High Courts28 Aug 2009
Santosh Vs State of M.P.
Madhya Pradesh High Court · (2010) 1 MPHT 113
Penal Code, 1860 (IPC) — Section 354, 376, 511
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,222 of 2,383
High Courts28 Aug 2009
Munshi Singh Vs Nagar Panchayat
Madhya Pradesh High Court · (2009) 123 FLR 743 : (2009) ILR (MP) 2748 : (2009) 3 JLJ 258 : (2009) 4 LLJ 681 : (2009) 4 MPHT 352 : (2009) 4 MPJR 108 : (2009) 4 MPLJ 57
Industrial Disputes Act, 1947 — Section 25F
High Courts28 Aug 2009Allowed
Fairdeal Corporation Vs Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2011) 40 VST 141
Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 68
High Courts28 Aug 2009
Vimlabai and others Vs Sharif Khan and others
Madhya Pradesh High Court · (2009) 123 FLR 739
motor Vehicles Act, 1988 — Section 147
High Courts27 Aug 2009Allowed
Kurupneth Keshwan Ravindran Vs State of M. P. and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 424
Constitution of India, 1950 — Article 226, 227
High Courts27 Aug 2009
Nekram Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 4 MPLJ 562
High Courts27 Aug 2009Dismissed
Sunil Kumar Saxena Vs Holy Cross Ashram Higher Secondary School and Others
Madhya Pradesh High Court · (2010) ILR (MP) 29 : (2010) 1 JLJ 221 : (2009) 5 MPHT 364 : (2010) 1 MPJR 24 : (2009) 4 MPLJ 641 : (2010) 5 SLR 136
Constitution of India, 1950 — Article 12, 14, 16, 19, 226
High Courts27 Aug 2009Allowed
Ram Kishan Dwivedi Vs Rohni Prasad Tiwari and Others
Madhya Pradesh High Court · (2010) ILR (MP) 123 : (2009) 5 MPHT 38 : (2009) 4 MPLJ 676
Civil Procedure Code, 1908 (CPC) — Section 151Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2
High Courts27 Aug 2009Allowed
Uma Verma and Suresh Kumar Vs State of M.P.
Madhya Pradesh High Court · (2009) 4 MPHT 430
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
High Courts27 Aug 2009Allowed
Jorawar Singh Vs Prakash Chandra and Another
Madhya Pradesh High Court · (2009) 5 MPHT 315 : (2010) 1 MPLJ 555
Civil Procedure Code, 1908 (CPC) — Section 141, 151
High Courts27 Aug 2009Dismissed
M.P. Housing Board Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3334 : (2010) 1 MPHT 244 : (2010) 1 MPLJ 21
Land Acquisition Act, 1894 — Section 4, 50(2), 6
High Courts27 Aug 2009
U.P. Sharma Vs Jabalpur Corporation and Others
Madhya Pradesh High Court · (2010) ILR (MP) 231 : (2010) 5 MPHT 59
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 21, 47Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts27 Aug 2009
Pratap Singh Vs Ramratan
Madhya Pradesh High Court · (2010) 2 MPJR 44
Criminal Procedure Code, 1973 (CrPC) — Section 161Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139Penal Code, 1860 (IPC) — Section 209, 210, 406, 419, 420
High Courts27 Aug 2009
Mukesh Mehta Vs Archana Gandhi and Another
Madhya Pradesh High Court · (2010) 1 BC 108
Income Tax Act, 1961 — Section 269SSNegotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Aug 2009Allowed
Mamta and Another Vs Vedprakash Sharma and Others
Madhya Pradesh High Court · (2010) ACJ 1975
Motor Vehicles Act, 1988 — Section 166
High Courts27 Aug 2009Dismissed
Kranthi Constructions (M/s) and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 4 MPJR 72
High Courts27 Aug 2009Dismissed
Nekram Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 124 FLR 377
High Courts26 Aug 2009Allowed
Maganlal Jain Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 5 MPHT 187 : (2009) 4 MPLJ 340
Madhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 3, 3(2)
High Courts26 Aug 2009Allowed
Praful Kasekar Vs Airport Authority of India and Another
Madhya Pradesh High Court · (2010) 124 FLR 906 : (2009) 4 MPHT 435 : (2010) 1 MPLJ 95
Constitution of India, 1950 — Article 136, 226, 227Penal Code, 1860 (IPC) — Section 279, 304A
High Courts26 Aug 2009
Mohd. Ismail Khan Vs Madhya Pradesh Raod Transport Corporation and Another
Madhya Pradesh High Court · (2009) ILR (MP) 3115 : (2010) 1 JLJ 272 : (2009) 5 MPHT 348 : (2010) 1 MPJR 12 : (2010) 1 MPLJ 346
Land Acquisition Act, 1894 — Section 18, 28A, 37Road Transport Corporations Act, 1950 — Section 3, 36, 45, 6