High Courts22 Apr 2008Allowed
R.P. Upadhyaya Vs State of M.P. and another
Madhya Pradesh High Court · (2008) ILR (MP) 1985 : (2008) 4 MPLJ 162
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,274 of 2,383
High Courts17 Apr 2008
State of M.P. Vs Radhakrishna, Malkhan and Sagreev Singh
Madhya Pradesh High Court · (2008) 04 MP CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 395(2)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13, 6, 7Penal Code, 1860 (IPC) — Section 11, 120B, 26, 364A, 4
High Courts17 Apr 2008Dismissed
Madan Mohan Chaturvedi Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2776 : (2008) 3 MPHT 311 : (2008) 3 MPLJ 487
Constitution of India, 1950 — Article 19, 226
High Courts17 Apr 2008Dismissed
S.N.S. (Minerals) Limited and Others and N.M. Dubash Stone and Lime Co. (P) Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2565 : (2008) 3 MPHT 465
Mines and Minerals (Development and Regulation) Act, 1957 — Section 18
High Courts16 Apr 2008Allowed
Vinod Kumar Khare Vs State of M.P. and others
Madhya Pradesh High Court · (2008) ILR (MP) 1436 : (2008) 4 MPLJ 44
Madhya Pradesh Land Revenue Code, 1959 — Section 104, 104(2), 24, 258
High Courts16 Apr 2008Dismissed
Ram Khiladi Gurjar Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) ILR (MP) 1428 : (2008) 2 JLJ 184 : (2008) 3 MPHT 74 : (2008) 3 MPJR 4 : (2008) 4 MPLJ 285 : (2009) 5 RCR(Criminal) 20
Constitution of India, 1950 — Article 21, 226National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 120B, 294, 302, 336, 341
High Courts16 Apr 2008Dismissed
Ram Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2008) ILR (MP) 2110 : (2008) 4 MPLJ 353
Constitution of India, 1950 — Article 19(1)(c)Madhya Pradesh Co-operative Societies Act, 1960 — Section 19(2A)
High Courts16 Apr 2008Dismissed
Dr. Ramu Thakur Vs M.P. Professional Examination Board
Madhya Pradesh High Court · (2008) ILR (MP) 2285 : (2008) 3 MPHT 32 : (2008) 3 MPLJ 404
Constitution of India, 1950 — Article 14
High Courts16 Apr 2008
Bhagwan Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 1514 : (2008) 4 MPHT 66 : (2009) 1 MPLJ 353
Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 357, 4, 461Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3
High Courts16 Apr 2008Dismissed
Ram Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPJR 150
Contract Act, 1872 — Section 11Madhya Pradesh Co-operative Societies (Amendment) Act, 1999 — Section 19Madhya Pradesh Co-operative Societies Act, 1960 — Section 10, 19, 19(2), 19(2A), 19(4)
High Courts16 Apr 2008
Ashok Kumar and Others Vs National Insurance Co. Ltd. and Another
Madhya Pradesh High Court · (2009) ACJ 1546
Motor Vehicles Act, 1988 — Section 166, 173
High Courts15 Apr 2008Dismissed
Gopal and Another Vs Bhagwantibai and Others
Madhya Pradesh High Court · (2009) 1 MPHT 68
Insurance Act, 1938 — Section 64VB
High Courts11 Apr 2008Dismissed
Union of India and Others Vs M/s. N.J. Devani Builders Private Limited
Madhya Pradesh High Court · (2008) ILR (MP) 1692 : (2008) 3 MPJR 203
Arbitration Act, 1940 — Section 14, 17Arbitration and Conciliation Act, 1996 — Section 36Constitution of India, 1950 — Article 227
High Courts11 Apr 2008
Bhaiyalal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 3309 : (2008) 2 JLJ 105 : (2008) 3 MPHT 37
Penal Code, 1860 (IPC) — Section 109, 294, 302, 304, 323
High Courts10 Apr 2008Dismissed
Santosh Kumar Gupta and others Vs Nagar Keshrwani Vaishya Sabha and others
Madhya Pradesh High Court · (2008) 3 MPLJ 222
Constitution of India, 1950 — Article 227Madhya Pradesh Public Trust Act, 1951 — Section 26
High Courts10 Apr 2008Allowed
Sunderlal and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2008) CriLJ 3720
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Apr 2008Dismissed
Bhurneshwar Prasad alias Gudu Dixit Vs State of M.P. Ors.
Madhya Pradesh High Court · (2008) ILR (MP) 1683 : (2008) 3 JLJ 64 : (2008) 4 MPLJ 173
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 36, 36(1)
High Courts10 Apr 2008Dismissed
Devi Prasad Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 2189 : (2008) 3 MPHT 471
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6NATIONAL HIGHWAYS ACT, 1956 — Section 3A
High Courts10 Apr 2008Dismissed
Sardar Singh Vs State of M.P.
Madhya Pradesh High Court · (2008) 04 MP CK 0031
Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 34
High Courts09 Apr 2008Dismissed
National Insurance Company Ltd. Vs Jagdish Malviya and Another
Madhya Pradesh High Court · (2008) 118 FLR 866
Motor Vehicles Act, 1988 — Section 166