High Courts23 Feb 2006Dismissed
Friends Associates Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 3 MPLJ 407
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2006
1,088 judgments · page 45 of 55
High Courts22 Feb 2006Dismissed
Mohd. Mansur Ali Khan Vs Saifia Education Society and Others
Madhya Pradesh High Court · AIR 2006 MP 139 : (2006) ILR (MP) 809 : (2006) 4 MPLJ 428
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 3 Rule 1, Order 3 Rule 2Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 118
High Courts22 Feb 2006Dismissed
Pradeep Kumar Tiwari Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 3 MPLJ 276
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 36(1)(m)
High Courts21 Feb 2006Allowed
Tulsi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 02 MP CK 0098
Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 Feb 2006Dismissed
Smt. Seema Sharma Vs Amar Sharma
Madhya Pradesh High Court · (2006) ILR (MP) 798 : (2004) 2 JLJ 280 : (2006) 4 MPHT 305 : (2006) 3 MPLJ 523
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151Constitution of India, 1950 — Article 21, 227Evidence Act, 1872 — Section 112
High Courts21 Feb 2006Dismissed
Kalicharan and another Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPLJ 366
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts21 Feb 2006Allowed
Toran Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 2 MPHT 357 : (2006) 2 MPLJ 386
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts21 Feb 2006Dismissed
Income Tax Officer Vs Ramkishore Rewaram Tada
Madhya Pradesh High Court · (2006) 202 CTR 404 : (2006) 287 ITR 239 : (2006) 155 TAXMAN 265
Income Tax Act, 1961 — Section 260A, 269SS, 271D, 275, 275(1)
High Courts21 Feb 2006Allowed
Commissioner of Income Tax Vs Dr. T.A. Qureshi
Madhya Pradesh High Court · (2006) 202 CTR 406 : (2007) 292 ITR 301 : (2006) 154 TAXMAN 419
Income Tax Act, 1961 — Section 260A, 271(1)
High Courts21 Feb 2006Dismissed
Prasana Kumar Vashistha Vs Indian Oil Corporation Ltd. and Others
Madhya Pradesh High Court · (2007) 1 MPJR 202
Constitution of India, 1950 — Article 226
High Courts20 Feb 2006
M.P.S.R.T.C. and Another Vs Narendra and Others
Madhya Pradesh High Court · (2006) 3 ACC 580
Motor Vehicles Act, 1988 — Section 168, 173
High Courts20 Feb 2006Dismissed
Ganesh (since dead) through L.Rs. Mohanlal and Others Vs Kunjilal (since dead) through L.Rs. Smt. Nanhibai and Others
Madhya Pradesh High Court · (2006) 02 MP CK 0099
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Feb 2006
Madhya Pradesh State Road Transport Corporation and Another Vs Narendra and Others
Madhya Pradesh High Court · (2007) ACJ 2527
Motor Vehicles Act, 1988 — Section 168, 173
High Courts20 Feb 2006Allowed
Commissioner of Income Tax Vs Chemifine
Madhya Pradesh High Court · (2009) 296 ITR 498 : (2008) 296 ITR 498
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts20 Feb 2006
Commissioner of Income Tax Vs Mandsour Ferro Alloys Ltd.
Madhya Pradesh High Court · (2006) 203 CTR 270 : (2008) 296 ITR 176 : (2006) 153 TAXMAN 280
High Courts20 Feb 2006Dismissed
Dhanya Kumar Jain Vs Assistant Commissioner of Income Tax
Madhya Pradesh High Court · (2008) 298 ITR 396
Income Tax Act, 1961 — Section 143(3), 147, 148, 260A
High Courts20 Feb 2006
Dhanya Kumar Jain Vs Asstt. Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 202 CTR 599 : (2006) 153 TAXMAN 540
Income Tax Act, 1961 — Section 143, 147, 148, 260A
High Courts17 Feb 2006
Punit Pandey and others Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 89 : (2006) 4 RCR(Criminal) 879
Criminal Procedure Code, 1973 (CrPC) — Section 240, 241, 242, 243, 313
High Courts17 Feb 2006Allowed
Ram Sharan Prasad (Ex Signalman) Vs Union of India and others
Madhya Pradesh High Court · (2006) 2 MPLJ 380
High Courts17 Feb 2006
Ran Singh Sikarwar Vs The State of M.P. and Others
Madhya Pradesh High Court · (2006) ILR (MP) 508 : (2006) 2 MPHT 18
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2)Penal Code, 1860 (IPC) — Section 302, 307, 309, 34