High Courts04 Nov 2008Allowed
Chhaabilal and Another Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 536 : (2009) 1 JLJ 167
Criminal Procedure Code, 1973 (CrPC) — Section 157, 311, 374(2)Penal Code, 1860 (IPC) — Section 302, 34
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Madhya Pradesh High Court judgments
47,658 judgments · page 1,255 of 2,383
High Courts03 Nov 2008
Farzana Begum and Others Vs National Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2009) ACJ 2721
High Courts03 Nov 2008Dismissed
Suresh Kumar Agrawal and Others Vs Baluram (Deceased) through L.Rs. and Another
Madhya Pradesh High Court · (2009) ILR (MP) 706 : (2009) 1 MPHT 212 : (2009) 3 MPJR 56 : (2009) 2 MPLJ 198
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 45Limitation Act, 1963 — Section 5
High Courts24 Oct 2008Dismissed
State of Madhya Pradesh and Others Vs Ghanshyam Swaroop Sharma
Madhya Pradesh High Court · (2009) 120 FLR 194 : (2009) 1 MPHT 173 : (2009) 2 MPLJ 263
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts24 Oct 2008Allowed
Prabhunai Vs State of M.P.
Madhya Pradesh High Court · (2009) 1 MPJR 98
Criminal Procedure Code, 1973 (CrPC) — Section 317, 446, 446(1), 446(2), 449
High Courts24 Oct 2008Allowed
Hari and Others Vs State of M.P.
Madhya Pradesh High Court · (2008) 10 MP CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 294, 34, 436
High Courts24 Oct 2008
Commissioner of Sales Tax Vs Central India Soya Products Pvt. Ltd.
Madhya Pradesh High Court · (2008) 5 MPHT 413
Madhya Pradesh General Sales Tax Act, 1958 — Section 14A, 44
High Courts23 Oct 2008
Ramkrishna Pandey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 2 MPHT 164
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
High Courts23 Oct 2008
Prabhudayal (dead) through his L.Rs. Vs Smt. Ramsiya and Another
Madhya Pradesh High Court · AIR 2009 MP 52 : (2009) ILR (MP) 1351 : (2009) 1 MPHT 139 : (2009) 2 MPJR 403 : (2009) 2 MPLJ 247
Civil Procedure Code, 1908 (CPC) — Section 96General Clauses Act, 1897 — Section 23, 6Hindu Succession Act, 1956 — Section 23, 6
High Courts22 Oct 2008Allowed
Laxmi Narayan @ Pappu Vs State of M.P.
Madhya Pradesh High Court · (2009) 1 JLJ 291 : (2009) 1 MPJR 65
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts22 Oct 2008Dismissed
Brahaspatibai Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 542
Madhya Pradesh Nagariya Kshetron Ke Bhoomihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984 — Section 4A
High Courts22 Oct 2008
Gultaj Bee Vs Hanif Khan
Madhya Pradesh High Court · (2009) 2 MPJR 191
Criminal Procedure Code, 1973 (CrPC) — Section 121, 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4, 7Waqf Act, 1954 — Section 5, 9
High Courts21 Oct 2008Allowed
Rock Hard Petrochemical Industries Ltd. Vs Assistant Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2010) 27 VST 555
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Commercial Tax Act, 1994 — Section 69
High Courts20 Oct 2008
Kalpana Shrivastava and Others Vs Pawan Kumar Sharma and Others
Madhya Pradesh High Court · (2009) ACJ 2188
High Courts17 Oct 2008Allowed
Heeralal and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 1520
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts17 Oct 2008Allowed
STI India Ltd. Vs Commissioner of Cus. and C. Ex.
Madhya Pradesh High Court · (2010) 19 STR 614 : (2011) 30 STT 187
Central Excise Rules, 1944 — Rule 57FCentral Excises and Salt Act, 1944 — Section 11B, 35G
High Courts17 Oct 2008Allowed
Radha (Smt.) Vs State of M.P.
Madhya Pradesh High Court · (2009) 1 JLJ 236
Penal Code, 1860 (IPC) — Section 107, 109, 306
High Courts16 Oct 2008
Manu and Another Vs Bhawani Singh and Others
Madhya Pradesh High Court · (2010) ACJ 1085
Motor Vehicles Act, 1988 — Section 173
High Courts16 Oct 2008Dismissed
Nazar Mohammad Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (2008) 119 FLR 1156 : (2009) 2 LLJ 235
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6, 6A
High Courts16 Oct 2008Dismissed
Ravindra Singh Vs Coal India Ltd. and Another
Madhya Pradesh High Court · (2009) 1 MPLJ 324