High Courts31 Mar 2004Dismissed
National Insurance Co. Ltd. Vs Sarvanlal and Others
Madhya Pradesh High Court · (2005) 3 ACC 781 : (2005) ACJ 1401 : (2004) 4 MPHT 404 : (2005) 1 MPLJ 186
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 97(7)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 33 of 44
High Courts31 Mar 2004Dismissed
Commissioner of Income Tax Vs Mohd. Ishaq Mohd. Gulam
Madhya Pradesh High Court · (2004) 191 CTR 492 : (2005) 276 ITR 13
Income Tax Act, 1961 — Section 260A
High Courts31 Mar 2004Allowed
Prakash Chand Vs Deputy Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2004) 188 CTR 576
Income Tax Act, 1961 — Section 147, 148
High Courts31 Mar 2004Dismissed
Shahzad Ahmed Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 3 MPHT 466 : (2004) 1 MPJR 506 : (2004) 3 MPLJ 577
Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 5
High Courts31 Mar 2004Dismissed
Brijendra Singh Thakur Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2005 MP 69 : (2004) 3 MPHT 534 : (2004) 1 MPJR 524 : (2004) 3 MPLJ 852 : (2004) 3 MPLJ 582
Madhya Pradesh Minor Minerals Rules, 1996 — Rule 68(1)
High Courts31 Mar 2004Allowed
Vasu Deo Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 2 MPJR 372
Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts29 Mar 2004Dismissed
Dinanath Vimal Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPHT 393 : (2004) 2 MPLJ 278 : (2004) 3 RCR(Criminal) 108
Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 7
High Courts29 Mar 2004Dismissed
Smt. Gulshan Choudhary Vs Vinay
Madhya Pradesh High Court · (2004) 3 BC 453
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Mar 2004Dismissed
State of Madhya Pradesh Vs Ajmer Singh (deceased) through Legal Heir-Sughar Singh
Madhya Pradesh High Court · (2004) 3 MPHT 87 : (2004) 3 MPLJ 52
Madhya Bharat Zamindari Abolition Act, 1951 — Section 4, 5
High Courts29 Mar 2004Allowed
Punjab National Bank Vs Pack and Print and Others
Madhya Pradesh High Court · (2004) 3 BC 467
Contract Act, 1872 — Section 128Limitation Act, 1963 — Section 18
High Courts29 Mar 2004Allowed
Sportina Exim Pvt. Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2004) 4 MPHT 168
High Courts26 Mar 2004Allowed
Ramesh Jadhav Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPLJ 336
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts26 Mar 2004Dismissed
Gyan Singh Markam Vs Central Government Industrial Tribunal-cum-Labour Court and Another
Madhya Pradesh High Court · (2004) ILR (MP) 491 : (2004) 3 MPHT 82 : (2004) 3 MPLJ 435
Constitution of India, 1950 — Article 226, 227
High Courts26 Mar 2004Allowed
Shikhar Chandra Jain (since dead) through L.Rs. Anil Kumar Jain and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) ILR (MP) 517 : (2004) 4 MPHT 402 : (2005) 1 MPLJ 86
High Courts25 Mar 2004Dismissed
Radheshyam Vs Ramakant (deceased) through L.Rs.
Madhya Pradesh High Court · (2004) 3 MPHT 76 : (2004) 2 MPLJ 332
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts25 Mar 2004
Gouri Shankar Vs State of M.P.
Madhya Pradesh High Court · (2004) ILR (MP) 511 : (2004) 2 MPHT 301
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 21, 25, 27, 8Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Mar 2004Dismissed
Amar Nath and Others Vs Nathuram and Others
Madhya Pradesh High Court · (2004) 2 MPHT 360 : (2004) 2 MPLJ 217
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Mar 2004Allowed
Parvatibai Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 JLJ 440
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Mar 2004
Smt. Mohini and Others Vs Smt. Vidhyawati Rathore and Others
Madhya Pradesh High Court · (2004) 3 MPHT 68 : (2004) 1 MPJR 511 : (2004) 2 MPLJ 169
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, 107(2)Evidence Act, 1872 — Section 58Specific Relief Act, 1963 — Section 15, 16, 20
High Courts24 Mar 2004Allowed
Jagannath Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 3 MPHT 249
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 118, 145, 45Penal Code, 1860 (IPC) — Section 302