High Courts20 May 2006Dismissed
Devendra Sharma Vs Sandhya
Madhya Pradesh High Court · AIR 2007 MP 103
Hindu Marriage Act, 1955 — Section 12, 28
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,364 of 2,383
High Courts20 May 2006Allowed
Abdul Salam Vs State of M.P.
Madhya Pradesh High Court · (2007) CriLJ 4734 : (2006) ILR (MP) 876
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 376
High Courts20 May 2006Dismissed
Rajesh Gupta Vs Prabha Gupta
Madhya Pradesh High Court · (2006) 3 JLJ 306 : (2006) 3 MPLJ 378
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts20 May 2006Dismissed
Hakim Khan Vs State of M.P.
Madhya Pradesh High Court · (2006) ILR (MP) 882
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts20 May 2006Dismissed
G.P. Bhargawa Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2006) 4 MPLJ 92
Madhya Pradesh Municipal Services (Executive) Rules, 1973 — Rule 36, 36(1)
High Courts20 May 2006Dismissed
Manjale @ Mahendra and Another Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 JLJ 36
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 482Penal Code, 1860 (IPC) — Section 120B, 205, 419, 467, 468
High Courts20 May 2006
Commissioner of Sales Tax Vs Flour and Food Limited
Madhya Pradesh High Court · (2006) 05 MP CK 0039
Central Sales Tax Act, 1956 — Section 2Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts20 May 2006Dismissed
Manjla alias Mahendra and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 4 MPLJ 65 : (2007) 1 RCR(Criminal) 35
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 482Penal Code, 1860 (IPC) — Section 120B, 205, 419, 467, 468
High Courts20 May 2006
Shivakant Trivedi Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 2 MPJR 419
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts20 May 2006Dismissed
Santosh Sarnagat Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 3 MPJR 307
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 92, 92(5)
High Courts19 May 2006
Hemu Bai and Others Vs Satish and Others
Madhya Pradesh High Court · (2006) 05 MP CK 0104
Motor Vehicles Act, 1988 — Section 170, 173
High Courts19 May 2006Allowed
Praveen Vaidya Vs Kailash and Others
Madhya Pradesh High Court · (2007) ACJ 2100 : (2006) ILR (MP) 1043
Motor Vehicles Act, 1988 — Section 105, 173Penal Code, 1860 (IPC) — Section 304A
High Courts19 May 2006Dismissed
Smt. Munnibai and Others Vs Barelal Lodhi and Others
Madhya Pradesh High Court · (2007) 4 MPHT 194 : (2008) 1 MPLJ 256
Evidence Act, 1872 — Section 92
High Courts19 May 2006Dismissed
New India Assurance Co. Ltd. Vs Girvarnath and Others
Madhya Pradesh High Court · (2006) 05 MP CK 0022
Motor Vehicles Act, 1988 — Section 145, 166, 173, 94, 96Penal Code, 1860 (IPC) — Section 279, 337
High Courts19 May 2006
Gyan Kaur and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 05 MP CK 0013
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19, 7, 7A, 7B
High Courts18 May 2006Dismissed
Smt. Asha Bai Vs Smt. Preeti Bai
Madhya Pradesh High Court · (2007) 1 MPJR 37
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122, 81(3)
High Courts18 May 2006
Sumanbai and Others Vs Dinesh and Others
Madhya Pradesh High Court · (2006) 05 MP CK 0109
Motor Vehicles Act, 1988 — Section 173
High Courts18 May 2006
Union of India (UOI) Vs Madhya Pradesh Iron and Steel Co.
Madhya Pradesh High Court · (2006) 05 MP CK 0099
Central Excises and Salt Act, 1944 — Section 35
High Courts18 May 2006Dismissed
Bashir Ulla Khan Vs Mohd. Rafi and Another
Madhya Pradesh High Court · (2006) ILR (MP) 1114 : (2007) 2 MPJR 424 : (2006) 4 RCR(Criminal) 800
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 200, 378(4)Penal Code, 1860 (IPC) — Section 211, 499, 500Prevention of Corruption Act, 1988 — Section 13(1), 13(2)(3), 7
High Courts18 May 2006Dismissed
Ramesh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 05 MP CK 0051
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(9), 374(2)Penal Code, 1860 (IPC) — Section 300, 307, 324, 326, 34