COURT ARCHIVE

Madhya Pradesh High Court judgments, 2005

1,119 judgments · page 44 of 56

High Courts28 Feb 2005

Rohit Vs Swarna Kaur and Others

Madhya Pradesh High Court · (2006) ACJ 2578

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High Courts28 Feb 2005

Prabhashchandra Jha Vs Commissioner of Wealth-tax

Madhya Pradesh High Court · (2007) 291 ITR 335 : (2006) 155 TAXMAN 629

Constitution of India, 1950 — Article 141, 265

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High Courts28 Feb 2005Allowed

Rani Vs Kailash Narayan and Others

Madhya Pradesh High Court · (2005) 2 ACC 627 : (2006) ACJ 1070 : (2005) 3 JLJ 432 : (2005) 2 MPLJ 298

Motor Vehicles Act, 1988 — Section 166, 40

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High Courts25 Feb 2005Allowed

Waheed Khan Vs Gyani Bai and Others

Madhya Pradesh High Court · AIR 2005 MP 232 : (2005) 3 MPHT 91 : (2005) 3 MPLJ 213

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High Courts25 Feb 2005

Narendra Singh Bhadauria Vs State of M. P.

Madhya Pradesh High Court · (2005) 3 MPLJ 57

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)

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High Courts25 Feb 2005

Mohd. Maksud Vs State of M. P.

Madhya Pradesh High Court · (2005) 3 MPLJ 147

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 7

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High Courts25 Feb 2005Allowed

Wheed Khan Vs Gyani Bai and Others

Madhya Pradesh High Court · (2005) 2 MPJR 243

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High Courts24 Feb 2005

Pushpendra Singh Baghel Vs State of M.P. and others

Madhya Pradesh High Court · (2006) 1 MPJR 239 : (2005) 4 MPLJ 424

Penal Code, 1860 (IPC) — Section 302, 330Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)

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High Courts24 Feb 2005Dismissed

Mahendra Kumar Vs Armstrong and Another

Madhya Pradesh High Court · (2005) 2 ALD(Cri) 21 : (2006) 3 BC 294 : (2005) 3 CivCC 75 : (2005) 2 MPLJ 419 : (2005) 3 RCR(Criminal) 371

Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 118Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Feb 2005

Rama Prasanna Tiwari Vs Smt. Ashima and Another

Madhya Pradesh High Court · (2005) 2 MPHT 192 : (2005) 2 MPJR 20

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2)Family Courts Act, 1984 — Section 10, 10(1), 10(2), 10(3)

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High Courts24 Feb 2005Allowed

H.R. Manhar Vs State of M.P.

Madhya Pradesh High Court · (2005) CriLJ 4759 : (2005) 4 MPLJ 22 : (2006) 1 RCR(Criminal) 557

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High Courts24 Feb 2005Dismissed

National Insurance Co. Ltd. Vs Ranchoor Singh and Others

Madhya Pradesh High Court · (2005) 3 ACC 848 : (2006) ACJ 920

Motor Vehicles Act, 1988 — Section 173

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High Courts24 Feb 2005Dismissed

Deshraj Jain (Dr.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2005) 2 JLJ 350

Constitution of India, 1950 — Article 226, 227, 309Madhya Pradesh Medical Education (Gazetted) Service Recruitment Rules, 1987 — Rule 5, 6, 6(1)

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High Courts24 Feb 2005Dismissed

New India Assurance Co. Ltd. Vs Ashok Kumar Dandotiya and Others

Madhya Pradesh High Court · (2006) ACJ 851

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High Courts23 Feb 2005Dismissed

Praveen @ Chukha and another Vs State of M.P.

Madhya Pradesh High Court · (2005) 4 MPLJ 223

Penal Code, 1860 (IPC) — Section 307, 34

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High Courts23 Feb 2005Allowed

S.S. Vishvakarma Vs State of M.P.

Madhya Pradesh High Court · (2005) 107 FLR 95 : (2005) 3 MPLJ 15

Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)(b)

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High Courts23 Feb 2005Dismissed

Sanu @ Imran and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) 2 MPHT 323 : (2005) 4 MPLJ 88 : (2005) 4 MPLJ 521

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 149, 161, 307

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High Courts23 Feb 2005

Binder Singh @ Balbinder Vs State of M.P.

Madhya Pradesh High Court · (2005) 2 MPHT 321

Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 12

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High Courts23 Feb 2005Dismissed

Suryakant Sapre Vs State of M.P. and Another

Madhya Pradesh High Court · (2005) 2 MPHT 326 : (2005) 3 MPLJ 99

Penal Code, 1860 (IPC) — Section 294, 324

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High Courts23 Feb 2005Dismissed

Chandramani Prasad Dubey Vs State of M.P. and Others

Madhya Pradesh High Court · (2005) 3 MPHT 326 : (2005) 3 MPLJ 241

Constitution of India, 1950 — Article 154, 166Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 5

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