COURT ARCHIVE

Madhya Pradesh High Court judgments, 2004

875 judgments · page 26 of 44

High Courts14 May 2004Allowed

Agrawal Steels Vs Grasim Industries Limited and Another

Madhya Pradesh High Court · AIR 2005 MP 125 : (2005) 2 MPHT 233

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 13, 13(5), 16Contract Act, 1872 — Section 73, 74

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High Courts14 May 2004Allowed

State of M.P. Vs Tilakraj Singh

Madhya Pradesh High Court · (2004) 3 MPLJ 408

Land Acquisition Act, 1894 — Section 18, 4, 54

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High Courts14 May 2004Allowed

Yuvraj Gaud Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2004) CriLJ 4576 : (2004) 3 MPHT 111 : (2004) 3 MPLJ 40

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

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High Courts14 May 2004Allowed

Mohd. Toufique Vs Dr. H.L. Solanki and Another

Madhya Pradesh High Court · (2004) 3 MPHT 299

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 166

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High Courts14 May 2004Allowed

Ramdas Jaiswal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) 3 MPHT 303

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 44A

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High Courts14 May 2004Allowed

Mubarak Master Vs Hansraj Tanwar and Others

Madhya Pradesh High Court · (2004) ILR (MP) 643 : (2004) 4 MPHT 151 : (2004) 2 MPJR 105 : (2004) 4 MPLJ 280

Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities (Election Petition) Rules, 1962 — Rule 19

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High Courts14 May 2004

Mahendra Sahu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) CriLJ 873 : (2005) 2 DMC 90 : (2005) 1 MPJR 339 : (2004) 4 MPLJ 130

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

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High Courts14 May 2004Allowed

Vickey @ Rahul Vs State of M.P.

Madhya Pradesh High Court · (2004) 4 MPLJ 13

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34

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High Courts14 May 2004Allowed

Mahendra Sahu Vs State of M.P.

Madhya Pradesh High Court · (2005) 2 MPJR 268

Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts14 May 2004Allowed

Amit Verma and another Vs State of M.P.

Madhya Pradesh High Court · (2004) 3 MPLJ 650

Penal Code, 1860 (IPC) — Section 307, 326, 34

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High Courts13 May 2004

Kandhi and Another Vs Govind Singh Dhruve and Another

Madhya Pradesh High Court · (2006) 4 ACC 285 : (2004) 3 MPLJ 277

Motor Vehicles Act, 1988 — Section 147

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High Courts13 May 2004

Mainul Sheikh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) CriLJ 2401

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 395, 397

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High Courts13 May 2004

Surtyomal Vs Smt. Chandabai

Madhya Pradesh High Court · AIR 2004 MP 225 : (2004) 3 MPLJ 438

Civil Procedure Code, 1908 (CPC) — Section 115(1)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23E, 23E(2)

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High Courts13 May 2004

Commissioner of Income Tax Vs Ajit Singh Khajanchi

Madhya Pradesh High Court · (2004) 189 CTR 253 : (2005) 272 ITR 208

Income Tax Act, 1961 — Section 256(2), 54F

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High Courts13 May 2004Dismissed

Commissioner of Income Tax Vs Motilal Subhodh Kumar Jain

Madhya Pradesh High Court · (2005) 197 CTR 58 : (2005) 277 ITR 524 : (2004) 3 MPLJ 304 : (2005) 145 TAXMAN 110

Income Tax Act, 1961 — Section 260A, 269SS, 269T, 269T(1), 271E

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High Courts13 May 2004

D.P. Agrawal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2004) 3 MPLJ 338 : (2004) 141 TAXMAN 626

Income Tax Act, 1961 — Section 133A, 144A, 3, 33A, 44ABWealth Tax Act, 1957 — Section 5(1)(xxxii)

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High Courts12 May 2004Allowed

The State of M.P. Vs Jitendra @ Ramesh Hare Singh Jitendra @ Ramesh Hare Singh Vs State of M.P.

Madhya Pradesh High Court · (2005) 1 MPJR 75

Criminal Procedure Code, 1973 (CrPC) — Section 366(1)Penal Code, 1860 (IPC) — Section 302, 307

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High Courts12 May 2004Dismissed

Chhotelal Bhumia Vs State of M.P.

Madhya Pradesh High Court · (2005) 1 MPLJ 229

Penal Code, 1860 (IPC) — Section 376, 376(2)(f)

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High Courts12 May 2004Allowed

Nitin Kumar Vs State of M.P.

Madhya Pradesh High Court · (2005) 1 MPLJ 302

Penal Code, 1860 (IPC) — Section 302, 307, 320, 326

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High Courts12 May 2004Allowed

Jitendra Kumar Gupta Vs Rajeev Kumar Tripathi and Others

Madhya Pradesh High Court · (2004) 4 MPHT 23 : (2004) 3 MPLJ 179

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 115Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 55, 56

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