High Courts13 Feb 2004Dismissed
Sushil Jain (Ms.) and Others Vs BHEL Shiksha Mandal
Madhya Pradesh High Court · (2004) 3 LLJ 1092 : (2004) 3 MPLJ 532
Payment of Gratuity Act, 1972 — Section 1(3), 2
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 39 of 44
High Courts13 Feb 2004Dismissed
Parmal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 95 : (2004) 2 MPLJ 154
Evidence Act, 1872 — Section 156, 45, 60Penal Code, 1860 (IPC) — Section 376, 450
High Courts13 Feb 2004
Bhaskar Tiwari Vs Jiwaji University and Another
Madhya Pradesh High Court · AIR 2005 MP 110 : (2004) 2 JLJ 109 : (2004) 3 MPHT 145 : (2004) 1 MPJR 433 : (2004) 2 MPLJ 281
Constitution of India, 1950 — Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 24, 26
High Courts12 Feb 2004
Jabalpur Development Authority Vs Y.S. Sachan and Others
Madhya Pradesh High Court · (2004) ILR (MP) 231 : (2004) 2 JLJ 9 : (2004) 2 MPHT 314 : (2004) 2 MPLJ 178
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 141, 96Constitution of India, 1950 — Article 226, 227
High Courts12 Feb 2004Dismissed
Jokhi Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) CriLJ 3764 : (2004) 2 MPHT 91 : (2004) 2 MPLJ 225
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376(2)
High Courts12 Feb 2004Dismissed
Shrikant Bangur and Others Vs Shree Synthetics Shramik Union
Madhya Pradesh High Court · (2004) 101 FLR 547 : (2004) 2 LLJ 968
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14AC
High Courts12 Feb 2004Allowed
Ram Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPLJ 21
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts11 Feb 2004
Lalji alias Lal Babu Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 2640 : (2004) 2 MPHT 87 : (2004) 2 MPLJ 138
Evidence Act, 1872 — Section 156, 45, 60Penal Code, 1860 (IPC) — Section 459
High Courts11 Feb 2004
Kerma and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 256 : (2004) 1 MPJR 400 : (2004) 2 MPLJ 110 : (2004) 2 RCR(Criminal) 587
Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 395, 412
High Courts11 Feb 2004
Bhil Singh Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPHT 472 : (2004) 3 MPLJ 78
Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 100, 101, 300, 302, 304
High Courts11 Feb 2004Dismissed
Harprasad and Others Vs Badri Prasad
Madhya Pradesh High Court · (2005) 1 MPHT 409 : (2005) 1 MPLJ 161 : (2005) 1 RCR(Criminal) 901
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts10 Feb 2004Allowed
Fatto Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 1 KLJ 73
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 50(4), 8
High Courts10 Feb 2004Dismissed
Hiralal Vs State of M.P.
Madhya Pradesh High Court · (2003) ILR (MP) 236 : (2005) 2 MPHT 88
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 Feb 2004Dismissed
Ambika Prasad Bakshi Vs Prabhudayal Mali and Others
Madhya Pradesh High Court · (2005) ILR (MP) 1187 : (2004) 4 MPHT 292 : (2004) 3 MPLJ 596
Civil Procedure Code, 1908 (CPC) — Section 11, 2(2), 9Constitution of India, 1950 — Article 227
High Courts10 Feb 2004
Munna @ Shyamsundar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 524 : (2004) 3 MPLJ 59 : (2004) 4 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 324Probation of Offenders Act, 1958 — Section 4, 6
High Courts10 Feb 2004Allowed
Fatto alias Phoola alias Kamla Bee Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 4353 : (2004) 2 MPHT 67 : (2004) 2 MPLJ 123 : (2004) 2 MPLJ 122 : (2004) 2 RCR(Criminal) 684
Civil Procedure Code Amendment Act, 1974 — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50(4), 8
High Courts10 Feb 2004Allowed
Samrath Madhuriya and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 60 : (2005) 2 MPLJ 11
Arms Act, 1959 — Section 25(1), 4
High Courts10 Feb 2004
Bherulal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 63
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
High Courts10 Feb 2004
Smt. Savita Devi and Others Vs Board of Revenue and Others
Madhya Pradesh High Court · (2004) 2 MPJR 77
Madhya Pradesh Prevention of Undervaluation of Instruments Rules, 1975 — Rule 9(3)Stamp Act, 1899 — Section 47A
High Courts09 Feb 2004Allowed
Y.A. Bapat Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 3 MPHT 210 : (2004) 2 MPLJ 521
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(2)