High Courts13 Dec 2005
Dr. Brijesh Lahoti Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2006) 201 CTR 499 : (2006) 282 ITR 349 : (2006) 151 TAXMAN 216
Income Tax Act, 1981 — Section 113, 132, 132A, 139(1), 139(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,393 of 2,383
High Courts13 Dec 2005
Suresh Chand Talera Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 201 CTR 153 : (2006) 282 ITR 341 : (2006) 152 TAXMAN 348
Constitution of India, 1950 — Article 366(9)Finance Act, 1996 — Section 2Income Tax Act, 1961 — Section 10, 133A, 145, 145(2), 146
High Courts13 Dec 2005
Dr. Brijesh Lahoti Vs COMMISSIONER Respondent and Tax Income of Ors.
Madhya Pradesh High Court · (2006) 200 CTR 499
Income Tax Act, 1961 — Section 113, 132, 132A, 139, 158B
High Courts12 Dec 2005Dismissed
Bhagwati Enterprises, Indore Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 1 MPLJ 263
Constitution of India, 1950 — Article 226
High Courts12 Dec 2005Dismissed
Annop Vs State of M.P. and Another
Madhya Pradesh High Court · (2006) CriLJ 2061 : (2006) 2 MPLJ 12
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(8)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts12 Dec 2005Allowed
Nandlal Vs Mangibai
Madhya Pradesh High Court · (2006) 2 MPHT 300 : (2006) 1 MPLJ 231
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, 151Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11A, 12, 12(1), 23A, 23J
High Courts12 Dec 2005Dismissed
Jagdamba Grih Nirman Society Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPHT 514
Constitution of India, 1950 — Article 226, 227
High Courts12 Dec 2005
Ram Krishan and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 JLJ 196 : (2006) 2 MPJR 90
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 175, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114
High Courts09 Dec 2005Allowed
Vijay Kumar Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 1 MPHT 523 : (2005) MPLJ 415
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 3, 38, 50, 53, 56Madhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 19, 2, 20, 21, 28
High Courts09 Dec 2005Allowed
Satyanarain and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) ILR (MP) 115 : (2006) 1 JLJ 231 : (2006) 1 MPHT 517
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts09 Dec 2005Dismissed
Kunoo Vs Sewalal and Another
Madhya Pradesh High Court · (2006) 1 JLJ 191 : (2006) 1 MPHT 449 : (2006) 2 MPLJ 518 : (2006) 3 RCR(Criminal) 455
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 397, 482Madhya Pradesh Land Revenue Code, 1959 — Section 131
High Courts09 Dec 2005Allowed
Kashi Ram Vs State of M.P.
Madhya Pradesh High Court · (2006) ILR (MP) 111 : (2006) 2 MPJR 117
Criminal Procedure Code, 1973 (CrPC) — Section 174, 374(2)Penal Code, 1860 (IPC) — Section 302, 306, 319, 44, 498A
High Courts08 Dec 2005Allowed
Habu and another Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 305
Penal Code, 1860 (IPC) — Section 201, 302
High Courts08 Dec 2005
State of M.P. Vs Surendra Nath, IAS and Another
Madhya Pradesh High Court · (2006) ILR (MP) 212 : (2006) 1 MPHT 215
Constitution of India, 1950 — Article 227
High Courts08 Dec 2005Allowed
Krishan Kumar Dubey Vs Tularam and Others
Madhya Pradesh High Court · (2006) 4 ACC 891 : (2006) ACJ 2178
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 304A
High Courts07 Dec 2005
Ram Vishal alias Vishali Kachhawaha Vs Dwarka Prasad Jaiswal
Madhya Pradesh High Court · AIR 2006 MP 68 : (2006) ILR (MP) 461 : (2006) 2 MPJR 191 : (2006) 2 MPLJ 507
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 10(2), Order 16 Rule 1, Order 16 Rule 1(3), Order 18 Rule 17Madhya Pradesh Civil Courts Rules, 1961 — Rule 104, 105
High Courts07 Dec 2005Allowed
Ramjan Khan and Another Vs Khuman and Others
Madhya Pradesh High Court · (2006) ACJ 1490
Motor Vehicles Act, 1988 — Section 146, 147, 173
High Courts07 Dec 2005
Oriental Insurance Co. Ltd. Vs Ms. Seema Chouhan and Others
Madhya Pradesh High Court · (2006) 2 ACC 436
Motor Vehicles Act, 1988 — Section 170, 173
High Courts07 Dec 2005Dismissed
Karyapalan Yantri Vs Bhagirath
Madhya Pradesh High Court · (2006) 3 JLJ 358 : (2006) 2 MPLJ 28
Land Acquisition Act, 1894 — Section 17(1), 23, 4, 54, 6
High Courts07 Dec 2005Dismissed
Ishaque Mohd. and Others Vs Smt. Saini Begam
Madhya Pradesh High Court · (2010) 3 MPJR 93
Civil Procedure Code, 1908 (CPC) — Section 97