High Courts07 Feb 2006Allowed
Dinesh Sharma (Dr.) Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 291 : (2006) 4 RCR(Criminal) 72
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 198, 500, 504, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,386 of 2,383
High Courts06 Feb 2006Dismissed
Dinesh Kumar Gupta Vs Kshetriya Gramin Bank and others
Madhya Pradesh High Court · (2006) 2 MPLJ 356
Constitution of India, 1950 — Article 226
High Courts06 Feb 2006Allowed
Raju @ Mohammad Ayaz @ Riyaz and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 3 MPLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts06 Feb 2006
Smt. Kusum Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) 2 JLJ 9 : (2006) 3 MPLJ 187
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 433, 433AMadhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2, 4, 6, 9, 9(4)
High Courts06 Feb 2006Dismissed
Rajveer Singh Sengar Vs Jiwaji University
Madhya Pradesh High Court · (2006) 110 FLR 350 : (2006) 2 MPLJ 541
High Courts06 Feb 2006Allowed
Raju @ Mohd. Ayaz and Another Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 JLJ 80 : (2006) 3 MPLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306
High Courts06 Feb 2006Allowed
Rooplekha Salvi Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 120
Penal Code, 1860 (IPC) — Section 304A
High Courts06 Feb 2006
Ramavatar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 02 MP CK 0032
Constitution of India, 1950 — Article 226, 227
High Courts06 Feb 2006
Union of India Vs Ram Prasad and another
Madhya Pradesh High Court · (2006) 3 MPLJ 397
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts06 Feb 2006
Subhash yadav and Another Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 JLJ 207 : (2006) 3 MPLJ 308 : (2006) 4 RCR(Criminal) 65
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts03 Feb 2006Dismissed
Dindayal Bansal Vs Gwalior, Nagar Tatha Gram Vikas Pradhikaran
Madhya Pradesh High Court · (2006) 3 MPJR 177
Limitation Act, 1963 — Section 5
High Courts03 Feb 2006Allowed
Jaipaldas Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) FAJ 192 : (2006) 2 MPHT 118 : (2006) 1 MPLJ 560 : (2006) 1 MPLJ 500
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)
High Courts02 Feb 2006Allowed
Prem Electricals, Mechanical and Engineering Vs Municipal Corporation, Singroli and others
Madhya Pradesh High Court · (2006) 2 MPLJ 55
Constitution of India, 1950 — Article 226, 227
High Courts02 Feb 2006
Madhukanta Vyas Vs Antram Batham and Others
Madhya Pradesh High Court · (2007) 1 ACC 22
High Courts02 Feb 2006
Kesari Bai and Others Vs Dhanna and Others
Madhya Pradesh High Court · (2007) ACJ 1550
Motor Vehicles Act, 1988 — Section 173
High Courts02 Feb 2006
Chandra Kumar Kankariya and Others Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 JLJ 357 : (2006) 3 MPLJ 280
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 404
High Courts02 Feb 2006Allowed
Smt. Dalibai Vs Rajendra Singh
Madhya Pradesh High Court · (2007) 1 DMC 266 : (2006) 1 MPLJ 495 : (2006) 2 RCR(Criminal) 524
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts02 Feb 2006Allowed
Abdul Rajak Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 3 RCR(Criminal) 582
Essential Commodities Act, 1955 — Section 6
High Courts02 Feb 2006
M.P. Public Service Commission Vs Dashrath Singh and others
Madhya Pradesh High Court · (2006) 3 MPLJ 355
Administrative Tribunals Act, 1985 — Section 29Constitution of India, 1950 — Article 226, 309
High Courts01 Feb 2006Dismissed
Ajay Kumar and Others Vs Ashok Kumar and Others
Madhya Pradesh High Court · (2006) 02 MP CK 0070
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)