High Courts19 Feb 2010Allowed
Alka Sharma Vs Ajaykant Sharma
Madhya Pradesh High Court · (2010) 3 MPLJ 187
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2010
974 judgments · page 42 of 49
High Courts19 Feb 2010Allowed
Suresh Sharma Vs Punjab and Sindh Bank and Others
Madhya Pradesh High Court · AIR 2010 MP 173 : (2010) ILR (MP) 1371 : (2010) 3 MPJR 18
Administrative Tribunals Act, 1985 — Section 22(3)Arbitration and Conciliation Act, 1996 — Section 11(5)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts19 Feb 2010Allowed
Akshya Vs Hem Raj Singh and others
Madhya Pradesh High Court · (2011) ACJ 2407
Motor Vehicles Act, 1988 — Section 165, 173
High Courts18 Feb 2010Dismissed
Prakash Sharma Vs Rani Durgawati Vishwavidyalaya
Madhya Pradesh High Court · (2010) ILR (MP) 1097 : (2010) 3 MPHT 310 : (2010) 3 MPJR 111 : (2010) 2 MPLJ 175
Advocates Act, 1961 — Section 24(1), 49(1), 7(1)Bar Council of India Rules, 1975 — Rule 7
High Courts18 Feb 2010Allowed
R.K. Vishwakarma Vs State of M.P.
Madhya Pradesh High Court · (2010) 02 MP CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 408, 409, 467Penal Code, 1860 (IPC) — Section 32, 408, 409, 467, 468
High Courts18 Feb 2010Dismissed
Union of India (UOI) Vs Jiwan Lal Chironji Lal, through its Partners Vinod Kumar and Others
Madhya Pradesh High Court · (2010) 02 MP CK 0032
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 300, 378, 378(4)Income Tax Act, 1961 — Section 143(1), 147(A), 148, 271, 271(1)
High Courts17 Feb 2010Allowed
Jagdish and Another Vs State of M.P.
Madhya Pradesh High Court · (2010) 5 MPHT 119
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 294, 332, 34, 351, 353Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts17 Feb 2010
Geeta Bai Vs Pritam Singh and Others
Madhya Pradesh High Court · (2011) ACJ 479 : (2011) 2 TAC 46
High Courts17 Feb 2010Allowed
Chagganlal Vs Sunil Kumar and Others
Madhya Pradesh High Court · (2011) ACJ 1148
Motor Vehicles Act, 1988 — Section 166, 173
High Courts17 Feb 2010Allowed
Bupendra Kumar Vs State of M.P.
Madhya Pradesh High Court · (2010) 3 MPJR 189
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1988 — Section 5(1), 6
High Courts16 Feb 2010Dismissed
Veerpal Singh Chouhan Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 3 MPJR 161
Madhya Pradesh Revision of Pay Rules, 1987 — Rule 3
High Courts16 Feb 2010
D.D. Jalota Vs The State of M.P. and Others
Madhya Pradesh High Court · (2010) 3 MPHT 172
Constitution of India, 1950 — Article 226
High Courts16 Feb 2010
Hansraj Solanki Vs State of M.P.
Madhya Pradesh High Court · (2011) 1 MPHT 486
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts16 Feb 2010
Anand Selot Vs Chief Secretary, Govt. of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1357
Constitution of India, 1950 — Article 226, 309Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 25Madhya Pradesh Public Works Department are governed by the Madhya Pradesh Public Works Department Engineer-in-Chief and Chief Engineers Recruitment and Conditions of Service Rules, 1983 — Rule 4
High Courts15 Feb 2010Allowed
Mehfooz Khan Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 2 MPJR 302
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 69(1)Madhya Pradesh Panchayat Services (Discipline and Appeal) Rules, 1999 — Rule 3I, 4, 5, 7
High Courts15 Feb 2010Allowed
Ganpatlal Vyas Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1900
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42, 42(1), 42(2)
High Courts15 Feb 2010Dismissed
Commissioner of Income Tax Vs Krishi Upaj Mandi Samiti
Madhya Pradesh High Court · (2010) 195 TAXMAN 168
Central Excises and Salt Act, 1944 — Section 35G(H)(9), 35H(G)(1)Income Tax Act, 1961 — Section 260A(7)Limitation Act, 1963 — Section 24, 29(2), 4, 5
High Courts15 Feb 2010Allowed
Nisha Patel and Others Vs Syed Mustaq and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2565
Motor Vehicles Act, 1988 — Section 173, 176
High Courts14 Feb 2010Allowed
S.B. Mirza Vs Narottam Khare and Another
Madhya Pradesh High Court · (2010) 02 MP CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151, 197, 200Penal Code, 1860 (IPC) — Section 294, 342Public Gambling Act, 1867 — Section 13
High Courts11 Feb 2010
Umesh Kumar Vs State of M.P.
Madhya Pradesh High Court · (2011) 3 Crimes 428
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(A)(1), 7, 7(1)