High Courts08 Nov 2005
Laxmibai and Others Vs Kanhaiyalal (Deceased through LR) and Another
Madhya Pradesh High Court · (2006) 1 ACC 520
Motor Vehicles Act, 1988 — Section 163, 163A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 8 of 56
High Courts08 Nov 2005
Mayabai Vs Bhuru Shah and Another
Madhya Pradesh High Court · (2006) 1 ACC 316
Motor Vehicles Act, 1988 — Section 173
High Courts08 Nov 2005
Rameshwar Dayal Namdeo and Others Vs Jagdish Thareja and Others
Madhya Pradesh High Court · (2007) 2 ACC 331 : (2006) ACJ 1694
High Courts08 Nov 2005Dismissed
New India Assurance Co. Ltd. Vs Dilip Kumar and Others
Madhya Pradesh High Court · (2007) ACJ 314 : (2006) 2 MPHT 256
Motor Vehicles Act, 1988 — Section 173
High Courts08 Nov 2005
Northern Coalfields Ltd. Vs Sri Dadai (dead) through his L.Rs. Smt. Shobhi alias Subhav and Another
Madhya Pradesh High Court · (2006) 1 MPHT 336 : (2006) 1 MPJR 408 : (2006) 1 MPLJ 352
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 14, 16, 17(2), 20
High Courts08 Nov 2005Allowed
Mohan K. Prajapati Vs State of M.P.
Madhya Pradesh High Court · (2006) CriLJ 632
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 364A
High Courts08 Nov 2005Allowed
Mohanlal and Another Vs Gulabchandra and Others
Madhya Pradesh High Court · (2006) ACJ 1394
High Courts08 Nov 2005Dismissed
Kumari Ankita Sinha Vs The Rajiv Gandhi Proudyogiki Vishwavidyalaya and Others
Madhya Pradesh High Court · AIR 2006 MP 62 : (2006) ILR (MP) 203 : (2006) 1 MPLJ 489
Pre-Engineering and Pharmacy Test Rules 2004 — Rule 2.4.1.1
High Courts08 Nov 2005Allowed
Levindra Narnawre Vs M.P. State Forest Development Corporation Ltd. and others
Madhya Pradesh High Court · (2006) 2 MPLJ 427
High Courts07 Nov 2005Allowed
National Insurance Co. Ltd. Vs Kalyan Singh and Others
Madhya Pradesh High Court · (2007) ACJ 1932
Motor Vehicles Act, 1988 — Section 140
High Courts07 Nov 2005Allowed
Nar Singh Lal Shah Vs Kamal and Others
Madhya Pradesh High Court · (2006) 1 ACC 510 : (2006) ACJ 1844
High Courts07 Nov 2005
Sanjay Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 3 JLJ 366 : (2006) 2 MPLJ 324
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155, 156, 157Madhya Pradesh Police Regulations — Regulation 16, 7, 879
High Courts29 Oct 2005
Dewakar Shukla and Others Vs Ashok Thakur and Others
Madhya Pradesh High Court · (2007) 2 ACC 833
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts28 Oct 2005Allowed
S.P. Tiwari Vs Union of India and others
Madhya Pradesh High Court · (2006) 2 MPJR 411 : (2006) 2 MPLJ 218
Border Security Force Act, 1968 — Section 19(a), 40Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 2005Dismissed
Praveen Nahar Vs Krishna Gopal Sanghi and Another
Madhya Pradesh High Court · (2006) 3 JLJ 437
Negotiable Instruments Act, 1881 (NI) — Section 13, 4Stamp Act, 1899 — Section 2(22), 2(5), 6
High Courts28 Oct 2005
Sajjanbai and Others Vs Manish and Another
Madhya Pradesh High Court · (2006) 4 ACC 727
High Courts28 Oct 2005Dismissed
Dr. Praveen Nahar Vs Krishan Gopal Sanghi and Another
Madhya Pradesh High Court · AIR 2006 MP 89 : (2006) 1 MPHT 485 : (2006) 1 MPJR 422 : (2006) 1 MPLJ 83
Negotiable Instruments Act, 1881 (NI) — Section 13, 4Stamp Act, 1899 — Section 2(22), 2(5), 6
High Courts27 Oct 2005Allowed
Rajendra Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPLJ 439
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 438(2)Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)
High Courts27 Oct 2005Allowed
In Re: Siddharth Soya Products (P.) Ltd.
Madhya Pradesh High Court · (2006) 69 SCL 28
Companies (Court) Rules, 1959 — Rule 78Companies Act, 1956 — Section 391, 394
High Courts27 Oct 2005Allowed
Shayam Singh @ Dhannu Kaurav and another Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPJR 97 : (2006) 1 MPLJ 400
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 34, 406, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)