High Courts25 Nov 2008
Gyan Prakash Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2009 MP 55
Central Motor Vehicles Rules, 1989 — Rule 123Motor Vehicles Act, 1988 — Section 44
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2008
885 judgments · page 3 of 45
High Courts25 Nov 2008Allowed
Shakuntaladevi Sharma and Others Vs Shivpuri Sahkari Bhumi Vikas Bank Maryadit and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 467
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Evidence Act, 1872 — Section 90Madhya Pradesh Sahkari Bhoomi Vikas Bank Adhiniyam, 1966 — Section 28
High Courts25 Nov 2008Dismissed
Kishore Kumar Dixit and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 1184 : (2009) 1 MPHT 186 : (2009) 1 MPLJ 624
Constitution of India, 1950 — Article 141, 162Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 2, 3, 5, 7
High Courts24 Nov 2008Allowed
Smt. Kamla Bai and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2009) ILR (MP) 3 : (2009) 2 MPHT 135 : (2009) 1 MPJR 45 : (2009) 2 MPLJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 178(c), 407Penal Code, 1860 (IPC) — Section 498A, 506B
High Courts24 Nov 2008
Ved Prakash and Others Vs Guru Granth Saheb Sthan and Another
Madhya Pradesh High Court · AIR 2009 MP 134 : (2009) ILR (MP) 752 : (2009) 1 MPJR 131
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts24 Nov 2008Dismissed
KBL-Koya-VA Tech Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 JLJ 332
Building and Other Construction Workers Welfare Cess Act, 1996 — Section 14, 14(1), 3, 3(1), 4Building and Other Construction Workers Welfare Cess Rules, 1998 — Rule 2(2), 2(3), 2(4), 2(5), 2(6)
High Courts21 Nov 2008Allowed
Surajdeen and Another Vs Ramlal Baheliya and Others
Madhya Pradesh High Court · (2009) 3 MPHT 157
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Nov 2008Allowed
Ramesh Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 143 : (2009) 2 JLJ 374
Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 165, 27
High Courts20 Nov 2008Allowed
Smt. Kanaklatabai Vs Parvatibai Brahmin and Others
Madhya Pradesh High Court · (2009) 1 MPHT 505 : (2009) 2 MPLJ 321
Transfer of Property Act, 1882 — Section 54
High Courts20 Nov 2008Dismissed
Kanhaiyalal Vs Kamlesh Singh and Others
Madhya Pradesh High Court · (2008) ACJ 364
Motor Vehicles Act, 1988 — Section 173
High Courts20 Nov 2008
Farid and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 2 MPHT 107
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 347, 364A, 365
High Courts19 Nov 2008
Mukesh and Company Tobacco Products Pvt. Ltd. and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 1 MPHT 508 : (2009) 2 MPLJ 301
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 39
High Courts19 Nov 2008Dismissed
S.D. Tiwari Vs Gurmeet Singh alias Billu and Another
Madhya Pradesh High Court · (2009) ILR (MP) 1172 : (2009) 2 JLJ 39 : (2009) 1 MPHT 525 : (2009) 1 MPLJ 318
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 435, 436, 437Forest Act, 1927 — Section 41, 42, 52Penal Code, 1860 (IPC) — Section 379, 420
High Courts19 Nov 2008Allowed
Kunwar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 1128 : (2009) 2 MPHT 138
Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts19 Nov 2008Allowed
Nirmala Bai and Another Vs Nityagopal @ Premnarayam and Others
Madhya Pradesh High Court · (2009) 2 MPHT 95 : (2009) 1 MPJR 265 : (2009) 2 MPLJ 90
Benami Transactions (Prohibition) Act, 1988 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 373Hindu Succession Act, 1956 — Section 15
High Courts19 Nov 2008
National Insurance Co. Ltd. Vs Ranjana Bhatnagar and Others
Madhya Pradesh High Court · (2009) ACJ 2641
Motor Vehicles Act, 1988 — Section 173
High Courts18 Nov 2008Dismissed
Lalji Vs Sitaram and Another
Madhya Pradesh High Court · (2009) ILR (MP) 1166 : (2009) 1 JLJ 209 : (2009) 1 MPJR 194 : (2009) 2 MPLJ 184
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Land Acquisition Act, 1894 — Section 12(2), 18, 29
High Courts18 Nov 2008Dismissed
Ramroop Rathore Vs Rajkumari
Madhya Pradesh High Court · AIR 2009 MP 82
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13
High Courts18 Nov 2008Allowed
Vivek Aggarwal and Others Vs Premchand Guddu
Madhya Pradesh High Court · (2009) ILR (MP) 568 : (2009) 1 MPHT 251
Criminal Procedure Code, 1973 (CrPC) — Section 13, 154, 156, 179, 190Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471Prevention of Corruption Act, 1988 — Section 13, 17, 19, 3, 4
High Courts18 Nov 2008Dismissed
Jaswant Singh Vs Chief Election Commission and Others
Madhya Pradesh High Court · AIR 2009 MP 104 : (2009) ILR (MP) 717
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Representation of the People Act, 1951 — Section 36(4)