High Courts22 Nov 2005
Dashrath Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) ILR (MP) 300 : (2006) 2 MPJR 75
Madhya Pradesh Excise Act, 1915 — Section 34(2)(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 6 of 56
High Courts22 Nov 2005Allowed
Govind Ram Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) ILR (MP) 287 : (2006) 2 MPJR 408
Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Penal Code, 1860 (IPC) — Section 302, 34, 460
High Courts22 Nov 2005
Prakash Mehtar Vs Gangabai and Others
Madhya Pradesh High Court · (2006) 3 ACC 379
High Courts22 Nov 2005
Magan Vs Shakil and Others
Madhya Pradesh High Court · (2006) 2 ACC 313
Motor Vehicles Act, 1988 — Section 173
High Courts22 Nov 2005Allowed
Nayaz Mohammed Vs State of M.P. and Another
Madhya Pradesh High Court · (2007) 1 MPJR 98
High Courts21 Nov 2005Allowed
Meharlata Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPJR 284 : (2006) 2 MPLJ 175
Constitution of India, 1950 — Article 16(1), 16(4), 226, 227
High Courts21 Nov 2005Allowed
Ram Dayal and others Vs State of M.P. and another
Madhya Pradesh High Court · (2006) 1 MPLJ 506
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 162, 57(2)
High Courts21 Nov 2005Allowed
Ramrato Baba Vs Smt. Bismilla Usmani and Others
Madhya Pradesh High Court · (2006) ILR (MP) 62 : (2006) 1 MPLJ 429
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madhya Pradesh Land Revenue Code, 1959 — Section 177
High Courts21 Nov 2005Allowed
Jay Prakash Associates Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 20 VST 307
Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3
High Courts21 Nov 2005Dismissed
Harvansh Singh and Another Vs Bhagwan Das and Another
Madhya Pradesh High Court · (2006) ILR (MP) 54 : (2006) 3 JLJ 284 : (2006) 1 MPHT 208 : (2006) 2 MPJR 33 : (2006) 1 MPLJ 604
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 55Income Tax Act, 1961 — Section 16, 230A
High Courts21 Nov 2005Allowed
Seema Vs Nilesh Chouhan
Madhya Pradesh High Court · AIR 2006 MP 46 : (2006) 2 DMC 793
Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 13(1)(1)
High Courts21 Nov 2005Dismissed
Commissioner of Income Tax Vs Associated Food Products P. Ltd. and Popular Bread Factory
Madhya Pradesh High Court · (2006) 202 CTR 192 : (2006) 280 ITR 377 : (2006) 153 TAXMAN 3
Income Tax Act, 1961 — Section 120, 129, 132, 133A, 142(1)
High Courts21 Nov 2005Allowed
Ram Vishal Vs Shobha Ram and others
Madhya Pradesh High Court · (2006) 2 MPLJ 68
Limitation Act, 1963 — Section 5
High Courts18 Nov 2005Allowed
Rameshwar Prasad Sunderlal and Others Vs Union of India (UOI)
Madhya Pradesh High Court · (2006) 203 CTR 287 : (2008) 296 ITR 173 : (2006) 154 TAXMAN 3
Income Tax Act, 1961 — Section 139(1), 276CC, 278B
High Courts18 Nov 2005
Radheshyam Renwal Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 202 CTR 489 : (2008) 296 ITR 184
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Income Tax Act, 1961 — Section 132A, 143(3), 144B, 271(1), 276C
High Courts18 Nov 2005Allowed
Tirupati Steel Industries Ltd. Vs CESTAT
Madhya Pradesh High Court · (2006) 199 ELT 793
High Courts18 Nov 2005Allowed
Smt. Vandana Vs Angad Singh Jadav
Madhya Pradesh High Court · (2006) 2 MPHT 199 : (2006) 1 MPLJ 463
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 Nov 2005Allowed
Madhya Pradesh Rajya Van Vikas Nigam Ltd. Vs Commissioner, Income Tax, Bhopal
Madhya Pradesh High Court · (2006) 3 MPJR 110
Income Tax Act, 1961 — Section 154, 245, 264
High Courts18 Nov 2005
Radheshyam Vs Union of India
Madhya Pradesh High Court · (2006) 202 CTR 498 : (2006) 152 TAXMAN 207
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Income Tax Act, 1961 — Section 132A, 143, 144B, 271, 276C
High Courts17 Nov 2005
F.A. Construction Vs Narmada Valley Development Department and Another
Madhya Pradesh High Court · (2006) 2 MPHT 216
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 17A, 20