High Courts10 Sept 2007
Veer Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2008) 1 MPHT 334
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,304 of 2,383
High Courts10 Sept 2007Dismissed
Lajja Bai Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2008 MP 185 : (2008) 2 MPLJ 26
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 36(1)(m)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts07 Sept 2007Dismissed
Mahesh Kumar and another Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 4 MPLJ 545
Land Acquisition Act, 1894 — Section 11, 17(1)(4), 17(3A)(a), 18, 4
High Courts07 Sept 2007Dismissed
Ram Kishan Radha Kishan Khandelwal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 09 MP CK 0073
High Courts07 Sept 2007Dismissed
State of Madhya Pradesh Vs Mahendra Pratap Singh Choudhary and Others
Madhya Pradesh High Court · (2007) 09 MP CK 0052
Constitution of India, 1950 — Article 142
High Courts06 Sept 2007Dismissed
Nadanbai and others Vs Khushilal and others
Madhya Pradesh High Court · (2008) 3 MPLJ 501
Benami Transactions (Prohibition) Act, 1988 — Section 3Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3A
High Courts06 Sept 2007Dismissed
Geeta Devi Yadav (Smt.) Vs Smt. Archna and Another
Madhya Pradesh High Court · (2008) 2 JLJ 34 : (2008) 1 MPLJ 261
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Rule 4, 4(1), 5, 41Madhya Pradesh Panchayat (Up — Sarpanch, President and Vice — President) Nirvachan Niyam, 1995 — Rule 16, 16(4), 16(6)
High Courts06 Sept 2007Allowed
Aarti Arya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) ILR (MP) 1733 : (2008) 1 MPHT 483
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 107, 306
High Courts06 Sept 2007
Ranchhod Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 148 : (2008) 2 MPHT 266
Penal Code, 1860 (IPC) — Section 149, 34, 395, 397
High Courts06 Sept 2007Dismissed
Shambhu Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPHT 203
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 148, 149, 154, 302
High Courts05 Sept 2007
Pooja Vs Ramesh Kumar and Another
Madhya Pradesh High Court · (2008) ACJ 2158
Motor Vehicles Act, 1988 — Section 173
High Courts05 Sept 2007
Jayant Pratap Singh Vs Director, Technical Education and Others
Madhya Pradesh High Court · AIR 2008 MP 119 : (2007) ILR (MP) 1234 : (2007) 4 MPHT 417
Constitution of India, 1950 — Article 226
High Courts05 Sept 2007Dismissed
Smt. Anubha Munjare Vs State Election Commission and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1203 : (2008) 1 MPJR 243
Constitution of India, 1950 — Article 226
High Courts05 Sept 2007Allowed
Mahadeo Chourasia Vs Sub Engineer, P.W.D. (B. and R.) and Others
Madhya Pradesh High Court · (2008) 1 MPLJ 655
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts03 Sept 2007
State of M.P. and Others Vs Jagannath Gupta and Others
Madhya Pradesh High Court · (2008) 116 FLR 532
High Courts03 Sept 2007Allowed
Meera Koli Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 MPJR 107 : (2008) 2 MPLJ 76
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts03 Sept 2007Allowed
B.P. Shrivastava Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 4 MPHT 410
High Courts03 Sept 2007Dismissed
Suresh Vyas Vs Ramchandra Vyas through L.Rs. and Others
Madhya Pradesh High Court · (2008) 1 MPHT 78
Stamp Act, 1899 — Section 2, 35
High Courts03 Sept 2007Dismissed
Nagar Panchayat Vs Om Prakash Shukla and Others
Madhya Pradesh High Court · (2007) 115 FLR 1162 : (2008) 1 LLJ 843
Industrial Disputes Act, 1947 — Section 33C
High Courts03 Sept 2007
Choithram Hospital and Research Centre Vs Union of India (UOI)
Madhya Pradesh High Court · (2009) 15 STR 738
Customs Act, 1962 — Section 130, 130(6)