High Courts08 Aug 2005
Dev Karan Vs Suresh Kumar and Others
Madhya Pradesh High Court · (2006) 3 ACC 94 : (2006) 1 MPLJ 288
Motor Vehicles Act, 1988 — Section 166, 66
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,411 of 2,383
High Courts08 Aug 2005Allowed
Kaluram Rai Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) 107 FLR 1126 : (2006) 1 MPHT 45 : (2005) 4 MPLJ 45 : (2005) 4 MPLJ 357
High Courts08 Aug 2005
Oriental Insurance Company Limited Vs Ajit Nirkhe and Others
Madhya Pradesh High Court · (2006) 1 ACC 593
Motor Vehicles Act, 1988 — Section 147
High Courts08 Aug 2005Allowed
Lokendra and others Vs State of M.P.
Madhya Pradesh High Court · (2005) 4 MPLJ 240
Penal Code, 1860 (IPC) — Section 147, 302, 34
High Courts08 Aug 2005Allowed
Dinesh Kumar Khare Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2006) ILR (MP) 42 : (2006) 1 MPHT 185 : (2006) 1 MPJR 340 : (2005) 4 MPLJ 11 : (2005) 4 MPLJ 10
High Courts05 Aug 2005Allowed
Uma Shankar Vs State of M.P. and another
Madhya Pradesh High Court · (2005) 4 MPLJ 585
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 315, 397, 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts05 Aug 2005Dismissed
Mohammad Hanif deceased through LRs. Bhuriba1 and others Vs Mandir of Shri Badebalaji and others
Madhya Pradesh High Court · (2006) 2 MPJR 127 : (2005) 4 MPLJ 130
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12Transfer of Property Act, 1882 — Section 105
High Courts05 Aug 2005
Narendra Vs Smt. Shanti Singh and Others
Madhya Pradesh High Court · (2005) 4 ACC 203
High Courts05 Aug 2005
Ganpatilal Vs Rajesh @ Raju and Others
Madhya Pradesh High Court · (2006) 1 ACC 568
High Courts05 Aug 2005
Rajpal Singh Vs C.B.I.
Madhya Pradesh High Court · (2006) 1 MPHT 299 : (2006) 1 MPJR 129 : (2005) 4 MPLJ 482
Criminal Procedure Code, 1973 (CrPC) — Section 311, 391, 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts05 Aug 2005Allowed
Uma Shanker Vs State of M.P. and another
Madhya Pradesh High Court · (2005) 16 CriminalCC 569 : (2006) 1 RCR(Criminal) 415
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315, 397, 401, 452Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts04 Aug 2005Allowed
Nitin Pahadiya Vs Union of India (UOI)
Madhya Pradesh High Court · (2006) 202 CTR 321 : (2006) 153 TAXMAN 147
Income Tax Act, 1961 — Section 260A, 69C
High Courts04 Aug 2005
Nanuram and Another Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 4586 : (2005) 4 MPLJ 225 : (2004) 2 MPLJ 13
Evidence Act, 1872 — Section 6, 7Penal Code, 1860 (IPC) — Section 302, 323, 326, 34
High Courts04 Aug 2005
National Insurance Co. Ltd. Vs Sunita Bai and Others
Madhya Pradesh High Court · (2006) ACJ 311
High Courts04 Aug 2005Dismissed
M.M. Metals (P) Ltd. Vs Commissioner of Commercial Taxes and Another
Madhya Pradesh High Court · (2007) 5 VST 384
Constitution of India, 1950 — Article 226, 227
High Courts04 Aug 2005Dismissed
Nizumal Haq Vs Phool Begum and others
Madhya Pradesh High Court · (2005) 16 CriminalCC 767 : (2006) 2 RCR(Criminal) 106
Contract Act, 1872 — Section 23, 72(3)Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Aug 2005Allowed
Mor Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPLJ 245
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 154, 302
High Courts03 Aug 2005Allowed
Kakandhar Patel (dead) through L.Rs. Shyam Kali Patel and others Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 4 MPLJ 454
Constitution of India, 1950 — Article 226
High Courts03 Aug 2005Dismissed
Ramswaroop and Another Vs State of M.P.
Madhya Pradesh High Court · (2006) CriLJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 159, 174Penal Code, 1860 (IPC) — Section 27, 302
High Courts03 Aug 2005
Anil Kumar Pandey Vs Daulat Prasad
Madhya Pradesh High Court · (2005) ILR (MP) 921 : (2005) 3 MPHT 463 : (2005) 4 MPLJ 467 : (2006) 1 RCR(Criminal) 404
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 294, 34, 467, 471, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)