High Courts27 Oct 2005Dismissed
Ramgopal Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 1 DMC 615
Penal Code, 1860 (IPC) — Section 304B, 306, 498A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 9 of 56
High Courts27 Oct 2005Allowed
Shayam Singh @ Dhannu 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)
High Courts25 Oct 2005
Ramla Construction Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 1 MPHT 423 : (2006) 1 MPLJ 234
Limitation Act, 1963 — Article 113Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19, 7, 7B, 7B(1), 7B(2)
High Courts25 Oct 2005Dismissed
Jagdamba Oil Agency Vs K.S. Oils Ltd. and Others
Madhya Pradesh High Court · (2006) 1 MPHT 427 : (2006) 33 PTC 389
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 10Constitution of India, 1950 — Article 227Trade Marks Act, 1999 — Section 142
High Courts25 Oct 2005Dismissed
Jagdamba Oil Agency Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPLJ 564
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10Trade Marks Act, 1999 — Section 142
High Courts25 Oct 2005Dismissed
State of M.P. Vs Anil Kumar
Madhya Pradesh High Court · (2006) 2 MPJR 18
Penal Code, 1860 (IPC) — Section 302
High Courts24 Oct 2005Dismissed
Central Bank of India and Another Vs Madhya Pradesh Rajya Pashudhan Avam Kukut Vikas Nigam
Madhya Pradesh High Court · AIR 2006 MP 176 : (2006) ILR (MP) 126 : (2006) 2 MPJR 81 : (2006) 1 MPLJ 593
Civil Procedure Code, 1908 (CPC) — Section 102Constitution of India, 1950 — Article 12Limitation (Amendment) Act, 1953 — Article 112
High Courts24 Oct 2005Allowed
Pankaj Agrawal and Others Vs Shakuntala Devi and Others
Madhya Pradesh High Court · (2006) 3 MPJR 72
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 9 Rule 13
High Courts24 Oct 2005
Kailash Budhwani and Another Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPHT 382
Madhya Pradesh Prevention of Food Adulteration Rules, 1962 — Rule 3, 4, 4(3)Penal Code, 1860 (IPC) — Section 21Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 11, 11(4)
High Courts24 Oct 2005
United India Insurance Co. Ltd. Vs Bhagwati Bai and Others
Madhya Pradesh High Court · (2006) 1 ACC 670
High Courts24 Oct 2005Allowed
Rashma Bai and Others Vs Darshanlal and Others
Madhya Pradesh High Court · (2006) ACJ 1672
Motor Vehicles Act, 1988 — Section 173
High Courts21 Oct 2005
Leeladhar Yadav Vs Siddhartha Housing Co-operative Society Ltd.
Madhya Pradesh High Court · AIR 2006 MP 155 : (2006) ILR (MP) 562 : (2006) 3 JLJ 424 : (2005) 4 MPHT 441 : (2006) 2 MPLJ 329
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 10, 12(3), 16, 20
High Courts21 Oct 2005Dismissed
Ambika Prasad Bakshi Vs Prabhu Dayal Mali and Others
Madhya Pradesh High Court · (2006) 1 MPLJ 377
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11
High Courts21 Oct 2005Dismissed
Gajraj Singh Vs Ram Singh and Others
Madhya Pradesh High Court · AIR 2006 MP 164 : (2006) 2 MPHT 251 : (2006) 2 MPLJ 126
High Courts20 Oct 2005Dismissed
S.S. Shrivastava Vs State of MP and Another
Madhya Pradesh High Court · (2006) 1 JLJ 248 : (2006) 2 MPLJ 164
Constitution of India, 1950 — Article 14, 16, 16(1), 226, 309States Reorganisation Act, 1956 — Section 115, 115(7)
High Courts20 Oct 2005Dismissed
Kendriya Vidyalaya Sangthan and Others Vs Sant Kumar Nahar and Another
Madhya Pradesh High Court · (2006) 109 FLR 1129 : (2005) ILR (MP) 1142 : (2006) 2 MPHT 164 : (2006) 2 MPLJ 216
Central Civil Services (Leave) Rules, 1972 — Rule 44(1)
High Courts20 Oct 2005
Jagjeet Singh Vs Bhopal Vikas Pradhikaran and Another
Madhya Pradesh High Court · AIR 2006 MP 92 : (2006) 2 ARBLR 325 : (2006) 1 MPLJ 254
Civil Procedure Code, 1908 (CPC) — Section 11, 25Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 12, 20, 3, 7, 7B
High Courts20 Oct 2005Dismissed
Smt. Mona Shrivastava Vs Smt. Pan Bai Raikwar
Madhya Pradesh High Court · (2006) ILR (MP) 123 : (2006) 2 MPHT 393 : (2006) 2 MPLJ 10
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E