High Courts21 Apr 2006Dismissed
Cancer Care Trust Research Foundation Vs Bank of Baroda and Others
Madhya Pradesh High Court · (2007) 3 BC 564
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,371 of 2,383
High Courts20 Apr 2006Allowed
Nagar Palika Parishad Vs Babulal and Others
Madhya Pradesh High Court · (2006) 3 MPJR 198
Madhya Pradesh Municipalities Act, 1961 — Section 109, 111
High Courts20 Apr 2006Allowed
Midland Plastics Ltd. Vs Union of India and another
Madhya Pradesh High Court · (2006) 4 MPLJ 280
Central Excise Rules, 1944 — Rule 57A
High Courts20 Apr 2006Allowed
Marble City Motors Vs Assistant Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2007) 7 VST 639
Madhya Pradesh Commercial Tax Act, 1994 — Section 69
High Courts20 Apr 2006Dismissed
Ganesha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 04 MP CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 157, 374(2), 386Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts20 Apr 2006
Ram Prasad Mandal Vs Regional Manager, Central Bank of India and Others
Madhya Pradesh High Court · (2007) 1 LLJ 197 : (2006) 4 MPLJ 216
Constitution of India, 1950 — Article 226, 227
High Courts20 Apr 2006Allowed
Satyanand Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 04 MP CK 0074
Army Act, 1950 — Section 191, 192Constitution of India, 1950 — Article 226, 227
High Courts20 Apr 2006Allowed
Vikram Singh Rana Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 3 JLJ 246 : (2006) 2 MPLJ 560
Madhya Pradesh Police Regulations — Regulation 214, 228A, 262, 266, 267
High Courts20 Apr 2006Allowed
Pankaj Jain Vs Abhay Singh and Others
Madhya Pradesh High Court · (2006) 04 MP CK 0008
Motor Vehicles Act, 1988 — Section 170
High Courts19 Apr 2006
Jainser and Others Vs Pancham Singh and Others
Madhya Pradesh High Court · (2006) 2 ACC 737
High Courts19 Apr 2006
Ram Pyari and Others Vs Jaipal Singh and Others
Madhya Pradesh High Court · (2006) 2 ACC 709
High Courts19 Apr 2006Dismissed
Mohammad Isha Khan Vs The State of M.P. and Others
Madhya Pradesh High Court · (2006) 3 MPLJ 351
Gram Nyayalaya Madhya Pradesh Gram Nyayalaya Adhiniyam, 1996 — Section 2, 4, 5, 6, 7
High Courts19 Apr 2006Allowed
Nanuram Yadav and others Vs Registrar, Co-Operative Societies and others
Madhya Pradesh High Court · (2006) 4 MPLJ 484
Madhya Pradesh Co-operative Societies Act, 1960 — Section 77
High Courts19 Apr 2006Dismissed
Devi Ahilya Bai Ghatge Uccha Shiksha Samiti and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 111 FLR 70 : (2007) 2 JLJ 63 : (2006) 3 JLJ 15 : (2007) 1 LLJ 78 : (2006) 3 MPLJ 541
Civil Procedure Code, 1908 (CPC) — Section 27, 28, 29, 30, 31Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 7A, 7A(1), 7A(2), 7A(3A)
High Courts18 Apr 2006Allowed
Yashpal Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 188 : (2006) 4 RCR(Criminal) 991
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 325Probation of Offenders Act, 1958 — Section 4
High Courts18 Apr 2006Dismissed
Commissioner of Income Tax Vs Dr. Sangeeta Verma and Dr. K.B. Verma
Madhya Pradesh High Court · (2007) 213 CTR 503 : (2007) 294 ITR 334
Income Tax Act, 1961 — Section 132, 158BB, 158BD, 260A
High Courts18 Apr 2006
Abhay Kumar and Others Vs Sitabai and Others
Madhya Pradesh High Court · (2007) 2 ACC 507
High Courts18 Apr 2006Dismissed
Raj Kumar Oil Mills Pvt. Ltd. and Another Vs Regional Provident Fund Commissioner and Others
Madhya Pradesh High Court · (2006) ILR (MP) 707
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(5), 16, 16(1)
High Courts18 Apr 2006Dismissed
June Aldons Vs Smt. Theresa Brown and another
Madhya Pradesh High Court · (2006) ILR (MP) 1099 : (2006) 3 MPLJ 61
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Succession Act, 1925 — Section 295
High Courts18 Apr 2006Allowed
Ravindra Singh Vs Sub-Divisional Officer-cum-Prescribed Authority and Others
Madhya Pradesh High Court · (2006) 3 MPLJ 570
Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 2, 90Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 122(2), 19Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3(2)