High Courts28 Jun 2007Allowed
Maltibai and another Vs Bhagnu and others
Madhya Pradesh High Court · (2007) 3 MPLJ 518
Hindu Succession Act, 1956 — Section 14, 6Hindu Womens Right to Property Act, 1937 — Section 3, 3(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,317 of 2,383
High Courts28 Jun 2007Allowed
Kailash and others Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPLJ 392
Penal Code, 1860 (IPC) — Section 148, 149, 323, 326, 395
High Courts27 Jun 2007Allowed
V.K. Jain and others Vs Slkate of M.P. and others
Madhya Pradesh High Court · (2007) 3 MPLJ 533
Constitution of India, 1950 — Article 14Madhya Pradesh Class-III (Non-Ministerial) Forest Services Recruitment Rules, 1967 — Rule 13(1)
High Courts27 Jun 2007Dismissed
Chandrakanta Jaiswal Vs Leela Bai and others
Madhya Pradesh High Court · (2007) 4 MPLJ 289
Succession Act, 1925 — Section 63Transfer of Property Act, 1882 — Section 3
High Courts27 Jun 2007Dismissed
Anuradha Prafull Vaidh Vs Prafull Vaidh
Madhya Pradesh High Court · (2007) 4 MPLJ 123
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia)(ib)
High Courts26 Jun 2007Dismissed
Krishna Deo Passey and Others Vs The State Bank of India
Madhya Pradesh High Court · (2008) 3 MPJR 50
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts26 Jun 2007Dismissed
Rukhadi Baghel Vs M.P. Public Service Commission and others
Madhya Pradesh High Court · (2007) 4 MPLJ 453
High Courts26 Jun 2007Allowed
Bhushan Vs Bala Prasad
Madhya Pradesh High Court · (2007) 3 MPHT 338
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts26 Jun 2007Dismissed
State of M.P. and others Vs Narendra Kumar Uppal
Madhya Pradesh High Court · (2007) 4 MPLJ 185
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Jun 2007Allowed
Power Grid Corporation of India Vs Patel Roadways Ltd. and another
Madhya Pradesh High Court · (2007) 4 MPLJ 201
High Courts25 Jun 2007Dismissed
Ram Naresh Vs Malti Devi and Others
Madhya Pradesh High Court · (2008) ACJ 2057
Motor Vehicles Act, 1988 — Section 173
High Courts25 Jun 2007Dismissed
Smt. Ramrati Sharma and Another Vs Smt. Sheela Sharma and Another
Madhya Pradesh High Court · (2007) 3 JLJ 407 : (2007) 4 MPHT 71 : (2007) 3 MPLJ 589
Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 21, 34, 35, 52, 58
High Courts25 Jun 2007Dismissed
Sukhram Yadav Vs Smt. Nirupama Yadav
Madhya Pradesh High Court · (2007) 3 MPLJ 396
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 11, 13
High Courts22 Jun 2007Dismissed
R.P. Shrivastava Vs Smt. Sheela Devi and others
Madhya Pradesh High Court · (2007) 4 MPLJ 102
Easements Act, 1882 — Section 60(b)Hindu Succession Act, 1956 — Section 14(1)
High Courts22 Jun 2007Allowed
Prasanna Kumar Vs Kedarlal and others
Madhya Pradesh High Court · (2007) 4 MPLJ 85
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts21 Jun 2007
The Central Homoeopathic and Biochemic Association, Gwalior Vs The Registrar, Firms and Societies, Bhopal and Others
Madhya Pradesh High Court · (2008) 2 MPJR 30
Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 32, 40
High Courts21 Jun 2007
Mantri Mantri and Company Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 MPLJ 47
High Courts21 Jun 2007
P.S. Narayanswami and Another Vs Balkumran and Another
Madhya Pradesh High Court · (2008) 2 JLJ 445
Motor Vehicles Act, 1988 — Section 163A
High Courts21 Jun 2007
Akhil Bhartiya Vidhyarthi Parishad Vs State of M.P. and Others Sumit Jain Vs The Committee for Monitoring Admissions and Another Amaol Bansal Vs The Commission for Admission Procedure and Fees Fixation and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1356 : (2007) 4 MPHT 166