High Courts15 Jan 2004
Keshkali Vs Uday Singh and Another
Madhya Pradesh High Court · (2004) 3 ACC 642
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,487 of 2,383
High Courts14 Jan 2004Dismissed
M.P.E.B. and Others Vs Deena Ahirwar and Two Ors.
Madhya Pradesh High Court · (2005) 2 MPJR 251
High Courts14 Jan 2004Allowed
Balaram Vs State of M.P.
Madhya Pradesh High Court · (2004) 2 MPLJ 38
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 394, 411
High Courts14 Jan 2004Dismissed
Durg Singh Vs Mahesh Singh and Others
Madhya Pradesh High Court · AIR 2004 MP 146
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Specific Relief Act, 1963 — Section 9
High Courts14 Jan 2004Allowed
Sukhdev Kumar Puri Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2004) 4 BC 526
Constitution of India, 1950 — Article 226
High Courts13 Jan 2004
Abdul Ajij Vs Smt. Nurjahan and Another
Madhya Pradesh High Court · (2004) 4 BC 419
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts13 Jan 2004
Hirdesh Kumar Patel and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 178 : (2004) 1 MPLJ 442
Criminal Procedure Code, 1973 (CrPC) — Section 174Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts12 Jan 2004Allowed
Shyam Singh Vs GSM Association and Another
Madhya Pradesh High Court · (2004) ILR (MP) 177 : (2004) 1 MPHT 342 : (2004) 2 MPLJ 165 : (2004) 29 PTC 57
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 1(1), Order 4 Rule 1(2), Order 4 Rule 1(3), Order 7 Rule 11Specific Relief Act, 1963 — Section 38, 39
High Courts12 Jan 2004Dismissed
Mahendra Kumar Vs Amar Singh and Others
Madhya Pradesh High Court · (2004) ILR (MP) 378 : (2004) 1 MPHT 347
Evidence Act, 1872 — Section 63
High Courts12 Jan 2004Allowed
Rakesh Kumar and Others Vs Bhagwati Bai
Madhya Pradesh High Court · (2004) 4 MPHT 513 : (2004) 3 MPLJ 586
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, Order 33 Rule 15A, Order 33 Rule 5, Order 33 Rule 7
High Courts12 Jan 2004Dismissed
Sarafraj Vs State of M.P.
Madhya Pradesh High Court · (2004) 3 MPHT 122
Evidence Act, 1872 — Section 60, 8Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts12 Jan 2004Allowed
United Bank of India Vs Suman Enterprises and Another
Madhya Pradesh High Court · (2004) 3 MPHT 231 : (2004) 2 MPLJ 206
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Section 18
High Courts12 Jan 2004
Babulal Vs Dinesh Kumar and Others
Madhya Pradesh High Court · (2005) 3 ACC 319
High Courts11 Jan 2004Allowed
M.P. State Ware Housing Corporation and Others Vs Lalchand Wadwani
Madhya Pradesh High Court · (2005) 2 MPHT 291
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19, 7B, 7B(1)
High Courts08 Jan 2004Allowed
Turkhiya Chemicals Vs Upayaket Wanijykar
Madhya Pradesh High Court · (2008) 11 VST 45
Constitution of India, 1950 — Article 226, 227
High Courts08 Jan 2004
Yadav Rao Bhelkar Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 2 MPHT 237 : (2004) 4 MPLJ 30
Constitution of India, 1950 — Article 311Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)Madhya Pradesh Fundamental Rules — Rule 56(2)
High Courts07 Jan 2004Dismissed
Uma Mittal Vs Arvind Mittal
Madhya Pradesh High Court · (2004) 2 DMC 43
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13(1), 9
High Courts07 Jan 2004
Commissioner of Income Tax Vs Maya Spinners Ltd.
Madhya Pradesh High Court · (2004) 189 CTR 485 : (2005) 144 TAXMAN 470
Income Tax Act, 1961 — Section 260A, 263
High Courts07 Jan 2004Dismissed
Rajeev Mishra Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 2 MPLJ 160
High Courts06 Jan 2004Allowed
Savitri and Others Vs Mallu Singh and Another
Madhya Pradesh High Court · (2004) ACJ 1344
Motor Vehicles Act, 1988 — Section 147(1)