Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 12, 2Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 482

Read judgment

High Courts18 Jan 2008Dismissed

M.P. Dwivedi Vs M.P. Vidhan Sabha Secretariate, Bhopal and Another

Madhya Pradesh High Court · (2008) ILR (MP) 1622 : (2008) 1 MPLJ 564

Madhya Pradesh Vidhan Sabha Secretariat (Recruitment and Condition of Services) Rules, 1990 — Rule 18

Read judgment

High Courts17 Jan 2008Dismissed

State of Madhya Pradesh Vs Arvind Joshi

Madhya Pradesh High Court · (2008) 3 MPHT 424

Criminal Procedure Code, 1973 (CrPC) — Section 157, 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts16 Jan 2008

Suresh Vs Ashok

Madhya Pradesh High Court · (2010) 3 BC 292

Negotiable Instruments Act, 1881 (NI) — Section 145, 145(1), 145(2)

Read judgment

High Courts16 Jan 2008

Manak Chand Jain Vs Smt. Pukhraj Bai and Another

Madhya Pradesh High Court · (2008) ILR (MP) 2619 : (2008) 2 MPHT 155

Civil Procedure Code, 1908 (CPC) — Section 149Negotiable Instruments Act, 1881 (NI) — Section 118, 80Succession Act, 1925 — Section 213, 214

Read judgment

High Courts16 Jan 2008Allowed

Kamlesh Bai Vs Upper Commissioner Bhopal and Hosangabad Division and Others

Madhya Pradesh High Court · (2008) ILR (MP) 465 : (2008) 2 MPHT 466 : (2008) 2 MPJR 134 : (2008) 2 MPLJ 558

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122

Read judgment

High Courts16 Jan 2008Dismissed

Hari Krishna Verma Vs The District and Sessions Judge and Others

Madhya Pradesh High Court · (2008) ILR (MP) 2231 : (2008) 2 MPHT 436

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Jan 2008

National Insurance Co. Ltd. Vs Brijlata and Others

Madhya Pradesh High Court · (2009) ACJ 791 : (2008) 4 MPLJ 529

Motor Vehicles Act, 1939 — Section 95(2)Penal Code, 1860 (IPC) — Section 304A

Read judgment

High Courts16 Jan 2008Allowed

Girdharilal Vs Brajmohan and Others

Madhya Pradesh High Court · (2008) 3 MPHT 302 : (2008) 2 MPLJ 293

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

Read judgment

High Courts15 Jan 2008

New India Assurance Co. Ltd. Vs Mani Ram and Others

Madhya Pradesh High Court · (2009) ACJ 1012

Motor Vehicles Act, 1988 — Section 140, 166

Read judgment

High Courts15 Jan 2008Allowed

Babbi @ Jitendra and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) ILR (MP) 3042 : (2008) 2 MPHT 160

Penal Code, 1860 (IPC) — Section 107, 306

Read judgment

High Courts15 Jan 2008Allowed

Ravi Neal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) ILR (MP) 2726 : (2008) 2 MPHT 107

Criminal Procedure Code, 1973 (CrPC) — Section 173, 311APenal Code, 1860 (IPC) — Section 120B, 302, 394

Read judgment

High Courts15 Jan 2008Dismissed

Pandit Ramprasad Purohit and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2008) 1 JLJ 341 : (2008) 2 MPHT 150

Motor Vehicles Act, 1988 — Section 117

Read judgment