High Courts06 Apr 2004Allowed
V.M. Garg Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 4 MPLJ 615
Madhya Pradesh Shaskiya Sevak (Adhivarshkiya Aayu) Dwitiya Sanshodhan Adhiniyam, 1998 — Section 2(1a)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,476 of 2,383
High Courts06 Apr 2004
Paribai Vs Bhagwanlal and Others
Madhya Pradesh High Court · (2004) 2 MPHT 488 : (2004) 3 MPLJ 44
Hindu Succession Act, 1956 — Section 14
High Courts06 Apr 2004Dismissed
Prabhulal and Another Vs Union of India (UOI)
Madhya Pradesh High Court · (2005) 2 JLJ 290 : (2004) 2 MPLJ 515
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 41(1), 42, 50
High Courts05 Apr 2004
Umesh Shrivastava Vs Master Mohit Shrivastava and Another
Madhya Pradesh High Court · (2005) 2 MPHT 78 : (2005) 1 MPLJ 575
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 23(2)
High Courts05 Apr 2004Allowed
Sindhi Cloth Market Association Vs Muslim Nomainda Committee and Others
Madhya Pradesh High Court · (2004) 2 JLJ 144
Waqf Act, 1995 — Section 83, 83(9)
High Courts05 Apr 2004Dismissed
Sewaram Takhtani Vs Assistant Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2004) 188 CTR 441 : (2004) 270 ITR 509 : (2004) 138 TAXMAN 290
Income Tax Act, 1961 — Section 132, 142(2A), 158BD
High Courts05 Apr 2004Allowed
Ramesh Singh Pawar Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · (2005) ACJ 894 : AIR 2005 MP 2 : (2004) 2 JLJ 384 : (2004) 3 MPHT 237 : (2004) 1 MPJR 554 : (2004) 2 MPLJ 506 : (2004) 3 RCR(Civil) 452 : (2004) 3 RCR(Criminal) 428
Constitution of India, 1950 — Article 226Electricity Rules, 1956 — Rule 29, 44, 45, 46
High Courts02 Apr 2004Dismissed
M.P. Electricity Board and Others Vs Kalekhan
Madhya Pradesh High Court · (2005) 1 ACC 71 : AIR 2004 MP 248 : (2004) 2 JLJ 414 : (2004) 2 MPHT 412
Limitation Act, 1963 — Article 113, 72
High Courts02 Apr 2004
G.S. Associate Vs Kamlendra Singh and Others
Madhya Pradesh High Court · (2004) 4 MPHT 275 : (2004) 3 MPLJ 386 : (2004) 3 MPLJ 286
Constitution of India, 1950 — Article 226
High Courts01 Apr 2004
In Re: Sessions Judge
Madhya Pradesh High Court · (2005) CriLJ 2629
Commission of Sati (Prevention) Act, 1987 — Section 9
High Courts01 Apr 2004Dismissed
Shri Nalin Kant Gala Vs Commissioner, Income Tax
Madhya Pradesh High Court · (2004) 4 MPHT 460
Income Tax Act, 1961 — Section 132(1)
High Courts01 Apr 2004
Smt. Noor Bee (deceased) through L.Rs. and Another Vs Smt. Afroj Bee and Others
Madhya Pradesh High Court · (2004) 3 MPHT 271
Civil Procedure Code, 1908 (CPC) — Section 2(2)Limitation Act, 1963 — Section 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts01 Apr 2004
Commissioner of Income Tax Vs Fakirchand Dayaram
Madhya Pradesh High Court · (2004) 188 CTR 577
Income Tax Act, 1961 — Section 256(2), 4
High Courts01 Apr 2004Dismissed
Hardeo Singh Vs Central Bureau of Narcotics, Neemuch
Madhya Pradesh High Court · (2004) 2 MPLJ 541
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 60(3), 8
High Courts31 Mar 2004
Major TPS Kandra Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2005) 1 MPHT 397 : (2005) 1 MPLJ 459
Constitution of India, 1950 — Article 226
High Courts31 Mar 2004Allowed
Smt. Kali and Others Vs Ramadhar
Madhya Pradesh High Court · (2004) ILR (MP) 495 : (2005) 1 JLJ 251 : (2005) 1 MPHT 158 : (2004) 3 MPLJ 598
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Madhya Pradesh Land Revenue Code, 1959 — Section 117Registration Act, 1908 — Section 49
High Courts31 Mar 2004Dismissed
National Insurance Co. Ltd. Vs Sarvanlal and Others
Madhya Pradesh High Court · (2005) 3 ACC 781 : (2005) ACJ 1401 : (2004) 4 MPHT 404 : (2005) 1 MPLJ 186
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 97(7)
High Courts31 Mar 2004Dismissed
Commissioner of Income Tax Vs Mohd. Ishaq Mohd. Gulam
Madhya Pradesh High Court · (2004) 191 CTR 492 : (2005) 276 ITR 13
Income Tax Act, 1961 — Section 260A
High Courts31 Mar 2004Allowed
Prakash Chand Vs Deputy Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2004) 188 CTR 576
Income Tax Act, 1961 — Section 147, 148
High Courts31 Mar 2004Dismissed
Shahzad Ahmed Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 3 MPHT 466 : (2004) 1 MPJR 506 : (2004) 3 MPLJ 577
Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 5