High Courts15 Dec 2006Dismissed
Deepak Upadhyay Vs General Manager, West Central Railway Zone and others
Madhya Pradesh High Court · (2007) 1 MPLJ 402
Constitution of India, 1950 — Article 14, 19(1)(g)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2006
1,027 judgments · page 1 of 52
High Courts15 Dec 2006Allowed
Sushil Kumar Shrivastava Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 1 MPLJ 392
Constitution of India, 1950 — Article 311
High Courts15 Dec 2006Dismissed
Bharat Singh Rajpoot Vs State of M.P. and another
Madhya Pradesh High Court · (2007) 1 MPLJ 535
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
High Courts15 Dec 2006Dismissed
Asian Electronics Ltd. Vs M.P. State Electricity Board
Madhya Pradesh High Court · (2007) 3 ARBLR 22 : (2007) 2 MPLJ 144
Arbitration and Conciliation Act, 1996 — Section 11, 16, 17, 18, 2Civil Procedure Code, 1908 (CPC) — Section 15Constitution of India, 1950 — Article 225
High Courts15 Dec 2006
Narmada Prasad Vishwakarma and Others Vs Sureshchand and Others
Madhya Pradesh High Court · (2008) ACJ 493
Employees Compensation Act, 1923 — Section 4, 4AMotor Vehicles Act, 1988 — Section 140, 147, 163A, 163B, 166Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts15 Dec 2006Dismissed
Ghai Construction Company Vs Additional Commissioner and Others
Madhya Pradesh High Court · (2007) ILR (MP) 349 : (2007) 2 MPLJ 128
Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 27(6)
High Courts15 Dec 2006Dismissed
Dinesh and Rajesh Vs State of Madhya Pradesh Rakesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 12 MP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 174, 175Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Dec 2006Allowed
Union of India (UOI) Vs Eicher Motors Ltd.
Madhya Pradesh High Court · (2006) 12 MP CK 0032
Central Excises and Salt Act, 1944 — Section 35HCustoms Act, 1962 — Section 28
High Courts14 Dec 2006Allowed
Dhanni @ Dhaniram and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 12 MP CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 374Penal Code, 1860 (IPC) — Section 147, 149, 302, 34
High Courts14 Dec 2006Allowed
Ramdayal and Another Vs Kailash Lodhi and Another
Madhya Pradesh High Court · (2008) ACJ 526
Constitution of India, 1950 — Article 137Motor Vehicles Act, 1988 — Section 158, 16, 166, 173
High Courts13 Dec 2006Dismissed
United India Insurance Co. Ltd. Vs Budhiya Bai and Others
Madhya Pradesh High Court · (2007) ACJ 17 : (2007) 3 JLJ 319 : (2007) 2 MPLJ 226
Motor Vehicles Act, 1988 — Section 10, 2, 3, 66Penal Code, 1860 (IPC) — Section 304A
High Courts12 Dec 2006Dismissed
Laxmichand and others Vs Smt. Moola Bai and others
Madhya Pradesh High Court · (2007) 1 MPLJ 508
Easements Act, 1882 — Section 60(b)
High Courts12 Dec 2006Dismissed
Satya Prakash Agarwal Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2009 MP 8 : (2008) 2 MPJR 129
Madhya Pradesh Municipal Corporation Act, 1956 — Section 19B(2)
High Courts12 Dec 2006Allowed
Madanlal and Another Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPLJ 379
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 304II, 307, 325, 34
High Courts11 Dec 2006
Steel Authority of India Ltd. and Others Vs Authority under the Minimum Wages Act, 1948 and Others
Madhya Pradesh High Court · (2007) 2 LLJ 750
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 21Industrial Disputes Act, 1947 — Section 10
High Courts11 Dec 2006
Kamal Kumar Jain Vs Babilata Jain
Madhya Pradesh High Court · (2007) ILR (MP) 339 : (2007) 2 MPHT 308 : (2007) 1 MPLJ 532
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 23
High Courts11 Dec 2006
Ispat Khadan Janta Mazdoor Union Vs Steel Authority of India Ltd.
Madhya Pradesh High Court · (2007) 2 LLJ 625 : (2007) 1 MPLJ 555
Constitution of India, 1950 — Article 21, 226
High Courts11 Dec 2006
Kumer Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) ILR (MP) 1415 : (2007) 4 MPHT 585
Criminal Procedure Code, 1973 (CrPC) — Section 157, 174Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts11 Dec 2006Allowed
Rudra Prasad Mishra Vs M.P. Urja Vikas Nigam Ltd. and Others
Madhya Pradesh High Court · (2008) 1 MPJR 273
Constitution of India, 1950 — Article 226, 227
High Courts08 Dec 2006Allowed
Parmanand Soni and Others Vs Radhakrishna Dharmartha Private Trust and Others
Madhya Pradesh High Court · (2007) ILR (MP) 402 : (2007) 2 JLJ 226 : (2007) 1 MPLJ 589
Evidence Act, 1872 — Section 91Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 3