High Courts26 Sept 2005Allowed
Som Distilleries Pvt. Ltd. Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPLJ 540
Constitution of India, 1950 — Article 226Madhya Pradesh Excise Act, 1915 — Section 62
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,404 of 2,383
High Courts26 Sept 2005Dismissed
Suraj Prasad Burman Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPJR 86
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 2005Allowed
Chotelal Vs Sodarabai and another
Madhya Pradesh High Court · (2005) 4 MPLJ 580
Constitution of India, 1950 — Article 227
High Courts22 Sept 2005
Suresh Kumar Purohit Vs State of M.P. and another
Madhya Pradesh High Court · (2005) 4 MPLJ 524
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts21 Sept 2005Allowed
Pramod Soni Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2006) 2 MPHT 180
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 22, 41, 41A
High Courts21 Sept 2005Allowed
Badri Nihale and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) ILR (MP) 1020 : (2005) 4 MPHT 361 : (2006) 2 MPJR 269 : (2006) 1 MPLJ 166 : (2006) 1 MPLJ 106
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 304, 323, 330, 34
High Courts21 Sept 2005
Smt. Kamlesh and Others Vs Shailendra and Others
Madhya Pradesh High Court · (2006) 2 ACC 531
High Courts20 Sept 2005Dismissed
Jyotiraditya Scindia Vs Smt. Vijayaraje scindia deceased through Shrimant Usharaje Rana and others
Madhya Pradesh High Court · (2006) 1 MPLJ 501
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151Constitution of India, 1950 — Article 227
High Courts20 Sept 2005Dismissed
Jagriti Bal Mandir Society Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2006 MP 75 : (2006) 1 CTLJ 189
Constitution of India, 1950 — Article 12, 14
High Courts20 Sept 2005Allowed
Sunil Benjamin Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPJR 355
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 498A
High Courts19 Sept 2005
Sumitra Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2006 MP 13
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 1, 1(4), 14, 14(8), 14(8A)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts19 Sept 2005
Ravindra Joshi Vs Tansukh Lal and Others
Madhya Pradesh High Court · (2007) 1 ACC 467
Motor Vehicles Act, 1988 — Section 173
High Courts16 Sept 2005
Sanjay and Another Vs Akhilesh and Another
Madhya Pradesh High Court · (2007) ACJ 771 : (2006) 3 MPJR 122
Motor Vehicles Act, 1988 — Section 10, 2, 3
High Courts16 Sept 2005Dismissed
Union of India (UOI) Vs Hind Syntex Ltd.
Madhya Pradesh High Court · (2006) 199 ELT 771
Central Excise Rules, 1944 — Rule 57GCentral Excises and Salt Act, 1944 — Section 35(H)(I)
High Courts16 Sept 2005Dismissed
High Court of Madhya Pradesh Vs Rent Controlling Authority and Another
Madhya Pradesh High Court · (2006) 1 MPHT 141
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 226, 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 39, 42
High Courts16 Sept 2005
Sanjay and Another Vs Akhlesh and Another
Madhya Pradesh High Court · (2006) 1 ACC 695
Motor Vehicles Act, 1988 — Section 10, 2, 3
High Courts15 Sept 2005Allowed
Manoharlal Mehre Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPLJ 572
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8
High Courts15 Sept 2005
Hariom Lokhande Vs M.P. State Electricity Board
Madhya Pradesh High Court · (2005) ILR (MP) 1126 : (2006) 3 JLJ 71 : (2005) 4 MPHT 381 : (2006) 1 MPLJ 156
Criminal Procedure Code, 1973 (CrPC) — Section 209, 437, 438, 438(1)Electricity Act, 2003 — Section 135, 153, 154
High Courts15 Sept 2005Dismissed
Ram Pukar Singh Vs Bhimsen and Another
Madhya Pradesh High Court · (2005) ILR (MP) 1176 : (2006) 3 JLJ 93 : (2006) 2 MPHT 153 : (2006) 1 MPLJ 381
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2, 23A
High Courts15 Sept 2005
Commissioner of Income Tax Vs Patel and Co.
Madhya Pradesh High Court · (2006) 154 TAXMAN 545
Income Tax Act, 1961 — Section 260A