High Courts08 Feb 2005Dismissed
Jagan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 2 MPJR 491
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 323, 376
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,438 of 2,383
High Courts08 Feb 2005
Damyantibai and Others Vs Mahesh Kumar and Others
Madhya Pradesh High Court · (2005) 2 ACC 332 : (2005) 3 MPLJ 1
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 304A
High Courts08 Feb 2005Dismissed
Lalu Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPHT 71 : (2006) 3 MPJR 196 : (2005) 3 MPLJ 50 : (2005) 3 RCR(Criminal) 970
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 52, 57
High Courts08 Feb 2005Dismissed
Khem Chand Gegle Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2005) 107 FLR 965 : (2005) 4 MPLJ 190
Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61
High Courts08 Feb 2005
Dr. Ku. Kruti Vs Mannalal Pannalal Construction Pvt. Ltd. and Others
Madhya Pradesh High Court · (2005) 2 ACC 122 : (2005) 2 MPLJ 124
Motor Vehicles Act, 1988 — Section 173
High Courts08 Feb 2005Allowed
Justice S.K. Dubey (Retired) Vs Accountant General and another
Madhya Pradesh High Court · (2005) 4 MPLJ 371
Consumer Protection Act, 1986 — Section 16, 9(b)
High Courts08 Feb 2005Allowed
State of M.P. and others Vs Koshy Mathew and others
Madhya Pradesh High Court · (2005) 2 MPLJ 117
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 2005Dismissed
B.D. Pathak Vs M.P.S.R.T.C. and Others
Madhya Pradesh High Court · (2005) 4 MPHT 302
Prevention of Corruption Act, 1988 — Section 13, 13(1)
High Courts08 Feb 2005
Peer Bux Khan and others Vs State of M. P.
Madhya Pradesh High Court · (2005) 3 MPLJ 155
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 57, 8
High Courts07 Feb 2005
Commissioner of Income Tax Vs Bright Automotive and Plastics Ltd.
Madhya Pradesh High Court · (2006) 280 ITR 157 : (2006) 153 TAXMAN 290
Income Tax Act, 1961 — Section 260A, 35A, 40A(2)
High Courts07 Feb 2005Allowed
P.S. Deo Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 106 FLR 101 : (2005) ILR (MP) 1039 : (2005) 2 MPLJ 238
Administrative Tribunals Act, 1985 — Section 19
High Courts04 Feb 2005Dismissed
Deepak Chugh Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2007) 290 ITR 541
Income Tax Act, 1961 — Section 260A
High Courts04 Feb 2005Dismissed
Raja and others Vs State of M.P.
Madhya Pradesh High Court · (2005) 4 MPLJ 301
Penal Code, 1860 (IPC) — Section 307, 307, 308, 309, 310
High Courts04 Feb 2005Dismissed
Sonali Cables Vs Commissioner of Central Excise
Madhya Pradesh High Court · (2005) 186 ELT 278
Central Excises and Salt Act, 1944 — Section 35G
High Courts04 Feb 2005
Bhawla @ Bhav Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 2 JLJ 403 : (2005) 2 MPHT 312
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts04 Feb 2005Dismissed
Khemkaran Sanodiya Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2007) ACJ 1905 : (2005) 106 FLR 804 : (2005) ILR (MP) 568 : (2005) 2 MPHT 270 : (2005) 3 MPLJ 45
Constitution of India, 1950 — Article 14Workmens Compensation Act, 1923 — Section 30, 30(1)
High Courts04 Feb 2005Dismissed
Virendra Vs Mahendra and Others
Madhya Pradesh High Court · (2005) 2 ACC 142 : (2005) 1 MPHT 478
Motor Vehicles Act, 1988 — Section 142, 168, 171, 173
High Courts04 Feb 2005Allowed
Gopal Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 DMC 790 : (2005) ILR (MP) 155 : (2005) 3 JLJ 316
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 302, 304B, 34
High Courts04 Feb 2005Dismissed
Madan Singh and Others Vs Smt. Shantibai and Others
Madhya Pradesh High Court · (2005) 1 MPHT 480
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts04 Feb 2005Allowed
Brandavan Vs State of M.P. and another
Madhya Pradesh High Court · (2005) 4 MPLJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i)