) 1 MPJR 252
High Courts30 Jun 2003
Padam Kumar Jain Vs Satish Kumar and Others
Madhya Pradesh High Court · (2005) 3 ACC 492
High Courts30 Jun 2003
Steel Tubes of India Limited Vs Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2004) 136 STC 386