High Courts12 May 2005Dismissed
Rajawat and Company Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 1 MPJR 304 : (2005) 4 MPLJ 16
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7B, 7B(1)(a), 7B(1)(b)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,421 of 2,383
High Courts12 May 2005Dismissed
Neelam Devi and Others Vs Devendra Singh Yadav and Another
Madhya Pradesh High Court · (2005) 3 ACC 705 : (2006) ACJ 139
Workmens Compensation Act, 1923 — Section 4
High Courts12 May 2005Allowed
Municipality Vs Gas Authority of India Limited and Others Municipal Council Vs National Fertilizers Limited and Others
Madhya Pradesh High Court · AIR 2006 MP 17 : (2006) 1 JLJ 42 : (2006) 1 MPHT 276 : (2005) 3 MPLJ 530
Civil Procedure Code, 1908 (CPC) — Section 10, 79, 80, 80(2), 80(3)Constitution of India, 1950 — Article 12, 311(2)Madhya Pradesh Municipalities Act, 1961 — Section 319
High Courts12 May 2005Allowed
In Re: Smt. Rupali Singh and Another
Madhya Pradesh High Court · AIR 2005 MP 203 : (2005) 4 MPHT 205
Hindu Marriage Act, 1955 — Section 13B, 13B(1)
High Courts12 May 2005Allowed
Nagulal Vs Central Narcotics Bureau
Madhya Pradesh High Court · (2005) 4 MPHT 81 : (2006) 2 MPJR 314
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 50(1), 8
High Courts11 May 2005Allowed
Peerushah @ Peer Mohammad and Another Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPJR 368
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts11 May 2005
Ram @ Ramesh Vs Babukhan and Others
Madhya Pradesh High Court · (2006) 1 ACC 36
Motor Vehicles Act, 1988 — Section 171
High Courts11 May 2005
Ku. Prachi Mantri Vs State of M.P. and Others Partheban M. Vs State of M.P. Ku. Vyoma Vadhera Vs State of M.P. and Others Abhishek Singh Vs State of M.P. and Others Ku. Praneeta Tagde Vs State of M.P.
Madhya Pradesh High Court · (2005) 3 MPLJ 4
High Courts11 May 2005
Mhow Hosiery Pvt. Ltd. Vs Jitendra
Madhya Pradesh High Court · (2005) 106 FLR 889 : (2005) 3 MPHT 279 : (2006) 2 MPJR 155 : (2005) 3 MPLJ 179
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 13(3), 16, 16(2), 19AMadhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61, 62, 86
High Courts10 May 2005Dismissed
New India Assurance Co. Ltd. Vs Arun Kumar and Others
Madhya Pradesh High Court · (2006) 1 ACC 270 : (2006) ACJ 2587 : (2005) 3 MPLJ 351
High Courts10 May 2005Allowed
Dilip Kumar and Others Vs Rajesh Agrawal and Others
Madhya Pradesh High Court · (2006) ACJ 400
High Courts10 May 2005Allowed
Mahendra Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2989 : (2005) 4 MPHT 25 : (2004) 1 MPLJ 274
Constitution of India, 1950 — Article 311Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 17(2), 22, 27, 55
High Courts09 May 2005Dismissed
President, Nagar Panchayat and Another Vs Rakesh Kumar Sehgal
Madhya Pradesh High Court · (2005) 3 MPHT 338 : (2005) 3 MPLJ 553
Civil Procedure Code, 1908 (CPC) — Section 2, 99Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 20
High Courts09 May 2005
Ramnarayan and Others Vs Dalpat Singh and Others
Madhya Pradesh High Court · (2006) 1 ACC 262 : (2007) ACJ 212
Motor Vehicles Act, 1988 — Section 10, 14, 149, 173, 2
High Courts09 May 2005Allowed
Bhagwati Prasad Singhal Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 3 JLJ 166
Civil Procedure Code, 1908 (CPC) — Section 139Criminal Procedure Code, 1973 (CrPC) — Section 2, 297, 297(1), 539, 539High Court of Madhya Pradesh Rules, 2008 — Rule 1
High Courts09 May 2005Allowed
Daulat Singh Vs State of M.R
Madhya Pradesh High Court · (2006) 1 MPJR 141
Penal Code, 1860 (IPC) — Section 201, 302, 306
High Courts09 May 2005
Shankar Singh Vs Ishwar Lal and Others
Madhya Pradesh High Court · (2006) 2 MPJR 239
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts06 May 2005Dismissed
Smt. Dev Kunwar Ben Shah Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2005) 3 JLJ 286 : (2005) 4 MPHT 175 : (2006) 2 MPJR 77 : (2005) 4 MPLJ 146 : (2005) 4 MPLJ 12
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11(1), 11A, 15A, 17, 4
High Courts05 May 2005
Secretary General, Family Planning Association and Others Vs Rajesh Kumar Khatri and Another
Madhya Pradesh High Court · (2005) 106 FLR 142
Industrial Disputes Act, 1947 — Section 25H
High Courts05 May 2005
Nagar Palika and Another Vs Shivshankar Gupta
Madhya Pradesh High Court · (2005) 3 JLJ 414 : (2005) 4 MPHT 19 : (2005) 4 MPLJ 392
Civil Procedure Code, 1908 (CPC) — Section 99Contract Act, 1872 — Section 65, 70Madhya Pradesh Municipalities Act, 1961 — Section 110, 319