COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,282 of 2,383

High Courts27 Feb 2008Allowed

Prahlad Ahirwar Vs State of M.P.

Madhya Pradesh High Court · (2008) 2 MPLJ 589

Madhya Pradesh Krishi Prayojan Ke Liye Upayog Ki Ja Rahi Dakhal Rahit Bhoomi Par Bhoomiswami Adhikaron Ka Pradan Kiya Jana (Vishesh Upbandh) Adhiniyam, 1984 — Section 7

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High Courts27 Feb 2008Dismissed

Prahlad Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) ILR (MP) 1287 : (2008) 2 JLJ 199 : (2008) 2 MPJR 321

Criminal Procedure Code, 1973 (CrPC) — Section 197, 313, 397Penal Code, 1860 (IPC) — Section 405, 406, 409

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High Courts27 Feb 2008Dismissed

Raja Ram Ahirwar Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1042 : (2008) 3 JLJ 127 : (2008) 2 MPHT 381 : (2008) 4 MPLJ 521

Constitution of India, 1950 — Article 173, 226Representation of the People Act, 1950 — Section 20Representation of the People Act, 1951 — Section 5

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High Courts27 Feb 2008Dismissed

Ajay Tripathi and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2008) ILR (MP) 782 : (2009) 1 JLJ 257 : (2008) 5 MPHT 195 : (2009) 1 MPJR 347 : (2009) 1 MPLJ 75

Constitution of India, 1950 — Article 226, 243G

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High Courts27 Feb 2008Allowed

Ramchandra Kushvaha Vs State of M.P.

Madhya Pradesh High Court · (2009) 2 MPLJ 147

Penal Code, 1860 (IPC) — Section 306, 34

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High Courts26 Feb 2008Dismissed

Shivjibhai and another Vs Jagdishchandra and others

Madhya Pradesh High Court · (2008) 3 MPLJ 87

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b), 12(1)(f)

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High Courts26 Feb 2008Allowed

Mahadev Prasad Khare deceased through LRs. Parwati Bai Khare and others Vs Mst. Rambai deceased through LRs. Anil Kumar Khare and others

Madhya Pradesh High Court · (2008) 3 MPJR 130 : (2008) 3 MPLJ 57

Registration Act, 1908 — Section 58Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96

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High Courts26 Feb 2008

New India Assurance Co. Ltd. Vs Basakya and Others

Madhya Pradesh High Court · (2009) ACJ 1038

Motor Vehicles Act, 1988 — Section 173

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High Courts26 Feb 2008Allowed

Rajendra Prasad Vs Chetna

Madhya Pradesh High Court · (2008) 1 DMC 867

Hindu Marriage Act, 1955 — Section 13

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High Courts26 Feb 2008

Nilesh Singhal Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 118 FLR 871 : (2008) ILR (MP) 2264 : (2008) 2 MPLJ 356

Constitution of India, 1950 — Article 21, 38Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 34, 35

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High Courts26 Feb 2008Dismissed

Antu, Ajay alias Babloo alias Susti, Gudda alias Kali alias Laxmi Narayan and Soyab Khan alias Babloo Vs State of Madhya Pradesh Shanker alias Jhabra, Vijay Singh and Nandi alias Mannad Singh Gond Thakur Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) ILR (MP) 1483

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts26 Feb 2008Allowed

UTV Software Communication Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 2008 MP 177 : (2008) ILR (MP) 544 : (2008) 2 MPHT 392

Cinematograph Act, 1952 — Section 13, 5A, 5BConstitution of India, 1950 — Article 19, 226, 246Madhya Pradesh Cinemas (Regulation) Act, 1952 — Section 6

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High Courts26 Feb 2008Allowed