COURT ARCHIVE

Madhya Pradesh High Court judgments, 2009

847 judgments · page 7 of 43

High Courts30 Oct 2009

Rambhagat @ Ram Bharose Yadav and Another Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 10 MP CK 0046

Penal Code, 1860 (IPC) — Section 323, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts30 Oct 2009

O.P. Yadav and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (2010) ILR (MP) 745

Central Excises and Salt Act, 1944 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200, 482Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 13

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High Courts29 Oct 2009Allowed

Chandrabhan Kardam Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) CriLJ 3128

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 114, 133Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(2)

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High Courts28 Oct 2009

Sitaram Pal Vs Ram Prasad and Others

Madhya Pradesh High Court · (2010) 1 MPJR 145 : (2010) 2 MPLJ 191 : (2011) 1 RCR(Civil) 32

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227

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High Courts27 Oct 2009Allowed

Nagar Palika Parishad Vs Rajesh Bhoj and Another Raja Chourasia Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 185 : (2010) 1 MPHT 233

Madhya Pradesh Municipalities Act, 1961 — Section 323, 323(1), 323(2)

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High Courts27 Oct 2009Allowed

Rajesh Electricals Vs Registrar, M.P. Commercial Tax, Appeal Board and Others

Madhya Pradesh High Court · (2010) 30 VST 184

Madhya Pradesh Commercial Tax Act, 1994 — Section 71

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High Courts27 Oct 2009

Bank of Maharashtra and Another Vs Manoj Kumar Deharia and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1876 : (2010) 4 MPHT 18 : (2011) 1 MPJR 19 : (2010) 3 MPLJ 213

Constitution of India, 1950 — Article 14, 16, 309Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts26 Oct 2009

Balvinder Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 10 MP CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 326

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High Courts26 Oct 2009Allowed

Smt. Geeta Bai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 10 MP CK 0030

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A

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High Courts26 Oct 2009

Badriprasad Baldeoprasad (M/s) Vs The M.P. State Civil Supply Corporation Ltd.

Madhya Pradesh High Court · (2010) 1 MPJR 5

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High Courts26 Oct 2009Dismissed

Rupesh Kushwaha Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 10 MP CK 0010

Penal Code, 1860 (IPC) — Section 323, 376

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High Courts23 Oct 2009Allowed

Ummed Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2010) CriLJ 1257 : (2010) ILR (MP) 530 : (2010) 1 MPHT 137

Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

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High Courts22 Oct 2009Dismissed

Ashok Kumar Malpani and Another Vs State of M. P. and Others

Madhya Pradesh High Court · (2009) 10 MP CK 0059

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High Courts22 Oct 2009Dismissed

Sakhi Gopal Dixit Vs Board of Revenue and Another

Madhya Pradesh High Court · (2010) 1 MPLJ 369

Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110

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High Courts22 Oct 2009Dismissed

Ashok Kumar Malpani and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) 4 MPJR 179

Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 15(4)Madhya Pradesh Municipal Corporation Act, 1956 — Section 11, 11(2), 11(3)(431, 11A, 9Madhya Pradesh Municipalities (Reservation of Wards of Scheduled Castes and Scheduled Tribes, Other Backward Classes and Women) Rules, 1994 — Rule 22A(2), 3(3), 3(4), 3(5), 3(6)

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High Courts22 Oct 2009