High Courts11 Jul 2008Dismissed
Smt. Vandhana Gupta Vs Rajesh Gupta
Madhya Pradesh High Court · (2009) 1 MPHT 72 : (2009) 2 MPLJ 214
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 23
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,266 of 2,383
High Courts11 Jul 2008Allowed
Ganesh Prasad Madan Vs State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2601 : (2009) 1 MPHT 339 : (2008) 4 MPLJ 184
Constitution of India, 1950 — Article 19Motor Vehicles Act, 1988 — Section 57, 70, 71, 72, 74
High Courts11 Jul 2008Allowed
Om Prakash Lashkari Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2863 : (2009) 1 MPHT 18
Constitution of India, 1950 — Article 14
High Courts10 Jul 2008Dismissed
Taradevi Gupta (Smt.) and Others Vs Dr. Deepak Jain
Madhya Pradesh High Court · (2009) 1 MPJR 209
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(7), 18
High Courts10 Jul 2008Dismissed
United India Insurance Co. Ltd. Vs Rambabu Singh and Others
Madhya Pradesh High Court · (2008) ACJ 523
High Courts10 Jul 2008
Dr. Hari Singh Gaur Vishwavidyalaya and Another Vs Rajeshwar Yadav
Madhya Pradesh High Court · (2008) ILR (MP) 1599 : (2008) 4 MPHT 200 : (2008) 4 MPLJ 274
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 2008Dismissed
Anu Stone Crusher and etc. Vs Bank of India and Others
Madhya Pradesh High Court · AIR 2008 MP 244 : (2009) 1 MPHT 151
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 17A, 2Transfer of Property Act, 1882 — Section 69, 69A
High Courts10 Jul 2008Allowed
Nanakram Mukati Vs Board of Secondary Education M.P., Bhopal and another
Madhya Pradesh High Court · (2008) ILR (MP) 3103 : (2008) 4 MPJR 209 : (2008) 4 MPLJ 39
High Courts09 Jul 2008Dismissed
Dwarkadas Mahajan Vs State of M.P. and others
Madhya Pradesh High Court · (2009) ILR (MP) 67 : (2009) 3 MPLJ 36
High Courts09 Jul 2008Allowed
Shri Rang Petrochem Industries Vs Assistant Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2009) 23 VST 222
High Courts09 Jul 2008Allowed
Jitendra Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) 5 MPHT 146 : (2008) 4 MPLJ 670
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts09 Jul 2008Allowed
Rakesh Jaju Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 2 MPLJ 261
Constitution of India, 1950 — Article 226
High Courts08 Jul 2008Allowed
Parth Rasayan Pvt. Ltd. Vs State Appellate Forum and Another
Madhya Pradesh High Court · (2009) 23 VST 218
High Courts08 Jul 2008Dismissed
Aniruddh Pandey Vs Advocate General and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2532 : (2008) 4 MPHT 473
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts07 Jul 2008Dismissed
Radha Ujjainkar Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 4 MPLJ 126 : (2009) 5 RCR(Civil) 266 : (2009) 5 RCR(Criminal) 211
Medical Termination of Pregnancy Act, 1971 — Section 3(2)
High Courts07 Jul 2008Allowed
R.T. Panthare Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2008) 4 MPHT 197
Constitution of India, 1950 — Article 14, 309
High Courts07 Jul 2008
ITC Limited Vs Check-Post Officer (Commercial Tax) and Others
Madhya Pradesh High Court · (2009) 22 VST 194
Madhya Pradesh Commercial Tax Act, 1994 — Section 45A
High Courts04 Jul 2008Allowed
Gurmit Singh Vs The Zonal Manager, Punjab and Sindh Bank and Another
Madhya Pradesh High Court · (2008) 119 FLR 557 : (2008) ILR (MP) 3049 : (2008) ILR (MP) 3045 : (2009) 1 LLJ 800 : (2008) 5 MPHT 311 : (2008) 3 MPLJ 642
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(3), 10(4)
High Courts04 Jul 2008
Shyama Bai Vs R. Shanmugasundram and Others
Madhya Pradesh High Court · (2009) ACJ 1565
Motor Vehicles Act, 1988 — Section 173
High Courts03 Jul 2008Dismissed
Krishnagopal Vs Director of Income Tax (Investigation) and Another
Madhya Pradesh High Court · (2009) 222 CTR 100 : (2009) 221 CTR 100 : (2009) 308 ITR 273 : (2009) 182 TAXMAN 203
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132A, 278D