High Courts19 Sept 2007
Rajeev Dalela Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1154 : (2008) 1 JLJ 237 : (2007) 4 MPHT 350 : (2007) 3 MPJR 214 : (2007) 4 MPLJ 469
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,302 of 2,383
High Courts19 Sept 2007
Smt. Usha Baghel and Others Vs United India Insurance Company Limited and Another
Madhya Pradesh High Court · (2007) ILR (MP) 1141 : (2007) 3 JLJ 422 : (2007) 4 MPHT 180 : (2007) 4 MPLJ 409
High Courts19 Sept 2007Dismissed
Reliance Telecom Ltd. Vs Commissioner of Commercial Tax
Madhya Pradesh High Court · (2009) 19 VST 164
Madhya Pradesh Value Added Tax Act, 2002 — Section 53(2)
High Courts19 Sept 2007
Bhartiya Kishan Sangh and Uttam Singh Kushwah Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2007) 4 MPLJ 548
Constitution of India, 1950 — Article 12, 226, 227
High Courts19 Sept 2007Allowed
Smt. Anamika Shrivastava Vs Vivek Shrivastava
Madhya Pradesh High Court · (2007) 4 MPHT 374 : (2007) 4 MPLJ 494 : (2007) 4 MPLJ 1
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13B
High Courts19 Sept 2007
Smt. Sunita Lokhande and Others Vs The New India Assurance Company Limited and Others
Madhya Pradesh High Court · (2008) ACJ 921 : (2007) ILR (MP) 1145 : (2008) 1 MPHT 42 : (2008) 1 MPLJ 54
Motor Vehicles Act, 1988 — Section 145, 147, 157
High Courts19 Sept 2007Allowed
SICA Educational Trust (Regd.) Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2008) 214 CTR 244 : (2008) 167 TAXMAN 19
Income Tax Act, 1961 — Section 12A, 143, 147, 148
High Courts19 Sept 2007Dismissed
Mangilal Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) ILR (MP) 381 : (2008) 1 MPHT 119
Constitution of India, 1950 — Article 243U
High Courts19 Sept 2007
Smt. Usha Patel and Others Vs Dilip Transport Co. and Others
Madhya Pradesh High Court · (2008) 116 FLR 779
Workmens Compensation Act, 1923 — Section 4
High Courts19 Sept 2007Allowed
Lata Patle Vs Smt. Kamlesh Gautam
Madhya Pradesh High Court · (2007) ILR (MP) 1553 : (2008) 1 MPLJ 388
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 95(1)
High Courts19 Sept 2007
Bhartiya Kishan Sangh District Bhind Vs Union of India and others
Madhya Pradesh High Court · (2007) 4 MPLJ 548
Constitution of India, 1950 — Article 226, 227
High Courts18 Sept 2007Dismissed
Naresh Sharma Vs Commissioner-cum-Registrar Co-operative Society and Others
Madhya Pradesh High Court · (2008) 5 MPHT 208 : (2009) 2 MPJR 75 : (2009) 1 MPLJ 59 : (2007) 4 MPLJ 573
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 41(2)
High Courts18 Sept 2007
Commissioner, Income Tax Vs Ashok Kumar Manibhai Patel and Co.
Madhya Pradesh High Court · (2008) 214 CTR 344 : (2009) 317 ITR 386
Income Tax Act, 1961 — Section 256, 263, 30, 36, 37
High Courts18 Sept 2007Dismissed
Jagdish and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 09 MP CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294, 374Penal Code, 1860 (IPC) — Section 100, 103, 302, 304, 307
High Courts18 Sept 2007
Municipal Corporation Vs Arvind Jain and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1132 : (2007) 3 JLJ 414 : (2007) 4 MPHT 173 : (2007) 4 MPLJ 402
Constitution of India, 1950 — Article 227
High Courts18 Sept 2007Allowed
Narendra Chauksey Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1391 : (2008) 1 MPHT 194
High Courts18 Sept 2007Dismissed
Babulal Jain Vs Kewalchand Jain
Madhya Pradesh High Court · (2008) 1 BC 592 : (2007) 4 MPHT 371 : (2007) 4 MPLJ 605
Negotiable Instruments Act, 1881 (NI) — Section 138, 5, 6, 9
High Courts18 Sept 2007
Haji Mohd. Vs Ravindra and Others
Madhya Pradesh High Court · (2009) ACJ 31
Motor Vehicles Act, 1988 — Section 146
High Courts18 Sept 2007Dismissed
Naresh Sharma Vs Commissioner-cum-Registrar Co-operative Society, Bhopal and Others
Madhya Pradesh High Court · (2009) 1 MPLJ 59
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 41(2)
High Courts18 Sept 2007
Madhvi Khambra (Dr.) Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 4 MPLJ 539