High Courts16 Dec 2005Allowed
Ram Lal and Others Vs Manoj and Others
Madhya Pradesh High Court · (2006) 1 MPHT 509 : (2006) 2 MPLJ 205
Motor Vehicles Act, 1988 — Section 110A, 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 1 of 56
High Courts16 Dec 2005Dismissed
Precision Technofab and Engineering Pvt. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 1 JLJ 339 : (2006) 1 MPHT 246 : (2006) 1 MPLJ 403 : (2004) 3 MPLJ 541
Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107, 108High Court of Madhya Pradesh Rules, 2008 — Rule 10, 11, 12
High Courts16 Dec 2005Allowed
Ram Khelawan Patel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 1 MPHT 446 : (2006) 2 MPLJ 544 : (2006) 3 RCR(Criminal) 450
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207
High Courts15 Dec 2005
Basodi alias Munshilal and Another Vs Smt. Meera Bai and Others
Madhya Pradesh High Court · AIR 2006 MP 179 : (2006) ILR (MP) 391 : (2006) 2 MPHT 90 : (2006) 2 MPLJ 556
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 7, 100Court Fees Act, 1859 — Section 196, 7(1)
High Courts15 Dec 2005Allowed
Raghuraj Pratap Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPHT 222
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 120, 120B, 201, 302, 320
High Courts15 Dec 2005
Suraj Prasad Sahu Vs Arjun Prasad
Madhya Pradesh High Court · (2006) ILR (MP) 330 : (2006) 1 MPHT 511 : (2006) 2 MPLJ 345
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Court Fees Act, 1870 — Article 1AMadhya Pradesh Land Revenue Code, 1959 — Section 43, 44
High Courts15 Dec 2005
Shri J.G. Garewal Vs Presiding Officer, Central Government Industrial Tribunal cum Labour Court and General Manager, South Eastern Coal Fields Ltd.
Madhya Pradesh High Court · (2005) 12 MP CK 0032
Industrial Disputes (Central) Rules, 1957 — Rule 10BIndustrial Disputes Act, 1947 — Section 2
High Courts14 Dec 2005Allowed
Jitendra and Others Vs Bhai Ram and Others
Madhya Pradesh High Court · (2006) ACJ 1217
Motor Vehicles Act, 1988 — Section 147(1)
High Courts14 Dec 2005Dismissed
State of M.P. Vs Than Singh and Others
Madhya Pradesh High Court · (2006) 2 MPHT 319
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts14 Dec 2005
Bhatia Motor Stores Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 200 CTR 385 : (2006) 152 TAXMAN 89
Income Tax Act, 1961 — Section 139, 142, 146, 148, 153
High Courts14 Dec 2005Dismissed
M.P. Electricity Board, Rampur Vs State Industrial Court and others
Madhya Pradesh High Court · (2006) 2 MPLJ 363
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(oo)(c), 25F
High Courts14 Dec 2005Dismissed
Ashok Kumar Jain Vs Central Bureau of Investigation and Another
Madhya Pradesh High Court · (2006) 2 MPJR 253
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts13 Dec 2005
Dr. Brijesh Lahoti Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2006) 201 CTR 499 : (2006) 282 ITR 349 : (2006) 151 TAXMAN 216
Income Tax Act, 1981 — Section 113, 132, 132A, 139(1), 139(4)
High Courts13 Dec 2005
Suresh Chand Talera Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 201 CTR 153 : (2006) 282 ITR 341 : (2006) 152 TAXMAN 348
Constitution of India, 1950 — Article 366(9)Finance Act, 1996 — Section 2Income Tax Act, 1961 — Section 10, 133A, 145, 145(2), 146
High Courts13 Dec 2005Allowed
Sona Devi Jain and Others Vs Dr. Omprakash Sharma
Madhya Pradesh High Court · AIR 2006 MP 181
Transfer of Property Act, 1882 — Section 58
High Courts13 Dec 2005
Dr. Brijesh Lahoti Vs COMMISSIONER Respondent and Tax Income of Ors.
Madhya Pradesh High Court · (2006) 200 CTR 499
Income Tax Act, 1961 — Section 113, 132, 132A, 139, 158B
High Courts12 Dec 2005Dismissed
Bhagwati Enterprises, Indore Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 1 MPLJ 263
Constitution of India, 1950 — Article 226
High Courts12 Dec 2005Dismissed
Annop Vs State of M.P. and Another
Madhya Pradesh High Court · (2006) CriLJ 2061 : (2006) 2 MPLJ 12
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(8)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts12 Dec 2005Allowed
Nandlal Vs Mangibai
Madhya Pradesh High Court · (2006) 2 MPHT 300 : (2006) 1 MPLJ 231
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, 151Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11A, 12, 12(1), 23A, 23J
High Courts12 Dec 2005Dismissed
Jagdamba Grih Nirman Society Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPHT 514
Constitution of India, 1950 — Article 226, 227