High Courts06 Aug 2010Allowed
Nandram and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 493
Evidence Act, 1872 — Section 114, 134Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2010
974 judgments · page 20 of 49
High Courts06 Aug 2010
Ram Pratap Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) CriLJ 4582 : (2011) 3 Crimes 244 : (2010) ILR (MP) 1896 : (2011) 1 JLJ 13 : (2010) 4 MPHT 297 : (2010) 4 MPJR 10 : (2010) 3 MPLJ 598 : (2010) 5 RCR(Criminal) 845
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 438, 439High Court of Madhya Pradesh Rules, 2008 — Rule 15, 22
High Courts05 Aug 2010Allowed
Parmal Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) 1 MPLJ 340
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 306
High Courts05 Aug 2010Allowed
Mehmooda Bai (Smt.) Vs Central Bank of India and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2310 : (2011) 3 MPHT 204 : (2010) 4 MPJR 195
Madhya Pradesh Financial Code — Rule 22, 23, 25
High Courts05 Aug 2010Allowed
Ziledar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) CriLJ 47 : (2010) 4 Crimes 406 : (2011) 1 MPHT 505
Criminal Procedure Code, 1973 (CrPC) — Section 347(2)Penal Code, 1860 (IPC) — Section 100, 147, 148, 149, 302
High Courts05 Aug 2010Dismissed
Amita Gas Service and Another Vs Shri Raman Gupta
Madhya Pradesh High Court · (2011) 1 MPHT 191 : (2010) 4 MPJR 159
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145
High Courts05 Aug 2010Dismissed
State of M.P. and Another Vs Ratan Das
Madhya Pradesh High Court · (2010) ILR (MP) 2336 : (2010) 4 MPLJ 415
Madhya Pradesh Land Revenue Code, 1959 — Section 257, 57, 57(1), 57(2), 57(3)
High Courts05 Aug 2010Allowed
Smt. Anita Khare Vs State of M. P. and Others
Madhya Pradesh High Court · (2011) CriLJ 43 : (2010) ILR (MP) 57 : (2011) 1 MPHT 117 : (2011) 2 RCR(Criminal) 32
Constitution of India, 1950 — Article 13, 166, 226, 309Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts05 Aug 2010
Ravindra Kumar Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2511 : (2010) 5 MPHT 46 : (2010) 4 MPLJ 439
Constitution of India, 1950 — Article 14, 141, 21Criminal Law (Amendment) Act, 1952 — Section 7(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 24, 29, 5, 8
High Courts05 Aug 2010
Faqir Mohammad Vs Gulabchand (dead) through L.Rs.
Madhya Pradesh High Court · (2011) 2 MPLJ 445
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(10), 12(11), 13(1)
High Courts05 Aug 2010Allowed
Smt. Anifa Khan Vs The State of M.P. and Others
Madhya Pradesh High Court · (2011) 1 MPHT 117
Constitution of India, 1950 — Article 13, 166, 226, 309Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts04 Aug 2010Allowed
Ramesh Vs State of M.P.
Madhya Pradesh High Court · (2010) 4 Crimes 402 : (2011) 8 RCR(Criminal) 1909
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Aug 2010Allowed
Smt. Fuljencia Kujur Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 127 FLR 1038 : (2010) ILR (MP) 2504 : (2010) 4 MPJR 101 : (2010) 4 MPLJ 513
High Courts04 Aug 2010
Ramesh Chandra Gupta Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) ILR (MP) 2506 : (2010) 4 MPJR 183 : (2010) 4 MPLJ 345
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 65, 9
High Courts04 Aug 2010Allowed
Arvind Sharma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 08 MP CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts04 Aug 2010
Anchal Mishra Vs Shankar Singh Rathore
Madhya Pradesh High Court · (2011) 1 MPLJ 299 : (2011) 1 RCR(Rent) 247
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 13(2)
High Courts03 Aug 2010Allowed
Chhunulal Vs Kesharbai
Madhya Pradesh High Court · (2011) 2 MPLJ 180
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts03 Aug 2010Dismissed
Ku. Bindu Patel Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) ILR (MP) 1956 : (2010) 5 MPHT 37 : (2010) 4 MPLJ 231
Madhya Pradesh Public Prosecution (Gazetted) Service Recruitment Rules, 1991 — Rule 8
High Courts03 Aug 2010Dismissed
Sayeed Mohd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2500
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 12(1), 3(2), 5APenal Code, 1860 (IPC) — Section 294, 323, 506
High Courts02 Aug 2010Allowed
Anil Kumar Markhedkar Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 2307