COURT ARCHIVE

Madhya Pradesh High Court judgments, 2009

847 judgments · page 8 of 43

High Courts21 Oct 2009

The State of M.P. Vs Raghvendra Sohgaura and Others The Janpad Panchayat Vs Rakesh Tiwari and Others and Rakmani Shukla and Others The Nagar Panchayat Vs Arun Kali Patel and Others

Madhya Pradesh High Court · (2009) ILR (MP) 623

Constitution of India, 1950 — Article 14, 226

High Courts21 Oct 2009

Setulbai Bhil and others Vs Santosh Dubey and another

Madhya Pradesh High Court · (2009) 4 MPLJ 559

Workmens Compensation Act, 1923 — Section 30

High Courts20 Oct 2009Allowed

Ranveer Singh and Another Vs State of M. P. and Others

Madhya Pradesh High Court · (2010) 1 MPLJ 641

Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 — Section 6, 95(1)

High Courts20 Oct 2009Allowed

Tej Pratap Shukla Vs Divisional Deputy Commissioner, Commercial Tax and Others

Madhya Pradesh High Court · (2011) 37 VST 613

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Commercial Tax Act, 1994 — Section 15, 17, 2, 21, 25

High Courts14 Oct 2009

Balaram Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 2438 : (2011) 2 MPJR 250

High Courts14 Oct 2009Dismissed

Bits and Bytes, Mandla Vs State of M. P. and Others

Madhya Pradesh High Court · (2010) 1 MPLJ 546

Constitution of India, 1950 — Article 226, 227

High Courts14 Oct 2009Allowed

Kamlesh and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 1 MPHT 144

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 201, 302

High Courts14 Oct 2009Allowed

In the Matter of Companies Act, 1956 (6) and in the matter of Indian Gasohol Ltd. Vs The Registrar of Companies

Madhya Pradesh High Court · (2009) 4 MPJR 151

Companies Act, 1956 — Section 560(6)

High Courts13 Oct 2009

Abdul Hussain and Others Vs Mansoor Ali and Others

Madhya Pradesh High Court · (2010) 3 MPHT 83 : (2009) 4 MPLJ 672

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(b)

High Courts13 Oct 2009Dismissed

Dr. Lata Chouhan Vs Income Tax Officer and Others

Madhya Pradesh High Court · (2010) 229 CTR 268 : (2010) 329 ITR 400 : (2010) 189 TAXMAN 45

Income Tax Act, 1961 — Section 147

High Courts13 Oct 2009Dismissed

Mangilal Vs Income Tax Officer and Another

Madhya Pradesh High Court · (2010) 323 ITR 507

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 147, 148

High Courts13 Oct 2009Allowed

Bhagirath Rajput Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2009) 10 MP CK 0026

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19AIncome Tax Act, 1961 — Section 148, 282

High Courts13 Oct 2009Allowed

Rajesh Kumar Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) 1 MPHT 470 : (2010) 1 MPLJ 156

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Land Acquisition Act, 1894 — Section 18

High Courts12 Oct 2009Allowed

Shivraj Singh Chauhan Vs Rajendra Kumar

Madhya Pradesh High Court · (2010) ILR (MP) 247

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 14(1), Order 41 Rule 14(3), Order 41 Rule 14(4), Order 41 Rule 21Limitation Act, 1963 — Article 123, 5

High Courts09 Oct 2009Dismissed

Nathia Bai and Others Vs Gangaram and Others

Madhya Pradesh High Court · (2010) 1 JLJ 181

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

High Courts09 Oct 2009Allowed

Shivendra Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 626 : (2010) ILR (MP) 347 : (2010) 1 JLJ 233 : (2010) 1 MPLJ 626

Constitution of India, 1950 — Article 14, 226, 298

High Courts09 Oct 2009

Vijay Bahadur Singh and two Ors. and Jaibharat Singh Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 473 : (2010) 3 MPHT 378

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 498A

High Courts09 Oct 2009

Bisleri International Pvt. Ltd. and Others Vs Sun Petpack Jabalpur Pvt. Ltd. and Another

Madhya Pradesh High Court · (2010) 1 MPHT 200 : (2009) 4 MPLJ 514

Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(b)Micro, Small and Medium Enterprises Development Act, 2006 — Section 19

High Courts09 Oct 2009

Johra Bi and Others Vs Jageshwar and Others

Madhya Pradesh High Court · (2010) ILR (MP) 160 : (2010) 1 MPJR 232 : (2010) 1 MPLJ 98

Civil Procedure Code Amendment Act, 1976 — Section 141, 32(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 21 Rule 105(1), Order 21 Rule 106(1), Order 21 Rule 34, Order 21 Rule 72Constitution of India, 1950 — Article 226, 227

High Courts09 Oct 2009Dismissed

Nathia bai and Others Vs Gangaram and Others

Madhya Pradesh High Court · (2010) 1 MPLJ 140

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63(c)