High Courts26 Feb 2009Allowed
Wakf Masjid Dhuman Khan, Jabalpur Vs The C.E.O. and Another
Madhya Pradesh High Court · (2009) ILR (MP) 3273 : (2009) 3 MPJR 293
Madhya Pradesh Waqf Act, 1995 — Section 54, 54(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,244 of 2,383
High Courts26 Feb 2009
Raj Kumar Bai Vs Durga Prasad (deceased by L.Rs.) and Others
Madhya Pradesh High Court · AIR 2009 MP 218
Transfer of Property Act, 1882 — Section 54, 58, 8
High Courts26 Feb 2009Dismissed
Smt. Kamla Bai Vs Madanlal
Madhya Pradesh High Court · (2010) 1 BC 144 : (2009) CriLJ 4176
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts26 Feb 2009
Bridge and Roof Infrastructures Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2009) 5 MPHT 141
High Courts26 Feb 2009Allowed
Wakf Masjid Dhuman Khan, Jabalpur Vs Chief Executive Officer and another
Madhya Pradesh High Court · (2009) 3 MPLJ 416
Waqf Act, 1995 — Section 54
High Courts25 Feb 2009Allowed
Kishori Lal Vs State of M.P.
Madhya Pradesh High Court · (2010) 2 MPJR 201
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Public Gambling Act, 1867 — Section 4A
High Courts24 Feb 2009Allowed
Ram Singh Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 609 : (2009) 3 MPJR 257
Evidence Act, 1872 — Section 11Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 15C, 15C(29), 8
High Courts24 Feb 2009Dismissed
Rashtriya Colliery Mazdoor Congress and Another Vs South Eastern Coalfields Ltd. and Others
Madhya Pradesh High Court · (2010) 1 LLJ 46
Payment of Wages Act, 1936 — Section 7(2)(kkk)
High Courts24 Feb 2009Allowed
V.D. Jha (Dr.) Vs Devi Ahilya Vishwa Vidyalaya, Indore and another
Madhya Pradesh High Court · (2009) 3 MPLJ 204
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 52(4)(V)
High Courts24 Feb 2009Allowed
Bhaskar Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 3275 : (2009) ILR (MP) 2098 : (2009) 3 MPHT 116 : (2009) 4 RCR(Criminal) 826
Penal Code, 1860 (IPC) — Section 299, 316
High Courts24 Feb 2009
Rajnikant and Others Vs V.K. Yati and Another
Madhya Pradesh High Court · (2009) 4 MPHT 468 : (2009) 3 MPLJ 467
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7
High Courts24 Feb 2009Allowed
Bhaskar Prasad Vs State of M.P.
Madhya Pradesh High Court · (2009) 2 CGLJ 53
Penal Code, 1860 (IPC) — Section 316
High Courts19 Feb 2009
Ramlali Tiwari (Smt.) and Another Vs Vrindavan Tiwari and Another
Madhya Pradesh High Court · (2009) 1 MPJR 329
Motor Vehicles Act, 1988 — Section 140, 140(5), 141, 158, 163A
High Courts19 Feb 2009Dismissed
Hindustan Motors Ltd. Vs D.R. Motors and Others
Madhya Pradesh High Court · (2010) ILR (MP) 215 : (2009) 3 MPLJ 506
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 2 Rule 3, Order 2 Rule 4Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14, 14(1), 14(3), 3, 4
High Courts19 Feb 2009Allowed
Sandhya and Others Vs Ghanshyam Singh and Others
Madhya Pradesh High Court · (2010) ACJ 1679
Motor Vehicles Act, 1988 — Section 173
High Courts19 Feb 2009Dismissed
Great Galleon Limited and Others Vs The Union of India (UOI) and Another
Madhya Pradesh High Court · (2009) ILR (MP) 1869 : (2009) 3 JLJ 15 : (2009) 3 MPHT 356 : (2009) 2 MPJR 43 : (2009) 2 MPLJ 609
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 25O
High Courts19 Feb 2009
Kulsum Begum Vs Kohinoor Winding Factory and Others
Madhya Pradesh High Court · (2009) 3 LLJ 687
Industrial Disputes Act, 1947 — Section 33C
High Courts17 Feb 2009
National Insurance Company Ltd. Vs Bank of India and others
Madhya Pradesh High Court · (2009) 3 MPLJ 428
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts17 Feb 2009Allowed
R.S. Avtar Singh and Company Vs Vindyachal Air Products Pvt. Ltd. and another
Madhya Pradesh High Court · (2009) ILR (MP) 50 : (2009) 5 MPHT 380 : (2009) 3 MPLJ 392
Arbitration and Conciliation Act, 1996 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Section 151Micro, Small and Medium Enterprises Development Act, 2006 — Section 19
High Courts17 Feb 2009Allowed
Ravindra Kumar Jain Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · (2009) ILR (MP) 36