High Courts24 Jan 2008Allowed
Hitkarini Law College Vs Ashish Kumar Pathak and Another
Madhya Pradesh High Court · (2008) ILR (MP) 1866 : (2008) 2 MPLJ 342
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,288 of 2,383
High Courts24 Jan 2008Allowed
Jai Mahadev Traders, Gwalior Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 765 : (2008) 2 MPJR 199 : (2008) 2 MPLJ 109
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts23 Jan 2008Allowed
Sangita and Others Vs Ganesh and Another
Madhya Pradesh High Court · (2009) ACJ 1049 : (2008) 117 FLR 75
Workmens Compensation Act, 1923 — Section 10, 30
High Courts23 Jan 2008Dismissed
Devi Ahilya New Cloth Market Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2009) 222 CTR 583
Income Tax Act, 1961 — Section 260A
High Courts23 Jan 2008Allowed
Commissioner of Income Tax Vs Alpine Solvex Ltd.
Madhya Pradesh High Court · (2008) 219 CTR 499 : (2009) 176 TAXMAN 285
Income Tax Act, 1961 — Section 260A, 80E, 80HH, 80I, 80J
High Courts23 Jan 2008Dismissed
Smt. Seva Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 2 JLJ 9 : (2008) 3 MPHT 407 : (2008) 2 MPLJ 172
Constitution of India, 1950 — Article 227, 52
High Courts23 Jan 2008Dismissed
Kailashi Vs Smt. Bharosi Bai and Others
Madhya Pradesh High Court · (2008) ILR (MP) 1586 : (2008) 5 MPHT 204 : (2008) 2 MPJR 386 : (2008) 2 MPLJ 218
High Courts22 Jan 2008Allowed
State of M.P. and Another Vs Dilip Kumar Sangni
Madhya Pradesh High Court · (2008) 1 MPJR 290
Stamp Act, 1899 — Section 47A
High Courts22 Jan 2008
Jepika Paints Vs Union of India (UOI)
Madhya Pradesh High Court · (2008) ILR (MP) 2625 : (2010) 18 STR 380
Central Excises and Salt Act, 1944 — Section 35GTrade and Merchandise Marks Act, 1958 — Section 37, 44
High Courts22 Jan 2008Dismissed
Bihari Kushwaha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) ILR (MP) 2666 : (2008) 2 MPHT 50
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts22 Jan 2008Allowed
Nanhelal Gontiya and Harilal Gontiya Vs Harishchand and Others
Madhya Pradesh High Court · (2009) ACJ 981 : AIR 2008 MP 181 : (2008) ILR (MP) 24 : (2008) 2 MPHT 46 : (2008) 3 MPJR 47
Motor Vehicles Act, 1988 — Section 128, 173
High Courts22 Jan 2008Dismissed
Muniraj Patel and Others, Ankur K. Jain and Another and Ku. Anisha Khan and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2008 MP 241 : (2008) ILR (MP) 1377 : (2008) 1 MPHT 529
High Courts22 Jan 2008Dismissed
Aman Khanuja Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) ILR (MP) 469 : (2008) 1 MPHT 520
Madhya Pradesh Medical and Dental Undergraduate Entrance Examination Rules, 2007 — Clause 9.5
High Courts22 Jan 2008
Jepika Paints and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2008) 125 ECC 224 : (2008) 151 ECR 224
Central Excises and Salt Act, 1944 — Section 35Trade and Merchandise Marks Act, 1958 — Section 2, 37, 44, 44(1), 56(1)
High Courts22 Jan 2008Dismissed
M.P. Rajya Beej Evam Farm Vikas Nigam and Others Vs Ashok Kumar
Madhya Pradesh High Court · (2008) 117 FLR 506 : (2008) ILR (MP) 474 : (2008) 3 LLJ 47 : (2008) 2 MPHT 90 : (2008) 2 MPJR 119 : (2008) 2 MPLJ 130
Industrial Disputes Act, 1947 — Section 2, 25F, 25FFF, 25O
High Courts22 Jan 2008Allowed
Anil Chemicals and Industries Ltd. and Another Vs Assistant Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2008) 18 VST 22
Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 26(4)(a), 26(4)(b), 26(4)(c)
High Courts22 Jan 2008
Kavita Chouhan and Others Vs Rajendra Singh Tomar and Others
Madhya Pradesh High Court · (2009) ACJ 956
Penal Code, 1860 (IPC) — Section 304A
High Courts22 Jan 2008
Kadir Khan Vs State of M.P. and others
Madhya Pradesh High Court · (2008) ILR (MP) 1375 : (2008) 2 MPJR 87 : (2008) 3 MPLJ 236
High Courts21 Jan 2008Dismissed
S.C. Mehta and others Vs Union of India and others
Madhya Pradesh High Court · (2008) ILR (MP) 761 : (2008) 3 MPLJ 254
High Courts21 Jan 2008Allowed
Nan Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) CriLJ 1795
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 396, 397, 436