High Courts21 Mar 2005Allowed
Staywell Hotels P. Ltd. Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2006) 283 ITR 92 : (2006) 155 TAXMAN 603
Income Tax Act, 1961 — Section 260A, 271B, 44AB
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,429 of 2,383
High Courts21 Mar 2005Allowed
Guddu @ Gudda Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPJR 280
Penal Code, 1860 (IPC) — Section 366, 376
High Courts18 Mar 2005Dismissed
Man Singh and Another Vs Union of India (UOI)
Madhya Pradesh High Court · (2005) 2 JLJ 426 : (2005) 2 MPLJ 496
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 29, 50, 67
High Courts18 Mar 2005Allowed
State of Madhya Pradesh Vs Ram Singh
Madhya Pradesh High Court · (2005) 2 MPHT 449 : (2006) 3 MPJR 30 : (2005) 2 MPLJ 292
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Bharat Zamindari Abolition Act, 2008 — Section 2, 2(6), 3, 4, 4(1)Madhya Pradesh Land Revenue Code, 1959 — Section 57(2), 57(3)
High Courts18 Mar 2005Allowed
Pramod Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 3 MPHT 160
Penal Code, 1860 (IPC) — Section 302
High Courts18 Mar 2005
Laxman Vs Bhagwati Prasad and Others
Madhya Pradesh High Court · (2005) 2 ACC 533
High Courts18 Mar 2005Dismissed
Nandkishore Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPLJ 145 : (2006) 1 RCR(Criminal) 768
Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 304B, 306, 307
High Courts17 Mar 2005
Keshardan Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPJR 138 : (2005) 3 MPLJ 550
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 21, 8
High Courts17 Mar 2005
Kailash Vs State of M.P.
Madhya Pradesh High Court · (2005) 3 MPLJ 346
Penal Code, 1860 (IPC) — Section 376(2)(f)
High Courts17 Mar 2005
Motilal Bimalchand Jain (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 285 ITR 224
Income Tax Act, 1961 — Section 263
High Courts17 Mar 2005Allowed
Vinay Kumar and Others Vs Radheshyam and Others
Madhya Pradesh High Court · (2006) 2 MPJR 143
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(d), 12(1)(h)
High Courts16 Mar 2005Allowed
Abdul Gani Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 JLJ 363 : (2006) 2 MPJR 120 : (2005) 3 MPLJ 473 : (2005) 4 RCR(Criminal) 194
Evidence Act, 1872 — Section 114, 67Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts16 Mar 2005Allowed
Munna and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 3 MPHT 36 : (2005) 4 MPLJ 30
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302
High Courts16 Mar 2005Dismissed
Sheel Kumar Vs State
Madhya Pradesh High Court · (2005) 2 MPHT 189
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts16 Mar 2005
State Bank of Indore Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 197 CTR 327 : (2006) 157 TAXMAN 84
Income Tax Act, 1961 — Section 214, 244(1A), 260A
High Courts15 Mar 2005Dismissed
Babulal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 2095
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts15 Mar 2005Dismissed
Sardarbai and Another Vs Mathribai and Others
Madhya Pradesh High Court · (2005) 2 MPHT 379 : (2005) 2 MPLJ 313
High Courts15 Mar 2005
State of M.P. and Others Vs Ramchandra and Another
Madhya Pradesh High Court · AIR 2005 MP 217 : (2005) 2 MPLJ 218
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Land Revenue Code, 1959 — Section 157, 57
High Courts15 Mar 2005Dismissed
Usha Yadav Vs Government of M.P. and others
Madhya Pradesh High Court · (2005) 4 MPLJ 569
Madhya Pradesh Non-Gazetted Class III (Executive and Ministerial) Fisheries Service Recruitment Rules, 1971 — Rule 13
High Courts15 Mar 2005Allowed
Gafoor and others Vs Gulabbai and others
Madhya Pradesh High Court · (2005) 2 MPLJ 254
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5