High Courts29 Mar 2005
Commissioner, Indore Municipal Corporation Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 107 FLR 710
Madhya Pradesh Industrial Relations Act, 1960 — Section 107
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,427 of 2,383
High Courts29 Mar 2005Allowed
Laxminarayan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 3 MPHT 353
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Mar 2005Dismissed
Commissioner of Income Tax Vs C.L. Khatri
Madhya Pradesh High Court · (2005) 197 CTR 44 : (2006) 282 ITR 97 : (2005) 147 TAXMAN 652
Finance Act, 2002 — Section 158BBIncome Tax Act, 1961 — Section 113, 132, 132A, 143, 143(3)
High Courts29 Mar 2005Dismissed
Ram Singh and Another Vs Shivaji Rao and Others
Madhya Pradesh High Court · (2006) ACJ 968
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AHindu Succession Act, 1956 — Section 15
High Courts28 Mar 2005
Shri Shyam Oil Mills Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 200 CTR 312 : (2006) 286 ITR 251
Income Tax Act, 1961 — Section 256(1), 271(1), 273A
High Courts28 Mar 2005Allowed
Commissioner of Income Tax Vs State Bank of Indore
Madhya Pradesh High Court · (2005) 196 CTR 153
Income Tax Act, 1961 — Section 260A, 263, 36, 36(1)
High Courts28 Mar 2005Dismissed
Deepak Kumar Vs Assistant Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2006) 284 ITR 624
Income Tax Act, 1961 — Section 131(3), 133A
High Courts28 Mar 2005Dismissed
Ajay Kumar Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 2 MPJR 169
High Courts25 Mar 2005Dismissed
Sarabjit Singh Mokha Vs State of M.P.
Madhya Pradesh High Court · (2005) 3 MPLJ 501
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 395, 397
High Courts25 Mar 2005
Prakash Khati Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 4 MPHT 159
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 34
High Courts25 Mar 2005Allowed
Narayan Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 3 MPHT 170
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Oaths Act, 1969 — Section 3, 4, 5, 6(1), 6(2)Penal Code, 1860 (IPC) — Section 302
High Courts25 Mar 2005Dismissed
Vijay Kumar Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 3 MPHT 408 : (2005) 2 MPJR 271
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts25 Mar 2005
Shankar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 3 MPHT 404 : (2006) 2 MPJR 304
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts24 Mar 2005
State of M.P. Vs Jojan Singh and Others
Madhya Pradesh High Court · (2005) 3 MPLJ 462
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts24 Mar 2005
Commissioner of Sales Tax Vs Emar Industries
Madhya Pradesh High Court · (2006) 145 STC 502
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(10)
High Courts24 Mar 2005Dismissed
State of M.P. Vs Govind Singh and Others
Madhya Pradesh High Court · (2005) CriLJ 3421
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts24 Mar 2005Dismissed
Jal Praday Karmachari Kalyan Sangh Vs Ayukt, Nagar Nigam
Madhya Pradesh High Court · AIR 2005 MP 222 : (2005) 3 MPLJ 145
Civil Procedure Code, 1908 (CPC) — Section 79, 80Municipal Corporation Act, 1956 — Section 401
High Courts24 Mar 2005
Mahila Gomabai and Others Vs Gajendra Singh and Others
Madhya Pradesh High Court · (2006) 1 ACC 557
High Courts24 Mar 2005Allowed
Someshwar Singh Vs State of M.P.
Madhya Pradesh High Court · (2005) 107 FLR 1124 : (2005) 2 JLJ 409 : (2005) 4 MPLJ 76
High Courts24 Mar 2005Dismissed
Moolchand Agrawal and etc. Vs Babulal Agrawal and Others
Madhya Pradesh High Court · AIR 2006 MP 42 : (2005) ILR (MP) 623 : (2005) 3 MPLJ 217
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90