High Courts21 Jan 2009Allowed
Gaurav Technica India Pvt. Ltd. Vs Municipal Corporation
Madhya Pradesh High Court · (2009) ILR (MP) 1647 : (2009) 2 MPHT 262 : (2009) 3 MPLJ 554
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2009
847 judgments · page 41 of 43
High Courts21 Jan 2009
Sitabai and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 843 : (2009) 2 JLJ 343 : (2009) 2 MPHT 442 : (2009) 1 MPLJ 616
Land Acquisition Act, 1894 — Section 11, 18, 4, 54
High Courts21 Jan 2009Dismissed
M.P. Urja Vikas Nigam Ltd. and Others Vs Santosh Kumar Dubey and Others Deepak Singh Raghuwanshi and Others Vs M.P. Urja Vikas Nigam Ltd. and Others
Madhya Pradesh High Court · (2009) 121 FLR 509 : (2009) ILR (MP) 1928 : (2009) 3 LLJ 634 : (2009) 1 MPHT 535 : (2009) 1 MPLJ 552
Industrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts21 Jan 2009Allowed
Sitabai Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 616
Land Acquisition Act, 1894 — Section 11, 4, 54
High Courts21 Jan 2009Dismissed
M.P. Urja Vikas Nigam Ltd. and Others Vs Santosh Kumar Dubey and Others etc. etc.
Madhya Pradesh High Court · (2009) 2 CGLJ 17
Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 29NMadhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts20 Jan 2009Dismissed
Gulam Hussain and Another Vs Arsahad lqbal and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1642 : (2009) 2 JLJ 367
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, Order 23 Rule 3, 151, 96(1)
High Courts20 Jan 2009Dismissed
M.P. Urja Vikas Nigam Ltd. Vs Santosh Kumar Dubey
Madhya Pradesh High Court · (2009) 121 FLR 509
Industrial Disputes Act, 1947 — Section 2(oo), 25B, 25F, 29NMadhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts20 Jan 2009
Ram Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 3 MPJR 38
Essential Commodities Act, 1955 — Section 3, 7Evidence Act, 1872 — Section 27
High Courts20 Jan 2009
Sheikh Sultan and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 1827 : (2009) ILR (MP) 1769 : (2009) 2 MPHT 78 : (2010) 6 RCR(Criminal) 691
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts20 Jan 2009
Gordhan Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 894 : (2009) 4 MPHT 202
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts19 Jan 2009
State of M.P. and Others Vs H.R. Kanaskar H.R. Kanaskar Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPJR 164
High Courts19 Jan 2009Allowed
Dr. Arvind Vs Mannalal
Madhya Pradesh High Court · (2009) ILR (MP) 1075 : (2009) 4 MPHT 197 : (2009) 1 MPLJ 620
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts19 Jan 2009Allowed
Baje @ Baje Singh Vs Ayub Karim and Another
Madhya Pradesh High Court · (2009) 121 FLR 514 : (2009) ILR (MP) 1073 : (2009) 2 MPHT 336 : (2009) 3 MPJR 175 : (2009) 1 MPLJ 582
Employees Compensation Act, 1923 — Section 10, 30
High Courts19 Jan 2009Allowed
Smt. Geeta Mishra and Another Vs Krishna Mohan Mishra
Madhya Pradesh High Court · (2009) ILR (MP) 1638 : (2009) 2 MPHT 64 : (2009) 3 MPLJ 524
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts19 Jan 2009Allowed
Sanwar Aalam @ Sarware Khan Vs Arun Kumar Chog and Others
Madhya Pradesh High Court · (2010) 1 MPHT 374 : (2009) 1 MPLJ 584
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 337, 437
High Courts16 Jan 2009Allowed
Madhya Pradesh Housing Board and Another Vs K.V. Shrivastava
Madhya Pradesh High Court · (2009) ILR (MP) 1589 : (2009) 2 MPHT 256 : (2009) 4 SLR 501
Constitution of India, 1950 — Article 226
High Courts16 Jan 2009Dismissed
Jitendra Yadav and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2009 MP 92 : (2009) ILR (MP) 771
Constitution of India, 1950 — Article 226
High Courts16 Jan 2009Dismissed
Anita @ Anisa Kasve and another Vs Dharmendra and others
Madhya Pradesh High Court · (2009) 2 MPLJ 96
High Courts15 Jan 2009Allowed
Pravesh Vs State of M.P.
Madhya Pradesh High Court · (2009) 1 JLJ 23 : (2009) 3 MPJR 69
Evidence Act, 1872 — Section 113A, 4Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts15 Jan 2009Dismissed
Azmatullah Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1311 : (2009) 3 MPHT 122 : (2009) 1 MPJR 258 : (2009) 1 MPLJ 575
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 14States Reorganisation Act, 1956 — Section 51