High Courts04 Dec 2008
Mitthu Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2009) 1 JLJ 215
Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,252 of 2,383
High Courts03 Dec 2008Allowed
Satyanarayan Sariya Vs Ashok Kumar Jain
Madhya Pradesh High Court · (2009) 3 MPLJ 101 : (2010) 5 RCR(Criminal) 718
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Dec 2008Allowed
Bhadar Vs State of M.P.
Madhya Pradesh High Court · (1991) 1 RCR(Civil) 329
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 8C
High Courts02 Dec 2008Allowed
Mediavest India Pvt. Ltd., Mumbai Vs Sayed Mahmood Alichishti and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 423
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts02 Dec 2008Allowed
Natthu Khan Vs Komal and Others
Madhya Pradesh High Court · (2010) 1 MPHT 265
High Courts01 Dec 2008Dismissed
Cement Corporation Employees Union Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2009) 2 LLJ 347
Industrial Disputes Act, 1947 — Section 25O
High Courts01 Dec 2008
Kamlesh Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 2 JLJ 432 : (2009) 2 MPHT 372 : (2009) 1 MPLJ 545
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69(1)
High Courts28 Nov 2008
Bablu alias Mahendra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 1856 : (2001) ILR (MP) 644
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 34, 380, 411, 420
High Courts28 Nov 2008Dismissed
Commissioner of Income Tax Vs C.K. Khanna and Smt. Vimala Khanna
Madhya Pradesh High Court · (2009) 310 ITR 152
Income Tax Act, 1961 — Section 147Succession Act, 1925 — Section 263, 273
High Courts28 Nov 2008
Secretary, Gopal Goshala Jhonkar Vs Ramesh and Others
Madhya Pradesh High Court · (2009) 4 MPHT 182
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts28 Nov 2008Dismissed
Kale Khan Mohd. Hanif and Others Vs Mohd. Iqbal
Madhya Pradesh High Court · (2009) 40 PTC 210
Trade and Merchandise Marks Act, 1958 — Section 37, 38
High Courts25 Nov 2008Dismissed
Krishna Kumar Pateria Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 207
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Penal Code, 1860 (IPC) — Section 409
High Courts25 Nov 2008Dismissed
Krishna Kumar Pateria Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 1 MPLJ 207
Madhya Pradesh Civil Services Classification (Control and Appeal) Rules, 1966 — Rule 29(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Penal Code, 1860 (IPC) — Section 409
High Courts25 Nov 2008Dismissed
Union of India (UOI) Vs Bhavecha Machinery and Others
Madhya Pradesh High Court · (2010) 320 ITR 263
Income Tax Act, 1961 — Section 276CC, 278B
High Courts25 Nov 2008Allowed
Shakuntaladevi and Others Vs Shivpuri Sahkari Bhumi Vikas Bank Maryadit and Others
Madhya Pradesh High Court · (2009) ILR (MP) 1356 : (2009) 1 JLJ 198 : (2009) 2 MPHT 123 : (2009) 1 MPJR 276 : (2009) 1 MPLJ 467
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Madhya Pradesh Sahkari Bhoomi Vikas Bank Adhiniyam, 1966 — Section 28Transfer of Property Act, 1882 — Section 52
High Courts25 Nov 2008
Gyan Prakash Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2009 MP 55
Central Motor Vehicles Rules, 1989 — Rule 123Motor Vehicles Act, 1988 — Section 44
High Courts25 Nov 2008Allowed
Shakuntaladevi Sharma and Others Vs Shivpuri Sahkari Bhumi Vikas Bank Maryadit and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 467
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Evidence Act, 1872 — Section 90Madhya Pradesh Sahkari Bhoomi Vikas Bank Adhiniyam, 1966 — Section 28
High Courts25 Nov 2008Dismissed
Kishore Kumar Dixit and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) ILR (MP) 1184 : (2009) 1 MPHT 186 : (2009) 1 MPLJ 624
Constitution of India, 1950 — Article 141, 162Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 2, 3, 5, 7
High Courts24 Nov 2008Allowed
Smt. Kamla Bai and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2009) ILR (MP) 3 : (2009) 2 MPHT 135 : (2009) 1 MPJR 45 : (2009) 2 MPLJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 178(c), 407Penal Code, 1860 (IPC) — Section 498A, 506B
High Courts24 Nov 2008
Ved Prakash and Others Vs Guru Granth Saheb Sthan and Another
Madhya Pradesh High Court · AIR 2009 MP 134 : (2009) ILR (MP) 752 : (2009) 1 MPJR 131
Civil Procedure Code, 1908 (CPC) — Section 10, 151