High Courts01 Dec 2005Dismissed
Hajjin Salma Begum Vs State of M.P. and others
Madhya Pradesh High Court · (2006) ILR (MP) 318 : (2006) 2 MPLJ 61
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 4 of 56
High Courts01 Dec 2005Allowed
Vijay Jaiswal Vs State of M.P.
Madhya Pradesh High Court · AIR 2006 MP 65 : (2007) 2 CTLJ 351 : (2006) 2 MPLJ 196
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 421 , 421(1), 421(2), 421(3), 421(4)Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 73
High Courts01 Dec 2005
National Insurance Co. Ltd. Vs Daulat Singh and Others
Madhya Pradesh High Court · (2006) 2 ACC 804
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts01 Dec 2005
Raghavendra Singh Vs Lalla @ Harishankar and Others
Madhya Pradesh High Court · (2006) 2 ACC 167
High Courts01 Dec 2005Dismissed
M.P. Text Book Corporation Board, Bhopal Vs M/s Orient Paper Mills Ltd., Shahdol
Madhya Pradesh High Court · (2006) 2 MPLJ 262
Sales of Goods Act, 1930 — Section 61(2)(b)
High Courts30 Nov 2005Dismissed
Munsa Kumhar Vs Brij Kishore and others
Madhya Pradesh High Court · (2006) 2 MPLJ 93
Criminal Procedure Code, 1973 (CrPC) — Section 151Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(iv)
High Courts30 Nov 2005Dismissed
Progressive Career Academy Pvt. Ltd. and Another Vs FIITJEE Ltd. and Others
Madhya Pradesh High Court · (2006) ILR (MP) 134 : (2006) 1 MPHT 432 : (2006) 1 MPLJ 347
Arbitration Act, 1940 — Section 41Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(12), 11(4), 11(5)Contract Act, 1872 — Section 28
High Courts30 Nov 2005
Raj Kumar Goyal Vs Prayag Narain Sharma and Others
Madhya Pradesh High Court · (2006) 4 ACC 215 : (2006) ACJ 1817
High Courts30 Nov 2005Allowed
R.J. Foujdar Bus Service Vs Ganpat Singh and Others
Madhya Pradesh High Court · (2007) ACJ 1591
High Courts30 Nov 2005Allowed
Pandharemath Rao Vs Rukminibai and others
Madhya Pradesh High Court · (2006) 1 MPLJ 338
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)
High Courts29 Nov 2005Allowed
Sarjoo Prasad Choudhary Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPLJ 65 : (2006) 2 RCR(Civil) 447 : (2006) 2 RCR(Criminal) 629
Constitution of India, 1950 — Article 226, 227
High Courts29 Nov 2005
Ramdas Jugani Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2006) 203 CTR 282 : (2005) ILR (MP) 1164 : (2006) 282 ITR 356
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133B, 142(1), 144, 145, 148
High Courts29 Nov 2005Dismissed
Bhagwati Bai and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 1 MPHT 320 : (2006) 2 MPLJ 209 : (2004) 3 MPLJ 200
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 4(1), 42
High Courts29 Nov 2005
State Bank of Indore Vs Income Tax Appellate Tribunal and Others
Madhya Pradesh High Court · (2006) 200 CTR 380 : (2006) 282 ITR 409 : (2006) 152 TAXMAN 196
Income Tax Act, 1961 — Section 139, 143, 143(1), 147, 148
High Courts29 Nov 2005
State Bank of Indore Vs ITAT and Others
Madhya Pradesh High Court · (2005) 11 MP CK 0032
Income Tax Act, 1961 — Section 139, 143, 147, 148, 149
High Courts29 Nov 2005Dismissed
Machala Bai Vs Nanak Ram
Madhya Pradesh High Court · (2006) 2 MPLJ 484
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts29 Nov 2005
Farkamal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 201 CTR 474 : (2008) 296 ITR 585 : (2006) 154 TAXMAN 321
Income Tax Act, 1961 — Section 254(2), 256(1), 256(2), 68
High Courts29 Nov 2005Allowed
State of M.P. Vs Shabir Khan and others
Madhya Pradesh High Court · (2006) 2 MPLJ 50
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 51(1)
High Courts28 Nov 2005Allowed
Nirmala Bai Vs Rameshchandra
Madhya Pradesh High Court · (2006) 2 DMC 606
Criminal Procedure Code, 1973 (CrPC) — Section 125