COURT ARCHIVE

Madhya Pradesh High Court judgments, 2010

974 judgments · page 33 of 49

High Courts21 Apr 2010

Pawan Vishwakarma and others Vs State of M.P. and others

Madhya Pradesh High Court · (2010) 4 MPLJ 371 : (2011) 8 RCR(Criminal) 2940

Criminal Procedure Code, 1973 (CrPC) — Section 178(c)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts21 Apr 2010

Mahmood Hasan and Others Vs South Eastern Coalfields Ltd. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 63 : (2011) 1 MPHT 239 : (2010) 2 MPLJ 649

Coal Mines (Nationalisation) Act, 1973 — Section 14Constitution of India, 1950 — Article 14, 16, 226, 227, 39(d)

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High Courts21 Apr 2010Dismissed

Gurmeet Singh Vs State of M.P.

Madhya Pradesh High Court · (2010) 4 MPHT 289

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(C), 35, 42(2), 50

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High Courts20 Apr 2010

Mehmood Ahmed and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1734 : (2010) 2 MPLJ 408

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 307, 365

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High Courts20 Apr 2010

Rajkishore Pandey Vs Gyan Chandra Jain

Madhya Pradesh High Court · (2010) 04 MP CK 0067

Negotiable Instruments Act, 1881 (NI) — Section 33(1), 38(2), 4, 40Stamp Act, 1899 — Section 2(22), 2(5), 35, 40

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High Courts20 Apr 2010

Smt. Sunita Gupta Vs Nagar Palika Parsishad and Others

Madhya Pradesh High Court · (2010) 126 FLR 581 : (2010) ILR (MP) 1600 : (2011) 2 LLJ 798 : (2010) 3 MPHT 243 : (2010) 2 MPLJ 644

Industrial Disputes Act, 1947 — Section 10, 2, 25B, 25F

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High Courts20 Apr 2010Allowed

Pintu @ Abhishek and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) 2 MPJR 164

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 294, 307, 320, 323, 326

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High Courts20 Apr 2010

Chen Singh Vs Union of India (UOI)

Madhya Pradesh High Court · (2010) 5 MPHT 122 : (2010) 4 MPJR 19

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 19, 2, 24, 27A

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High Courts20 Apr 2010

Ashok Tiwari Vs Madhya Pradesh Text Book Corporation and Another

Madhya Pradesh High Court · (2010) 04 MP CK 0014

Constitution of India, 1950 — Article 16, 310, 311

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High Courts19 Apr 2010Dismissed

Yogendra Kumar and Others Vs Pawan Kumar Jain and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1732 : (2010) 3 MPJR 91

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 16, 151Madhya Pradesh Civil Courts Rules, 1961 — Rule 147(4)

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High Courts19 Apr 2010Dismissed

Sitara (Smt.) and Others Vs Hemchand and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1786 : (2010) 5 MPHT 167 : (2010) 2 MPLJ 596

Agricultural Holdings Act, 1960 — Section 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, Order 41 Rule 33, 100Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts19 Apr 2010

Nannu Sahu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 2 Crimes 596 : (2010) ILR (MP) 2191 : (2010) 3 MPHT 144

Criminal Procedure Code, 1973 (CrPC) — Section 173, 311, 313, 386, 391Evidence Act, 1872 — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 35, 42, 50

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High Courts19 Apr 2010Dismissed

Deepa Dubey (Mrs.) Vs Union of India (UOI)

Madhya Pradesh High Court · (2010) ILR (MP) 2054 : (2010) 4 MPHT 191

Constitution of India, 1950 — Article 226

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High Courts16 Apr 2010Dismissed

Sushila Gupta Vs Rajendra Kumar

Madhya Pradesh High Court · (2010) ILR (MP) 1423 : (2010) 5 MPHT 184 : (2010) 2 MPLJ 401

Motor Vehicles Act, 1988 — Section 173

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High Courts16 Apr 2010

Tej Kumar and Another Vs Shanti Chand Jain

Madhya Pradesh High Court · (2010) ILR (MP) 1779

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 14, 15

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High Courts15 Apr 2010

Akanshha Shrivastava (Smt.) Vs Virendra Shrivastava and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1723 : (2010) 3 MPHT 406 : (2010) 3 MPLJ 151 : (2011) 1 RCR(Civil) 367

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(1), 397(2)Family Courts Act, 1984 — Section 19(4)

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High Courts15 Apr 2010