COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,374 of 2,383

High Courts10 Apr 2006Dismissed

Maharaja Jiwajirao Education Society and Shri Pratap Bhanu Sharma Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2006) 4 MPLJ 403

All India Council for Technical Education Act, 1987 — Section 27Constitution of India, 1950 — Article 226, 227Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Rule 3, 8, 2

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High Courts10 Apr 2006Allowed

Dhrub Singh Vs State of Madhya Pradesh State of Madhya Pradesh Vs Dhrub Singh

Madhya Pradesh High Court · (2006) 04 MP CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 360, 378(1), 378(3)Penal Code, 1860 (IPC) — Section 325, 326, 53Probation of Offenders Act, 1958 — Section 11(2), 4

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High Courts10 Apr 2006Dismissed

S.N. Chaturvedi Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 1 MPJR 271

Criminal Procedure Code, 1973 (CrPC) — Section 173Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts10 Apr 2006

Raju @ Rajiv Sharma Vs State of M.P.

Madhya Pradesh High Court · (2006) 3 MPLJ 566 : (2006) 4 RCR(Criminal) 518

Criminal Procedure Code, 1973 (CrPC) — Section 324, 34, 389, 397, 401

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High Courts10 Apr 2006

National Insurance Co. Ltd. Vs Akhilesh Dwivedi and Others

Madhya Pradesh High Court · (2006) 04 MP CK 0049

Motor Vehicles Act, 1988 — Section 163A, 170

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High Courts10 Apr 2006

Balram Mihani and Others Vs State of M.P.

Madhya Pradesh High Court · (2006) 2 JLJ 233

Criminal Procedure (Amendment) Act, 2001 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 105, 105A, 105B, 105C, 105DGeneral Clauses Act, 1897 — Section 6A

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High Courts08 Apr 2006

Ravi Kant Bansal Vs M.P. Audyogik Kendra Vikas Nigam

Madhya Pradesh High Court · AIR 2006 MP 184

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7, 7(5), 7B(1)

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High Courts07 Apr 2006Allowed

Union of India and Another Vs M/s Seth Dodhi Brothers Pvt. Ltd. and Another

Madhya Pradesh High Court · (2006) 3 MPJR 79

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(b), 34(2)(b)(ii), 37, 75Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts07 Apr 2006Dismissed

Commissioner of Income Tax Vs Kewal Krishan Baweja

Madhya Pradesh High Court · (2009) 316 ITR 355 : (2007) 164 TAXMAN 420

Income Tax Act, 1961 — Section 139, 158BC, 260A, 263

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High Courts07 Apr 2006

Deepak Kumar Vs Labh Singh and Others

Madhya Pradesh High Court · (2007) 2 ACC 420

Motor Vehicles Act, 1988 — Section 173

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High Courts07 Apr 2006Allowed

Gajraj Singh Vs State of M.P.

Madhya Pradesh High Court · (2006) 3 MPLJ 199

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 323

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High Courts07 Apr 2006Dismissed

Shashibhushan and Others Vs State of M.P.

Madhya Pradesh High Court · (2006) 3 JLJ 260

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B

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High Courts07 Apr 2006

Kothari and Company Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2006) 204 CTR 298 : (2007) 294 ITR 644

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 6

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High Courts07 Apr 2006

Ravi Kant Bansal, Engineers and Contractors Vs M.P. Audyogik Kendra Vikas Nigam (Gwalior)

Madhya Pradesh High Court · (2006) ILR (MP) 781 : (2006) 2 JLJ 186 : (2006) 2 MPHT 264 : (2006) 2 MPJR 183 : (2006) 2 MPLJ 299

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AMadhya Pradesh Madhyastham Adhikaran (Sanshodhan) Adhiniyam, 1995 — Section 7B, 7B(1)Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 10, 12, 17A, 19, 2(1)

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High Courts05 Apr 2006

New India Assurance Co. Ltd. Vs Sandeep Chanpuria and Others

Madhya Pradesh High Court · (2006) 04 MP CK 0086

Motor Vehicles Act, 1988 — Section 170

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High Courts05 Apr 2006Dismissed

Smt. Shyam Bai Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2006) 3 MPLJ 554

Madhya Pradesh Panchayat Election Rules, 1995 — Rule 60, 60(3), 76, 76(1), 76(2)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122

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High Courts05 Apr 2006Allowed