High Courts18 May 2006
Jaam Singh and Others Vs Yunus and Others
Madhya Pradesh High Court · (2006) 05 MP CK 0048
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,365 of 2,383
High Courts18 May 2006Allowed
Director, Mansik Chikitsalaya, Ramdas Ghati, Gwalior Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 1 MPLJ 206
Madhya Pradesh Land Revenue Code, 1959 — Section 248, 257, 44, 50
High Courts18 May 2006Dismissed
Jagdish Rathore Vs Nathuram Chaurasia
Madhya Pradesh High Court · AIR 2007 MP 8
Penal Code, 1860 (IPC) — Section 354, 506
High Courts18 May 2006Dismissed
Jagdish Ratore Vs Nathuram
Madhya Pradesh High Court · (2007) 1 MPJR 107
Penal Code, 1860 (IPC) — Section 354, 506
High Courts18 May 2006Allowed
Punja Vs State of M.P.
Madhya Pradesh High Court · (2008) 1 MPJR 328
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 201, 302
High Courts17 May 2006Dismissed
Harkrishna Pathak and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 4 MPLJ 268
Land Acquisition Act, 1894 — Section 11, 18, 19, 2, 20
High Courts17 May 2006
Rakesh Taparia Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2008) 300 ITR 368 : (2007) 158 TAXMAN 344
Income Tax Act, 1961 — Section 132, 260A
High Courts17 May 2006
Boolibai and Others Vs Hari Singh and Another
Madhya Pradesh High Court · (2006) 05 MP CK 0089
Motor Vehicles Act, 1988 — Section 173
High Courts17 May 2006
Commissioner of Income Tax Vs D and H Secheron Electrodes Ltd.
Madhya Pradesh High Court · (2006) 156 TAXMAN 445
Income Tax Act, 1961 — Section 260A, 263
High Courts17 May 2006Allowed
Shyam Singh Thakur Vs Sushri Mulyabai
Madhya Pradesh High Court · (2006) 3 JLJ 343 : (2006) 3 MPLJ 125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 6 Rule 14, Order 6 Rule 15, 100, 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11A, 12, 12(1), 23A, 23J
High Courts17 May 2006Dismissed
Hemraj Rana Vs State of M.P. and Another
Madhya Pradesh High Court · (2006) 05 MP CK 0055
Constitution of India, 1950 — Article 16(4)Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 4(4)Madhya Pradesh Lok Sewa (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhde Vargon Ke Liye Arakshan) Niyam, 2001 — Rule 5
High Courts17 May 2006
Babulal Gautam Vs Shyam Das and Another
Madhya Pradesh High Court · AIR 2007 MP 43
Stamp Act, 1899 — Section 2, 58
High Courts17 May 2006
Pappu Khatik Vs State of M.P. and Another
Madhya Pradesh High Court · (2006) 05 MP CK 0014
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3, 3(2), 3(3), 3(4), 8
High Courts17 May 2006
Surendra Singh @ Pappu Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 05 MP CK 0009
Penal Code, 1860 (IPC) — Section 34, 361, 363, 364A
High Courts16 May 2006Allowed
Raghuvir Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPJR 82
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 301, 323, 427
High Courts16 May 2006Allowed
Dongar Singh Pawar Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 05 MP CK 0074
Madhya Pradesh Irrigation Department (Non-Gazetted) Service Recruitment Rules, 1969 — Rule 8
High Courts16 May 2006Allowed
Mohar Singh Vs Lakhan Singh
Madhya Pradesh High Court · (2008) 1 BC 86 : (2006) 3 JLJ 417 : (2006) 3 MPLJ 595 : (2006) 4 RCR(Criminal) 513
Criminal Procedure Code, 1973 (CrPC) — Section 178, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts16 May 2006
Mayapati Singh Vs Bharat Heavy Electricals Limited and Another
Madhya Pradesh High Court · (2006) 05 MP CK 0050
Constitution of India, 1950 — Article 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts16 May 2006Dismissed
Anand Mahindra Vs Saudan Singh and Another
Madhya Pradesh High Court · (2006) 3 MPLJ 389 : (2007) 5 RCR(Criminal) 411
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Penal Code, 1860 (IPC) — Section 120B, 167, 379, 406, 420
High Courts16 May 2006Allowed
Bank of Baroda Vs Premier Brass and Metal Works Ltd., Bhopal and Others
Madhya Pradesh High Court · (2007) 2 MPJR 397
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(4)Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 53