High Courts06 Jul 2004Allowed
O.P. Manchanda Vs Union of India and others
Madhya Pradesh High Court · (2004) 4 MPLJ 136
Conduct, Discipline and Appeal Rules, 1978 — Rule 29Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,468 of 2,383
High Courts06 Jul 2004
Commissioner of Commercial Tax Vs Indorama Synthetic (India) Ltd.
Madhya Pradesh High Court · (2008) 11 VST 707
Madhya Pradesh Commercial Tax Act, 1994 — Section 70(2)Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts06 Jul 2004Allowed
Smt. Jyoti Jain Vs Jinesh Jain
Madhya Pradesh High Court · (2004) 3 MPHT 471 : (2004) 4 MPLJ 542
Hindu Marriage Act, 1955 — Section 13, 13B
High Courts06 Jul 2004Allowed
Gajendra Shrivastava Vs Board of Secondary Education
Madhya Pradesh High Court · (2005) 1 MPHT 142 : (2004) 2 MPJR 279
High Courts06 Jul 2004Allowed
Life Insurance Corporation of India Vs Santosh Kumar Sharma and another
Madhya Pradesh High Court · (2004) 4 MPLJ 185
Constitution of India, 1950 — Article 226, 227Life Insurance Corporation Act, 1956 — Section 48(2)(c)
High Courts05 Jul 2004Dismissed
AIA Engineering Pvt. Ltd. Vs Madhya Pradesh State Electricity Board and Others
Madhya Pradesh High Court · AIR 2004 MP 238 : (2005) 1 CTLJ 450 : (2004) 2 MPJR 337
Constitution of India, 1950 — Article 226
High Courts05 Jul 2004Dismissed
Smt. Tara Bai Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) CriLJ 4096 : (2004) ILR (MP) 1161 : (2004) 3 MPHT 456 : (2004) 4 MPLJ 95
Constitution of India, 1950 — Article 226, 227
High Courts02 Jul 2004
Commissioner of Income Tax Vs Vishnu Prasad Singhal
Madhya Pradesh High Court · (2004) 190 CTR 546 : (2005) 275 ITR 432 : (2004) 141 TAXMAN 280
Income Tax Act, 1961 — Section 256(2), 271B
High Courts02 Jul 2004Dismissed
Shahdol Pipe Works and Another Vs Zila Laghu Udyog Kamgar Sangh and Others
Madhya Pradesh High Court · (2005) 2 LLJ 355 : (2004) 4 MPHT 80 : (2004) 4 MPLJ 474
Specific Relief Act, 1963 — Section 38Trade Unions Act, 1926 — Section 18
High Courts01 Jul 2004Dismissed
Commissioner of Income Tax Vs Abeeson Hotels (P) Ltd.
Madhya Pradesh High Court · (2004) 191 CTR 263
Income Tax Act, 1961 — Section 260A
High Courts01 Jul 2004Allowed
Hamid Khan Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPHT 210 : (2004) 3 MPLJ 425
High Courts30 Jun 2004Allowed
Mushiram Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 4 MPHT 326 : (2005) 1 MPJR 160
Madhya Pradesh Police Regulations — Regulation 241, 64(2), 64(3), 64(4)Penal Code, 1860 (IPC) — Section 377
High Courts30 Jun 2004Allowed
Bhagwan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 1514 : (2005) 1 MPHT 65 : (2005) 1 MPLJ 568
Penal Code, 1860 (IPC) — Section 376(1), 506
High Courts29 Jun 2004Dismissed
Karan Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2968 : (2004) 4 MPHT 295
High Courts29 Jun 2004Dismissed
Mangal and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 3 MPHT 438 : (2004) 4 MPLJ 155
Penal Code, 1860 (IPC) — Section 302, 323
High Courts29 Jun 2004
The State of M.P. Vs Ramkripal
Madhya Pradesh High Court · (2004) ILR (MP) 875 : (2004) 3 MPHT 443 : (2004) 3 MPLJ 528 : (2004) 4 RCR(Criminal) 461
Criminal Procedure Code, 1973 (CrPC) — Section 161, 366Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302
High Courts29 Jun 2004Dismissed
Rameshchandra Malviya Vs Allahabad Bank and Others
Madhya Pradesh High Court · (2005) 104 FLR 1052 : (2004) 4 MPHT 231
High Courts25 Jun 2004Allowed
Mohan Vs State of M.P.
Madhya Pradesh High Court · (2004) 4 MPLJ 115
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts25 Jun 2004Allowed
Dr. Shahina Bano Vs The State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPJR 367
Indian Medical Council Act, 1956 — Section 33
High Courts24 Jun 2004Dismissed
Krishna Electricals Industries Ltd. Vs Purshottam and Another
Madhya Pradesh High Court · (2005) 104 FLR 767 : (2005) 2 JLJ 108 : (2005) 2 LLJ 896 : (2005) 2 MPJR 27 : (2004) 4 MPLJ 206
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 33Industrial Disputes Act, 1947 — Section 10(2A)