High Courts07 Jul 2009
Banu Bai and Others Vs Sewa Ram and Others
Madhya Pradesh High Court · (2011) ACJ 20
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,231 of 2,383
High Courts07 Jul 2009Allowed
Rajesh Ahirwar Vs Principal Secretary, Health Department and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2590 : (2010) 1 JLJ 89 : (2009) 4 MPLJ 387
High Courts07 Jul 2009
Shiv Singh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 4217 : (2009) 3 JLJ 118 : (2009) 3 MPJR 329 : (2010) 7 RCR(Criminal) 536
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 2009Dismissed
Pawan Kumar Jain Vs Union of India (UOI)
Madhya Pradesh High Court · (2010) 1 MPHT 204
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts07 Jul 2009Allowed
Ram Milan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 07 MP CK 0046
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts07 Jul 2009
Shiv Charan alias Shweta and Others Vs The State of M.P.
Madhya Pradesh High Court · (2009) 4 MPHT 140
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts07 Jul 2009
Vijay Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2009) 4 MPHT 306 : (2009) 4 MPLJ 666
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts07 Jul 2009Dismissed
Pawan Kumar Jain Vs Union of India
Madhya Pradesh High Court · (2009) ILR (MP) 2464 : (2010) 1 MPLJ 409
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts06 Jul 2009Allowed
Raman Kumar Vs Bhawna (Smt.)
Madhya Pradesh High Court · (2009) ILR (MP) 44 : (2009) 3 JLJ 131 : (2009) 5 MPHT 170 : (2009) 3 MPJR 277
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 28Penal Code, 1860 (IPC) — Section 498A
High Courts06 Jul 2009
S. Kumars Tyre Manufacturing Company Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2009) 227 CTR 181
Income Tax Act, 1961 — Section 234B, 256, 32, 43, 54E
High Courts06 Jul 2009Dismissed
Ganesh Pasi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 07 MP CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 161, 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts03 Jul 2009Dismissed
Dr. Satish Menon Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2009 MP 185 : (2009) ILR (MP) 2583 : (2009) 4 MPHT 10 : (2009) 3 MPLJ 323 : (2009) 3 MPLJ 322
Constitution of India, 1950 — Article 14, 15, 16, 19, 226Penal Code, 1860 (IPC) — Section 497
High Courts03 Jul 2009
M. Ishaq M. Gulam Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 511 : (2010) 35 VST 543
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Madhya Pradesh Commercial Tax Act, 1994 — Section 66, 70
High Courts03 Jul 2009Dismissed
Divisional Forest Officer, Forest Division and Another Vs Mathura Prasad Yadav
Madhya Pradesh High Court · (2011) 128 FLR 1014
Industrial Disputes Act, 1947 — Section 25F
High Courts02 Jul 2009Dismissed
Vijay Prakash Chaturvedi Vs Preeti Chaturvedi
Madhya Pradesh High Court · (2009) ILR (MP) 3158 : (2009) 3 MPJR 154
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts02 Jul 2009Dismissed
State of M.P. Vs Dr. Ramlakhan Singh and Others Dr. Mangal and Dr. Ramlakhan Singh Vs State of M.P.
Madhya Pradesh High Court · (2010) CriLJ 1574 : (2009) ILR (MP) 2455 : (2009) 3 JLJ 173 : (2009) 5 MPHT 332 : (2010) 5 RCR(Criminal) 187
Penal Code, 1860 (IPC) — Section 193, 304A
High Courts02 Jul 2009
Rakesh Kumar Naik Vs State of M.P. and Another
Madhya Pradesh High Court · (2009) ILR (MP) 2576 : (2009) 3 MPJR 83
Constitution of India, 1950 — Article 14, 16, 19
High Courts01 Jul 2009Allowed
Rajat Cements Pvt. Ltd. Vs State of M.P. and Another
Madhya Pradesh High Court · (2009) 3 JLJ 257 : (2010) 2 MPJR 75 : (2009) 4 MPLJ 418
Electricity Act, 1910 — Section 24Madhya Pradesh Electricity Supply Code, 2004 — Clause 4.17Madhya Pradesh Land Revenue Code, 1959 — Section 147
High Courts01 Jul 2009Allowed
Mohd. Shamim and Others Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 3201 : (2009) 4 MPHT 449
Essential Commodities Act, 1955 — Section 12A, 3, 7, 8Penal Code, 1860 (IPC) — Section 407