High Courts17 Feb 2006Dismissed
Rajkunwar and others Vs Swami and another
Madhya Pradesh High Court · (2006) 3 MPLJ 586
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115, 58Succession Act, 1925 — Section 62
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2006
1,088 judgments · page 46 of 55
High Courts16 Feb 2006Allowed
Mohd. Chandkha Vs Divisional Officer (Revenue), Shajapur and others
Madhya Pradesh High Court · (2006) 2 MPLJ 470
High Courts16 Feb 2006Allowed
Hemraj Nebhomal Vs Union of India (UOI)
Madhya Pradesh High Court · (2008) 306 ITR 40 : (2007) 164 TAXMAN 326
Income Tax Act, 1961 — Section 260A
High Courts16 Feb 2006Dismissed
The Branch Manager, Life Insurance Corporation of India, Khandwa and Another Vs Ku. Ankita and Another
Madhya Pradesh High Court · (2006) 3 MPJR 91
Civil Procedure Code, 1908 (CPC) — Section 102, 115, 96
High Courts16 Feb 2006Dismissed
Dariyai Lal Arora Vs National Newsprint and Paper Mills Ltd.
Madhya Pradesh High Court · (2006) 02 MP CK 0067
High Courts16 Feb 2006Dismissed
Ram Kishore Piplewar Vs State of M.P.
Madhya Pradesh High Court · (2006) 02 MP CK 0030
Constitution of India, 1950 — Article 311(2)Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12, 3
High Courts16 Feb 2006Allowed
State of M.P. Vs Sumitrabai and Others
Madhya Pradesh High Court · (2006) 2 MPLJ 408 : (2006) 3 RCR(Criminal) 119
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 374
High Courts16 Feb 2006Allowed
Lurchriya @ Nurchiya Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 366
Penal Code, 1860 (IPC) — Section 201, 302, 304, 341
High Courts16 Feb 2006Dismissed
Kaptan Singh Thakur and Managing Director Abhimat Prakashan Private Ltd. Vs Betwa Developers Ltd.
Madhya Pradesh High Court · (2007) 1 MPJR 400
Companies Act, 1956 — Section 291, 292, 293, 294Contract Act, 1872 — Section 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 138, 204, 482
High Courts15 Feb 2006Allowed
Smt. Nati Bai Vs The Returning Officer, Panchayat Elections Sheopur and Others
Madhya Pradesh High Court · (2006) 2 MPJR 44
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts15 Feb 2006Dismissed
New India Assurance Co. Ltd. Vs Shantibai and Others
Madhya Pradesh High Court · (2007) ACJ 2679 : (2006) 111 FLR 958 : (2006) ILR (MP) 1164 : (2006) 3 MPLJ 530
Employees Compensation Act, 1923 — Section 10, 19, 30Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 149, 167, 170, 173
High Courts15 Feb 2006
Akhilesh Gupta Vs Arvind Kumar and Others
Madhya Pradesh High Court · (2007) ACJ 2477 : (2006) 3 MPJR 38
Motor Vehicles Act, 1988 — Section 166, 173
High Courts15 Feb 2006Allowed
Aruna Kumari Vs Dr. Ambrish Kumar Sengar
Madhya Pradesh High Court · AIR 2006 MP 126 : (2006) 1 JLJ 413 : (2006) 2 MPLJ 104
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 40 Rule 1, Order 9 Rule 13, 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 146(1)Family Courts Act, 1984 — Section 10, 19, 1C
High Courts15 Feb 2006Dismissed
Smt. Meera Jamil and Others Vs Bhopal Vikas Pradhikaran and Others
Madhya Pradesh High Court · (2006) 2 MPHT 78
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts15 Feb 2006Allowed
Man Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 3 MPLJ 182
Penal Code, 1860 (IPC) — Section 366, 376
High Courts14 Feb 2006Dismissed
Gangaram s/o Late Bhagchand Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 25
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 21, 8
High Courts14 Feb 2006Dismissed
Sushil Chand Jain and another Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPLJ 464
High Courts14 Feb 2006
Shivnarayan and Others Vs Rathi Motors and Others
Madhya Pradesh High Court · (2006) 3 ACC 48 : (2007) ACJ 2500
Motor Vehicles Act, 1988 — Section 173
High Courts14 Feb 2006Allowed
Premnarayan Ramprasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 3 MPLJ 339 : (2006) 3 RCR(Criminal) 606
Criminal Procedure Code, 1973 (CrPC) — Section 320(5)Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts14 Feb 2006
Shobhanath Pandey Vs M.P. Electricity Board and Industrial Court
Madhya Pradesh High Court · (2006) 4 MPLJ 196