High Courts13 Sept 2004Dismissed
Chhotelal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) ILR (MP) 971 : (2005) 1 MPHT 374
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,458 of 2,383
High Courts09 Sept 2004Dismissed
Bindra Builders and Contractors Pvt. Ltd. Vs Ranjan Pathak and Others
Madhya Pradesh High Court · (2005) 1 MPHT 225 : (2004) 2 MPJR 386 : (2004) 4 MPLJ 449
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts09 Sept 2004Dismissed
Agam Prasad and Another Vs Bhakt Prasad
Madhya Pradesh High Court · (2004) 4 MPHT 520 : (2004) 4 MPLJ 348
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2
High Courts09 Sept 2004Dismissed
Patha alias Laxman Kol Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 4 MPHT 313
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Sept 2004Allowed
State of Madhya Pradesh and Another Vs Jiwanlal Chikotiya and Another
Madhya Pradesh High Court · AIR 2005 MP 76 : (2004) 4 MPHT 497 : (2005) 1 MPJR 165 : (2004) 4 MPLJ 470
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 79, 80Court Fees Act, 1870 — Section 7
High Courts09 Sept 2004Dismissed
Asha Ram Vs State of M.P.
Madhya Pradesh High Court · AIR 2005 MP 58 : (2004) 4 MPLJ 445
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a)
High Courts09 Sept 2004Allowed
Rajendra Prasad Dwivedi Vs Atul Kumar Dwivedi and others
Madhya Pradesh High Court · (2004) 4 MPLJ 126
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts08 Sept 2004
Commissioner of Income Tax Vs Alankar Tiles
Madhya Pradesh High Court · (2005) 196 CTR 647 : (2005) 272 ITR 447
Income Tax Act, 1961 — Section 260A
High Courts08 Sept 2004
Govind Prasad Geete Vs Smt. Vidyawati and another
Madhya Pradesh High Court · (2005) 2 MPLJ 436
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)(c)
High Courts08 Sept 2004Allowed
Viran Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 4 MPHT 220
Criminal Procedure Code, 1973 (CrPC) — Section 357Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts08 Sept 2004Dismissed
Indore Wire Company Ltd. Vs CESTAT
Madhya Pradesh High Court · (2005) 183 ELT 137
Constitution of India, 1950 — Article 227
High Courts08 Sept 2004
Dinesh Vs Kaluram and Others
Madhya Pradesh High Court · (2005) 3 ACC 349 : (2006) ACJ 608
High Courts06 Sept 2004Dismissed
Salim and Another Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 390 : (2004) 4 MPLJ 345
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 306, 34
High Courts06 Sept 2004Dismissed
Mahendra Kumar and Company Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 4 MPHT 77 : (2004) 4 MPLJ 100
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 83
High Courts06 Sept 2004
Surya Roshni Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 174 ELT 17
High Courts06 Sept 2004Allowed
Rekha Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 DMC 151 : (2005) 1 MPHT 445 : (2005) 1 MPLJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 498A, 506(II)
High Courts06 Sept 2004Dismissed
Rakesh Chaturvedi (Capt.) and others Vs Inspector, Weights and Measures
Madhya Pradesh High Court · (2004) 4 MPLJ 307
Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33, 47, 5, 51, 63Standards of Weights and Measures Act, 1976 — Section 24, 28, 3, 63(a)(ii), 83
High Courts06 Sept 2004Dismissed
Shri Sharda Prabandhak Samiti, Maihar and another Vs Indrasen Jali
Madhya Pradesh High Court · (2004) 4 MPLJ 537
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts06 Sept 2004Allowed
New India Assurance Company Limited Vs Rajendra Prasad Soni
Madhya Pradesh High Court · (2004) 4 MPLJ 122
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts06 Sept 2004
Rewaram and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 1 MPHT 85 : (2004) 4 MPLJ 351
Criminal Procedure Code, 1973 (CrPC) — Section 203, 203(4), 397, 398, 399Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1)(10)