High Courts16 Jul 2009
Prafulla Kumar Chaturvedi Vs State of M.P. and another
Madhya Pradesh High Court · (2009) 4 MPLJ 204
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 15(1), 15(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,230 of 2,383
High Courts16 Jul 2009Dismissed
Karuna Chaturvedi (Smt.) and Others Vs Sarojini Agarwal (Smt.) and Others
Madhya Pradesh High Court · AIR 2010 MP 109 : (2009) ILR (MP) 2935 : (2009) 4 MPHT 442 : (2010) 2 MPJR 50 : (2010) 1 MPLJ 90
Criminal Procedure Code, 1973 (CrPC) — Section 96Transfer of Property Act, 1882 — Section 52
High Courts16 Jul 2009Dismissed
Narendra Kumar Chauhan Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 3 MPJR 315
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts15 Jul 2009
Firoz Khan Vs The Secretary, Board of Secondary Education and Others Ku. Vipra Vandani Jain and Others Vs M.P. Board of Secondary Education and Others Ku. Preeti Thakur and Another and Ku. Reena Gond and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2848 : (2009) 4 MPHT 277
Constitution of India, 1950 — Article 226
High Courts15 Jul 2009Allowed
Devmata Educational and Welfare Association Samiti and S.K. Sharma Vs State of M.P. and Another
Madhya Pradesh High Court · (2009) ILR (MP) 3282 : (2009) 5 MPHT 13 : (2010) 1 MPLJ 199
Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 129
High Courts15 Jul 2009Dismissed
Nehru Singh Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 3205
Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Jul 2009
Bajaj Allianz General Insurance Co. Ltd. Vs Sitara and Others
Madhya Pradesh High Court · (2010) ACJ 2145
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 10, 10(2), 173, 2, 3
High Courts14 Jul 2009Dismissed
Ramakant Dubey Vs Smt. Usha Dubey
Madhya Pradesh High Court · (2009) 3 JLJ 313
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151Hindu Marriage Act, 1955 — Section 13, 13(1), 28Penal Code, 1860 (IPC) — Section 498A
High Courts14 Jul 2009
Amrutbai and Others Vs Jabbar and Others
Madhya Pradesh High Court · (2010) ACJ 2336
Motor Vehicles Act, 1988 — Section 147(1), 173
High Courts14 Jul 2009
Resham Bai and others Vs Jabbar and others
Madhya Pradesh High Court · (2009) 4 MPLJ 426
Motor Vehicles Act, 1988 — Section 173
High Courts14 Jul 2009Dismissed
Makhanlal Sariya and Halkara Sariya Vs Rikhiram Gajeshwar Late Tataniya Gajeshwar and Others
Madhya Pradesh High Court · (2009) 07 MP CK 0006
Madhya Pradesh Panchayat Election Rules, 1995 — Rule 73, 74, 75, 77(2), 77(4)
High Courts13 Jul 2009
Rajiv Agnihotri Vs Union of India and others
Madhya Pradesh High Court · (2009) 4 MPLJ 72
Land Acquisition Act, 1894 — Section 17(1), 4, 6
High Courts10 Jul 2009Allowed
Meena Devi and Others Vs Gopiram Pathak and Others
Madhya Pradesh High Court · (2010) ACJ 2359
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 163A
High Courts09 Jul 2009Dismissed
Poorti@ Usha Sharma (Smt.) Vs Vinay Kumar
Madhya Pradesh High Court · (2009) 3 JLJ 33 : (2009) 3 MPLJ 421
Evidence Act, 1872 — Section 112, 4Hindu Marriage Act, 1955 — Section 13, 13(1), 28
High Courts09 Jul 2009
Padma Jatav Vs State of M. P. and Another
Madhya Pradesh High Court · (2010) 1 MPLJ 40
Madhya Pradesh Civil Services (Special Provision For Appointment of Women) Rules, 1997 — Rule 3Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 4(4)
High Courts09 Jul 2009Allowed
State of Madhya Pradesh Vs Bhagwandas and Others
Madhya Pradesh High Court · (2009) 07 MP CK 0078
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts09 Jul 2009Allowed
Kailash Patel Vs Surendra Prasad Modi and Others
Madhya Pradesh High Court · (2009) 4 MPHT 207 : (2009) 3 MPLJ 386
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 39
High Courts08 Jul 2009Allowed
Shailendra Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 07 MP CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376
High Courts07 Jul 2009
Shiv Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2009) 3 CGLJ 23
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 62, 65, 66Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 326
High Courts07 Jul 2009
Shri Digambar Jain Malwa Prantik Sabha Trust Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2011) 198 TAXMAN 301
Income Tax Act, 1961 — Section 18G, 5C, 80G, 80G(1), 80G(2)