High Courts14 Jul 2005
Urmila Shukla and Others Vs Pavan Kumar and Others
Madhya Pradesh High Court · (2007) 2 ACC 826 : (2007) ACJ 418
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,416 of 2,383
High Courts14 Jul 2005Dismissed
Kamal Kumar Pradeep Kumar Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 11 VST 721
Constitution of India, 1950 — Article 227
High Courts14 Jul 2005Dismissed
Mahesh Vs State
Madhya Pradesh High Court · (2006) 1 DMC 193 : (2006) ILR (MP) 1211
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 498A, 506
High Courts14 Jul 2005Dismissed
Pancham Batham Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 4 MPHT 180 : (2005) 4 MPLJ 151 : (2005) 4 RCR(Criminal) 751
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 201, 354, 376, 511
High Courts14 Jul 2005Dismissed
Oriental Insurance Co. Ltd. Vs Shailendra Singh and Others
Madhya Pradesh High Court · (2007) ACJ 1655
Motor Vehicles Act, 1988 — Section 10, 149, 163A, 165, 166
High Courts13 Jul 2005Allowed
Lal Singh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) ILR (MP) 318 : (2005) 3 JLJ 395 : (2006) 1 MPHT 34 : (2005) 4 MPLJ 316 : (2005) 1 MPLJ 348
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Penal Code, 1860 (IPC) — Section 307, 34
High Courts13 Jul 2005
Chandra Bai Vs Bhagya Laxmi Saw Mills and Another
Madhya Pradesh High Court · (2007) ACJ 1895
High Courts12 Jul 2005
Rambabu Sharma Vs Santosh Kumar and Another
Madhya Pradesh High Court · (2005) 3 MPLJ 526
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
High Courts12 Jul 2005Dismissed
Surendra Gautam Vs Smt. Janki Bai and others
Madhya Pradesh High Court · (2006) 1 MPLJ 77 : (2006) 1 RCR(Civil) 483
Motor Vehicles Act, 1988 — Section 173
High Courts12 Jul 2005
C.P. Sahu and Others Vs State of M.P.
Madhya Pradesh High Court · (2005) 3 MPLJ 401
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 26
High Courts12 Jul 2005Dismissed
Hindustan Petroleum Corporation Ltd. Vs Smt. Kamal Vasini Agrawal and Another
Madhya Pradesh High Court · (2005) ILR (MP) 862 : (2005) 3 JLJ 97 : (2005) 3 MPLJ 404
Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 7, 7(1), 7(2), 7(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 80, 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 2
High Courts12 Jul 2005
Kumari Indira Vs Achal Singh and Others
Madhya Pradesh High Court · (2006) 2 ACC 346
Motor Vehicles Act, 1988 — Section 173
High Courts12 Jul 2005Dismissed
Ajab Rao Vs Rekha Bai and Another
Madhya Pradesh High Court · (2006) 1 DMC 665 : (2005) 4 MPLJ 579 : (2006) 1 RCR(Criminal) 414
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 397, 401
High Courts12 Jul 2005Allowed
Mohan Singh Rathore and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 2 CTLJ 102 : (2006) 1 MPHT 32 : (2006) 1 MPLJ 271 : (2006) 2 RCR(Criminal) 105
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379
High Courts12 Jul 2005
Anil Kumar Sahu and Others Vs Laxmi and Another
Madhya Pradesh High Court · (2005) 3 MPLJ 495
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts12 Jul 2005
Rajesh and Others Vs Bahadur and Others
Madhya Pradesh High Court · (2006) 2 ACC 632
Motor Vehicles Act, 1988 — Section 147
High Courts12 Jul 2005Allowed
Shri Ram City Union Finance Ltd. Vs State of M.P.
Madhya Pradesh High Court · (2005) 4 MPLJ 220 : (2006) 1 RCR(Criminal) 281
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 394
High Courts11 Jul 2005
Ram Naresh Vs State of M.P.
Madhya Pradesh High Court · (2005) 3 MPLJ 568
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 26(1)
High Courts11 Jul 2005
Devraj Vs State of M.P.
Madhya Pradesh High Court · (2005) 3 MPLJ 418
Criminal Procedure Code, 1973 (CrPC) — Section 190, 397Penal Code, 1860 (IPC) — Section 302