High Courts27 Feb 2007Dismissed
Preston College and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2008 MP 99
Constitution of India, 1950 — Article 14, 15, 16, 19, 226National Council for Teacher Education Act, 1993 — Section 14
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,332 of 2,383
High Courts27 Feb 2007Dismissed
Jhabbu Lal Vs Purroo and Others
Madhya Pradesh High Court · AIR 2007 MP 223
Limitation Act, 1963 — Section 5
High Courts27 Feb 2007Dismissed
Nagda Municipality Vs ITC Ltd.
Madhya Pradesh High Court · AIR 2007 MP 142 : (2007) ILR (MP) 941 : (2007) 3 MPHT 309
Madhya Pradesh Municipalities Act, 1961 — Section 339A
High Courts27 Feb 2007Allowed
Brijesh Kumar Sharma Vs Ramprakash Kulshrestha
Madhya Pradesh High Court · (2007) 3 BC 706 : (2007) 2 MPLJ 605
Criminal Procedure Code, 1973 (CrPC) — Section 138, 29, 325, 357, 389Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Feb 2007Allowed
United India Insurance Co. Vs Sandeep Kumar Gupta
Madhya Pradesh High Court · (2007) ILR (MP) 792 : (2007) 3 MPLJ 559
Motor Vehicles Act, 1988 — Section 165(1), 166
High Courts26 Feb 2007Dismissed
Damodar Sharma and Others Vs Nathu Ram Jatav and Another
Madhya Pradesh High Court · (2007) 2 MPLJ 490
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 294, 323, 427, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts26 Feb 2007Allowed
Vrindavan and others Vs Jaipratap and others
Madhya Pradesh High Court · (2007) 3 MPLJ 177
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 41 Rule 27
High Courts26 Feb 2007Dismissed
Damodar Sharma and Others Vs Nathuram Jatav and Another
Madhya Pradesh High Court · (2007) 2 MPLJ 490
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 294, 323, 427, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts26 Feb 2007Dismissed
Lallu Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 2 MPHT 261 : (2007) 2 MPLJ 288 : (2007) 2 MPLJ 283
Constitution of India, 1950 — Article 226, 227
High Courts26 Feb 2007Dismissed
Ramesh Sethi and others Vs Vlnod Kumar Kataria and another
Madhya Pradesh High Court · (2007) 3 MPLJ 201
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 96
High Courts23 Feb 2007Allowed
Anshu Dubey (Dr.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 2 JLJ 78
Constitution of India, 1950 — Article 14Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts23 Feb 2007Allowed
Smt. Rajantabai S. Parihar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) CriLJ 2495 : (2007) 2 DMC 479
Criminal Procedure Code, 1973 (CrPC) — Section 311, 91Evidence Act, 1872 — Section 121, 122, 123, 124, 125Penal Code, 1860 (IPC) — Section 302, 307
High Courts23 Feb 2007
Shailja Timoti and Another Vs Sabhan Khan and Others
Madhya Pradesh High Court · (2008) ACJ 2221
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts22 Feb 2007Allowed
Tagore Shiksha Samiti Vs Registrar, Firms and Societies, Bhopal and Others
Madhya Pradesh High Court · (2008) 2 MPJR 384
Madhya Pradesh General Clauses Act, 1957 — Section 28
High Courts22 Feb 2007Dismissed
Baba Saheb Nimbalkar Vs Laxmi Bai (Dead) and Others
Madhya Pradesh High Court · (2007) 02 MP CK 0098
High Courts22 Feb 2007
State of M.P. and Others Vs Brijesh Niboria
Madhya Pradesh High Court · (2007) 2 MPLJ 273
Constitution of India, 1950 — Article 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 29
High Courts22 Feb 2007Dismissed
Ramabhilash Tripathi and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2008 MP 217 : (2008) 2 MPJR 327
Land Acquisition Act, 1894 — Section 16, 6
High Courts22 Feb 2007Dismissed
Ram Das Vs Mahesh Singh and Others
Madhya Pradesh High Court · (2007) 2 MPHT 266
Succession Act, 1925 — Section 63
High Courts21 Feb 2007Allowed
Raghubir Singh Vs Union of India and Others
Madhya Pradesh High Court · (2007) 2 MPLJ 479
Constitution of India, 1950 — Article 227
High Courts21 Feb 2007
M.P. High Court Bar Association Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 3 MPLJ 400
Constitution of India, 1950 — Article 215Motor Vehicles Act, 1988 — Section 71