High Courts14 May 2008Allowed
Hardeep Singh Anand Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) CriLJ 3281 : (2008) ILR (MP) 3068 : (2008) 5 MPHT 172
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 34, 420
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,271 of 2,383
High Courts13 May 2008Allowed
Rukmabai and Another Vs Umesh and Another
Madhya Pradesh High Court · (2009) ACJ 2603
Motor Vehicles Act, 1988 — Section 147
High Courts13 May 2008
Naseem and Others Vs Lokendra and Others
Madhya Pradesh High Court · (2009) ACJ 2010
High Courts13 May 2008Dismissed
Dr. Omprakash Lakhwani Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2003 : (2008) 3 MPHT 360 : (2008) 3 MPJR 171 : (2008) 3 MPLJ 173
High Courts13 May 2008Allowed
Roop Singh Dangi Vs Omprakash Sharma
Madhya Pradesh High Court · (2008) 4 MPHT 501
High Courts13 May 2008Dismissed
Vipin Kumar Dubey Vs Mahatma Gandhi Chitrakoot Gramodaya Vishwavidyalaya, Satna and another
Madhya Pradesh High Court · (2008) 4 MPLJ 153
High Courts13 May 2008Allowed
Prathmik Om Sai Gramin Mahila Bahuddeshiya Sahkari Samiti Maryadit Vs Sub-Divisional Officer, Baihar and others
Madhya Pradesh High Court · (2008) 3 MPLJ 617
Madhya Pradesh Gram Sabha (Appeal) Rules, 2001 — Rule 3
High Courts13 May 2008
In Reference under Section 395 Cr.PC.
Madhya Pradesh High Court · (2008) 4 MPJR 132
Criminal Procedure Code, 1973 (CrPC) — Section 395(2)Penal Code, 1860 (IPC) — Section 409
High Courts13 May 2008
Smt. Naseem and Others Vs Lokendra and Others
Madhya Pradesh High Court · (2008) 118 FLR 868
High Courts13 May 2008
In Re : Amendment of First Schedule of CrPC by CrPC (M.P. Amendment) Act, 2007
Madhya Pradesh High Court · (2008) ILR (MP) 1035 : (2008) 2 JLJ 265 : (2008) 3 MPHT 535 : (2008) 4 MPJR 132 : (2008) 3 MPLJ 311
Criminal Procedure Code, 1973 (CrPC) — Section 295(2)Income Tax Act, 1961 — Section 256(1), 271C, 274(2)Penal Code, 1860 (IPC) — Section 317, 318, 326, 363, 363A
High Courts12 May 2008
In Ref.
Madhya Pradesh High Court · (2008) 3 MPHT 547
Criminal Procedure Code, 1973 (CrPC) — Section 129, 366, 37, 43Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 May 2008Dismissed
Vishnu Dev Pandey Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 4 MPLJ 232
Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3
High Courts09 May 2008Allowed
Brajesh Kumar Tiwari Vs C.E.O., Zila Panchayat and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2292 : (2008) 4 MPHT 496 : (2008) 3 MPLJ 218
Constitution of India, 1950 — Article 14, 16
High Courts08 May 2008Allowed
Jumana Bai Vs Mushtaq Ali
Madhya Pradesh High Court · (2009) 2 DMC 870 : (2008) ILR (MP) 1839 : (2008) 5 MPHT 425 : (2009) 1 MPLJ 607 : (2009) 2 RCR(Criminal) 984
Criminal Procedure Code, 1973 (CrPC) — Section 125, 3, 397, 4, 401
High Courts08 May 2008
State of Madhya Pradesh and Others Vs Hariram and Others
Madhya Pradesh High Court · (2008) 118 FLR 647 : (2008) ILR (MP) 1997 : (2008) 3 JLJ 41 : (2009) 1 LLJ 330 : (2008) 3 MPHT 274 : (2008) 3 MPLJ 517
Madhya Pradesh Industrial Relations Act, 1960 — Section 108A
High Courts08 May 2008Dismissed
Radhika Prasad Gupta Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 58
Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16, 2
High Courts08 May 2008Dismissed
Sanjay Vishwakarma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 2693 : (2008) 3 MPHT 496
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302
High Courts08 May 2008
Jyoti Markam Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2008 MP 197 : (2008) 2 MPLJ 648
Constitution of India, 1950 — Article 14
High Courts07 May 2008
Madhu Sonkar Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 4 MPJR 38 : (2009) 1 MPLJ 384
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 302, 307
High Courts07 May 2008Allowed
Neetu Jain Vs Union of India and another
Madhya Pradesh High Court · (2009) 120 FLR 301 : (2008) ILR (MP) 2841
General Clauses Act, 1897 — Section 21