High Courts27 Jul 2007
Dwarikaprasad Tiwari and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 MPHT 102
Constitution of India, 1950 — Article 21, 226, 227Road Transport Corporations Act, 1950 — Section 19
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,311 of 2,383
High Courts27 Jul 2007Allowed
Udai Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 4 MPHT 85
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302, 326, 396
High Courts27 Jul 2007Allowed
Pravesh and Another Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPJR 209
Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Jul 2007Dismissed
Asharam Dixit Vs Harinarayan and others
Madhya Pradesh High Court · (2007) 4 MPLJ 251
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Public Trust Act, 1951 — Section 8(1)
High Courts26 Jul 2007
Padma Joshi and Others Vs Dr. Syed Abrar Ali Hajmi and Others
Madhya Pradesh High Court · (2008) ACJ 2424
High Courts26 Jul 2007
Munnalal Singh and Others Vs Atmaram (Hemraj, Bhagat ram, Bhoj raj and Smt. Sumitra Bai) and State of M.P.
Madhya Pradesh High Court · (2008) 2 MPJR 65 : (2008) 1 MPLJ 328
Constitution of India, 1950 — Article 142, 64Registration Act, 1908 — Section 10, 17, 23, 24, 25
High Courts26 Jul 2007Allowed
Sunil Shrivastava Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) 4 MPHT 260
Criminal Procedure Code, 1973 (CrPC) — Section 169, 170Penal Code, 1860 (IPC) — Section 147, 148, 149, 27, 302
High Courts25 Jul 2007Dismissed
Puniyabi and Another Vs Mst. Sugrabi and Others
Madhya Pradesh High Court · (2008) 2 MPLJ 112
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts25 Jul 2007Dismissed
O.P. Gupta Vs State of M.P.
Madhya Pradesh High Court · (2007) ILR (MP) 1731 : (2007) 4 MPHT 82
Electricity (Supply) Act, 1948 — Section 81Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1988 — Section 13, 2, 7
High Courts25 Jul 2007Dismissed
Azmer Singh Vs Board of Revenue and Others
Madhya Pradesh High Court · (2007) 4 MPHT 256 : (2007) 4 MPLJ 277
Madhya Pradesh Land Revenue Code, 1959 — Section 222Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)(A)
High Courts25 Jul 2007Allowed
Smt. Meera Kori Vs Mohd. Faheem Siddqui
Madhya Pradesh High Court · (2008) 3 MPJR 12
Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 13(2)
High Courts24 Jul 2007Allowed
Hari Ram Shehar Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 4 MPLJ 455
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts24 Jul 2007Dismissed
Ashok Kumar Marwaha Vs Gurupal Singh and Others
Madhya Pradesh High Court · (2008) 3 MPJR 266
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts24 Jul 2007Allowed
Bhuwan Kumar Rathore Vs M.P. Rajya Sahkari Bank Maryadit and Others
Madhya Pradesh High Court · (2008) 3 MPJR 175
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts24 Jul 2007Dismissed
Mohan Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 07 MP CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 302, 394, 397
High Courts24 Jul 2007
Gyanchand and Another Vs Mohanlal and Others
Madhya Pradesh High Court · AIR 2007 MP 258 : (2008) 1 MPJR 81 : (2008) 3 MPLJ 231
Specific Relief Act, 1963 — Section 39, 40
High Courts24 Jul 2007Dismissed
Smt. Munni Devi Silawat Vs The Life Insurance Corporation of India and Others
Madhya Pradesh High Court · (2007) 4 MPHT 359
Civil Procedure Code, 1908 (CPC) — Section 102Insurance Act, 1938 — Section 45
High Courts23 Jul 2007Allowed
Sonabai Vs Kusum Bhardwaj
Madhya Pradesh High Court · (2008) 1 MPLJ 114
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)
High Courts23 Jul 2007
Dirgan Lodhi and Others Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 JLJ 378
Criminal Procedure Code, 1973 (CrPC) — Section 149Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts23 Jul 2007
Anand Bahadur Singh and Another Vs Kamta Prasad Vishwakarma and Another
Madhya Pradesh High Court · (2009) ACJ 1583
Motor Vehicles Act, 1988 — Section 2(28)