High Courts09 Nov 2004Allowed
Shyam Bharia and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 1907
Arms Act, 1959 — Section 25(1B)Penal Code, 1860 (IPC) — Section 399 , 401, 402
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 7 of 44
High Courts09 Nov 2004
Guruvachan Kaur and Others Vs Iqbal Singh Chhawda and Others
Madhya Pradesh High Court · (2006) ACJ 649
Motor Vehicles Act, 1988 — Section 147(1), 163A
High Courts09 Nov 2004
Nanhu Singh Vs Jaheer and Others
Madhya Pradesh High Court · (2006) ACJ 803
Motor Vehicles Act, 1988 — Section 173
High Courts05 Nov 2004
Anand Prakash Sharma Vs District and Sessions Judge, Guna
Madhya Pradesh High Court · (2005) 1 MPJR 444
Penal Code, 1860 (IPC) — Section 323, 352, 504, 506B
High Courts05 Nov 2004Allowed
Anubha Munjare Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 521
Madhya Pradesh Nagar Palika Adhiniyam, 1961 — Section 41(A)
High Courts05 Nov 2004
Goden Prasad and Another Vs Manua and Another
Madhya Pradesh High Court · (2004) 4 MPHT 457
Criminal Procedure Code, 1973 (CrPC) — Section 193, 4, 5Penal Code, 1860 (IPC) — Section 294, 420, 500, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3, 4
High Courts05 Nov 2004Allowed
Smt. Uma Tiwari Vs Vikrant Tiwari
Madhya Pradesh High Court · (2005) 1 DMC 690 : (2005) ILR (MP) 604 : (2005) 1 MPHT 360 : (2005) 1 MPLJ 356
Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 13B, 19
High Courts04 Nov 2004
Commissioner of Income Tax Vs State Bank of Indore Bench
Madhya Pradesh High Court · (2005) 144 TAXMAN 348
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 80M
High Courts04 Nov 2004Allowed
Smt. Naravadi Bai Choudhary and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 2 JLJ 379 : (2005) 2 MPHT 119 : (2005) 2 MPLJ 306
Constitution of India, 1950 — Article 226, 243O, 243ZA, 243ZG
High Courts04 Nov 2004Allowed
State of M.P. and Another Vs Mahendra Kumar Saraf and Others
Madhya Pradesh High Court · (2005) 3 JLJ 251 : (2005) 4 MPHT 185 : (2005) 3 MPLJ 578
Madhya Pradesh Municipalities (Amendment) Act, 1997 — Section 36(1), 55Madhya Pradesh Municipalities (Amendment) Act, 1999 — Section 47Madhya Pradesh Municipalities Act, 1961 — Section 24, 24(1), 323, 331, 36
High Courts04 Nov 2004
Commissioner of Income Tax Vs State Bank of Indore
Madhya Pradesh High Court · (2005) 193 CTR 68
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 5, 80M
High Courts04 Nov 2004
State of M. P. and another Vs Mahendra Kumar Saraf and others
Madhya Pradesh High Court · (2005) 3 MPLJ 578
High Courts04 Nov 2004Dismissed
Commissioner of Income Tax Vs Pure Pharma Pvt. Ltd.
Madhya Pradesh High Court · (2005) 199 CTR 396 : (2005) 277 ITR 273
Income Tax Act, 1961 — Section 260A
High Courts04 Nov 2004Allowed
Sanju alias Sanjay and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) 4 CivCC 661 : (2005) 1 MPHT 152 : (2005) 1 MPLJ 334 : (1999) 3 RCR(Civil) 339
Penal Code, 1860 (IPC) — Section 376(2), 450
High Courts04 Nov 2004Allowed
State of M.P. and Another Vs Sushri Manorama Gour
Madhya Pradesh High Court · (2005) 2 JLJ 339 : (2005) 2 MPHT 108 : (2005) 2 MPLJ 323
Constitution of India, 1950 — Article 226, 243O, 243ZA, 243ZG
High Courts04 Nov 2004
Commissioner of Income Tax Vs Gupta Textiles
Madhya Pradesh High Court · (2005) 144 TAXMAN 502
Income Tax Act, 1961 — Section 143, 246, 260A
High Courts03 Nov 2004
WTO Vs Harshvardhan Sethi, HUF
Madhya Pradesh High Court · (2005) 144 TAXMAN 362
Wealth Tax Act, 1957 — Section 27A
High Courts03 Nov 2004Allowed
Dayaram Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 140 : (2005) 1 MPJR 146 : (2005) 1 MPLJ 44 : (2004) 1 MPLJ 524
Penal Code, 1860 (IPC) — Section 409
High Courts03 Nov 2004Dismissed
Janak Gandhi Vs Mohan Mandelia and Others
Madhya Pradesh High Court · (2005) 3 BC 533 : (2005) 1 MPHT 5 : (2005) 1 MPLJ 54 : (2005) 1 RCR(Criminal) 896
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 94
High Courts03 Nov 2004Dismissed
Rakesh Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2004) 4 MPHT 482
Penal Code, 1860 (IPC) — Section 332Probation of Offenders Act, 1958 — Section 3, 4