High Courts16 Mar 2009Dismissed
Sushree Chittaroopa Palit and Another Vs State of M.P.
Madhya Pradesh High Court · (2009) 4 MPJR 104
Criminal Procedure Code, 1973 (CrPC) — Section 144, 397, 401
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,243 of 2,383
High Courts16 Mar 2009
Shanker Manchani and Another Vs S.D. Singh and Others
Madhya Pradesh High Court · AIR 2009 MP 136
Civil Procedure Code, 1908 (CPC) — Section 83, 91, 92, 93
High Courts16 Mar 2009Dismissed
Sambhudayal Vs The New India Insurance Company Ltd. and Others
Madhya Pradesh High Court · (2010) ACJ 2243 : AIR 2009 MP 270 : (2009) ILR (MP) 3387 : (2009) 3 MPLJ 389
Motor Vehicles Act, 1988 — Section 14, 96
High Courts16 Mar 2009Allowed
Pooran Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2009 MP 153 : (2009) CriLJ 3073 : (2009) ILR (MP) 1978 : (2009) 2 MPHT 435 : (2010) 6 RCR(Criminal) 2788
Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 388Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts16 Mar 2009Dismissed
Kumari Lalita Jharia and Another Vs The State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1913 : (2009) 3 MPHT 109 : (2009) 3 MPLJ 694
Constitution of India, 1950 — Article 226
High Courts16 Mar 2009Allowed
Pooran Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 2 CGLJ 35
Constitution of India, 1950 — Article 21, 226, 32Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 315Criminal Procedure Code, 1973 (CrPC) — Section 388
High Courts13 Mar 2009
Jitendra Singh and Another Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1683 : (2009) 2 MPHT 479
Constitution of India, 1950 — Article 14, 21, 226, 300A, 31ACriminal Procedure Code, 1973 (CrPC) — Section 357Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 24, 24A, 3, 31
High Courts09 Mar 2009
Nilu Sukhija and others Vs M.P. State Electricity Board and others
Madhya Pradesh High Court · (2009) ILR (MP) 1959 : (2009) 2 MPLJ 632
Constitution of India, 1950 — Article 226
High Courts09 Mar 2009Dismissed
Arti Khedkar Vs State of M.P. and another
Madhya Pradesh High Court · (2009) 122 FLR 966
Representation of the People Act, 1951 — Section 28A
High Courts06 Mar 2009Dismissed
Shambhu Dayal Rawat Vs State of M.P. and others
Madhya Pradesh High Court · (2009) ILR (MP) 1025 : (2009) 2 MPLJ 424
Penal Code, 1860 (IPC) — Section 406, 409
High Courts05 Mar 2009Allowed
National Insurance Co. Ltd. Vs Runiya Bai and others
Madhya Pradesh High Court · (2009) 123 FLR 180
Workmens Compensation Act, 1923 — Section 10
High Courts05 Mar 2009Allowed
National Insurance Company Ltd. Vs Runiya Bai and others
Madhya Pradesh High Court · (2009) 3 MPLJ 404
Workmens Compensation Act, 1923 — Section 10
High Courts05 Mar 2009Allowed
State of Madhya Pradesh Vs Virendra alias Gunga
Madhya Pradesh High Court · (2009) CriLJ 2305 : (2009) 1 JLJ 384 : (2010) 6 RCR(Criminal) 2642
Criminal Procedure Code, 1973 (CrPC) — Section 174, 318Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts05 Mar 2009Allowed
Major Subodh Shukla Vs Union of India and others
Madhya Pradesh High Court · (2009) 3 MPLJ 149
High Courts03 Mar 2009Dismissed
State of M.P. Vs Munshilal and Another
Madhya Pradesh High Court · (2009) CriLJ 2476 : (2009) 2 MPHT 313 : (2009) 2 MPJR 387 : (2010) 6 RCR(Criminal) 2709
Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 2009
Sanjiv Mohan Gupta and Another Vs Jagran Publications P. Ltd. and Others
Madhya Pradesh High Court · (2009) 152 CompCas 1
COMPANIES ACT, 1956 — Section 10F, 209, 209A, 210, 215
High Courts02 Mar 2009Allowed
Shyamlal Kol Vs State of M.P. and others
Madhya Pradesh High Court · (2009) ILR (MP) 2215 : (2009) 3 MPLJ 383
High Courts02 Mar 2009Allowed
Kailash Vs State of M.P.
Madhya Pradesh High Court · (2009) 4 MPJR 91
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts27 Feb 2009Allowed
Hameeda Begum and another Vs Champa Bai Jain and others
Madhya Pradesh High Court · (2009) ILR (MP) 1680 : (2009) 3 MPLJ 472
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b), 12(1)(c), 12(1)(f)
High Courts27 Feb 2009Allowed
Manish Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 2115 : (2010) 1 Crimes 871 : (2009) 2 JLJ 13 : (2009) 2 MPHT 463 : (2010) 6 RCR(Criminal) 409
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 323, 324, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3