High Courts19 Nov 2002Allowed
Mohan Singh Vs Ratan Singh Kushwah and Others
Madhya Pradesh High Court · (2003) 2 JLJ 327
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 28, 28(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,541 of 2,383
High Courts19 Nov 2002Dismissed
Ram Prasad Agrawal and Another Vs Bhagwandas
Madhya Pradesh High Court · (2002) ILR (MP) 1019 : (2003) 1 MPHT 36 : (2003) 4 MPLJ 88
Court Fees Act, 1870 — Section 7
High Courts19 Nov 2002
Suresh Vs Gajjo @ Gajju and Others
Madhya Pradesh High Court · (2003) 1 ACC 335
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts19 Nov 2002Dismissed
Gwalior Synthetics Pvt. Ltd. Vs M.P. Electricity Board and others
Madhya Pradesh High Court · (2003) 1 MPJR 301 : (2003) 1 MPLJ 452
Madhya Pradesh Electricity Duty Act, 1949 — Section 3BTextiles Committee Act, 1963 — Section 2(g)
High Courts19 Nov 2002Allowed
Satnam Singh and another Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPLJ 494
Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts19 Nov 2002
Ganesh Lal Bathri Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 1002 : (2002) ILR (MP) 1039 : (2003) 2 MPHT 527 : (2003) 3 MPLJ 326 : (2003) 4 RCR(Criminal) 53
Prevention of Insults to National Honour Act, 1971 — Section 2, 3
High Courts19 Nov 2002Allowed
Manik Chand Samdadia Vs Premchand and Others
Madhya Pradesh High Court · (2003) 1 MPJR 482 : (2003) 3 MPLJ 206
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(b), 12(1)(f), 13
High Courts18 Nov 2002Allowed
Mohammad Rashid Khan Vs Madhya Pradesh State Road Trans. Corporation and Another
Madhya Pradesh High Court · (2004) ACJ 1135
High Courts18 Nov 2002Allowed
Sobhraj Sindhi and Another Vs Mohd. Jahoor and Others
Madhya Pradesh High Court · (2003) 1 MPHT 33
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts15 Nov 2002Allowed
Jagannath and Others Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPJR 490
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Nov 2002
Aarti Singh Vs Usha Kol and others
Madhya Pradesh High Court · (2003) 1 MPJR 252 : (2003) 2 MPLJ 224
Madhya Pradesh Municipalities Act, 1961 — Section 20(2), 26(2)
High Courts15 Nov 2002
National Insurance Co. Ltd. Vs Kishanlal and Others
Madhya Pradesh High Court · (2003) 2 ACC 565
Motor Vehicles Act, 1988 — Section 173
High Courts15 Nov 2002Dismissed
Swan Finance Limited Vs Pratibha Cold Storage (P) Ltd.
Madhya Pradesh High Court · (2003) 2 CompLJ 20 : (2004) 50 SCL 289
Companies Act, 1956 — Section 433, 443(2)
High Courts13 Nov 2002Allowed
Malav Cultures Pvt. Ltd. Vs Somyak Real Estate
Madhya Pradesh High Court · (2003) 2 MPHT 14
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(4)
High Courts13 Nov 2002Allowed
Raghunath Prasad Mohanlal and Others Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2003) 179 CTR 48 : (2003) 1 MPLJ 169
Income Tax Act, 1961 — Section 271(1), 276, 276C, 277, 278B
High Courts13 Nov 2002Allowed
Narendra Singh Thakur Vs The Divisional Railway Manager, Central Railway, Jabalpur and Another
Madhya Pradesh High Court · (2004) 1 MPJR 114
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 137
High Courts13 Nov 2002Dismissed
Shree Amarlal Kirana Stores Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2003) 180 CTR 355 : (2003) 259 ITR 572 : (2003) 126 TAXMAN 512
Finance (No. 2) Act, 1998 — Section 95Income Tax Act, 1961 — Section 249, 249(3), 249(4), 253(5)
High Courts12 Nov 2002Partly Allowed
Brijmohan Vs State of M.P.
Madhya Pradesh High Court · (2003) 2 MPHT 165
Penal Code, 1860 (IPC) — Section 100, 300, 302, 304
High Courts12 Nov 2002Allowed
Smt. Moti Bai and Others Vs Smt. Kapoor Chand @ Smt. Jamna Bai and Others
Madhya Pradesh High Court · (2004) ACJ 1656 : (2003) 1 MPHT 188
Limitation Act, 1963 — Article 136, 6Motor Vehicles Act, 1988 — Section 168
High Courts12 Nov 2002
Moti Bai and Others Vs Kapoor Chand @ Jamna Bai and Others
Madhya Pradesh High Court · (2005) 2 ACC 566
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 6