High Courts26 Aug 2009Dismissed
Sanjay Mishra Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 3462 : (2009) 5 MPHT 359
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 148, 294, 302, 307, 323
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Madhya Pradesh High Court judgments
47,658 judgments · page 1,223 of 2,383
High Courts26 Aug 2009
Balu Singh Vs Sunil Singh
Madhya Pradesh High Court · (2010) 1 BC 246
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Aug 2009Dismissed
Gyaniram Meshram and Others Vs Managing Director, M. P. State Marketing Board, Bhopal and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 646
Constitution of India, 1950 — Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 26, 26(2), 30
High Courts26 Aug 2009
Shobha Mishra and Another Vs Vinod Kumar and Others
Madhya Pradesh High Court · (2010) 2 MPJR 100
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97(2), Order 21 Rule 98, Order 21 Rule 99, 100
High Courts25 Aug 2009Allowed
Israt Jahan (Smt.) Vs Rajia Begum and Others
Madhya Pradesh High Court · AIR 2010 MP 36 : (2009) ILR (MP) 3107 : (2010) 1 MPHT 338 : (2010) 1 MPLJ 50
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts25 Aug 2009Dismissed
Manzoor Ahmed Vs Jaggi Bai and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3111 : (2009) 4 MPHT 347 : (2010) 1 MPJR 8 : (2009) 4 MPLJ 182
High Courts25 Aug 2009Allowed
Omprakash Yadav Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) 2 Crimes 363 : (2010) ILR (MP) 292 : (2009) 5 MPHT 228 : (2010) 1 MPLJ 399 : (2011) 8 RCR(Criminal) 1263
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
High Courts25 Aug 2009Allowed
Baleshwar Dayal Jaiswal Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 111 : (2009) 4 MPLJ 186
Central Provinces and Berar Municipalities Act, 1922 — Section 57(2)Madhya Pradesh Municipalities Act, 1961 — Section 37, 37(2), 41, 41A, 41A(1)
High Courts25 Aug 2009Allowed
Anamika (Smt.) Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 3003 : (2009) 3 JLJ 337
Evidence Act, 1872 — Section 113A, 4Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
High Courts24 Aug 2009Allowed
Smt. Neelam Gandhi Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2010 MP 31
Madhya Pradesh Cable Televisions Network (Exhibition) Rules, 1999 — Rule 11, 9Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 4C
High Courts24 Aug 2009Dismissed
State of Madhya Pradesh Vs Chhotelal Namdeo
Madhya Pradesh High Court · (2009) 08 MP CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 378Essential Commodities Act, 1955 — Section 3, 7
High Courts24 Aug 2009
Vimlabai and Others Vs Sharif Khan and Others
Madhya Pradesh High Court · (2009) 123 FLR 739 : (2009) ILR (MP) 2490 : (2010) 1 JLJ 8 : (2010) 1 LLJ 257 : (2009) 4 MPHT 425 : (2009) 4 MPJR 122 : (2009) 4 MPLJ 453
Contract Act, 1872 — Section 124, 125Motor Vehicles Act, 1988 — Section 146, 147, 149, 95
High Courts24 Aug 2009Disposed Off
Smt. Savita Mihani and Others Vs ITO and Others
Madhya Pradesh High Court · (2009) 08 MP CK 0051
Income Tax Act, 1961 — Section 147, 148
High Courts24 Aug 2009Allowed
Afsar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 1 MPHT 343
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Aug 2009
Kaladevi Shrtvastava Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 4 MPLJ 628
Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 47
High Courts21 Aug 2009Allowed
Amolak Singh Chhabra Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3046 : (2009) 3 JLJ 266 : (2009) 5 MPHT 233 : (2009) 4 MPLJ 212
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts21 Aug 2009Dismissed
Rajesh Singh and Others Vs Manoj Kumar
Madhya Pradesh High Court · AIR 2010 MP 16 : (2009) ILR (MP) 2906 : (2009) 4 MPHT 373 : (2010) 3 MPJR 157 : (2009) 4 MPLJ 458
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227
High Courts21 Aug 2009
Asharfilal Sharma Vs State of M. P. and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 152
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 52(3)
High Courts20 Aug 2009
Budhoo Vs Smt. Chironja Bai and others
Madhya Pradesh High Court · (2010) 2 MPLJ 178
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Aug 2009
Avtar Singh Yadav Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 4 MPLJ 557