High Courts19 Feb 2008Dismissed
Mohd. Riyaz and Another Vs State of Bar Council and Others
Madhya Pradesh High Court · (2008) ILR (MP) 503 : (2008) 2 JLJ 129 : (2008) 2 MPHT 143
Advocates Act, 1961 — Section 10, 11, 12, 15, 17
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,284 of 2,383
High Courts19 Feb 2008
National Insurance Co. Ltd. Vs Sanjay and Others
Madhya Pradesh High Court · (2009) ACJ 101
Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 173, 2, 3
High Courts19 Feb 2008Allowed
Umashankar Usrete Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 2 MPJR 230
Forest Act, 1927 — Section 52A
High Courts19 Feb 2008
Satyanarayan Vs Rameshwar and Another
Madhya Pradesh High Court · (2009) ACJ 1467
Motor Vehicles Act, 1988 — Section 163A
High Courts18 Feb 2008Allowed
Union of India (UOI) and Others Vs Jagdish Prasad Bangre and Others
Madhya Pradesh High Court · (2008) 2 MPHT 414
Constitution of India, 1950 — Article 226, 227
High Courts15 Feb 2008Allowed
R.D. Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) 117 FLR 207
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts15 Feb 2008Dismissed
Pushpendra Mishra Vs Union of India and Others
Madhya Pradesh High Court · (2008) 2 MPLJ 538
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts15 Feb 2008Allowed
Chetan Lal Thakur Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 1114 : (2008) 3 JLJ 400 : (2008) 2 MPLJ 468
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 12Madhya Pradesh Land Revenue Code, 1959 — Section 65, 88
High Courts14 Feb 2008Dismissed
Defence Estates Officer and Another Vs Dr. J.K. Yadav
Madhya Pradesh High Court · (2008) 2 MPJR 5
High Courts14 Feb 2008
Smt. Rajni Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 117 FLR 587
High Courts14 Feb 2008Allowed
Smt. Mithilesh Kumari Yadav Vs Pashu Chkikitsa Sahayak Shalya Prabhari, Krutrima Garbhadhkan Kendra, Deputy Director, Pashu Chkikitsa Sewaye, Jila Pramukkh and The State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 1196 : (2008) 4 MPHT 346 : (2008) 2 MPLJ 337
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Feb 2008Allowed
Nasika Vs Laxmi Narayan
Madhya Pradesh High Court · (2008) 2 JLJ 46
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 13, 24, 28, 9
High Courts14 Feb 2008
Mahalingashetty and Co. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 02 MP CK 0053
High Courts14 Feb 2008Dismissed
Jaypee Rewa Cement Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) ILR (MP) 681 : (2009) 4 MPHT 69
Madhya Pradesh Electricity Duty Act, 1949 — Section 3Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts14 Feb 2008Dismissed
Jaypee Rewa Cement Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 3 CGLJ 14
Income Tax Act, 1961 — Section 10(5)Industrial Disputes Act, 1947 — Section 2Madhya Pradesh Electricity Duty Act, 1949 — Section 2, 3, 3A
High Courts13 Feb 2008
Smt. Shyam Vs Land Acquisition Officer and Others
Madhya Pradesh High Court · (2008) 3 MPHT 253 : (2008) 2 MPLJ 327
Land Acquisition Act, 1894 — Section 17, 4, 50, 5A, 6
High Courts13 Feb 2008Allowed
State of Madhya Pradesh Vs Gangaram Porwal and Member Judge, Industrial Court of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 775
Constitution of India, 1950 — Article 227
High Courts13 Feb 2008Allowed
State of Madhya Pradesh Vs Gangaram Porwal
Madhya Pradesh High Court · (2008) ILR (MP) 775
Constitution of India, 1950 — Article 227
High Courts13 Feb 2008
Smt. Shanti Devi Tiwari Vs Town Improvement Trust Commissioner, Municipal Corporation Vs Indra Deo Prasad Tiwari, Smt. Shanti Devi Tiwari and Ram Pratap Singh and Another Town Improvement Trust Vs Smt. Shanti Sharan Tiwari and Surendra Singh and Another Surendra Singh and Others Vs Commissioner, Municipal Corporation
Madhya Pradesh High Court · (2008) ILR (MP) 2336 : (2008) 4 MPHT 117 : (2008) 3 MPLJ 177
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 28, 4, 54
High Courts13 Feb 2008
Anil Jain Vs Managing Director, M.P.R.T.C. and Another
Madhya Pradesh High Court · (2008) 118 FLR 462 : (2008) ILR (MP) 1392 : (2009) 3 MPJR 177 : (2008) 2 MPLJ 507
Madhya Pradesh State Road Transport Corporation Employees Deposit Fund Regulation, 1985 — Clause 10, Clause 10(2), Clause 10(3), Clause 10(4)