High Courts07 Oct 2005Allowed
Shiv Narain Johri Vs State Government of M.P. and others
Madhya Pradesh High Court · (2006) 1 MPLJ 142
Gwalior Penal Code — Section 134Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 2, 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 11 of 56
High Courts06 Oct 2005Dismissed
State of M.P. and Others Vs R.L. Ogale and Others
Madhya Pradesh High Court · (2006) 2 MPHT 202 : (2006) 1 MPLJ 412
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 43(5), 64, 9, 9(1), 9(2)
High Courts06 Oct 2005
Babloo @ Ganesh Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPHT 330 : (2006) 2 MPJR 309
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts06 Oct 2005Dismissed
Dr. S.Z. Jafrey Vs Modern Industrial Enterprises and Others
Madhya Pradesh High Court · AIR 2006 MP 56 : (2006) 3 ARBLR 424 : (2006) 1 MPHT 419
Arbitration and Conciliation Act, 1996 — Section 11(5), 2, 7, 7(3), 7(4)
High Courts06 Oct 2005
Suresh Agrawal Vs Municipal Corporation and Another
Madhya Pradesh High Court · (2006) ILR (MP) 291 : (2006) 2 MPHT 185 : (2006) 2 MPJR 6
Madhya Pradesh Municipal Corporation Act, 1956 — Section 307, 307(5), 323, 5(7)
High Courts06 Oct 2005Dismissed
Sanjay @ Oondar Vs State of M.P.
Madhya Pradesh High Court · (2005) 4 MPLJ 521
Constitution of India, 1950 — Article 19(1)(d)Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 9
High Courts06 Oct 2005Dismissed
Smt. Rajshri Tiwari Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2006) 1 MPHT 469 : (2006) 1 MPJR 342 : (2006) 2 MPLJ 121
Constitution of India, 1950 — Article 16(4), 226Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 4, 4(4)Madhya Pradesh Panchayat Sanvida Shala Shikshak (Appointment and Conditions of Services) Rules, 2001 — Rule 5(4), 5(8)
High Courts05 Oct 2005
Gramin Sahkari Samiti Maryadit and Another Vs Geetabai and Others
Madhya Pradesh High Court · (2006) 2 ACC 270 : (2006) 2 MPJR 125
Penal Code, 1860 (IPC) — Section 304A, 337
High Courts05 Oct 2005Dismissed
Geetarani Ghosh Vs Bhagwatibai and Others
Madhya Pradesh High Court · (2006) 3 JLJ 292 : (2006) 2 MPLJ 45
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 151Limitation Act, 1963 — Article 116, 5
High Courts05 Oct 2005Dismissed
Commissioner of Income Tax Vs Kantilal Prabhudas Patel
Madhya Pradesh High Court · (2008) 296 ITR 568
Income Tax Act, 1961 — Section 260A
High Courts05 Oct 2005Dismissed
Avinash Chandra Nagpal (Dr.) Vs Government of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPJR 256 : (2006) 2 MPLJ 447
High Courts04 Oct 2005Allowed
State of M.P. Vs Daya Ram Pandey and Others
Madhya Pradesh High Court · (2006) 2 MPJR 290
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts04 Oct 2005
Pushplata Verma and Others Vs Chen Singh and Others
Madhya Pradesh High Court · (2006) 2 ACC 317
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts04 Oct 2005Allowed
Gopaldas Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2006) 200 CTR 577 : (2006) 285 ITR 393 : (2006) 1 MPLJ 199 : (2006) 150 TAXMAN 291
Finance (No. 2) Act, 1998 — Section 90(2)General Clauses Act, 1897 — Section 10Income Tax Act, 1961 — Section 143(3)
High Courts04 Oct 2005Allowed
E.S.I. Corporation Vs M/s Volga Restaurant
Madhya Pradesh High Court · (2006) 3 MPJR 316
Employees State Insurance Act, 1948 — Section 75Factories Act, 1948 — Section 2(g)
High Courts03 Oct 2005Dismissed
Gyanendra Singh Vs National Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2006) ACJ 1384 : (2005) 4 MPHT 316 : (2006) 1 MPJR 157 : (2005) 4 MPLJ 566
Central Motor Vehicles Rules, 1989 — Rule 10, 11, 14, 15, 15(3)
High Courts30 Sept 2005
Kamlesh and Another Vs Shyamlal and Others
Madhya Pradesh High Court · (2006) 2 ACC 441
Motor Vehicles Act, 1988 — Section 173
High Courts30 Sept 2005Allowed
Daulat Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) ILR (MP) 764 : (2006) 1 JLJ 58 : (2005) 4 MPHT 471 : (2006) 1 MPLJ 615 : (2006) 2 RCR(Civil) 495
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 323, 325, 376(1)
High Courts30 Sept 2005Dismissed
Smt. Bisarti Bai and Others Vs Smt. Ratnawali and Others
Madhya Pradesh High Court · AIR 2006 MP 95 : (2005) 4 MPHT 319 : (2006) 1 MPJR 151 : (2006) 1 MPLJ 100
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 8 Rule 6G