High Courts11 Jan 2005
C.K. Asati Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2005 MP 96 : (2005) 3 BC 287 : (2005) ILR (MP) 50 : (2005) 1 MPHT 475 : (2006) 2 MPJR 69 : (2005) 1 MPLJ 573
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 54 of 56
High Courts11 Jan 2005Dismissed
Suraj and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 1849 : (2005) 2 MPLJ 505
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
High Courts11 Jan 2005Dismissed
Gordhan Singh Vs Abdulji Alamji and Co.
Madhya Pradesh High Court · (2005) 2 JLJ 135
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 34, Order 21 Rule 97, 47Transfer of Property Act, 1882 — Section 52, 55
High Courts10 Jan 2005
Commissioner of Income Tax Vs Sethi Wires (P) Ltd.
Madhya Pradesh High Court · (2006) 203 CTR 154 : (2007) 289 ITR 122 : (2006) 153 TAXMAN 194
Income Tax Act, 1961 — Section 256(1)
High Courts10 Jan 2005Dismissed
Vimal Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 3 MPHT 167 : (2005) 4 MPLJ 420 : (2006) 1 RCR(Criminal) 405
Criminal Procedure Code, 1973 (CrPC) — Section 197, 212, 219, 220, 226Penal Code, 1860 (IPC) — Section 32, 34, 409, 420, 465
High Courts10 Jan 2005Dismissed
Dagariya Hagariya through L.Rs. Vs Suban and State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 388 : (2005) 1 MPLJ 360
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3A
High Courts10 Jan 2005Dismissed
Ashok Kumar Tripathi Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) ILR (MP) 323 : (2005) 1 MPHT 314 : (2005) 1 MPLJ 471
Madhya Pradesh Police Executive (Non-Gazetted) Service Recruitment Rules, 1977 — Rule 8
High Courts10 Jan 2005
Preeti Swarnkar @ Preeti Soni Vs Chandra Kant Swarnkar
Madhya Pradesh High Court · (2005) 3 MPHT 261 : (2005) 3 MPLJ 172
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 12(1)(A), 13(1), 25, 27
High Courts10 Jan 2005
Laxmi Narayan Khati Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) ILR (MP) 654 : (2005) 3 MPHT 177 : (2005) 3 MPLJ 381
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Penal Code, 1860 (IPC) — Section 307, 325, 333
High Courts10 Jan 2005Allowed
Munawar Ulla Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (2006) 2 ACC 524 : (2006) ACJ 938 : (2005) 3 MPLJ 142
Motor Vehicles Act, 1988 — Section 149(2)
High Courts10 Jan 2005
Anil Kumar Jain Vs State of M. P.
Madhya Pradesh High Court · (2005) 3 MPLJ 83 : (2006) 1 RCR(Criminal) 550
Evidence Act, 1872 — Section 65Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i)
High Courts10 Jan 2005Allowed
Anil Kumar Jain Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 4722 : (2005) 3 MPLJ 83
Evidence Act, 1872 — Section 65Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts10 Jan 2005Dismissed
Harjinder Kaur Chukkal Vs Gurubaksh Singh Dhanoya and others
Madhya Pradesh High Court · (2005) 2 MPJR 198 : (2005) 4 MPLJ 104 : (2005) 4 RCR(Criminal) 767
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 468
High Courts10 Jan 2005Allowed
Sharad Dave and another Vs Mahesh Gupta and others
Madhya Pradesh High Court · (2005) 16 CriminalCC 302
Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 482Penal Code, 1860 (IPC) — Section 294, 323, 506II
High Courts07 Jan 2005Dismissed
Anil Kumar Vs Thekardum
Madhya Pradesh High Court · AIR 2006 MP 73 : (2005) 3 MPLJ 60
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 2, Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts07 Jan 2005Dismissed
Alhaj Iftekhar Ahmad Vs M.P. Wakf Board and Another
Madhya Pradesh High Court · (2005) 01 MP CK 0100
Madhya Pradesh Wakf Rules, 2000 — Rule 16Waqf Act, 1995 — Section 64, 64(3), 64(4), 83(9)
High Courts07 Jan 2005Allowed
Kamalkishore and Another Vs Jagannath Prasad and Another
Madhya Pradesh High Court · AIR 2005 MP 221
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7
High Courts07 Jan 2005Dismissed
Nath Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 DMC 114
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 304
High Courts07 Jan 2005
Pooran Lal Vs Ms. Somwanti Bai
Madhya Pradesh High Court · (2005) 3 MPLJ 240 : (2005) 4 RCR(Civil) 2 : (2005) 4 RCR(Criminal) 25
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Jan 2005Allowed
Sahab Singh Sengar Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 132