High Courts09 Mar 2006Dismissed
Heera Singh Vs Jeewan Singh and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0023
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,380 of 2,383
High Courts09 Mar 2006Allowed
Girdhari Lal (dead) through L.Rs. Vimla Bai and Others Vs Mst. Makhaniya Bai (dead) through L.Rs. Dashrath and Others
Madhya Pradesh High Court · AIR 2006 MP 237 : (2007) 1 MPJR 317
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)(2)Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 18
High Courts09 Mar 2006Allowed
Jal Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 498
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts08 Mar 2006Dismissed
Satyanand and another Vs Prakash Chand Jain and another
Madhya Pradesh High Court · (2007) 1 MPLJ 291
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19
High Courts08 Mar 2006Allowed
Narendra Yadav Vs Chief Municipal Officer, Municipal Council and Appellate Authority/Collector
Madhya Pradesh High Court · (2006) 03 MP CK 0128
Constitution of India, 1950 — Article 226, 227
High Courts08 Mar 2006
Smt. Gomti Bai, Pooran Chand Jain and Subhash Chand Motiwala (Jain) Vs Deokinandan Jain
Madhya Pradesh High Court · (2006) 4 MPLJ 531
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts08 Mar 2006Dismissed
Nathulal Jain Vs M.P. Warehousing Logistics Cor. and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0024
High Courts08 Mar 2006Allowed
Balmik Prasad Shukla Vs South Eastern Coal India Limited
Madhya Pradesh High Court · (2006) 03 MP CK 0003
Constitution of India, 1950 — Article 226, 227Mines Act, 1952 — Section 48
High Courts07 Mar 2006
Sukhbeer Kaur and Others Vs National Insurance Co. Ltd.
Madhya Pradesh High Court · (2007) 1 ACC 433 : (2008) ACJ 1094
Motor Vehicles Act, 1988 — Section 173
High Courts07 Mar 2006Dismissed
Ku. Archana Chauhan Vs State Bank of India
Madhya Pradesh High Court · AIR 2007 MP 45
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 9
High Courts07 Mar 2006Dismissed
Haji Mohd. Islam and Another Vs Asgar Ali and Another
Madhya Pradesh High Court · AIR 2007 MP 157 : (2006) 3 MPLJ 334
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63, 65, 66, 74Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts07 Mar 2006Dismissed
Ayodhya Pandey Vs The Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0107
Constitution of India, 1950 — Article 226, 227
High Courts07 Mar 2006
Durgashankar alias Durgalal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) ILR (MP) 758
Penal Code, 1860 (IPC) — Section 120B, 212, 34, 364A, 365
High Courts07 Mar 2006Dismissed
Charan Lal Vs Western Coalfield Limited
Madhya Pradesh High Court · (2006) 4 MPLJ 85
Constitution of India, 1950 — Article 226, 227Mines Act, 1952 — Section 43, 48, 48(1), 48(3)Mines Rules, 1955 — Rule 77
High Courts07 Mar 2006Dismissed
Arun Kumar Mody and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) ILR (MP) 905 : (2006) 2 MPHT 380 : (2006) 3 MPJR 36 : (2006) 2 MPLJ 430 : (2006) 3 RCR(Criminal) 448
Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 469(1), 470, 482
High Courts07 Mar 2006Dismissed
Baidyanath Ayurved Bhawan Ltd. Vs State of M.P. and Another
Madhya Pradesh High Court · (2006) 03 MP CK 0056
Madhya Pradesh General Sales Tax Act, 1958 — Section 42B, 45
High Courts07 Mar 2006Dismissed
Madhya Pradesh Road Transport Corporation Vs State Industrial Court, Presiding Officer, Labour Court and Lallan Singh
Madhya Pradesh High Court · (2006) 03 MP CK 0036
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 62
High Courts07 Mar 2006Dismissed
Umiya Glass Industries Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · AIR 2006 MP 105
Constitution of India, 1950 — Article 226, 227Electricity Act, 2003 — Section 126, 127Madhya Pradesh Urja Adhiniyam, 2001 — Section 10, 2, 3, 4, 5
High Courts07 Mar 2006Dismissed
Dr. Harendra Pratap Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0025
High Courts07 Mar 2006Allowed
Rajendra Singh Vs The President, Nagar Panchayat, Chief Municipal Officer and Kamal Nab Singh
Madhya Pradesh High Court · (2006) 03 MP CK 0007
Constitution of India, 1950 — Article 226, 227