High Courts30 Nov 2009
Rafique Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 1079
Arms Act, 1959 — Section 25, 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 397
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2009
847 judgments · page 4 of 43
High Courts30 Nov 2009
Hind Syntex Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2011) 239 CTR 580 : (2011) 331 ITR 36
Companies Act, 1956 — Section 205(1), 350Income Tax Act, 1961 — Section 115J, 147, 256(1)
High Courts27 Nov 2009Allowed
Rajesh Kumar Shakya Vs State of M. P. and Another
Madhya Pradesh High Court · (2010) 1 MPLJ 656
High Courts27 Nov 2009Allowed
Kirti Prakash Saxena Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) CriLJ 1351 : (2011) 1 Crimes 64 : (2010) ILR (MP) 539 : (2010) 2 JLJ 251 : (2010) 2 MPHT 361
Dowry Prohibition Act, 1961 — Section 4, 6
High Courts27 Nov 2009Allowed
Santoshi Vishal Singh Gurjar Vs Naresh Chintamani Gurjar and Another
Madhya Pradesh High Court · (2010) CriLJ 1347
Evidence Act, 1872 — Section 35Juvenile Justice Act, 1986 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts27 Nov 2009
Triveni Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 11 MP CK 0023
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts27 Nov 2009Dismissed
State Bank of India Vs Bank of Ireland and Others
Madhya Pradesh High Court · (2011) ILR (MP) 924
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1A, 104
High Courts27 Nov 2009
Babulal Khandelwal Vs Liladhar Tiwari
Madhya Pradesh High Court · (2009) 11 MP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Nov 2009Allowed
Ramesh Singh Thakur Vs Jabalpur Development Authority and Others
Madhya Pradesh High Court · (2011) ILR (MP) 827
Constitution of India, 1950 — Article 226Madhya Pradesh Services (Officers and Servants) Recruitment Rules, 1987 — Rule 2, 53, 8
High Courts26 Nov 2009Allowed
Municipal Corporation Vs A.P.S. Kushwaha
Madhya Pradesh High Court · (2010) 1 JLJ 331
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16(2), 2(3), 2(4)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 254
High Courts26 Nov 2009Dismissed
Banti alias Santosh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 1 Crimes 663 : (2010) ILR (MP) 280 : (2010) 1 MPHT 309 : (2011) 7 RCR(Criminal) 1451
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Nov 2009Allowed
Rajendra Kumar Chaturvedi Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 374 : (2010) 1 MPLJ 417
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Police Regulations — Regulation 270Penal Code, 1860 (IPC) — Section 307, 324, 325, 326, 34
High Courts26 Nov 2009Allowed
Kanishka Utkarsha Kaushik Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2010 MP 119(1) : (2010) 1 MPLJ 366
Madhya Pradesh Medical and Dental Undergraduate Entrance Examination Rules, 2006 — Rule 7.2
High Courts25 Nov 2009
Ahmad Hussain Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 581 : (2010) 2 MPHT 332 : (2010) 1 MPLJ 407
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9
High Courts24 Nov 2009Allowed
Ashok Sharma Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2010) 1 Crimes 596 : (2010) ILR (MP) 326 : (2010) 2 JLJ 231 : (2010) 1 MPLJ 380
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 14(B)
High Courts24 Nov 2009
Prabhudayal Goyanka Vs Dr. Ravish Chandra Pandey and Others
Madhya Pradesh High Court · (2010) 1 MPHT 377
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23(A), 23J
High Courts24 Nov 2009Dismissed
Jugaroo alias Virendra Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 1 MPHT 331 : (2010) 2 MPLJ 224 : (2011) 6 RCR(Criminal) 1688
National Security Act, 1980 — Section 3(2)
High Courts24 Nov 2009
Basant Kumar and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) CriLJ 549
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts24 Nov 2009
Ramniwas Sharma Vs Jasoda Bai (Smt.) and Others
Madhya Pradesh High Court · (2010) ILR (MP) 691 : (2010) 1 MPHT 124 : (2010) 1 MPLJ 359
Specific Relief Act, 1963 — Section 6, 6(4)
High Courts24 Nov 2009Allowed
Dr. Kirti Saxena (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 124 FLR 563 : (2010) ILR (MP) 368 : (2010) 2 JLJ 319 : (2010) 1 MPHT 349
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Status 28(1)(d)