High Courts21 Sept 2006Dismissed
Smt. Jaya Jain Vs Azad Jain
Madhya Pradesh High Court · (2006) 09 MP CK 0057
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 25
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,351 of 2,383
High Courts21 Sept 2006Allowed
Satish Chandra Saxena Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 4 MPLJ 503
Arms Act, 1959 — Section 25, 26Penal Code, 1860 (IPC) — Section 392
High Courts21 Sept 2006Dismissed
Keshav Singh Vs State of M.P.
Madhya Pradesh High Court · (2007) CriLJ 721 : (2006) ILR (MP) 1443 : (2007) 5 RCR(Criminal) 536
Criminal Procedure Code, 1973 (CrPC) — Section 164, 190, 193, 195, 196Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23, 3
High Courts20 Sept 2006
National Insurance Co. Ltd. Vs Manju and Others
Madhya Pradesh High Court · (2008) ACJ 359
Motor Vehicles Act, 1988 — Section 140, 163A, 166Penal Code, 1860 (IPC) — Section 304A
High Courts20 Sept 2006
Triloki Nath Pandey and Others Vs The Madhya Pradesh Co-operative Dairy Federation Ltd. and Others
Madhya Pradesh High Court · (2007) 2 MPLJ 152
Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9Constitution of India, 1950 — Article 12, 14, 311Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(2)
High Courts19 Sept 2006Allowed
Bhura Vs Manohar Singh and Others
Madhya Pradesh High Court · (2008) ACJ 653
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 166
High Courts19 Sept 2006
Amar Singh Gond Vs State of M.P.
Madhya Pradesh High Court · (2006) 09 MP CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 118, 67, 68Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts19 Sept 2006
Shankar Prasad Gupta Vs Somshekhar Shukla
Madhya Pradesh High Court · (2006) 09 MP CK 0056
Minimum Wages Act, 1948 — Section 20, 21
High Courts19 Sept 2006
Union of India (UOI) Vs Precitex Rubber Industries Ltd.
Madhya Pradesh High Court · (2006) 09 MP CK 0049
Central Excises and Salt Act, 1944 — Section 11A, 35FINANCE ACT, 1992 — Section 11, 11AC, 35, 35H, 35L
High Courts19 Sept 2006Allowed
Ganesh and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 09 MP CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 145, 157, 161, 32, 8Penal Code, 1860 (IPC) — Section 307, 34
High Courts19 Sept 2006Dismissed
Sarvan Kumar and another Vs State of M.P. and another
Madhya Pradesh High Court · (2007) 1 MPLJ 60
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110
High Courts19 Sept 2006Allowed
Chandgi Ram Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2006) ILR (MP) 1503 : (2007) 1 MPLJ 172
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3
High Courts19 Sept 2006
Sumitra Sana Vs Ramsakha Chourasia and Others
Madhya Pradesh High Court · (2007) ACJ 1718
High Courts18 Sept 2006
Sitabai and Others Vs K.B. Saxena and Another
Madhya Pradesh High Court · (2007) 1 ACC 446
Motor Vehicles Act, 1988 — Section 163
High Courts18 Sept 2006
Kamal Khan Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 1 MPJR 264
Unlawful Activities (Prevention) Act, 1967 — Section 1a, 7, 8
High Courts15 Sept 2006
Raj Kumari Singh and Others Vs Rambeer and Others
Madhya Pradesh High Court · (2008) ACJ 36
High Courts15 Sept 2006
Chandubai and Another Vs National Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2007) 2 ACC 270
Motor Vehicles Act, 1988 — Section 173
High Courts15 Sept 2006Allowed
State of M.P. and Others Vs Rajiv Gupta and Another
Madhya Pradesh High Court · (2006) 09 MP CK 0046
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 41 Rule 3A(1)Limitation Act, 1963 — Section 5
High Courts15 Sept 2006Dismissed
Ravi Lalwani and Another Vs Alvin Will Cure Laboratories Pvt. Ltd.
Madhya Pradesh High Court · (2007) 2 MPJR 76
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Trade Marks Act, 1999 — Section 134
High Courts15 Sept 2006Allowed
Ruchi Choudhari and another Vs Judges Committee and others
Madhya Pradesh High Court · (2006) 4 MPLJ 467
Constitution of India, 1950 — Article 19(1)(g)