High Courts23 Sept 2009
Darshan Singh and others Vs Collector Singh and others
Madhya Pradesh High Court · (2009) 4 MPLJ 650
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2009
847 judgments · page 10 of 43
High Courts23 Sept 2009Dismissed
Pawan Agarwal Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2010) 232 CTR 248 : (2010) 192 TAXMAN 268
Criminal Procedure Code, 1973 (CrPC) — Section 165, 165(1)Foreign Exchange Regulation Act, 1973 — Section 37, 37(1), 37(2)Income Tax Act, 1961 — Section 132, 132A, 139, 139(5), 142
High Courts23 Sept 2009
Pannalal Shinde Vs Hindustan Petroleum Corporation Ltd., Mumbai and others
Madhya Pradesh High Court · (2009) 4 MPLJ 495
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts23 Sept 2009
Mahesh Kumar Goyal (dead) through L.Rs. Smt. Kirandevi and Others Vs Birendra Kumar Dosi
Madhya Pradesh High Court · (2010) 3 MPHT 38 : (2010) 1 MPLJ 135
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)
High Courts22 Sept 2009
Anis Beg Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 136 : (2009) 4 MPLJ 621
Constitution of India, 1950 — Article 227, 52Madhya Pradesh Municipalities Act, 1961 — Section 43A, 43A(2)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 10, 21, 21(1), 21(4)
High Courts22 Sept 2009Dismissed
Ramaknat Choudhary, Sunil Sharma and Anand Suryavanshi Vs District and Sessions Judge and Another
Madhya Pradesh High Court · (2010) 3 MPHT 88
Constitution of India, 1950 — Article 235
High Courts22 Sept 2009
Jamnalal Pande Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) CriLJ 538
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts17 Sept 2009Allowed
Gyanendra @ Chotu Vs Anoop Chand and Others
Madhya Pradesh High Court · (2010) ILR (MP) 341
Madhya Pradesh Gram Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 76, 77, 80
High Courts16 Sept 2009Dismissed
Ami Art Creations and Offset Printers, Bhopal Vs Board of Secondary Education, Bhopal and Another
Madhya Pradesh High Court · (2010) 1 MPLJ 559
Constitution of India, 1950 — Article 14, 226, 227
High Courts16 Sept 2009
Tarun Goyal Vs Income Tax Settlement Commission and others
Madhya Pradesh High Court · (2009) 4 MPLJ 690
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 142(1), 143(2)
High Courts16 Sept 2009
Narendra Kumar Jain Vs Vimal Chand Jain and others
Madhya Pradesh High Court · (2009) 4 MPLJ 484
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 16
High Courts16 Sept 2009
Association of the Residents of Mhow Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2010 MP 40 : (2010) 3 MPHT 493 : (2010) 1 MPLJ 486
Constitution of India, 1950 — Article 295, 295(1)(a)Government of India Act, 1935 — Section 2(1)
High Courts16 Sept 2009Dismissed
Ami Art Creations and Offset Printers Vs Board of Secondary Education and Another
Madhya Pradesh High Court · (2009) 4 MPJR 293
Constitution of India, 1950 — Article 12, 14, 226, 227
High Courts15 Sept 2009
Cheeku alias Sohan Singh and another Vs State of M.P.
Madhya Pradesh High Court · (2010) 2 MPLJ 113 : (2011) 7 RCR(Criminal) 930
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401
High Courts15 Sept 2009
Koushal Kishore and Another Vs Krishnakant Chaturvedi and Others
Madhya Pradesh High Court · (2010) ILR (MP) 485 : (2010) 1 MPHT 485 : (2010) 1 MPJR 60 : (2009) 4 MPLJ 698
Registration Act, 1908 — Section 17, 49
High Courts15 Sept 2009
Keshrichand Vaishya (died), through L.Rs.. Smt. Bindia Bai and others Vs Rajesh Kumar Mittal
Madhya Pradesh High Court · (2009) 4 MPLJ 702
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 5, 6
High Courts15 Sept 2009Allowed
Banshilal Vs Abdul Munnar
Madhya Pradesh High Court · (2010) 1 MPLJ 644
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Sept 2009Dismissed
Anandilal Jhariya and Another Vs Ramlal Jhariya and Another
Madhya Pradesh High Court · AIR 2010 MP 21 : (2009) 4 MPLJ 543
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 15, 15(1), 15(2)
High Courts14 Sept 2009
Premlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 09 MP CK 0015
Penal Code, 1860 (IPC) — Section 294, 323, 324, 326, 34
High Courts11 Sept 2009Dismissed
Surtan Lallu Vs Raghunath prasad (died) through his legal Representatives bablu and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 38
Constitution of India, 1950 — Article 227