High Courts06 Dec 2007Dismissed
State of Madhya Pradesh Vs Puran and Others
Madhya Pradesh High Court · (2008) 3 MPHT 444
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 2 of 51
High Courts06 Dec 2007
Shyam Paranjape Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 441 : (2008) 2 MPHT 479 : (2008) 2 MPLJ 22
High Courts06 Dec 2007Allowed
Mahesh Matre and Others Vs Akhlesh Thakur and Others
Madhya Pradesh High Court · (2008) ILR (MP) 120 : (2008) 2 MPHT 163
Motor Vehicles Act, 1988 — Section 166, 173
High Courts06 Dec 2007
Smt. Sunita Patel Vs The Collector and Others Smt. Subhlaxmi Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 443 : (2008) 2 JLJ 26 : (2008) 1 MPHT 302 : (2008) 3 MPLJ 248
Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 5Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 21(4)
High Courts06 Dec 2007Allowed
Shakuntala Devi Vs Land Acquisition Officer, Satna-Rewa Railway Link Project and Another
Madhya Pradesh High Court · (2008) ILR (MP) 564 : (2008) 2 MPHT 481 : (2008) 1 MPLJ 645
Land Acquisition Act, 1894 — Section 17(1), 4(1)
High Courts05 Dec 2007Allowed
Abhay Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) CriLJ 1489 : (2008) ILR (MP) 373
Penal Code, 1860 (IPC) — Section 302
High Courts05 Dec 2007Dismissed
Anil Kumar Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 80 : (2008) 1 MPHT 413
Madhya Pradesh Municipalities Act, 1961 — Section 47, 47(2)
High Courts05 Dec 2007Allowed
Santosh Singh Chauhan and others Vs State of M.P. and others
Madhya Pradesh High Court · (2008) ILR (MP) 690 : (2008) 3 MPLJ 121
High Courts05 Dec 2007Allowed
Banarsi Devi Jain Vs M.P. Transport Company and Another
Madhya Pradesh High Court · (2008) ILR (MP) 555 : (2008) 2 MPLJ 155
Civil Procedure Code, 1908 (CPC) — Section 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 37
High Courts04 Dec 2007Dismissed
Mukesh Kumar Garg Vs Ramchandra Motwani
Madhya Pradesh High Court · (2008) ILR (MP) 551 : (2008) 1 MPJR 331 : (2008) 3 MPLJ 227
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b)
High Courts04 Dec 2007Dismissed
Manakchand Ruthia Vs Rajendra Kumar Agrawal and Another
Madhya Pradesh High Court · (2008) ILR (MP) 77 : (2008) 2 MPHT 64
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts04 Dec 2007Allowed
United India Insurance Co. Ltd. Vs Nandlal and Others
Madhya Pradesh High Court · (2008) ILR (MP) 13 : (2008) 2 MPLJ 212
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts04 Dec 2007Allowed
Dr. V.K. Verma Vs Dawoodi Bohra Masjid Committee thr. the Secretary
Madhya Pradesh High Court · (2008) ILR (MP) 314 : (2008) 1 MPHT 416 : (2008) 1 MPJR 366 : (2008) 2 MPLJ 531
Limitation Act, 1963 — Section 5
High Courts03 Dec 2007Allowed
Hiralal Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 2 MPJR 305
Constitution of India, 1950 — Article 226
High Courts03 Dec 2007Dismissed
Shiv Babu Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 75 : (2008) 1 MPHT 418
Penal Code, 1860 (IPC) — Section 304B, 34, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts03 Dec 2007Allowed
In Re: Garima Automobiles P. Ltd. and Others
Madhya Pradesh High Court · (2008) 141 CompCas 13 : (2008) 84 SCL 28
COMPANIES ACT, 1956 — Section 391, 394
High Courts03 Dec 2007Dismissed
Hastimal Vs Jagdish and Others
Madhya Pradesh High Court · (2008) ACJ 1577
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173
High Courts03 Dec 2007Allowed
Raj Kishore Jha Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 240 : (2008) 3 MPHT 353 : (2008) 2 MPLJ 215
High Courts01 Dec 2007
Anil Gupta and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) 3 MPHT 447 : (2008) 1 MPLJ 308
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 182
High Courts30 Nov 2007
Dr. Kailash Tyagi and M.P. Gazetted Officers Association (duly recognized by State of M.P.) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1769
Constitution of India, 1950 — Article 14, 16