High Courts01 Jul 2009Dismissed
Municipal Corporation, Bhopal Vs Smt. Lalita Bai and others
Madhya Pradesh High Court · (2009) 122 FLR 763
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,232 of 2,383
High Courts30 Jun 2009Dismissed
Sahibram Dhingra (died) through L.R. Narendra Dhingra Vs Shivshankar Goyal
Madhya Pradesh High Court · (2009) ILR (MP) 3151 : (2009) 3 JLJ 112 : (2009) 4 MPHT 148 : (2009) 3 MPJR 77 : (2009) 3 MPLJ 445
Evidence Act, 1872 — Section 65, 66
High Courts30 Jun 2009
Nagar Panchayat Vs Shanti Bai and Others
Madhya Pradesh High Court · (2009) ILR (MP) 49 : (2010) 1 MPHT 356 : (2009) 3 MPJR 301 : (2009) 3 MPLJ 418
Madhya Pradesh Land Revenue Code, 1959 — Section 107, 107(5), 257(f)
High Courts30 Jun 2009
Aman Trading Company, Modi Sales Corporation, Sharma Cloth Store and Kaptan Singh Kori Vs Vyavisayik Evam Audhyogik Sahakari Bank and Another Bhagwati Food Production Vs The Trade and Industrial Co-operative Bank Ltd.
Madhya Pradesh High Court · (2009) ILR (MP) 2830 : (2009) 4 MPHT 472 : (2009) 4 MPJR 55 : (2009) 4 MPLJ 351
Banking Regulation Act, 1949 — Section 5, 56Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2
High Courts30 Jun 2009
Guruji Seva Nyas, Indore Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 4 MPLJ 363
Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 12Madhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 19
High Courts30 Jun 2009Allowed
Idris Beg and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) 1 MPHT 304
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 147, 149, 302, 325
High Courts29 Jun 2009Dismissed
Shyamlal and Others Vs Babulal and Others
Madhya Pradesh High Court · (2010) ILR (MP) 225 : (2010) 4 MPHT 419 : (2009) 4 MPJR 134 : (2009) 3 MPLJ 501
High Courts29 Jun 2009Dismissed
Board of Secondary Education, Bhopal Vs Rakesh Kewat and Another
Madhya Pradesh High Court · (2010) ILR (MP) 3 : (2010) 1 MPLJ 181
Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts26 Jun 2009
Faguwa Vs State of M.P.
Madhya Pradesh High Court · (2009) 3 MPJR 105
Penal Code, 1860 (IPC) — Section 302
High Courts26 Jun 2009Dismissed
Board of Secondary Education Vs Rakesh Kewat and Another
Madhya Pradesh High Court · (2009) 5 MPHT 178
Constitution of India, 1950 — Article 226
High Courts26 Jun 2009Allowed
Samandar Singh Dhakad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 3708 : (2010) 2 Crimes 90 : (2011) 7 RCR(Criminal) 1507
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 302, 311, 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts26 Jun 2009Allowed
Mohd. Rafiq Qureshi, Jaspal Singh Arora and Mragendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2010) 1 MPJR 319
Arms Act, 1959 — Section 25, 27, 3, 4, 5Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts26 Jun 2009
Mahendra Singh and others Vs Union of India and others
Madhya Pradesh High Court · (2009) 4 MPLJ 261
High Courts25 Jun 2009
Commissioner of Income Tax Vs Doris Educational and Commercial Services P. Ltd.
Madhya Pradesh High Court · (2011) 332 ITR 528
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 260A, 260A(4)
High Courts25 Jun 2009Dismissed
Universal Cables Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2010) 191 TAXMAN 370
Income Tax Act, 1961 — Section 192, 194, 194A, 2, 200
High Courts24 Jun 2009
Vishnu Kol Jeevan Kol Vs The State of Madhya Pradesh thr. P.S. Kuthala
Madhya Pradesh High Court · (2009) 06 MP CK 0022
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts23 Jun 2009Allowed
Rambhajan and Others Vs State of M.P.
Madhya Pradesh High Court · (2009) CriLJ 4745 : (2010) 6 RCR(Criminal) 642
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts23 Jun 2009Dismissed
Kanhaiyalal Choudhary (since deceased) through Prakash Choudhary (L.R) Vs State of M.P.
Madhya Pradesh High Court · (2009) 06 MP CK 0019
Penal Code, 1860 (IPC) — Section 218, 29, 30, 415, 463Prevention of Corruption Act, 1988 — Section 13, 7
High Courts22 Jun 2009
Kuldeep Singh Jat Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) CriLJ 166 : (2010) 2 Crimes 389
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 20(i), 8
High Courts22 Jun 2009Dismissed
Commissioner of Income Tax Vs Dawoodi Bohra Jamat
Madhya Pradesh High Court · (2009) 226 CTR 291 : (2009) 317 ITR 342 : (2009) 184 TAXMAN 222
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 11, 12, 12A, 12AA, 13