High Courts18 Nov 2004Allowed
New India Assurance Co. Ltd. Vs Ramsanhee and Others
Madhya Pradesh High Court · (2006) ACJ 669
Motor Vehicles Act, 1988 — Section 2(14), 2(46)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,451 of 2,383
High Courts18 Nov 2004
New India Assurance Co. Ltd. Vs Mahila Ramsanhee and Others
Madhya Pradesh High Court · (2005) 2 ACC 766
Motor Vehicles Act, 1988 — Section 2
High Courts18 Nov 2004
Maharaja Bahadur Singh Kasliwal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 193 CTR 734 : (2005) 277 ITR 483
Trusts Act, 1882 — Section 58Wealth Tax Act, 1957 — Section 27(1)
High Courts18 Nov 2004Allowed
Deepak Jain Vs Century Textiles Industries Company and Another
Madhya Pradesh High Court · (2005) ILR (MP) 364 : (2005) 1 MPHT 241 : (2005) 1 MPLJ 464
Civil Procedure Code, 1908 (CPC) — Section 152, 47
High Courts18 Nov 2004Dismissed
State of Madhya Pradesh Vs Balram and Others
Madhya Pradesh High Court · (2005) 3 MPHT 63
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts18 Nov 2004Allowed
Geeta Gulati Vs Chairman, Maharishi Shiksha Sansthan
Madhya Pradesh High Court · (2005) 106 FLR 885 : (2005) 3 MPLJ 52
High Courts17 Nov 2004Allowed
Ramdulare Vs Rajbhan Ahir and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 324
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 145
High Courts17 Nov 2004
Commissioner of Sales Tax Vs Daluram Mangilal
Madhya Pradesh High Court · (2008) 11 VST 351
Madhya Pradesh General Sales Tax Act, 1958 — Section 14(1), 43(1)
High Courts17 Nov 2004
Arihant Builders, Developers and Investors (P) Ltd. Vs ITAT
Madhya Pradesh High Court · (2005) 144 TAXMAN 121
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 255
High Courts17 Nov 2004Allowed
Arihant Builders, Developers and Investors Pvt. Ltd. Vs Income Tax Appellate Tribunal and Others
Madhya Pradesh High Court · (2005) 197 CTR 471 : (2005) 277 ITR 239
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3), 255(4)
High Courts17 Nov 2004
Jayraj and Another Vs Kaluram and Another
Madhya Pradesh High Court · (2006) ACJ 636
High Courts16 Nov 2004Allowed
Smt. Bhagwantabai and Others Vs Abdul Gaffar and Another
Madhya Pradesh High Court · (2005) 1 MPHT 251 : (2005) 1 MPLJ 526
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts09 Nov 2004Allowed
Galiya Bai Vs Mohd. Saheed
Madhya Pradesh High Court · (2006) ACJ 815
Motor Vehicles Act, 1988 — Section 158(6), 166, 166(3)
High Courts09 Nov 2004Allowed
Shyam Bharia and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 1907
Arms Act, 1959 — Section 25(1B)Penal Code, 1860 (IPC) — Section 399 , 401, 402
High Courts09 Nov 2004
Guruvachan Kaur and Others Vs Iqbal Singh Chhawda and Others
Madhya Pradesh High Court · (2006) ACJ 649
Motor Vehicles Act, 1988 — Section 147(1), 163A
High Courts09 Nov 2004
Nanhu Singh Vs Jaheer and Others
Madhya Pradesh High Court · (2006) ACJ 803
Motor Vehicles Act, 1988 — Section 173
High Courts05 Nov 2004
Anand Prakash Sharma Vs District and Sessions Judge, Guna
Madhya Pradesh High Court · (2005) 1 MPJR 444
Penal Code, 1860 (IPC) — Section 323, 352, 504, 506B
High Courts05 Nov 2004Allowed
Anubha Munjare Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 521
Madhya Pradesh Nagar Palika Adhiniyam, 1961 — Section 41(A)
High Courts05 Nov 2004
Goden Prasad and Another Vs Manua and Another
Madhya Pradesh High Court · (2004) 4 MPHT 457
Criminal Procedure Code, 1973 (CrPC) — Section 193, 4, 5Penal Code, 1860 (IPC) — Section 294, 420, 500, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3, 4
High Courts05 Nov 2004Allowed
Smt. Uma Tiwari Vs Vikrant Tiwari
Madhya Pradesh High Court · (2005) 1 DMC 690 : (2005) ILR (MP) 604 : (2005) 1 MPHT 360 : (2005) 1 MPLJ 356
Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 13B, 19