High Courts09 Apr 2008Dismissed
Urmila Devi Vs Returning Officer (Panchayat) and Others
Madhya Pradesh High Court · (2008) ILR (MP) 1175 : (2008) 4 MPHT 410
Representation of the People Act, 1951 — Section 81
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,275 of 2,383
High Courts09 Apr 2008Allowed
Shobha Vs Krushnakant Pandya
Madhya Pradesh High Court · (2008) 2 DMC 639 : (2008) ILR (MP) 1299 : (2008) 2 JLJ 437 : (2008) 3 MPJR 333
Constitution of India, 1950 — Article 15, 39Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Apr 2008Allowed
Rajendra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 59 : (2008) 3 MPHT 501
Penal Code, 1860 (IPC) — Section 302, 304
High Courts09 Apr 2008
Balram and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) CriLJ 3839
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts09 Apr 2008Allowed
Kalebabu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 44 : (2008) 4 MPHT 397
Arms Act, 1959 — Section 25, 4
High Courts09 Apr 2008
Ramesh Chouksey Vs The Union of India (UOI) and Others
Madhya Pradesh High Court · (2008) ILR (MP) 1887 : (2008) 5 MPHT 48
Cantonments Act, 2006 — Section 29Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts09 Apr 2008Allowed
Shobha (Smt.) Vs Krishnakant Pandya
Madhya Pradesh High Court · (2008) 3 MPJR 333
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Apr 2008
Devidayal Raikwar Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 1370 : (2009) 1 JLJ 7 : (2008) 3 MPHT 505 : (2008) 4 MPLJ 647
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85, 91
High Courts08 Apr 2008Dismissed
Transline Engineers Pvt. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 15 VST 163
Madhya Pradesh Commercial Tax Act, 1994 — Section 17, 17(2)
High Courts08 Apr 2008Dismissed
Union of India (UOI) Vs Anjani Kumar Khare
Madhya Pradesh High Court · (2008) CriLJ 2893 : (2008) 4 MPJR 21
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 114, 133, 47, 67, 74Penal Code, 1860 (IPC) — Section 161, 165A
High Courts08 Apr 2008
Manoj Kumar Yadav Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 2523 : (2008) 4 MPHT 22
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 70
High Courts08 Apr 2008Allowed
State of Madhya Pradesh Vs Dalchand Yadav
Madhya Pradesh High Court · (2008) CriLJ 2827
Criminal Procedure Code, 1973 (CrPC) — Section 233, 313Prevention of Corruption Act, 1988 — Section 13, 7
High Courts08 Apr 2008Allowed
Kishan and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 1273 : (2008) 4 MPHT 214
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Apr 2008Dismissed
Ajay Arora Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 1163 : (2008) 5 MPHT 332 : (2009) 1 MPLJ 219
Constitution of India, 1950 — Article 226
High Courts08 Apr 2008
Mujaffar Hussain Mansoori Vs Devendra Trivedi
Madhya Pradesh High Court · (2010) 1 ALD(Cri) 25 : (2008) ILR (MP) 2687 : (2009) 2 MPHT 503
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts08 Apr 2008Allowed
Anshul Tomar Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 1979 : (2008) 2 MPLJ 450
High Courts08 Apr 2008
Smt. Girijabai Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 118 FLR 308 : (2008) ILR (MP) 1167 : (2008) 3 MPHT 83 : (2008) 3 MPJR 187 : (2008) 3 MPLJ 407
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 198Succession Act, 1925 — Section 370, 372, 383
High Courts08 Apr 2008
Subha Mishra and others Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 3 MPLJ 282
Constitution of India, 1950 — Article 226Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyam Avam Shulk Ka Nirdharan) Adhiniyam, 2007 — Section 5
High Courts07 Apr 2008
Shyam @ Shyambabu Vs State of M.P.
Madhya Pradesh High Court · (2009) 3 MPJR 124
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 300, 302
High Courts07 Apr 2008Allowed
Prem Narayan B. Tiwari Vs Sitaram R. Soni and Others
Madhya Pradesh High Court · (2008) CriLJ 2906
Criminal Procedure Code, 1973 (CrPC) — Section 145, 148, 397, 482