High Courts13 May 2009Dismissed
Kishanswarup Sharma Vs Mahakal Automobiles
Madhya Pradesh High Court · (2010) 2 BC 162 : (2010) 1 JLJ 287
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Constitution of India, 1950 — Article 227
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Madhya Pradesh High Court judgments
47,658 judgments · page 1,235 of 2,383
High Courts13 May 2009Allowed
Ravi Dubey and others Vs State of M.P. and others
Madhya Pradesh High Court · (2009) ILR (MP) 2818 : (2009) 3 MPLJ 159
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 103Forest Act, 1927 — Section 41
High Courts12 May 2009Dismissed
Bheem Singh Bhadoriya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 3697
Criminal Procedure Code, 1973 (CrPC) — Section 438, 70Penal Code, 1860 (IPC) — Section 120B, 204, 420, 467, 468
High Courts12 May 2009Dismissed
Mahila Bhanwari Bai Vs Kashmir Singh and Others
Madhya Pradesh High Court · AIR 2009 MP 232 : (2009) ILR (MP) 1747 : (2009) 3 JLJ 96 : (2009) 5 MPHT 114 : (2009) 3 MPLJ 183
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 20, 21
High Courts11 May 2009Dismissed
M.P. Paschim Kshetra Vidyut Vitran Company Ltd. Vs Electricity Consumer Grievances Redressal Forum and Another
Madhya Pradesh High Court · AIR 2009 MP 194 : (2010) 1 JLJ 211 : (2009) 4 MPHT 495 : (2009) 3 MPLJ 351
COMPANIES ACT, 1956 — Section 457
High Courts11 May 2009
State of Madhya Pradesh Vs Mohan, Prahlad and Jagdish @ Jagannath
Madhya Pradesh High Court · (2009) CriLJ 4571 : (2009) ILR (MP) 2692 : (2009) 3 MPHT 238 : (2010) 7 RCR(Criminal) 475
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 354Evidence Act, 1872 — Section 10
High Courts10 May 2009Dismissed
Durga Prasad Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1853
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(4), 340, 476Madhya Pradesh Public Trust Act, 1951 — Section 14
High Courts08 May 2009Dismissed
Naveen Kumar Sood Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 2264 : (2009) 3 MPLJ 30
Madhya Pradesh Municipalities Act, 1961 — Section 41A
High Courts07 May 2009Allowed
Mahesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 3 MPJR 246
Arms Act, 1959 — Section 25(1Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts07 May 2009
Omprakash Vs Krishnalal
Madhya Pradesh High Court · (2009) ILR (MP) 1794 : (2009) 5 MPHT 106 : (2009) 3 MPLJ 329
Civil Procedure Code, 1908 (CPC) — Section 102, 115, 34
High Courts07 May 2009
In Re: VA Tech Hydro India (P.) Ltd.
Madhya Pradesh High Court · (2009) 94 SCL 317
COMPANIES ACT, 1956 — Section 235, 236, 237, 238, 239
High Courts07 May 2009Allowed
Vimal Mishra Vs Krishna Gopal Sharma
Madhya Pradesh High Court · (2009) ILR (MP) 1737 : (2009) 3 JLJ 285 : (2009) 4 MPHT 415 : (2009) 3 MPLJ 246
Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 218, 254, 59, 63
High Courts07 May 2009Dismissed
Vipin Kumar Saxena Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 3 MPHT 473 : (2009) 3 MPJR 288 : (2009) 3 MPLJ 200
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
High Courts07 May 2009Dismissed
Union of India and others Vs Shashi Bai and another
Madhya Pradesh High Court · (2009) 122 FLR 760
Industrial Disputes Act, 1947 — Section 2(s)(i)
High Courts06 May 2009Dismissed
Rajju and two Ors. and Ravi Kumar and Another Vs State of M.P.
Madhya Pradesh High Court · (2009) 05 MP CK 0033
Penal Code, 1860 (IPC) — Section 148, 149, 302, 452
High Courts06 May 2009
S.C. Agrawal and Brothers Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2557 : (2009) 3 MPHT 507
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 12, 226, 265, 39Contract Act, 1872 — Section 72
High Courts05 May 2009Allowed
Shri Dev Radhakrishna Jugal Kishore @ Vs Jagannath Prasad and Others
Madhya Pradesh High Court · (2009) 3 JLJ 207
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 80, 80(1), 80(2)Evidence Act, 1872 — Section 44Madhya Pradesh Public Trust Act, 1951 — Section 12, 5, 8, 8(2)
High Courts05 May 2009Dismissed
Seema Dubey (Smt.) Vs Prakash Dhirawani
Madhya Pradesh High Court · (2009) 3 JLJ 42 : (2009) 4 MPLJ 518
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 43 rule 1, 151
High Courts05 May 2009Dismissed
Union of India (UOI) Vs Smt. Mamta Sethi and Others
Madhya Pradesh High Court · (2010) 322 ITR 440
Income Tax Act, 1961 — Section 276C, 277Penal Code, 1860 (IPC) — Section 511
High Courts05 May 2009Allowed
Mukund Lal and Another Vs Ghanshyam and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2023 : (2009) 3 MPHT 265 : (2009) 3 MPLJ 239
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A