High Courts03 Aug 2004Allowed
Bharti Vs Gujubai and Others
Madhya Pradesh High Court · (2006) ACJ 189
Motor Vehicles Act, 1988 — Section 149(2), 173
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,464 of 2,383
High Courts03 Aug 2004Allowed
Ram Prasad Dwivedi Vs Collector, Shahdol and Another
Madhya Pradesh High Court · (2004) 3 MPHT 501 : (2004) 3 MPLJ 640
High Courts03 Aug 2004Allowed
Girraj Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 4 MPHT 57 : (2005) 1 MPLJ 290
Criminal Procedure Code, 1973 (CrPC) — Section 193Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts03 Aug 2004
Sitara Begum Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 77
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 34, 450
High Courts03 Aug 2004Dismissed
Saroj Saxena Vs State of M.P. and another
Madhya Pradesh High Court · (2004) 2 MPJR 401 : (2004) 4 MPLJ 492
Administrative Tribunals Act, 1985 — Section 19
High Courts03 Aug 2004
Smt. Bharti Vs Smt. Gujabai
Madhya Pradesh High Court · (2005) 2 MPJR 485
Motor Vehicles Act, 1988 — Section 173
High Courts02 Aug 2004Dismissed
Smt. Shanta Deb Vs Indraneel Deb
Madhya Pradesh High Court · (2005) 1 JLJ 219 : (2004) 3 MPHT 518 : (2004) 3 MPLJ 609
Hindu Marriage Act, 1955 — Section 12(1)
High Courts02 Aug 2004Allowed
Nagarjuna Construction Co. Ltd. Vs R.K. Maheshwari
Madhya Pradesh High Court · (2004) 4 MPHT 53 : (2004) 3 MPLJ 632
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Evidence Act, 1872 — Section 114
High Courts02 Aug 2004Dismissed
Neetesh and Another Vs Sudhir
Madhya Pradesh High Court · (2004) 3 MPHT 483 : (2005) 2 MPLJ 3
Motor Vehicles Act, 1988 — Section 140, 142, 173
High Courts02 Aug 2004Dismissed
Shiv Kumar Saxena and Others Vs Manishchand Sinha and Another
Madhya Pradesh High Court · (2004) 4 MPHT 475 : (2004) 2 MPJR 269
Stamp Act, 1899 — Article 23
High Courts02 Aug 2004Dismissed
Precision Technophobe and Engineering Pvt. Ltd. Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 3 MPLJ 541
Constitution of India, 1950 — Article 14, 226, 227
High Courts02 Aug 2004
Dhar Coal Products Pvt. Ltd. Vs Commercial Tax Officer and Others
Madhya Pradesh High Court · (2006) 144 STC 264
Madhya Pradesh Commercial Tax Act, 1994 — Section 26, 33(3)
High Courts02 Aug 2004
New India Assurance Co. Ltd. Vs Parmanand and Others
Madhya Pradesh High Court · (2004) 3 ACC 728
Motor Vehicles Act, 1988 — Section 147, 166, 2
High Courts01 Aug 2004Dismissed
Pooja and Another Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPJR 422
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 302
High Courts30 Jul 2004Allowed
State Bank of Indore Vs Firm Moolchand Madanlal and Another
Madhya Pradesh High Court · (2005) 2 BC 13
Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, 96Evidence Act, 1872 — Section 73
High Courts30 Jul 2004Allowed
Smt. Usha Rani and Others Vs Smt. Dharma Bai Thakur and Others
Madhya Pradesh High Court · (2004) ILR (MP) 1170 : (2004) 4 MPHT 49 : (2004) 3 MPLJ 566
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 10(4), 7, 7(2)
High Courts30 Jul 2004Allowed
Brijesh Kumar Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) 4 MPHT 46 : (2004) 2 MPJR 276 : (2004) 4 MPLJ 43
Prevention of Food Adulteration Rules, 1955 — Rule 8
High Courts30 Jul 2004Dismissed
Dr. S.M.P. Sharma and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) ILR (MP) 1129 : (2005) 1 JLJ 7 : (2005) 1 MPHT 380 : (2004) 2 MPJR 89 : (2005) 1 MPLJ 398
High Courts30 Jul 2004Allowed
Ashok Vs State of M.P.
Madhya Pradesh High Court · (2005) ILR (MP) 360 : (2005) 1 JLJ 258
Penal Code, 1860 (IPC) — Section 376, 450, 506
High Courts30 Jul 2004
Rati Traders Vs K.P. Pouches Pvt. Ltd.
Madhya Pradesh High Court · (2004) 29 PTC 254
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10