COURT ARCHIVE

Madhya Pradesh High Court judgments, 2005

1,119 judgments · page 55 of 56

High Courts06 Jan 2005Allowed

R.P. Senghal Vs The State of M.P. and Others

Madhya Pradesh High Court · (2005) 2 MPHT 163 : (2005) 2 MPLJ 68

Arbitration Act, 1940 — Section 20, 37Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract Act, 1872 — Section 25(3)

High Courts06 Jan 2005

Bullu alias Janki Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) 3 MPHT 257

Penal Code, 1860 (IPC) — Section 302, 381

High Courts06 Jan 2005Allowed

National Insurance Co. Ltd. Vs Sunita Yadav and Others

Madhya Pradesh High Court · (2005) 2 ACC 579 : (2006) ACJ 2617

Motor Vehicles Act, 1988 — Section 166Workmens Compensation Act, 1923 — Section 3

High Courts05 Jan 2005Dismissed

Ram Babu Sharma Vs Iqlaq Khan and Others

Madhya Pradesh High Court · (2006) 1 MPJR 373

Constitution of India, 1950 — Article 227

High Courts05 Jan 2005Allowed

Commissioner of Income Tax Vs Indernarayan Jhalani

Madhya Pradesh High Court · (2008) 303 ITR 164

Income Tax Act, 1961 — Section 256(1), 256(2)

High Courts05 Jan 2005Dismissed

Pranshu Indurkhya Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2005 MP 152 : (2005) 2 JLJ 216 : (2005) 2 MPHT 95 : (2005) 2 MPLJ 315

Constitution of India, 1950 — Article 226

High Courts05 Jan 2005

Commissioner of Income Tax Vs Kalyan Solvent Extraction Ltd.

Madhya Pradesh High Court · (2005) 197 CTR 475 : (2005) 276 ITR 154

Income Tax Act, 1961 — Section 143(3), 154, 256(1), 263, 80HHC

High Courts05 Jan 2005

M/s. Premier Proteins Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2008) 303 ITR 169 : (2006) 155 TAXMAN 161

Income Tax Act, 1961 — Section 40, 40A

High Courts05 Jan 2005Allowed

Ganga Ram Choube Vs State of M.P. and others

Madhya Pradesh High Court · (2005) 2 MPLJ 346

Penal Code, 1860 (IPC) — Section 118, 343, 363, 376

High Courts04 Jan 2005Dismissed

Badrivishal Gupta Vs State of M.P. and another

Madhya Pradesh High Court · (2005) 2 MPLJ 12

High Courts04 Jan 2005Allowed

Sushila Pardhi Vs State of M.P. and others

Madhya Pradesh High Court · (2005) 2 MPLJ 469

High Courts04 Jan 2005Allowed

Set Discovery Pvt. Ltd and others Vs Shashikant Kudroli

Madhya Pradesh High Court · (2005) 4 MPLJ 251

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 468

High Courts04 Jan 2005

Dinesh Kumar Shukla Vs Smt. Neeta

Madhya Pradesh High Court · AIR 2005 MP 106 : (2005) 2 DMC 51 : (2005) 2 JLJ 298 : (2005) 4 MPHT 168 : (2005) 1 MPLJ 362

Hindu Marriage Act, 1955 — Section 13(1), 13B, 13B(1), 13B(2)

High Courts04 Jan 2005Allowed

Brij Maheshwari Vs Arun Jain and Another

Madhya Pradesh High Court · (1978) ILR (MP) 282 : (2005) 2 MPHT 375 : (2005) 2 MPLJ 289

Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 482Penal Code, 1860 (IPC) — Section 499, 500, 501Press and Registration of Books Act, 1867 — Section 3, 5, 6, 7

High Courts04 Jan 2005Allowed

Ramaswamy Vs State of M.P.

Madhya Pradesh High Court · (2005) CriLJ 1603 : (2005) 1 MPHT 276 : (2005) 3 MPLJ 208

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8

High Courts03 Jan 2005Allowed

Ashok Kumar Chourasiya Vs Pankaj Chourasiya and Others

Madhya Pradesh High Court · (2006) 1 MPJR 148

High Courts03 Jan 2005Dismissed

Sunherilal Sahariya Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2005) 107 FLR 93

High Courts03 Jan 2005Dismissed

Aaa Fun-N-Food (P) Ltd. Vs Joint Commissioner of Income Tax

Madhya Pradesh High Court · (2006) 201 CTR 479 : (2005) 279 ITR 219

Income Tax Act, 1961 — Section 260A, 35AB

High Courts03 Jan 2005

Commissioner of Income Tax Vs Abhay Kumar Jain

Madhya Pradesh High Court · (2005) 196 CTR 474 : (2006) 281 ITR 431 : (2005) 147 TAXMAN 383

Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 256(1), 256(2)

High Courts03 Jan 2005

D and H Secheron Electrodes (P) Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2005) 196 CTR 289 : (2006) 281 ITR 421

Income Tax Act, 1961 — Section 132(1), 147, 256(1), 271(1)