High Courts22 Feb 2004
Commissioner of Income Tax Jabalpur Vs M/s Udhoji Shri Krishna Das, Satna
Madhya Pradesh High Court · (2004) 1 MPJR 462
Income Tax Act, 1961 — Section 141A, 214
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,482 of 2,383
High Courts20 Feb 2004Dismissed
Rambha Pansaran Trust and Others Vs The Nagar Kesharwani Vaishya Sabha and Others
Madhya Pradesh High Court · (2004) 2 MPJR 123
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d), 2(2), 92, 96Madhya Pradesh Public Trust Act, 1951 — Section 26
High Courts20 Feb 2004Dismissed
Mohan Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPLJ 227
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 377
High Courts20 Feb 2004Dismissed
Mahesh Jethani and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 531
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Feb 2004Dismissed
Shaikh Bilal Hussain Vs Union of India (UOI)
Madhya Pradesh High Court · (2005) 1 MPHT 404
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 8
High Courts17 Feb 2004
Chhagan and Others Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 JLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 376(2)
High Courts17 Feb 2004Allowed
Mishrilal Vs Nirmal Kumar and Another
Madhya Pradesh High Court · (2004) 3 ACC 848 : (2005) ACJ 298 : (2004) 4 MPLJ 3
Workmens Compensation Act, 1923 — Section 4(1), 4A(3)
High Courts17 Feb 2004Dismissed
Maya Spinners Ltd. Vs Assistant Provident Fund Commissioner
Madhya Pradesh High Court · (2004) 101 FLR 175 : (2004) 2 LLJ 869
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts17 Feb 2004Allowed
B.K. Dani and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) CriLJ 876 : (2004) 3 MPLJ 580 : (2004) 4 RCR(Criminal) 458
Copyright Act, 1957 — Section 45, 63Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Feb 2004Dismissed
Nirpat Singh Vs Kiranbai
Madhya Pradesh High Court · (2005) 2 MPJR 493 : (2004) 3 MPLJ 590 : (2004) 4 RCR(Criminal) 459
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3), 482
High Courts13 Feb 2004
Raisa and Others Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (2006) ACJ 169
Motor Vehicles Act, 1988 — Section 173
High Courts13 Feb 2004Allowed
Sheikh Bashir and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 73
Penal Code, 1860 (IPC) — Section 100, 300, 302, 34
High Courts13 Feb 2004Dismissed
Sushil Jain (Ms.) and Others Vs BHEL Shiksha Mandal
Madhya Pradesh High Court · (2004) 3 LLJ 1092 : (2004) 3 MPLJ 532
Payment of Gratuity Act, 1972 — Section 1(3), 2
High Courts13 Feb 2004Dismissed
Parmal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) 2 MPHT 95 : (2004) 2 MPLJ 154
Evidence Act, 1872 — Section 156, 45, 60Penal Code, 1860 (IPC) — Section 376, 450
High Courts13 Feb 2004
Bhaskar Tiwari Vs Jiwaji University and Another
Madhya Pradesh High Court · AIR 2005 MP 110 : (2004) 2 JLJ 109 : (2004) 3 MPHT 145 : (2004) 1 MPJR 433 : (2004) 2 MPLJ 281
Constitution of India, 1950 — Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 24, 26
High Courts12 Feb 2004
Jabalpur Development Authority Vs Y.S. Sachan and Others
Madhya Pradesh High Court · (2004) ILR (MP) 231 : (2004) 2 JLJ 9 : (2004) 2 MPHT 314 : (2004) 2 MPLJ 178
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 141, 96Constitution of India, 1950 — Article 226, 227
High Courts12 Feb 2004Dismissed
Jokhi Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) CriLJ 3764 : (2004) 2 MPHT 91 : (2004) 2 MPLJ 225
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376(2)
High Courts12 Feb 2004Dismissed
Shrikant Bangur and Others Vs Shree Synthetics Shramik Union
Madhya Pradesh High Court · (2004) 101 FLR 547 : (2004) 2 LLJ 968
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14AC
High Courts12 Feb 2004Allowed
Ram Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPLJ 21
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts11 Feb 2004
Lalji alias Lal Babu Vs State of M.P.
Madhya Pradesh High Court · (2004) CriLJ 2640 : (2004) 2 MPHT 87 : (2004) 2 MPLJ 138
Evidence Act, 1872 — Section 156, 45, 60Penal Code, 1860 (IPC) — Section 459