High Courts26 Apr 2006Allowed
Smt. Ramanti Devi Vs Union of India (UOI)
Madhya Pradesh High Court · (2006) 04 MP CK 0114
Constitution of India, 1950 — Article 226, 227Pension Regulation, 1961 — Regulation 213
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,370 of 2,383
High Courts26 Apr 2006
Dr. Jaya Khicharia and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 3 MPJR 181 : (2006) 4 MPLJ 78
Conduct of Examinations and Admission Rules, 2006 — Rule 15, 15(1)Constitution of India, 1950 — Article 14, 226
High Courts26 Apr 2006
Vijay Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 3 MPJR 181 : (2006) 4 MPLJ 78
Constitution of India, 1950 — Article 14, 226Pre-PG Medical & Dental Post Graduate Entrance Test Conduct of Examinations & Admission Rules, 2006 — Rule 15, 15(1), 15(1)(i)
High Courts25 Apr 2006
Ram Kishan Vs Manoj Kumar and Others
Madhya Pradesh High Court · (2006) 2 ACC 685
High Courts25 Apr 2006Allowed
N. Hanumantha (No. 920990014) Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 4 MPLJ 60
Army Act, 1950 — Section 38, 39Central Reserve Police Force Act, 1949 — Section 10, 11(1), 9Central Reserve Police Force Rules, 1955 — Rule 31
High Courts25 Apr 2006
Gendalal and Others Vs The State of Madhyha Pradesh
Madhya Pradesh High Court · (2006) 4 MPLJ 201
Penal Code, 1860 (IPC) — Section 149, 299, 300, 302, 304
High Courts25 Apr 2006Allowed
S.S. Gupta and Others Vs State of Madhya Pradesh and Others Dr. (Mrs. ) Neeta Parashar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2006) 04 MP CK 0075
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Medical and Dental Course Entrance Examination Rules, 2006 — Rule 8(5)
High Courts25 Apr 2006Allowed
Amir Patel and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) ILR (MP) 716 : (2006) 2 JLJ 40 : (2006) 3 MPLJ 393
Advocates Rules, 1961 — Rule 14, 16, 17, 21, 4(2)
High Courts25 Apr 2006Dismissed
Nagar Panchayat and State of Madhya Pradesh Vs W.C.L. Sub-Area Johila Nourozabad Colliery
Madhya Pradesh High Court · (2006) 04 MP CK 0046
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 96Coal Mines (Nationalisation) Act, 1973 — Section 3
High Courts25 Apr 2006Dismissed
M.P. Electricity Board Vs Sri Srikant Chouraha and The Member Judge Industrial Court Jabalpur Bench
Madhya Pradesh High Court · (2006) 04 MP CK 0031
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(2), 61, 62, 65
High Courts25 Apr 2006Allowed
Chand Khan and another Vs State of M.P.
Madhya Pradesh High Court · (2006) ILR (MP) 868 : (2006) 3 MPLJ 549
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts24 Apr 2006Dismissed
Prabhulal Vs Babulal and Another
Madhya Pradesh High Court · (2007) ACJ 2748
Motor Vehicles Act, 1988 — Section 163A
High Courts24 Apr 2006
State of M.P. Vs Manish Singh and Others
Madhya Pradesh High Court · (2006) ILR (MP) 917 : (2006) 3 MPHT 54 : (2006) 4 MPLJ 259
Law Department Manual — Rule 86A, 86B, 91Limitation Act, 1963 — Section 5
High Courts24 Apr 2006Allowed
Kashiram Chaurasia and Others Vs Jaspal Singh and Others
Madhya Pradesh High Court · (2006) 04 MP CK 0047
Motor Vehicles Act, 1988 — Section 166
High Courts24 Apr 2006
Mohd. Mukhatyar Vs Mirza Muktadeer and Others
Madhya Pradesh High Court · (2006) 04 MP CK 0012
Motor Vehicles Act, 1988 — Section 163A, 166, 170, 173
High Courts24 Apr 2006
Prabhu Lal Vs Babulal and Another
Madhya Pradesh High Court · (2006) 4 ACC 686
Motor Vehicles Act, 1988 — Section 163A
High Courts21 Apr 2006
Controller of Estate Duty Vs Surendra Shanker Singh
Madhya Pradesh High Court · (2006) ILR (MP) 899 : (2006) 3 MPJR 388
Estate Duty Act, 1953 — Section 53(3), 56, 58(4), 60(1), 64(1)
High Courts21 Apr 2006Allowed
Vinod Tiwari Vs Employees Provident Fund Organisation and Another
Madhya Pradesh High Court · (2006) 110 FLR 400 : (2006) 3 JLJ 8 : (2006) 2 MPLJ 7491 : (2006) 2 MPLJ 491
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 18, Order 16 Rule 20, 30, 32Criminal Procedure Code, 1973 (CrPC) — Section 98Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7A(2), 7A(3A)
High Courts21 Apr 2006
State of M.P. Vs Bardanilal Ahirwar
Madhya Pradesh High Court · (2006) CriLJ 4676
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts21 Apr 2006
State of M.P. and Others Vs R.K. Chaturvedi and Another
Madhya Pradesh High Court · (2007) 1 MPJR 139
Constitution of India, 1950 — Article 226, 227