High Courts03 May 2006
Kanjit Bhilala Vs Divisional Officer and Others
Madhya Pradesh High Court · (2007) 1 MPJR 165
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,369 of 2,383
High Courts02 May 2006
Krishna Gopal Kashyap Vs Imran Khan and Others
Madhya Pradesh High Court · (2006) 2 ACC 649
High Courts02 May 2006Dismissed
S.H. Dhumale Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 05 MP CK 0092
Constitution of India, 1950 — Article 226Postal Services (Group "A") Rules, 1987 — Rule 20, 5
High Courts02 May 2006
Govinda and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 287
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 149, 300, 302, 323, 325
High Courts02 May 2006
Kashiram and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 05 MP CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 148, 149, 300, 307, 320
High Courts02 May 2006Dismissed
Bharti Batham Vs State of M.P. and another
Madhya Pradesh High Court · (2006) 3 MPLJ 487
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation (Election Petition) Rules, 1963 — Rule 19(2)Madhya Pradesh Municipal Corporation Act, 1956 — Section 441
High Courts02 May 2006Allowed
Vijay Vs State of M.P.
Madhya Pradesh High Court · (2007) 1 MPJR 387
Criminal Procedure Code, 1973 (CrPC) — Section 437(6)Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 477A
High Courts01 May 2006Allowed
Derek Rodricks Vs Ramdeo and Others
Madhya Pradesh High Court · (2006) 3 MPJR 303
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
High Courts01 May 2006Dismissed
V.P. Malviya Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 05 MP CK 0017
Constitution of India, 1950 — Article 166, 188, 226, 227, 329Representation of the People Act, 1951 — Section 81
High Courts01 May 2006
Bhatinda Chemicals Ltd. Vs Mahesh and Co. Mandsaur
Madhya Pradesh High Court · (2007) 1 MPJR 171
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(4)
High Courts29 Apr 2006
Vindhyachal Distilleries Pvt. Ltd. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) ILR (MP) 542 : (2007) 7 VST 197
Central Excises and Salt Act, 1944 — Section 2Finance Act, 1994 — Section 65, 66, 68(1)Finance Act, 2005 — Section 65(76), 68, 69
High Courts28 Apr 2006
In Re: Boura @ Drigpal
Madhya Pradesh High Court · (2006) 4 MPLJ 72 : (2006) 4 RCR(Criminal) 1012
Criminal Procedure Code, 1973 (CrPC) — Section 313, 318, 329, 341Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2)
High Courts28 Apr 2006Allowed
Chandra Kumar Vatnani Vs Central Social Welfare Board
Madhya Pradesh High Court · (2006) 04 MP CK 0045
Constitution of India, 1950 — Article 226, 227
High Courts28 Apr 2006Allowed
Harinarayan Vs Prem Narayan and Another
Madhya Pradesh High Court · (2006) 110 FLR 180
Civil Procedure Code, 1908 (CPC) — Section 152Employees Compensation Act, 1923 — Section 10, 30
High Courts27 Apr 2006Allowed
The State of Madhya Pradesh Vs Dr. R.K. Goyal
Madhya Pradesh High Court · (2006) 04 MP CK 0070
High Courts27 Apr 2006Allowed
Kulsachiv, Maharshi Mahesh Yogi Vedik Vishwa Vidhyalay Vs Pramod Kumar Lakhera
Madhya Pradesh High Court · (2006) 04 MP CK 0069
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts27 Apr 2006Allowed
Suresh Raj and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2006) 04 MP CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 161, 177, 178, 407Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts27 Apr 2006Dismissed
Mohd. Riyaj and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 04 MP CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 456, 456(1)Penal Code, 1860 (IPC) — Section 448
High Courts27 Apr 2006
Pramod Pachori Vs Suresh Chandra and Others
Madhya Pradesh High Court · (2006) 04 MP CK 0033
High Courts27 Apr 2006Allowed
Sardar Singh Rawat Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 576
Penal Code, 1860 (IPC) — Section 302