High Courts29 Sept 2006Allowed
Punttai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 09 MP CK 0052
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 181, 313, 374Penal Code, 1860 (IPC) — Section 364A, 365
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2006
1,088 judgments · page 10 of 55
High Courts29 Sept 2006Allowed
Munnalal Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPJR 121
Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts29 Sept 2006Dismissed
Geeta Bai Gurjar Vs Kamla Bai Gurjar and Others
Madhya Pradesh High Court · (2007) 1 MPJR 287
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts29 Sept 2006
Smt. Laxmi Bhargwa and Another Vs Dr. Mahesh Bhargwa and Others
Madhya Pradesh High Court · (2006) 09 MP CK 0023
Contract Act, 1872 — Section 74
High Courts28 Sept 2006
R.K. Maheshwari Vs Nagarjun Construction Co. Ltd.
Madhya Pradesh High Court · (2007) 2 MPJR 442
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Contract Act, 1872 — Section 7, 8
High Courts28 Sept 2006
Oriental Insurance Co. Ltd. Vs Vaikunthi Bai and Others
Madhya Pradesh High Court · (2007) 2 ACC 410 : (2006) ILR (MP) 1540 : (2006) 4 MPLJ 432
Motor Vehicles Act, 1988 — Section 147, 149
High Courts28 Sept 2006
Ratanlal Vs Purushottam
Madhya Pradesh High Court · (2006) ILR (MP) 1374 : (2006) 3 MPJR 293 : (2006) 4 MPLJ 620
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 226
High Courts28 Sept 2006Dismissed
Prem Shanker Verma Vs Hajarilal Raghuwanshi
Madhya Pradesh High Court · (2006) 4 MPLJ 558
Representation of the People Act, 1951 — Section 81, 83, 86, 87
High Courts27 Sept 2006
Kalyan Sahai and Another Vs H.D. Yadav and Others
Madhya Pradesh High Court · (2007) 2 ACC 307
High Courts27 Sept 2006
Subhash Chandra Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 09 MP CK 0026
High Courts27 Sept 2006Allowed
State of M.P. and Others Vs Manoj Sharma and Another
Madhya Pradesh High Court · (2006) ILR (MP) 1620 : (2006) 3 JLJ 320 : (2006) 3 MPJR 157 : (2006) 4 MPLJ 394
Advocates Act, 1961 — Section 30Arbitration and Conciliation Act, 1996 — Section 17, 18, 34, 35, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 2, 20
High Courts26 Sept 2006Dismissed
Lalamadas Lilhare Vs Vidyawatim Lilhare and others
Madhya Pradesh High Court · (2007) 1 MPLJ 410
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts26 Sept 2006Dismissed
Anoop Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 1 MPLJ 328
High Courts26 Sept 2006Dismissed
Anil Singh and another Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 1 MPLJ 319
Constitution of India, 1950 — Article 14, 16
High Courts26 Sept 2006
National Insurance Co. Ltd. Vs Kishore Kumar Lalwani and Another
Madhya Pradesh High Court · (2007) 2 ACC 247 : (2008) ACJ 590
Motor Vehicles Act, 1988 — Section 147, 2
High Courts26 Sept 2006
Savita Devi Vs Sukhvinder Kaur
Madhya Pradesh High Court · AIR 2007 MP 146 : (2007) 2 JCR 293 : (2007) 2 JLJ 4 : (2006) 3 MPJR 301 : (2006) 4 MPLJ 617
High Courts26 Sept 2006Allowed
Gendalal and Another Vs Raghunath (dead) Kamod Singh and Others
Madhya Pradesh High Court · (2006) 3 JLJ 443 : (2006) 4 MPLJ 510
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts26 Sept 2006
Commissioner of Income Tax Vs Kedia Leather and Liquor Ltd.
Madhya Pradesh High Court · (2007) 293 ITR 95
Income Tax Act, 1961 — Section 254, 4, 80B, 80HH, 80I
High Courts26 Sept 2006
Sapna and Others Vs Oriental Insurance Co. Ltd. and Another
Madhya Pradesh High Court · (2008) ACJ 490
Motor Vehicles Act, 1988 — Section 163A