High Courts21 Jun 2007
Ravindra Rawat Vs Sheikh Hussain and Others
Madhya Pradesh High Court · (2008) ACJ 2786
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,318 of 2,383
High Courts21 Jun 2007Allowed
Madhya Pradesh Grih Nirman Mandal Vs Kamala Devi
Madhya Pradesh High Court · (2008) 1 BC 624
Civil Procedure Code, 1908 (CPC) — Section 100, 96Limitation Act, 1963 — Section 5
High Courts20 Jun 2007Allowed
Dhulya @ Dhulji and others Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPLJ 152
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jun 2007Dismissed
Satya Pal Anand Vs High Court of M.P. and Others
Madhya Pradesh High Court · (2007) ILR (MP) 936 : (2007) 3 MPHT 448
Constitution of India, 1950 — Article 130, 214, 226, 227
High Courts20 Jun 2007Dismissed
Dr. Neeraj Agnihotri Vs Vishnu Rajoria
Madhya Pradesh High Court · AIR 2007 MP 230
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 35, 36, 61
High Courts19 Jun 2007Dismissed
M.P. Laghu Udyog Nigam Ltd. Vs M/s Digvijay Industries Pvt. Ltd.
Madhya Pradesh High Court · (2007) 4 MPLJ 119
Arbitration Act, 1940 — Section 30, 33
High Courts19 Jun 2007Allowed
Management, Mission Middle School and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 LLJ 388 : (2007) 4 MPLJ 400
Industrial Disputes Act, 1947 — Section 2(s)Minimum Wages Act, 1948 — Section 2(i)Payment of Gratuity Act, 1972 — Section 1, 2(e), 4
High Courts19 Jun 2007
Ajay Kant and Others Vs Smt. Alka Sharma
Madhya Pradesh High Court · (2008) CriLJ 264 : (2008) 1 DMC 1 : (2008) 1 JLJ 393 : (2007) 4 MPHT 62 : (2007) 4 MPLJ 193 : (2007) 4 RCR(Civil) 785 : (2007) 4 RCR(Criminal) 930
Constitution of India, 1950 — Article 14, 15, 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110Hindu Marriage Act, 1955 — Section 9
High Courts19 Jun 2007Allowed
Union of India (UOI) Vs Ram Bachan Singh and Another
Madhya Pradesh High Court · (2009) ACJ 122 : AIR 2007 MP 232
Railway Claims Tribunal Act, 1987 — Section 23
High Courts18 Jun 2007Allowed
Ram Singh and another Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPLJ 412
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts18 Jun 2007
Ashok Kumar Patel and Others Vs Ram Niranjan Dubey and Others
Madhya Pradesh High Court · (2007) 3 MPHT 419
Constitution of India, 1950 — Article 227
High Courts18 Jun 2007Allowed
Smt. Nirmala Devi Vs Dayal Singh Gaur and Others
Madhya Pradesh High Court · (2007) 4 MPHT 189
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts18 Jun 2007Dismissed
Pannalal Thakur Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 3 MPLJ 635
Madhya Pradesh Panchayat Adhiniyam, 1962 — Section 338
High Courts18 Jun 2007
A.S. Motors Pvt. Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2008) 1 BC 546
Constitution of India, 1950 — Article 12, 14, 226, 227Contract Act, 1872 — Section 74
High Courts18 Jun 2007Allowed
Ram Niwas Gupta Vs Dainik Sandhya Prakash and others
Madhya Pradesh High Court · (2007) 4 MPLJ 225
Limitation Act, 1963 — Article 75
High Courts18 Jun 2007Allowed
M/s A.S. Motors Pvt. Ltd. Vs Union of India and Others
Madhya Pradesh High Court · (2007) 2 MPJR 88
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 74
High Courts11 Jun 2007Dismissed
Devki Leasing and Finance Ltd. Vs National Commodity and Derivative Exchange Ltd. and another
Madhya Pradesh High Court · (2007) 4 MPLJ 240
Arbitration and Conciliation Act, 1996 — Section 16Constitution of India, 1950 — Article 226, 227
High Courts18 May 2007Dismissed
Goyal M.G. Gases Pvt. Ltd. and another Vs Kamaljeet Singh Bhatia and another
Madhya Pradesh High Court · (2007) 4 MPLJ 80
Contract Act, 1872 — Section 170Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397, 401, 482Penal Code, 1860 (IPC) — Section 405, 407, 424, 425
High Courts18 May 2007Dismissed
R.R. Companies Vs Indore Development Authority
Madhya Pradesh High Court · (2007) 4 MPHT 284 : (2007) 4 MPLJ 607
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts18 May 2007Allowed
Rita Singh Vs State of M.P. and another
Madhya Pradesh High Court · (2007) 4 MPLJ 49
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138