COURT ARCHIVE

Madhya Pradesh High Court judgments, 2006

1,088 judgments · page 55 of 55

High Courts03 Jan 2006Allowed

Shashi Agrawal (Smt.) Vs Smt. Usha Agrawal and Another

Madhya Pradesh High Court · (2006) ILR (MP) 339 : (2006) 2 JLJ 210 : (2006) 1 MPJR 348 : (2006) 3 MPLJ 146

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 13, 15

High Courts03 Jan 2006

M/s Western Coalfields Ltd. Vs Commissioner of Sales Tax, M.P.

Madhya Pradesh High Court · (2007) 1 MPJR 186

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 13

High Courts02 Jan 2006Dismissed

Keshav Prasad and Another Vs Brijbhushan and Another

Madhya Pradesh High Court · AIR 2006 MP 207

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 17, 21Limitation Act, 1963 — Article 64, 65

High Courts02 Jan 2006Dismissed

Tejmal Jain Vs Smt. Sarjudevi Jain and another

Madhya Pradesh High Court · (2006) 1 MPLJ 590

Madhya Pradesh Co-operative Societies Act, 1960 — Section 87Penal Code, 1860 (IPC) — Section 409

High Courts02 Jan 2006Dismissed

Umang Singhar Vs Chhattar Singh and Others

Madhya Pradesh High Court · (2006) 2 JLJ 54 : (2006) 1 MPLJ 294

Constitution of India, 1950 — Article 19(1), 324Penal Code, 1860 (IPC) — Section 306, 324, 34Representation of the People (Third Amendment) Act, 2002 — Section 33A

High Courts02 Jan 2006Dismissed

Electrosteel Castings Limited Vs State of M.P. and Others

Madhya Pradesh High Court · (2006) 2 JLJ 46 : (2006) 1 MPLJ 304

Constitution of India, 1950 — Article 226, 227

High Courts02 Jan 2006Dismissed

Chhagan Lal Mittal Vs Trust Mandir Shri Ramchandraji

Madhya Pradesh High Court · (2006) 01 MP CK 0073

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

High Courts02 Jan 2006Allowed

Ram Bihari Vs State of M.P

Madhya Pradesh High Court · (2006) ILR (MP) 333 : (2006) 2 MPHT 107 : (2006) 2 MPLJ 393

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 161, 162, 166Penal Code, 1860 (IPC) — Section 120B, 294, 302, 307, 323