COURT ARCHIVE

Madhya Pradesh High Court judgments, 2009

847 judgments · page 2 of 43

High Courts15 Dec 2009Dismissed

Himmat Singh Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 503 : (2010) 2 MPHT 48

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 294, 506, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

Read judgment

High Courts15 Dec 2009

Ramesh Chandra Vs Ghanshyamdas and Others

Madhya Pradesh High Court · (2010) 2 MPJR 252

Read judgment

High Courts14 Dec 2009Allowed

Jawharlal Nehru Vishwa Vidyalaya, Jabalpur and Another Vs P. C. Modi

Madhya Pradesh High Court · (2010) 1 MPLJ 375

Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2

Read judgment

High Courts14 Dec 2009

Imarat Pal Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) 124 FLR 948

Administrative Tribunals Act, 1985 — Section 19

Read judgment

High Courts14 Dec 2009

Prasanna Kumar Sharma Vs State of M.P. and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1271 : (2010) 2 MPHT 389 : (2010) 1 MPLJ 577

Constitution of India, 1950 — Article 226Madhya Pradesh Pensioners Welfare Fund Rules, 1997 — Rule 3(a)

Read judgment

High Courts14 Dec 2009

Savitri Bai Vs Krishna Morari (dead) through his L.R.

Madhya Pradesh High Court · (2010) ILR (MP) 856 : (2010) 1 MPHT 300

Qanoon Registry, Riyasat Gwalior, 1971 — Section 9Transfer of Property Act, 1882 — Section 119

Read judgment

High Courts14 Dec 2009Dismissed

Deepak Kumar Garg Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2010) 327 ITR 448

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 260A, 260A(7)

Read judgment

High Courts14 Dec 2009Dismissed

Joge Ram Das Kahar Vs Chhotelal Sharma and Others

Madhya Pradesh High Court · (2010) ILR (MP) 639

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 79, 91Transfer of Property Act, 1882 — Section 54

Read judgment

High Courts14 Dec 2009Dismissed

Gulab Chandra Vishwakarma Vs South Eastern Coalfields Ltd. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 413 : (2010) 2 MPHT 324

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 420, 467, 468

Read judgment

High Courts14 Dec 2009Dismissed

Bindaprasad Vs Narmada-Malwa Gramin Bank and Another

Madhya Pradesh High Court · (2010) ILR (MP) 833 : (2010) 3 LLJ 836 : (2010) 3 MPHT 68 : (2010) 1 MPLJ 567

Read judgment

High Courts10 Dec 2009Dismissed

S.C. Mukherjee Vs Chairman, State Bank of India and Others

Madhya Pradesh High Court · (2010) ILR (MP) 391 : (2010) 4 MPHT 266

Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226State Bank of India (Officers Service) Rules, 1992 — Rule 50(1), 50(4)

Read judgment

High Courts09 Dec 2009Allowed