High Courts19 Mar 2008Allowed
J.K. Marbles Vs State Level Committee and Others
Madhya Pradesh High Court · (2009) 25 VST 345
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,279 of 2,383
High Courts19 Mar 2008
Indarlal and Others Vs Vijay Kumar and Others
Madhya Pradesh High Court · (2009) ACJ 1077
Motor Vehicles Act, 1988 — Section 147
High Courts18 Mar 2008Allowed
Satyanarayan and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 4 MPHT 46 : (2008) 3 MPLJ 627
Land Acquisition Act, 1894 — Section 11, 11A, 18, 30, 6
High Courts18 Mar 2008Allowed
Prakashchand Vs Sureshchand
Madhya Pradesh High Court · (2008) 4 BC 394 : (2008) ILR (MP) 2412 : (2008) 3 MPHT 66 : (2008) 3 MPLJ 397 : (2008) 4 RCR(Criminal) 724
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Mar 2008Allowed
Harkawat and Co. and Others Vs Union of India (UOI)
Madhya Pradesh High Court · (2008) 302 ITR 7
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Income Tax Act, 1961 — Section 194A, 201, 276C, 277, 278B
High Courts17 Mar 2008Allowed
Mahendralal Shivhare Vs State of M.P. and another
Madhya Pradesh High Court · (2008) 3 MPLJ 102
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Mar 2008Allowed
National Insurance Company Ltd. Vs Durga Prasad and Others
Madhya Pradesh High Court · (2008) 03 MP CK 0072
Motor Vehicles Act, 1988 — Section 147, 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts14 Mar 2008Allowed
National textile corporation (MP) Ltd. and Another Vs Priya Kumar Sharma
Madhya Pradesh High Court · (2008) 118 FLR 514 : (2008) 3 LLJ 753 : (2008) 3 MPLJ 490
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 25O
High Courts14 Mar 2008Dismissed
Western Coalfields Ltd. and Others Vs Bhagwan and Others
Madhya Pradesh High Court · (2009) 3 MPJR 269
Mines Act, 1952 — Section 40Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2), 2(2), 30
High Courts13 Mar 2008
Shakuntala and Others Vs Ghanshyam Dhakad and Others
Madhya Pradesh High Court · (2009) ACJ 1875 : (2008) 3 MPLJ 442
High Courts13 Mar 2008Dismissed
Arshad Ahmed Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) CriLJ 742
Penal Code, 1860 (IPC) — Section 307
High Courts13 Mar 2008
Bhuprendra and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) CriLJ 2479 : (2008) 3 MPJR 13 : (2009) 3 MPLJ 65
Penal Code, 1860 (IPC) — Section 34, 376, 436Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts13 Mar 2008Dismissed
Pramod Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 1259 : (2008) 3 MPHT 103
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 42, 43, 50
High Courts13 Mar 2008Dismissed
Munnalal Vs State of M.P.
Madhya Pradesh High Court · (2008) 03 MP CK 0061
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts13 Mar 2008Dismissed
Shanker Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 69
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts13 Mar 2008Dismissed
Shri Karan Lal Kesharwani Vs The Sardar House and Others
Madhya Pradesh High Court · (2008) 3 MPHT 168 : (2008) 2 MPLJ 365
Evidence Act, 1872 — Section 116
High Courts13 Mar 2008Allowed
Sundariya Bai Choudhary Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2008 MP 227 : (2008) 3 MPHT 315 : (2008) 4 MPJR 116 : (2008) 2 MPLJ 321
Succession Act, 1925 — Section 276, 299, 59, 63Transfer of Property Act, 1882 — Section 6
High Courts13 Mar 2008Dismissed
Gaurav Nagar Grihanirman Sahakari Sanstha Maryadit Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) 4 MPHT 64
Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 29, 30(5)
High Courts13 Mar 2008Allowed
Kewalchand Kailashchand Jain (Huf) Vs CWT
Madhya Pradesh High Court · (2008) 03 MP CK 0027
Wealth Tax Act, 1957 — Section 17, 27A