COURT ARCHIVE

Madhya Pradesh High Court judgments, 2006

1,088 judgments · page 9 of 55

High Courts11 Oct 2006

Balram Mehani and Others Vs State of M.P.

Madhya Pradesh High Court · (2006) ILR (MP) 1433 : (2007) 3 JLJ 14 : (2007) 2 MPLJ 74 : (2007) 5 RCR(Criminal) 806

Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 105, 105A

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High Courts11 Oct 2006Allowed

Jyoti Narendra Chatar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2007) CriLJ 3313

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 107, 201, 306

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High Courts10 Oct 2006Allowed

Mahendra Kumar Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 2 MPJR 113

Urband Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 6

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High Courts10 Oct 2006Allowed

Mukhtar Ahmad Khan Vs The Chief Personnel Officer and Another

Madhya Pradesh High Court · (2007) 2 MPJR 28

Constitution of India, 1950 — Article 136

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High Courts09 Oct 2006Allowed

Chandra Vallabh Vs State of M.P. and others

Madhya Pradesh High Court · (2007) ILR (MP) 254 : (2007) 1 MPLJ 349

Electricity Act, 1910 — Section 3Madhya Pradesh Co-operative Societies Act, 1960 — Section 48, 48C, 49(8)

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High Courts09 Oct 2006Allowed

M.S. Banga and Others Vs Bhisham Singh and Another

Madhya Pradesh High Court · (2007) 2 MPJR 139

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts09 Oct 2006Dismissed

Sanjeev Yadav and Others Vs Lakshmibai National Institute of Physical Education and Others

Madhya Pradesh High Court · (2006) 3 JLJ 386

Constitution of India, 1950 — Article 142Madhya Pradesh Societies Act, 1973 — Section 66Madhya Pradesh Societies Rules, 1973 — Rule 12, 13, 15, 23, 5

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High Courts07 Oct 2006Dismissed

Y.S. Bist Vs Steel Authority of India Ltd. and Others

Madhya Pradesh High Court · (2007) 2 ALD(Cri) 25 : (2007) 2 BC 511 : (2007) ILR (MP) 708 : (2006) 4 MPLJ 586

COMPANIES ACT, 1956 — Section 292, 617Criminal Procedure Code, 1973 (CrPC) — Section 200, 245Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts07 Oct 2006Allowed

Uraon Avam Anya Adiwasi Samaj Sangathan Samiti, Gwalior Vs State of M.P. and others

Madhya Pradesh High Court · (2007) 1 MPLJ 204

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High Courts07 Oct 2006

Rajesh Sharma and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) ILR (MP) 65 : (2007) 2 JLJ 267 : (2006) 4 MPLJ 611

Indore City Municipal Act, 1909 — Section 36Madhya Bharat Municipalities Act, 1954 — Section 48, 82

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High Courts06 Oct 2006Allowed

M.K. Rai Vs State of M.P.

Madhya Pradesh High Court · (2006) 4 MPLJ 574

Madhya Pradesh Municipal Services (Executive) Rules, 1973 — Rule 31(1)

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High Courts06 Oct 2006Dismissed

H.R. Ahirwar Vs Union of India and another

Madhya Pradesh High Court · (2007) 1 MPLJ 567

Administrative Tribunals Act, 1985 — Section 19, 21(3)Constitution of India, 1950 — Article 226, 227

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High Courts06 Oct 2006

Oriental Institute of Science and Technology, Bhopal Vs State of M.P. and others

Madhya Pradesh High Court · (2007) 3 MPLJ 409

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High Courts06 Oct 2006

Praveen Singh Goyal Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 1 MPJR 361

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High Courts05 Oct 2006Allowed

Sanjay Chaudhary and Others Vs Sanghi Brothers (Indore) Ltd.

Madhya Pradesh High Court · (2007) CriLJ 4199

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 34, 406, 420

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High Courts05 Oct 2006

Union of India and others Vs Dr. V.M. Bhan

Madhya Pradesh High Court · (2007) 1 MPLJ 574

CCS (CCA) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226, 227

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High Courts05 Oct 2006Allowed

Gyan Prakash Vs General Manager, Ordnance Factory and Others

Madhya Pradesh High Court · AIR 2007 MP 118 : (2006) ILR (MP) 1485

COMPANIES ACT, 1956 — Section 442, 446Public Liability Insurance Act, 1991 — Section 10, 11, 12, 13, 2

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High Courts05 Oct 2006Allowed

Ashwani Kumar Tandon Vs State of M.P.

Madhya Pradesh High Court · (2007) 1 MPLJ 162

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7General Clauses Act, 1897 — Section 4, 6

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High Courts05 Oct 2006Dismissed

State of M.P. and Others Vs Abbas Ali

Madhya Pradesh High Court · (2006) 10 MP CK 0018

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts04 Oct 2006

Munna @ Ramnarayan and another Vs State of M.P.

Madhya Pradesh High Court · (2006) 4 MPLJ 248

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34

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