High Courts07 Feb 2006
National Insurance Company Limited Vs Uma Shanker (Dead) through L.Rs. and Others
Madhya Pradesh High Court · (2007) 1 ACC 405
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2006
1,088 judgments · page 48 of 55
High Courts07 Feb 2006
Oriental Insurance Company Vs Misro Devi and Others
Madhya Pradesh High Court · (2006) 2 ACC 840
Motor Vehicles Act, 1988 — Section 171, 173
High Courts07 Feb 2006Allowed
Kilpest Private Limited, Formulators of Pesticides and A.K. Pandey, Assistant Manager, Kilpest Private Limited Vs State of M.P. and U.S. Saiyam, Deputy Director (Agriculture)
Madhya Pradesh High Court · (2008) 1 MPJR 342
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24, 24(1), 24(4)
High Courts07 Feb 2006Allowed
Jaipal Singh Chandel Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 56 : (2006) 4 RCR(Criminal) 876
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Madhya Pradesh Co-operative Societies Act, 1960 — Section 76(2)Penal Code, 1860 (IPC) — Section 406, 409, 467, 468, 471
High Courts07 Feb 2006
United India Insurance Co. Ltd. Vs Mangaliya and Others
Madhya Pradesh High Court · (2006) 02 MP CK 0083
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 149, 163A, 166
High Courts07 Feb 2006Dismissed
Shivam Marketing Company Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPLJ 391
High Courts07 Feb 2006Dismissed
Mukesh Kumar Singhal Vs Nagar Palika Parishad
Madhya Pradesh High Court · (2006) ILR (MP) 1336 : (2006) 3 MPHT 24 : (2006) 2 MPLJ 229
Contract Act, 1872 — Section 73
High Courts07 Feb 2006Allowed
Bank of Rajasthan Ltd. Vs Panama Chemical Works and others
Madhya Pradesh High Court · (2006) 3 MPLJ 143
Penal Code, 1860 (IPC) — Section 120B, 34, 407, 420
High Courts07 Feb 2006Allowed
Raj Bahadur Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 02 MP CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302
High Courts07 Feb 2006Allowed
Dinesh Sharma (Dr.) Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 291 : (2006) 4 RCR(Criminal) 72
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 198, 500, 504, 506
High Courts06 Feb 2006Dismissed
Dinesh Kumar Gupta Vs Kshetriya Gramin Bank and others
Madhya Pradesh High Court · (2006) 2 MPLJ 356
Constitution of India, 1950 — Article 226
High Courts06 Feb 2006Allowed
Raju @ Mohammad Ayaz @ Riyaz and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 3 MPLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts06 Feb 2006
Smt. Kusum Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) 2 JLJ 9 : (2006) 3 MPLJ 187
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 433, 433AMadhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2, 4, 6, 9, 9(4)
High Courts06 Feb 2006Dismissed
Rajveer Singh Sengar Vs Jiwaji University
Madhya Pradesh High Court · (2006) 110 FLR 350 : (2006) 2 MPLJ 541
High Courts06 Feb 2006Allowed
Raju @ Mohd. Ayaz and Another Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 JLJ 80 : (2006) 3 MPLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306
High Courts06 Feb 2006Allowed
Rooplekha Salvi Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 120
Penal Code, 1860 (IPC) — Section 304A
High Courts06 Feb 2006Allowed
Ram Niwas Shukla Vs State of M.P. and Another
Madhya Pradesh High Court · (2007) 1 ARBLR 164 : (2006) 2 MPHT 336 : (2006) 2 MPJR 217 : (2006) 4 MPLJ 34
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 17A, 7B, 7B(1)
High Courts06 Feb 2006Dismissed
Rameshchandra and Others Vs Rajendra Prasad and Others
Madhya Pradesh High Court · (2006) 2 MPHT 35
Limitation Act, 1963 — Article 113, 59, 60
High Courts06 Feb 2006
Ramavatar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 02 MP CK 0032
Constitution of India, 1950 — Article 226, 227
High Courts06 Feb 2006
Union of India Vs Ram Prasad and another
Madhya Pradesh High Court · (2006) 3 MPLJ 397
Land Acquisition Act, 1894 — Section 18, 4, 6