COURT ARCHIVE

Madhya Pradesh High Court judgments, 2010

974 judgments · page 11 of 49

High Courts01 Oct 2010Dismissed

Ram Manohar Pandey Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 1 JLJ 227 : (2011) 1 MPLJ 632 : (2011) 8 RCR(Criminal) 2514

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 19(1), 19(3)

Read judgment

High Courts01 Oct 2010Allowed

Ashok Nanda and Dr. Yogiraj Sharma Vs State of Madhya Pradesh and Rajendra Agal

Madhya Pradesh High Court · (2011) ILR (MP) 300 : (2011) 2 MPHT 175 : (2011) 2 MPJR 90

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 162, 164, 482Evidence Act, 1872 — Section 25, 27

Read judgment

High Courts01 Oct 2010Allowed

N.R. Shende Vs State of MP and Another

Madhya Pradesh High Court · (2010) 10 MP CK 0036

Read judgment

High Courts01 Oct 2010

Ramswarup Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1133 : (2011) 2 MPHT 307

Constitution of India, 1950 — Article 21, 226

Read judgment

High Courts30 Sept 2010

Suresh Singh Sikarwar Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2011) ILR (MP) 36 : (2011) 1 JLJ 196 : (2010) 5 MPHT 393 : (2010) 4 MPJR 145

High Court of Madhya Pradesh Rules, 2008 — Rule 10, 8Madhya Pradesh High Court Rules and Orders, 2008 — Rule 11Stamp Act, 1899 — Section 57, 60

Read judgment

High Courts30 Sept 2010Allowed

Radhey Shyam Ahirwar and Bhagwan Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 517

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366, 376

Read judgment

High Courts30 Sept 2010

Malkit Singh Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) 2 Crimes 175 : (2011) ILR (MP) 296 : (2010) 5 MPHT 246 : (2010) 4 MPJR 231 : (2011) 7 RCR(Criminal) 808

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 3, 323, 34, 341, 420

Read judgment

High Courts30 Sept 2010Dismissed

Dena Bank Vs Municipal Corporation

Madhya Pradesh High Court · (2011) ILR (MP) 466

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3Transfer of Property Act, 1882 — Section 106, 111, 112, 113, 116

Read judgment

High Courts30 Sept 2010Allowed

Raminder Singh Kalra Vs Kanhaiya Tiwari and Others

Madhya Pradesh High Court · (2010) ILR (MP) 2468 : (2011) 2 MPHT 469

Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 130, 36, 36(1), 36(2)

Read judgment

High Courts30 Sept 2010Allowed

Radhakant Verma (Dr.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 2558

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 12, 12(2)

Read judgment

High Courts29 Sept 2010Dismissed

Nepal Singh Rajput Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) 1 JLJ 5

Madhya Pradesh Excise Act, 1915 — Section 6, 61D, 61E, 61E(2), 61E(3)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 7H

Read judgment

High Courts29 Sept 2010Dismissed

Focus Energy Ltd. Vs Government of India and Others

Madhya Pradesh High Court · AIR 2011 MP 112 : (2011) ILR (MP) 53 : (2011) 1 MPLJ 361

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2Mineral Concession Rules, 1960 — Rule 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

Read judgment

High Courts29 Sept 2010Dismissed

Bharat Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2011) 1 Crimes 574 : (2011) 3 DMC 41 : (2011) ILR (MP) 294 : (2011) 4 MPHT 191 : (2010) 4 MPJR 281 : (2011) 8 RCR(Criminal) 3143

Criminal Procedure Code, 1973 (CrPC) — Section 468, 470, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A

Read judgment

High Courts29 Sept 2010

Himmat Kothari Vs Shri Parasmal Saklecha

Madhya Pradesh High Court · (2011) ILR (MP) 948

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 18 Rule 4(1)Representation of the People Act, 1951 — Section 87, 87(1)

Read judgment

High Courts29 Sept 2010

Nepal Singh Rajput Vs State of M.P. and others

Madhya Pradesh High Court · (2010) 4 MPLJ 445

Madhya Pradesh Excise Act, 1915 — Section 6, 61D, 61E, 62(2)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 7H

Read judgment

High Courts29 Sept 2010

Ajay Dubey Vs State of M.P. and others

Madhya Pradesh High Court · (2010) 4 MPLJ 679

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 240, 243, 254Environment (Protection) Act, 1986 — Section 18, 24, 24(1), 25, 3(19)

Read judgment

High Courts28 Sept 2010