COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,277 of 2,383

High Courts31 Mar 2008

Hind Syntex Ltd. Vs Dewas Mazdoor Sangh and Others

Madhya Pradesh High Court · (2009) 120 FLR 659 : (2008) ILR (MP) 1410 : (2008) 3 LLJ 372 : (2008) 2 MPLJ 614

Constitution of India, 1950 — Article 19, 226Industrial Disputes Act, 1947 — Section 25O

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High Courts31 Mar 2008

Mohd. Dildar Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2008) ILR (MP) 22 : (2008) 3 MPHT 146

Constitution of India, 1950 — Article 226

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High Courts31 Mar 2008Dismissed

Krishnarao Kavdikar (dead) through his L.Rs. Ullas Kavidkar Vs Smt. Sadhna Khanvalkar and Another

Madhya Pradesh High Court · (2008) ILR (MP) 1207 : (2008) 2 MPHT 529

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)

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High Courts31 Mar 2008Allowed

V.K. Brahamankar Vs Special Police Establishment

Madhya Pradesh High Court · (2008) ILR (MP) 1511 : (2008) 3 MPHT 58 : (2008) 4 MPLJ 91

Prevention of Corruption Act, 1988 — Section 13, 5

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High Courts31 Mar 2008Allowed

Lalla Prasad Burman Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1050 : (2008) 3 MPHT 26 : (2008) 3 MPLJ 394

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

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High Courts31 Mar 2008Dismissed

Gendalal (since dead) through L.Rs. Sajjanbai etc. and Another Vs Pannalal (since dead) through L.Rs. Lilabai etc. and Another

Madhya Pradesh High Court · (2008) ILR (MP) 3207 : (2008) 3 MPHT 521

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 92

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High Courts31 Mar 2008Allowed

C.R. Gaur Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 118 FLR 187 : (2008) ILR (MP) 15 : (2008) 3 MPHT 24

Constitution of India, 1950 — Article 226

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High Courts31 Mar 2008Dismissed

Bhandewal Shiksha Samiti Vs State of M.P. and others

Madhya Pradesh High Court · (2008) 3 MPLJ 197

Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 36

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High Courts31 Mar 2008Dismissed

Pragati Mitra Mandal and Others Vs Manoharlal Khandelwal

Madhya Pradesh High Court · (2008) 2 MPLJ 455

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)

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High Courts28 Mar 2008Allowed

Kalyan Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1406 : (2008) 2 MPJR 239

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 64(2)(v)

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High Courts28 Mar 2008Allowed

Dr. Hemchandra Pandey and others Vs State of M.P. and others

Madhya Pradesh High Court · (2008) ILR (MP) 2548 : (2008) 3 MPLJ 6

Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 12(2)

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High Courts28 Mar 2008Dismissed

Shanker Mihani Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 797 : (2008) 2 MPHT 318

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 225

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High Courts28 Mar 2008Allowed

Cine Exhibitors Pvt. Ltd. Vs Gwalior Development Authority and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1872 : (2008) 2 JLJ 172 : (2008) 3 MPHT 91 : (2008) 3 MPJR 21 : (2008) 3 MPLJ 389

Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 10, 111

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High Courts28 Mar 2008Dismissed

Yogesh Neema and Others and Kailashchandra Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1878 : (2008) 2 MPHT 337

Constitution of India, 1950 — Article 14, 19, 21, 226, 300ALand Acquisition Act, 1894 — Section 17, 4, 5A, 6, 9

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High Courts28 Mar 2008Dismissed

Keshar @ Keshav Badhai Vs Sumant and Others

Madhya Pradesh High Court · (2009) 4 MPJR 127

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 148, 294, 307, 323, 324

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High Courts28 Mar 2008Dismissed

Ku. Abhineeta Elizabeth Lall Vs Barkatullah University

Madhya Pradesh High Court · AIR 2008 MP 252 : (2008) ILR (MP) 1966 : (2008) 3 MPHT 155 : (2008) 2 MPLJ 475

Constitution of India, 1950 — Article 14

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High Courts27 Mar 2008

Anil Bansal Vs Central Bureau of Investigation and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1952 : (2008) 2 JLJ 281 : (2008) 3 MPLJ 1

Essential Commodities Act, 1955 — Section 3, 7Income Tax Act, 1961 — Section 131, 132A, 133, 133A, 133BPenal Code, 1860 (IPC) — Section 285, 34, 420

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High Courts26 Mar 2008Dismissed

Bhivji through L. Rs. Smt. Kamla Bai and Others Vs Rajesh and Others

Madhya Pradesh High Court · (2008) 3 MPJR 317

Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 4, 4(1)Registration Act, 1908 — Section 32

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High Courts26 Mar 2008Allowed

Sohan Singh and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 3 MPJR 42

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3)

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High Courts26 Mar 2008Allowed

Harendra Singh Thakur and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) 3 MPHT 126

Criminal Procedure Code, 1973 (CrPC) — Section 397, 452, 482

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