High Courts28 Nov 2005
Govind Kunwar and Others Vs Badriprasad and Others
Madhya Pradesh High Court · (2006) 3 ACC 134
Motor Vehicles Act, 1988 — Section 158
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 5 of 56
High Courts25 Nov 2005Dismissed
Oriental Insurance Co. Ltd. Vs Mahesh Prasad Rawat and Others
Madhya Pradesh High Court · (2007) ACJ 1142 : (2006) 2 MPLJ 145
Motor Vehicles Act, 1988 — Section 146, 147, 149, 163A
High Courts25 Nov 2005
Naresh and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) CriLJ 3372 : (2006) 2 MPHT 235 : (2006) 2 MPLJ 348
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3)Penal Code, 1860 (IPC) — Section 149, 300, 302, 304, 323
High Courts25 Nov 2005Dismissed
Lata Paprewar Vs Deputy Commissioner of Sales Tax, Chhindwara and others
Madhya Pradesh High Court · (2006) 1 MPLJ 597
Madhya Pradesh General Sales Tax Act, 1958 — Section 15, 16(B)
High Courts25 Nov 2005
Rekha Bai and Others Vs Samiulla and Others
Madhya Pradesh High Court · (2007) ACJ 524
Penal Code, 1860 (IPC) — Section 304A
High Courts25 Nov 2005Dismissed
Rajaram Sharma Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPHT 186
Penal Code, 1860 (IPC) — Section 161, 341, 382, 506Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2), 6
High Courts25 Nov 2005Dismissed
Tarun Oils Pvt. Ltd. Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPLJ 238
Electricity Act, 2003 — Section 14
High Courts25 Nov 2005Dismissed
Tarun Oil Pvt. Ltd. Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPJR 375
Electricity Act, 2003 — Section 14
High Courts24 Nov 2005Dismissed
New India Assurance Co. Ltd. Vs Ratibai and Others
Madhya Pradesh High Court · (2007) ACJ 1119
Motor Vehicles Act, 1988 — Section 10, 18, 2, 3, 66Penal Code, 1860 (IPC) — Section 304A
High Courts24 Nov 2005Allowed
Kailash Chandra Maheshwari and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) ILR (MP) 1223 : (2006) 1 MPHT 349 : (2006) 1 MPLJ 322
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts24 Nov 2005Dismissed
Gindiabai Vs Elfert Ltd. Company and others
Madhya Pradesh High Court · (2006) 2 MPLJ 34
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17
High Courts23 Nov 2005
Narendra Kumar Vs State of M.P.
Madhya Pradesh High Court · (2006) FAJ 121 : (2006) 1 MPLJ 75
Madhya Pradesh Prevention of Food Adulteration Rules, 1962 — Rule 50Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts23 Nov 2005Dismissed
Janki Bai and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) CriLJ 1211 : (2006) 1 DMC 405 : (2006) 1 MPLJ 523
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 498A
High Courts23 Nov 2005Allowed
Peeru alias Prabhulal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) ILR (MP) 1083 : (2006) 1 MPHT 546 : (2006) 2 MPJR 373
Penal Code, 1860 (IPC) — Section 376
High Courts23 Nov 2005Allowed
State of M.P. and Others Vs Smt. Parvati Bai
Madhya Pradesh High Court · (2006) 3 MPJR 312
Medical Termination of Pregnancy Act, 1971 — Section 3, 3(2)
High Courts22 Nov 2005Allowed
Mangilal Lodha Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPLJ 164
Arms Act, 1959 — Section 25(1b)(b)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts22 Nov 2005Allowed
Sarman Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 1 DMC 450
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 32
High Courts22 Nov 2005Dismissed
Satish Kumar Jain Vs Smt. Durgabai and Others
Madhya Pradesh High Court · (2006) 3 JLJ 108
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 100(4)Constitution of India, 1950 — Article 141Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 18
High Courts22 Nov 2005Allowed
Meharlata (Ku.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 3 JLJ 115
Constitution of India, 1950 — Article 14, 15(1), 15(4), 16(1), 16(4)
High Courts22 Nov 2005Dismissed
Satish Kumar Jain Vs Durga Bai and others
Madhya Pradesh High Court · (2006) 2 MPLJ 465
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)