High Courts17 Aug 2006Dismissed
Shukhavariya Bai Vs Union of India and Others
Madhya Pradesh High Court · (2007) 1 MPJR 64
CCS (Pension) Rules — Rule 54Constitution of India, 1950 — Article 21
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,356 of 2,383
High Courts17 Aug 2006Dismissed
Praveen Kumar Vs Kesar Bai and another
Madhya Pradesh High Court · (2007) 2 MPJR 298 : (2007) 1 MPLJ 490
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f), 23A
High Courts17 Aug 2006Allowed
Smt. Kasturba Devi and Others Vs Shri Dilip Kumar and Others
Madhya Pradesh High Court · (2006) 08 MP CK 0066
Civil Procedure Code, 1908 (CPC) — Section 151, 9Constitution of India, 1950 — Article 227
High Courts17 Aug 2006Allowed
Associated Cement Company Ltd. and another Vs Regional Provident Fund Commissioner
Madhya Pradesh High Court · (2006) 4 MPLJ 323
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 7A
High Courts17 Aug 2006Allowed
Bhuvaneshwar Upadhyay Vs Kesharwani Higher Secondary School, Jabalpur and others
Madhya Pradesh High Court · (2007) 1 MPLJ 40
High Courts17 Aug 2006Allowed
Dinesh Vs State of M.P.
Madhya Pradesh High Court · (2007) 1 DMC 692 : (2008) ILR (MP) 1785
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts14 Aug 2006
Shyamadevi and Others Vs Sohan Kumar and Others
Madhya Pradesh High Court · (2006) 08 MP CK 0036
Motor Vehicles Act, 1988 — Section 173
High Courts14 Aug 2006Dismissed
Jagdamba Oil Agency Vs K.S. Oils Limited and Another
Madhya Pradesh High Court · (2006) 08 MP CK 0030
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 7 Rule 10
High Courts14 Aug 2006
Agrawal Colour Photo Industries Vs Asstt. Commr. of Cus. and C. Ex.
Madhya Pradesh High Court · (2007) 8 STR 3
High Courts11 Aug 2006Dismissed
Aurn Chettri Vs Smt. Madhu Chettri (Thapa)
Madhya Pradesh High Court · (2007) 1 MPLJ 585
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts11 Aug 2006Dismissed
Digambar Kumar Jain Vs Smt. Maya Bai and Others
Madhya Pradesh High Court · (2006) 08 MP CK 0040
Court Fees Act, 1870 — Section 7(via)(a), 7(via)(b)
High Courts11 Aug 2006Allowed
Chander and others Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 536
Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302
High Courts10 Aug 2006
Mohd. Nawab Vs Manoj Kumar and Others
Madhya Pradesh High Court · (2006) 08 MP CK 0039
High Courts08 Aug 2006Dismissed
Har Prasad Vs Dhannulal and Another
Madhya Pradesh High Court · (2007) 1 MPLJ 337
Madhya Pradesh Land Revenue Code, 1959 — Section 168, 168(4), 169, 257Specific Relief Act, 1963 — Section 34
High Courts07 Aug 2006
Nathuram Sen Vs The District Central Co-operative Bank and Another
Madhya Pradesh High Court · (2006) 08 MP CK 0068
Constitution of India, 1950 — Article 12, 226
High Courts07 Aug 2006Dismissed
Namdeo Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 08 MP CK 0065
Penal Code, 1860 (IPC) — Section 299, 302, 304, 307
High Courts07 Aug 2006
Vinod Laxmiprasad Rai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 4 MPLJ 296
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 145, 159, 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 394, 397
High Courts07 Aug 2006Dismissed
Chiman Lal Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2007 MP 17 : (2006) ILR (MP) 1376
Constitution of India, 1950 — Article 14, 19, 21, 226, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts04 Aug 2006
Union of India (UOI) and Others Vs Mohd. Sharif Khan
Madhya Pradesh High Court · (2006) 08 MP CK 0059
Administrative Tribunals Act, 1985 — Section 21, 21(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 8
High Courts04 Aug 2006Dismissed
Birla Global Finance Ltd. Vs Gajra Bevel Gears Ltd.
Madhya Pradesh High Court · (2006) 4 MPLJ 566
Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227