High Courts06 Mar 2006Dismissed
Murli Dhar Singh and G.P. Mishra Vs Madhya Pradesh Nagrik Apurti Nigam Ltd. and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0127
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,381 of 2,383
High Courts06 Mar 2006Dismissed
Indore Development Authority Engineers' Association Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2006) ILR (MP) 524 : (2006) 2 MPHT 529 : (2006) 4 MPLJ 45
Constitution of India, 1950 — Article 14, 16, 19, 19(1), 226Madhya Pradesh Municipal Corporation (Amendment) Act, 1982 — Section 58(5), 58(6)Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 38, 46, 47, 48, 48(2)
High Courts03 Mar 2006
Raghuraj Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) ILR (MP) 896 : (2006) 2 MPHT 489 : (2006) 2 MPLJ 425 : (2006) 3 RCR(Criminal) 452
Criminal Procedure Code, 1973 (CrPC) — Section 29, 397, 401, 401(1)Penal Code, 1860 (IPC) — Section 325, 34
High Courts03 Mar 2006Dismissed
Ramsiya Vs The State of M.P.
Madhya Pradesh High Court · (2006) 03 MP CK 0094
High Courts03 Mar 2006Dismissed
Ganeshram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 03 MP CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 42, 50, 55
High Courts03 Mar 2006Dismissed
Dr. Laxman Tripathi Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 03 MP CK 0048
Madhya Pradesh Regularisation of Ad hoc Appointment Rules, 1986 — Rule 12
High Courts02 Mar 2006Allowed
Avinash Vs Mohammad Khan and Others
Madhya Pradesh High Court · AIR 2006 MP 130
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 2, 34, 38
High Courts02 Mar 2006
Manmohan Kaul Vs Hindustan Copper Limited
Madhya Pradesh High Court · (2006) 3 JLJ 196 : (2006) 2 MPLJ 245
Constitution of India, 1950 — Article 12, 21, 39National Mineral Development Corporation Employees (Medical Attendance and Treatment) Rules — Rule 11, 4, 5
High Courts02 Mar 2006Allowed
Dr. Banshpati Prasad Vs Principal, Government Ayurvedic College and Others
Madhya Pradesh High Court · (2006) 4 MPLJ 358
High Courts02 Mar 2006Dismissed
Jai Prakash Gupta Vs District and Sessions Judge and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0037
Constitution of India, 1950 — Article 226, 311Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 3, 3(ii)
High Courts01 Mar 2006
Smt. Savitabai Vs Chandrabhan
Madhya Pradesh High Court · AIR 2006 MP 135 : (2006) ILR (MP) 519
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, 151Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 112
High Courts01 Mar 2006Dismissed
Shri Tulsiram Vs The Chief General Manager, Western Coalfields Limited, The Deputy Project Manager, Tawa Mines, Western Coalfields Limited, Shri B.K. Deshmukh, Assistant Foreman (Mechanical) and Shri Sudama, Assistant Foreman (Mechanical)
Madhya Pradesh High Court · (2006) 03 MP CK 0126
Constitution of India, 1950 — Article 226, 227
High Courts01 Mar 2006Dismissed
Puranlal Sen Vs The State of M.P. and Another
Madhya Pradesh High Court · (2006) 03 MP CK 0090
Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(3), 10(3), 10(3), 10(5), 11Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3
High Courts01 Mar 2006
Smt. Archana Kumar and Another Vs Bhanu Kumar Jain
Madhya Pradesh High Court · (2005) ILR (MP) 1
Civil Procedure Code, 1908 (CPC) — Section 122, 96Constitution of India, 1950 — Article 225Government of India Act, 1915 — Section 108
High Courts01 Mar 2006Allowed
Fittjee Ltd., New Delhi Vs Sandeep Gupta and others
Madhya Pradesh High Court · (2006) 4 MPLJ 518
Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts01 Mar 2006Dismissed
Dr. Jagjit Singh Khanna Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 03 MP CK 0050
Homoeopathy Central Council Act, 1973 — Section 3, 3(1), 5, 5(2)
High Courts01 Mar 2006Dismissed
Commissioner of Cus. and C. Ex. Vs Prism Cement Ltd.
Madhya Pradesh High Court · (2006) 03 MP CK 0045
Central Excise Rules, 1944 — Rule 57QCentral Excises and Salt Act, 1944 — Section 35G(1)
High Courts01 Mar 2006Allowed
Ku. Hinda Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) ILR (MP) 863 : (2006) 3 MPLJ 484
Penal Code, 1860 (IPC) — Section 302, 318
High Courts28 Feb 2006Allowed
Commissioner of Income Tax Vs Chhabra Ginning Udhyog
Madhya Pradesh High Court · (2008) 303 ITR 182
Income Tax Act, 1961 — Section 254(2), 260A
High Courts28 Feb 2006Allowed
Vimla Dubey and Others Vs Bhagwan Singh and Others
Madhya Pradesh High Court · (2006) 2 ACC 727 : (2007) ACJ 1375