COURT ARCHIVE

Madhya Pradesh High Court judgments, 2010

974 judgments · page 15 of 49

High Courts08 Sept 2010Allowed

Kishorilal and Devi Singh Rajput Vs State of M.P. thro' P.S. Pandharinath

Madhya Pradesh High Court · (2011) ILR (MP) 498

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52A, 55, 8

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High Courts08 Sept 2010

Sunil Radhelia and Others Vs Awadh Narayan and Others Chhotelal and Others Vs Bala Prasad @ Tribhuvan Prasad Bramhan (dead) through his L.Rs. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 2454 : (2011) 1 JLJ 71 : (2010) 4 MPHT 477 : (2010) 3 MPJR 412 : (2010) 4 MPLJ 431 : (2011) 1 RCR(Civil) 312

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227Court Fees Act, 1870 — Article 17, 7

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High Courts08 Sept 2010Dismissed

Bhupendra Singh @ Gudda Singh and Nand Kishore @ Bulloo Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 09 MP CK 0043

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts07 Sept 2010

Kailash (dead) through L.Rs. Vs Ajmer Singh and others

Madhya Pradesh High Court · (2011) ACJ 1608

Motor Vehicles Act, 1988 — Section 173

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High Courts07 Sept 2010

Raoji and Another Vs Kailash and Others

Madhya Pradesh High Court · (2011) 1 TAC 78

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4

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High Courts07 Sept 2010Allowed

Harigopal Maurya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 218

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 50, 8

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High Courts07 Sept 2010Dismissed

Smt. Raju Bai (dead) through L.R. Dimak Chand Vs Collector and Another

Madhya Pradesh High Court · (2010) ILR (MP) 2031 : (2010) 4 MPHT 319 : (2010) 4 MPLJ 452

Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 241, 241(4)Madhya Pradesh Protection of Aboriginal Tribes (Interest in Trees) Rules, 1960 — Rule 14, 3, 3(2), 4, 5

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High Courts07 Sept 2010Allowed

Makhan Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (2011) 1 Crimes 315

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(6), 397, 401

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High Courts06 Sept 2010

Harishankar Arora and another Vs Vedbati and others

Madhya Pradesh High Court · (2010) 4 MPLJ 673

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 32 Rule 1, Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 145, 151Limitation Act, 1963 — Section 5

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High Courts06 Sept 2010

Santosh Singh Vs Arun Kumar

Madhya Pradesh High Court · (2010) 4 MPLJ 307

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(c), 12(1)(f)

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High Courts06 Sept 2010Dismissed

H.S. Tripathi (Dr.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 603 : (2010) ILR (MP) 1032 : (2010) 2 MPHT 469 : (2010) 4 MPJR 335 : (2010) 3 MPJR 97 : (2011) 2 MPLJ 52 : (2010) 2 MPLJ 662

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High Courts06 Sept 2010Allowed

Ravi Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2010) ILR (MP) 2641 : (2010) 5 MPHT 265

Penal Code, 1860 (IPC) — Section 34, 363, 376

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High Courts03 Sept 2010

Savita Devi Vs Sukhwinder Kaur and Others

Madhya Pradesh High Court · (2011) ILR (MP) 165 : (2010) 4 MPLJ 698 : (2011) 1 TAC 644

Civil Procedure Code, 1908 (CPC) — Section 2Hindu Succession Act, 1956 — Section 3Motor Vehicles Act, 1988 — Section 165, 166, 168, 173

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High Courts01 Sept 2010Dismissed

Bheru Lal Vs Grasim Industries Ltd.

Madhya Pradesh High Court · (2011) 129 FLR 707 : (2011) ILR (MP) 659 : (2011) LLR 707 : (2011) 1 MPHT 80 : (2010) 4 MPLJ 619

Constitution of India, 1950 — Article 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 65

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High Courts01 Sept 2010Allowed

Neelkamal, Kartik and Gorang Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 09 MP CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 395, 397

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High Courts01 Sept 2010Dismissed

Ujjwal Kesari Vs Shri Krishna Gupta and Others

Madhya Pradesh High Court · (2010) ILR (MP) 2538 : (2010) 5 MPHT 303 : (2010) 4 MPLJ 399

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 9 Rule 7Madhya Pradesh Municipalities (Election Petition) Rules, 1962 — Rule 3, 5

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High Courts01 Sept 2010

Sumer Singh and Another Vs Sanman Singh and Others

Madhya Pradesh High Court · (2011) 1 MPLJ 387

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 94Constitution of India, 1950 — Article 129Contempt of Courts Act, 1971 — Section 12, 12(1)

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High Courts01 Sept 2010Allowed

Vikram Cement Vs Commissioner of Commercial Tax and Others

Madhya Pradesh High Court · (2010) ILR (MP) 2443 : (2011) 2 MPHT 283 : (2011) 1 MPLJ 610

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 263Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3), 19(1), 38, 39(2), 43

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High Courts31 Aug 2010Allowed

Balbir Singh Sidhu Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2010) 5 MPHT 269

Constitution of India, 1950 — Article 14

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High Courts31 Aug 2010Allowed

Murarilal Sharma Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) ILR (MP) 2395

Criminal Procedure Code, 1973 (CrPC) — Section 85(3), 86Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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