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)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,349 of 2,383
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
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
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
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
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
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)
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
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
High Courts06 Oct 2006
Praveen Singh Goyal Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 MPJR 361
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
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
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
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
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
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
High Courts29 Sept 2006Allowed
Punttai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 09 MP CK 0052
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 181, 313, 374Penal Code, 1860 (IPC) — Section 364A, 365
High Courts29 Sept 2006Allowed
Munnalal Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPJR 121
Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts29 Sept 2006Dismissed
Geeta Bai Gurjar Vs Kamla Bai Gurjar and Others
Madhya Pradesh High Court · (2007) 1 MPJR 287
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts29 Sept 2006
Smt. Laxmi Bhargwa and Another Vs Dr. Mahesh Bhargwa and Others
Madhya Pradesh High Court · (2006) 09 MP CK 0023
Contract Act, 1872 — Section 74