High Courts15 Sept 2006Allowed
Pawan Rao Yalamanchai Vs State of M.P. and Others Ruchi Choudhary and Another Vs The Judges Committee and Others
Madhya Pradesh High Court · (2006) 09 MP CK 0029
Constitution of India, 1950 — Article 19(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,352 of 2,383
High Courts15 Sept 2006Allowed
Mahendra Singh and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2006) 3 JLJ 315 : (2006) 4 MPLJ 464
Criminal Procedure Code, 1973 (CrPC) — Section 311, 320, 482Penal Code, 1860 (IPC) — Section 320, 498A
High Courts14 Sept 2006
Subelal and Others Vs Phulbhansha and Others
Madhya Pradesh High Court · (2008) ACJ 231
High Courts14 Sept 2006
Ramesh Kuraria Vs Union of India (UOI)
Madhya Pradesh High Court · (2008) ACJ 163 : AIR 2007 MP 106
Constitution of India, 1950 — Article 21Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 124, 124A, 154
High Courts14 Sept 2006Dismissed
Bhawani Shankar Mishra Vs Jagdish Prasad Khare
Madhya Pradesh High Court · (2006) 3 JLJ 142
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 227, 239, 245Penal Code, 1860 (IPC) — Section 406, 415, 419, 420
High Courts14 Sept 2006
Urmila @ Uma and Others Vs Rajendra and Others
Madhya Pradesh High Court · (2007) 1 ACC 795 : (2008) ACJ 286
Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2006
Anand Dattatray Bele Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 4 MPLJ 205
Constitution of India, 1950 — Article 14, 226
High Courts13 Sept 2006Allowed
Kamlesh Vs Madan Singh and Others
Madhya Pradesh High Court · (2008) ACJ 373
Motor Vehicles Act, 1988 — Section 173
High Courts13 Sept 2006Dismissed
Khushal Vs State of M.P.
Madhya Pradesh High Court · (2007) CriLJ 362
Penal Code, 1860 (IPC) — Section 375, 376
High Courts12 Sept 2006Dismissed
Shantibai and Others Vs Phoolibai and Others
Madhya Pradesh High Court · (2007) 2 MPLJ 121
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 58(c)
High Courts12 Sept 2006Dismissed
Kuwarlal Gond Vs Sub-Divisional Officer (Revenue), Jabalpur and others
Madhya Pradesh High Court · (2007) 1 MPLJ 184
High Courts11 Sept 2006Allowed
Kapil Upadhyay Vs Milan Auto
Madhya Pradesh High Court · (2007) 2 BC 312 : (2008) CriLJ 1242 : (2008) 1 MPJR 151
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts11 Sept 2006
Smt. Indu Jain and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 09 MP CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228Penal Code, 1860 (IPC) — Section 302, 304, 304(2), 323, 330Prevention of Corruption Act, 1988 — Section 7
High Courts11 Sept 2006Dismissed
Sudesh Kumar Tiwari Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 4 MPLJ 384
High Courts11 Sept 2006
Praveen Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 2 MPJR 306
High Courts08 Sept 2006
Narmada Bachao Andolan Vs Narmada Hydroelectric Development Corporation and Others
Madhya Pradesh High Court · (2006) 3 MPJR 218
Constitution of India, 1950 — Article 14, 21Inter State Water Disputes Act, 1956 — Section 4Land Acquisition Act, 1894 — Section 18
High Courts08 Sept 2006
Smt. Manti Bai Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 2 MPJR 431
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3
High Courts08 Sept 2006
Vijay Maheshwari Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 223
Criminal Procedure Code, 1973 (CrPC) — Section 439Explosive Substances Act, 1908 — Section 4, 5
High Courts08 Sept 2006
Meena Mandeliya Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 180
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420
High Courts08 Sept 2006Dismissed
Manti Bai Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 1 MPJR 129 : (2007) 1 MPLJ 332
Arbitration and Conciliation Act, 1996 — Section 37(2)Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3