High Courts03 Aug 2006
Bharat Petroleum Corp. Ltd Vs Nakul and Another
Madhya Pradesh High Court · (2006) 3 MPJR 322
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 149
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,357 of 2,383
High Courts03 Aug 2006
Radhabai and Others Vs H.K. Siddiqui and Others
Madhya Pradesh High Court · (2006) 3 JLJ 150
Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 149, 163A, 165, 168Penal Code, 1860 (IPC) — Section 304, 337
High Courts03 Aug 2006Dismissed
Yasin Ali (dead) through his LRs. Akbar Ali and others Vs Gafoor Mohammad and others
Madhya Pradesh High Court · (2007) 1 MPLJ 266
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)
High Courts03 Aug 2006Allowed
Dr. Nemi Kochar Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 2 MPJR 41
Constitution of India, 1950 — Article 309
High Courts03 Aug 2006Allowed
Narendra Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 08 MP CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Madhya Pradesh Excise Act, 1915 — Section 34A, 49(2)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts01 Aug 2006Dismissed
Keshav Prasad and Another Vs Smt. Bhuwani Bai and Another
Madhya Pradesh High Court · (2007) 1 MPLJ 499
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Succession Act, 1925 — Section 63
High Courts01 Aug 2006Allowed
Rajesh Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 JLJ 76 : (2007) 1 MPLJ 154 : (2007) 1 RCR(Criminal) 955
Evidence Act, 1872 — Section 76, 77, 78Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 19, 6
High Courts01 Aug 2006Allowed
Kallu @ Ismail Khan and others Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 480
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts01 Aug 2006Allowed
Prakash Kumar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 08 MP CK 0027
High Courts31 Jul 2006Dismissed
State of M.P. Vs Hari Singh Shekhawat and others
Madhya Pradesh High Court · (2007) 1 MPLJ 345
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 7(4)
High Courts31 Jul 2006Allowed
Smt. Sunia Bai and Others Vs Rammu and Others
Madhya Pradesh High Court · (2007) 1 CGLJ 1
Motor Vehicles Act, 1988 — Section 149(2)
High Courts31 Jul 2006
Durga Singh and Another Vs Janardan Singh and Others
Madhya Pradesh High Court · (2008) ACJ 250
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts31 Jul 2006
Vandna Shukla and Others Vs Sitaram Jajodia and Others
Madhya Pradesh High Court · (2008) ACJ 236
High Courts31 Jul 2006Allowed
Laxman and others Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 4 MPLJ 590
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 2, 20, 33Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3
High Courts31 Jul 2006Dismissed
Rooprani Vs Sub-Divisional Officer and Others
Madhya Pradesh High Court · (2007) 3 JLJ 173
Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 24, 27, 73, 74, 75
High Courts31 Jul 2006Allowed
Mrs. Chanda Dwijen Banerjee and Another Vs Harshwardhan Laboratories P. Ltd.
Madhya Pradesh High Court · (2006) 07 MP CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 200, 319, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420
High Courts29 Jul 2006Allowed
State of M.P. Vs Habib Khan and Others
Madhya Pradesh High Court · (2007) CriLJ 2505 : (1972) ILR (MP) 607
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 378Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts28 Jul 2006
Amrat Lal Lodhi Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 315
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts28 Jul 2006Allowed
Ashwini Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 07 MP CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 107, 306