High Courts14 Dec 2004Allowed
S. Kumar Ltd. Vs Additional Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 352 : (2007) 6 VST 412
Madhya Pradesh General Sales Tax Act, 1958 — Entry 1
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 2 of 44
High Courts14 Dec 2004Allowed
Ramrajidubey and another Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 1 MPJR 311 : (2005) 2 MPLJ 150
High Courts13 Dec 2004Allowed
Mahendra Palariya Vs M.P. State Election Commission and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 245
Madhya Pradesh Municipalities Act, 1961 — Section 32C
High Courts13 Dec 2004
Ajay Krishna Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2005) 1 CTLJ 441 : (2005) ILR (MP) 306 : (2005) 1 MPHT 299 : (2005) 1 MPLJ 306
Constitution of India, 1950 — Article 14
High Courts13 Dec 2004Allowed
Bapu and Another Vs Lakhha Banjara deceased through LRs. and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 593
Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 35(3)
High Courts13 Dec 2004Dismissed
Jay Engineering Works Ltd. Vs Industry Facilitation Council and Another
Madhya Pradesh High Court · (2005) 4 BC 64 : (2005) 2 JLJ 9
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 10, 7Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 2, 22
High Courts13 Dec 2004Dismissed
Kailash Kumar Vs Union of India and others
Madhya Pradesh High Court · (2005) 2 MPJR 23 : (2005) 2 MPLJ 97
High Courts13 Dec 2004Dismissed
Mahesh Kumar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2005) 1 MPHT 263 : (2005) 1 MPLJ 532
Constitution of India, 1950 — Article 14, 226, 227
High Courts10 Dec 2004Dismissed
Nahar Allied Agencies Vs Hindustan Petroleum Corporation Limited and Others
Madhya Pradesh High Court · (2005) 3 MPHT 139
Arbitration and Conciliation Act, 1996 — Section 14, 17, 2, 2(1), 27Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 6 Rule 14, Order 6 Rule 15Madhya Pradesh Arbitration Rules, 1997 — Rule 4, 4(1), 8
High Courts10 Dec 2004Dismissed
Mangli and another Vs Roopnarain and others
Madhya Pradesh High Court · (2005) 2 MPLJ 176
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145Transfer of Property Act, 1882 — Section 53A
High Courts09 Dec 2004Dismissed
Krishnakant Malviya Vs Durgeshnandini
Madhya Pradesh High Court · (2005) 1 MPLJ 339
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24, 9
High Courts09 Dec 2004Allowed
Sirpal Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 1 MPHT 358
Constitution of India, 1950 — Article 311
High Courts09 Dec 2004Allowed
Kanchan Singh Rajpur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 MPHT 366 : (2005) 1 MPLJ 476
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 20
High Courts09 Dec 2004Dismissed
Commissioner of Income Tax Vs Dr. Ashok Jain
Madhya Pradesh High Court · (2005) 275 ITR 350 : (2007) 158 TAXMAN 69
Income Tax Act, 1961 — Section 158BC, 260A
High Courts09 Dec 2004Dismissed
Commissioner of Income Tax Vs Senior Accounts Officer, Madhya Pradesh Electricity Board
Madhya Pradesh High Court · (2005) 197 CTR 276 : (2005) 276 ITR 84 : (2006) 154 TAXMAN 335
Income Tax Act, 1961 — Section 194, 2(35), 201, 201(1), 260A
High Courts09 Dec 2004Dismissed
Commissioner of Income Tax Vs Jabalpur Co-operative Milk Producers Union Ltd.
Madhya Pradesh High Court · (2005) 197 CTR 334 : (2005) 276 ITR 649
Income Tax Act, 1961 — Section 271(1)
High Courts08 Dec 2004Allowed
Sudhir Jaisani Vs State of M.P. and another
Madhya Pradesh High Court · (2005) 2 MPLJ 162
High Courts08 Dec 2004Allowed
Raju Dubey Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 1 MPHT 372 : (2005) 1 MPLJ 607
Constitution of India, 1950 — Article 311
High Courts08 Dec 2004
Jagendra Singh Chandel Vs State of M.P. and another
Madhya Pradesh High Court · (2005) 2 MPLJ 384
High Courts08 Dec 2004Allowed
Smt. Uma Devi Vs Kamlesh
Madhya Pradesh High Court · (2005) 2 MPJR 273
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13(1A)