High Courts02 May 2003
Badri Vishal Tiwari and Another Vs Secretary, Non-Collegiate Education and Others
Madhya Pradesh High Court · AIR 2004 MP 121 : (2003) 3 MPHT 354 : (2003) 2 MPJR 470 : (2003) 4 MPLJ 2
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,515 of 2,383
High Courts02 May 2003Allowed
Sukhdin Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPHT 495 : (2004) 2 MPJR 33 : (2003) 3 MPLJ 412
Criminal Procedure Code, 1973 (CrPC) — Section 439Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13, 2BPenal Code, 1860 (IPC) — Section 212, 216
High Courts02 May 2003Dismissed
Arun Kumar Pandey Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 3 MPHT 40 : (2003) 3 MPLJ 90
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)Madhya Pradesh Fundamental Rules — Rule 56
High Courts02 May 2003Allowed
Akbar Ali and others Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 291
Penal Code, 1860 (IPC) — Section 34, 418, 420
High Courts02 May 2003Allowed
Satyendra Kumar Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPJR 204 : (2003) 4 MPLJ 268
High Courts01 May 2003
Avtar Singh Vs ITO
Madhya Pradesh High Court · (2003) 132 TAXMAN 113
Income Tax Act, 1961 — Section 2, 260ATransfer of Property Act, 1882 — Section 53A, 54E, 54F
High Courts01 May 2003Allowed
Ramlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) ILR (MP) 728 : (2003) 4 MPHT 354
Forest Act, 1927 — Section 30, 33(1)Madhya Pradesh Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 1(3), 15(1), 15(2), 16, 18
High Courts01 May 2003
Suresh Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (2005) ACJ 958
High Courts01 May 2003
Suresh @ Sur Singh Vs New India Insurance Co. Ltd.
Madhya Pradesh High Court · (2003) 3 ACC 394
High Courts30 Apr 2003
State Bank of India Vs Asha Chouhan
Madhya Pradesh High Court · (2006) 3 ACC 320 : (2004) 1 MPLJ 268
Employees Compensation Act, 1923 — Section 12, 2, 30
High Courts30 Apr 2003Dismissed
Santosh Nema Vs Punjab National Bank and others
Madhya Pradesh High Court · (2004) 1 MPLJ 296
Evidence Act, 1872 — Section 107, 108
High Courts30 Apr 2003Dismissed
Assistant General Manager, State Bank of India Vs Asha Chouhan
Madhya Pradesh High Court · (2004) ACJ 1474 : (2004) 102 FLR 276 : (2004) 2 LLJ 708
Workmens Compensation Act, 1923 — Section 12(1), 2(1), 30(1)
High Courts30 Apr 2003Allowed
Smt. Anjana Banerjee Vs Aajad Kumar Ratna
Madhya Pradesh High Court · (2003) 3 MPHT 344 : (2003) 2 MPJR 376 : (2003) 4 MPLJ 40 : (2004) 1 RCR(Criminal) 26
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49, 52Juvenile Justice Act, 1986 — Section 32, 32(2), 37Penal Code, 1860 (IPC) — Section 302, 363, 364A
High Courts29 Apr 2003Dismissed
Mysore Cements Ltd. Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 1 MPLJ 431
Mines and Minerals (Development and Regulation) Act, 1957 — Section 30, 9, 9(1)
High Courts29 Apr 2003Dismissed
Smt. Helen Wallia Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) CriLJ 557 : (2003) 4 MPHT 160 : (2003) 4 MPLJ 437
Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 24, 25, 26, 28, 39
High Courts28 Apr 2003Allowed
Namita Agnihotri Vs Dr. Rekha Barethia and Another
Madhya Pradesh High Court · (2003) 4 MPLJ 257
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 500Scheduled Castes and Scheduled Tribes (Presentation of Atrocities) Act — Section 3(1)(x)
High Courts28 Apr 2003Dismissed
Manorama Garg Vs Rani Durgawati Vishwavidyalaya, Jabalpur and another
Madhya Pradesh High Court · (2004) 1 MPLJ 35
High Courts28 Apr 2003Dismissed
Ram Milan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 4 MPHT 373
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Apr 2003Dismissed
Commissioner of Income Tax Vs Sanjeev Mehrotra
Madhya Pradesh High Court · (2003) 4 MPHT 249 : (2004) 135 TAXMAN 140
Income Tax Act, 1961 — Section 143(1), 143(2), 154