High Courts03 Aug 2005
Smt. Suman Kali Jaiswal and Others Vs Smt. Dharmwati and Others
Madhya Pradesh High Court · (2005) 4 MPHT 326
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,412 of 2,383
High Courts03 Aug 2005Allowed
Sudhir and Others Vs Smt. Sushila
Madhya Pradesh High Court · (2006) 1 MPHT 42
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 120B, 120B, 420, 422, 427
High Courts03 Aug 2005
Computer Sciences Corporation India Pvt. Ltd. Vs Harishchandra Lodwal and Another
Madhya Pradesh High Court · AIR 2006 MP 34 : (2005) 4 MPLJ 164
Arbitration and Conciliation Act, 1996 — Section 2, 34, 36, 37, 39Civil Procedure Code, 1908 (CPC) — Section 37
High Courts03 Aug 2005Dismissed
Oriental Insurance Co. Ltd. Vs Sheela Bai Jain and Another
Madhya Pradesh High Court · (2007) ACJ 1126
Employees Compensation Act, 1923 — Section 3, 30Motor Vehicles Act, 1988 — Section 167
High Courts02 Aug 2005
Premlata Shukla and Others Vs Sitaram Rai and Others
Madhya Pradesh High Court · (2006) ACJ 1081
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts02 Aug 2005Allowed
Shri Ram Marble Vs Assistant Commissioner, Commercial Tax and Others
Madhya Pradesh High Court · (2008) 11 VST 411
Madhya Pradesh Commercial Tax Act, 1994 — Section 69, 69(2), 69(3)
High Courts02 Aug 2005
Kaniram Vs Liyakat Khan and Others
Madhya Pradesh High Court · (2006) 1 ACC 701
High Courts02 Aug 2005Dismissed
Amarlal Yadav Vs Smt. Narmada Yadav
Madhya Pradesh High Court · (2005) 4 MPHT 46 : (2005) 4 MPLJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 245(2), 482Penal Code, 1860 (IPC) — Section 500, 509
High Courts02 Aug 2005
Mukesh Kumar Manhar and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) 4 MPHT 270 : (2006) 1 MPLJ 238
Advocates Act, 1961 — Section 29Architects Act, 1972 — Section 23, 23(1), 24, 24(2), 25Indian Medical Council Act, 1956 — Section 15(2)
High Courts02 Aug 2005
Dagdulal Sharma Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 108 FLR 635 : (2005) 4 MPHT 323 : (2005) 4 MPLJ 553
Central Civil Services (Pension) Rules, 1972 — Rule 8, 8(1), 8(2)Penal Code, 1860 (IPC) — Section 376
High Courts02 Aug 2005Dismissed
Commissioner of Income Tax Vs Manjeet Fibers and Bhupendra Singh Rajpal (HUF)
Madhya Pradesh High Court · (2007) 290 ITR 194
Income Tax Act, 1961 — Section 139, 260A
High Courts02 Aug 2005Allowed
Pradeep Kumar Kognolkar Vs Union of India and others
Madhya Pradesh High Court · (2005) 4 MPLJ 120
Constitution of India, 1950 — Article 12, 226
High Courts02 Aug 2005Allowed
(Mst.) Indra Singh Patel and Others Vs Munnalal and Others
Madhya Pradesh High Court · (2006) 3 MPJR 142
High Courts02 Aug 2005Dismissed
Anil Kumar Grover Vs Union of India and Others
Madhya Pradesh High Court · (2006) 3 MPJR 401
Constitution of India, 1950 — Article 14, 226
High Courts01 Aug 2005
Sitaram Gilda (Dead) through LRs. Vs Kishore Kumar and Others
Madhya Pradesh High Court · (2006) 1 ACC 662
Motor Vehicles Act, 1988 — Section 173
High Courts01 Aug 2005Dismissed
State Bank of India Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2006) 202 CTR 615
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 226(3)
High Courts01 Aug 2005Dismissed
Vidyut Upbhokta Association Society and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2006) 1 MPHT 379 : (2005) 4 MPLJ 397
Companies Act, 1956 — Section 4A(1)Electricity Act, 2003 — Section 17, 17(1), 185, 185(3), 2(43)Electricity Regulatory Commission Act, 1998 — Section 17, 17(5), 17(6), 18
High Courts01 Aug 2005Allowed
Rajendra Sapre Vs Janki Patel and Others
Madhya Pradesh High Court · (2007) ACJ 497
Motor Vehicles Act, 1988 — Section 10, 149, 2, 3Penal Code, 1860 (IPC) — Section 279, 304A
High Courts01 Aug 2005Allowed
Ramlal and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPJR 134
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 304B
High Courts01 Aug 2005
Smt. Anita Choudhary Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPJR 506