High Courts28 Apr 2003
Commissioner of Income Tax Vs Shikharchand Jain
Madhya Pradesh High Court · (2003) ILR (MP) 1104 : (2003) 263 ITR 221
Income Tax Act, 1961 — Section 139, 142, 143, 154, 156
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,516 of 2,383
High Courts25 Apr 2003Dismissed
Satyabhan Patel Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPLJ 331
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304, 306, 498A
High Courts25 Apr 2003
Pyar Singh Vs Smt. Kamlabai @ Smt. Vijendra Singh
Madhya Pradesh High Court · (2003) 3 ACC 420
High Courts25 Apr 2003Dismissed
Qamar Ali Vs Municipal Corporation, Bhopal
Madhya Pradesh High Court · (2004) 2 MPJR 101
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 60(6)
High Courts25 Apr 2003Dismissed
Kamal and Another Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPHT 406 : (2003) 4 MPLJ 262
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts25 Apr 2003Allowed
Ramesh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2004) CriLJ 62 : (2004) 1 JLJ 133 : (2003) 4 MPHT 78 : (2004) 1 MPLJ 235
Constitution of India, 1950 — Article 14, 21, 226Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41 , 41(1)
High Courts25 Apr 2003Allowed
Sadashiv Shivram Garud and Others Vs Food Corporation of India and Others
Madhya Pradesh High Court · (2004) 1 LLJ 353 : (2003) 4 MPLJ 183
Constitution of India, 1950 — Article 14, 16, 21, 226, 32Food Corporation of India Staff Regulations, 1971 — Rule 31, 32, 32APenal Code, 1860 (IPC) — Section 120, 420
High Courts25 Apr 2003Allowed
Glencore India Pvt. Limited and Others Vs Metalman Industries Limited and Another
Madhya Pradesh High Court · (2003) CriLJ 3368 : (2003) 3 MPHT 415 : (2003) 3 MPLJ 161
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 418, 420
High Courts25 Apr 2003
Mohammad Asif Vs State of M.P.
Madhya Pradesh High Court · (2003) 4 MPHT 343
Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Apr 2003Dismissed
Rammilan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 4 MPHT 469
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Apr 2003Allowed
Jamna Prasad Chourasia Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) ILR (MP) 368 : (2004) 1 MPHT 400 : (2003) 4 MPLJ 398
High Courts24 Apr 2003Allowed
Smt. Farhona Khan and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (1978) ILR (MP) 475 : (2003) 4 MPHT 271
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts24 Apr 2003Dismissed
Sunil Kumar Rai Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2003) ILR (MP) 1079 : (2003) 4 MPHT 261
High Courts24 Apr 2003Allowed
Gulabdas Namdeo Vs Ambuja Cement Eastern Ltd. and Others
Madhya Pradesh High Court · (2003) 3 MPHT 250 : (2003) 3 MPLJ 528 : (2004) 52 SCL 5
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts24 Apr 2003Allowed
Hiraram and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 3 MPHT 168 : (2004) 2 MPJR 284
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 2, 23, 7Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts24 Apr 2003Dismissed
Kanhaiyalal and Another Vs Sitabai and Others
Madhya Pradesh High Court · (2004) 1 ACC 176 : (2004) ACJ 1372 : (2003) 4 MPHT 74 : (2003) 4 MPLJ 89
Motor Vehicles Act, 1988 — Section 163A
High Courts23 Apr 2003Allowed
Savitri Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2003) 2 MPJR 233 : (2003) 4 MPLJ 106
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 91
High Courts23 Apr 2003Dismissed
B.P.L. Limited and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2006) 143 STC 316
Central Excises and Salt Act, 1944 — Section 11A(1)Constitution of India, 1950 — Article 226Madhya Pradesh Commercial Tax Act, 1994 — Section 28, 29, 29(1), 61
High Courts23 Apr 2003Dismissed
Ramesh Rawat and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) CriLJ 412 : (2003) 4 MPHT 288 : (2003) 3 MPLJ 495
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7(1)