High Courts03 Jul 2008Dismissed
Raju @ Rajendra Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 3015
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,267 of 2,383
High Courts03 Jul 2008
The State of Madhya Pradesh Vs Koushal Prasad Jaiswal
Madhya Pradesh High Court · (2009) CriLJ 1830 : (2009) ILR (MP) 292 : (2008) 4 MPHT 170
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 328, 335, 366Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 307, 326
High Courts03 Jul 2008Allowed
Smt. Rajani Agrawal Vs Ramswaroop and Others
Madhya Pradesh High Court · (2010) ACJ 1276 : (2008) 119 FLR 113 : (2008) ILR (MP) 2384 : (2008) 4 MPHT 82 : (2008) 4 MPLJ 518 : (2009) 2 SLJ 293
Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 140, 143, 167
High Courts03 Jul 2008Allowed
State of Madhya Pradesh and Others Vs Ashok Kumar Sharma and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2527 : (2008) 3 JLJ 34 : (2009) 2 MPHT 446 : (2008) 3 MPJR 367 : (2008) 3 MPJR 357 : (2008) 4 MPLJ 169
Madhya Pradesh Municipalities Act, 1961 — Section 86
High Courts02 Jul 2008Allowed
Satyanarayan Gupta Vs M.P. Housing Board and Others
Madhya Pradesh High Court · (2008) 3 MPJR 224
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Griha Nirman Mandal Adhiniyam, 1972 — Section 103, 14, 15
High Courts02 Jul 2008Dismissed
Marshal Paper and Board Mill Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2009) 2 LLJ 448 : (2008) 5 MPHT 155
Constitution of India, 1950 — Article 14, 226Employees State Insurance Act, 1948 — Section 2, 38, 40, 41, 43Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17
High Courts02 Jul 2008Allowed
Maqbool Ali Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2008) 07 MP CK 0046
Prevention of Corruption Act, 1988 — Section 13, 7
High Courts02 Jul 2008Allowed
Satyanarayan Gupta Vs M.P. Housing Board and others
Madhya Pradesh High Court · (2008) 3 MPJR 224 : (2008) 4 MPLJ 396
Constitution of India, 1950 — Article 226, 227
High Courts02 Jul 2008Dismissed
Harshal Paper and Board Mill Ltd. Vs Union of India and others
Madhya Pradesh High Court · (2008) 4 MPLJ 659
Constitution of India, 1950 — Article 14, 226Employees State Insurance Act, 1948 — Section 75(2B)
High Courts01 Jul 2008Dismissed
Ramsiya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) 07 MP CK 0048
Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 302
High Courts01 Jul 2008Allowed
Shakil and Badrilal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 120 FLR 910 : (2009) 1 MPHT 313
Criminal Procedure Code, 1973 (CrPC) — Section 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2, 26, 29, 41
High Courts01 Jul 2008
Naval Singh Vs Geetabai and Others
Madhya Pradesh High Court · (2009) ACJ 2553
Motor Vehicles Act, 1988 — Section 173
High Courts28 Jun 2008
Mamta Vs V. Rajak and Others
Madhya Pradesh High Court · (2009) ACJ 2433
Motor Vehicles Act, 1988 — Section 166
High Courts28 Jun 2008Allowed
Dinesh Kumar Urmaliya Vs M.P. Road Transport Corporation and Another
Madhya Pradesh High Court · (2008) 119 FLR 820
High Courts28 Jun 2008
Kaptan Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2009) 1 MPLJ 592
Penal Code, 1860 (IPC) — Section 323, 324, 34Probation of Offenders Act, 1958 — Section 4
High Courts27 Jun 2008Dismissed
Devkunwar and L.Rs. of Bahadur Singh Rathore Vs State of M.P. and others
Madhya Pradesh High Court · (2008) ILR (MP) 76 : (2009) 2 MPLJ 289
High Courts27 Jun 2008Allowed
Jaswant Singh Vs Smt. Dayamani Adward and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2080 : (2008) 3 MPJR 284
Transfer of Property Act, 1882 — Section 53A
High Courts27 Jun 2008Allowed
Jaswant Singh Vs Smt. Dayamani and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2080 : (2008) 3 MPJR 284
Transfer of Property Act, 1882 — Section 53A
High Courts26 Jun 2008
Ramkhiladi Gurjar Vs State of M.P.
Madhya Pradesh High Court · (2008) 3 MPJR 372
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)National Security Act, 1980 — Section 3(2)
High Courts26 Jun 2008Allowed
Director of Income Tax (Investigation) Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) 3 MPJR 364
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(2), 451, 457Income Tax Act, 1961 — Section 132(A), 293