High Courts11 Sept 2008Allowed
Rekhchand Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 891 : (2008) 4 MPHT 464
Wild Life (Protection) Act, 1972 — Section 11, 12, 39, 49, 49A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2008
885 judgments · page 9 of 45
High Courts11 Sept 2008Allowed
R.B. Guhe Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2008) 5 MPHT 291
High Courts11 Sept 2008
Ram Abhilash Shukla Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 120 FLR 1191 : (2009) ILR (MP) 648 : (2009) 1 MPHT 401 : (2008) 4 MPLJ 571 : (2009) 2 SLJ 274
Arms Act, 1959 — Section 30Penal Code, 1860 (IPC) — Section 109, 302, 309
High Courts11 Sept 2008Dismissed
Sant Kumar Agrawal Vs Laxmibai National Institute of Physical Education and Others
Madhya Pradesh High Court · (2009) ILR (MP) 144 : (2009) 1 JLJ 223 : (2009) 1 MPHT 446 : (2009) 1 MPLJ 248
Fundamental Rules — Rule 56
High Courts11 Sept 2008Dismissed
Sangita Gupta and Another Vs State of M.P.
Madhya Pradesh High Court · (2009) 1 MPLJ 366
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 39Electricity Act, 2003 — Section 126, 135, 138, 138(l)(b), 140
High Courts10 Sept 2008Dismissed
Raj Kumar Rai Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 203
High Courts10 Sept 2008Dismissed
Girja Shankar and Others Vs Smt. Shanti Bai and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1516
High Courts09 Sept 2008Dismissed
State of M.P. Vs Tidda alias Sonu
Madhya Pradesh High Court · (2008) ILR (MP) 90 : (2008) 5 MPHT 225
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 378Penal Code, 1860 (IPC) — Section 333, 457, 511
High Courts09 Sept 2008Allowed
Ram Kishor Saket Vs The State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 270 : (2008) 4 MPHT 461
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 409, 465
High Courts08 Sept 2008Allowed
Sona Bai (Smt.) Vs State of M.P.
Madhya Pradesh High Court · (2009) 2 MPJR 305
High Courts08 Sept 2008
State of M.P. Vs Chunnilal
Madhya Pradesh High Court · (2009) 2 MPLJ 496
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10
High Courts08 Sept 2008Allowed
K.S. Gaharwar Vs Barkatullah Vishwavidyalaya
Madhya Pradesh High Court · (2009) 1 MPLJ 143
Madhya Pradesh Universities Act, 1973 — Section 6
High Courts08 Sept 2008
Jaswant Bhai Doshi Vs Indore Municipal Corporation and Others
Madhya Pradesh High Court · (2008) ILR (MP) 3137 : (2009) 1 MPHT 442 : (2009) 2 MPLJ 282
Constitution of India, 1950 — Article 300A
High Courts08 Sept 2008Allowed
Kalpana Industries, Indore Vs Kalpana Industries Seva Ayukta Shramikgan, Indore
Madhya Pradesh High Court · (2009) 2 MPLJ 491
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 17, 17A, 17A(1), 17A(4)
High Courts08 Sept 2008Allowed
Sonabai Ratanlal Sankla Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 2 MPLJ 83
High Courts05 Sept 2008
Smt. Godawari Shridhar Vs Union Bank of India and Another
Madhya Pradesh High Court · AIR 2009 MP 13 : (2008) ILR (MP) 2918 : (2009) 1 JLJ 117 : (2008) 5 MPHT 65 : (2008) 4 MPLJ 556
COMPANIES ACT, 1956 — Section 76Constitution of India, 1950 — Article 123Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13
High Courts05 Sept 2008Dismissed
Chandra Prakash Soni Vs Dwarka Prasad Soni and Others
Madhya Pradesh High Court · (2009) ILR (MP) 370 : (2008) 5 MPHT 296 : (2009) 2 MPJR 260 : (2009) 1 MPLJ 200 : (2009) 106 RD 175
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17
High Courts05 Sept 2008Allowed
Babulal Birla (dead) through L.Rs. Smt. Krishna Devi and Others Vs Ram Prakash Sharma
Madhya Pradesh High Court · (2008) ILR (MP) 2646 : (2009) 1 JLJ 54 : (2009) 3 MPHT 139 : (2008) 4 MPLJ 470
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(f)
High Courts05 Sept 2008Allowed
Amarchand Bawaria Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2009 MP 353 : (2008) ILR (MP) 3132 : (2008) 4 MPLJ 324
Right to Information Act, 2005 — Section 27(2)(b), 6
High Courts04 Sept 2008Allowed
Radheshyam Saini Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 349