High Courts10 Aug 2004Dismissed
Vishal and Another Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 17 : (2004) 4 MPLJ 370
Criminal Procedure Code, 1973 (CrPC) — Section 311
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,463 of 2,383
High Courts10 Aug 2004Dismissed
Rashid Vs State of M.P.
Madhya Pradesh High Court · (2004) 4 MPHT 503
Penal Code, 1860 (IPC) — Section 304A
High Courts10 Aug 2004Allowed
Sarvajanik Jan Kalyan Parmarthik Nyas, Bhopal Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 4 MPLJ 33
All India Council for Technical Education Act, 1987 — Section 10, 3
High Courts10 Aug 2004
State of M.P. Vs Kailash
Madhya Pradesh High Court · (2005) 1 DMC 124
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts10 Aug 2004
M/s. Sono Medical Centre (P) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 149 TAXMAN 67
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 115, 115J
High Courts09 Aug 2004Allowed
Ankit Steel and Others Vs Bank of India
Madhya Pradesh High Court · (2005) 1 BC 534
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)
High Courts06 Aug 2004Dismissed
Bhaiyalal Shukla Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2004) 4 MPHT 74 : (2004) 4 MPLJ 458
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B(5), 7I
High Courts06 Aug 2004Allowed
Ram Autar Pande Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 104 FLR 279 : (2004) 3 MPHT 515 : (2004) 4 MPLJ 377
High Courts06 Aug 2004Dismissed
Jabalpur Development Authority Vs Sharad Shrivastava
Madhya Pradesh High Court · (2005) 1 LLJ 304 : (2004) 3 MPLJ 618
Industrial Disputes Act, 1947 — Section 2Madhya Pradesh Industrial Relations Act, 1960 — Section 1(3), 2(19), 31(3)
High Courts05 Aug 2004
Premsukh Talkies and Others Vs Harikishan
Madhya Pradesh High Court · (2005) 2 ACC 309
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts05 Aug 2004Allowed
C.R. Chandrol Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) 3 MPHT 513 : (2004) 3 MPLJ 608
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(2)
High Courts05 Aug 2004Dismissed
Commissioner of Income Tax Vs Beta Nepthol Ltd.
Madhya Pradesh High Court · (2005) 272 ITR 323
Income Tax Act, 1961 — Section 271(1)
High Courts05 Aug 2004Dismissed
Union of India (UOI) and Others Vs Mohd. Naseem Siddiqui
Madhya Pradesh High Court · (2004) ILR (MP) 821 : (2005) 1 LLJ 931
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9(9)
High Courts05 Aug 2004Allowed
Smt. Seema Goyal Vs Chhatrapal
Madhya Pradesh High Court · (2004) 4 MPHT 332
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 9
High Courts05 Aug 2004Allowed
Expert Engineers Vs Commissioner of Commercial Tax
Madhya Pradesh High Court · (2008) 11 VST 177
Madhya Pradesh General Sales Tax Act, 1958 — Section 14A, 6(1)Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 70(2)
High Courts05 Aug 2004
Commissioner of Income Tax Vs Ives Drugs (India) (P.) Ltd.
Madhya Pradesh High Court · (2005) 144 TAXMAN 176
Income Tax Act, 1961 — Section 260A, 80HH, 80I
High Courts04 Aug 2004Allowed
Madanlal Gandhi and others Vs Bhopal Wholesale Consumers Co-Operative Stores Ltd.
Madhya Pradesh High Court · (2004) 08 MP CK 0106
High Courts04 Aug 2004
Hari Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 ALT(Cri) 12 : (2005) 1 MPHT 13 : (2004) 4 MPLJ 277
Criminal Procedure Code, 1973 (CrPC) — Section 320(6), 401Penal Code, 1860 (IPC) — Section 323, 326, 34
High Courts04 Aug 2004Dismissed
Smt. Vimal Upadhyay and Another Vs Hari Singh Chouhan and Others
Madhya Pradesh High Court · (2005) 1 JLJ 166 : (2005) 1 MPHT 111 : (2005) 1 MPLJ 46
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 137Madhya Pradesh Accommodation Control Rules, 1962 — Rule 3
High Courts03 Aug 2004Allowed
Chunnilal Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 DMC 222
Penal Code, 1860 (IPC) — Section 201, 302