High Courts23 Sept 2008Allowed
Smt. Laxmi Sarda Vs Khushal Chand Khimji and Company and Others
Madhya Pradesh High Court · (2008) 5 MPHT 428 : (2009) 1 MPJR 101 : (2009) 1 MPLJ 643
Civil Procedure Code, 1908 (CPC) — Section 39
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,257 of 2,383
High Courts23 Sept 2008Dismissed
Ashok Kumar Goyal and Others Vs Income Tax Settlement Commission and Others
Madhya Pradesh High Court · (2008) 220 CTR 274 : (2008) ILR (MP) 3161 : (2009) 1 MPHT 225 : (2009) 1 MPLJ 151 : (2009) 178 TAXMAN 354
Income Tax Act, 1961 — Section 132, 245C, 245D, 245H, 245HA
High Courts23 Sept 2008Allowed
M.J. Engineering Works (P) Ltd. Vs Bharat Heavy Electrical Ltd. Bhopal
Madhya Pradesh High Court · (2009) ILR (MP) 580 : (2009) 1 MPJR 20
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 13(4)
High Courts23 Sept 2008Dismissed
Ashok Noronha Vs M.A. Khan and Others
Madhya Pradesh High Court · (2009) 1 MPJR 135
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 2, 20, 20(1), 9Madhya Pradesh General Clauses Act, 1957 — Section 16, 314
High Courts23 Sept 2008Dismissed
Satyarath Prakash Agrawal Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPJR 212
Constitution of India, 1950 — Article 173, 191, 192, 193, 226Dowry Prohibition Act, 1961 — Section 3, 4Madhya Pradesh Local Authorities (Electoral Offences) Act, 1964 — Section 10, 11
High Courts22 Sept 2008Allowed
Nagar Palika Parishad Vs Hindustan Copper Limited
Madhya Pradesh High Court · (2009) ILR (MP) 485 : (2009) 1 MPHT 48 : (2009) 2 MPJR 199 : (2009) 2 MPLJ 222
Transfer of Property Act, 1882 — Section 111
High Courts22 Sept 2008
Caparo Engineering India Pvt. Ltd. Vs Commercial Tax Officer and Others
Madhya Pradesh High Court · (2009) 23 VST 401
High Courts22 Sept 2008Allowed
Sanjay Singh Baghel Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 386 : (2011) 2 MPJR 97
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 226
High Courts17 Sept 2008Dismissed
Yashwant Singh Sikarwar Vs Teresian Carmel Educational Society M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 3157 : (2009) 1 MPJR 36
Constitution of India, 1950 — Article 12, 136, 226
High Courts17 Sept 2008Dismissed
Yashwant Singh Sikarwar Vs Teresian Carmel Educational Society and others
Madhya Pradesh High Court · (2008) 4 MPLJ 611
Constitution of India, 1950 — Article 12, 136
High Courts16 Sept 2008Dismissed
Santaji Rao Bhonsle Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 311
Constitution of India, 1950 — Article 226, 227Fundamental Rules — Rule 56Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)(b)
High Courts16 Sept 2008
Mohanlal Vs Kaji Vakiluddin and Others
Madhya Pradesh High Court · (2008) ILR (MP) 3152 : (2009) 1 MPHT 221 : (2009) 2 MPLJ 206
Court Fees (Madhya Pradesh Amendment) Act, 2008 — Article 1A
High Courts16 Sept 2008Dismissed
Anita Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 JLJ 132 : (2009) 1 MPHT 392 : (2005) 2 MPJR 51 : (2009) 2 MPLJ 273
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136, 226, 227
High Courts16 Sept 2008
Smt. Rekha Dhurve (Markam) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2009) 1 MPHT 284 : (2009) 2 MPLJ 382
Constitution of India, 1950 — Article 226
High Courts16 Sept 2008
Bhudevi and Others Vs Ramjilal Goyal and Others
Madhya Pradesh High Court · (2009) ACJ 2422
High Courts16 Sept 2008
In Re: Deepak Agrawal
Madhya Pradesh High Court · (2009) ILR (MP) 272 : (2008) 5 MPHT 106
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 196, 200, 201Penal Code, 1860 (IPC) — Section 120B, 124A, 295, 295A
High Courts16 Sept 2008Allowed
Rakesh Yadav Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 563 : (2009) 1 JLJ 285 : (2009) 1 MPHT 43
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 25, 27, 32Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts15 Sept 2008
Shivanand Misra Vs M.P. Road Transport Corporation and Another
Madhya Pradesh High Court · (2008) 119 FLR 819 : (2009) 2 LLJ 239
High Courts15 Sept 2008Dismissed
Sivanand Damahe Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 653 : (2009) 1 MPHT 288 : (2009) 1 MPJR 202 : (2009) 1 MPLJ 258
Constitution of India, 1950 — Article 226, 227
High Courts15 Sept 2008Allowed
Kashi @ Kashiram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 2 MPHT 208
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 201, 302