High Courts26 Jun 2008
Iffco-Tokio General Insurance Co. Ltd. Vs Shankarlal and Others
Madhya Pradesh High Court · (2009) ACJ 2618
Constitution of India, 1950 — Article 136, 142
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,268 of 2,383
High Courts26 Jun 2008
Dr. Vinod Kumar Vs State of M.P. and others
Madhya Pradesh High Court · (2008) ILR (MP) 3090 : (2008) 4 MPJR 197 : (2008) 4 MPLJ 21
Indian Medical Council Act, 1956 — Section 11(2)
High Courts26 Jun 2008Dismissed
State of M.P. and Another Vs Dharmdas Patel
Madhya Pradesh High Court · (2009) 1 MPLJ 303
High Courts26 Jun 2008Dismissed
Abhay Kumar Vs Chief Manager, State Bank of Indore and Others
Madhya Pradesh High Court · AIR 2009 MP 24 : (2008) ILR (MP) 2780 : (2008) 4 MPJR 230 : (2008) 4 MPLJ 33 : (2006) 1 RCR(Criminal) 277
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14, 17Transfer of Property Act, 1882 — Section 35, 53A
High Courts26 Jun 2008
Kamlesh Singh and Shakeel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) 5 MPHT 318
Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 57, 8
High Courts26 Jun 2008Allowed
Smt. Kamla Bai Patel (Kuchwaha) Vs Smt. Vidhyawati Patel and Others
Madhya Pradesh High Court · (2008) ILR (MP) 1809 : (2008) 4 MPHT 40 : (2008) 2 MPJR 377 : (2009) 1 MPLJ 657
Civil Procedure Code, 1908 (CPC) — Section 151, 54
High Courts26 Jun 2008Dismissed
Chandreshwar Jha (Engineers and Constractors) Vs Northern Coalfields Limited (A Govt. of India undertaking) and Chairman Cum Managing Director Northern Coalfields Limited
Madhya Pradesh High Court · AIR 2009 MP 21 : (2009) 1 MPLJ 214
Arbitration and Conciliation Act, 1996 — Section 11(6), 16Civil Procedure Code, 1908 (CPC) — Section 11
High Courts26 Jun 2008Allowed
Tukaram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 2098 : (2008) 5 MPHT 168
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 309
High Courts26 Jun 2008Allowed
Chhiddu alias Kanchhedi Lal Vs State of M.P. and another
Madhya Pradesh High Court · (2008) ILR (MP) 2860 : (2008) 4 MPLJ 108
Penal Code, 1860 (IPC) — Section 302
High Courts26 Jun 2008Dismissed
Union of India and others Vs Hemant Kumar
Madhya Pradesh High Court · (2008) 3 MPLJ 577
Pension Regulations for Army, 1961 — Regulation 173
High Courts26 Jun 2008Dismissed
Chandreshwar Jha (M/s) Vs Northern Coal-fields Ltd. and Ann
Madhya Pradesh High Court · (2008) ILR (MP) 2136 : (2008) 3 MPJR 340
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts26 Jun 2008
Anil Kachwaha Vs Smt. Sunita Kachwaha and Others
Madhya Pradesh High Court · (2008) 4 MPHT 193
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts26 Jun 2008
Ramkhiladi Gurjar Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) 2 JLJ 430
Arms Act, 1959 — Section 25, 27Central Excises and Salt Act, 1944 — Section 34Constitution of India, 1950 — Article 226, 227
High Courts26 Jun 2008
S.P. Anand Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 338
Constitution of India, 1950 — Article 21A, 45
High Courts26 Jun 2008
Kamla Bai Patel (Smt.) Vs Smt. Vidyawati
Madhya Pradesh High Court · (2008) 3 MPJR 377
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Limitation Act, 1963 — Article 137
High Courts26 Jun 2008Allowed
Smt. Kamla Bai Patel Vs Smt. Vidhyawati Patel and Others
Madhya Pradesh High Court · (2009) 2 CGLJ 1
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), 151Limitation Act, 1963 — Article 137
High Courts25 Jun 2008Dismissed
Mullu Singh, alias Yashwant Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 273
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts25 Jun 2008Dismissed
Dr. Pareekshit Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2849 : (2009) 2 MPHT 414
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts24 Jun 2008
Smt. Charanjit Kaur Vs S.R. Cable
Madhya Pradesh High Court · AIR 2009 MP 66 : (2008) ILR (MP) 2445 : (2009) 3 MPJR 260 : (2008) 4 MPLJ 221
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts24 Jun 2008
Dharampal (dead) through LRs. Smt. Ashima Syal and Another Vs Hari Chandra @ Harish Chandra (dead) through L.Rs. Suresh Kumar Choudhary and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2313 : (2008) 4 MPHT 510 : (2008) 3 MPJR 15
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5