High Courts15 May 2009Dismissed
Santsharan and Others Vs The State of M.P.
Madhya Pradesh High Court · (2009) 05 MP CK 0040
Penal Code, 1860 (IPC) — Section 148, 149, 324, 342
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,234 of 2,383
High Courts15 May 2009Dismissed
Shantilal Vs Vijay Kumar
Madhya Pradesh High Court · (2010) 1 BC 116 : (2009) 4 MPHT 489 : (2009) 3 MPLJ 341 : (2009) 3 MPLJ 340
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 74Stamp Act, 1899 — Section 2(5)(b), 5
High Courts15 May 2009Dismissed
Bharat Prasad Shukla Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 3 MPJR 133
Constitution of India, 1950 — Article 226, 227
High Courts15 May 2009
Hubbilal @ Maniklal Yadav and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 05 MP CK 0037
Penal Code, 1860 (IPC) — Section 147, 149, 323, 324
High Courts15 May 2009Allowed
Mohanlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 05 MP CK 0036
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts15 May 2009Allowed
Smt. Sunita Himmatramka Vs Northern Coal Fields Ltd. and Another
Madhya Pradesh High Court · (2009) 05 MP CK 0030
Constitution of India, 1950 — Article 226
High Courts15 May 2009Dismissed
Commissioner of Income Tax Vs Garg Trading Co.
Madhya Pradesh High Court · (2009) 183 TAXMAN 272
Income Tax Act, 1961 — Section 206C, 260A, 44AC
High Courts15 May 2009Dismissed
Dr. Surendra Singh Patel and Others Vs State and Others
Madhya Pradesh High Court · (2009) 05 MP CK 0028
High Courts15 May 2009Dismissed
Ashok Kumar Sahu Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 4 MPHT 209 : (2009) 2 MPJR 351 : (2009) 4 MPLJ 572
Madhya Pradesh Municipalities Act, 1961 — Section 47, 56, 62
High Courts15 May 2009
Bhura and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 3 JLJ 91
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts15 May 2009Allowed
Primary Consumer Co-Operative Society Ltd., Dagoda Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 3 MPLJ 141
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 4
High Courts15 May 2009
Mohinihardayal Singh Vs Punjab and Sind Bank and others
Madhya Pradesh High Court · (2009) 4 MPLJ 156
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31A
High Courts15 May 2009
Managing Director, Bhoruka Textiles Ltd. Vs Kashmiri Rice Industries
Madhya Pradesh High Court · (2009) 4 MPLJ 498
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts14 May 2009
Anil Kumar Agrahari Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2010) 323 ITR 260
Income Tax Act, 1961 — Section 260A
High Courts14 May 2009Allowed
Dr. Santosh Kumar Gandhi Vs The State of M.P. and Others
Madhya Pradesh High Court · (2009) 05 MP CK 0035
High Courts14 May 2009Dismissed
Vijay Shankar and Others Vs State of M.P.
Madhya Pradesh High Court · (2010) CriLJ 2936 : (1992) ILR (MP) 113
Criminal Procedure Code, 1973 (CrPC) — Section 147, 149, 302, 307
High Courts14 May 2009
Tabassum Bano (Smt.) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 4 MPHT 215
Criminal Procedure Code, 1973 (CrPC) — Section 340, 96, 98Evidence Act, 1872 — Section 33Registration Act, 1908 — Section 75
High Courts14 May 2009Allowed
Dwarka Soni and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 3 JLJ 63
Penal Code, 1860 (IPC) — Section 323, 34
High Courts14 May 2009Dismissed
Hari Mohan Singhi (dead) through L.R. Vishal Maheshwari and Another Vs Ramjidas (dead) through LRs Satyanarayan and Others
Madhya Pradesh High Court · (2009) 3 MPJR 249
Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 15, 16
High Courts13 May 2009Allowed
State of Madhya Pradesh and Others Vs Shyam Sunder Savita
Madhya Pradesh High Court · (2009) ILR (MP) 2168 : (2009) 3 MPHT 387 : (2009) 3 MPLJ 366
Constitution of India, 1950 — Article 226, 227, 32