COURT ARCHIVE

Madhya Pradesh High Court judgments, 2006

1,088 judgments · page 47 of 55

High Courts14 Feb 2006Allowed

German Remedies Ltd. Vs Presiding Officer, Labour Court No. 1 and Others

Madhya Pradesh High Court · (2006) 2 LLJ 8

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 17B, 2Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 6

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High Courts14 Feb 2006Allowed

Kamal Kant Shrivastava and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (2006) 4 MPLJ 317

Land Acquisition (Amendment) Act, 1984 — Section 15Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28

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High Courts13 Feb 2006Dismissed

Asbestos Janata Mazdoor Union Vs Eternit Everest Limited

Madhya Pradesh High Court · (2008) ILR (MP) 1905

Madhya Pradesh Industrial Relations Act, 1960 — Section 16, 22, 27, 31(1), 31(2)

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High Courts13 Feb 2006Dismissed

Pradeep Kumar Soni Vs State of M.P. and others

Madhya Pradesh High Court · (2006) 2 MPLJ 419

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High Courts13 Feb 2006Dismissed

Triyugi Narayan Shukla Vs State of M.P. and others

Madhya Pradesh High Court · (2006) 2 MPJR 377 : (2006) 3 MPLJ 98

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 66A

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High Courts13 Feb 2006

Welcome Distillery Pvt. Ltd. Vs State of M.P. and Another

Madhya Pradesh High Court · (2006) 3 JLJ 203 : (2006) 2 MPHT 123 : (2006) 2 MPLJ 273

Constitution of India, 1950 — Article 14, 19(1), 19(6)Madhya Pradesh Country Spirit Rules, 1995 — Rule 4(4)

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High Courts13 Feb 2006Dismissed

Mangilal Vs Central Narcotics Bureau (Neemuch)

Madhya Pradesh High Court · (2006) 3 MPLJ 385

Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 50, 57, 8

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High Courts12 Feb 2006Dismissed

Dinesh Kumar and Others Vs Kaushal Chand Jain and Others

Madhya Pradesh High Court · AIR 2006 MP 203 : (2006) ILR (MP) 828 : (2006) 4 MPHT 314 : (2006) 3 MPLJ 33

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High Courts10 Feb 2006

Jugal Kishore and Others Vs Ram Singh and Others

Madhya Pradesh High Court · (2006) 2 ACC 154

Motor Vehicles Act, 1988 — Section 173

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High Courts10 Feb 2006Allowed

Jaspal Kaur Vs Manjit Singh

Madhya Pradesh High Court · (2006) 02 MP CK 0059

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 5 Rule 20, Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20

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High Courts10 Feb 2006Dismissed

Commissioner of Income Tax Vs Jagdish Kalani

Madhya Pradesh High Court · (2006) 203 CTR 367 : (2007) 295 ITR 539 : (2007) 163 TAXMAN 267

Income Tax Act, 1961 — Section 143(3), 260A, 263

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High Courts10 Feb 2006Dismissed

Noor Mohammad Vs Dev Bux and Others

Madhya Pradesh High Court · (2006) 02 MP CK 0028

Civil Procedure Code, 1908 (CPC) — Section 100, 80Madhya Pradesh Land Revenue Code, 1959 — Section 257Specific Relief Act, 1963 — Section 34

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High Courts10 Feb 2006Dismissed

Nagar Palika Nigam Vs Gopal Krishna

Madhya Pradesh High Court · (2006) 2 MPLJ 515

Madhya Pradesh Municipal Corporation Act, 1956 — Section 293, 299

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High Courts10 Feb 2006Dismissed

Commissioner of Income Tax Vs Nai Dunia

Madhya Pradesh High Court · (2006) 203 CTR 70 : (2006) 154 TAXMAN 493

Income Tax Act, 1961 — Section 260A, 260A(4), 36(1)

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High Courts08 Feb 2006Dismissed

Jagdish Prasad Agarwal and Another Vs Raj Kumar and Another

Madhya Pradesh High Court · (2006) 2 MPLJ 603

Contract Act, 1872 — Section 56

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High Courts08 Feb 2006Dismissed

Lal Saheb Singh Vs M.P. Electricity Board, Rampur and another

Madhya Pradesh High Court · (2006) 4 MPLJ 243

Constitution of India, 1950 — Article 226

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High Courts08 Feb 2006Dismissed

Jagdish Prasad Agrawal and another Vs Raj Kumar s/o Radheshyam Agrawal and another

Madhya Pradesh High Court · (2006) 2 MPLJ 603

Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 56

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High Courts08 Feb 2006Allowed

Baldeo Singh and others Vs Narbada Prasad and others

Madhya Pradesh High Court · (2006) 4 MPLJ 374

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11(3), 11(5)

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High Courts08 Feb 2006Allowed

Asaf Ali Vs State of M.P. and others

Madhya Pradesh High Court · (2006) 3 MPLJ 592

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116(3), 117, 151Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 13, 5(b), 6(c), 8, 9

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High Courts07 Feb 2006Allowed

Smith Kline Beecham Asia Pvt. Ltd. (Glaxo Smith Kline Asia Pvt. Ltd.) and others Vs State of M.P.

Madhya Pradesh High Court · (2006) 2 MPLJ 472 : (2006) 3 RCR(Criminal) 477

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17A, 17B, 18(a)(vi), 18(c), 18A

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