High Courts30 Jul 2005Dismissed
Javed Khan Vs Avtar Singh
Madhya Pradesh High Court · (2006) 1 MPHT 181 : (2006) 1 MPLJ 175
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,413 of 2,383
High Courts30 Jul 2005
Jagdish Singh Gujar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) 4 MPHT 48 : (2006) 1 MPJR 213 : (2005) 4 MPLJ 417
High Courts30 Jul 2005
Oriental Insurance Co. Ltd. Vs Manisha Chaturvedi and Others
Madhya Pradesh High Court · (2007) ACJ 1177
Motor Vehicles Act, 1988 — Section 170
High Courts29 Jul 2005
Jankibai and others Vs Satish Chandra and others
Madhya Pradesh High Court · (2005) 4 MPLJ 388 : (2006) 1 RCR(Civil) 117
Motor Vehicles Act, 1988 — Section 166, 166(3)
High Courts29 Jul 2005
National Insurance Company Limited Vs Umrav Singh and Another
Madhya Pradesh High Court · (2006) 2 ACC 32
High Courts29 Jul 2005Dismissed
Krishna Bihari Nagayach Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 4 MPLJ 603
High Courts29 Jul 2005Allowed
Jasrath Singh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) CriLJ 1915 : (2005) 4 MPHT 390 : (2005) 4 MPLJ 363
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts29 Jul 2005
Acharya Virag Sagar Vidhyapeeth Shiksha Samiti Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 4 MPHT 253
National Council for Teacher Education Act, 1993 — Section 12, 14, 14(3), 21, 32National Council for Teachers Education (Application for Recognition, the Manner for Submission, Determination of Conditions for Recognition of Institutions and Permissions to Start New Course or Training) Regulations, 1995 — Regulation 5, 8National Council for Teachers Education (Norms and Standards for Teacher Education Programmes) Regulations, 2001 — Regulation 6
High Courts29 Jul 2005
Ashok Kumar Gurjar Vs Santosh Ahirwar and Others
Madhya Pradesh High Court · (2007) 2 ACC 424
High Courts29 Jul 2005
Jankibai and Others Vs Satish Chandra and Others
Madhya Pradesh High Court · (2006) 2 ACC 496 : (2006) 1 MPHT 176 : (2006) 2 MPJR 272 : (2006) 1 RCR(Criminal) 278
General Clauses Act, 1897 — Section 6AMotor Vehicles (Amendment) Act, 1994 — Section 53, 54Motor Vehicles Act, 1988 — Section 158(6), 166, 166(3), 6A
High Courts29 Jul 2005Dismissed
Balram Prasad Shukla Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 1 MPLJ 278
High Courts29 Jul 2005
Nirmala Vs Jagra Singh and Others
Madhya Pradesh High Court · (2006) 2 ACC 480
High Courts28 Jul 2005
Jamila Begum and Others Vs Divisional Railway Manager, Central Railway
Madhya Pradesh High Court · (2006) ACJ 1636 : (2006) 1 MPLJ 549
Workmens Compensation Act, 1923 — Section 3, 30, 4, 4A, 4A(3)
High Courts28 Jul 2005Allowed
Sampatbai Vs Karnail Singh and Others
Madhya Pradesh High Court · (2006) ACJ 300
High Courts28 Jul 2005Allowed
Baijnath Rajput Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 4 MPLJ 195
High Courts28 Jul 2005
Nagar Palika Nigam, Ratlam Vs Sajjan Mills Ltd.
Madhya Pradesh High Court · (2007) 1 MPJR 95
Civil Procedure Code, 1908 (CPC) — Section 151, 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 26
High Courts28 Jul 2005
Municipal Corporation Vs Saffun Mills
Madhya Pradesh High Court · (2006) 4 BC 82
Civil Procedure Code, 1908 (CPC) — Section 151, 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 26
High Courts27 Jul 2005
New India Assurance Company Ltd. Vs Pancham Singh (Dead) through Sheel Bai and Others
Madhya Pradesh High Court · (2007) 1 ACC 683
Employees Compensation Act, 1923 — Section 30
High Courts27 Jul 2005
National Insurance Co. Ltd. Vs Smt. Maina Singh and Others Smt. Maina Singh and Others Vs Smt. Shashi Pandey and Others
Madhya Pradesh High Court · (2006) 1 MPHT 537
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(3), 147(5)
High Courts27 Jul 2005
Saheen and Another Vs Kartar Singh and Others
Madhya Pradesh High Court · (2006) ACJ 601