High Courts30 Sept 2005
Narendra Singh alias Narayan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) ILR (MP) 1014 : (2005) 4 MPHT 249 : (2006) 1 MPLJ 153
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 12 of 56
High Courts29 Sept 2005Allowed
Abhay Kumar Vs Smt. Sadhna
Madhya Pradesh High Court · (2006) 1 MPHT 328 : (2005) 4 MPLJ 350
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Sept 2005Dismissed
Sudha Jain Vs Mahendra Kumar Jain and Others
Madhya Pradesh High Court · (2006) ACJ 1401
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts29 Sept 2005
Sayada Bai and Others Vs Bane Singh and Others
Madhya Pradesh High Court · (2006) 1 ACC 536
Motor Vehicles Act, 1988 — Section 173
High Courts29 Sept 2005Dismissed
Divisional Railway Manager Central Railway, Jabalpur Vs Kusum Bai Hazari and others
Madhya Pradesh High Court · (2006) 1 MPLJ 342
Workmens Compensation Act, 1923 — Section 3, 30
High Courts28 Sept 2005
Basu Vs Madhya Pradesh State Road Transport Corporation and Another
Madhya Pradesh High Court · (2006) 1 ACC 572 : (2007) ACJ 129
Motor Vehicles Act, 1988 — Section 166
High Courts28 Sept 2005Allowed
Baghelkhand Filling Station and Another Vs Brijbhan Prasad and Others
Madhya Pradesh High Court · (2006) ACJ 2503 : (2006) 3 JLJ 60 : (2006) 2 MPJR 28 : (2006) 2 MPLJ 211
Central Motor Vehicles Rules, 1989 — Rule 9(2), 9(3), 9(4)Motor Vehicles Act, 1988 — Section 149(2), 173
High Courts28 Sept 2005Allowed
Manoj Rajani Vs Superintending Engineer, M.P.E.B. and Another
Madhya Pradesh High Court · AIR 2006 MP 100
Constitution of India, 1950 — Article 14, 20, 226Customs Act, 1962 — Section 123Electricity (Supply) Act, 1948 — Section 69(1)
High Courts28 Sept 2005Dismissed
Ram Phulvar Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPLJ 466
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts28 Sept 2005Dismissed
Smt. Pushpa and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPHT 322 : (2006) 1 MPLJ 120
Constitution of India, 1950 — Article 226
High Courts28 Sept 2005Dismissed
Sunil Kumar Rajak Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) ILR (MP) 955 : (2006) 1 MPHT 198 : (2005) 4 MPLJ 558
Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts28 Sept 2005
Narain Industries Vs Diamond Cements and Another
Madhya Pradesh High Court · (2006) 1 MPHT 200 : (2005) 4 MPLJ 583
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)
High Courts28 Sept 2005Dismissed
Indal Ram Vs State
Madhya Pradesh High Court · (2006) 1 MPHT 326
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts27 Sept 2005Dismissed
Commissioner of Income Tax Vs Saatal Kattha and Chemicals (P) Ltd. Saatal Kattha and Chemicals (P) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 202 CTR 493 : (2008) 296 ITR 197 : (2006) 152 TAXMAN 462
Income Tax Act, 1961 — Section 143(3), 145(2), 260A
High Courts27 Sept 2005
Sunita Bai Vs Babulal and Another
Madhya Pradesh High Court · (2006) 2 ACC 511
High Courts27 Sept 2005Allowed
Hukumchand Sahu Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2006 MP 97 : (2006) 1 MPHT 413
Constitution of India, 1950 — Article 19(1), 21, 226, 227Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6B(1)
High Courts27 Sept 2005Dismissed
Smt. Snehlata Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2008) 204 CTR 317 : (2008) 296 ITR 529
Constitution of India, 1950 — Article 226Finance Act, 1997 — Section 63 , 64, 65Income Tax Act, 1961 — Section 139, 2(24)
High Courts27 Sept 2005
Smt. Aruna Devi Vs Municipal Corporation and Others
Madhya Pradesh High Court · (2005) 4 MPHT 466 : (2006) 1 MPLJ 300
Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts27 Sept 2005Dismissed
State of M.P. Vs Kantilal and Others
Madhya Pradesh High Court · (2006) 1 MPHT 316
Dowry Prohibition Act, 1961 — Section 2, 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts26 Sept 2005
Shantaram Somwanshi Vs State of Madhya Pradesh Maniklal Vs Delhi Special Police Establishment and Another
Madhya Pradesh High Court · (1978) ILR (MP) 1083 : (2006) 2 MPHT 167
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 161, 165Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2)