High Courts18 Aug 2010
Radheshyam Vs Union of India and others
Madhya Pradesh High Court · (2010) ILR (MP) 34 : (2010) 4 MPLJ 630 : (2011) 1 RCR(Criminal) 424
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2010
974 judgments · page 18 of 49
High Courts17 Aug 2010
Shrimal and Others Vs Shri Achal Gachh Kachhi Visa Oswal Jain Shwetambar Dharmik Parmarthik Nyas and Others
Madhya Pradesh High Court · (2011) 1 MPHT 40 : (2011) 1 MPLJ 468 : (2011) 1 RCR(Rent) 245
Madhya Pradesh Public Trust Act, 1951 — Section 12, 20, 3, 3(2)Transfer of Property Act, 1882 — Section 106
High Courts17 Aug 2010Allowed
Mohd. Ishaq Vs The Jawaharlal Nehru Krishi Vishwa Vidyalaya
Madhya Pradesh High Court · (2010) 5 MPHT 308
Constitution of India, 1950 — Article 14, 16, 19, 31(1), 32Contract Act, 1872 — Section 70Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 — Section 37(1), 37(2)
High Courts17 Aug 2010Dismissed
Private Homeopathy Doctors Association and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) 5 MPHT 178
Constitution of India, 1950 — Article 14, 16, 19(1)Indian Medical Council Act, 1956 — Section 15(3), 27Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1987 — Section 11, 12, 13, 24, 2A
High Courts17 Aug 2010Allowed
Vineet Kabra and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2533
General Clauses Act, 1897 — Section 3(31)Land Acquisition Act, 1894 — Section 17(1), 4, 4(1), 4(2), 6
High Courts17 Aug 2010Dismissed
Dr. H.S. Tripathi Vs National Council for Teachers Education and Others
Madhya Pradesh High Court · (2011) 130 FLR 255 : (2011) LLR 916
High Courts17 Aug 2010Dismissed
Sita Ram Vs Municipal Corporation, Indore
Madhya Pradesh High Court · (2011) 2 MPJR 304
Municipal Corporation Act, 1956 — Section 392
High Courts16 Aug 2010Allowed
Chotudas Vs State of M.P.
Madhya Pradesh High Court · (2010) 5 MPHT 237
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 324
High Courts13 Aug 2010Allowed
Maharani Ushadevi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 08 MP CK 0064
Constitution of India, 1950 — Article 12, 143, 226, 291, 32Madhya Pradesh Land Revenue Code, 1959 — Section 158(2)
High Courts13 Aug 2010
Shri Jagat Guru Shankrachariya Vs Siddhu Engineering Works and Others
Madhya Pradesh High Court · (2010) 4 MPHT 334 : (2010) 4 MPLJ 635 : (2011) 2 RCR(Civil) 392 : (2011) 1 RCR(Rent) 35
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 5 Rule 20, Order 9 Rule 13, Order 9 Rule 7, 115Constitution of India, 1950 — Article 227Limitation (Amendment) Act, 1908 — Article 164
High Courts13 Aug 2010Allowed
Mohanlal Banwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 4 Crimes 516 : (2011) 1 MPHT 97 : (2010) 4 MPJR 201 : (2011) 6 RCR(Criminal) 2272
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 420, 430, 477Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts13 Aug 2010Allowed
Sangita and others Vs Kailash and another
Madhya Pradesh High Court · (2011) ACJ 2647 : (2011) 1 MPJR 41
High Courts12 Aug 2010Allowed
Rahisha Begum Vs State of M.P. and others
Madhya Pradesh High Court · (2010) 4 MPLJ 332
Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts12 Aug 2010
Shri Bhagwatacharya Narayan Dharmarth Trust, Balaji Mandir and Others Vs Jai Prakash
Madhya Pradesh High Court · (2010) ILR (MP) 2578
Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 20, 3(1), 3(2)Transfer of Property Act, 1882 — Section 106
High Courts12 Aug 2010Dismissed
State of M.P. and Others Vs Mohammad Sadiq
Madhya Pradesh High Court · (2011) 2 MPHT 113 : (2010) 4 MPJR 34 : (2010) 4 MPLJ 367
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh/Chhattisgarh (Work Charged and Contingency Paid Employees) Pension Rules, 1977 — Rule 2
High Courts12 Aug 2010Dismissed
Smt. Ratna Shrivastava Vs Mr. M.M. Bhargava and Another
Madhya Pradesh High Court · AIR 2011 MP 139 : (2010) 5 MPHT 315
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 113, 65
High Courts12 Aug 2010Allowed
Shantilal and Chandmal Vs CBN Neemuch Ramesh Vs State of M.P.
Madhya Pradesh High Court · (2010) 08 MP CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 211(7), 235, 236, 313Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 50, 52, 52A
High Courts11 Aug 2010Dismissed
Joshi and Joshi Construction Co. (P) Ltd. and Another Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2011) 332 ITR 521 : (2011) 1 MPLJ 378 : (2011) 201 TAXMAN 222
Finance Act, 1998 — Section 88, 89, 90(1), 90(2)
High Courts11 Aug 2010Dismissed
Arjun Singh Vs Vardibai and Others
Madhya Pradesh High Court · (2011) ILR (MP) 448
Civil Procedure Code Amendment Act, 1976 — Order 23 Rule 3Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 96(3)High Court of Madhya Pradesh Rules, 2008 — Rule 11
High Courts11 Aug 2010
Anusuiya Singh, Chhatrapati Singh, Vanshpati Singh and Daya Prakash Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) ILR (MP) 1981
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 294, 300, 302, 304, 323