High Courts16 Jul 2004
Vikram Singh Bhati and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 104 FLR 765
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 23 of 44
High Courts15 Jul 2004Dismissed
R.P. Chitrakar Vs Madhya Pradesh Electricity Board, Jabalpur
Madhya Pradesh High Court · (2004) 2 MPJR 379
Letters Patent Act, 1865 — Clause 10
High Courts15 Jul 2004Dismissed
Kamal Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 2 MPJR 394 : (2004) 4 MPLJ 182
High Courts15 Jul 2004Allowed
Vithal Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 10 : (2004) 4 MPLJ 298
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts15 Jul 2004Allowed
Prestigious Vs M.P. Rural Road Development
Madhya Pradesh High Court · AIR 2005 MP 55 : (2005) 1 MPJR 89 : (2004) 4 MPLJ 175
Madhya Pradesh Minor Minerals Rules, 1996 — Rule 30Mines and Minerals (Development and Regulation) Act, 1957 — Section 9
High Courts15 Jul 2004Dismissed
R.P. Chitrakar Vs M.P. Electricity Board
Madhya Pradesh High Court · (2004) 4 MPHT 255
High Courts15 Jul 2004
State of Madhya Pradesh Vs Hashiboo Nisha and Others
Madhya Pradesh High Court · (2004) 3 MPHT 463 : (2004) 4 MPLJ 159
Land Acquisition Act, 1894 — Section 18, 23(1)
High Courts15 Jul 2004Allowed
Sushila Kurnawat Vs Rajesh Kurnawat
Madhya Pradesh High Court · (2005) 1 DMC 238
Hindu Marriage Act, 1955 — Section 13(1)
High Courts14 Jul 2004Dismissed
UPICA Limited Vs Tekchand Keshwani
Madhya Pradesh High Court · (2004) 4 MPHT 248 : (2004) 3 MPLJ 416
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
High Courts14 Jul 2004Dismissed
Chhabbaldas through L.Rs. and others Vs Smt. Nirmala Devi and others
Madhya Pradesh High Court · (2004) 3 MPLJ 390
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A(b), 23E
High Courts14 Jul 2004Dismissed
M.C. Mittal Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 104 FLR 127 : (2004) 4 MPHT 183 : (2004) 4 MPLJ 87
Constitution of India, 1950 — Article 226
High Courts13 Jul 2004Allowed
Nathuram Dubey Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 4 MPLJ 112
High Courts13 Jul 2004Dismissed
Val Gole Vs M.P. Electricity Board
Madhya Pradesh High Court · (2004) 4 MPLJ 74
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 33
High Courts11 Jul 2004
Sarwar Beg and others Vs Satyanarain and others
Madhya Pradesh High Court · (2005) 3 MPLJ 432
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts09 Jul 2004
Asstt. Commissioner of Income Tax Vs Om Prakash Porwal
Madhya Pradesh High Court · (2004) 141 TAXMAN 281
Income Tax Act, 1961 — Section 158BC, 260A
High Courts09 Jul 2004
Mahila Bahu Uddeshiya Sahakari Samiti Maryadit and another Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 3 MPLJ 221
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64
High Courts07 Jul 2004Dismissed
Ramashray Vs Smt. Kusum
Madhya Pradesh High Court · (2004) 3 MPHT 488 : (2004) 3 MPLJ 434
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 10, 114, 115
High Courts07 Jul 2004
Surendra Kumar Rungta Vs Pawan Kumar Surekha and Another
Madhya Pradesh High Court · (2005) 1 JLJ 80 : (2004) 4 MPHT 238 : (2004) 3 MPLJ 412
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Jul 2004Allowed
O.P. Manchanda Vs Union of India and others
Madhya Pradesh High Court · (2004) 4 MPLJ 136
Conduct, Discipline and Appeal Rules, 1978 — Rule 29Constitution of India, 1950 — Article 226, 227
High Courts06 Jul 2004
Commissioner of Commercial Tax Vs Indorama Synthetic (India) Ltd.
Madhya Pradesh High Court · (2008) 11 VST 707
Madhya Pradesh Commercial Tax Act, 1994 — Section 70(2)Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)