High Courts12 Feb 2008
Union of India Vs Nalinidevi
Madhya Pradesh High Court · (2008) 304 ITR 382 : (2009) 184 TAXMAN 136
Income Tax Act, 1961 — Section 276(c), 277
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,285 of 2,383
High Courts12 Feb 2008
Vijay Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 918
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts12 Feb 2008Dismissed
Regional Manager and Others Vs Ram Prasad Mandal
Madhya Pradesh High Court · (2008) ILR (MP) 673 : (2008) 3 LLJ 911
High Courts12 Feb 2008Allowed
S.P. Chemicals Vs Assistant Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2008) 16 VST 533
High Courts08 Feb 2008Allowed
Babu Bhilala Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) ILR (MP) 2638 : (2008) 4 MPHT 60
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Feb 2008Allowed
Babulal Jain Vs ITO and Another
Madhya Pradesh High Court · (2008) 02 MP CK 0026
Income Tax Act, 1961 — Section 253, 260A
High Courts08 Feb 2008
National Insurance Co. Ltd. Vs Deepak and Others
Madhya Pradesh High Court · (2009) ACJ 1493
Motor Vehicles Act, 1988 — Section 166, 173
High Courts07 Feb 2008Dismissed
Bankelal Gupta Vs Anand Saxena
Madhya Pradesh High Court · (2008) CriLJ 1772
Criminal Procedure Code, 1973 (CrPC) — Section 133, 313, 482
High Courts07 Feb 2008Allowed
Smt. Dulari Singh and Others Vs Tribhuvan Murari Dubey and Another
Madhya Pradesh High Court · (2008) ILR (MP) 1759
Employees Compensation Act, 1923 — Section 33, 4Motor Vehicles Act, 1988 — Section 167
High Courts07 Feb 2008Allowed
Mrs. Kailashbai and Mrs. Puneet Kalra Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2008) ILR (MP) 768 : (2008) 2 MPHT 118
Constitution of India, 1950 — Article 136Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 37, 68APrevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
High Courts07 Feb 2008
State of M.P. and Another Vs Suresh and Another
Madhya Pradesh High Court · (2008) ILR (MP) 2932 : (2008) 4 MPHT 56
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5
High Courts07 Feb 2008
Ratna Parashar and Others Vs Kusumlata and Another
Madhya Pradesh High Court · (2009) ACJ 207 : (2008) ILR (MP) 26 : (2008) 2 MPLJ 512
Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1988 — Section 147, 149, 163A, 165, 166Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts06 Feb 2008
Nirmala and Others Vs Jitendra Kumar and Others
Madhya Pradesh High Court · (2009) ACJ 1485
Motor Vehicles Act, 1988 — Section 173
High Courts06 Feb 2008Allowed
Bhoorelal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 1229 : (2008) 4 MPHT 163
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 25, 27, 30Penal Code, 1860 (IPC) — Section 302
High Courts06 Feb 2008Allowed
Arvind Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) CriLJ 1712 : (2008) ILR (MP) 1479 : (2008) 2 MPHT 38
Constitution of India, 1950 — Article 162Criminal Procedure Code, 1973 (CrPC) — Section 374Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts06 Feb 2008Dismissed
Swati Organics Ltd. and Others Vs State Bank of India and Others
Madhya Pradesh High Court · (2008) 3 BC 80
Civil Procedure Code, 1908 (CPC) — Section 2, 35A, 96Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 18, 34, 35
High Courts06 Feb 2008
Pinki and Others Vs Swamilal Patel and Others
Madhya Pradesh High Court · (2009) ACJ 1385
Motor Vehicles Act, 1988 — Section 173
High Courts06 Feb 2008
Kamal Kumar Vs Smt. Swarnkaur and Another
Madhya Pradesh High Court · (2008) 117 FLR 1148
Workmens Compensation Act, 1923 — Section 10
High Courts05 Feb 2008
Parvin Bobby and Others Vs Parimal Singh and Another
Madhya Pradesh High Court · (2009) ACJ 85
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts05 Feb 2008Dismissed
Suman Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) ILR (MP) 499 : (2008) 2 MPLJ 544
Constitution of India, 1950 — Article 226