High Courts10 May 2006Allowed
Govind Singh Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 13 : (2007) 1 MPJR 114
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,367 of 2,383
High Courts10 May 2006Allowed
Gulab and Another Vs State of M.P.
Madhya Pradesh High Court · (2007) 1 MPJR 174
Evidence Act, 1872 — Section 159Penal Code, 1860 (IPC) — Section 366
High Courts09 May 2006Dismissed
Rajesh Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 3 MPLJ 259
Constitution of India, 1950 — Article 226
High Courts09 May 2006
Mohabbat Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 154 : (2007) 5 RCR(Criminal) 249
Penal Code, 1860 (IPC) — Section 302, 307, 326, 498A
High Courts09 May 2006Allowed
Ashok Kumar Verma Vs Krishna Chand Agrawal, Raj Kumar Verma and Ramesh Kumar Krishna Chand Vs Ashok Kumar
Madhya Pradesh High Court · (2006) 05 MP CK 0070
High Courts09 May 2006Allowed
Registrar, M.P. Ayurvedic Tatha Unani Chiktsa Padhati Avam Prakratik Chikitsa Board Vs Bhagwandas Relwani and Bhartiya Chikitsa Padhati Avam Homeopathy
Madhya Pradesh High Court · (2006) 05 MP CK 0068
Industrial Disputes Act, 1947 — Section 10(1), 2, 25FMadhya Pradesh Ayurvedic, Unani Tatha Prakratik Vyaysay Adhiniyam, 1970 — Section 19, 24, 28
High Courts09 May 2006Allowed
A.T. Dani Vs M.P. State Cooperative Marketing Federation
Madhya Pradesh High Court · (2006) 05 MP CK 0046
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 5(1), 7
High Courts09 May 2006Dismissed
Smt. Dayawanti Bai Vs Smt. Sarula Bai and Others
Madhya Pradesh High Court · (2007) 2 CGLJ 16 : (2007) 2 CGLJ 1
Evidence Act, 1872 — Section 103Transfer of Property Act, 1882 — Section 54
High Courts09 May 2006
Vikram Singh Parmar Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 05 MP CK 0024
Madhya Pradesh Bhumi Vikas Rules, 1984 — Rule 39(4), 39(8)
High Courts09 May 2006Dismissed
Smt. Dayawantibai Lodhi Vs Smt. Sarula Bai Lodhi, Smt. Sisola Bai Dheemar, Sakharam Lodhi and Guha Dheemar
Madhya Pradesh High Court · (2006) 3 MPJR 392 : (2006) 4 MPLJ 346
High Courts08 May 2006Allowed
Mahavir Choudhary Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 4 MPLJ 608
High Courts05 May 2006
Anoop Kumar Vs Janrel Singh and Others
Madhya Pradesh High Court · (2006) 4 ACC 61 : (2007) ACJ 2296
High Courts05 May 2006
Nilesh Kumar Vs Bapulal and Others
Madhya Pradesh High Court · (2006) 3 ACC 844 : (2008) ACJ 331
Motor Vehicles Act, 1988 — Section 147, 2
High Courts05 May 2006
Sara Bai Vs Satish and Others
Madhya Pradesh High Court · (2007) ACJ 2158
Motor Vehicles Act, 1988 — Section 173
High Courts05 May 2006
M.P. Electricity Board Vs Smt. Sunder Bai and Others
Madhya Pradesh High Court · (2007) ACJ 1769 : AIR 2006 MP 137
High Courts05 May 2006
N.K. Mody, J. Moti Singh Baghel Vs Collector, Jhabua and Others
Madhya Pradesh High Court · (2007) 1 MPJR 246
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40
High Courts05 May 2006Dismissed
Andar Singh Vs Hari Singh and Others
Madhya Pradesh High Court · (2008) 2 MPJR 13
High Courts05 May 2006Allowed
Jagmohan Parashar Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 248 : (2006) 4 RCR(Criminal) 82
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 397(2)Penal Code, 1860 (IPC) — Section 302, 336
High Courts05 May 2006
Oriental Fire and General Insurance Co. Ltd. Vs Ramlal alias Ramu and Others
Madhya Pradesh High Court · (2007) ACJ 1649 : (2006) 111 FLR 880
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts05 May 2006Dismissed
Bharatlal Dubey Vs District and Sessions Judge and Others
Madhya Pradesh High Court · (2006) 05 MP CK 0047
Constitution of India, 1950 — Article 226, 227, 311Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)