High Courts13 Dec 2004Allowed
Bapu and Another Vs Lakhha Banjara deceased through LRs. and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 593
Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 35(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,447 of 2,383
High Courts13 Dec 2004Dismissed
Jay Engineering Works Ltd. Vs Industry Facilitation Council and Another
Madhya Pradesh High Court · (2005) 4 BC 64 : (2005) 2 JLJ 9
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 10, 7Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 2, 22
High Courts13 Dec 2004Dismissed
Kailash Kumar Vs Union of India and others
Madhya Pradesh High Court · (2005) 2 MPJR 23 : (2005) 2 MPLJ 97
High Courts13 Dec 2004Dismissed
Mahesh Kumar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2005) 1 MPHT 263 : (2005) 1 MPLJ 532
Constitution of India, 1950 — Article 14, 226, 227
High Courts10 Dec 2004Dismissed
Nahar Allied Agencies Vs Hindustan Petroleum Corporation Limited and Others
Madhya Pradesh High Court · (2005) 3 MPHT 139
Arbitration and Conciliation Act, 1996 — Section 14, 17, 2, 2(1), 27Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 6 Rule 14, Order 6 Rule 15Madhya Pradesh Arbitration Rules, 1997 — Rule 4, 4(1), 8
High Courts10 Dec 2004Dismissed
Mangli and another Vs Roopnarain and others
Madhya Pradesh High Court · (2005) 2 MPLJ 176
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145Transfer of Property Act, 1882 — Section 53A
High Courts09 Dec 2004Dismissed
Krishnakant Malviya Vs Durgeshnandini
Madhya Pradesh High Court · (2005) 1 MPLJ 339
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24, 9
High Courts09 Dec 2004Allowed
Sirpal Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 1 MPHT 358
Constitution of India, 1950 — Article 311
High Courts09 Dec 2004Allowed
Kanchan Singh Rajpur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 MPHT 366 : (2005) 1 MPLJ 476
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 20
High Courts09 Dec 2004Dismissed
Commissioner of Income Tax Vs Dr. Ashok Jain
Madhya Pradesh High Court · (2005) 275 ITR 350 : (2007) 158 TAXMAN 69
Income Tax Act, 1961 — Section 158BC, 260A
High Courts09 Dec 2004Dismissed
Commissioner of Income Tax Vs Senior Accounts Officer, Madhya Pradesh Electricity Board
Madhya Pradesh High Court · (2005) 197 CTR 276 : (2005) 276 ITR 84 : (2006) 154 TAXMAN 335
Income Tax Act, 1961 — Section 194, 2(35), 201, 201(1), 260A
High Courts09 Dec 2004Dismissed
Commissioner of Income Tax Vs Jabalpur Co-operative Milk Producers Union Ltd.
Madhya Pradesh High Court · (2005) 197 CTR 334 : (2005) 276 ITR 649
Income Tax Act, 1961 — Section 271(1)
High Courts08 Dec 2004Allowed
Sudhir Jaisani Vs State of M.P. and another
Madhya Pradesh High Court · (2005) 2 MPLJ 162
High Courts08 Dec 2004Allowed
Raju Dubey Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 1 MPHT 372 : (2005) 1 MPLJ 607
Constitution of India, 1950 — Article 311
High Courts08 Dec 2004
Jagendra Singh Chandel Vs State of M.P. and another
Madhya Pradesh High Court · (2005) 2 MPLJ 384
High Courts08 Dec 2004Allowed
Smt. Uma Devi Vs Kamlesh
Madhya Pradesh High Court · (2005) 2 MPJR 273
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13(1A)
High Courts07 Dec 2004Dismissed
Punna Chamar and others Vs Baldua and others
Madhya Pradesh High Court · (2005) 1 MPJR 493 : (2005) 2 MPLJ 146
Hindu Widows Remarriage Act, 1856 — Section 2
High Courts07 Dec 2004
Jayant Avashiya Vs State of M. P.
Madhya Pradesh High Court · (2005) 3 MPLJ 521
Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19
High Courts07 Dec 2004Allowed
Mangaliya alias Mangal Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 MPHT 469 : (2005) 1 MPJR 326 : (2005) 1 MPLJ 522
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 376(1)
High Courts07 Dec 2004Dismissed
Roshanlal Maravi Vs Shambhoo Singh and Others
Madhya Pradesh High Court · (2005) ILR (MP) 53 : (2005) 1 MPHT 309 : (2005) 1 MPLJ 467
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 36, 36(1), 36(2), 36(3)