CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2010

974 judgments · page 19 of 49

High Courts11 Aug 2010Allowed

Ganesh Prasad Vs Asadulla Usmani

Madhya Pradesh High Court · (2010) 08 MP CK 0067

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13, 13(1), 13(6)
Read judgment
High Courts11 Aug 2010Dismissed

Sharda Prasad Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 461

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 248Specific Relief Act, 1963 — Section 41
Read judgment
High Courts10 Aug 2010Dismissed

Sagar Singh Vs Gajraj Singh and Others

Madhya Pradesh High Court · (2012) ACJ 321 : AIR 2011 MP 59 : (2010) 4 MPJR 110 : (2010) 4 MPLJ 410 : (2011) 1 TAC 1027

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14Madhya Pradesh Motor Vehicles Act, 1988 — Section 165(1), 166, 168, 169, 173(1)Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 240
Read judgment
High Courts10 Aug 2010

Rameshchandra Bhilala Vs Bashir and others

Madhya Pradesh High Court · (2011) ILR (MP) 49 : (2011) 1 MPHT 35 : (2010) 4 MPLJ 563

Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
Read judgment
High Courts09 Aug 2010Dismissed

Pyare Miya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 4 MPJR 79 : (2011) 6 RCR(Criminal) 2312

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 299, 302, 307, 34
Read judgment
High Courts06 Aug 2010

Kapil Durgwani Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) ILR (MP) 2003 : (2010) 5 MPHT 42 : (2010) 4 MPJR 155 : (2011) 7 RCR(Criminal) 770

Criminal Procedure Code, 1973 (CrPC) — Section 438Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1), 6, 6(2)Penal Code, 1860 (IPC) — Section 294, 323, 326, 506
Read judgment
High Courts06 Aug 2010Allowed

S.M. Sharma Vs Addl. Commissioner

Madhya Pradesh High Court · (2010) 5 MPHT 323

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 180(1), 180(2), 183(5), 184, 185Registration of Births and Deaths Act, 1969 — Section 12, 7, 8, 9
Read judgment