COURT ARCHIVE

Madhya Pradesh High Court judgments, 2009

847 judgments · page 5 of 43

High Courts23 Nov 2009Dismissed

Kewalchand Vs Aachalgachha Kachhi Bisa Oswal Jain Swetamber Dharamik Evam Parmarthdc Nayas and Others

Madhya Pradesh High Court · (2010) 1 MPLJ 158

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3

High Courts23 Nov 2009Dismissed

Randhir Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1964) ILR (MP) 321 : (2010) 1 MPHT 267

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 376, 450

High Courts23 Nov 2009Allowed

Rajasthan Construction Company Vs TRO and Others

Madhya Pradesh High Court · (2011) 197 TAXMAN 140

Income Tax Rules, 1962 — Rule 11(3), 11(4), 11(5)

High Courts20 Nov 2009Allowed

Ramkesh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 11 MP CK 0052

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

High Courts20 Nov 2009Allowed

Balveer Singh and Tarachand Sagar Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 191 : (2010) 2 MPHT 374

High Courts20 Nov 2009Dismissed

Rakesh Ranpuria and Another Vs State of M.P. and Another

Madhya Pradesh High Court · (2010) CriLJ 823 : (2010) ILR (MP) 749

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482

High Courts19 Nov 2009

S. Somni (Smt.) and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) 2 MPJR 306

High Courts19 Nov 2009Dismissed

Kiran Chhabra (Smt.) Vs Hitesh Chhabra

Madhya Pradesh High Court · (2010) ILR (MP) 438 : (2010) 2 MPHT 122

Motor Vehicles Act, 1988 — Section 163A

High Courts18 Nov 2009Allowed

Chanchal Mistri (Smt.) Vs Asha Bhati

Madhya Pradesh High Court · (2010) 2 BC 77

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts18 Nov 2009Dismissed

Rajendra Verma Vs State of M.P.

Madhya Pradesh High Court · (2010) 1 MPHT 364 : (2011) 7 RCR(Criminal) 1459

Penal Code, 1860 (IPC) — Section 120B, 392, 395

High Courts16 Nov 2009Allowed

Pappu alias Gajraj Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 2 Crimes 623 : (2010) 4 MPHT 436 : (2011) 8 RCR(Criminal) 1270 : (2011) 6 RCR(Criminal) 1853

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

High Courts13 Nov 2009Dismissed

Madhav Singh Vs Ratna and Others

Madhya Pradesh High Court · (2011) ACJ 577 : (2011) 2 TAC 477

Motor Vehicles Act, 1988 — Section 2(30)Sales of Goods Act, 1930 — Section 30

High Courts13 Nov 2009Allowed

Rameshwar and Others Vs Motiram and Others

Madhya Pradesh High Court · (2010) 1 JLJ 305

Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 173

High Courts13 Nov 2009Allowed

Omprakash Gupta Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) 3 MPJR 293

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17

High Courts13 Nov 2009

Tehmina Qureshi Vs Shazia Qureshi

Madhya Pradesh High Court · (2010) ILR (MP) 296 : (2010) 1 MPHT 133 : (2010) 2 MPLJ 127

Protection of Women from Domestic Violence Act, 2005 — Section 12, 12(1)

High Courts13 Nov 2009

Chandra Shekhar Sahu Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2010) 1 MPHT 273

Madhya Pradesh Co-operative Societies Act, 1960 — Section 48A(5)

High Courts13 Nov 2009Dismissed

Kashinath Sharma and Another Vs The Chief Election Commissioner and Others

Madhya Pradesh High Court · (2010) 1 MPHT 454 : (2010) 2 MPLJ 149

Constitution of India, 1950 — Article 226

High Courts13 Nov 2009Allowed

Sushila Bai Vs Esar Bai Lodha and Others

Madhya Pradesh High Court · (2010) 1 MPLJ 163

Madhya Pradesh Land Revenue Code, 1959 — Section 189, 190Registration Act, 1908 — Section 17(1)(d)

High Courts12 Nov 2009Allowed

Bal Mukund Ahirwar Vs State of M.P.

Madhya Pradesh High Court · (2010) 1 JLJ 314

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts12 Nov 2009Dismissed

Dagdulal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) ILR (MP) 6

Penal Code, 1860 (IPC) — Section 376, 511