High Courts26 Sept 2006Allowed
Lakhan Hari Yadav Vs State of M.P.
Madhya Pradesh High Court · (2007) CriLJ 1497
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2006
1,088 judgments · page 11 of 55
High Courts26 Sept 2006
Kamal Singh Vs Sunita and Another
Madhya Pradesh High Court · (2007) 2 CGLJ 11
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts25 Sept 2006Allowed
Somesh Tiwari Vs Union of India and others
Madhya Pradesh High Court · (2006) ILR (MP) 1390 : (2007) 3 MPLJ 162
Constitution of India, 1950 — Article 226, 227
High Courts21 Sept 2006Dismissed
Oriental Insurance Co. Ltd. Vs Dilip Kumar and Others
Madhya Pradesh High Court · (2008) ACJ 184
High Courts21 Sept 2006Dismissed
Smt. Jaya Jain Vs Azad Jain
Madhya Pradesh High Court · (2006) 09 MP CK 0057
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 25
High Courts21 Sept 2006Allowed
Satish Chandra Saxena Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 4 MPLJ 503
Arms Act, 1959 — Section 25, 26Penal Code, 1860 (IPC) — Section 392
High Courts21 Sept 2006Dismissed
Keshav Singh Vs State of M.P.
Madhya Pradesh High Court · (2007) CriLJ 721 : (2006) ILR (MP) 1443 : (2007) 5 RCR(Criminal) 536
Criminal Procedure Code, 1973 (CrPC) — Section 164, 190, 193, 195, 196Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23, 3
High Courts20 Sept 2006Allowed
Mohan Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 274
Penal Code, 1860 (IPC) — Section 149, 302, 324, 450
High Courts20 Sept 2006
National Insurance Co. Ltd. Vs Manju and Others
Madhya Pradesh High Court · (2008) ACJ 359
Motor Vehicles Act, 1988 — Section 140, 163A, 166Penal Code, 1860 (IPC) — Section 304A
High Courts20 Sept 2006
Triloki Nath Pandey and Others Vs The Madhya Pradesh Co-operative Dairy Federation Ltd. and Others
Madhya Pradesh High Court · (2007) 2 MPLJ 152
Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9Constitution of India, 1950 — Article 12, 14, 311Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(2)
High Courts19 Sept 2006Allowed
Bhura Vs Manohar Singh and Others
Madhya Pradesh High Court · (2008) ACJ 653
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 166
High Courts19 Sept 2006
Amar Singh Gond Vs State of M.P.
Madhya Pradesh High Court · (2006) 09 MP CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 118, 67, 68Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts19 Sept 2006
Shankar Prasad Gupta Vs Somshekhar Shukla
Madhya Pradesh High Court · (2006) 09 MP CK 0056
Minimum Wages Act, 1948 — Section 20, 21
High Courts19 Sept 2006
Union of India (UOI) Vs Precitex Rubber Industries Ltd.
Madhya Pradesh High Court · (2006) 09 MP CK 0049
Central Excises and Salt Act, 1944 — Section 11A, 35FINANCE ACT, 1992 — Section 11, 11AC, 35, 35H, 35L
High Courts19 Sept 2006Allowed
Ganesh and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 09 MP CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 145, 157, 161, 32, 8Penal Code, 1860 (IPC) — Section 307, 34
High Courts19 Sept 2006Dismissed
Sarvan Kumar and another Vs State of M.P. and another
Madhya Pradesh High Court · (2007) 1 MPLJ 60
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110
High Courts19 Sept 2006Allowed
Chandgi Ram Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2006) ILR (MP) 1503 : (2007) 1 MPLJ 172
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3
High Courts19 Sept 2006
Sumitra Sana Vs Ramsakha Chourasia and Others
Madhya Pradesh High Court · (2007) ACJ 1718
High Courts18 Sept 2006
Sitabai and Others Vs K.B. Saxena and Another
Madhya Pradesh High Court · (2007) 1 ACC 446
Motor Vehicles Act, 1988 — Section 163
High Courts18 Sept 2006
Kamal Khan Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 1 MPJR 264
Unlawful Activities (Prevention) Act, 1967 — Section 1a, 7, 8