High Courts07 Dec 2005Allowed
S.C. Gupta Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPLJ 207
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,394 of 2,383
High Courts06 Dec 2005Dismissed
Krishi Upaj Mandi Samiti, Kukshi, Distt. Dhar Vs Rangnath (deceased through L.Rs.) and Another
Madhya Pradesh High Court · (2006) 3 MPJR 194
Civil Procedure Code, 1908 (CPC) — Section 95, 95(1), 95(2)
High Courts06 Dec 2005
Satish Prajapati Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPLJ 423
Constitution of India, 1950 — Article 226, 227
High Courts06 Dec 2005Allowed
Municipal Corporation, Sagar Vs Presiding Officer, Labour Court, Sagar and another
Madhya Pradesh High Court · (2006) 2 MPLJ 161
Industrial Disputes Act, 1947 — Section 25F
High Courts06 Dec 2005Dismissed
M.P. State Tourism Development Corporation Vs Kishan Bhoi and another
Madhya Pradesh High Court · (2006) 2 MPLJ 131
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Shops and Establishments Act, 1958 — Section 58(2)
High Courts06 Dec 2005Allowed
Farida Bano Vs Kamruddin
Madhya Pradesh High Court · (2006) 2 CivCC 631 : (2006) 2 DMC 698 : (2006) 2 MPJR 299 : (2006) 1 MPLJ 269 : (2006) 2 RCR(Civil) 12 : (2006) 2 RCR(Criminal) 104
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4, 5
High Courts06 Dec 2005Dismissed
Jayanti Bhai Valji Bhai Kataria Vs Kamlakar
Madhya Pradesh High Court · (2006) 1 MPHT 532
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 9
High Courts06 Dec 2005
Babulal Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 JLJ 405 : (2006) 1 MPLJ 317
Criminal Procedure Code, 1973 (CrPC) — Section 26, 29, 29(2), 325, 397Madhya Pradesh Excise Act, 1915 — Section 31, 34, 34(1), 34(2), 38
High Courts06 Dec 2005Allowed
Union of India (UOI) Vs Dhar Textile Mills Ltd.
Madhya Pradesh High Court · (2006) 198 ELT 26
Central Excises and Salt Act, 1944 — Section 11A, 2, 35G
High Courts06 Dec 2005Dismissed
Rajesh Kumar and others Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 2 MPLJ 182
Constitution of India, 1950 — Article 226, 227, 39(b)Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 10, 4Madhya Pradesh Land Revenue Code, 1959 — Section 164, 165, 189
High Courts06 Dec 2005Dismissed
Ram Khelawan Patel Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPLJ 544
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207
High Courts06 Dec 2005
Moolchand Vs Radha Sharan and another
Madhya Pradesh High Court · (2006) 2 MPLJ 600
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts06 Dec 2005Allowed
Raj Kumar Pandey Vs Board of M.P. Secondary Education, Bhopal and others
Madhya Pradesh High Court · (2006) 2 MPLJ 188
Constitution of India, 1950 — Article 226, 227
High Courts05 Dec 2005Dismissed
National Insurance Co. Ltd. Vs Lachhibai and Others
Madhya Pradesh High Court · (2006) ACJ 1174 : (1996) ILR (MP) 201
High Courts05 Dec 2005Allowed
G.S. Gyani and Company Vs Oriental Electric and Engineering Co. and Another
Madhya Pradesh High Court · (2006) ILR (MP) 80 : (2006) 3 JLJ 271 : (2006) 1 MPHT 354 : (2006) 2 MPJR 198 : (2006) 2 MPLJ 530
Arbitration Act, 1940 — Section 5Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 12(1), 12(2)
High Courts05 Dec 2005Dismissed
Hindustan Copper Ltd. Vs United Forgings, Bhilai
Madhya Pradesh High Court · (2006) ILR (MP) 522 : (2006) 1 MPJR 356 : (2006) 2 MPLJ 477
Arbitration Act, 1940 — Section 39(1)(vi)
High Courts03 Dec 2005Allowed
Mangla Devi Vs Baluram and Another
Madhya Pradesh High Court · (2006) 2 DMC 565
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3)
High Courts03 Dec 2005
Choudhary Minerals and Chemicals Vs Commr. of Cus. and C. Ex.
Madhya Pradesh High Court · (2006) 195 ELT 21
High Courts03 Dec 2005Allowed
Poonam Rajani Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 1 MPLJ 334
Constitution of India, 1950 — Article 14, 226
High Courts03 Dec 2005Allowed
Anita Shrivastava Vs Ashish Saxena
Madhya Pradesh High Court · (2006) 2 MPLJ 271
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13