CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2010

974 judgments · page 43 of 49

High Courts11 Feb 2010Dismissed

Vishwanath Ghosh Vs Ramesh Chandra Sindhi

Madhya Pradesh High Court · (2010) 2 MPJR 339 : (2010) 4 MPLJ 99 : (2011) 2 RCR(Civil) 418 : (2011) 2 RCR(Civil) 418 : (2011) 1 RCR(Criminal) 492 : (2011) 1 RCR(Criminal) 492

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142
Read judgment
High Courts11 Feb 2010Dismissed

Shriniwas Tiwari Vs Raj Kumar Urmalia and Ors

Madhya Pradesh High Court · (2010) ILR (MP) 1761 : (2010) 5 MPHT 212

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 54A, 56, 56A, 63, 63(2)Representation of the People Act, 1951 — Section 100(1), 8, 83(1), 87
Read judgment
High Courts09 Feb 2010Allowed

Champalal and Others Vs State of M. P.

Madhya Pradesh High Court · (2011) CriLJ 176 : (2010) ILR (MP) 1655

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
Read judgment
High Courts09 Feb 2010

Tahsildar Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1080 : (2010) 2 JLJ 56 : (2011) 1 MPHT 513 : (2010) 2 MPLJ 59

Arms Act, 1959 — Section 25, 27National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
Read judgment
High Courts05 Feb 2010Dismissed

Evision Associates Vs UCO Bank and Others

Madhya Pradesh High Court · AIR 2010 MP 181 : (2010) 2 BC 432

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 38
Read judgment