High Courts19 Aug 2008Allowed
Chitrangad Upadhyay Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 4 MPLJ 334
Land Acquisition Act, 1894 — Section 4, 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 10
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,261 of 2,383
High Courts19 Aug 2008Dismissed
Vindhya Telelinks Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2009) 313 ITR 384
Income Tax Act, 1961 — Section 256(1), 80HH, 80I
High Courts19 Aug 2008Allowed
Mahaveer Enterprises Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 4 MPLJ 278
Madhya Pradesh Land Revenue Code, 1959 — Section 146State Financial Corporations Act, 1951 — Section 29
High Courts18 Aug 2008Allowed
M.P. Housing Board and Another Vs Khaildas Constructions
Madhya Pradesh High Court · (2009) 1 MPLJ 130
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
High Courts18 Aug 2008
Nanjiram Vs State of M.P.
Madhya Pradesh High Court · (2008) 08 MP CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 323, 395
High Courts17 Aug 2008
Shashi Thakur (Smt.) Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) 1 MPJR 305
Constitution of India, 1950 — Article 14, 226Transfer of Property Act, 1882 — Section 2, 2(28), 3, 63
High Courts14 Aug 2008Dismissed
Ashok Narayan Kale Vs The State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 643 : (2008) 5 MPHT 432
Constitution of India, 1950 — Article 226
High Courts14 Aug 2008
Laxman Vs State of M. P.
Madhya Pradesh High Court · (2010) 1 MPLJ 210
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts13 Aug 2008Allowed
Shree 1008 Parshwanath Digmbar Jain, Terapanthi Panchayati Dharmshala, Gwalior Vs Darshanlal Hablani (Dr.)
Madhya Pradesh High Court · (2009) 1 MPLJ 204
Constitution of India, 1950 — Article 227
High Courts13 Aug 2008Allowed
Makson Food Private Limited Vs Sterling Agro Industries Ltd., Gwalior and another
Madhya Pradesh High Court · (2008) 4 MPLJ 586
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts13 Aug 2008
Makson Food Pvt. Ltd. Vs Sterling Agro Industries Ltd. and Another
Madhya Pradesh High Court · (2009) 3 MPJR 61
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 415, 420
High Courts13 Aug 2008Dismissed
Sadhan Nayak @ Deepak Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 234 : (2009) 4 MPHT 18
Penal Code, 1860 (IPC) — Section 302, 394, 397
High Courts13 Aug 2008
Rasiklal Manikchand Dhariwal And Dhariwal Industries Limited Vs M.S.S. Food Products
Madhya Pradesh High Court · (2008) ILR (MP) 3225 : (2009) 2 MPLJ 329
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 96
High Courts13 Aug 2008Allowed
R.S. Chourasiya Vs Union of India and others
Madhya Pradesh High Court · (2008) ILR (MP) 2802 : (2008) 4 MPLJ 594
Madhya Pradesh Re-organisation Act, 2000 — Section 68(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts12 Aug 2008Allowed
Employees State Insurance Corporation Vs Jameela Bi and Others
Madhya Pradesh High Court · (2008) ILR (MP) 3218 : (2009) 3 MPJR 182
Employees State Insurance Act, 1948 — Section 2(8), 51A, 51C, 75, 82
High Courts12 Aug 2008Dismissed
Oriental Insurance Co. Ltd. Vs Chogalal and Others
Madhya Pradesh High Court · (2010) ACJ 1470
High Courts12 Aug 2008
Mujeeb Husain @ Sonu Vs Ismail Musalman and Another
Madhya Pradesh High Court · (2010) 2 BC 362 : (2009) 1 MPHT 434 : (2009) 2 MPLJ 285
Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Aug 2008Dismissed
Kaptan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 2715 : (2008) 5 MPHT 228 : (2009) 1 MPLJ 592 : (2009) 5 RCR(Criminal) 342
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161Penal Code, 1860 (IPC) — Section 302, 363, 366, 375, 376
High Courts11 Aug 2008Dismissed
Commissioner of Income Tax Vs GEI Engineering Ltd. (now GEI Hamon Industries Ltd.)
Madhya Pradesh High Court · (2009) 310 ITR 112
Income Tax Act, 1961 — Section 10(2)(xv), 143(1)(a)
High Courts11 Aug 2008Allowed
Samar Bahadur Vs State of M.P. and another
Madhya Pradesh High Court · (2009) 2 MPLJ 345