High Courts26 Jul 2004Dismissed
Ashish Garg Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 2 MPHT 183
Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 119(6)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 22 of 44
High Courts26 Jul 2004Allowed
Life Insurance Corporation of India Vs Smt. Gitadevi Rathi
Madhya Pradesh High Court · (2005) 2 BC 7
Civil Procedure Code, 1908 (CPC) — Section 96Insurance Act, 1938 — Section 45
High Courts26 Jul 2004Dismissed
Raju Kushwaha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 3 MPHT 546
Penal Code, 1860 (IPC) — Section 376(1), 450
High Courts23 Jul 2004
Mithlesh Sikarwar and Others Vs Bhagwan Singh Kirar and Others
Madhya Pradesh High Court · (2006) ACJ 766
High Courts23 Jul 2004Dismissed
Yashoda Trading Company and Another Vs Mittal Cotton Company Ltd.
Madhya Pradesh High Court · (2005) 2 BC 18 : (2004) 4 CompLJ 607 : (2005) 63 SCL 502
Companies Act, 1956 — Section 433
High Courts23 Jul 2004Allowed
Gouri Shankar Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 JLJ 146 : (2004) 4 MPLJ 16
Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 11, 12, 4(1), 5
High Courts22 Jul 2004Dismissed
Rajendra Vs Smt. Meena
Madhya Pradesh High Court · AIR 2005 MP 166 : (2004) ILR (MP) 1146
Hindu Marriage Act, 1955 — Section 13, 13(1), 28, 9
High Courts22 Jul 2004
Murari Lal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 4 MPHT 379
High Courts22 Jul 2004Dismissed
Commissioner of Income Tax Vs V. Raghavan
Madhya Pradesh High Court · (2005) 274 ITR 64 : (2006) 156 TAXMAN 246
Income Tax Act, 1961 — Section 158BC, 260A
High Courts21 Jul 2004Dismissed
U.S.A. Hotel, Satna Vs Regional Provident Fund Commissioner, Jabalpur and another
Madhya Pradesh High Court · (2004) 3 MPLJ 653
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 2(e), 2AFactories Act, 1948 — Section 7
High Courts21 Jul 2004Dismissed
Harinarayan Khati Vs Rekhabai
Madhya Pradesh High Court · (2004) 4 MPHT 270 : (2004) 4 MPLJ 455 : (2005) 1 RCR(Criminal) 736
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 29(2)
High Courts21 Jul 2004Dismissed
Smt. Maya Trivedi Vs Rajnikant Tiwari
Madhya Pradesh High Court · (2005) 2 MPHT 190
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
High Courts21 Jul 2004
Rajendra Singh Raghuvanshi Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 3 MPHT 373 : (2004) 4 MPLJ 6
Constitution of India, 1950 — Article 226, 311Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40
High Courts21 Jul 2004Allowed
Genda Lal Sharma Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPJR 536
High Courts20 Jul 2004Allowed
Dhannalal Vs Dharamlal
Madhya Pradesh High Court · (2004) 4 MPHT 42 : (2004) 4 MPLJ 432 : (2005) 1 RCR(Civil) 343 : (2005) 1 RCR(Criminal) 469
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 73
High Courts20 Jul 2004
Smt. Kirti Chouksey Vs Rajiv Chouksey
Madhya Pradesh High Court · (2004) 4 MPHT 187 : (2005) 1 MPLJ 162
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts19 Jul 2004
Mubarik and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 3 MPHT 473
Criminal Procedure Code, 1973 (CrPC) — Section 155Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 304B
High Courts19 Jul 2004Dismissed
Commissioner of Income Tax Vs P.M. Steels (P) Ltd.
Madhya Pradesh High Court · (2004) 191 CTR 45 : (2004) 141 TAXMAN 311
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 256(2)
High Courts19 Jul 2004Allowed
State of M.P. Vs Munna alias Narayan
Madhya Pradesh High Court · (2004) 3 MPHT 539 : (2004) 3 MPLJ 635
Evidence Act, 1872 — Section 142, 154, 156, 45, 60Penal Code, 1860 (IPC) — Section 302
High Courts16 Jul 2004
Narayan Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2004) 4 MPLJ 487
Penal Code, 1860 (IPC) — Section 323, 397(1), 399