High Courts04 Mar 2008Dismissed
Manohar and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) 2 MPHT 326
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Madhya Pradesh High Court judgments
47,658 judgments · page 1,281 of 2,383
High Courts04 Mar 2008Allowed
Smt. Gouri Bahu Vs Gopaldas
Madhya Pradesh High Court · (2008) ILR (MP) 3037 : (2008) 3 MPHT 70 : (2008) 2 MPJR 187 : (2008) 2 MPLJ 353
Civil Procedure Code, 1908 (CPC) — Section 115, 2
High Courts04 Mar 2008Dismissed
M.P. Cement Manufacturers Association and etc. Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2008 MP 232 : (2008) ILR (MP) 1665
Constitution of India, 1950 — Article 14
High Courts04 Mar 2008Dismissed
Yadav Construction Co. Vs Bharat Sanchar Nigam Ltd.
Madhya Pradesh High Court · (2008) 2 MPLJ 466
Arbitration and Conciliation Act, 1996 — Section 34
High Courts04 Mar 2008Dismissed
Jagdish Kumar Shrivastava Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) ILR (MP) 1141 : (2008) 2 MPLJ 563
High Courts04 Mar 2008Allowed
Ram Prakash Gaya Prashad Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 4 MPLJ 35
High Courts03 Mar 2008
Kanhaiyalal Patel and others Vs Union of India and others
Madhya Pradesh High Court · (2008) 3 MPLJ 48
Advocates Act, 1961 — Section 2Constitution of India, 1950 — Article 14, 226, 300Land Acquisition Act, 1894 — Section 28, 3, 3 D, 3A, 3B
High Courts03 Mar 2008Dismissed
Vikram Cement, a unit of Grasim Industries Ltd. Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 2008 MP 316 : (2008) ILR (MP) 1660
Constitution of India, 1950 — Article 226
High Courts03 Mar 2008Allowed
Mohd. Aziz and Others Vs Mohd. Hanif and Others
Madhya Pradesh High Court · (2009) 3 MPJR 189
Civil Procedure Code, 1908 (CPC) — Section 96Transfer of Property Act, 1882 — Section 48, 7, 8
High Courts03 Mar 2008Dismissed
Aditya Singh Rajput Vs State of M.P.
Madhya Pradesh High Court · (2008) 03 MP CK 0065
Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 2008
Tok Singh, Sher Singh, Charan Singh and Amar Singh Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 2980
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts03 Mar 2008Allowed
Lavkesh Reddy Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 56
Arms Act, 1959 — Section 25, 4
High Courts28 Feb 2008
Ekta Prishad (NGO) and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 3 JLJ 318 : (2008) 3 MPLJ 75
Constitution of India, 1950 — Article 21, 226, 227, 38, 39
High Courts28 Feb 2008
Anoop Choudhary Vs Smt. Usha Bhargava
Madhya Pradesh High Court · (2008) ILR (MP) 1763
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts28 Feb 2008Dismissed
Suneel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 2406 : (2008) 2 MPHT 456
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 323, 376
High Courts28 Feb 2008Allowed
Mahant Onkar Das Vs Gopal Das (dead) through L. Rs. and Another
Madhya Pradesh High Court · (2008) 2 MPJR 323
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)
High Courts27 Feb 2008
Jitendra Jain Vs Rahul Parihar and Others
Madhya Pradesh High Court · (2008) 5 MPHT 336
High Courts27 Feb 2008Allowed
Laxminarayan Porwal and Others Vs Omprakash Vairagi and Others
Madhya Pradesh High Court · (2008) 2 MPLJ 416
High Courts27 Feb 2008Dismissed
Gendlal Patel Vs M.P. Public Service Commission and Another
Madhya Pradesh High Court · (2008) ILR (MP) 1040 : (2008) 2 MPHT 390 : (2008) 2 MPJR 180
High Courts27 Feb 2008Dismissed
Ajay Tripathi and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 75
Constitution of India, 1950 — Article 226, 243G