High Courts21 Apr 2003Allowed
Jagdish Vs State of M.P.
Madhya Pradesh High Court · (2003) 3 MPLJ 552
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 7(i)
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,518 of 2,383
High Courts21 Apr 2003Allowed
Sanjay Mishra and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2003) 3 MPHT 409
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 228, 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 323, 342, 364
High Courts17 Apr 2003Dismissed
Nandi Bai Vs Shyamubai and Another
Madhya Pradesh High Court · (2004) 1 BC 199
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Apr 2003Allowed
Gula Vs State of M.P.
Madhya Pradesh High Court · (2003) 3 MPHT 339 : (2003) 3 MPLJ 419
Evidence Act, 1872 — Section 154, 32, 32(1), 45, 60Penal Code, 1860 (IPC) — Section 304, 325
High Courts17 Apr 2003Dismissed
Harish K. Kodwani Vs Pappi Bhaiya
Madhya Pradesh High Court · (2003) 3 MPHT 62
Madhya Pradesh Municipalities Act, 1961 — Section 20, 21, 26
High Courts17 Apr 2003Allowed
Smt. Shakun Shivhare and Others Vs Dharamraj and Others
Madhya Pradesh High Court · (2003) 3 MPHT 246
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts17 Apr 2003Allowed
Devi Prasad and Another Vs Ramniwas and Others
Madhya Pradesh High Court · (2003) 3 MPHT 211 : (2003) 3 MPLJ 296
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, 115
High Courts17 Apr 2003Dismissed
R.K. Jain Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2004) 191 CTR 50 : (2004) 266 ITR 351 : (2004) 139 TAXMAN 137
Income Tax Act, 1961 — Section 256(2), 69A
High Courts17 Apr 2003
Rukmini Bai Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2004) 140 TAXMAN 289
Income Tax Act, 1961 — Section 148, 271, 69A
High Courts16 Apr 2003Dismissed
Mangaldeen Vs Munnibai
Madhya Pradesh High Court · (2003) 2 DMC 751
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 28
High Courts16 Apr 2003Dismissed
Smt. Kamalshri @ Priya Jain Vs Pramod Kumar
Madhya Pradesh High Court · (2004) 1 DMC 789
Hindu Marriage Act, 1955 — Section 13(1)
High Courts16 Apr 2003Dismissed
Santlal Khera Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2004 MP 48 : (2004) 2 JLJ 78 : (2003) 3 MPHT 467 : (2003) 4 MPLJ 109
Central Motor Vehicles Rules, 1989 — Rule 88(3)
High Courts16 Apr 2003Allowed
Tejumal Vs Ram Pratap Jaiswal
Madhya Pradesh High Court · (2003) 3 BC 311 : (2004) 1 MPLJ 17
High Courts16 Apr 2003
Narendra Kumar Gupta Vs Mrs. Mamta Gupta
Madhya Pradesh High Court · (2004) 1 DMC 454
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts16 Apr 2003
Jasram Vs Kaptan Singh Thakur and Others
Madhya Pradesh High Court · (2003) 2 ACC 298
Motor Vehicles Act, 1988 — Section 170, 173
High Courts16 Apr 2003Dismissed
Beena Bai Bhate Vs State of M.P.
Madhya Pradesh High Court · (2003) 3 MPLJ 477
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 14, 17A, 18, 18(1), 18(2)
High Courts16 Apr 2003Allowed
M.P. State Industrial Co-Operative Federation Limited Vs Uttam Singh and Others
Madhya Pradesh High Court · (2003) 4 MPLJ 206
Madhya Pradesh Co-operative Societies Act, 1960 — Section 52B, 64
High Courts16 Apr 2003Dismissed
Aslam Khan Vs Dr. Sultan Ajim and another
Madhya Pradesh High Court · (2004) 1 MPLJ 85
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts14 Apr 2003
Commissioner of Income Tax Vs Ajanta Talkies
Madhya Pradesh High Court · (2004) 190 CTR 280
Income Tax Act, 1961 — Section 4
High Courts14 Apr 2003Dismissed
Commissioner of Income Tax Vs Balchand Ajit Kumar
Madhya Pradesh High Court · (2004) 135 TAXMAN 180
Income Tax Act, 1961 — Section 256(1), 260A