High Courts21 Apr 2009Dismissed
Munnalal, Deepchand, Naresh and Smt. Harbatibai Vs State of MP
Madhya Pradesh High Court · (2009) 3 MPJR 167
Land Acquisition Act, 1894 — Section 11, 11A, 4, 6
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,238 of 2,383
High Courts21 Apr 2009Allowed
Ismile Khan and Others Vs State of M.P.
Madhya Pradesh High Court · (2010) 1 JLJ 258
Arms Act, 1959 — Section 25(1), 25(2)(A)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts19 Apr 2009Allowed
Ramesh Sahu Vs State of M. P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2354 : (2010) 1 MPLJ 130
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 49E
High Courts19 Apr 2009Allowed
Ramesh Sahu Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 4 MPJR 50
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 49E, 54, 69
High Courts18 Apr 2009
J.S.J. Real Estate Pvt. Ltd. and Another Vs Collector, Dewas and Others
Madhya Pradesh High Court · AIR 2009 MP 138 : (2009) ILR (MP) 915 : (2009) 2 JLJ 5 : (2009) 2 MPHT 426 : (2009) 2 MPJR 218 : (2009) 2 MPLJ 577
High Court of Madhya Pradesh Rules, 2008 — Rule 1(11), 2(7), 2(7)(d)
High Courts18 Apr 2009
Received from Additional Sessions Judge Vs Sheikh Arif Sheikh Arif, Sheikh Anwar and Sheikh Saleem Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 3 JLJ 222
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts18 Apr 2009Dismissed
Neelam Tiwari Vs Sunil Tiwari
Madhya Pradesh High Court · AIR 2009 MP 225 : (2009) ILR (MP) 2382 : (2009) 3 JLJ 105 : (2009) 3 MPHT 215 : (2009) 4 MPJR 173 : (2009) 3 MPLJ 45
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173Hindu Marriage Act, 1955 — Section 13, 14, 21, 23, 28
High Courts18 Apr 2009Dismissed
Satya Pal Anand Vs Registrar General, High Court of M.P. and Another
Madhya Pradesh High Court · AIR 2009 MP 190 : (2009) ILR (MP) 1586 : (2009) 1 JLJ 370 : (2009) 3 MPHT 301 : (2009) 2 MPJR 302 : (2009) 2 MPLJ 567
Constitution of India, 1950 — Article 226
High Courts18 Apr 2009Allowed
Dayaram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 1422 : (2009) 4 MPHT 296
Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts17 Apr 2009Dismissed
M.P. Electricity Board Vs Bhandari Builders (Private) Ltd.
Madhya Pradesh High Court · (2009) ILR (MP) 1726 : (2009) 3 JLJ 163 : (2009) 3 MPLJ 7
Arbitration Act, 1940 — Section 2, 20
High Courts17 Apr 2009
Prahlad Singh, Makhan Das, Bhagwan Singh and Others and Sabba and Others Vs State of M.P.
Madhya Pradesh High Court · (2009) CriLJ 3161 : (2009) ILR (MP) 1537 : (2009) 3 MPHT 410 : (2009) 3 MPLJ 435 : (2010) 6 RCR(Criminal) 456
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 148, 323, 324, 326, 34
High Courts17 Apr 2009
Ganesh Singh, Sanjay Khare and Harish Pastaur Vs State of M.P.
Madhya Pradesh High Court · (2009) CriLJ 3691 : (2009) ILR (MP) 2101 : (2009) 3 MPHT 204
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9
High Courts17 Apr 2009Allowed
Ashok Mehra Vs State of M.P.
Madhya Pradesh High Court · (2009) 4 MPJR 301
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts17 Apr 2009
Sabba and Others Vs State of M.P
Madhya Pradesh High Court · (2009) 2 JLJ 395
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482, 561APenal Code, 1860 (IPC) — Section 148, 323, 324, 326, 34
High Courts16 Apr 2009Allowed
Manisha Lalwani (Smt.) Vs Dr. D.V Paul
Madhya Pradesh High Court · (2009) ILR (MP) 2721 : (2009) 2 MPJR 196
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 401Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 14, 43(3)
High Courts16 Apr 2009Dismissed
Peer Mohammad Saeed and Others Vs State of M. P. and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 175
Electricity (Supply) Act, 1948 — Section 42Telegraph Act, 1885 — Section 10, 16(3)
High Courts16 Apr 2009Dismissed
Peer Mohammad Saeed and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 3 JLJ 156 : (2010) 1 MPHT 195
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Electricity (Supply) Act, 1948 — Section 42
High Courts16 Apr 2009Dismissed
Hidayatulla Vs Liyakat and Others
Madhya Pradesh High Court · (2009) 5 MPHT 302
Specific Relief Act, 1963 — Section 16, 20
High Courts16 Apr 2009Dismissed
Choudhary Chhatar Singh (d) and Others Vs Smt. Harsh Kumar and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2636 : (2009) 3 JLJ 84 : (2009) 3 MPLJ 174
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Hindu Succession Act, 1956 — Section 6, 6(1), 8
High Courts15 Apr 2009Allowed
Tijauwa and others Vs Rajmani and another
Madhya Pradesh High Court · (2009) ILR (MP) 2616 : (2009) 3 MPLJ 168
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Motor Vehicles Act, 1988 — Section 166