High Courts29 Apr 2009
Dr. Ashutosh Mishra Vs The State of M.P. and Others
Madhya Pradesh High Court · AIR 2009 MP 222 : (2009) ILR (MP) 2547 : (2009) 2 JLJ 155 : (2009) 3 MPJR 113
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,237 of 2,383
High Courts29 Apr 2009Allowed
Shrikant and Another Vs Praveen
Madhya Pradesh High Court · (2010) 3 BC 525 : (2009) 4 MPHT 385 : (2009) 4 MPLJ 461
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Partnership Act, 1932 — Section 25
High Courts29 Apr 2009
J.P. Dutta Vs Ravi Antarolia
Madhya Pradesh High Court · (2010) ILR (MP) 729
Constitution of India, 1950 — Article 13(3), 19, 19(1), 77Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts28 Apr 2009Allowed
Manoharlal Gole Vs Dilip and others
Madhya Pradesh High Court · (2009) ILR (MP) 2804 : (2009) 3 MPLJ 345
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 66A
High Courts28 Apr 2009Allowed
Krishi Upaj Mandi Samiti Vs Chandra Shekhar Raghuvanshi and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3019 : (2009) 3 MPHT 324 : (2009) 3 MPLJ 411
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 80
High Courts28 Apr 2009
Betalal @ Beta Singh, Chhotu Urf Ashok Singh, Suresh Singh Urf Baba and Reshmi Urf Rashmi Urf Lala Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 04 MP CK 0046
Arms Act, 1959 — Section 25(1)(B)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 13A
High Courts28 Apr 2009Dismissed
Durga Prasad and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 04 MP CK 0040
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts28 Apr 2009
Gulab Singh and Another Vs The State of M.P.
Madhya Pradesh High Court · (2009) 2 JLJ 119
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts28 Apr 2009Allowed
Karu @ Samar Singh Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 1435 : (2009) 2 JLJ 438
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 366, 376, 376(1)
High Courts27 Apr 2009Dismissed
Rameshwaran Transport Co. Vs Food Corporation of India and Others
Madhya Pradesh High Court · (2009) 04 MP CK 0025
High Courts24 Apr 2009
Indore Development Authority Vs Shri Ram Builders and Others
Madhya Pradesh High Court · AIR 2009 MP 169 : (2009) ILR (MP) 2136 : (2009) 2 JLJ 226 : (2009) 4 MPLJ 236
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts24 Apr 2009Dismissed
Nagar Palik Nigam Vs Anand Mangal Guru and Others Dev Kumar Choubey Vs Nagar Palik Nigam and Others Ajay Kumar Mishra and Anand Mangal Guru Vs Presiding Officer and Another
Madhya Pradesh High Court · (2009) 122 FLR 756 : (2009) ILR (MP) 2542 : (2009) 3 MPHT 330 : (2009) 3 MPLJ 235
High Courts24 Apr 2009Allowed
Sarman Aheer Vs State of M.P.
Madhya Pradesh High Court · (2009) 04 MP CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 294, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts24 Apr 2009Dismissed
Commissioner, Commercial Tax Vs Saurabh Metals Pvt. Ltd. and Others
Madhya Pradesh High Court · (2009) 24 VST 520
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 19, 32
High Courts22 Apr 2009Dismissed
Pramod Dixit Vs Life Insurance Corporation of India and Others
Madhya Pradesh High Court · (2009) 3 JLJ 199
Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 13, 15, 16, 16(1), 19Life Insurance Corporation Act, 1956 — Section 49
High Courts22 Apr 2009Allowed
Mangilal Vs Haider Ali and Another
Madhya Pradesh High Court · (2009) ILR (MP) 3201 : (2009) 5 MPHT 311 : (2009) 3 MPLJ 319
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 173
High Courts22 Apr 2009Allowed
Akhilesh N. Giri and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 04 MP CK 0055
Land Acquisition Act, 1894 — Section 18, 19, 23, 34, 4
High Courts21 Apr 2009
Marble City Hospital and Research Centre (P) Ltd. Vs Municipal Corporation and Others
Madhya Pradesh High Court · (2009) 3 JLJ 419 : (2010) 2 MPLJ 95
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Bhumi Vikas Niyam, 1984 — Rule 17, 2(5), 26, 7, 8Madhya Pradesh Municipal Corporation Act, 1956 — Section 293(1), 294, 300, 302, 307
High Courts21 Apr 2009Allowed
Hemlata Mandloi (Smt.) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 2 JLJ 402 : (2009) 3 MPHT 392 : (2009) 3 MPLJ 217
Constitution of India, 1950 — Article 14, 16, 311
High Courts21 Apr 2009
Baddu alias Jham Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 2437
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 498A