High Courts19 Apr 2004Allowed
Dudkibai Vs Iqbal Singh and Others
Madhya Pradesh High Court · (2005) ACJ 1730
Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 31 of 44
High Courts19 Apr 2004Dismissed
Subhash Singhania and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) 1 MPHT 192 : (2004) 4 MPLJ 13
Constitution of India, 1950 — Article 226Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 19, 23, 23A
High Courts19 Apr 2004
Vyapar Mandal Mandi Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2005 MP 9 : (2004) 2 JLJ 434 : (2004) 2 MPHT 552 : (2004) 2 MPJR 38 : (2004) 2 MPLJ 482
Madhya Pradesh Municipal Limits Rules, 1996 — Rule 3, 4, 5, 6Madhya Pradesh Municipalities Act, 1961 — Section 127, 160, 164, 165, 166
High Courts16 Apr 2004Dismissed
Yusuf Khan Alias Yusuf Pathan Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 437
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 342, 354, 363, 366
High Courts16 Apr 2004Allowed
Om Puri Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 1079 : (2004) 4 MPHT 410 : (2005) 1 MPLJ 192
Criminal Procedure Code, 1973 (CrPC) — Section 374Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 325, 34, 506
High Courts16 Apr 2004Allowed
Naseem Bano and Others Vs L.I.C. of India and Others
Madhya Pradesh High Court · (2004) 3 BC 472 : (2005) 1 JLJ 242 : (2004) 3 MPHT 358 : (2004) 2 MPLJ 529 : (2004) 2 MPLJ 22
Contract Act, 1872 — Section 182, 185
High Courts16 Apr 2004
Ram Raj Maran and Others Vs Disaster Management Institute and Another
Madhya Pradesh High Court · (2004) 4 MPHT 447 : (2004) 2 MPJR 327
Constitution of India, 1950 — Article 12, 226, 311(2)Madhya Pradesh Fundamental Rules — Rule 54
High Courts15 Apr 2004
Bhanwarlal and Others Vs Ramchandra and Others
Madhya Pradesh High Court · (2005) 1 ACC 31
Motor Vehicles Act, 1988 — Section 173
High Courts15 Apr 2004Dismissed
Assistant Commissioner of Income Tax Vs Rajaram and Brothers
Madhya Pradesh High Court · (2005) 193 CTR 248 : (2005) 274 ITR 122
Income Tax Act, 1961 — Section 148, 158B, 260A
High Courts13 Apr 2004Allowed
Aloknag Choudhary Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPJR 511
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 324
High Courts13 Apr 2004Dismissed
Design Auto Systems Ltd. Vs Commissioner of C. Ex. and Cus.
Madhya Pradesh High Court · (2004) 170 ELT 269 : (2005) ILR (MP) 699
Central Excises and Salt Act, 1944 — Section 35G
High Courts13 Apr 2004Dismissed
Union of India Vs Muse Ram Kishun Prasad
Madhya Pradesh High Court · (2005) 1 MPLJ 571
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 106
High Courts12 Apr 2004
United India Insurance Co. Ltd. Vs Mahendra Singh and Others
Madhya Pradesh High Court · (2004) 3 ACC 927 : (2006) ACJ 120
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 147(4), 147(5), 149(1)
High Courts08 Apr 2004Dismissed
Devendra Choudhary and Another Vs Warsilal Dua
Madhya Pradesh High Court · (2005) 2 JLJ 149 : (2004) 3 MPLJ 162
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13, 13(1), 13(2)
High Courts08 Apr 2004Dismissed
Shosherbai and Another Vs Balmukund (deceased) through L.Rs. and Others
Madhya Pradesh High Court · AIR 2004 MP 171 : (2004) 3 MPHT 274 : (2004) 2 MPLJ 469
Limitation Act, 1963 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 178
High Courts08 Apr 2004
Khushi Lal Vs Ramchand Motwani and Others
Madhya Pradesh High Court · (2005) 1 MPHT 169
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts08 Apr 2004Allowed
Thavriya Vs State of M.P.
Madhya Pradesh High Court · (2004) 4 MPLJ 442
Criminal Procedure Code, 1973 (CrPC) — Section 159, 161, 162Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2004Dismissed
Raj Kumar alias Raju Yadav and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 317
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
High Courts08 Apr 2004Dismissed
Ismail Khan and Others Vs General Manager, Pench Area, Western Coal fields Ltd and Another
Madhya Pradesh High Court · (2004) 2 MPJR 416
Constitution of India, 1950 — Article 226, 227Mines Act, 1952 — Section 48
High Courts08 Apr 2004Dismissed
Smt. Sushela Sen Vs Smt. Geeta Shrivas and Others
Madhya Pradesh High Court · (2005) 2 MPHT 68
Succession Act, 1925 — Section 372