High Courts09 Sept 2004Dismissed
Asha Ram Vs State of M.P.
Madhya Pradesh High Court · AIR 2005 MP 58 : (2004) 4 MPLJ 445
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 14 of 44
High Courts09 Sept 2004Allowed
Rajendra Prasad Dwivedi Vs Atul Kumar Dwivedi and others
Madhya Pradesh High Court · (2004) 4 MPLJ 126
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts08 Sept 2004
Commissioner of Income Tax Vs Alankar Tiles
Madhya Pradesh High Court · (2005) 196 CTR 647 : (2005) 272 ITR 447
Income Tax Act, 1961 — Section 260A
High Courts08 Sept 2004
Govind Prasad Geete Vs Smt. Vidyawati and another
Madhya Pradesh High Court · (2005) 2 MPLJ 436
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)(c)
High Courts08 Sept 2004Allowed
Viran Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 4 MPHT 220
Criminal Procedure Code, 1973 (CrPC) — Section 357Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts08 Sept 2004Dismissed
Indore Wire Company Ltd. Vs CESTAT
Madhya Pradesh High Court · (2005) 183 ELT 137
Constitution of India, 1950 — Article 227
High Courts08 Sept 2004
Dinesh Vs Kaluram and Others
Madhya Pradesh High Court · (2005) 3 ACC 349 : (2006) ACJ 608
High Courts06 Sept 2004Dismissed
Salim and Another Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 390 : (2004) 4 MPLJ 345
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 306, 34
High Courts06 Sept 2004Dismissed
Mahendra Kumar and Company Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 4 MPHT 77 : (2004) 4 MPLJ 100
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 83
High Courts06 Sept 2004
Surya Roshni Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 174 ELT 17
High Courts06 Sept 2004Allowed
Rekha Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 DMC 151 : (2005) 1 MPHT 445 : (2005) 1 MPLJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 498A, 506(II)
High Courts06 Sept 2004Dismissed
Rakesh Chaturvedi (Capt.) and others Vs Inspector, Weights and Measures
Madhya Pradesh High Court · (2004) 4 MPLJ 307
Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33, 47, 5, 51, 63Standards of Weights and Measures Act, 1976 — Section 24, 28, 3, 63(a)(ii), 83
High Courts06 Sept 2004Dismissed
Shri Sharda Prabandhak Samiti, Maihar and another Vs Indrasen Jali
Madhya Pradesh High Court · (2004) 4 MPLJ 537
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts06 Sept 2004Allowed
New India Assurance Company Limited Vs Rajendra Prasad Soni
Madhya Pradesh High Court · (2004) 4 MPLJ 122
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts06 Sept 2004
Rewaram and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 1 MPHT 85 : (2004) 4 MPLJ 351
Criminal Procedure Code, 1973 (CrPC) — Section 203, 203(4), 397, 398, 399Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1)(10)
High Courts03 Sept 2004Allowed
Vijay Singh Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 299 : (2004) 4 MPLJ 543
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 300
High Courts03 Sept 2004Dismissed
Smt. Mahrania and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) ILR (MP) 901 : (2004) 4 MPHT 225
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts03 Sept 2004Dismissed
National Insurance Co. Ltd. Vs Shankarlal and Another
Madhya Pradesh High Court · (2005) 2 ACC 338 : (2006) ACJ 2645 : (2005) 1 MPJR 362 : (2005) 1 MPLJ 88
Motor Vehicles Act, 1988 — Section 10, 149, 149(2), 173, 181
High Courts03 Sept 2004Allowed
Commissioner of Income Tax Vs Smt. Kanti Devi Gupta
Madhya Pradesh High Court · (2005) 274 ITR 526 : (2006) 156 TAXMAN 77
Income Tax Act, 1961 — Section 147, 148, 260A
High Courts02 Sept 2004
Commissioner of Income Tax Vs Bhagirath and Bros.
Madhya Pradesh High Court · (2005) 143 TAXMAN 323
Income Tax Act, 1961 — Section 256(1), 256(2)