CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2008

885 judgments · page 6 of 45

High Courts22 Oct 2008Allowed

Laxmi Narayan @ Pappu Vs State of M.P.

Madhya Pradesh High Court · (2009) 1 JLJ 291 : (2009) 1 MPJR 65

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
Read judgment
High Courts22 Oct 2008

Gultaj Bee Vs Hanif Khan

Madhya Pradesh High Court · (2009) 2 MPJR 191

Criminal Procedure Code, 1973 (CrPC) — Section 121, 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4, 7Waqf Act, 1954 — Section 5, 9
Read judgment
High Courts15 Oct 2008Allowed

Rahul Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) 120 FLR 990 : (2009) ILR (MP) 186 : (2009) 1 JLJ 348 : (2009) 2 MPHT 38 : (2009) 2 MPJR 117 : (2009) 1 MPLJ 426 : (2009) 3 SLJ 176

Hindu Marriage Act, 1955 — Section 16Penal Code, 1860 (IPC) — Section 494Succession Act, 1925 — Section 372
Read judgment
High Courts15 Oct 2008Dismissed

Dwarkalal and Another Vs Government of India

Madhya Pradesh High Court · (2009) 1 MPHT 468 : (2009) 2 MPJR 59

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 59, 61, 67Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 50, 57, 67
Read judgment
High Courts15 Oct 2008Dismissed

Vijay Jaiswal Vs Smt. Nisha Jaiswal

Madhya Pradesh High Court · (2009) ILR (MP) 490 : (2008) 5 MPHT 263 : (2009) 1 MPLJ 222

Hindu Marriage Act, 1955 — Section 12Limitation Act, 1963 — Section 17, 5
Read judgment
High Courts14 Oct 2008Allowed

Kavindra Nath Thakur Vs The State of M.P.

Madhya Pradesh High Court · (2009) ILR (MP) 15 : (2009) 1 MPHT 29 : (2009) 1 MPLJ 604 : (2009) 5 RCR(Criminal) 330

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 294, 332, 353, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Read judgment
High Courts13 Oct 2008Allowed

Rajesh Kumar Vs Rakesh Kumar and Another

Madhya Pradesh High Court · (2009) ILR (MP) 402 : (2009) 3 MPJR 211

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A(3)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63, 65, 66, 67, 74
Read judgment