High Courts26 Mar 2009Dismissed
Akhil Bhartiya Upbhokta Congress, Bhopal Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 3 MPLJ 674
Consumer Protection Act, 1986 — Section 16, 16(1)(b)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,241 of 2,383
High Courts26 Mar 2009
Ramesh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 3268 : (2010) 6 RCR(Criminal) 488
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 67Penal Code, 1860 (IPC) — Section 302, 304, 32, 34
High Courts26 Mar 2009Dismissed
P.C. Jain Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 03 MP CK 0041
High Courts26 Mar 2009Dismissed
Akhil Bhartiya Upbhokta Congress, Bhopal Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 2 MPJR 418
Administration of Justice (Miscellaneous Provisions) Act, 1938 — Section 9Constitution of India, 1950 — Article 226, 30, 30(1)Consumer Protection Act, 1986 — Section 16, 16(1), 9
High Courts25 Mar 2009
Phool Singh Vs Municipal Corporation
Madhya Pradesh High Court · (2010) 2 MPJR 163
Madhya Pradesh Municipal Corporation Act, 1956 — Section 66, 66(1)
High Courts25 Mar 2009Allowed
Arvind Kumar Mehta Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 3 MPLJ 515
High Courts25 Mar 2009Dismissed
Surendra Rathore Vs Vishwanath Bhasin and another
Madhya Pradesh High Court · (2009) 3 MPLJ 662
Civil Procedure Code, 1908 (CPC) — Section 151, 94(c), 94(e), 96
High Courts25 Mar 2009Allowed
Jakir Hussain and Others Vs Dinesh Kumar and Others
Madhya Pradesh High Court · (2010) ACJ 1766
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140
High Courts25 Mar 2009Allowed
Ram Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 3 MPLJ 658
Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 3(1)
High Courts25 Mar 2009Dismissed
Surendra Rathore Vs Vishwanath Bhasin and Another
Madhya Pradesh High Court · (2009) ILR (MP) 1697 : (2009) 2 MPJR 292
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Madhya Pradesh Civil Courts Rules, 1961 — Rule 372
High Courts24 Mar 2009Allowed
Goli @ Sharda Devi and another Vs State of M.P.
Madhya Pradesh High Court · (2009) 3 MPLJ 610
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Mar 2009Allowed
Lalua @ Satyabhan Singh and another Vs State of M.P.
Madhya Pradesh High Court · (2009) 3 MPLJ 470
Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts24 Mar 2009Dismissed
New India Assurance Co. Ltd. Vs Lalita Devi and Another
Madhya Pradesh High Court · (2011) ACJ 91 : (2009) ILR (MP) 2373 : (2009) 3 MPLJ 34
High Courts24 Mar 2009
Vivek Khare Vs State of M. P. and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 145
Constitution of India, 1950 — Article 14, 226
High Courts24 Mar 2009Dismissed
Dr. Surendra Kumar Chourasia Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2009) 03 MP CK 0042
Constitution of India, 1950 — Article 226
High Courts24 Mar 2009Dismissed
Oriental Insurance Company Ltd. Vs Suresh Kumar Nema and Others
Madhya Pradesh High Court · (2010) ACJ 2400 : AIR 2009 MP 191 : (2009) 3 MPLJ 95
Motor Vehicles Act, 1988 — Section 166
High Courts24 Mar 2009
Amaan Khan Vs State of M.P.
Madhya Pradesh High Court · (2009) 5 MPHT 110
Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 3
High Courts24 Mar 2009Dismissed
Ruksana Begum Siddiqui (Smt.) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3072 : (2009) 5 MPHT 74
High Courts24 Mar 2009Allowed
Swargiya Gulab Bai Yadav Smriti Trust Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 2 MPLJ 466
Constitution of India, 1950 — Article 226, 227
High Courts24 Mar 2009Dismissed
H.S. Sidhu Vs Devendra Bapna and Others
Madhya Pradesh High Court · (2009) ILR (MP) 2760 : (2009) 4 MPJR 367
Madhya Pradesh Matsyaudhyog (Rajpatrit) Seva Bharti Niyam, 1987 — Rule 12, 15(3)