High Courts14 Feb 2005Dismissed
Banshilal Patidar Vs State of M.P.
Madhya Pradesh High Court · (2005) 14 CriminalCC 772
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 57, 8
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,436 of 2,383
High Courts14 Feb 2005Allowed
Shailender Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPLJ 224 : (2005) 3 RCR(Criminal) 86
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
High Courts14 Feb 2005Allowed
Nandlal and Others Vs State of Maharashtra
Madhya Pradesh High Court · (2005) 3 JLJ 131 : (2005) 4 MPLJ 98
Criminal Procedure Code, 1973 (CrPC) — Section 199, 256, 257, 257, 311High Court of Madhya Pradesh Rules, 2008 — Rule 1, 586Penal Code, 1860 (IPC) — Section 201, 302, 34, 376(2), 420
High Courts14 Feb 2005Allowed
Gyan Prakash Bhatnagar Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 106 FLR 518 : (2005) 2 MPHT 279 : (2005) 2 MPLJ 537
High Courts14 Feb 2005Dismissed
Babulal and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 530
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 397, 401Penal Code, 1860 (IPC) — Section 134, 302, 307
High Courts11 Feb 2005Dismissed
Commissioner of Income Tax Vs Motlay Finance (P) Ltd.
Madhya Pradesh High Court · (2005) 197 CTR 332 : (2007) 290 ITR 719 : (2006) 150 TAXMAN 487
Income Tax Act, 1961 — Section 260A
High Courts11 Feb 2005
Rami and Others Vs Rahul Trading and Finance Pvt. Ltd. and Others
Madhya Pradesh High Court · (2005) 3 MPHT 193 : (2005) 2 MPLJ 135
High Courts11 Feb 2005Dismissed
Dukhkhu Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 3 MPHT 46 : (2005) 3 MPLJ 493 : (2005) 3 MPLJ 193
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 18, 19, 20, 9
High Courts11 Feb 2005Allowed
Sanat Kumar Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 2272 : (2005) 2 MPHT 185
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 42, 50, 52, 55
High Courts11 Feb 2005Dismissed
Tej Singh Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPHT 369 : (2005) 2 MPLJ 31
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 52, 55
High Courts11 Feb 2005Dismissed
Sunita Sharma and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 2 DMC 272 : (2006) 1 JLJ 124 : (2005) 3 MPLJ 484
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 174, 227, 228Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114
High Courts11 Feb 2005Dismissed
Commissioner of Income Tax-I Vs Jain Bros. (HUF)
Madhya Pradesh High Court · (2006) 150 TAXMAN 73
Income Tax Act, 1961 — Section 158BC, 260A
High Courts11 Feb 2005
State Bank of Indore Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 203 CTR 363
Income Tax Act, 1961 — Section 256(1), 263Interest Tax Act, 1974 — Section 19, 8(2)
High Courts11 Feb 2005
Rami Vs Rahul Trading and Finance Pvt. Ltd. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 135
High Courts10 Feb 2005Dismissed
P.S. Rai Vs Union of India and Others
Madhya Pradesh High Court · (2006) 1 MPLJ 147
Administrative Tribunals Act, 1985 — Section 21(1), 21(2)
High Courts10 Feb 2005
Ram Kumar Singh Vs Sate of M.R. and Others
Madhya Pradesh High Court · (2005) 1 MPJR 500
High Courts10 Feb 2005Allowed
Subhash Mekurenkur Vs M.D. M.P. Rajya Krishi Kripnon Board
Madhya Pradesh High Court · (2005) 105 FLR 955 : (2005) 2 MPLJ 43
High Courts10 Feb 2005
Nene Okugo Vs State of M. P.
Madhya Pradesh High Court · (2005) 3 MPLJ 18
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29, 8
High Courts10 Feb 2005Allowed
Gulab Jharia Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPHT 366
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 376(2)
High Courts10 Feb 2005Dismissed
Akil and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 2069
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 14, 148, 149, 307, 324