COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,392 of 2,383

High Courts03 Jan 2006Allowed

Shashi Agrawal (Smt.) Vs Smt. Usha Agrawal and Another

Madhya Pradesh High Court · (2006) ILR (MP) 339 : (2006) 2 JLJ 210 : (2006) 1 MPJR 348 : (2006) 3 MPLJ 146

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 13, 15

High Courts03 Jan 2006

M/s Western Coalfields Ltd. Vs Commissioner of Sales Tax, M.P.

Madhya Pradesh High Court · (2007) 1 MPJR 186

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 13

High Courts02 Jan 2006Dismissed

Keshav Prasad and Another Vs Brijbhushan and Another

Madhya Pradesh High Court · AIR 2006 MP 207

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 17, 21Limitation Act, 1963 — Article 64, 65

High Courts02 Jan 2006Dismissed

Tejmal Jain Vs Smt. Sarjudevi Jain and another

Madhya Pradesh High Court · (2006) 1 MPLJ 590

Madhya Pradesh Co-operative Societies Act, 1960 — Section 87Penal Code, 1860 (IPC) — Section 409

High Courts02 Jan 2006Dismissed

Umang Singhar Vs Chhattar Singh and Others

Madhya Pradesh High Court · (2006) 2 JLJ 54 : (2006) 1 MPLJ 294

Constitution of India, 1950 — Article 19(1), 324Penal Code, 1860 (IPC) — Section 306, 324, 34Representation of the People (Third Amendment) Act, 2002 — Section 33A

High Courts02 Jan 2006Dismissed

Electrosteel Castings Limited Vs State of M.P. and Others

Madhya Pradesh High Court · (2006) 2 JLJ 46 : (2006) 1 MPLJ 304

Constitution of India, 1950 — Article 226, 227

High Courts02 Jan 2006Dismissed

Chhagan Lal Mittal Vs Trust Mandir Shri Ramchandraji

Madhya Pradesh High Court · (2006) 01 MP CK 0073

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

High Courts02 Jan 2006Allowed

Ram Bihari Vs State of M.P

Madhya Pradesh High Court · (2006) ILR (MP) 333 : (2006) 2 MPHT 107 : (2006) 2 MPLJ 393

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 161, 162, 166Penal Code, 1860 (IPC) — Section 120B, 294, 302, 307, 323

High Courts16 Dec 2005Allowed

Ram Lal and Others Vs Manoj and Others

Madhya Pradesh High Court · (2006) 1 MPHT 509 : (2006) 2 MPLJ 205

Motor Vehicles Act, 1988 — Section 110A, 173

High Courts16 Dec 2005Dismissed

Precision Technofab and Engineering Pvt. Ltd. Vs State of M.P. and Others

Madhya Pradesh High Court · (2006) 1 JLJ 339 : (2006) 1 MPHT 246 : (2006) 1 MPLJ 403 : (2004) 3 MPLJ 541

Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107, 108High Court of Madhya Pradesh Rules, 2008 — Rule 10, 11, 12

High Courts16 Dec 2005Allowed

Ram Khelawan Patel Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) 1 MPHT 446 : (2006) 2 MPLJ 544 : (2006) 3 RCR(Criminal) 450

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207

High Courts15 Dec 2005

Basodi alias Munshilal and Another Vs Smt. Meera Bai and Others

Madhya Pradesh High Court · AIR 2006 MP 179 : (2006) ILR (MP) 391 : (2006) 2 MPHT 90 : (2006) 2 MPLJ 556

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 7, 100Court Fees Act, 1859 — Section 196, 7(1)

High Courts15 Dec 2005Allowed

Raghuraj Pratap Singh Vs State of M.P.

Madhya Pradesh High Court · (2006) 1 MPHT 222

Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 120, 120B, 201, 302, 320

High Courts15 Dec 2005

Suraj Prasad Sahu Vs Arjun Prasad

Madhya Pradesh High Court · (2006) ILR (MP) 330 : (2006) 1 MPHT 511 : (2006) 2 MPLJ 345

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Court Fees Act, 1870 — Article 1AMadhya Pradesh Land Revenue Code, 1959 — Section 43, 44

High Courts15 Dec 2005

Shri J.G. Garewal Vs Presiding Officer, Central Government Industrial Tribunal cum Labour Court and General Manager, South Eastern Coal Fields Ltd.

Madhya Pradesh High Court · (2005) 12 MP CK 0032

Industrial Disputes (Central) Rules, 1957 — Rule 10BIndustrial Disputes Act, 1947 — Section 2

High Courts14 Dec 2005Allowed

Jitendra and Others Vs Bhai Ram and Others

Madhya Pradesh High Court · (2006) ACJ 1217

Motor Vehicles Act, 1988 — Section 147(1)

High Courts14 Dec 2005Dismissed

State of M.P. Vs Than Singh and Others

Madhya Pradesh High Court · (2006) 2 MPHT 319

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 394

High Courts14 Dec 2005

Bhatia Motor Stores Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2006) 200 CTR 385 : (2006) 152 TAXMAN 89

Income Tax Act, 1961 — Section 139, 142, 146, 148, 153

High Courts14 Dec 2005Dismissed

M.P. Electricity Board, Rampur Vs State Industrial Court and others

Madhya Pradesh High Court · (2006) 2 MPLJ 363

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(oo)(c), 25F

High Courts14 Dec 2005Dismissed

Ashok Kumar Jain Vs Central Bureau of Investigation and Another

Madhya Pradesh High Court · (2006) 2 MPJR 253

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7