High Courts20 Oct 2005Allowed
Husna Bano Vs Union of India and others
Madhya Pradesh High Court · (2006) 2 MPLJ 607
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 10 of 56
High Courts20 Oct 2005Allowed
Ramesh Kumar Shukla Vs The Chairman, M.P.E.B., Rampur, Jabalpur and Others
Madhya Pradesh High Court · (2006) 2 MPJR 361
Penal Code, 1860 (IPC) — Section 149, 323, 324, 325
High Courts19 Oct 2005Allowed
Nitesh Kumar Pandey Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 1 MPJR 289
Constitution of India, 1950 — Article 226, 227
High Courts19 Oct 2005Dismissed
Kishorelal Vs Balkishan and another
Madhya Pradesh High Court · (2006) 2 MPJR 223 : (2006) 1 MPLJ 281
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(c)
High Courts19 Oct 2005Dismissed
State of M.P. Vs Babulal Sharma
Madhya Pradesh High Court · (2006) 2 MPJR 320 : (2006) 2 MPLJ 191
Evidence Act, 1872 — Section 40, 41, 42, 43Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts18 Oct 2005Allowed
Rajendra Prasad Yadav Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 3 MPJR 59 : (2006) 2 MPLJ 15
Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12
High Courts18 Oct 2005Allowed
Bharat Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPLJ 141
Penal Code, 1860 (IPC) — Section 376(1), 450
High Courts17 Oct 2005Dismissed
R.S. Dudee (Maj.) Vs Union of India and others
Madhya Pradesh High Court · (2006) 1 MPLJ 528
Army Act, 1950 — Section 164, 164(1), 164(2), 165Constitution of India, 1950 — Article 226, 227
High Courts17 Oct 2005
Dhuribai and Others Vs Lal Singh and Others
Madhya Pradesh High Court · (2006) 1 ACC 530 : (2006) ACJ 1433
Motor Vehicles Act, 1988 — Section 173
High Courts17 Oct 2005Allowed
Vidhyawati Construction Co. Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2006) 2 ARBLR 487 : (2006) 1 MPLJ 88
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts17 Oct 2005Allowed
Kalu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) CriLJ 1506 : (2006) 1 DMC 436 : (2006) 2 MPJR 61 : (2006) 2 MPLJ 37
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts17 Oct 2005
Radha Tin Containers Vs Anandram and Others
Madhya Pradesh High Court · (2007) 1 ACC 36
High Courts14 Oct 2005Allowed
Gwalior Distilleries Pvt. Ltd. Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPJR 401 : (2006) 1 MPLJ 498
Constitution of India, 1950 — Article 226, 227
High Courts14 Oct 2005Dismissed
Kishore Kumar Vs Bhoga Bai and Others
Madhya Pradesh High Court · (2007) 2 JLJ 40 : (2006) 1 MPHT 454 : (2006) 1 MPLJ 390
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 480, 482Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C, 23E, 23J, 28
High Courts14 Oct 2005
Devendra Kumar Jain Vs G.N. Goyal
Madhya Pradesh High Court · AIR 2006 MP 25 : (2005) ILR (MP) 1058 : (2006) 2 MPHT 313 : (2006) 2 MPJR 24 : (2006) 1 MPLJ 472
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 3(6)
High Courts14 Oct 2005Dismissed
Dhananjay Jaiswal and others Vs State of M.P. and another
Madhya Pradesh High Court · (2006) 1 MPJR 365 : (2006) 1 MPLJ 285
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts14 Oct 2005Allowed
Ramgopal Kanhaiyalal Vs Firm M/s Dinanath Gyasilal
Madhya Pradesh High Court · (2006) ILR (MP) 228 : (2006) 2 MPJR 162 : (2006) 1 MPLJ 445
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)
High Courts13 Oct 2005
Kripashankar Mudgal Vs Lalit Mohan and others
Madhya Pradesh High Court · (2006) 2 MPJR 72 : (2006) 1 MPLJ 228
Civil Procedure Code, 1908 (CPC) — Section 2(2), 96
High Courts13 Oct 2005Allowed
Ramdas Vs Smt. Arti and Another
Madhya Pradesh High Court · (2006) 2 MPHT 245 : (2006) 1 MPJR 410 : (2006) 1 MPLJ 568
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 151Limitation Act, 1963 — Section 5
High Courts07 Oct 2005Dismissed
Mrs. Padma Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 108 FLR 991 : (2006) 1 MPHT 203 : (2006) 1 MPLJ 71
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Samvita Shala Shikshak (Niyojan Avam Samvita Ki Sharthe) Niyam, 2005 — Rule 4