High Courts15 Jan 2008Allowed
Ravi Neal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 2726 : (2008) 2 MPHT 107
Criminal Procedure Code, 1973 (CrPC) — Section 173, 311APenal Code, 1860 (IPC) — Section 120B, 302, 394
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2008
885 judgments · page 43 of 45
High Courts15 Jan 2008Dismissed
Pandit Ramprasad Purohit and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) 1 JLJ 341 : (2008) 2 MPHT 150
Motor Vehicles Act, 1988 — Section 117
High Courts15 Jan 2008Allowed
Ahmed Khan Vs Sher Khan and Others
Madhya Pradesh High Court · (2008) 119 FLR 873 : (2008) ILR (MP) 860 : (2008) 4 MPHT 372
Employees State Insurance Act, 1948 — Section 53Motor Vehicles Act, 1988 — Section 168, 173
High Courts15 Jan 2008Allowed
Harnarayan and Others Vs Urmila Devi and Others
Madhya Pradesh High Court · (2009) ACJ 1276
High Courts14 Jan 2008Allowed
Ramanuj Tiwari Vs M.P. State Co-operative Tribunal and Others
Madhya Pradesh High Court · (2008) ILR (MP) 216 : (2008) 2 MPHT 31
Constitution of India, 1950 — Article 226, 227
High Courts14 Jan 2008Dismissed
Ashok Singh Pal Vs Smt. Manjulata
Madhya Pradesh High Court · AIR 2008 MP 139 : (2008) ILR (MP) 749 : (2008) 2 MPHT 275 : (2008) 2 MPJR 57 : (2008) 2 MPLJ 533 : (2008) 3 RCR(Civil) 556 : (2008) 3 RCR(Criminal) 360
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 13, 24
High Courts11 Jan 2008Dismissed
Union of India (UOI) Vs Dinesh
Madhya Pradesh High Court · (2008) 304 ITR 345 : (2008) 173 TAXMAN 176
Income Tax Act, 1961 — Section 276CC, 277
High Courts11 Jan 2008
Sagar Machhua Sahakari Samiti Vs Chief Executive Officer, Janpad Panchayat and Another President, Sarvodaya Sewa Sahakari Samiti, Mandla Vs Collector and Another Goutam Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) ILR (MP) 1080 : (2008) 1 JLJ 329 : (2008) 1 MPHT 254 : (2008) 2 MPLJ 194
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85, 91
High Courts11 Jan 2008
Yashwant Vs Sachin and Others
Madhya Pradesh High Court · (2008) ILR (MP) 14 : (2008) 2 MPHT 135
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts11 Jan 2008Allowed
Santlal Singh Gond Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 2 MPLJ 577
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts10 Jan 2008Allowed
Premnarayan Vs Kailashchandra and Another
Madhya Pradesh High Court · (2008) 3 BC 658
Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 294, 323, 324, 506
High Courts10 Jan 2008
Lakhan Lal Vs State of M.P.
Madhya Pradesh High Court · (2008) CriLJ 1191 : (2008) ILR (MP) 19 : (2008) 2 JLJ 19
Criminal Procedure Code, 1973 (CrPC) — Section 304, 374Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498, 498A
High Courts10 Jan 2008Dismissed
Rakesh Kumar Sharma Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 460 : (2008) 2 JLJ 55 : (2008) 2 MPHT 472 : (2008) 2 MPJR 81 : (2008) 2 MPLJ 581
High Courts10 Jan 2008
Yogesh Ganore Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 606 : (2008) 1 MPHT 352
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 376
High Courts10 Jan 2008Dismissed
Smt. Choti Bai and Others and Ram Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 2331
Madhya Pradesh Land Revenue Code, 1959 — Section 50
High Courts10 Jan 2008Allowed
Rakesh Chandra Agarwal (L.Rs of deceased Ghanshyam) and others Vs Roopkishore and others
Madhya Pradesh High Court · (2008) 4 MPLJ 505
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts09 Jan 2008Dismissed
State of M.P. Vs Raghuveer Singh and Ors
Madhya Pradesh High Court · (2008) 2 MPJR 177
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2008
Mahesh Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 46 : (2008) 3 MPHT 47
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 167, 482Penal Code, 1860 (IPC) — Section 395
High Courts09 Jan 2008
Champa Pandey and Others Vs Hardayal Singh and Another
Madhya Pradesh High Court · (2008) ILR (MP) 5 : (2008) 4 MPHT 106 : (2008) 3 MPLJ 182
High Courts09 Jan 2008
Factory Manager, Gwalior Rayon and Silk Manufacturing (Weaving) Co. Ltd. Vs Nawab Khan
Madhya Pradesh High Court · (2008) 118 FLR 13 : (2008) 2 LLJ 847
Madhya Pradesh Industrial Relations Act, 1960 — Section 65