High Courts17 Aug 2007Dismissed
State of M.P. Vs M/s Vasu Builders
Madhya Pradesh High Court · (2007) 2 MPJR 16
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,307 of 2,383
High Courts16 Aug 2007Dismissed
Mohammad Ali and Others Vs Bakar Ali
Madhya Pradesh High Court · (2008) 2 MPLJ 340
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, 96
High Courts16 Aug 2007
State of Madhya Pradesh Vs Mahesh and Another
Madhya Pradesh High Court · (2008) 1 JLJ 128 : (2008) 1 MPHT 151
Criminal Procedure Code, 1973 (CrPC) — Section 157, 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts16 Aug 2007
Cadbury India Limited and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1226 : (2007) 4 MPHT 183
Companies (Foreign Interests) Act, 1918 — Section 2Constitution of India, 1950 — Article 14, 19, 300ACriminal Procedure Code, 1973 (CrPC) — Section 23, 482
High Courts16 Aug 2007Allowed
Dataram Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPHT 303
Arms Act, 1959 — Section 29, 30Criminal Procedure Code, 1973 (CrPC) — Section 157, 315, 351, 374Evidence Act, 1872 — Section 103, 11, 27
High Courts16 Aug 2007Dismissed
Smt. Shashi Shrivastava Vs Smt. Vidyadevi Kushwah
Madhya Pradesh High Court · (2007) 4 MPHT 300 : (2008) 1 MPJR 157
Negotiable Instruments Act, 1881 (NI) — Section 138, 142Powers of Attorney Act, 1882 — Section 1A, 2
High Courts16 Aug 2007
Ahuja Saw Mills Vs Sathosh Engineering Works and Another
Madhya Pradesh High Court · (2007) 3 JLJ 265
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2
High Courts16 Aug 2007Dismissed
National Project Constructions Corporation Limited Vs Water Resources Department and Others
Madhya Pradesh High Court · (2008) 3 BC 177
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
High Courts14 Aug 2007
Ramesh Soni Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 MPLJ 207
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 21(4)
High Courts14 Aug 2007Allowed
Late Kamlabai through L.Rs. and Others Vs Rajesh Kalal and Another
Madhya Pradesh High Court · AIR 2008 MP 125
Civil Procedure Code, 1908 (CPC) — Section 100(5)Hindu Succession Act, 1956 — Section 14
High Courts14 Aug 2007Dismissed
Gayadeen Singh Tomar Vs State of M.P.
Madhya Pradesh High Court · (2008) 1 MPHT 494
Criminal Procedure Code, 1973 (CrPC) — Section 195, 238, 243, 340, 341Penal Code, 1860 (IPC) — Section 193, 195, 304B, 34, 466
High Courts14 Aug 2007
Godrej Pilsbury Ltd. Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2007) 9 VST 485
Constitution of India, 1950 — Article 14
High Courts14 Aug 2007Allowed
Dinesh Malviya Vs Shamim Miyan
Madhya Pradesh High Court · (2007) 4 MPHT 318
Transfer of Property Act, 1882 — Section 106
High Courts14 Aug 2007Allowed
Greater Gwalior Shmashan Jeernoddhar Trust Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 4 MPHT 215 : (2007) 3 MPJR 203
Madhya Pradesh Land Revenue Code, 1959 — Section 237
High Courts14 Aug 2007Dismissed
Nathuram Sharma Vs Rajendra Goyal Rajesh Bansal Vs Lavendra Singh Rana and Another
Madhya Pradesh High Court · (2007) 4 MPHT 114 : (2007) 4 MPLJ 394 : (2008) 1 RCR(Criminal) 842
Criminal Procedure Code, 1973 (CrPC) — Section 357, 386Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 394
High Courts14 Aug 2007Allowed
Arun Mathur and Another Vs M.P. Pollution Control Board
Madhya Pradesh High Court · (2007) 08 MP CK 0080
Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 2, 4
High Courts10 Aug 2007Allowed
New India Assurance Co. Ltd. Vs Mohd. Saukat Ali and Others
Madhya Pradesh High Court · (2009) ACJ 1555
Motor Vehicles Act, 1988 — Section 147
High Courts10 Aug 2007Dismissed
Yuvaraj Merch-X Vs Commercial Tax Officer
Madhya Pradesh High Court · (2009) 21 VST 38
High Courts10 Aug 2007Allowed
Fr. Lucas I Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2008 MP 92 : (2008) 3 MPHT 288 : (2008) 2 MPLJ 381
Constitution of India, 1950 — Article 14, 226
High Courts10 Aug 2007Dismissed
Zubeda and Others Vs Najma Afzal
Madhya Pradesh High Court · (2008) 1 MPLJ 638
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(l)(a)(c)(g)(h)Stamp Act, 1899 — Section 29(1)(c)