High Courts22 Aug 2008
Tar Singh Dawar Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 2 MPLJ 14
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2008
885 judgments · page 11 of 45
High Courts22 Aug 2008
Phool Singh Tekam Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 504 : (2009) 2 MPHT 509 : (2009) 1 MPJR 234
Criminal Procedure Code, 1973 (CrPC) — Section 345, 349, 351
High Courts22 Aug 2008Allowed
Mohiuddin Vs Smt. Azra Bano
Madhya Pradesh High Court · (2008) ILR (MP) 88 : (2009) 1 MPJR 51
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1), 4
High Courts22 Aug 2008Allowed
Mahendra Singh Bhadauria Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 2 MPHT 366 : (2009) 1 MPLJ 540 : (2009) 5 RCR(Civil) 431 : (2009) 2 RCR(Criminal) 799
Arms Act, 1959 — Section 20, 25, 27, 30
High Courts22 Aug 2008Allowed
Anand Kumar Chouksey Vs M.P. Board of Middle Education and others
Madhya Pradesh High Court · (2008) 4 MPLJ 617
Constitution of India, 1950 — Article 226
High Courts22 Aug 2008Dismissed
Santosh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 241 : (2009) 3 MPHT 196
Penal Code, 1860 (IPC) — Section 376
High Courts22 Aug 2008
Subhash Roy Vs Coal India Ltd. and Others
Madhya Pradesh High Court · (2009) 2 MPJR 71
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts21 Aug 2008
State of M.P. Vs Iqbal alias Ikku alias Kabra
Madhya Pradesh High Court · (2008) 3 JLJ 406
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 294, 300, 302, 324, 34
High Courts21 Aug 2008Allowed
H.R. Kaurav Vs The State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1233 : (2009) 1 MPHT 22 : (2009) 2 MPLJ 189
High Courts21 Aug 2008Dismissed
Chandu Singh Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 1 : (2008) 4 MPHT 467
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 209, 302, 34
High Courts21 Aug 2008Dismissed
Lalan Thakur Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 3116 : (2009) 1 MPLJ 138
Constitution of India, 1950 — Article 309
High Courts21 Aug 2008
Narmada Bachao Andolan Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) ILR (MP) 112 : (2009) 1 MPHT 99
Commissions of Inquiry Act, 1952 — Section 3, 7Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 157
High Courts21 Aug 2008
Nanhe Bhai Raikwar Vs District and Sessions Judge and Another
Madhya Pradesh High Court · (2008) 119 FLR 1067 : (2009) ILR (MP) 107 : (2008) 5 MPHT 133 : (2008) 4 MPLJ 364
High Courts21 Aug 2008Dismissed
Siyawati Vs Phoolwati and Others
Madhya Pradesh High Court · (2009) 1 JLJ 431 : (2009) 1 MPHT 301 : (2008) 4 MPLJ 437
Madhya Pradesh Gram Panchayat Avam Swaraj Adhiniyam, 1993 — Section 36(m)(1)
High Courts21 Aug 2008Dismissed
Shashi Pandey Vs B.K. Choubey
Madhya Pradesh High Court · (2008) ILR (MP) 3123 : (2008) 4 MPLJ 507
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 6
High Courts20 Aug 2008Allowed
M.P. Road Transport Corporation and Others Vs Virendra Singh Sisodia (Dead) through L.Rs.
Madhya Pradesh High Court · (2008) 119 FLR 700
Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61, 62, 65
High Courts20 Aug 2008Dismissed
Bansal Highway Vs General Manager, Gramin Sadak Vikas Pradhikaran Pariyojna Kriyanvayan and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2912 : (2008) 4 MPHT 457 : (2008) 4 MPLJ 351 : (2009) 106 RD 25
Constitution of India, 1950 — Article 227
High Courts19 Aug 2008Dismissed
Lalit Sugandhi Vs Mahendra Kumar Sugandhi and Another
Madhya Pradesh High Court · (2008) ILR (MP) 3348 : (2008) 3 JLJ 178
Criminal Procedure Code, 1973 (CrPC) — Section 156 , 156(3), 190, 200Penal Code, 1860 (IPC) — Section 406, 420, 500
High Courts19 Aug 2008Allowed
Rameshwar Prasad Tiwari Vs The State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPHT 307 : (2009) 1 MPLJ 195
Constitution of India, 1950 — Article 14
High Courts19 Aug 2008Allowed
Chitrangad Upadhyay Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 4 MPLJ 334
Land Acquisition Act, 1894 — Section 4, 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 10