High Courts23 May 2005Allowed
Mishri Bai and Others Vs Munna and Others
Madhya Pradesh High Court · (2006) ACJ 1653
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,420 of 2,383
High Courts22 May 2005Allowed
Ramesh Kumar Rusia Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 3 MPLJ 313
Constitution of India, 1950 — Article 226
High Courts20 May 2005
Gopal Vs Vishav Warama
Madhya Pradesh High Court · (2006) 1 ACC 328
Motor Vehicles Act, 1988 — Section 149, 163A, 165, 166, 168
High Courts20 May 2005Allowed
Shiv Kumar Vs State of M.P.
Madhya Pradesh High Court · (2005) 3 MPHT 466 : (2006) 1 MPJR 191 : (2005) 4 MPLJ 117
Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts19 May 2005Allowed
Hans Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) ILR (MP) 769 : (2005) 4 MPHT 414 : (2006) 1 MPJR 111
Penal Code, 1860 (IPC) — Section 304, 304A
High Courts19 May 2005
Sunil Gupta Vs State of M.P.
Madhya Pradesh High Court · (2005) ILR (MP) 659 : (2005) 3 MPHT 272 : (2006) 1 MPJR 132 : (2005) 3 MPLJ 467 : (2005) 4 RCR(Criminal) 190
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 348, 438, 439Penal Code, 1860 (IPC) — Section 294, 327, 34, 341, 409
High Courts18 May 2005Allowed
Bhola Sharma and Others Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPJR 222
Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts18 May 2005
Ishwari Prasad Patidar Vs M.P. Welfare Associate and Others
Madhya Pradesh High Court · (2005) 2 MPJR 284
High Courts18 May 2005Dismissed
Kedar Prasad Mishra and Another Vs Dadan Prasad Mishra and Others
Madhya Pradesh High Court · (2006) 2 MPHT 162
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 May 2005Dismissed
Sahab Singh Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 348 : (2005) 4 MPHT 127 : (2005) 4 MPLJ 181 : (2005) 4 RCR(Criminal) 750
Criminal Procedure Code, 1973 (CrPC) — Section 441, 441(2), 446, 449
High Courts18 May 2005Allowed
Dhanraj Singh Vs State of M.P.
Madhya Pradesh High Court · (2005) CriLJ 3782 : (2005) 3 MPHT 107 : (2006) 1 MPJR 70 : (2005) 3 MPLJ 332 : (2005) 4 RCR(Criminal) 41
Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23, 23(1), 3(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7, 7(1)
High Courts18 May 2005
Saurabh Alloy Castings Ltd. Vs CEGAT
Madhya Pradesh High Court · (2005) 128 ECR 493 : (2005) 188 ELT 473
Central Excises and Salt Act, 1944 — Section 32PA
High Courts18 May 2005Allowed
Birjis Khatun (Smt.) Vs Welfare Commissioner and Another
Madhya Pradesh High Court · (2005) ILR (MP) 706 : (2006) 1 JLJ 274 : (2006) 1 MPJR 194 : (2005) 4 MPLJ 51
Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 — Section 11, 6, 9, 9(1), 9(2)Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 42
High Courts17 May 2005Allowed
Sharad Kachhi Vs State of M.P.
Madhya Pradesh High Court · (2005) ILR (MP) 899 : (2005) 4 MPHT 30
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts13 May 2005Allowed
Bal Mukund Vs Central Narcotics Bureau
Madhya Pradesh High Court · (2006) 3 MPJR 365
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 27, 29, 42, 42(2)
High Courts13 May 2005
Kishan Kumar and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 2 MPHT 188
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts13 May 2005Allowed
Mahila Samiti Vs Hola Ram Sindhi
Madhya Pradesh High Court · (2006) 1 MPLJ 123
Evidence Act, 1872 — Section 116
High Courts13 May 2005
Daduram Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 2 MPJR 187
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40
High Courts13 May 2005Allowed
Subhash Vs Satinder Kaur and Others
Madhya Pradesh High Court · (2006) 2 ACC 196 : (2006) ACJ 2192
High Courts13 May 2005Allowed
Chandra Bhan Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 2 MPJR 300
Representation of the People Act, 1950 — Section 20