COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,298 of 2,383

High Courts11 Oct 2007Allowed

Khilawan Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2008) 1 JLJ 419

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 44

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High Courts11 Oct 2007

Bhav Singh Vs Smt. Savirani and Others

Madhya Pradesh High Court · (2008) ACJ 1043 : AIR 2008 MP 1 : (2007) ILR (MP) 1302 : (2008) 2 JCR 159 : (2008) 1 JLJ 134 : (2007) 4 MPHT 460 : (2008) 1 MPJR 11 : (2008) 1 MPLJ 72

Motor Vehicles Act, 1988 — Section 145, 147, 95, 96

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High Courts11 Oct 2007Allowed

Commissioner of Income Tax Vs Rathi Finlease Ltd.

Madhya Pradesh High Court · (2008) 215 CTR 429

Income Tax Act, 1961 — Section 143, 260A, 68

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High Courts11 Oct 2007Allowed

Kashiram Vs Hariram and Others

Madhya Pradesh High Court · (2008) 1 MPHT 170 : (2008) 1 MPLJ 651

Criminal Procedure Code, 1973 (CrPC) — Section 211, 65

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High Courts09 Oct 2007

Khairunisha and Others Vs Subhash @ Punjabi and Others

Madhya Pradesh High Court · (2008) ILR (MP) 82 : (2008) 2 MPHT 259

Motor Vehicles Act, 1988 — Section 163A, 165Penal Code, 1860 (IPC) — Section 302, 427

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High Courts09 Oct 2007

Y. Yohannan Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 1 JLJ 16 : (2008) 2 MPHT 226 : (2008) 2 MPLJ 553

Industrial Disputes Act, 1947 — Section 6

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High Courts09 Oct 2007

Smt. Shashibai and Others Vs Smt. Revabai Agrawal and Others

Madhya Pradesh High Court · AIR 2008 MP 64 : (2007) ILR (MP) 1296 : (2008) 1 JLJ 9 : (2007) 4 MPHT 467 : (2008) 3 MPJR 82 : (2008) 1 MPLJ 92

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226, 227

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High Courts09 Oct 2007Dismissed

Makhan Vs State of M.P.

Madhya Pradesh High Court · (2007) 10 MP CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 161, 354, 376, 509

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High Courts09 Oct 2007

Registrar, Mahatma Gandhi Chitrakoot Gramodaya Vishwavidyalaya, Vice Chancellor, Mahatma Gandhi Chitrakoot Gramodaya Vishwavidyalaya and Purchasing Officer, Mahatma Gandhi Chitrakoot Gramodaya Vishwavidyalaya Vs M.C. Modi and Company, Prop. Deepa Electronics

Madhya Pradesh High Court · (2007) ILR (MP) 1815

Civil Procedure Code, 1908 (CPC) — Section 115, 20Contract Act, 1872 — Section 23

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High Courts09 Oct 2007

Krishi Upaj Mandi Samita Bada Malhara Vs Yashwant Singh Bundela and Another

Madhya Pradesh High Court · (2008) 118 FLR 188 : (2008) 2 LLJ 105 : (2008) 3 MPHT 540 : (2008) 2 MPLJ 282

Industrial Disputes Act, 1947 — Section 17BMadhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts09 Oct 2007Allowed

Parasaram and Others Vs State of M.P.

Madhya Pradesh High Court · (2008) 1 JLJ 403

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341

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High Courts09 Oct 2007Dismissed

Manoj Kumar Jain and Another Vs Corporation Bank and Another

Madhya Pradesh High Court · (2008) 1 MPLJ 619

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34

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High Courts09 Oct 2007Allowed

Alok Bhatnagar Vs M.P. State Co-Operative Dairy Federation Ltd. and Others

Madhya Pradesh High Court · (2008) 2 MPLJ 628

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)Madhya Pradesh State Co-operative Dairy Federation Limited Employees Recruitment, Classification and Conditions of Service Regulations, 1985 — Regulation 13(1)

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High Courts09 Oct 2007Allowed