COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,435 of 2,383

High Courts21 Feb 2005

Commissioner of Income Tax Vs Smt. Laxmidevi Ratani and Others

Madhya Pradesh High Court · (2005) 198 CTR 336 : (2008) 296 ITR 363

Income Tax Act, 1961 — Section 2(14), 2(47), 256(2)Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 53A, 54, 6

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High Courts21 Feb 2005

Omprakash Vs Fida Hussain and Others

Madhya Pradesh High Court · (2006) 2 ACC 50 : (2005) 3 ACC 265 : (2006) ACJ 1782

Motor Vehicles Act, 1988 — Section 173

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High Courts21 Feb 2005Dismissed

Design Auto System Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (2005) 4 BC 101 : (2008) 144 CompCas 765 : (2005) ILR (MP) 699 : (2005) 4 MPHT 7 : (2005) 1 MPLJ 517 : (2005) 62 SCL 557

Companies Act, 1956 — Section 146, 149, 149(1), 149(2), 149(2A)Constitution of India, 1950 — Article 20(3)Madhya Pradesh Municipalities Act, 1961 — Section 41

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High Courts21 Feb 2005

Commissioner of Income Tax Vs Smt. Laxmidevi Ratani

Madhya Pradesh High Court · (2005) 147 TAXMAN 642

Income Tax Act, 1961 — Section 2(14), 2(47), 2(47)(ii), 256(1), 256(2)Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 53A, 54, 6

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High Courts21 Feb 2005Dismissed

H.S. Bhargava Vs State of M.P.

Madhya Pradesh High Court · (2005) 2 MPJR 197 : (2005) 4 MPLJ 288

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High Courts18 Feb 2005Dismissed

Bipin Saluja Vs Damodar Coal Agency

Madhya Pradesh High Court · (2005) 2 MPHT 430 : (2005) 3 MPLJ 116

Criminal Procedure Code, 1973 (CrPC) — Section 12, 410, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts18 Feb 2005Dismissed

Narendra Kumar Vs Smt. Manju Agarwal and Others

Madhya Pradesh High Court · (2005) 2 MPHT 276 : (2005) 3 MPLJ 186

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 6A, 151Constitution of India, 1950 — Article 227

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High Courts17 Feb 2005Allowed

Dr. Atiq Mohammad Vs State of M.P.

Madhya Pradesh High Court · (2005) 2 MPJR 53

Penal Code, 1860 (IPC) — Section 366, 376, 506

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High Courts17 Feb 2005Allowed

Dr. Atiq Mohammad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) 3 MPHT 52 : (2005) 2 MPJR 53 : (2005) 3 MPLJ 450

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 482Penal Code, 1860 (IPC) — Section 366, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts17 Feb 2005Allowed