High Courts27 Apr 2010
Sendhwa Welfare and Education Society Vs Devi Ahilya Vishvavidyalaya, Indore and another
Madhya Pradesh High Court · (2010) 4 MPLJ 55
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2010
974 judgments · page 32 of 49
High Courts27 Apr 2010
Anantram Soni Vs Jyoti Soni
Madhya Pradesh High Court · (2010) 4 MPLJ 381
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 200, 202Penal Code, 1860 (IPC) — Section 294, 323, 498A, 506B
High Courts27 Apr 2010Dismissed
Varun Road Lines Pvt. Ltd. Vs Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1737 : (2010) 3 MPLJ 589 : (2011) 39 VST 219
Madhya Pradesh Commercial Tax Act, 1994 — Section 45A, 45A(4), 45A(5), 45A(5A), 45A(6)
High Courts27 Apr 2010Allowed
Ratichand Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1936 : (2010) 4 MPHT 60 : (2010) 2 MPLJ 392
Constitution of India, 1950 — Article 226Madhya Pradesh Rajay Suraksha Adhiniyam 1990 — Section 10, 11, 12, 13, 13(1)
High Courts27 Apr 2010
Northern Coal Fields Ltd. Vs Additional Commissioner, Commercial Tax, Jabalpur and others
Madhya Pradesh High Court · (2010) 2 MPLJ 563
Madhya Pradesh Commercial Tax Act, 1994 — Section 2(u)Madhya Pradesh Transit (Forest Produce) Rules, 2000 — Rule 3
High Courts26 Apr 2010Dismissed
Mahesh Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2057 : (2010) 3 MPLJ 470
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85 , 85(1)
High Courts26 Apr 2010Allowed
Ghanshyam Tiwari and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1517 : (2010) 3 MPLJ 407
Constitution of India, 1950 — Article 226
High Courts26 Apr 2010Dismissed
Smt. Laxmi Devi Vs State of M.P.
Madhya Pradesh High Court · AIR 2011 MP 47 : (2010) 4 MPHT 238 : (2010) 2 MPLJ 708 : (2010) 3 RCR(Criminal) 440
Medical Termination of Pregnancy Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 304A
High Courts26 Apr 2010
Chandrashekhar Verma Vs State of M.P. and another
Madhya Pradesh High Court · (2011) 2 MPHT 217 : (2010) 3 MPLJ 463
High Courts25 Apr 2010Dismissed
Mahesh Jadhav Vs State of M.P. and others
Madhya Pradesh High Court · (2010) 3 MPLJ 470
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85, 85(1)
High Courts23 Apr 2010
Sanjay @ Sanju Solanki Vs State of M.P.
Madhya Pradesh High Court · (2010) 5 MPHT 241
Penal Code, 1860 (IPC) — Section 363, 367, 376(1)
High Courts23 Apr 2010
State of Madhya Pradesh Vs Paramlal and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2357
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts23 Apr 2010
Prakash Dabar Vs The State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 2349
Criminal Procedure Code, 1973 (CrPC) — Section 313Mental Health Act, 1987 — Section 23(1)Penal Code, 1860 (IPC) — Section 294, 354, 376, 376(2), 506(B)
High Courts23 Apr 2010
Gendalal and Others Vs Jasoda Bai and Another
Madhya Pradesh High Court · (2010) 5 MPHT 254
Madhya Pradesh Land Revenue Code, 1959 — Section 168, 168(2), 169
High Courts23 Apr 2010
Rupinder Singh Anand Vs Gajinder Pal Kaur and Others
Madhya Pradesh High Court · (2010) ILR (MP) 508 : (2011) 1 MPJR 67 : (2011) 1 MPLJ 645
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22, Order 43 Rule 1, Order 43 Rule 2Succession Act, 1925 — Section 187, 213, 213(1), 213(2), 57Transfer of Property Act, 1882 — Section 52
High Courts22 Apr 2010Allowed
R.K.D.F. Institute of Science and Technology Vs The Municipal Corporation, Bhopal and Others
Madhya Pradesh High Court · (2011) 2 MPJR 386
Constitution of India, 1950 — Article 226Municipal Corporation Act, 1956 — Section 132, 132(1), 133, 135, 136
High Courts22 Apr 2010Dismissed
Balram alias Ballu and Another Vs State of M.P.
Madhya Pradesh High Court · (2011) CriLJ 836 : (2011) 7 RCR(Criminal) 1534
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Apr 2010
M.P. State Co-operative Union Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 1 MPHT 110 : (2010) 2 MPLJ 570
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17BMadhya Pradesh Co-operative Societies Act, 1960 — Section 55, 82
High Courts22 Apr 2010Allowed
Kasturi Devi Jain Vs Union Bank of India, Morena (M.P.) and others
Madhya Pradesh High Court · (2010) ILR (MP) 17 : (2010) 3 MPLJ 124
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 2(2), 97
High Courts21 Apr 2010Allowed
Manoharlal Sahni Vs M.P. Poorva Kshetra Vidyut Vitran Co. Ltd. and others
Madhya Pradesh High Court · (2010) 2 MPLJ 575
Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 94