High Courts30 Jul 2008Allowed
Kamlesh Gautam Vs Sub-Divisional Officer and another
Madhya Pradesh High Court · (2008) 4 MPLJ 179
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,264 of 2,383
High Courts30 Jul 2008Dismissed
Kewal Kumar Jaggi Vs Vinod Kumar Sahu and Smt. Shradha Sahu
Madhya Pradesh High Court · (2008) ILR (MP) 3055 : (2008) 4 MPHT 210 : (2008) 4 MPLJ 213 : (2009) 1 RCR(Civil) 94 : (2009) 1 RCR(Criminal) 90
Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts30 Jul 2008Allowed
Nand Lal Sachdeva Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 2 MPLJ 103
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 40, 41, 41(1)(h)
High Courts29 Jul 2008Allowed
Ram Singh and Others Vs Harijinder Singh and Others
Madhya Pradesh High Court · (2010) ACJ 1256
Motor Vehicles Act, 1988 — Section 173
High Courts29 Jul 2008Allowed
Dr. Arti Choudhari Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 3110 : (2009) 2 MPHT 121 : (2009) 3 MPJR 111 : (2009) 2 MPLJ 66
Constitution of India, 1950 — Article 226, 227, 311
High Courts29 Jul 2008
Miss. Vidya Soni and Another Vs Pushpesh Dwivedi and Others
Madhya Pradesh High Court · AIR 2008 MP 319 : (2009) 2 MPHT 19 : (2009) 3 MPLJ 558
Motor Vehicles Act, 1988 — Section 128, 166, 173, 3, 75
High Courts29 Jul 2008
Milan Supari Stores Vs Assistant Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2009) 23 VST 362
Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1)
High Courts29 Jul 2008
Sanjay Gurjar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 2 MPHT 174
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 52Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 325
High Courts28 Jul 2008Allowed
Vimalchandra Rathore Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 609
Criminal Procedure Code, 1973 (CrPC) — Section 397, 457Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 364, 365
High Courts28 Jul 2008Dismissed
M.P. Road Transport Corporation, Indore Vs Anil
Madhya Pradesh High Court · (2009) 122 FLR 368
Constitution of India, 1950 — Article 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61, 62
High Courts28 Jul 2008
Smt. Chitrarekha Vs Virendra Kumar Sharma and Another
Madhya Pradesh High Court · (2008) ILR (MP) 2611 : (2008) 4 MPHT 365 : (2009) 2 MPLJ 16
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 227SUITS VALUATION ACT, 1887 — Section 11
High Courts28 Jul 2008Dismissed
M.P. Road Transport Corporation, Indore Vs Anil Yadav
Madhya Pradesh High Court · (2009) 2 MPLJ 461
Industrial Disputes Act, 1947 — Section 25FMadhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61, 62
High Courts25 Jul 2008Allowed
Pritam Singh Vs Cancer Hospital and Research Institute, Gwalior and Another
Madhya Pradesh High Court · (2008) 07 MP CK 0090
High Courts25 Jul 2008
V.C. Raam Sukaesh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 70 : (2008) 3 JLJ 101 : (2009) 1 MPLJ 163
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 482, 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 14, 29(2)
High Courts25 Jul 2008
P.G. Kshatriya Vs The State of M.P. and Another
Madhya Pradesh High Court · (2009) ILR (MP) 10 : (2008) 5 MPHT 82
Constitution of India, 1950 — Article 21, 226, 302, 320
High Courts25 Jul 2008Allowed
Pritam Singh Vs Cancer Hospital and Research Institute, Gwalior and another
Madhya Pradesh High Court · (2009) 120 FLR 1187 : (2008) ILR (MP) 3106
Madhya Pradesh Industrial Disputes (Standing Orders) Act, 1961 — Section 25F, 2A
High Courts24 Jul 2008
Tulsiram Mehta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 2 MPHT 177 : (2009) 4 MPLJ 397 : (2010) 1 RCR(Criminal) 187
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7(1)
High Courts24 Jul 2008Dismissed
Mohammad Aslam Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 ALT(Cri) 12 : (2008) CriLJ 4212 : (2009) ILR (MP) 1764
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts24 Jul 2008Dismissed
Bhuvaneshwar Prasad @ Guddu Dixit Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2788 : (2008) ILR (MP) 1683 : (2008) 5 MPHT 72 : (2009) 1 MPLJ 443
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 36(3)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts23 Jul 2008Dismissed
General Manager, Bank Note Press, Dewas Vs Bank Note Press Office Staff Association, Dewas and others
Madhya Pradesh High Court · (2008) ILR (MP) 2218 : (2008) 4 MPLJ 424
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)