COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,384 of 2,383

High Courts16 Feb 2006Dismissed

Kaptan Singh Thakur and Managing Director Abhimat Prakashan Private Ltd. Vs Betwa Developers Ltd.

Madhya Pradesh High Court · (2007) 1 MPJR 400

Companies Act, 1956 — Section 291, 292, 293, 294Contract Act, 1872 — Section 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 138, 204, 482

Read judgment

High Courts15 Feb 2006Allowed

Smt. Nati Bai Vs The Returning Officer, Panchayat Elections Sheopur and Others

Madhya Pradesh High Court · (2006) 2 MPJR 44

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122

Read judgment

High Courts15 Feb 2006Dismissed

New India Assurance Co. Ltd. Vs Shantibai and Others

Madhya Pradesh High Court · (2007) ACJ 2679 : (2006) 111 FLR 958 : (2006) ILR (MP) 1164 : (2006) 3 MPLJ 530

Employees Compensation Act, 1923 — Section 10, 19, 30Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 149, 167, 170, 173

Read judgment

High Courts15 Feb 2006

Akhilesh Gupta Vs Arvind Kumar and Others

Madhya Pradesh High Court · (2007) ACJ 2477 : (2006) 3 MPJR 38

Motor Vehicles Act, 1988 — Section 166, 173

Read judgment

High Courts15 Feb 2006Allowed

Aruna Kumari Vs Dr. Ambrish Kumar Sengar

Madhya Pradesh High Court · AIR 2006 MP 126 : (2006) 1 JLJ 413 : (2006) 2 MPLJ 104

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 40 Rule 1, Order 9 Rule 13, 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 146(1)Family Courts Act, 1984 — Section 10, 19, 1C

Read judgment

High Courts15 Feb 2006Dismissed

Smt. Meera Jamil and Others Vs Bhopal Vikas Pradhikaran and Others

Madhya Pradesh High Court · (2006) 2 MPHT 78

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Read judgment

High Courts15 Feb 2006Allowed

Man Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2006) 3 MPLJ 182

Penal Code, 1860 (IPC) — Section 366, 376

Read judgment

High Courts14 Feb 2006Dismissed

Gangaram s/o Late Bhagchand Vs State of M.P.

Madhya Pradesh High Court · (2006) 4 MPLJ 25

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 21, 8

Read judgment

High Courts14 Feb 2006Dismissed

Sushil Chand Jain and another Vs State of M.P. and others

Madhya Pradesh High Court · (2006) 2 MPLJ 464

Read judgment

High Courts14 Feb 2006

Shivnarayan and Others Vs Rathi Motors and Others

Madhya Pradesh High Court · (2006) 3 ACC 48 : (2007) ACJ 2500

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts14 Feb 2006Allowed

Premnarayan Ramprasad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) 3 MPLJ 339 : (2006) 3 RCR(Criminal) 606

Criminal Procedure Code, 1973 (CrPC) — Section 320(5)Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

Read judgment

High Courts14 Feb 2006

Shobhanath Pandey Vs M.P. Electricity Board and Industrial Court

Madhya Pradesh High Court · (2006) 4 MPLJ 196

Read judgment

High Courts14 Feb 2006Allowed

German Remedies Ltd. Vs Presiding Officer, Labour Court No. 1 and Others

Madhya Pradesh High Court · (2006) 2 LLJ 8

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 17B, 2Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 6

Read judgment

High Courts14 Feb 2006Allowed

Kamal Kant Shrivastava and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (2006) 4 MPLJ 317

Land Acquisition (Amendment) Act, 1984 — Section 15Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28

Read judgment

High Courts13 Feb 2006Dismissed

Asbestos Janata Mazdoor Union Vs Eternit Everest Limited

Madhya Pradesh High Court · (2008) ILR (MP) 1905

Madhya Pradesh Industrial Relations Act, 1960 — Section 16, 22, 27, 31(1), 31(2)

Read judgment

High Courts13 Feb 2006Dismissed

Pradeep Kumar Soni Vs State of M.P. and others

Madhya Pradesh High Court · (2006) 2 MPLJ 419

Read judgment

High Courts13 Feb 2006Dismissed

Triyugi Narayan Shukla Vs State of M.P. and others

Madhya Pradesh High Court · (2006) 2 MPJR 377 : (2006) 3 MPLJ 98

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 66A

Read judgment

High Courts13 Feb 2006

Welcome Distillery Pvt. Ltd. Vs State of M.P. and Another

Madhya Pradesh High Court · (2006) 3 JLJ 203 : (2006) 2 MPHT 123 : (2006) 2 MPLJ 273

Constitution of India, 1950 — Article 14, 19(1), 19(6)Madhya Pradesh Country Spirit Rules, 1995 — Rule 4(4)

Read judgment

High Courts13 Feb 2006Dismissed

Mangilal Vs Central Narcotics Bureau (Neemuch)

Madhya Pradesh High Court · (2006) 3 MPLJ 385

Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 50, 57, 8

Read judgment

High Courts12 Feb 2006Dismissed

Dinesh Kumar and Others Vs Kaushal Chand Jain and Others

Madhya Pradesh High Court · AIR 2006 MP 203 : (2006) ILR (MP) 828 : (2006) 4 MPHT 314 : (2006) 3 MPLJ 33

Read judgment