High Courts18 Mar 2010Dismissed
Ikbal Ahmed Vs Girdharilal
Madhya Pradesh High Court · AIR 2011 MP 9 : (2010) 2 MPLJ 321
Stamp Act, 1899 — Section 2(23), 2(5)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2010
974 judgments · page 38 of 49
High Courts18 Mar 2010Allowed
Gyasi Nayak Vs Gyanchandra Jain
Madhya Pradesh High Court · (2010) 3 MPLJ 203
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(f), 13(1), 2(b)
High Courts18 Mar 2010Dismissed
Sunil alias Sannu Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) 2 MPHT 62
Constitution of India, 1950 — Article 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 6, 8(1)Penal Code, 1860 (IPC) — Section 506, 509
High Courts18 Mar 2010Dismissed
Sunil @ Sannu Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1574
Constitution of India, 1950 — Article 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 6, 8(1)Penal Code, 1860 (IPC) — Section 506, 509
High Courts17 Mar 2010Dismissed
Rajendra Prasad Vs Sukleshwar
Madhya Pradesh High Court · (2010) ILR (MP) 1668
Negotiable Instruments Act, 1881 (NI) — Section 13, 138, 21States Reorganisation Act, 1956 — Section 87, 88
High Courts17 Mar 2010
Gurmit Singh Viku Vs Punjab and Sind Bank and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1551 : (2011) 1 LLJ 665 : (2010) 4 MPLJ 133
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 204, 408, 420, 468, 471
High Courts17 Mar 2010Dismissed
Boby alias Sanjeev Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2010) CriLJ 3662
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 301(2), 311, 482, 540Evidence Act, 1872 — Section 114, 60, 64, 91
High Courts17 Mar 2010Allowed
Onkar Prasad Loni and Another Vs State of M.P.
Madhya Pradesh High Court · (2010) 3 MPHT 170
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451Wild Life (Protection) Act, 1972 — Section 39, 50
High Courts17 Mar 2010Dismissed
Ravindra Bajpai Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 4 MPHT 343 : (2010) 2 MPJR 119 : (2010) 4 MPLJ 474
Constitution of India, 1950 — Article 14
High Courts17 Mar 2010
Hari Singh and others Vs State of M.P.
Madhya Pradesh High Court · (2010) 4 MPLJ 103
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts17 Mar 2010Allowed
Ram Kumar and Another Vs Pankaj and Others
Madhya Pradesh High Court · (2010) 2 MPJR 186
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 98Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts17 Mar 2010Dismissed
The New India Assurance Company Limited Vs Budhsen Mishra and Others
Madhya Pradesh High Court · (2010) 03 MP CK 0013
Motor Vehicles Act, 1988 — Section 163APenal Code, 1860 (IPC) — Section 302
High Courts15 Mar 2010Allowed
Anandi Prasad Dwivedi and Another Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1904 : (2010) 2 MPJR 5
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), Order 47 Rule 4, Order 47 Rule 7, Order 47 Rule 7(1)Constitution of India, 1950 — Article 227
High Courts15 Mar 2010
Sheel Chand Jain Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 771 : (2011) 1 JLJ 160 : (2010) 2 MPHT 233 : (2010) 2 MPLJ 689
Constitution of India, 1950 — Article 14, 41, 51AMadhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 3(6)Railways Act, 1989 — Section 123
High Courts15 Mar 2010Dismissed
Pushpa Usgaonkar (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1545
Penal Code, 1860 (IPC) — Section 302, 34, 452
High Courts15 Mar 2010
Santosh Vs State of M.P.
Madhya Pradesh High Court · (2010) 3 MPHT 55 : (2011) 6 RCR(Criminal) 2532
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts12 Mar 2010Dismissed
Hanish Kukreja Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1534 : (2010) 2 MPHT 522 : (2011) 2 MPLJ 80 : (2010) 2 MPLJ 422
Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyam Avam Shulk Ka Nirdharan) Adhiniyam, 2007 — Section 13
High Courts12 Mar 2010Dismissed
State of Madhya Pradesh Vs Kanhaiyalal
Madhya Pradesh High Court · (2010) ILR (MP) 1971 : (2011) 1 MPHT 17 : (2010) 3 MPJR 109
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 304A
High Courts12 Mar 2010
Nar Singh Narayan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 03 MP CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts12 Mar 2010Dismissed
Saurabh Manwani and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2011 MP 10 : (2010) ILR (MP) 1539 : (2010) 3 MPHT 468 : (2010) 2 MPLJ 395
Income Tax Act, 1961 — Section 115CMadhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyam Avam Shulk Ka Nirdharan) Adhiniyam, 2007 — Section 13