High Courts31 Aug 2006Dismissed
National Insurance Co. Ltd. Vs Rohti and Others
Madhya Pradesh High Court · (2008) ACJ 74
Employees Compensation Act, 1923 — Section 3, 30
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,354 of 2,383
High Courts31 Aug 2006Allowed
Deputy Commissioner of Income Tax Vs Chirag Metal Rolling Mills Ltd.
Madhya Pradesh High Court · (2007) 207 CTR 395 : (2008) 305 ITR 29 : (2007) 162 TAXMAN 317
Income Tax Act, 1961 — Section 1, 142, 143, 144, 147
High Courts31 Aug 2006Dismissed
Chhagan Lal Jaiswal through LRs. Pooran Chand Jaiswal and others Vs Kamal Chand Jain through LRs. Gulab Bai and others
Madhya Pradesh High Court · (2006) 4 MPLJ 595
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts31 Aug 2006Dismissed
State Bank of India Vs Jagdish Talkies and Kasturchand Singhai
Madhya Pradesh High Court · (2006) 08 MP CK 0024
Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 17, 20, 72Court Fees Act, 1870 — Article 1
High Courts30 Aug 2006Dismissed
Shayama Devi Chourasia Vs State Bank of India and Others
Madhya Pradesh High Court · AIR 2007 MP 51
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 26, 27, 29
High Courts30 Aug 2006Dismissed
Daulatram Chhotwani Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2007) 211 CTR 411 : (2007) 293 ITR 123 : (2008) 166 TAXMAN 259
Income Tax Act, 1961 — Section 132, 142, 144, 144A, 144B
High Courts30 Aug 2006Dismissed
Virendra Singh Choudhary Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2007 MP 26 : (2006) ILR (MP) 1274
Constitution of India, 1950 — Article 102, 14, 16, 19, 21Right to Information Act, 2005 — Section 1, 12, 13, 15, 16
High Courts29 Aug 2006
Km. Neha Agrawal Vs Ashok Kumar Mehta and Others
Madhya Pradesh High Court · (2007) 2 ACC 431
High Courts29 Aug 2006
Neha Agrawal Vs Ashok Kumar Mehta and Others
Madhya Pradesh High Court · (2007) ACJ 2303
High Courts29 Aug 2006
Commissioner of Income Tax Vs Panama Chemicals Works
Madhya Pradesh High Court · (2007) 207 CTR 249 : (2007) 292 ITR 147 : (2007) 165 TAXMAN 135
Income Tax Act, 1961 — Section 256, 288, 80, 80I, 80IA
High Courts29 Aug 2006Dismissed
Director General, Employees' State Insurance Corporation and Another Vs Puroshottam Malani
Madhya Pradesh High Court · (2006) 111 FLR 344
High Courts29 Aug 2006Allowed
Gajraj Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 143
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401Penal Code, 1860 (IPC) — Section 120B, 302
High Courts29 Aug 2006
New India Assurance Co. Ltd. Vs Saroj and Others
Madhya Pradesh High Court · (2006) 08 MP CK 0007
Motor Vehicles Act, 1988 — Section 173
High Courts28 Aug 2006Allowed
Yatendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPJR 172
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 13, 2, 29, 3, 31Penal Code, 1860 (IPC) — Section 34, 420
High Courts28 Aug 2006Allowed
State of M.P. Vs Kalyan Singh
Madhya Pradesh High Court · (2006) 4 MPLJ 350 : (2007) 5 RCR(Criminal) 549
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 376
High Courts28 Aug 2006Allowed
Sonu Vs Jagdish Prasad and Others
Madhya Pradesh High Court · AIR 2007 MP 110
Motor Vehicles Act, 1988 — Section 163A, 173Penal Code, 1860 (IPC) — Section 304A
High Courts28 Aug 2006Allowed
State of M.P. and others Vs Jitendra Kumar Rastogi and another
Madhya Pradesh High Court · (2007) 1 MPLJ 44
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 323, 34, 341State Administrative Tribunal Act, 2004 — Section 19
High Courts28 Aug 2006Allowed
Ram Narayan and others Vs Ram Sakha and another
Madhya Pradesh High Court · (2007) 1 MPLJ 167
Madhya Pradesh Land Revenue Code, 1959 — Section 116
High Courts28 Aug 2006Allowed
Devaji Vs State
Madhya Pradesh High Court · (2007) 2 MPJR 320
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 7, 7(1), 7(2)
High Courts25 Aug 2006Allowed
Munni Gupta and Another Vs Asha Singh and Others
Madhya Pradesh High Court · (2006) 08 MP CK 0008