High Courts04 Feb 2005Dismissed
Nitesh Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 JLJ 284
Criminal Procedure Code, 1973 (CrPC) — Section 16J, 313, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 304(11), 324
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,439 of 2,383
High Courts03 Feb 2005Dismissed
National Insurance Co. Ltd. Vs Ujjwala and Others
Madhya Pradesh High Court · (2006) ACJ 2129
Motor Vehicles Act, 1988 — Section 173
High Courts03 Feb 2005Dismissed
Yogesh Kumar Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 577
Land Acquisition Act, 1894 — Section 17, 4, 48(1), 6
High Courts03 Feb 2005
Sunita and Others Vs Madhya Pradesh Electricity Board and Others
Madhya Pradesh High Court · (2006) ACJ 885 : (2005) 3 MPLJ 13
High Courts03 Feb 2005Allowed
Pandurang Kadam Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 4 MPLJ 216
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts03 Feb 2005
Devel Sharma and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) 2 MPHT 106 : (2005) 2 MPLJ 4
High Courts03 Feb 2005Dismissed
Ajay Singh Vs Surendra and Others
Madhya Pradesh High Court · (2005) 3 JLJ 340 : (2005) 3 MPLJ 306 : (2005) 4 RCR(Criminal) 107
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437(5), 439(2)General Clauses Act, 1897 — Section 10, 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 406
High Courts03 Feb 2005
T.V. Sundaram Iyengar and Sons Ltd. and Others Vs Sanjay Kumar Jadhav
Madhya Pradesh High Court · (2005) 106 FLR 514 : (2005) 3 LLJ 829 : (2005) 2 MPLJ 570
Constitution of India, 1950 — Article 227Madhya Pradesh Industrial Relations Act, 1960 — Section 1(3), 107, 31, 61, 62
High Courts02 Feb 2005Dismissed
Manghi @ Narmada Vs State of M.P.
Madhya Pradesh High Court · (2005) 4 MPLJ 136 : (2005) 4 RCR(Criminal) 739
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 302
High Courts02 Feb 2005Allowed
Gaya Prasad (dead) through L.Rs. Vs Banmali
Madhya Pradesh High Court · (2005) 3 JLJ 111 : (2005) 2 MPLJ 427
Civil Procedure Code Amendment Act, 1984 — Order 1 Rule 3BCivil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, Order 41 Rule 27, 100
High Courts02 Feb 2005
Dr. Ashok Ladha Vs State of M.P. and another
Madhya Pradesh High Court · (2005) 3 MPLJ 281
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A
High Courts01 Feb 2005Allowed
R.K. Piplewar Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 478
High Courts01 Feb 2005Allowed
K.P. Singh Kushwaha Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 JLJ 258 : (2005) 2 MPHT 423 : (2006) 1 MPJR 332 : (2005) 2 MPLJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 235, 482, 561APenal Code, 1860 (IPC) — Section 354, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts28 Jan 2005
Dhiraj Kumar Tiwari Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 2 MPHT 20
High Courts28 Jan 2005
Atar Singh and Others Vs Jiledar Singh and Others
Madhya Pradesh High Court · AIR 2005 MP 157 : (2005) 2 MPHT 266 : (2005) 2 MPLJ 259
Madhya Pradesh Land Revenue Code, 1959 — Section 168Transfer of Property Act, 1882 — Section 105, 106, 107, 117
High Courts28 Jan 2005
Rameshwar Prasad Gupta and others Vs Sanna Kumar Jain and others
Madhya Pradesh High Court · (2005) 2 MPJR 171 : (2005) 3 MPLJ 111
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(m)
High Courts27 Jan 2005Allowed
Commissioner of Income Tax Vs Choudhary Builders (P.) Ltd.
Madhya Pradesh High Court · (2005) 199 CTR 52 : (2005) 276 ITR 578 : (2006) 153 TAXMAN 179
Income Tax Act, 1961 — Section 260A
High Courts27 Jan 2005Allowed
Ballabhdas Rathi Vs Smt. Gopal Krishna Goushala
Madhya Pradesh High Court · (2005) 2 MPHT 401 : (2005) 2 MPLJ 398
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, Order 9 Rule 7, 100Evidence Act, 1872 — Section 137Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 13(6)
High Courts27 Jan 2005Dismissed
Kashiram Malviya Vs Habib Shah and Others
Madhya Pradesh High Court · (2005) 1 MPHT 484
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts27 Jan 2005
New India Assurance Company Vs Dr. Lallu
Madhya Pradesh High Court · (2005) 2 ACC 172
Motor Vehicles Act, 1988 — Section 140, 173