CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2004

875 judgments · page 40 of 44

High Courts09 Feb 2004Dismissed

State of M.P. Vs Bhajanlal and Others

Madhya Pradesh High Court · (2004) 3 MPHT 143

Madhya Pradesh Irrigation Department Work Charged and Contingency Paid Employees Recruitment and Conditions of Service Rules, 1977 — Rule 4
Read judgment
High Courts06 Feb 2004Allowed

Smt. Halki Bai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) CriLJ 2654 : (2004) 2 MPHT 169 : (2004) 2 MPLJ 163 : (2004) 4 RCR(Criminal) 26

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 8
Read judgment
High Courts05 Feb 2004Allowed

Jeev Rakhan Vs State of M.P.

Madhya Pradesh High Court · (2004) CriLJ 2359 : (2004) 2 MPHT 158 : (2004) 2 MPJR 47 : (2004) 2 MPLJ 18

Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 61 , 62, 63, 64, 65Penal Code, 1860 (IPC) — Section 376
Read judgment
High Courts05 Feb 2004

Vishnu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) 2 MPHT 164 : (2004) 1 MPLJ 604 : (2004) 2 RCR(Criminal) 346

Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 156, 45, 60Penal Code, 1860 (IPC) — Section 376, 511
Read judgment
High Courts05 Feb 2004Allowed

Vinay Mugre Vs Vandana

Madhya Pradesh High Court · (2004) 2 DMC 72

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Marriage Act, 1955 — Section 9
Read judgment
High Courts05 Feb 2004Allowed

Gulabchand Modi Vs State of M.P.

Madhya Pradesh High Court · (2005) 1 MPHT 394 : (2005) 1 MPLJ 194

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 19, 7
Read judgment
High Courts04 Feb 2004Allowed

Lakhan Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2004) CriLJ 2473 : (2004) 2 JLJ 136 : (2004) 2 MPHT 146 : (2004) 2 MPLJ 320

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 118, 363, 366A
Read judgment
High Courts04 Feb 2004Allowed

Lakhan Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2004) CriLJ 2642 : (2007) ILR (MP) 271 : (2004) 2 MPHT 153 : (2004) 2 MPLJ 132

Evidence Act, 1872 — Section 114, 156Penal Code, 1860 (IPC) — Section 341, 376(1), 506
Read judgment
High Courts04 Feb 2004Allowed

Ramlal Vs State of M.P.

Madhya Pradesh High Court · (2005) 2 ACC 102 : (2004) ILR (MP) 869 : (2004) 2 MPHT 140 : (2005) 2 MPLJ 14

Evidence Act, 1872 — Section 159, 25, 27Penal Code, 1860 (IPC) — Section 201, 302
Read judgment