High Courts15 Apr 2009Allowed
United India Insurance Company Ltd. Vs Smt. Jubeda Begum and others
Madhya Pradesh High Court · (2009) 3 MPLJ 364
Motor Vehicles Act, 1988 — Section 147
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Madhya Pradesh High Court judgments
47,658 judgments · page 1,239 of 2,383
High Courts15 Apr 2009Allowed
K.S. Gaharwar Vs Barkatullah Vishwavidyalaya
Madhya Pradesh High Court · (2009) ILR (MP) 1241 : (2009) 2 JLJ 198
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1), 6(12)Madhya Pradesh Universities Act, 1973 — Section 23, 4, 5, 6, 6(10)
High Courts15 Apr 2009Dismissed
Commissioner of Income Tax Vs Shalimar Housing and Finance Ltd.
Madhya Pradesh High Court · (2010) 321 ITR 157 : (2010) 320 ITR 157
Income Tax Act, 1961 — Section 120, 132, 143, 144, 144A
High Courts15 Apr 2009Dismissed
Smt. Vandana Tiwari Vs Shri Ajay Pande and Another
Madhya Pradesh High Court · (2009) ILR (MP) 2540 : (2009) 4 MPHT 299 : (2009) 2 MPJR 204 : (2009) 4 MPLJ 512
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts15 Apr 2009Dismissed
Chairman, M.P. State Electricity Board and Others Vs Mulu @ Moolchandra and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1415 : (2009) 3 JLJ 55 : (2009) 3 MPHT 168 : (2009) 3 MPJR 226 : (2009) 2 MPLJ 638
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226
High Courts15 Apr 2009
Vimalchand Vs Arora Distillery Pvt. Ltd. Company and Another
Madhya Pradesh High Court · (2009) 4 MPHT 484 : (2009) 3 MPLJ 332
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 115, 47COMPANIES ACT, 1956 — Section 45, 560
High Courts15 Apr 2009Dismissed
Sudama and Another Vs State of M.P.
Madhya Pradesh High Court · (2009) 2 JLJ 96
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts15 Apr 2009Allowed
Saraswati Bai and others Vs Asgar Ali and others
Madhya Pradesh High Court · (2009) ILR (MP) 2919 : (2009) 3 MPLJ 73
Motor Vehicles Act, 1988 — Section 165, 166
High Courts15 Apr 2009Dismissed
Bharat Bhushan Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1204 : (2009) 1 JLJ 445 : (2009) 3 MPJR 233 : (2009) 2 MPLJ 659
Madhya Pradesh Panchayat Service (Recruitment and General Conditions of Service) Rules, 1999 — Rule 23
High Courts13 Apr 2009Dismissed
Prabhat Balotiya and others Vs State of M.P. and others
Madhya Pradesh High Court · (2009) ILR (MP) 2799 : (2009) 3 MPLJ 179
Madhya Pradesh Dharma Swatantrya Adhiniyam, 1968 — Section 5
High Courts13 Apr 2009Dismissed
Krishna Kumar Sethi Vs Union of India (UOI)
Madhya Pradesh High Court · (2009) ILR (MP) 2376 : (2009) 3 JLJ 412 : (2009) 3 MPLJ 50
Railways Act, 1989 — Section 103, 103(1), 103(2), 106, 110
High Courts13 Apr 2009Allowed
Rakesh Bairagi Vs Vikram Cement (Unit of Grasim Industries Ltd.)
Madhya Pradesh High Court · (2010) 1 LLJ 726
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61, 62, 64A
High Courts13 Apr 2009
United India Insurance Co. Ltd. Vs Lavkush Prasad and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2607 : (2009) 3 JLJ 294 : (2009) 3 MPLJ 375
Motor Vehicles Act, 1988 — Section 147Workmens Compensation Act, 1923 — Section 10, 19, 3, 3(5), 30
High Courts13 Apr 2009
Ashok and Others Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 2675 : (2009) 2 JLJ 115
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts09 Apr 2009
Ramesh Sahu Vs State of M.P and Others
Madhya Pradesh High Court · (2009) 3 MPJR 106
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 49E, 54, 69
High Courts09 Apr 2009
Ratilal Lad Vs Rasiklal and Another
Madhya Pradesh High Court · AIR 2009 MP 243 : (2009) ILR (MP) 1798 : (2009) 3 MPLJ 208
Chartered Accountants Act, 1949 — Section 15, 17, 2, 21, 22
High Courts09 Apr 2009Allowed
Gyanendra Tripathi Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1515 : (2009) 4 MPHT 155
Criminal Procedure Code, 1973 (CrPC) — Section 250, 482Penal Code, 1860 (IPC) — Section 120B, 192, 193, 194, 195Transfer of Property Act, 1882 — Section 58
High Courts09 Apr 2009Allowed
Manish @ Dal Vishwakarma and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 5 MPHT 305 : (2009) 2 MPLJ 658
Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 12, 5, 6
High Courts08 Apr 2009Dismissed
National Insurance Co. Ltd. Vs B. Rudramma and Others
Madhya Pradesh High Court · (2012) 1 TAC 876
Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 15Railways Act, 1989 — Section 124A, 82A
High Courts08 Apr 2009Allowed
Niranjan Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3276 : (2009) 2 JLJ 108 : (2010) 3 MPJR 71 : (2009) 4 MPLJ 405
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 133