High Courts22 Jun 2009Allowed
K.D. Wires P. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2009) 319 ITR 359 : (2010) 187 TAXMAN 257
Income Tax Act, 1961 — Section 260A, 260A(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,233 of 2,383
High Courts19 Jun 2009Dismissed
Ramla Rusiya (Smt.) Vs State of M.P. and Another
Madhya Pradesh High Court · (2009) 4 MPHT 205 : (2010) 1 MPJR 153 : (2009) 4 MPLJ 638 : (2009) 3 MPLJ 614
Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 4
High Courts19 Jun 2009
Smt. Sushila Devi and Others Vs Registrar, High Court of M.P. and Others
Madhya Pradesh High Court · (2011) ACJ 63 : AIR 2009 MP 260
Constitution of India, 1950 — Article 21, 226, 32
High Courts19 Jun 2009Allowed
Angad Singh Rathore Vs State of M. P. and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 171
High Courts18 Jun 2009Allowed
Pratap Singh and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 06 MP CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 34, 498A
High Courts18 Jun 2009Allowed
Sumati Jain, Jinendra Kumar, Surendra Kumar and Anand Kumar All sons of Bhikamchand Jain Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 2731 : (2009) 3 MPHT 495
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114
High Courts17 Jun 2009
Radharani Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) CriLJ 1136 : (2010) 7 RCR(Criminal) 497
Penal Code, 1860 (IPC) — Section 302
High Courts17 Jun 2009Allowed
Uma Dubey Vs Roopesh Kumar Makkar
Madhya Pradesh High Court · (2010) 2 BC 223 : (2009) ILR (MP) 3452 : (2009) 4 MPLJ 149 : (2010) 1 RCR(Criminal) 337
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jun 2009
Raj Kumar Agrawal alias Rajju Vs Ku. Sadhna and Others
Madhya Pradesh High Court · (2010) ACJ 2286 : (2009) 5 MPHT 199 : (2010) 1 MPLJ 184
High Courts16 Jun 2009
Ashok Kumar Yadav and Others Vs The State of M.P.
Madhya Pradesh High Court · (2009) 06 MP CK 0023
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts16 Jun 2009Allowed
Rammilan Vs Khelloo and Others
Madhya Pradesh High Court · (2009) 06 MP CK 0021
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts16 Jun 2009Dismissed
Champat Giri Vs Ramdayal and Another
Madhya Pradesh High Court · (2009) ILR (MP) 2630 : (2009) 2 JLJ 348 : (2009) 4 MPHT 285 : (2009) 3 MPJR 90 : (2009) 3 MPLJ 395
Evidence Act, 1872 — Section 167Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 33, 35, 36, 38, 39
High Courts15 Jun 2009Allowed
Ankur Seeds P. Ltd. Vs Deputy Commissioner, Commercial Tax
Madhya Pradesh High Court · (2010) 33 VST 62
Constitution of India, 1950 — Article 227
High Courts28 May 2009
Gujrat Ambuja Proteins Limited Vs Rajeev Khandelwal and Others
Madhya Pradesh High Court · (2010) 1 BC 102
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts22 May 2009
S.K. Tripathi Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2567 : (2009) 3 MPHT 504
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 28A
High Courts15 May 2009
Gaya Prasad Yadav and another Vs State of M.P.
Madhya Pradesh High Court · (2009) 3 MPLJ 608
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 325, 34
High Courts15 May 2009Allowed
Arvind Techno Engineers Private Limited Vs Indore Development Authority and Others
Madhya Pradesh High Court · (2011) 1 BC 87
High Courts15 May 2009Dismissed
Ku. Rashmi Khedle and Ku. Ajita Khedle Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2563 : (2009) 5 MPHT 55 : (2009) 3 MPLJ 359
High Courts15 May 2009
Pardeshi @ Peetambhar and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 2706 : (2009) 3 JLJ 183
Penal Code, 1860 (IPC) — Section 308, 34
High Courts15 May 2009Dismissed
Tara Chand Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 05 MP CK 0041
Essential Commodities Act, 1955 — Section 3, 7