COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,379 of 2,383

High Courts14 Mar 2006Allowed

Umashankar Choubey Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2006) 03 MP CK 0009

Arms Act, 1959 — Section 25, 29, 30Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 396, 412

High Courts14 Mar 2006

Tara and Another Vs Soban Singh and Others

Madhya Pradesh High Court · (2007) ACJ 2739

Motor Vehicles Act, 1988 — Section 173

High Courts13 Mar 2006Dismissed

Madhya Pradesh Electricity Board Vs Vijay Kumar Vishwakarma, The Presiding Officer, Labour Court and Member Judge, Industrial Court, M.P. Jabalpur Bench

Madhya Pradesh High Court · (2006) 03 MP CK 0117

Constitution of India, 1950 — Article 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 31(3), 33, 61, 62

High Courts13 Mar 2006Allowed

State of Madhya Pradesh and Others Vs Shrimati Kiran Sengar and Another

Madhya Pradesh High Court · (2006) 3 MPLJ 518 : (2006) 4 RCR(Civil) 590 : (2006) 4 RCR(Criminal) 517

Evidence Act, 1872 — Section 108

High Courts13 Mar 2006Allowed

Munnalal Agarwal and Another Vs The State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2006) 4 MPLJ 190

Vanijyik Kar Adhiniyarn, 1994 — Section 15, 15(2), 9

High Courts13 Mar 2006

Shyama Devi Chourasia Vs State Bank of India and Another

Madhya Pradesh High Court · (2006) 03 MP CK 0019

Income Tax Rules, 1962 — Rule 61, 61B

High Courts13 Mar 2006Allowed

Hiramani Pathak Vs The General Manager, M.P. State Mining Corporation (A Government of M.P. Undertaking), The Managing Director of M.P., Mining Corporation Ltd. and The Secretary and Addl. General Manager (Personnel)

Madhya Pradesh High Court · (2006) 03 MP CK 0013

Constitution of India, 1950 — Article 226

High Courts10 Mar 2006Allowed

Rambharti and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) ILR (MP) 777 : (2006) 3 MPJR 211 : (2006) 3 MPLJ 64 : (2006) 3 RCR(Criminal) 843

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Public Gambling Act, 1867 — Section 3, 4, 6

High Courts10 Mar 2006

Pushpraj Singh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2006) 03 MP CK 0084

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 353

High Courts10 Mar 2006

Commissioner of Income Tax Vs Tollaram Hassomal

Madhya Pradesh High Court · (2006) 202 CTR 317 : (2008) 298 ITR 22 : (2006) 153 TAXMAN 532

Income Tax Act, 1961 — Section 142(2A), 250(4), 250(5), 251, 260A

High Courts10 Mar 2006Dismissed

Kanhaiyalal Agrawal Vs Muktilal Naredi

Madhya Pradesh High Court · AIR 2007 MP 1 : (2006) ILR (MP) 1026

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Limitation Act, 1963 — Article 113, 26, 5, 3, 3(2)

High Courts10 Mar 2006Allowed

Raj Kumar and Others Vs State of M.P.

Madhya Pradesh High Court · (2006) 3 JLJ 350 : (2006) 4 RCR(Criminal) 508

Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 161, 304B, 306, 498A

High Courts09 Mar 2006Dismissed

Rajendra Kumar Jain Vs Laxmi Bai

Madhya Pradesh High Court · (2006) 4 MPLJ 115

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13(1), 13(2), 13(5)

High Courts09 Mar 2006Allowed

Shri N.K. Jain Vs M.P. Electricity Board

Madhya Pradesh High Court · (2006) 03 MP CK 0130

Constitution of India, 1950 — Article 226, 227

High Courts09 Mar 2006Dismissed

Major B. Mishra, (SL 3078 ) Vs Government of India, Ministry of Defence, Chief of Army Staff, Army Headquarters and Military Secretary, Army Headquarters

Madhya Pradesh High Court · (2006) 03 MP CK 0129

Constitution of India, 1950 — Article 226, 227

High Courts09 Mar 2006Allowed

Dashrath Prasad Mishra Vs Regional Manager-cum-Disciplinary Authority, Central Bank of India, Appellate Authority-cum-Zonal Manager, Central Bank of India and Shri Shailendra Joshi, Enquiry Officer-cum-Assistant Regional Manager, Central Bank of India

Madhya Pradesh High Court · (2006) 03 MP CK 0122

Constitution of India, 1950 — Article 226, 227

High Courts09 Mar 2006Allowed

Santosh Kumar Vishwakarma Vs M.P. Housing Board and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1156

Constitution of India, 1950 — Article 226, 227

High Courts09 Mar 2006Allowed

Havildar Kundan Singh Rawat (No. 4176028F) Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2006) 03 MP CK 0085

Constitution of India, 1950 — Article 226, 227

High Courts09 Mar 2006Allowed

Pooranlal Kachhi Vs State of M.P.

Madhya Pradesh High Court · (2006) 03 MP CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 201, 302, 394

High Courts09 Mar 2006Allowed

Pradeep Soni Vs Canara Bank

Madhya Pradesh High Court · (2006) 3 MPLJ 608

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Manyta Prapt Prakisha Sanshodhan Adhiniyam 1984 — Section 3D, 4