High Courts17 Dec 2004Allowed
Priyanka Jaiswal Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPJR 175 : (2005) 1 MPLJ 539
Constitution of India, 1950 — Article 15(4), 16(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 1 of 44
High Courts17 Dec 2004Allowed
Jain Traders Vs M.P. Financial Corporation
Madhya Pradesh High Court · (2005) 2 MPHT 341
Companies Act, 1956 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Dec 2004
Santosh Kumar and Another Vs Amit Sirvaiya
Madhya Pradesh High Court · (2005) 2 MPHT 343
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts17 Dec 2004
Ram Das Patel Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 1 MPJR 464 : (2005) 2 MPLJ 387
High Courts17 Dec 2004Dismissed
Uttam Chand Khatik Vs State Election Commissioner of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 168
Representation of the People Act, 1950 — Section 20
High Courts17 Dec 2004Allowed
Lalit Mittal and another Vs Adesh Kumar Gupta
Madhya Pradesh High Court · (2005) 4 MPLJ 154 : (2005) 4 RCR(Criminal) 741
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 379
High Courts16 Dec 2004Allowed
S.K. Jain Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 335
High Courts16 Dec 2004Dismissed
Mintoolal Brijmohandas Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 2005 MP 205 : (2006) 1 ARBLR 623
Arbitration Act, 1940 — Section 20, 8Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 55, 56
High Courts16 Dec 2004Dismissed
Commissioner of Sales Tax and Others Vs Cigarette Agencies
Madhya Pradesh High Court · (2005) 2 MPLJ 25 : (2006) 144 STC 494
Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 11, 2, 3, 3(2), 43(1)
High Courts16 Dec 2004Dismissed
State of M.P. Vs Salma Sheikh
Madhya Pradesh High Court · (2005) 1 MPLJ 57
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 40, 41, 42, 43
High Courts16 Dec 2004Allowed
Rajendra Tiwari alias Raju, Advocate, Second Additional Govt. Prosecutor and Pleader Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 2 JLJ 79 : (2005) 3 MPHT 69 : (2005) 1 MPLJ 204
Constitution of India, 1950 — Article 14, 309Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(2), 24(3), 24(4)
High Courts16 Dec 2004Dismissed
Pradeep @ Piddi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 DMC 509 : (2005) 1 MPHT 369 : (2005) 1 MPLJ 346 : (2005) 2 RCR(Criminal) 87
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 304B
High Courts16 Dec 2004
Chameli Bai and Another Vs Munna Lal Ahirwar and Others
Madhya Pradesh High Court · (2005) 3 ACC 486 : (2005) ACJ 1365 : (2005) 4 MPLJ 86
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 297, 304A, 337
High Courts15 Dec 2004Allowed
Raghuveer and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 MPJR 351
Limitation Act, 1963 — Section 5
High Courts15 Dec 2004Allowed
Hem Kumari Vs Union of India and others
Madhya Pradesh High Court · (2005) 2 MPLJ 81
High Courts15 Dec 2004Dismissed
Surbhi Chhabra Vs Amar Chhabra and Others
Madhya Pradesh High Court · (2005) 2 DMC 421 : (2005) 1 MPLJ 20
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 437(1), 437(2), 437(3)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts15 Dec 2004Dismissed
Bal Mukund Patel Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 168
Constitution of India, 1950 — Article 311Madhya Pradesh Tribal Welfare Subordinate Class III Non-Ministerial Rules, 1970 — Rule 10
High Courts15 Dec 2004
Smt. Hem Kumari Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2005) 2 MPHT 14 : (2005) 1 MPJR 576 : (2005) 2 MPLJ 81
High Courts15 Dec 2004Dismissed
Jagdishchandra Vs Mohanlal Agrawal and Others
Madhya Pradesh High Court · (2006) 1 MPJR 429 : (2005) 1 MPLJ 388
Constitution of India, 1950 — Article 227Suits Valuation Act, 1887 — Section 3, 4, 7, 7(iv), 7(v)
High Courts15 Dec 2004Allowed
Badri Singh and Others Vs Ashok Kumar Gupta and Others
Madhya Pradesh High Court · (2005) 1 MPJR 85
Limitation Act, 1963 — Section 5