High Courts24 Mar 2006
Vipda Prasad and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 03 MP CK 0051
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,377 of 2,383
High Courts24 Mar 2006Dismissed
Commissioner of Income Tax Vs D and H Secheron Electrodes Ltd.
Madhya Pradesh High Court · (2008) 296 ITR 193
Income Tax Act, 1961 — Section 260A, 271(1)
High Courts24 Mar 2006
State of M.P. and Another Vs Board of Revenue and Others
Madhya Pradesh High Court · (2006) 2 MPLJ 580
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 170B, 172, 2(10), 50
High Courts23 Mar 2006Allowed
M.P. State Co-operative Marketing Federation Vs Municipal Corporation
Madhya Pradesh High Court · (2006) 03 MP CK 0113
Constitution of India, 1950 — Article 226, 227Municipal Corporation Act, 1956 — Section 135, 136, 137, 138, 139
High Courts23 Mar 2006
Girraj Yadav Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 3 MPLJ 325
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1), 18, 53Penal Code, 1860 (IPC) — Section 302, 376
High Courts23 Mar 2006
The Gwalior Sugar Company Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2006) 3 MPLJ 433
Constitution of India, 1950 — Article 162Essential Commodities Act, 1955 — Section 3Sugarcane (Control) Order, 1966 — Section 5A
High Courts23 Mar 2006Dismissed
Commissioner of Income Tax Vs Gom Industries Ltd.
Madhya Pradesh High Court · (2006) 204 CTR 367 : (2007) 292 ITR 406 : (2006) 153 TAXMAN 609
Income Tax Act, 1961 — Section 260A, 36(1)
High Courts23 Mar 2006Dismissed
M.P.E.B. Diploma Engineers' Association and Others Vs M.P. Electricity Board
Madhya Pradesh High Court · (2006) 111 FLR 782 : (2006) 4 MPLJ 69
Constitution of India, 1950 — Article 14, 226, 227
High Courts23 Mar 2006Dismissed
M.P. Rajya Beej Avam Farm Vikas Nigam and Another Vs Manohar Lal Rathi and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0027
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 22Interest Act, 1978 — Section 3Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts23 Mar 2006
State of M.P. and another Vs Manoj Kumar Sharma and another
Madhya Pradesh High Court · (2007) ILR (MP) 586 : (2007) 3 MPLJ 69
Constitution of India, 1950 — Article 166, 309
High Courts22 Mar 2006Dismissed
Raghuraj Pratap Singh @ Raja Bhaiya Vs State of M.P.
Madhya Pradesh High Court · (2006) 19 CriminalCC 58
High Courts22 Mar 2006Dismissed
Shridhar Sharma and Others Vs Secretary to Govt. of M.P. School Education Department and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0133
High Courts22 Mar 2006Dismissed
Raghuraj Pratap Singh @ Raja Bhaiya Vs State of U.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 167 : (2007) 5 RCR(Criminal) 18
High Courts22 Mar 2006Allowed
Ramesh alias Babu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 03 MP CK 0081
Evidence Act, 1872 — Section 113A, 60Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts22 Mar 2006
Associated Printers and Publishers (MP) (P) Ltd. Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (2006) 202 CTR 313
Finance Act, 1983 — Section 40, 40(2), 40(3)Wealth Tax Act, 1957 — Section 27A
High Courts22 Mar 2006Allowed
Modi Gas Service Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0038
Constitution of India, 1950 — Article 226, 227LPG Gas Cylinders Rules, 1981 — Rule 2Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 2, 2(2), 3(1)
High Courts22 Mar 2006Allowed
Sunderlal and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 03 MP CK 0020
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Madhya Pradesh Excise Act, 1915 — Section 34A
High Courts22 Mar 2006Allowed
Sayyed Imtiaz Ali Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 3 MPLJ 44
Madhya Pradesh Municipal Corporation Act, 1956 — Section 58Madhya Pradesh Municipalities Act, 1961 — Section 433
High Courts21 Mar 2006Allowed
State of Madhya Pradesh Vs Ram Narayan Vishwakarma, The Presiding Officer, Labour Court and The Industrial Court
Madhya Pradesh High Court · (2006) 03 MP CK 0112
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61, 62
High Courts21 Mar 2006Allowed
Kamdeo Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 622
Criminal Procedure Code, 1973 (CrPC) — Section 320, 374Penal Code, 1860 (IPC) — Section 307, 324