High Courts05 Nov 2008Allowed
Kavita and Another Vs Narayan Singh and Others
Madhya Pradesh High Court · (2010) ACJ 1104
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2008
885 judgments · page 5 of 45
High Courts05 Nov 2008Dismissed
K.N. Shukla Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2009) ILR (MP) 430 : (2009) 1 MPHT 128 : (2009) 1 MPJR 126
Constitution of India, 1950 — Article 2, 226, 245, 246, 3
High Courts05 Nov 2008
Mohd. Hasib Vs Rubina
Madhya Pradesh High Court · (2009) ILR (MP) 597 : (2009) 1 MPHT 58 : (2009) 1 MPJR 29
Criminal Procedure Code, 1973 (CrPC) — Section 421, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts05 Nov 2008
Jitendra Singh Kushwaha Vs Bhajan Lal Rai
Madhya Pradesh High Court · (2010) 2 MPJR 159
Criminal Procedure Code, 1973 (CrPC) — Section 200, 460, 461, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Nov 2008Allowed
Sumitra Bai and another Vs Shyam Lal Sen and others
Madhya Pradesh High Court · (2009) 2 MPLJ 88
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 9 Rule 13
High Courts04 Nov 2008Dismissed
Ambaram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 1059 : (2009) ILR (MP) 866 : (2009) 1 MPHT 134
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 342, 376, 502, 506
High Courts04 Nov 2008Dismissed
Kailash Chand Munyar and Others Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2009) 1 MPHT 39
Constitution of India, 1950 — Article 226
High Courts04 Nov 2008
Sunita Agrawal and Another Vs Ishak Khan and Others
Madhya Pradesh High Court · (2009) ACJ 2442
Motor Vehicles Act, 1988 — Section 173
High Courts04 Nov 2008Dismissed
Narbada Prasad Agrawal Vs Tarun Bhawasar
Madhya Pradesh High Court · (2009) ILR (MP) 1255 : (2009) 1 MPLJ 176
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 17(3)Stamp Act, 1899 — Section 33, 35, 35(a)
High Courts04 Nov 2008
Sumitra Bai and Another Vs Shyam Lal Sen and Others
Madhya Pradesh High Court · (2009) ILR (MP) 495 : (2009) 1 MPJR 199
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 5 Rule 15, Order 9 Rule 13
High Courts04 Nov 2008Allowed
Chhaabilal and Another Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 536 : (2009) 1 JLJ 167
Criminal Procedure Code, 1973 (CrPC) — Section 157, 311, 374(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Nov 2008
Farzana Begum and Others Vs National Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2009) ACJ 2721
High Courts03 Nov 2008Dismissed
Suresh Kumar Agrawal and Others Vs Baluram (Deceased) through L.Rs. and Another
Madhya Pradesh High Court · (2009) ILR (MP) 706 : (2009) 1 MPHT 212 : (2009) 3 MPJR 56 : (2009) 2 MPLJ 198
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 45Limitation Act, 1963 — Section 5
High Courts24 Oct 2008Dismissed
State of Madhya Pradesh and Others Vs Ghanshyam Swaroop Sharma
Madhya Pradesh High Court · (2009) 120 FLR 194 : (2009) 1 MPHT 173 : (2009) 2 MPLJ 263
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts24 Oct 2008Allowed
Prabhunai Vs State of M.P.
Madhya Pradesh High Court · (2009) 1 MPJR 98
Criminal Procedure Code, 1973 (CrPC) — Section 317, 446, 446(1), 446(2), 449
High Courts24 Oct 2008Allowed
Hari and Others Vs State of M.P.
Madhya Pradesh High Court · (2008) 10 MP CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 294, 34, 436
High Courts24 Oct 2008
Commissioner of Sales Tax Vs Central India Soya Products Pvt. Ltd.
Madhya Pradesh High Court · (2008) 5 MPHT 413
Madhya Pradesh General Sales Tax Act, 1958 — Section 14A, 44
High Courts24 Oct 2008Dismissed
Imrat Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 1 MPHT 86
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 162, 173, 302Criminal Procedure Code, 1973 (CrPC) — Section 162, 374
High Courts23 Oct 2008
Ramkrishna Pandey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 2 MPHT 164
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
High Courts23 Oct 2008Dismissed
State of M.P. Vs Shri Bhanu Pratap Singh
Madhya Pradesh High Court · (2009) ILR (MP) 1249 : (2009) 1 MPHT 33
Forest Act, 1927 — Section 30, 32, 33, 52