High Courts16 Jul 2010
Mohd. Yunus and others Vs Devjani and others
Madhya Pradesh High Court · (2010) ILR (MP) 2105 : (2010) 4 MPLJ 24
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, 151Registration Act, 1908 — Section 17
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2010
974 judgments · page 23 of 49
High Courts16 Jul 2010Dismissed
Mohd. Yunus and Others Vs Devjani and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2105
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, Order 12 Rule 2A, Order 12 Rule 3A, Order 12 Rule 4, 151Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17
High Courts16 Jul 2010
Sushma Jaiswal Vs Late Gulabchandra (dead) thr. L.Rs. Smt. Kamal and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 39
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 100, 12(1), 12(3), 12(6), 13(1)
High Courts15 Jul 2010
Oriental Insurance Company Ltd. Vs Phul Singh and others
Madhya Pradesh High Court · (2010) 4 MPLJ 315
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 173
High Courts15 Jul 2010Dismissed
M.M. Traders Vs State of M. P. and Others
Madhya Pradesh High Court · (2011) 1 MPJR 187 : (2010) 4 MPLJ 515 : (2010) 36 VST 356
Central Sales Tax Act, 1956 — Section 3, 4Income Tax Act, 1961 — Section 206(C)Madhya Pradesh Commercial Tax Act, 1994 — Section 5(2), 6, 9
High Courts15 Jul 2010
Maszid Chandal Bhata Prabandh Committee Vs Secretary, Local Self Department
Madhya Pradesh High Court · (2010) ILR (MP) 1952 : (2010) 5 MPHT 33
Waqf Act, 1954 — Section 54, 54(1), 54(3), 55
High Courts15 Jul 2010Dismissed
Suresh Kumar Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) ILR (MP) 2237 : (2010) 5 MPHT 84
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 3, 63, 65Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts15 Jul 2010Dismissed
Shivraj Singh Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 4 Crimes 255 : (2010) 4 MPJR 49 : (2011) 8 RCR(Criminal) 3210
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Prevention of Corruption Act, 1988 — Section 13(2), 19(1), 19(3), 19(4), 20
High Courts15 Jul 2010Dismissed
Santosh Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) ILR (MP) 2233
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145 , 145(1), 482
High Courts15 Jul 2010Allowed
Bansilal Banjara, Gendibai and Prema @ Pepa Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 07 MP CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 50(2), 50(4), 52A
High Courts14 Jul 2010
Krishi Upaj Mandi Samiti and another Vs Agro Solvent Products (P) Ltd.
Madhya Pradesh High Court · (2010) 4 MPLJ 86
Constitution of India, 1950 — Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 19, 19(1)(ii), 2(1)(mmm), 2(mmm), 4
High Courts14 Jul 2010
Kalabai Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 175
Land Acquisition Act, 1894 — Section 4Specific Relief Act, 1963 — Section 31, 31(1)
High Courts14 Jul 2010
Ishrat Khilji Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 1 MPHT 484 : (2011) 1 MPLJ 272
Criminal Procedure Code, 1973 (CrPC) — Section 110, 111, 114, 116, 41(2)Evidence Act, 1872 — Section 114
High Courts14 Jul 2010Dismissed
Bhagwan Singh alias Pappu Vs State of M.P.
Madhya Pradesh High Court · (2010) 07 MP CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts14 Jul 2010Allowed
Bhupendra Singh Kushwah Vs The State of M.P.
Madhya Pradesh High Court · AIR 2010 MP 216 : (2010) ILR (MP) 2482 : (2011) 1 MPHT 92 : (2010) 4 MPLJ 225
High Courts14 Jul 2010
Kamlabai Choudhary Vs Gangaram Bagri and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 451
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9
High Courts13 Jul 2010Dismissed
Arvind alias Chhota, Ramshankar and Girjashankar Vs State of M.P.
Madhya Pradesh High Court · (2010) 07 MP CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 157, 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts13 Jul 2010Allowed
Kamal Singh Mewada Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 07 MP CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304, 323, 326, 34
High Courts13 Jul 2010Dismissed
Abhilasha Residential Society and another Vs Indore Municipal Corporation and others
Madhya Pradesh High Court · (2010) 3 MPLJ 678
Constitution of India, 1950 — Article 226, 227
High Courts13 Jul 2010Dismissed
Renu Shah Vs Kant Shirh Dev Singh
Madhya Pradesh High Court · (2010) 4 MPLJ 405
Madhya Pradesh Municipal Corporation Act, 1956 — Section 441, 441BRepresentation of the People Act, 1951 — Section 100, 101, 117, 81, 82