High Courts08 Oct 2009Dismissed
Municipal Council Vs Gopal Prasad Kacher
Madhya Pradesh High Court · (2010) 127 FLR 123 : (2010) 3 MPHT 203
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2009
847 judgments · page 9 of 43
High Courts08 Oct 2009Dismissed
Gajendra Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 1 MPHT 239
Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Oct 2009Dismissed
Ponnamma John Vs Vijay Kumar Tanwar (deceased) through Legal Representatives
Madhya Pradesh High Court · (2010) 2 MPHT 430 : (2010) 1 MPLJ 27
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 2, Order 45 Rule 3, Order 45 Rule 7, 109Constitution of India, 1950 — Article 133(1)(a), 133(1)(b), 133(3)
High Courts07 Oct 2009
Ravi Vs State of M.P.
Madhya Pradesh High Court · (2010) 1 MPHT 490
Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(iii), 3(1)(x)
High Courts07 Oct 2009
Rajaram Panwari and Others Vs Dr. Asha Panwari (Smt.) and Others
Madhya Pradesh High Court · (2010) 1 MPHT 383
Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 2(o)
High Courts07 Oct 2009
Mohammad Hafeez Vs State of MP
Madhya Pradesh High Court · (2010) ILR (MP) 261 : (2010) 2 MPHT 306
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 107, 306, 354, 441, 451
High Courts07 Oct 2009Allowed
Pashupati Agro Mills (P.) Ltd. Vs Registrar of Companies
Madhya Pradesh High Court · (2010) 98 SCL 77
Companies (Court) Rules, 1959 — Rule 92, 93, 94Companies Act, 1956 — Section 560(6)
High Courts07 Oct 2009
Parihar Transport Company Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 4 MPLJ 482
Motor Vehicles Act, 1988 — Section 89(1)(a)
High Courts07 Oct 2009Dismissed
Pramod Kumar Agrawal Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 145
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Constitution of India, 1950 — Article 14, 309, 311, 311(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 11, 14, 14(23), 14(4)
High Courts06 Oct 2009
Jay Baba Devpuri Warehouse Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 3 MPHT 45 : (2010) 2 MPLJ 66
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 19, 31
High Courts06 Oct 2009Dismissed
Suresh Kumar and Sandeep Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 3 MPHT 50 : (2010) 5 SLR 507
High Courts06 Oct 2009Allowed
Adarsh Thok Fal Sabjivikreta Vyapari Sangh and Another Vs State of M. P. and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 388
Madhya Pradesh Municipal Corporation Act, 1956 — Section 299, 299A
High Courts06 Oct 2009Allowed
Chirku @ Lakhanlal Vs State of M.P.
Madhya Pradesh High Court · (2010) 1 Crimes 246 : (2009) 5 MPHT 151
Arms Act, 1959 — Section 11, 12, 2, 25, 3Penal Code, 1860 (IPC) — Section 212, 216, 216A, 311, 347
High Courts05 Oct 2009Dismissed
Prakash Chandra Prasad Vs State of M. P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3139 : (2010) 1 MPLJ 607
Administrative Tribunals Act, 1985 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts05 Oct 2009
Fareeda Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 10 MP CK 0035
Penal Code, 1860 (IPC) — Section 109, 201, 302, 318Probation of Offenders Act, 1958 — Section 4
High Courts05 Oct 2009Allowed
Vishambhar Singh Vs Hakeem Khan and Others
Madhya Pradesh High Court · (2010) ACJ 1716
Motor Vehicles Act, 1988 — Section 166, 173
High Courts05 Oct 2009Allowed
Yashwant Singh Vs Shri Pyarelal Uikey
Madhya Pradesh High Court · (2010) 1 MPHT 473 : (2010) 2 MPLJ 163 : (2011) 2 RCR(Civil) 336
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Oct 2009Dismissed
Neelesh Shukla and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1050
Constitution of India, 1950 — Article 14, 226, 309, 32Madhya Pradesh Patwari Selection and Examination Conduction Rules, 2008 — Rule 1.8Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 6, 6(10), 6(12), 6(9)
High Courts24 Sept 2009
Manmohan Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1006 : (2010) 3 MPHT 96
Penal Code, 1860 (IPC) — Section 306, 376
High Courts23 Sept 2009
Ahmed Ali Vs Zahida Begam and others
Madhya Pradesh High Court · (2009) 4 MPLJ 682
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)