High Courts07 Dec 2004Dismissed
Punna Chamar and others Vs Baldua and others
Madhya Pradesh High Court · (2005) 1 MPJR 493 : (2005) 2 MPLJ 146
Hindu Widows Remarriage Act, 1856 — Section 2
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 3 of 44
High Courts07 Dec 2004
Jayant Avashiya Vs State of M. P.
Madhya Pradesh High Court · (2005) 3 MPLJ 521
Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19
High Courts07 Dec 2004Allowed
Mangaliya alias Mangal Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 MPHT 469 : (2005) 1 MPJR 326 : (2005) 1 MPLJ 522
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 376(1)
High Courts07 Dec 2004Dismissed
Roshanlal Maravi Vs Shambhoo Singh and Others
Madhya Pradesh High Court · (2005) ILR (MP) 53 : (2005) 1 MPHT 309 : (2005) 1 MPLJ 467
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 36, 36(1), 36(2), 36(3)
High Courts07 Dec 2004
Salabh Jaiswal Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 1 MPJR 364
High Courts06 Dec 2004Dismissed
H.C. Anand Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 105 FLR 90 : (2005) 1 MPLJ 71
High Courts06 Dec 2004Dismissed
Chandrani @ Jiyabai and others Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPJR 321 : (2005) 2 MPLJ 46
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts06 Dec 2004Allowed
United India Insurance Company Ltd. Vs Smt. V. Shobhana and others
Madhya Pradesh High Court · (2005) 2 MPLJ 129
Motor Vehicles Act, 1939 — Section 95(2)
High Courts04 Dec 2004Allowed
Hajarilal Vs State of M.P.
Madhya Pradesh High Court · (2004) 12 MP CK 0072
High Courts04 Dec 2004Allowed
Prakashchandra Vs Shantibai
Madhya Pradesh High Court · (2006) 1 MPJR 118 : (2005) 4 MPLJ 257
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 14
High Courts04 Dec 2004Dismissed
Vimal C. Sodhani Vs Parag Fans and Cooling System Ltd. and Others
Madhya Pradesh High Court · (2006) 133 CompCas 286
Companies Act, 1956 — Section 433
High Courts04 Dec 2004Allowed
Gangabishan Dwarikadas Agrawal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) ILR (MP) 217 : (2005) 3 MPHT 220 : (2005) 1 MPJR 354
Constitution of India, 1950 — Article 14, 19, 19(1), 276(2), 32Income Tax Act, 1918 — Section 3Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 26, 33, 33(1)(B), 33(2), 34
High Courts04 Dec 2004
Prakashchandra Vs Mahalaxmiben and Others
Madhya Pradesh High Court · AIR 2005 MP 118
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 14Specific Relief Act, 1963 — Section 20, 20(1), 21
High Courts04 Dec 2004
Badri Prasad Prajapati and etc. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 1856
Arms Act, 1959 — Section 25, 27Evidence Act, 1872 — Section 27, 30Penal Code, 1860 (IPC) — Section 307, 323, 34, 397, 398
High Courts04 Dec 2004Allowed
Phulwarilal Mishra and Another Vs Awadhesh Kumar and Others
Madhya Pradesh High Court · (2005) 2 ACC 603 : (2005) ACJ 1342 : (2005) 1 MPLJ 392
Motor Vehicles (Amendment) Act, 1989 — Section 149(2), 149(7), 163A, 165, 166Motor Vehicles Act, 1939 — Section 170, 174, 96(2)Penal Code, 1860 (IPC) — Section 304A
High Courts04 Dec 2004Dismissed
Gendalal and Others Vs Hakim Singh and Others
Madhya Pradesh High Court · (2005) 1 MPJR 365
Motor Vehicles Act, 1988 — Section 170
High Courts04 Dec 2004Allowed
New India Assurance Co. Ltd. Vs Phulwarilal and Others
Madhya Pradesh High Court · (2005) 1 MPJR 468
Motor Vehicles Act, 1988 — Section 170Penal Code, 1860 (IPC) — Section 304
High Courts03 Dec 2004Dismissed
Smt. Mamta Devi and Another Vs Shrawan Kumar and Others
Madhya Pradesh High Court · (2005) 2 MPJR 234
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Dec 2004Allowed
Kamlesh Pathak and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2005) 2 DMC 348 : (2005) 3 MPHT 426 : (2006) 1 MPJR 159 : (2005) 2 MPLJ 588 : (2005) 3 RCR(Criminal) 391
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156, 156(3), 190, 192Penal Code, 1860 (IPC) — Section 147, 302, 307, 323, 324
High Courts03 Dec 2004
Bipin Bihari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 2048 : (2005) 1 MPHT 285 : (2005) 2 MPLJ 514
Criminal Procedure Code, 1973 (CrPC) — Section 357Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 307