High Courts22 Jul 2010Dismissed
Sanjay Deevan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) ILR (MP) 2389 : (2010) 5 MPHT 194
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 364
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2010
974 judgments · page 22 of 49
High Courts22 Jul 2010Dismissed
Dr. Keshav Prasad Sharma Vs Dr. Keshav Lal Mishra and Others
Madhya Pradesh High Court · (2010) 4 MPJR 132 : (2010) 4 MPLJ 268
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 12(4)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts22 Jul 2010Allowed
Anita Pawar Vs Dharmendra Sikarwar and Another
Madhya Pradesh High Court · (2010) 4 Crimes 436 : (2010) ILR (MP) 2422 : (2010) 5 MPHT 261 : (2011) 6 RCR(Criminal) 2180
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190, 190(1), 200
High Courts22 Jul 2010Allowed
Anand Shankar Dixit and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) 5 MPHT 188
Madhya Pradesh Educational Service (Collegiate Branch) Recruitment Rules, 1990 — Rule 15
High Courts22 Jul 2010Dismissed
Bhartiya Alternative Medical Foundation and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 84 : (2010) 4 MPJR 398 : (2010) 4 MPLJ 124
Constitution of India, 1950 — Article 30Indian Medical Council Act, 1956 — Section 17, 18, 19, 19A, 2Madhya Pradesh Ayurvedic, Unani Tatha Praktritic Chikitsa Vyavasayi Adhiniyam, 1970 — Section 2
High Courts22 Jul 2010Allowed
Gangadhar and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 202
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 149, 149, 302, 323, 34
High Courts22 Jul 2010Allowed
Narendra Kumar Singh and another Vs MPSEB and another
Madhya Pradesh High Court · (2010) 127 FLR 804 : (2010) ILR (MP) 46 : (2010) 4 MPLJ 57
High Courts22 Jul 2010
Ansar Ahmed Vs Halim @ Abdul Hakim
Madhya Pradesh High Court · (2010) ILR (MP) 2330
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13(1)
High Courts21 Jul 2010
Abdul Naim Vs State of M.P. and others
Madhya Pradesh High Court · (2010) 4 MPLJ 580
Constitution of India, 1950 — Article 226Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 10, 11, 12, 2(a), 2(b)
High Courts20 Jul 2010Allowed
Jokhilal Vs Nagar Palika, Harda Government Contract; and Cancellation of Allotment by Special Area Development Authority
Madhya Pradesh High Court · (2011) 2 MPJR 114
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Jul 2010
Ranchhod and another Vs Hukmaji and others
Madhya Pradesh High Court · AIR 2011 MP 153 : (2010) 4 MPLJ 426
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97, Order 21 Rule 99, Order 21 Rule 99, Order 41 Rule 31
High Courts20 Jul 2010Dismissed
Shahnaz Bee Vs Nirmala Road Lines and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2326 : (2011) 1 MPLJ 261
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 140, 163A, 163B, 166
High Courts20 Jul 2010
Mohanlal Vs Subhash and Others
Madhya Pradesh High Court · (2011) ILR (MP) 159
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts20 Jul 2010Allowed
Shyam Narayan Sharma and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 07 MP CK 0022
High Courts20 Jul 2010
Ram Kishore Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1836 : (2010) 2 MPHT 447 : (2010) 2 MPLJ 230
Criminal Procedure Code, 1973 (CrPC) — Section 228(1), 482Penal Code, 1860 (IPC) — Section 304, 304A, 32, 34, 43
High Courts16 Jul 2010Allowed
M.P. Human Rights Commission Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 3 MPHT 178
Constitution of India, 1950 — Article 226, 227, 311Protection of Human Rights Act, 1993 — Section 12, 12(a), 14, 16, 17
High Courts16 Jul 2010
In Reference
Madhya Pradesh High Court · (2010) ILR (MP) 2206
Criminal Procedure Code, 1973 (CrPC) — Section 161, 293, 53 , 53AEvidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 302 , 376
High Courts16 Jul 2010Allowed
Smt. Kalloo Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 07 MP CK 0069
Penal Code, 1860 (IPC) — Section 201, 316, 318
High Courts16 Jul 2010
Gudda @ Omprakash Choubey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 07 MP CK 0040
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 42(2), 50, 50