High Courts12 Mar 2008
Dinesh Sahu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) 03 MP CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 174, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,280 of 2,383
High Courts12 Mar 2008Allowed
Subodh Sharma Vs Satendra Singh
Madhya Pradesh High Court · (2009) ACJ 1027 : (2008) 2 JLJ 100 : (2008) 2 MPHT 361 : (2008) 3 MPLJ 624
Motor Vehicles Act, 1988 — Section 140, 149, 162, 163A, 165
High Courts12 Mar 2008
Mangi Lal and Others Vs Harmindar Singh and Others
Madhya Pradesh High Court · (2008) ACJ 508
Motor Vehicles Act, 1988 — Section 166, 173
High Courts11 Mar 2008Allowed
Shyamlal Meena Vs Smt. Durgabai Meena
Madhya Pradesh High Court · (2008) ILR (MP) 1472 : (2008) 3 MPHT 527
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14
High Courts11 Mar 2008Dismissed
Kishore and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 3 MPHT 29 : (2008) 3 MPLJ 557
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 40, 40(1)
High Courts11 Mar 2008Allowed
Bharti (Ku.) and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 2 MPHT 472
High Courts10 Mar 2008
Ashwni @ Kamlesh Sahu Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) 2 MPJR 18
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts10 Mar 2008Allowed
Larsen and Toubro Ltd. Vs Commissioner, Commercial Tax and Others
Madhya Pradesh High Court · (2008) 17 VST 353
Central Sales Tax Act, 1956 — Section 2, 3, 6, 6AConstitution of India, 1950 — Article 366
High Courts10 Mar 2008Dismissed
Nandlal and Others Vs State of Maharashtra
Madhya Pradesh High Court · (2008) CriLJ 2664 : (2008) ILR (MP) 1292 : (2008) 3 MPHT 50 : (2007) 1 MPLJ 84
Criminal Procedure Code, 1973 (CrPC) — Section 216, 233, 243, 244, 254Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts10 Mar 2008Dismissed
Hafiz Zakir Hussain Vs Akola Janta Commercial Co-operative Bank Ltd.
Madhya Pradesh High Court · AIR 2008 MP 193 : (2008) 2 MPLJ 433
Banking Regulation Act, 1949 — Section 5, 56Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 2
High Courts10 Mar 2008
Smt. Renu Gupta Vs Devendra Kumar Gupta
Madhya Pradesh High Court · (2008) 03 MP CK 0052
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 24
High Courts10 Mar 2008Allowed
State of Madhya Pradesh Vs Megma Leasing Limited and Another
Madhya Pradesh High Court · (2008) 03 MP CK 0050
Civil Procedure Code, 1908 (CPC) — Section 151, 96Constitution of India, 1950 — Article 372Registration Act, 1908 — Section 19, 90
High Courts10 Mar 2008Dismissed
Mohan Pachari Vs Jagdish Chandra Dubey
Madhya Pradesh High Court · AIR 2008 MP 208 : (2008) ILR (MP) 1402
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 12, 5
High Courts07 Mar 2008Allowed
Smt. Sarita Soni and Others Vs Tata Service Centre, Industrial Area
Madhya Pradesh High Court · (2008) 2 MPHT 463
Employees Compensation Act, 1923 — Section 10, 3, 30, 4
High Courts07 Mar 2008Allowed
Goel Coal Co. Vs Additional Commissioner of Commercial Tax, Assistant Commissioner-1, Commercial Tax and State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 794 : (2008) 18 VST 28
Constitution of India, 1950 — Article 226, 227
High Courts05 Mar 2008Dismissed
N.K. Saxena and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) ILR (MP) 1144 : (2008) 2 MPHT 365
Civil Procedure Code, 1908 (CPC) — Section 24Industrial Disputes Act, 1947 — Section 7, 7A
High Courts05 Mar 2008Allowed
In reference
Madhya Pradesh High Court · (2008) ILR (MP) 591
Criminal Procedure Code, 1973 (CrPC) — Section 188, 190, 2(n), 200, 204Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts05 Mar 2008Dismissed
Colorway Photo Lab Vs Union of India (UOI)
Madhya Pradesh High Court · (2008) ILR (MP) 1397 : (2009) 15 STR 17 : (2009) 22 STT 123 : (2009) 25 VST 97
Finance Act, 2001 — Section 67
High Courts04 Mar 2008Allowed
Devendra Bapna Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 1942 : (2008) 2 MPLJ 406
High Courts04 Mar 2008Allowed
Ispat Khadan Janta Mazdoor Union Vs Steel Authority of India Ltd.
Madhya Pradesh High Court · (2008) ILR (MP) 2508 : (2008) 2 MPHT 376
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11, 4Oaths Act, 1969 — Section 6