High Courts05 Jan 2006
M.P. State Co-operative Union Ltd. Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPLJ 255
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 33C, 33C(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2006
1,088 judgments · page 54 of 55
High Courts05 Jan 2006
Assistant Commissioner of Wealth Tax Vs Smt. Mrinalini Devi Puar
Madhya Pradesh High Court · (2006) 202 CTR 413 : (2008) 296 ITR 201 : (2006) 296 ITR 201 : (2006) 154 TAXMAN 137
Income Tax Act, 1961 — Section 260AWealth Tax Act, 1957 — Section 27A
High Courts05 Jan 2006Allowed
Pyar Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) CriLJ 1354 : (2006) 2 MPHT 331 : (2006) 1 MPLJ 395 : (2006) 2 RCR(Criminal) 940
Constitution of India, 1950 — Article 22, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 304(1), 304(2), 397Legal Services Authorities Act, 1987 — Section 29
High Courts05 Jan 2006Dismissed
The Chairman, M.P. Electricity Board and Others Vs Ram Naresh Gautam
Madhya Pradesh High Court · (2006) 3 ACC 763 : (2006) 1 MPHT 495
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts05 Jan 2006Allowed
United India Insurance Company Vs Phuljharia and Others
Madhya Pradesh High Court · (2006) 1 MPHT 492
Motor Vehicles Act, 1988 — Section 147, 173
High Courts05 Jan 2006Dismissed
Shahzad Vs Anisa Bee and Others
Madhya Pradesh High Court · (2006) 1 MPLJ 555 : (2006) 2 RCR(Civil) 357 : (2006) 2 RCR(Criminal) 502
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Jan 2006Allowed
Madhya alias Mahadev Vs State of M.P.
Madhya Pradesh High Court · (2006) ILR (MP) 420 : (2006) 2 JLJ 296 : (2006) 1 MPLJ 583 : (2007) 5 RCR(Criminal) 170
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 107, 109, 306, 354
High Courts05 Jan 2006
Mukesh Kumar Sharma Vs Ramdutt and Others
Madhya Pradesh High Court · (2007) 2 ACC 351
High Courts05 Jan 2006Allowed
Sada Ram and Another Vs Satish @ Situ Maleware and Others
Madhya Pradesh High Court · (2007) 2 JLJ 274 : (2006) 3 MPLJ 346
Limitation Act, 1963 — Section 5Motor Vehicles (Amendment) Act, 1994 — Section 158, 54Motor Vehicles Act, 1988 — Section 166, 166(3)
High Courts04 Jan 2006Dismissed
Vardichand Vs Rameshwar and others
Madhya Pradesh High Court · (2006) 1 MPLJ 388
Penal Code, 1860 (IPC) — Section 307, 324, 325, 341
High Courts04 Jan 2006Allowed
Gitesh and Others Vs Badri Prasad and Another
Madhya Pradesh High Court · (2007) ACJ 1519
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts04 Jan 2006Dismissed
Satish Kumar Sahu and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 DMC 754 : (2006) 2 MPLJ 186
Criminal Procedure Code, 1973 (CrPC) — Section 161, 177, 178, 178(C), 482Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
High Courts04 Jan 2006Allowed
Gurmeet Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) CriLJ 1390 : (2006) 2 MPHT 289 : (2006) 1 MPLJ 250 : (2006) 2 RCR(Criminal) 101
Criminal Procedure Code, 1973 (CrPC) — Section 161, 177, 178Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
High Courts04 Jan 2006Allowed
Prem Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPHT 327
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394
High Courts04 Jan 2006Dismissed
The State of Madhya Pradesh Vs Ritesh Kumar Sharma and Others
Madhya Pradesh High Court · (2006) ILR (MP) 220 : (2006) 2 MPHT 11 : (2006) 3 MPLJ 53
Constitution of India, 1950 — Article 14, 16, 16(2), 16(4), 227
High Courts04 Jan 2006
Pachki Bai and Others Vs Mansha Ram and Others
Madhya Pradesh High Court · (2007) ACJ 1513
Motor Vehicles Act, 1988 — Section 173
High Courts03 Jan 2006
Sunderlal Kushwaha @ Udaynarayan Kushwaha Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPHT 62 : (2006) 2 MPLJ 86
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 201, 202, 302, 304, 307
High Courts03 Jan 2006Dismissed
Ram Prakash and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) ILR (MP) 790 : (2006) 2 MPHT 323 : (2006) 2 MPLJ 383
Land Acquisition Act, 1894 — Section 17, 17(1), 48, 48A, 5A
High Courts03 Jan 2006
Union of India (UOI) Vs Precitex Rubber Components (P) Ltd.
Madhya Pradesh High Court · (2006) 197 ELT 173
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 35H(1)
High Courts03 Jan 2006Allowed
Badrilal Gupta Vs State of M.P.
Madhya Pradesh High Court · (2006) CriLJ 1375 : (2006) 1 MPLJ 425
Penal Code, 1860 (IPC) — Section 405, 409