High Courts22 Sept 2004Dismissed
Ramniwas Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 JLJ 318
Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 13 of 44
High Courts22 Sept 2004Dismissed
Pradeep Singh Parihar Vs Eveready Industries India Ltd. and Others
Madhya Pradesh High Court · (2005) 1 MPHT 102
Madhya Pradesh Shops and Establishments Act, 1958 — Section 58(1), 58(2)Madhya Pradesh Shops and Establishments Rules, 1959 — Rule 14
High Courts22 Sept 2004Allowed
Commissioner of Income Tax Vs Chhagan Lal Kishan Lal and Co.
Madhya Pradesh High Court · (2005) 143 TAXMAN 117
Income Tax Act, 1961 — Section 256(1), 256(2), 80I, 80II
High Courts21 Sept 2004
Commissioner of Income Tax Vs G.M. Mittal Stainless Steel Ltd.
Madhya Pradesh High Court · (2004) 192 CTR 18 : (2004) 271 ITR 219 : (2005) 142 TAXMAN 349
Income Tax Act, 1961 — Section 254(1), 4
High Courts21 Sept 2004
Commissioner of Income Tax Vs Ratra Consultants and Contractors (P.) Ltd.
Madhya Pradesh High Court · (2005) 143 TAXMAN 27
Income Tax Act, 1961 — Section 260A
High Courts20 Sept 2004
Gopal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 JLJ 269 : (2004) 4 MPHT 195 : (2005) 1 MPJR 141 : (2004) 4 MPLJ 238 : (2005) 1 RCR(Criminal) 126
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)
High Courts20 Sept 2004Dismissed
Union of India and Others Vs O.P. Manchanda
Madhya Pradesh High Court · (2005) 1 MPJR 65
High Courts20 Sept 2004Dismissed
Somvatibai Jhariya Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 34
High Courts17 Sept 2004Allowed
Vijay Kumar Bansal and Another Vs Vinod Kumar Rai and Another
Madhya Pradesh High Court · (2005) 2 ACC 611 : (2006) ACJ 1424 : (2005) 1 MPHT 68 : (2005) 1 MPLJ 404
Motor Vehicles Act, 1988 — Section 10(2), 2(21), 2(35), 2(47), 3
High Courts15 Sept 2004Allowed
Prof. S.K. Nema Vs Vice Chancellor, Rani Durgawati Vishwavidyalaya and Others
Madhya Pradesh High Court · (2004) 4 MPHT 530 : (2004) 4 MPLJ 375
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49
High Courts14 Sept 2004Allowed
Uma Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 233
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts14 Sept 2004Dismissed
Sher Zamir Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 MPHT 73 : (2004) 4 MPLJ 510 : (2005) 1 RCR(Criminal) 462
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20Juvenile Justice Act, 1986 — Section 32
High Courts14 Sept 2004Allowed
Unitech Limited Vs Additional Commercial Tax Officer and Another
Madhya Pradesh High Court · (2006) 146 STC 648
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Commercial Tax Act, 1994 — Section 45(3), 6Madhya Pradesh General Sales Tax Act, 1958 — Section 4A
High Courts14 Sept 2004Dismissed
State Bank of Indore Vs National Textile Corporation and another
Madhya Pradesh High Court · (2005) 1 MPJR 282 : (2004) 4 MPLJ 214
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 211, 212Negotiable Instruments Act, 1881 (NI) — Section 30, 31
High Courts13 Sept 2004Dismissed
Anil Kulkarni and another Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 2 MPJR 368 : (2004) 4 MPLJ 539
Criminal Procedure Code, 1973 (CrPC) — Section 245Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts13 Sept 2004Dismissed
Chhotelal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) ILR (MP) 971 : (2005) 1 MPHT 374
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts09 Sept 2004Dismissed
Bindra Builders and Contractors Pvt. Ltd. Vs Ranjan Pathak and Others
Madhya Pradesh High Court · (2005) 1 MPHT 225 : (2004) 2 MPJR 386 : (2004) 4 MPLJ 449
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts09 Sept 2004Dismissed
Agam Prasad and Another Vs Bhakt Prasad
Madhya Pradesh High Court · (2004) 4 MPHT 520 : (2004) 4 MPLJ 348
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2
High Courts09 Sept 2004Dismissed
Patha alias Laxman Kol Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 4 MPHT 313
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Sept 2004Allowed
State of Madhya Pradesh and Another Vs Jiwanlal Chikotiya and Another
Madhya Pradesh High Court · AIR 2005 MP 76 : (2004) 4 MPHT 497 : (2005) 1 MPJR 165 : (2004) 4 MPLJ 470
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 79, 80Court Fees Act, 1870 — Section 7