High Courts18 Jan 2006Allowed
Kiran Kumar Vs State of M.P.
Madhya Pradesh High Court · (2006) 01 MP CK 0117
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2006
1,088 judgments · page 52 of 55
High Courts18 Jan 2006Allowed
Pravinchandra and Another Vs State of M.P.
Madhya Pradesh High Court · (2006) ILR (MP) 640 : (2006) 3 JLJ 252 : (2006) 1 MPLJ 578 : (2006) 2 RCR(Criminal) 498
Drugs and Cosmetics Act, 1940 — Section 15, 18, 18A, 23(4), 25
High Courts18 Jan 2006Dismissed
Bhushan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 3 MPJR 165
Penal Code, 1860 (IPC) — Section 149, 307, 325, 34
High Courts18 Jan 2006Dismissed
Jaipal Singh Vs Girish Chandra Patwa and Others
Madhya Pradesh High Court · (2006) ILR (MP) 486 : (2006) 2 MPHT 416 : (2006) 2 MPJR 363 : (2006) 3 MPLJ 600
Madhya Pradesh Municipalities (Election Petition) Rules, 1962 — Rule 10Madhya Pradesh Municipalities Act, 1961 — Section 21, 24, 35, 45Representation of the People Act, 1951 — Section 97, 97(1)
High Courts18 Jan 2006Dismissed
Pooran Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 1 MPHT 498
Penal Code, 1860 (IPC) — Section 302
High Courts18 Jan 2006
Kamal Kishore and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2006 MP 167 : (2006) ILR (MP) 473 : (2006) 3 JLJ 27 : (2006) 2 MPHT 45 : (2007) 1 MPLJ 181
Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 20A, 20A(1), 20A(2), 20A(4), 26Gwalior State Forest Act, 1962 — Section 5, 6
High Courts18 Jan 2006Dismissed
Gokul Agro Industries Vs Dasri and Another
Madhya Pradesh High Court · (2007) ACJ 1562
Employees Compensation Act, 1923 — Section 10, 30
High Courts17 Jan 2006
Khemchand (D) by L.Rs. and Another Vs Govindram and Others
Madhya Pradesh High Court · (2007) ACJ 1403 : AIR 2006 MP 79
Succession Act, 1925 — Section 306
High Courts17 Jan 2006
Anusuiyabai and Others Vs Fakhruddin and Others
Madhya Pradesh High Court · (2006) 01 MP CK 0081
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts17 Jan 2006Allowed
Basant Kumar Purohit Vs Raju Pandey and Others
Madhya Pradesh High Court · (2007) ACJ 2076
High Courts17 Jan 2006Allowed
Genda Lal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2006) 2 MPHT 38 : (2006) 2 MPJR 38 : (2006) 3 MPLJ 360
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 2, 40, 89, 92
High Courts17 Jan 2006Allowed
Nohri Kol Vs Lazim Khan and Others
Madhya Pradesh High Court · (2006) 01 MP CK 0012
High Courts16 Jan 2006Dismissed
The Branch Manager, LIC of India and Another Vs Ku. Ankita and Another
Madhya Pradesh High Court · AIR 2006 MP 195 : (2007) 2 JLJ 417 : (2006) 1 MPLJ 419
Civil Procedure Code, 1908 (CPC) — Section 102, 115, 96
High Courts16 Jan 2006
Meena and Others Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (2006) 2 ACC 201 : (2006) ACJ 2383
Motor Vehicles Act, 1988 — Section 173
High Courts16 Jan 2006Allowed
Mahadev Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 3 ACC 370 : (2007) ACJ 1778 : (2006) CriLJ 4246 : (2006) 2 MPHT 146 : (2006) 1 MPLJ 622 : (2006) 2 RCR(Criminal) 483
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 338, 80
High Courts13 Jan 2006Allowed
Parvat Vs Sheikh Ejaj and Others
Madhya Pradesh High Court · (2006) ILR (MP) 849
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 60Motor Vehicles Act, 1988 — Section 2(30), 53
High Courts13 Jan 2006
Ravi Kumar Khare (Dr.) and others Vs Municipal Council, Betul and others
Madhya Pradesh High Court · (2006) 3 MPLJ 321
Madhya Pradesh Municipalities Act, 1961 — Section 94
High Courts12 Jan 2006
Ranjeet Singh and Another Vs Bhagwan Singh and Another
Madhya Pradesh High Court · (2007) ACJ 1629
High Courts12 Jan 2006
Nav Bharat Corporation Vs Madhya Pradesh Electricity Board
Madhya Pradesh High Court · (2006) ILR (MP) 600 : (2006) 2 JLJ 311 : (2006) 2 MPHT 72 : (2006) 2 MPLJ 306
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, 20Contract Act, 1872 — Section 191, 192, 73Electricity (Supply) Act, 1948 — Section 12, 5
High Courts12 Jan 2006Allowed
R.P. Khare Vs State of M.P. and others
Madhya Pradesh High Court · (2006) ILR (MP) 619 : (2006) 4 MPLJ 436
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(2)