High Courts27 Jan 2005
Samotibai Vs Dhannalal and Others
Madhya Pradesh High Court · (2005) 2 ACC 137 : (2005) 1 MPJR 488 : (2005) 2 MPLJ 142
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 51 of 56
High Courts27 Jan 2005Dismissed
Deputy Commissioner of Income Tax Vs Rural Electrical Co-operative Society Ltd.
Madhya Pradesh High Court · (2005) 279 ITR 319 : (2006) 152 TAXMAN 237
Income Tax Act, 1961 — Section 260A, 271(1)
High Courts25 Jan 2005Dismissed
Dhananjaya Vs State of M.P.
Madhya Pradesh High Court · (2005) 4 MPLJ 113
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120A, 120B, 328, 364, 395Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Jan 2005
Malyakel Abraham Joy and others Vs John Raphael
Madhya Pradesh High Court · (2005) 3 MPLJ 138
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500
High Courts25 Jan 2005
Commissioner Vs Bhagirath Bros.
Madhya Pradesh High Court · (2007) 295 ITR 569 : (2006) 150 TAXMAN 489
Income Tax Act, 1961 — Section 260A
High Courts25 Jan 2005
Nemi Chand and Another Vs Pradeep Kumar and Others
Madhya Pradesh High Court · (2006) ACJ 1716
Motor Vehicles Act, 1939 — Section 92A, 95Motor Vehicles Act, 1988 — Section 147
High Courts25 Jan 2005Dismissed
Prestige Feed Mills Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2008) 297 ITR 344 : (2008) 174 TAXMAN 278
Income Tax Act, 1961 — Section 260A
High Courts25 Jan 2005
Ashok alias Pappu Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 2301 : (2005) 2 MPLJ 490
Penal Code, 1860 (IPC) — Section 341, 354, 376, 376(2), 511
High Courts25 Jan 2005Allowed
Smt. Shanti Devi (dead) through L.Rs. Vs Dwarka Das
Madhya Pradesh High Court · (2005) 3 JLJ 368 : (2005) 2 MPHT 405 : (2005) 2 MPLJ 331
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts25 Jan 2005Dismissed
Sunil Kumar Singh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 2 MPHT 362
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120A, 120B, 328, 364, 395
High Courts25 Jan 2005Allowed
Cadbury Schweppes Beverage India Pvt. Ltd. Vs State of M.P.
Madhya Pradesh High Court · (2005) 4 MPLJ 20 : (2005) 4 RCR(Criminal) 743
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 420
High Courts25 Jan 2005Dismissed
Pushpa Chouhan (Dr.) and others Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 221
High Courts24 Jan 2005Dismissed
Kuber Sharan Singh Chouhan Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 158
High Courts24 Jan 2005Allowed
Punjab and Sind Bank Vs Laxman Singh and Others
Madhya Pradesh High Court · (2005) 4 BC 49
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 14(4), Order 6 Rule 14Contract Act, 1872 — Section 128
High Courts24 Jan 2005
Abdul Hafij Kha Vs Bhuralal and Others
Madhya Pradesh High Court · (2005) 2 ACC 91 : (2005) 2 MPHT 22
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts24 Jan 2005Allowed
Mohammad Idris Vs Registrar General, M.P. High Court, Jabalpur and another
Madhya Pradesh High Court · (2005) 2 MPLJ 51
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 27(2)
High Courts21 Jan 2005
Ballabhdas Rathi Vs Shri Gopal Krishna Goushala
Madhya Pradesh High Court · (2005) 2 MPLJ 398
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(1)(6)
High Courts20 Jan 2005Allowed
Allahabad Bank Vs Pramod Kumar Singh and Others
Madhya Pradesh High Court · AIR 2006 MP 10 : (2005) 3 MPLJ 158
Bankers Books Evidence Act, 1891 — Section 4Limitation Act, 1963 — Section 18, 19
High Courts20 Jan 2005Allowed
Ashok and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) ILR (MP) 360 : (2005) 2 MPHT 262
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jan 2005Allowed
Gurmeet Singh Sokhi Vs Subhash Mallik and Others
Madhya Pradesh High Court · (2005) ILR (MP) 611 : (2005) 2 MPHT 442 : (2005) 2 MPLJ 348
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Madhya Pradesh Land Revenue Code, 1959 — Section 248