COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,300 of 2,383

High Courts26 Sept 2007Allowed

Satya Narayan Patjdar Vs Additional Commissioner, Ujjain and Others

Madhya Pradesh High Court · (2008) 1 MPLJ 505

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 91

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High Courts26 Sept 2007Allowed

Keshav Das Agrawal and Others Vs General Manager, UCO Bank and Others

Madhya Pradesh High Court · (2008) 3 BC 360

Limitation Act, 1963 — Section 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21, 22

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High Courts26 Sept 2007Dismissed

Kankar Munjare Vs Gaurishanker Bisen and Returning Officer

Madhya Pradesh High Court · (2007) ILR (MP) 1636 : (2008) 1 MPHT 321 : (2008) 1 MPLJ 418

Representation of the People Act, 1951 — Section 100, 123, 78, 80A, 81

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High Courts26 Sept 2007Allowed

State of Madhya Pradesh Vs Raju alias Raj Kumar

Madhya Pradesh High Court · (2008) CriLJ 467 : (2008) 1 JLJ 151 : (2008) 1 MPJR 126

Penal Code, 1860 (IPC) — Section 302, 376(2)(f)

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High Courts26 Sept 2007Allowed

Ramesh Vs Mohd. Sahid and Others

Madhya Pradesh High Court · (2008) ACJ 1678

Motor Vehicles Act, 1988 — Section 173

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High Courts25 Sept 2007Allowed

Ramniwas Vs State of M.P. Ors.

Madhya Pradesh High Court · (2008) 3 JLJ 136 : (2008) 2 MPJR 378 : (2008) 2 MPLJ 297

Constitution of India, 1950 — Article 226, 227Madhya Pradesh General Clauses Act, 1957 — Section 2(25)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69, 69(1), 69(1)(4), 70, 70(1)(2)

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High Courts25 Sept 2007Dismissed

Narmada Bai Lambhate Vs Shakuntala Idane (Soni)

Madhya Pradesh High Court · (2008) 2 MPHT 222 : (2008) 1 MPLJ 359

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 23A, 32, 39, 39(1)

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High Courts25 Sept 2007Allowed

Jam Singh Vs State of M.P.

Madhya Pradesh High Court · (2008) ILR (MP) 915 : (2008) 1 MPHT 329

Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 162Evidence Act, 1872 — Section 159Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts25 Sept 2007Allowed

Tomar Construction Company Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2008) 1 MPHT 164 : (2008) 2 MPLJ 40

Madhya Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006 — Rule 3(1)Madhya Pradesh Minor Minerals Rules, 1996 — Rule 50(14)

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High Courts25 Sept 2007Dismissed

Ashok Kumar and Another Vs Late S.R. Verma through L.Rs. and Others

Madhya Pradesh High Court · (2008) 1 MPHT 114 : (2010) 2 MPJR 178 : (2008) 3 MPLJ 582

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)

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High Courts25 Sept 2007

Mangilal and Others Vs Dambarlal and Another

Madhya Pradesh High Court · AIR 2008 MP 118 : (2008) 1 MPHT 68 : (2007) 4 MPLJ 200

Registration Act, 1908 — Section 17, 49

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High Courts25 Sept 2007Allowed

Medha Patkar Vs State of M.P. and Another

Madhya Pradesh High Court · (2008) CriLJ 47 : (2007) ILR (MP) 1618 : (2007) 4 MPHT 219

Constitution of India, 1950 — Article 19, 21, 22, 226, 300ACriminal Procedure Code, 1973 (CrPC) — Section 107, 151Penal Code, 1860 (IPC) — Section 147, 186, 341

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High Courts25 Sept 2007Allowed

Anandilal Chourasia and Another Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2008 MP 257 : (2007) ILR (MP) 1183 : (2008) 1 JLJ 200 : (2007) 4 MPHT 501 : (2007) 3 MPJR 223 : (2007) 4 MPLJ 472 : (2008) 1 RCR(Civil) 733 : (2008) 1 RCR(Criminal) 546

Constitution of India, 1950 — Article 14, 154, 226, 37, 38

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High Courts25 Sept 2007Dismissed