High Courts19 Dec 2008
Mangidas Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 1 MPJR 300
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 80Qawayad Muafidaran Jujbe Arzi Wa Nakdi, Samvat 1991 — Section 13, 16, 4, 5, 6
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2008
885 judgments · page 1 of 45
High Courts19 Dec 2008Dismissed
Shaikh Khalil Vs Shaikh Jamil and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1048 : (2009) 1 MPLJ 305
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 4, 96Limitation Act, 1963 — Section 5
High Courts19 Dec 2008Dismissed
S.B. Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1266 : (2009) 1 JLJ 40 : (2009) 1 MPLJ 326 : (2009) 4 SLR 765
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 11Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 76(1)
High Courts19 Dec 2008
Anokhilal and Another Vs Sajjan Singh and Others
Madhya Pradesh High Court · (2009) 2 MPJR 126
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 11, 11(6), 16, 6Hindu Succession Act, 1956 — Section 14, 15
High Courts19 Dec 2008Dismissed
New India Assurance Co. Ltd. Vs Salu and Others
Madhya Pradesh High Court · (2009) ACJ 2802
High Courts18 Dec 2008
Mohd. Shakil Vs M.P. Road Transport Corporation
Madhya Pradesh High Court · (2009) 120 FLR 910
High Courts18 Dec 2008
Beniram and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 885 : (2009) 2 MPHT 198
Penal Code, 1860 (IPC) — Section 323, 34, 447
High Courts18 Dec 2008Allowed
Smt. Poonam Sharma and Another Vs Nil
Madhya Pradesh High Court · AIR 2009 MP 249 : (2010) 1 MPHT 231
Hindu Marriage Act, 1955 — Section 13B, 13B(2)
High Courts17 Dec 2008Dismissed
Savita Ben and etc. Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2009 MP 76
Madhya Pradesh Co-operative Societies Act, 1960 — Section 84AMadhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 4
High Courts16 Dec 2008Dismissed
National Insurance Co. Vs Rinki and Others
Madhya Pradesh High Court · (2009) 2 MPHT 368 : (2009) 1 MPLJ 536
Motor Vehicles Act, 1988 — Section 173
High Courts16 Dec 2008Allowed
Mangilal Vs Saligram and Others
Madhya Pradesh High Court · (2009) 1 JLJ 13 : (2009) 2 MPJR 143
Evidence Act, 1872 — Section 112Hindu Succession Act, 1956 — Section 6Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts15 Dec 2008Dismissed
Ghanaram (Engineers and Contractors) Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 4 MPHT 57
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts15 Dec 2008Dismissed
Commissioner of Income Tax Vs H.E.G. Ltd.
Madhya Pradesh High Court · (2010) 228 CTR 497 : (2009) 310 ITR 341
Income Tax Act, 1961 — Section 240, 244
High Courts12 Dec 2008Dismissed
Rajendra Nagrath Vs Col., V.L. Vohra and Others
Madhya Pradesh High Court · AIR 2009 MP 131 : (2009) ILR (MP) 1004
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 151
High Courts11 Dec 2008Allowed
Pishorilal Sethi Vs Arvind K. Jauhar
Madhya Pradesh High Court · AIR 2009 MP 128 : (2009) 2 MPHT 62 : (2009) 3 MPLJ 522
Court Fees Act, 1870 — Section 19I
High Courts11 Dec 2008Allowed
Smt. Mathuro Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 765 : (2009) 1 JLJ 181 : (2009) 1 MPHT 499 : (2009) 1 MPJR 362 : (2009) 1 MPJR 262 : (2009) 1 MPLJ 418
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Dec 2008
Hira Devi and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2009) ILR (MP) 1045 : (2009) 2 MPHT 58 : (2009) 3 MPLJ 544
Land Acquisition Act, 1894 — Section 18, 23, 28, 4
High Courts10 Dec 2008Allowed
Bhanwarlal Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 3 MPHT 119 : (2009) 1 MPLJ 550
Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 18
High Courts10 Dec 2008Allowed
Saurabh Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1893 : (2009) 2 MPHT 240
Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts10 Dec 2008
Mukesh Kumar Sanghvi Vs Saifuddin and Others
Madhya Pradesh High Court · (2009) ILR (MP) 830 : (2009) 2 JLJ 265 : (2009) 1 MPJR 293 : (2009) 2 MPLJ 475
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 72, Order 21 Rule 73, Order 21 Rule 91, Order 21 Rule 92