High Courts22 Mar 2004Allowed
Dilip Singh Wallia Vs Municipal Corporation
Madhya Pradesh High Court · AIR 2004 MP 153 : (2005) 2 MPLJ 2
Madhya Pradesh Municipal Corporation Act, 1956 — Section 307, 69(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,478 of 2,383
High Courts22 Mar 2004Dismissed
Naresh and Others Vs Smt. Dauja and Others
Madhya Pradesh High Court · AIR 2005 MP 45 : (2004) 3 MPHT 389 : (2004) 3 MPLJ 298
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3
High Courts22 Mar 2004Allowed
Hotam Singh and Others Vs Sewaram and Others
Madhya Pradesh High Court · (2004) 2 JLJ 274 : (2004) 2 MPHT 379 : (2004) 3 MPLJ 72
Gwalior Transfer of Property Act, 2001 — Section 118Limitation Act, 1908 — Section 142Limitation Act, 1963 — Article 65, 27, 31
High Courts22 Mar 2004Dismissed
Commissioner of Income Tax Vs Pure Pharma Pvt. Ltd.
Madhya Pradesh High Court · (2005) 193 CTR 73 : (2004) 270 ITR 382
Income Tax Act, 1961 — Section 260A, 37
High Courts22 Mar 2004
Kamal Kumar Jain Vs Tazuddin and Others
Madhya Pradesh High Court · (2004) 3 ACC 79 : (2004) ACJ 1191 : AIR 2004 MP 212 : (2004) 1 JLJ 298 : (2005) 1 LLJ 507 : (2004) 2 MPHT 386 : (2004) 1 MPJR 426 : (2004) 2 MPLJ 472
Motor Vehicles Act, 1988 — Section 140, 142, 163A, 168(1)Workmens Compensation Act, 1923 — Section 2(1), 4
High Courts22 Mar 2004Allowed
Rambihari and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 430
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 307Evidence Act, 1872 — Section 133, 27Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts22 Mar 2004Dismissed
State of M.P. and Another Vs Mohd. Arshad
Madhya Pradesh High Court · (2005) 1 MPLJ 50
Land Acquisition and Compensation Act, 1884 — Section 18, 5
High Courts19 Mar 2004Allowed
Vinod and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 287 : (2004) 2 MPLJ 220
Evidence Act, 1872 — Section 27, 32, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Mar 2004
Dhannalal and Others Vs Director, Department of Agriculture and Another
Madhya Pradesh High Court · (2005) 105 FLR 250 : (2004) ILR (MP) 519 : (2005) 1 MPLJ 562
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 372
High Courts18 Mar 2004Dismissed
Aasit @ Gudda Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPHT 166
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 14Public Gambling Act, 1867 — Section 4A
High Courts18 Mar 2004Dismissed
Union of India (UOI) Vs Jai Forging and Stampings Private Ltd.
Madhya Pradesh High Court · (2004) 3 ARBLR 132 : (2004) 3 MPHT 340 : (2004) 3 MPLJ 263
Arbitration Act, 1940 — Section 13, 29
High Courts18 Mar 2004Dismissed
Shri Jagdamba Polymeres Ltd. Vs Neo-sack Ltd.
Madhya Pradesh High Court · (2006) 129 CompCas 160 : (2004) 53 SCL 307
Companies Act, 1956 — Section 433, 434, 443, 443(2)
High Courts17 Mar 2004Dismissed
Prakash Mahavir (Joint Venture) Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 2 MPLJ 383
Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 2(i)Building and Other Construction Workers Welfare Cess Act, 1996 — Section 2, 3
High Courts17 Mar 2004Allowed
Sunderlal Chourasiya Vs Tejila Chourasiya and Others
Madhya Pradesh High Court · AIR 2004 MP 138 : (2006) 1 MPJR 170 : (2004) 2 MPLJ 193
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 107, 109
High Courts17 Mar 2004
M.P. Rajya Nagrik Apoorti Nigam Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2004) 3 MPHT 263 : (2004) 3 MPLJ 457
Railways Act, 1989 — Section 106, 194
High Courts17 Mar 2004
Sneh Pharmaceuticals Pvt. Ltd. and Others Vs Bank of Baroda
Madhya Pradesh High Court · (2004) 4 BC 209
Constitution of India, 1950 — Article 226
High Courts17 Mar 2004Dismissed
Prem Narain Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 4 MPHT 163 : (2005) 1 MPJR 136 : (2004) 4 MPLJ 45
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 23, 9Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 5
High Courts16 Mar 2004Allowed
Naimuddin Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) CriLJ 2793 : (2004) 2 JLJ 104 : (2004) 2 MPHT 519 : (2004) 1 MPJR 520 : (2004) 2 MPLJ 548
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 294, 302, 307, 34
High Courts16 Mar 2004Dismissed
Farooq Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 491 : (2005) 3 MPLJ 15
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 162, 174Evidence Act, 1872 — Section 3, 60Penal Code, 1860 (IPC) — Section 302
High Courts16 Mar 2004
Bikai and Others Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPHT 281 : (2004) 2 MPLJ 19
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34