High Courts11 Nov 2008
O.P. Pandey Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2009) ILR (MP) 436 : (2009) 1 MPHT 280 : (2009) 2 MPLJ 455
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,254 of 2,383
High Courts11 Nov 2008
Babulal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 1 MPHT 439
Criminal Procedure Code, 1973 (CrPC) — Section 391
High Courts11 Nov 2008Allowed
Babulal and Others Vs State of M.P.
Madhya Pradesh High Court · (2009) 2 CGLJ 43
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 391Public Gambling Act, 1867 — Section 4A
High Courts11 Nov 2008
Siddharth Shrivastava and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 120 FLR 1120 : (2009) ILR (MP) 440 : (2009) 1 MPHT 262 : (2009) 1 MPLJ 158
Constitution of India, 1950 — Article 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 33, 73
High Courts10 Nov 2008Allowed
Oriental Insurance Co. Ltd. Vs Insurance Ombudsman and Others
Madhya Pradesh High Court · (2006) ACJ 2691 : (2009) 1 MPHT 148 : (2009) 2 MPLJ 251
Constitution of India, 1950 — Article 226, 227
High Courts10 Nov 2008Allowed
Ravindra Rai Vs State of M.P.
Madhya Pradesh High Court · (2009) 4 MPJR 274
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Excise Act, 1915 — Section 34(1), 59
High Courts07 Nov 2008
Ramhet and Others Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 3339 : (2009) 1 JLJ 357
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(10)
High Courts07 Nov 2008Allowed
Mahatma Dhule Shiksha Evam Samaj Kalyan Samiti Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2009 MP 59
Constitution of India, 1950 — Article 226
High Courts06 Nov 2008Allowed
Bapupuri Vs Madhya Pradesh Vidyut Vitran Company Ltd.
Madhya Pradesh High Court · (2009) 2 JLJ 168 : (2009) 2 MPHT 88
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 100, 135, 136, 137, 138Electricity Act, 2003 — Section 156
High Courts06 Nov 2008
Dr. Rakhi Mangal Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 121 FLR 878 : (2009) ILR (MP) 1260 : (2009) 1 MPHT 121 : (2009) 2 MPLJ 200
Constitution of India, 1950 — Article 14, 226
High Courts05 Nov 2008Allowed
Kavita and Another Vs Narayan Singh and Others
Madhya Pradesh High Court · (2010) ACJ 1104
Motor Vehicles Act, 1988 — Section 173
High Courts05 Nov 2008Dismissed
K.N. Shukla Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2009) ILR (MP) 430 : (2009) 1 MPHT 128 : (2009) 1 MPJR 126
Constitution of India, 1950 — Article 2, 226, 245, 246, 3
High Courts05 Nov 2008
Mohd. Hasib Vs Rubina
Madhya Pradesh High Court · (2009) ILR (MP) 597 : (2009) 1 MPHT 58 : (2009) 1 MPJR 29
Criminal Procedure Code, 1973 (CrPC) — Section 421, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts05 Nov 2008
Jitendra Singh Kushwaha Vs Bhajan Lal Rai
Madhya Pradesh High Court · (2010) 2 MPJR 159
Criminal Procedure Code, 1973 (CrPC) — Section 200, 460, 461, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Nov 2008Allowed
Sumitra Bai and another Vs Shyam Lal Sen and others
Madhya Pradesh High Court · (2009) 2 MPLJ 88
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 9 Rule 13
High Courts04 Nov 2008Dismissed
Ambaram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 1059 : (2009) ILR (MP) 866 : (2009) 1 MPHT 134
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 342, 376, 502, 506
High Courts04 Nov 2008Dismissed
Kailash Chand Munyar and Others Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2009) 1 MPHT 39
Constitution of India, 1950 — Article 226
High Courts04 Nov 2008
Sunita Agrawal and Another Vs Ishak Khan and Others
Madhya Pradesh High Court · (2009) ACJ 2442
Motor Vehicles Act, 1988 — Section 173
High Courts04 Nov 2008Dismissed
Narbada Prasad Agrawal Vs Tarun Bhawasar
Madhya Pradesh High Court · (2009) ILR (MP) 1255 : (2009) 1 MPLJ 176
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 17(3)Stamp Act, 1899 — Section 33, 35, 35(a)
High Courts04 Nov 2008
Sumitra Bai and Another Vs Shyam Lal Sen and Others
Madhya Pradesh High Court · (2009) ILR (MP) 495 : (2009) 1 MPJR 199
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 5 Rule 15, Order 9 Rule 13