High Courts17 Mar 2004
M.P. Rajya Nagrik Apoorti Nigam Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 3 MPHT 263 : (2004) 3 MPLJ 457
Railways Act, 1989 — Section 106, 194
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 35 of 44
High Courts17 Mar 2004
Sneh Pharmaceuticals Pvt. Ltd. and Others Vs Bank of Baroda
Madhya Pradesh High Court · (2004) 4 BC 209
Constitution of India, 1950 — Article 226
High Courts17 Mar 2004Dismissed
Prem Narain Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 4 MPHT 163 : (2005) 1 MPJR 136 : (2004) 4 MPLJ 45
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 23, 9Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 5
High Courts16 Mar 2004Allowed
Naimuddin Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) CriLJ 2793 : (2004) 2 JLJ 104 : (2004) 2 MPHT 519 : (2004) 1 MPJR 520 : (2004) 2 MPLJ 548
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 294, 302, 307, 34
High Courts16 Mar 2004Dismissed
Farooq Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 491 : (2005) 3 MPLJ 15
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 162, 174Evidence Act, 1872 — Section 3, 60Penal Code, 1860 (IPC) — Section 302
High Courts16 Mar 2004
Bikai and Others Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPHT 281 : (2004) 2 MPLJ 19
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Mar 2004
Sushiladevi and Others Vs Sheetal Prasad and Others
Madhya Pradesh High Court · AIR 2004 MP 143 : (2004) 3 BC 490 : (2004) 2 MPHT 453 : (2004) 2 MPJR 85 : (2004) 3 MPLJ 312
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Provincial Insolvency Act, 1920 — Section 17
High Courts15 Mar 2004Dismissed
Murlidhar Somani Vs Mohanlal Agrawal
Madhya Pradesh High Court · (2004) 3 BC 419
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2004
Smt. Surendra Kaur Vs Shamsher Singh and Others
Madhya Pradesh High Court · (2005) 2 MPHT 359
Motor Vehicles Act, 1988 — Section 166, 166(1), 166(2)
High Courts12 Mar 2004Dismissed
Sheikh Vaheed and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 1209 : (2005) 2 MPJR 203
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts12 Mar 2004
Jain Cycle Spares and Co. Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2004) 188 CTR 4 : (2004) 267 ITR 60 : (2004) 141 TAXMAN 255
Income Tax Act, 1961 — Section 220
High Courts12 Mar 2004Dismissed
State of M.P. Vs Punaji Dhurve
Madhya Pradesh High Court · (2004) ILR (MP) 688 : (2004) 2 MPHT 268
Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 366, 374Evidence Act, 1872 — Section 25, 3, 8Penal Code, 1860 (IPC) — Section 302, 436
High Courts12 Mar 2004Dismissed
Raj Kumar and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 1072 : (2005) 1 MPJR 396
Penal Code, 1860 (IPC) — Section 304B, 306
High Courts12 Mar 2004
BTA Cellcom Limited Vs Commercial Tax Officer-cum-Additional Tehsildar and Others
Madhya Pradesh High Court · (2005) 142 STC 133
High Courts11 Mar 2004Dismissed
Alakh Sinha Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) 1 MPHT 124 : (2004) 3 MPLJ 505
Constitution of India, 1950 — Article 14, 226
High Courts10 Mar 2004Allowed
Prism Cement Limited Vs Delta Construction Systems Limited
Madhya Pradesh High Court · (2004) 2 MPHT 479 : (2004) 2 MPLJ 228
Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 13, 16Constitution of India, 1950 — Article 226
High Courts10 Mar 2004
Mukesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 3 MPHT 64
Penal Code, 1860 (IPC) — Section 300, 304
High Courts10 Mar 2004Dismissed
Commissioner of Income Tax Vs Raja Ginning Udyog
Madhya Pradesh High Court · (2004) 189 CTR 59 : (2004) 268 ITR 383 : (2005) 144 TAXMAN 393
Income Tax Act, 1961 — Section 254(2), 260A
High Courts10 Mar 2004
Kamlakar Mahadevrao Patil and Another Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPHT 278 : (2005) 1 MPLJ 177
Criminal Procedure Code, 1973 (CrPC) — Section 320(2), 482Penal Code, 1860 (IPC) — Section 498A