High Courts11 Apr 2005
Chand Patel and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 3420 : (2005) 4 MPHT 125
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 149, 307, 325
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,425 of 2,383
High Courts11 Apr 2005Allowed
Smt. Poona Bai and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 3 MPHT 268
Constitution of India, 1950 — Article 226
High Courts11 Apr 2005
Bechania Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 3413 : (2005) 3 MPHT 377
Penal Code, 1860 (IPC) — Section 436
High Courts08 Apr 2005Dismissed
Om Prakash and Others Vs UCO Bank and Others
Madhya Pradesh High Court · AIR 2005 MP 234 : (2007) 3 BC 143 : (2005) 4 MPHT 119
Bankers Books Evidence Act, 1891 — Section 4Limitation Act, 1963 — Section 18, 19, 20
High Courts08 Apr 2005
Rajesh Shukla Vs Smt. Meena and Another
Madhya Pradesh High Court · (2005) 2 ALT(Cri) 30 : (2005) CriLJ 3800 : (2005) 2 DMC 303 : (2005) ILR (MP) 686 : (2005) 3 JCR 385 : (2005) 2 JLJ 249 : (2005) 2 MPHT 301 : (2005) 2 MPLJ 483
Civil Procedure Code, 1908 (CPC) — Section 115, 22, 23, 24Criminal Procedure Code, 1898 (CrPC) — Section 488, 489, 489(2), 490Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 362
High Courts07 Apr 2005
Ramesh Gonekar Vs Member Judge, State Industrial Court and Others
Madhya Pradesh High Court · (2005) 3 MPLJ 344
Industrial Disputes Act, 1947 — Section 2(oo)(c), 25F
High Courts07 Apr 2005Dismissed
Prahlad Thakur Vs M.P. Public Service Commission and Others
Madhya Pradesh High Court · (2005) ILR (MP) 792 : (2005) 4 MPHT 369 : (2005) 4 MPLJ 592
High Courts07 Apr 2005Allowed
Nabbu Vs State of M.P.
Madhya Pradesh High Court · (2005) ILR (MP) 773 : (2005) 3 MPHT 348 : (2005) 3 MPLJ 512
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Krishak Pashu Parirakshan Adhiniyam, 1959 — Section 4(1), 6A, 6B, 9(3)Prevention of Cruelty to Animals Act, 1960 — Section 11
High Courts07 Apr 2005
Vinay Kant Pandey Vs Bhagwandas Kurmi and Others
Madhya Pradesh High Court · (2005) 3 JLJ 214
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3, Order 32 Rule 1, 96Hindu Minority and Guardianship Act, 1956 — Section 8, 8(3)Hindu Succession Act, 1956 — Section 10, 8
High Courts06 Apr 2005
Somchandra Vs Ramdas and Others
Madhya Pradesh High Court · (2006) 4 ACC 212 : (2005) 3 ACC 193 : (2006) ACJ 1880
High Courts06 Apr 2005
Tundaram and Others Vs Veer Singh Gurjar and Others
Madhya Pradesh High Court · (2005) 4 ACC 390
High Courts06 Apr 2005Allowed
State of Madhya Pradesh Vs Ram Kumar Sharma
Madhya Pradesh High Court · AIR 2005 MP 197 : (2005) 3 MPLJ 196
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 122, 123
High Courts06 Apr 2005
Ram Bahori Vs Tata Finance Ltd. and others
Madhya Pradesh High Court · (2005) 3 MPLJ 106
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts06 Apr 2005
Commissioner of Sales Tax Vs Garg Ginning and Pressing Factory
Madhya Pradesh High Court · (2005) 142 STC 426
Madhya Pradesh General Sales Tax Act, 1958 — Section 19, 19(1), 39, 39(1), 44(1)
High Courts05 Apr 2005Dismissed
State of M.P. Vs Umesh and Others
Madhya Pradesh High Court · (2005) 3 JLJ 55
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 34
High Courts05 Apr 2005
Union of India (UOI) Vs Nicholas Piramal India Ltd.
Madhya Pradesh High Court · (2005) 186 ELT 407
Central Excise Rules, 1944 — Rule 57QCentral Excises and Salt Act, 1944 — Section 35H(1)
High Courts05 Apr 2005Allowed
Alok and Another Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 DMC 123 : (2006) 1 MPLJ 205
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482, 77Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A
High Courts04 Apr 2005Allowed
Ramlal Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPJR 84 : (2005) 4 MPLJ 93
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Prevention of Corruption Act, 1947 — Section 5(2)
High Courts04 Apr 2005Dismissed
Narendra Singore and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 1 MPHT 8 : (2005) 4 MPLJ 559