CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2009

847 judgments · page 34 of 43

High Courts20 Mar 2009

Jitendra and Others Vs State of M.P.

Madhya Pradesh High Court · (2009) 120 FLR 75 : (2009) ILR (MP) 43 : (2009) 4 MPHT 175

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A
Read judgment
High Courts20 Mar 2009

Muzaffar Ali Vs Central Narcotic Bureau

Madhya Pradesh High Court · (2009) ILR (MP) 1502 : (2009) 3 MPHT 490

Criminal Procedure Code, 1973 (CrPC) — Section 243, 311Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 52A, 76, 9Prevention of Food Adulteration Act, 1954 — Section 13
Read judgment
High Courts20 Mar 2009Allowed

Padam Chand and Others Vs Ashok and Others

Madhya Pradesh High Court · (2009) ILR (MP) 1099 : (2009) 2 JLJ 20 : (2009) 2 MPLJ 559

Arbitration Act, 1940 — Section 14, 14(2), 17, 18, 30Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
Read judgment
High Courts19 Mar 2009

Pradeep Jain Vs Mangilal Bhil and Others

Madhya Pradesh High Court · (2009) 2 MPJR 163

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 149(1), 149(2), 66, 66(1), 66(3)Motor Vehicles Act, 1988 — Section 66(1), 66(3), 96(2)
Read judgment
High Courts19 Mar 2009Allowed

Smt. Manita Jaiwar Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) ILR (MP) 3067 : (2009) 2 JLJ 333 : (2009) 3 MPHT 70 : (2009) 3 MPLJ 370

Constitution of India, 1950 — Article 14Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40, 40(1)
Read judgment
High Courts18 Mar 2009Dismissed

Sanjeev Meena Vs State of M.P. and Another

Madhya Pradesh High Court · (2009) CriLJ 2465 : (2009) ILR (MP) 1531 : (2009) 3 MPJR 307 : (2009) 2 MPLJ 546 : (2009) 5 RCR(Criminal) 473

Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 122, 224, 302
Read judgment
High Courts18 Mar 2009

Jagdish Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2009) 2 MPJR 317

Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 32A, 8Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts17 Mar 2009Dismissed

Dilip Kumar Vs Vijay Bahadur Singh and Others

Madhya Pradesh High Court · AIR 2009 MP 165 : (2009) ILR (MP) 1408 : (2009) 2 JLJ 276 : (2009) 4 MPHT 326 : (2010) 1 MPJR 211 : (2009) 3 MPJR 118 : (2009) 2 MPLJ 587

Transfer of Property Act, 1882 — Section 52
Read judgment