COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,514 of 2,383

High Courts06 May 2003

Metalcraft Industries Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 3 MPHT 324 : (2003) 2 MPJR 485 : (2003) 4 MPLJ 420

Urban Land (Ceiling and Regulation) Act, 1976 — Section 11 , 12, 13, 14Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4

Read judgment

High Courts06 May 2003

Vikas Gupta and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2003) 3 MPHT 330

Constitution of India, 1950 — Article 226

Read judgment

High Courts06 May 2003Allowed

Gupala Dhimar Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 3 MPHT 360 : (2004) 2 MPJR 75 : (2004) 2 MPLJ 121

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5

Read judgment

High Courts06 May 2003Allowed

The Food Corporation of India Vs Ratanlal N. Gwalani

Madhya Pradesh High Court · AIR 2004 MP 215 : (2004) 1 MPHT 56 : (2004) 1 MPLJ 552

Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 55, 73Evidence Act, 1872 — Section 115

Read judgment

High Courts06 May 2003Dismissed

Smt. Munnidevi and Another Vs Raj Kumar Singh and Others

Madhya Pradesh High Court · (2004) 3 MPHT 202 : (2004) 3 MPLJ 301

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts06 May 2003Dismissed

Prasenjit Karmakar Vs State of M.P. and others

Madhya Pradesh High Court · (2004) 1 MPLJ 458

Madhya Pradesh Re-organisation Act, 2000 — Section 66

Read judgment

High Courts06 May 2003

United India Insurance Co. Ltd. Vs Jhanjhan and Others

Madhya Pradesh High Court · (2004) 1 ACC 552 : (2003) ACJ 1792

Motor Vehicles Act, 1988 — Section 147, 170

Read judgment

High Courts05 May 2003Dismissed

Jagannath and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 05 MP CK 0092

Land Acquisition Act, 1894 — Section 4(1), 5A

Read judgment

High Courts05 May 2003Allowed

State of M.P. Vs Jagannath Lohar and Another

Madhya Pradesh High Court · (2004) 1 JLJ 217 : (2003) 2 MPJR 519 : (2003) 4 MPLJ 529 : (2004) 1 RCR(Criminal) 417

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 102, 325, 34Probation of Offenders Act, 1958 — Section 5

Read judgment

High Courts05 May 2003Dismissed

Mukesh Kumar Jain Vs Union of India (UOI)

Madhya Pradesh High Court · (2003) 3 MPLJ 568 : (2004) 55 SCL 387

Adjudication Proceedings and Appeal Rules, 1974 — Rule 3Foreign Exchange Regulation Act, 1973 — Section 33, 34, 36, 37, 38

Read judgment

High Courts05 May 2003Partly Allowed

Satish Vs Latif Khan and Others

Madhya Pradesh High Court · (2004) 1 ACC 725 : (2003) 3 MPHT 375

Motor Vehicles Act, 1988 — Section 149, 168, 171, 173, 3

Read judgment

High Courts05 May 2003Partly Allowed

Commissioner of Income Tax Vs HEG Ltd.

Madhya Pradesh High Court · (2003) 182 CTR 353 : (2003) 263 ITR 230 : (2003) 130 TAXMAN 72

Income Tax Act, 1961 — Section 5(2), 9(1), 90(2)

Read judgment

High Courts05 May 2003Dismissed

Heeralal Vs Thakur Das

Madhya Pradesh High Court · (2003) 3 MPHT 347

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

Read judgment

High Courts05 May 2003Allowed

Bahadur Singh and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2003) 3 MPHT 472 : (2003) 4 MPLJ 243 : (2002) 2 MPLJ 171

Evidence Act, 1872 — Section 27, 3, 45, 8Penal Code, 1860 (IPC) — Section 201, 302, 364, 404

Read judgment

High Courts05 May 2003Dismissed

Nand Kishore Vs Ramesh Chandra and Another

Madhya Pradesh High Court · (2003) 4 MPHT 114

Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 63

Read judgment

High Courts05 May 2003

Commissioner of Income Tax Vs A.K. Ghosh

Madhya Pradesh High Court · (2003) 131 TAXMAN 124

Income Tax Act, 1961 — Section 10, 119, 15, 16, 17

Read judgment

High Courts05 May 2003Dismissed

Laxmi Narayan Sharma Vs Life Insurance Corporation of India and Others

Madhya Pradesh High Court · (2003) 4 MPLJ 489

Read judgment

High Courts02 May 2003Allowed

Amer Jeet Sharma Vs Union of India and others

Madhya Pradesh High Court · (2004) 1 MPLJ 176

Canara Bank Service Code — Rule 21(3)(b)Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts02 May 2003

Aarti Aakulwar Vs State of M.P. and others

Madhya Pradesh High Court · (2004) 1 MPLJ 137

Read judgment

High Courts02 May 2003Dismissed

Kalpana Jain Vs Shiv Kumar Jain

Madhya Pradesh High Court · (2003) 2 DMC 828

Hindu Marriage Act, 1955 — Section 10, 13, 27, 28

Read judgment