COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,272 of 2,383

High Courts07 May 2008Dismissed

Girdhari Lal and Narayan Kachhi Vs State of M.P.

Madhya Pradesh High Court · (2008) 05 MP CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 294, 302, 304, 323, 324

Read judgment

High Courts07 May 2008Allowed

Smt. Jyoti Gupta Vs Registrar General, High Court of M.P. and Another

Madhya Pradesh High Court · (2008) ILR (MP) 1711 : (2008) 3 MPHT 13 : (2008) 2 MPLJ 486

Advocates Act, 1961 — Section 17, 2, 24, 28, 35Constitution of India, 1950 — Article 226, 233Criminal Procedure Code, 1973 (CrPC) — Section 24, 25

Read judgment

High Courts07 May 2008Allowed

Manohar Sweets and Manohar Dairy and Restaurants Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2009) 221 CTR 187 : (2008) ILR (MP) 1465 : (2009) 2 MPLJ 210 : (2009) 177 TAXMAN 23

Income Tax Act, 1961 — Section 127

Read judgment

High Courts06 May 2008Allowed

Abdul Hamid Vs Daudi Bohra Jamat

Madhya Pradesh High Court · (2008) 4 MPHT 405

Waqf Act, 1995 — Section 54

Read judgment

High Courts06 May 2008

Mahesh Jatav Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1834 : (2008) 3 MPHT 260 : (2008) 3 MPLJ 664

Penal Code, 1860 (IPC) — Section 149, 302, 376, 395, 396Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

Read judgment

High Courts06 May 2008Allowed

S.K. Verma Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1892 : (2008) 5 MPHT 438 : (2009) 1 MPLJ 632

Madhya Pradesh Anusuchit Jati Ayog Adhiniyam, 1995 — Section 10, 9

Read judgment

High Courts06 May 2008Allowed

Arvind Kumar Vyas Vs State Bank of Indore

Madhya Pradesh High Court · (2008) 4 MPHT 402

Banking Regulation Act, 1959 — Section 54

Read judgment

High Courts06 May 2008Dismissed

Bhavani Shankar Sharma Vs Keshri Singh Chouhanand Others

Madhya Pradesh High Court · (2008) ILR (MP) 3082 : (2009) 1 JLJ 96

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122

Read judgment

High Courts05 May 2008Allowed

Bhagwandas Vs State of M.P.

Madhya Pradesh High Court · (2009) 3 MPJR 221

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

Read judgment

High Courts05 May 2008Allowed

Ashok Kumar Dubey Vs Parvatibai and Others

Madhya Pradesh High Court · (2009) 1 MPLJ 446

Madhya Pradesh Land Revenue Code, 1959 — Section 165, 170B

Read judgment

High Courts02 May 2008Dismissed

Sunil Thakur Vs Hindustan Petroleum Corporation and another

Madhya Pradesh High Court · (2008) ILR (MP) 1452 : (2009) 2 MPJR 263 : (2008) 3 MPLJ 470

Constitution of India, 1950 — Article 12, 226

Read judgment

High Courts02 May 2008

Shyam Bihari Singh and Others Vs The State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 2820 : (2008) 4 MPHT 151 : (2008) 4 MPLJ 255

Constitution of India, 1950 — Article 246, 300ATransfer of Property Act, 1882 — Section 105

Read judgment

High Courts01 May 2008Allowed

Mahesh Kumar Singhal and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 2 JLJ 296 : (2008) 4 MPJR 158 : (2008) 1 MPLJ 272

Constitution of India, 1950 — Article 265Motor Vehicles Act, 1988 — Section 117, 194, 68, 76

Read judgment

High Courts01 May 2008

Smt. Vinita Vs Sandeep

Madhya Pradesh High Court · (2008) 4 MPHT 219 : (2008) 4 MPLJ 282

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 406, 498A

Read judgment

High Courts30 Apr 2008

Leelawati and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2008) ILR (MP) 2817 : (2008) 4 MPHT 470

Constitution of India, 1950 — Article 226

Read judgment

High Courts30 Apr 2008Dismissed

Gram Panchayat Vs Jagdish Singh Rawat and Others

Madhya Pradesh High Court · (2008) 4 MPHT 132 : (2008) 3 MPJR 37 : (2008) 3 MPLJ 127

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

Read judgment

High Courts29 Apr 2008Dismissed

Mohd. Aleem Vs Bank of India and Others

Madhya Pradesh High Court · (2008) 3 MPJR 388

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 34 Rule 5, 151

Read judgment

High Courts29 Apr 2008Allowed

Manju and Others Vs New India Assurance Co. Ltd. and Others

Madhya Pradesh High Court · (2009) ACJ 1500

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts29 Apr 2008Dismissed

Domudas Dhakate Vs State of M.P. and others

Madhya Pradesh High Court · (2008) ILR (MP) 1448 : (2008) 3 MPLJ 654

Read judgment

High Courts29 Apr 2008Allowed

Shyamlal Sahu Vs Union of India (UOI)

Madhya Pradesh High Court · (2008) 4 MPHT 477

Railway Claims Tribunal Act, 1987 — Section 16, 23

Read judgment