High Courts25 Oct 2007
Rabai Devi and Others Vs Rajesh and Others
Madhya Pradesh High Court · (2008) ACJ 1892
Motor Vehicles Act, 1988 — Section 170, 173
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,297 of 2,383
High Courts25 Oct 2007Allowed
Vedica College of Education Vs Barkatullah University Arshee Khan and Others Vs Barkatullah University and Others
Madhya Pradesh High Court · AIR 2008 MP 219 : (2007) ILR (MP) 1757 : (2008) 1 MPHT 288
National Council for Teacher Education Act, 1993 — Section 14
High Courts25 Oct 2007Allowed
State of M.P. and Others Vs Prem Singh
Madhya Pradesh High Court · (2008) 2 MPLJ 237
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts24 Oct 2007Dismissed
Hannu @ Hanif Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 10 MP CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27, 42, 50
High Courts24 Oct 2007Dismissed
Sukhlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) 1 JLJ 321
Criminal Procedure Code, 1973 (CrPC) — Section 165, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 42, 54, 55
High Courts24 Oct 2007Allowed
Sabir Ali and Another Vs Laik Ahmed and Others
Madhya Pradesh High Court · (2008) 116 FLR 134 : (2008) 1 LLJ 1009
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts24 Oct 2007
Kunjan Singh, Harnam Singh, Chittar Singh and Devi Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 10 MP CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 320, 323, 324, 326
High Courts24 Oct 2007Dismissed
Ram Chandra Dixit and Others Vs Arvind Kumar Jain
Madhya Pradesh High Court · (2007) ILR (MP) 1780 : (2008) 1 MPHT 378 : (2008) 1 MPLJ 488
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(f)
High Courts23 Oct 2007Allowed
Munnilal Yadav Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 150 : (2008) 2 MPHT 173
Criminal Procedure Code, 1973 (CrPC) — Section 454Penal Code, 1860 (IPC) — Section 395, 396, 397
High Courts23 Oct 2007Allowed
Raj Rajeshwari Nandan Gupta Vs Special Police Establishment, Lok Ayukt
Madhya Pradesh High Court · (2008) 1 JLJ 283 : (2008) 1 MPHT 174 : (2008) 1 MPJR 141
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 5Prevention of Corruption Act, 1988 — Section 13, 5, 7
High Courts17 Oct 2007Dismissed
Jagram Shakya and Others Vs Gokul Prasad
Madhya Pradesh High Court · (2008) 1 JLJ 356 : (2008) 1 MPHT 504 : (2008) 1 MPLJ 517
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Oct 2007Dismissed
Hafiz Zakir Hussain Vs The Akola Janta Commercial Co-operative Bank Ltd.
Madhya Pradesh High Court · (2008) 1 MPHT 71
Banking Regulation Act, 1949 — Section 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(d)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 2(c), 3
High Courts17 Oct 2007
Devi Singh Vs Vikram Singh and Others United India Insurance Co. Ltd. Vs Devi Singh and Others
Madhya Pradesh High Court · (2008) ACJ 393 : AIR 2008 MP 18 : (2007) ILR (MP) 1323 : (2011) 1 JCR 546 : (2008) 1 JLJ 68 : (2007) 4 MPHT 535 : (2008) 3 MPJR 5 : (2008) 1 MPLJ 98
Motor Vehicles Act, 1988 — Section 128, 166
High Courts17 Oct 2007Dismissed
Commissioner of Income Tax Vs Shiya Dawoodi Bohara Jamat
Madhya Pradesh High Court · (2008) 304 ITR 336 : (2008) 170 TAXMAN 293
Income Tax Act, 1961 — Section 12A, 12AA, 254, 260A
High Courts16 Oct 2007Allowed
Smt. Meera Rani and Others Vs Ghanshyam Sharma and Others
Madhya Pradesh High Court · (2008) 1 MPHT 75
Constitution of India, 1950 — Article 227
High Courts16 Oct 2007Allowed
Devraj Sharma Vs Naina Devnani and others
Madhya Pradesh High Court · (2008) 3 MPLJ 239
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(f)
High Courts15 Oct 2007Dismissed
Nisha Bai Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 MPLJ 219
Madhya Pradesh Land Revenue Code, 1959 — Section 50
High Courts15 Oct 2007Dismissed
Smt. Nisha Bai Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 4 MPHT 519 : (2008) 1 MPLJ 219
Constitution of India, 1950 — Article 226, 227
High Courts15 Oct 2007Dismissed
Gourilal and Another Vs Bane Singh and Others
Madhya Pradesh High Court · (2008) 2 MPLJ 126
Motor Vehicles Act, 1988 — Section 140
High Courts11 Oct 2007Dismissed
Shri Shankaranarayana Construction Company Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2008 MP 5 : (2008) 1 ARBLR 296 : (2007) ILR (MP) 1309 : (2011) 2 JCR 230 : (2008) 1 JLJ 50 : (2007) 4 MPHT 444 : (2008) 1 MPJR 20 : (2008) 1 MPLJ 78
Arbitration Act, 1940 — Section 10, 11, 12, 13, 14Arbitration and Conciliation Act, 1996 — Section 11, 2, 40, 41, 43Constitution of India, 1950 — Article 226, 254