High Courts10 Nov 2006Dismissed
Munnalal Dubey Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 1 MPLJ 385
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2006
1,088 judgments · page 6 of 55
High Courts09 Nov 2006Allowed
Chetan Kumar Vs Nathu Singh
Madhya Pradesh High Court · AIR 2007 MP 31
Stamp Act, 1899 — Section 2
High Courts09 Nov 2006Allowed
Hemant Kumar Parashar Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 1 MPLJ 263
Madhya Pradesh Land Revenue Code, 1959 — Section 237, 51
High Courts09 Nov 2006Allowed
Prahalad Rai Vs Shashi Kori and Others
Madhya Pradesh High Court · (2007) ACJ 2575
Motor Vehicles Act, 1988 — Section 149, 173, 3, 4, 5
High Courts09 Nov 2006Allowed
Gyarasi Vs State of M.P.
Madhya Pradesh High Court · (2006) 11 MP CK 0013
Constitution of India, 1950 — Article 162Criminal Procedure Code, 1973 (CrPC) — Section 374Essential Commodities Act, 1955 — Section 3
High Courts09 Nov 2006Allowed
Smt. Kunti Ahirwar and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ACJ 2254 : AIR 2007 MP 82 : (2007) 1 MPLJ 396
Motor Vehicles Act, 1988 — Section 110, 140, 147, 163A, 165
High Courts09 Nov 2006Allowed
Satish Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 4 MPLJ 396
Constitution of India, 1950 — Article 6, 7, 8Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts07 Nov 2006Dismissed
Halkan Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) ILR (MP) 1680
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 34, 84
High Courts07 Nov 2006Allowed
Sadik Mohd Sabir Vs State of M.P.
Madhya Pradesh High Court · (2006) 11 MP CK 0055
Penal Code, 1860 (IPC) — Section 201, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts07 Nov 2006Dismissed
Madhukar Mahar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2007) 2 MPHT 252
Constitution of India, 1950 — Article 226, 227
High Courts07 Nov 2006
Rakesh Yadav and others Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 1 MPLJ 133
Constitution of India, 1950 — Article 14, 16
High Courts07 Nov 2006Allowed
Prakashchand Vs State of M.P.
Madhya Pradesh High Court · (2007) 1 CGLJ 9
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306
High Courts07 Nov 2006Allowed
Indermal Monnat Vs Shambhulal Patidar
Madhya Pradesh High Court · (2007) ILR (MP) 266 : (2007) 1 MPLJ 123
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(d)Limitation Act, 1963 — Section 5
High Courts06 Nov 2006Dismissed
Surendra Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2006) ILR (MP) 1699 : (2007) 1 MPLJ 286
Constitution of India, 1950 — Article 226
High Courts06 Nov 2006Allowed
Laxman Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 CGLJ 3
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Constitution of India, 1950 — Article 27
High Courts06 Nov 2006Allowed
Hardayal Vs Sanjay and Another
Madhya Pradesh High Court · (2006) 11 MP CK 0075
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts06 Nov 2006Allowed
Amarlal Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPJR 49
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts06 Nov 2006Dismissed
State of M.P. and Others Vs Krishna Kumar Kushwaha
Madhya Pradesh High Court · (2006) ILR (MP) 1645 : (2007) 2 MPLJ 279
High Courts06 Nov 2006
Amar Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 2 MPJR 49
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 212, 302, 323, 34
High Courts06 Nov 2006
Vikram Singh Rana Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 1 MPLJ 95
Madhya Pradesh Police Regulations — Para 270(4)