High Courts20 Jan 2005
Sampat Kumar Dwivedi and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 DMC 448
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 52 of 56
High Courts20 Jan 2005
Dipak Textiles Vs Union of India
Madhya Pradesh High Court · (2005) 3 MPLJ 42
Railway Claims Tribunal Act, 1987 — Section 23Railways (Extent of Monetary Liability and Prescription of Percentage Charge) Rules, 1990 — Rule 3(1)(iii)
High Courts20 Jan 2005
Union of India Vs Vijay Laxmi Traders and another
Madhya Pradesh High Court · (2005) 3 MPLJ 69
Railways Act, 1989 — Section 23, 78B
High Courts19 Jan 2005Dismissed
Nepa Ltd., Burhanpur Vs State Industrial Court of M.P., Indore and others
Madhya Pradesh High Court · (2005) 4 MPLJ 289
Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61
High Courts19 Jan 2005Allowed
Commissioner of Commercial Tax Vs Arpit Traders
Madhya Pradesh High Court · (2006) 145 STC 431
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1), 44(2)
High Courts19 Jan 2005Allowed
D.N. Rai Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2005) 3 MPHT 120 : (2005) 3 MPLJ 120
Central Industrial Security Force Rules, 1969 — Rule 34, 37Constitution of India, 1950 — Article 311(2)
High Courts18 Jan 2005
M/s Serman (India) Road Makers Pvt. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 2 MPJR 83
Limitation Act, 1963 — Article 113Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7B
High Courts18 Jan 2005
Commissioner of Income Tax Vs Premier Proteins Ltd.
Madhya Pradesh High Court · (2008) 296 ITR 657 : (2006) 150 TAXMAN 42
Income Tax Act, 1961 — Section 256(i)
High Courts18 Jan 2005Dismissed
Praveen Kumar and Others Vs Deity Shri Vishnu Bhagwan, Shri Ram Chandra Ji, Shri Shankar Ji Mandir and Others
Madhya Pradesh High Court · AIR 2005 MP 193 : (2005) 3 MPLJ 39
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Jan 2005Allowed
Sermen (India) Road Makers Pvt. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 3 MPHT 292
Arbitration Act, 1940 — Section 20, 37, 37(1), 8Limitation Act, 1963 — Article 113, 137, 10, 11, 12Madhya Pradesh Madhyastham Adhikaran (Sanshodhan) Adhiniyam, 1990 — Section 7B
High Courts18 Jan 2005
Man Singh Vs Vidar Prakash and Others
Madhya Pradesh High Court · (2005) ILR (MP) 346 : (2005) 2 MPHT 17
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts18 Jan 2005Allowed
Union of India (UOI) Vs Poorti Metal Industries
Madhya Pradesh High Court · (2005) 2 MPHT 199 : (2005) 2 MPLJ 474
Arbitration Act, 1940 — Section 17, 30, 33, 39, 39(1)Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, 115, 17
High Courts18 Jan 2005Dismissed
Sukhram Vs Sarjubai and Others
Madhya Pradesh High Court · (2005) ILR (MP) 251 : (2005) 2 MPHT 44
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts18 Jan 2005Dismissed
Gafoor Mohammad Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 106 FLR 391 : (2005) 2 MPLJ 460
Constitution of India, 1950 — Article 311
High Courts18 Jan 2005
Nanda and Others Vs Chottulal and Others
Madhya Pradesh High Court · (2006) 3 ACC 124 : (2006) ACJ 2122
High Courts18 Jan 2005
Sobaran Singh Dadoria Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 106 FLR 105 : (2005) 2 MPLJ 304
High Courts17 Jan 2005Dismissed
Dr. Bharat Chhaparwal Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 2 MPJR 384
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 10, 14, 52(1)
High Courts17 Jan 2005
Agro Feb Vs Bank of India
Madhya Pradesh High Court · (2005) 2 MPLJ 543
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Jan 2005
Vinod Rathore Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2005) 195 CTR 210 : (2005) 278 ITR 122 : (2005) 146 TAXMAN 32
Income Tax Act, 1961 — Section 206(6), 206C, 206C(1), 206C(11), 206C(3)
High Courts17 Jan 2005
Mayaram and Another Vs Mehboob and Another
Madhya Pradesh High Court · (2007) ACJ 918