High Courts26 Sept 2008Allowed
Jagdish Laldas Badole Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) 5 MPHT 268
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 374Prevention of Corruption Act, 1988 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2008
885 judgments · page 7 of 45
High Courts26 Sept 2008Dismissed
Santosh Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 5 MPHT 278 : (2008) 4 MPLJ 600
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 11, 12, 3, 8
High Courts26 Sept 2008Allowed
Bhavanraj Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 1 MPHT 370
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Sept 2008Dismissed
Smt. Shabana Bano Vs Imran Khan
Madhya Pradesh High Court · (2009) ILR (MP) 276 : (2009) 1 JLJ 106 : (2009) 1 MPHT 516 : (2009) 1 MPLJ 376 : (2009) 2 RCR(Criminal) 349
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 3Family Courts Act, 1984 — Section 3, 4, 7, 8
High Courts25 Sept 2008Allowed
Vinod Dixit Vs Satish Mishra and others
Madhya Pradesh High Court · (2009) 2 MPLJ 150
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
High Courts25 Sept 2008Dismissed
Lallu Kol Vs State of M.P. and others
Madhya Pradesh High Court · (2009) ILR (MP) 675 : (2008) 4 MPLJ 418
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69, 69(1)
High Courts25 Sept 2008Dismissed
Narayan Prasad Pandey Vs Dr. Hari Singh Gour Vishwavidyalaya and Another
Madhya Pradesh High Court · (2009) 1 MPHT 25 : (2008) 4 MPLJ 629
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 37
High Courts25 Sept 2008Dismissed
Abdul Hasan Qureshi and Smt. Rani Chandra Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 165 : (2009) 1 JLJ 320 : (2009) 1 MPHT 322 : (2009) 3 MPJR 199 : (2008) 4 MPLJ 546
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 91
High Courts25 Sept 2008Allowed
Trilokinath Agrawal and Another Vs Shivraj and Others
Madhya Pradesh High Court · (2009) ACJ 2387
Motor Vehicles Act, 1988 — Section 173
High Courts25 Sept 2008Dismissed
Smt. Manjula Dayre Vs State of M.P.
Madhya Pradesh High Court · (2008) 5 MPHT 284 : (2009) 1 MPLJ 57
High Courts24 Sept 2008Dismissed
Municipal Corporation, Bhopal Vs Mohd. Yunus
Madhya Pradesh High Court · (2009) 1 MPLJ 282
Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 227
High Courts24 Sept 2008Allowed
Jagdish Rathi Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 2 MPLJ 458
High Courts24 Sept 2008
Smt. Annapurna Dubey Vs Champalal @ Chaua and Another
Madhya Pradesh High Court · (2009) ILR (MP) 28 : (2009) 1 MPHT 144 : (2009) 3 MPJR 130 : (2009) 2 MPLJ 258
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts24 Sept 2008
Jagdish Rathi Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPJR 311
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 18
High Courts23 Sept 2008Allowed
Smt. Laxmi Sarda Vs Khushal Chand Khimji and Company and Others
Madhya Pradesh High Court · (2008) 5 MPHT 428 : (2009) 1 MPJR 101 : (2009) 1 MPLJ 643
Civil Procedure Code, 1908 (CPC) — Section 39
High Courts23 Sept 2008Dismissed
Ashok Kumar Goyal and Others Vs Income Tax Settlement Commission and Others
Madhya Pradesh High Court · (2008) 220 CTR 274 : (2008) ILR (MP) 3161 : (2009) 1 MPHT 225 : (2009) 1 MPLJ 151 : (2009) 178 TAXMAN 354
Income Tax Act, 1961 — Section 132, 245C, 245D, 245H, 245HA
High Courts23 Sept 2008Dismissed
Satyarath Prakash Agrawal Vs State of M.P. and others
Madhya Pradesh High Court · (2009) ILR (MP) 923 : (2008) 4 MPLJ 485
Madhya Pradesh Municipal Corporation Act, 1956 — Section 19BMadhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts23 Sept 2008Allowed
M.J. Engineering Works (P) Ltd. Vs Bharat Heavy Electrical Ltd. Bhopal
Madhya Pradesh High Court · (2009) ILR (MP) 580 : (2009) 1 MPJR 20
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 13(4)
High Courts23 Sept 2008Dismissed
Ashok Noronha Vs M.A. Khan and Others
Madhya Pradesh High Court · (2009) 1 MPJR 135
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 2, 20, 20(1), 9Madhya Pradesh General Clauses Act, 1957 — Section 16, 314
High Courts23 Sept 2008Dismissed
Satyarath Prakash Agrawal Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPJR 212
Constitution of India, 1950 — Article 173, 191, 192, 193, 226Dowry Prohibition Act, 1961 — Section 3, 4Madhya Pradesh Local Authorities (Electoral Offences) Act, 1964 — Section 10, 11