High Courts12 May 2004Allowed
Banshilal Kharakwar Vs Narbada Prasad Chourasia
Madhya Pradesh High Court · (2004) 4 MPLJ 77
Civil Procedure Code, 1908 (CPC) — Section 34, 96
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,471 of 2,383
High Courts12 May 2004Dismissed
Kutti Alias Mankam and Another Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 218
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 327
High Courts12 May 2004Allowed
Buddhulal @ Bablu Ahirwar Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 285
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(1), 8
High Courts12 May 2004Dismissed
State of M.P. Vs Rai Singh
Madhya Pradesh High Court · (2004) 05 MP CK 0001
Penal Code, 1860 (IPC) — Section 302, 307
High Courts11 May 2004Dismissed
Roshan Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 292
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts11 May 2004Allowed
Ranjit Narayan Vs Laxmanbhai
Madhya Pradesh High Court · (2004) 4 MPHT 64 : (2005) 1 MPJR 347 : (2005) 1 MPLJ 297
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts11 May 2004Dismissed
Bharat Commerce and Industries Ltd. Vs Regional Director, Employees' State Insurance Corporation and Others
Madhya Pradesh High Court · (2005) 104 FLR 616 : (2005) 1 LLJ 482
Employees State Insurance Act, 1948 — Section 2, 2(22), 2(9)
High Courts11 May 2004Allowed
Rajesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 3 MPHT 295 : (2005) 2 MPLJ 17 : (2004) 3 MPLJ 557
Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 May 2004Dismissed
Commissioner of Income Tax Vs Chemifine
Madhya Pradesh High Court · (2004) 189 CTR 132 : (2004) 270 ITR 305
Income Tax Act, 1961 — Section 256(2), 40A(3), 43B
High Courts11 May 2004Dismissed
Dhariwal Industries Limited and Others Vs M.S.S. Food Products
Madhya Pradesh High Court · (2004) 29 PTC 45
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 May 2004Allowed
Durgesh Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 276
Penal Code, 1860 (IPC) — Section 397, 398, 458
High Courts11 May 2004Allowed
Life Insurance Corporation of India Vs Daya Prasad Vishwakarma
Madhya Pradesh High Court · AIR 2005 MP 98 : (2005) 2 MPHT 75 : (2005) 1 MPLJ 587
Civil Procedure Code, 1908 (CPC) — Section 34, 35, 96
High Courts10 May 2004Dismissed
Premdas and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 265
Penal Code, 1860 (IPC) — Section 147, 149, 304, 341
High Courts10 May 2004Dismissed
Arjun Yadav and Another Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 270
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 395, 397
High Courts08 May 2004Allowed
Anjani Prasad Tiwari Vs Gayatri Gupta and Others
Madhya Pradesh High Court · (2005) ACJ 390
Motor Vehicles Act, 1988 — Section 149(2)
High Courts08 May 2004Allowed
Surendra Singh and Chintu Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 3 MPHT 197 : (2004) 2 MPJR 119 : (2004) 3 MPLJ 15 : (2005) 1 RCR(Criminal) 343
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 8
High Courts08 May 2004Dismissed
Commissioner of Income Tax Vs Madhya Pradesh Financial Corporation
Madhya Pradesh High Court · (2004) 190 CTR 212 : (2005) 272 ITR 33 : (2004) 140 TAXMAN 614
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 254, 254(2), 260AInterest Tax Act, 1974 — Section 21
High Courts08 May 2004Allowed
Suhas Shrivastava and others Vs Mst. Gyaso and others
Madhya Pradesh High Court · (2004) 2 MPJR 125 : (2004) 3 MPLJ 47
Limitation Act, 1963 — Section 3(1)
High Courts07 May 2004
Ramesh Kumar Nigam Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 2 MPHT 47 : (2004) 3 MPLJ 418
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14, 9Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9
High Courts07 May 2004
Smt. Urmila and Others Vs Bhogiram
Madhya Pradesh High Court · (2004) 3 MPHT 292 : (2004) 2 MPJR 82 : (2004) 3 MPLJ 289
Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 38