High Courts01 Mar 2005Dismissed
Saroj Goswami Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 1 MPLJ 217
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,433 of 2,383
High Courts01 Mar 2005Dismissed
Kunwar Dilip Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 106 FLR 258 : (2005) 2 JLJ 388 : (2005) 2 MPLJ 244
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14(15)
High Courts01 Mar 2005Allowed
Ashok Vs Bank of India and Others
Madhya Pradesh High Court · (2005) 4 BC 77 : (2005) 2 MPLJ 521 : (2005) 2 MPLJ 340
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 12, Order 9 Rule 13, Order 9 Rule 6General Clauses Act, 1897 — Section 27Limitation Act, 1963 — Section 5
High Courts28 Feb 2005Dismissed
Gayabai and others Vs Shriram and others
Madhya Pradesh High Court · (2005) 2 MPLJ 574
Contract Act, 1872 — Section 25, 32
High Courts28 Feb 2005Allowed
Chandra Kant Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPJR 484
High Courts28 Feb 2005Dismissed
Bashir Vs Smt. Hussain Bano
Madhya Pradesh High Court · (2005) 2 JLJ 414 : (2005) 2 MPHT 390 : (2005) 2 MPLJ 230
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 3 Rule 1Evidence Act, 1872 — Section 118Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 23, 23A, 23E
High Courts28 Feb 2005
Hemraj Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 DMC 462 : (2005) ILR (MP) 439 : (2005) 2 MPHT 196 : (2005) 2 MPLJ 502
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 482Penal Code, 1860 (IPC) — Section 323, 498A
High Courts28 Feb 2005
Commissioner of Income Tax Vs Kohinoor Tobacco Products (P) Ltd.
Madhya Pradesh High Court · (2005) 198 CTR 235 : (2006) 283 ITR 162 : (2005) 149 TAXMAN 620
Income Tax Act, 1961 — Section 14, 2(13), 22, 256(2), 28
High Courts28 Feb 2005
Prabhashchandra Jha Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (2007) 291 ITR 335 : (2006) 155 TAXMAN 629
Constitution of India, 1950 — Article 141, 265
High Courts25 Feb 2005Allowed
Waheed Khan Vs Gyani Bai and Others
Madhya Pradesh High Court · AIR 2005 MP 232 : (2005) 3 MPHT 91 : (2005) 3 MPLJ 213
High Courts25 Feb 2005
Narendra Singh Bhadauria Vs State of M. P.
Madhya Pradesh High Court · (2005) 3 MPLJ 57
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts25 Feb 2005
Mohd. Maksud Vs State of M. P.
Madhya Pradesh High Court · (2005) 3 MPLJ 147
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 7
High Courts25 Feb 2005Allowed
Wheed Khan Vs Gyani Bai and Others
Madhya Pradesh High Court · (2005) 2 MPJR 243
High Courts24 Feb 2005
Pushpendra Singh Baghel Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 1 MPJR 239 : (2005) 4 MPLJ 424
Penal Code, 1860 (IPC) — Section 302, 330Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts24 Feb 2005Dismissed
Mahendra Kumar Vs Armstrong and Another
Madhya Pradesh High Court · (2005) 2 ALD(Cri) 21 : (2006) 3 BC 294 : (2005) 3 CivCC 75 : (2005) 2 MPLJ 419 : (2005) 3 RCR(Criminal) 371
Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 118Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Feb 2005
Rama Prasanna Tiwari Vs Smt. Ashima and Another
Madhya Pradesh High Court · (2005) 2 MPHT 192 : (2005) 2 MPJR 20
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2)Family Courts Act, 1984 — Section 10, 10(1), 10(2), 10(3)
High Courts24 Feb 2005Allowed
H.R. Manhar Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 4759 : (2005) 4 MPLJ 22 : (2006) 1 RCR(Criminal) 557
High Courts24 Feb 2005Dismissed
National Insurance Co. Ltd. Vs Ranchoor Singh and Others
Madhya Pradesh High Court · (2005) 3 ACC 848 : (2006) ACJ 920
Motor Vehicles Act, 1988 — Section 173