COURT ARCHIVE

Madhya Pradesh High Court judgments, 2010

974 judgments · page 44 of 49

High Courts05 Feb 2010Dismissed

Dashrath Singh Vs Banti and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1501

Arms Act, 1959 — Section 25, 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 161, 437(1), 437(5), 439(1), 439(2)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

Read judgment

High Courts05 Feb 2010

Phool Singh Kushwaha Vs Food Corporation of India and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1343

Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 15, 15(1), 15(2), 15(3), 15.3Food Corporations Act, 1964 — Section 45

Read judgment

High Courts04 Feb 2010

Land Acquisition Officer Vs Jeet Singh and Another

Madhya Pradesh High Court · (2011) ILR (MP) 1001 : (2010) 3 MPJR 126

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1984 — Section 18, 23(1), 28, 34, 4(1)Stamp Act, 1899 — Section 48

Read judgment

High Courts04 Feb 2010

Bhikari Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 02 MP CK 0050

Penal Code, 1860 (IPC) — Section 354, 376, 506, 511

Read judgment

High Courts04 Feb 2010Allowed

Heeralal Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 02 MP CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 420, 465, 467, 468

Read judgment

High Courts04 Feb 2010

Union of India (UOI) and Others Vs Smt. Begum Bee

Madhya Pradesh High Court · (2010) ILR (MP) 1340

Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(6), 54(8)

Read judgment

High Courts03 Feb 2010Dismissed

Mohammad Ajeem Khan Vs State of M.P. and Another

Madhya Pradesh High Court · (2013) 3 EFLT 140 : (2010) ILR (MP) 1187 : (2012) 4 MPHT 177

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451, 457Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Agricultural Cattle Preservation Act, 1959 — Section 4, 6

Read judgment

High Courts03 Feb 2010Dismissed

Mid India Power and Steel Ltd. Vs M.P. Audyogik Kendra Vikas Nigam (Indore) Ltd.

Madhya Pradesh High Court · AIR 2010 MP 201

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17, 17(1), 17(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4)

Read judgment

High Courts03 Feb 2010

Mahavir Traders Vs Divisional Railways Manager and Others

Madhya Pradesh High Court · AIR 2010 MP 59 : (2010) ILR (MP) 1528

Railways Act, 1989 — Section 65, 72, 73

Read judgment

High Courts03 Feb 2010Dismissed

Dr. Padam Singh Vs M.P.P.S.C. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1331 : (2010) 1 JLJ 422 : (2010) 5 MPHT 433 : (2010) 2 MPJR 366 : (2010) 2 MPLJ 183

Constitution of India, 1950 — Article 226, 309Madhya Pradesh Educational Service (Collegiate Branch) Recruitment Rules, 1990 — Rule 24University Grants Commission Act, 1956 — Section 14, 26(1)

Read judgment

High Courts03 Feb 2010

Bhimraj Mahar Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 1677

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Wild Life (Protection) Act, 1972 — Section 39, 49B, 51, 9

Read judgment

High Courts02 Feb 2010Allowed

Aliya Amma (Smt.) Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 2 MPHT 371

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A, 420

Read judgment

High Courts02 Feb 2010Dismissed

Kotak Mahindra Bank Ltd. Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 918

Companies Act, 1956 — Section 235, 237, 529(1), 529A, 530Madhya Pradesh General Sales Tax Act, 1958 — Section 33CMadhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 51, 53

Read judgment

High Courts01 Feb 2010Dismissed

Irfan and Another Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 1170 : (2010) 2 MPHT 314 : (2010) 2 MPJR 30

Penal Code, 1860 (IPC) — Section 359, 361, 364A, 368

Read judgment

High Courts01 Feb 2010

Sunpetpack Jabalpur Pvt. Limited Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 44 VST 168

Sales Tax Act, 1958 — Section 12

Read judgment

High Courts01 Feb 2010

Dr. M.S. Rajput Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 3 MPHT 57

Penal Code, 1860 (IPC) — Section 306

Read judgment

High Courts01 Feb 2010Dismissed

Baby Bai Kesharvani and others Vs Smt. Kamla Bai

Madhya Pradesh High Court · (2010) 3 MPLJ 287

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

Read judgment

High Courts01 Feb 2010Dismissed

Shrikant Pandya Vs State of M.P.

Madhya Pradesh High Court · AIR 2011 MP 14

Right to Information Act, 2005 — Section 11, 19, 2, 3, 4

Read judgment

High Courts01 Feb 2010

Jansahyog Grih Nirman Sahkari Sanstha Maryadit Vs Deputy Registrar and Another

Madhya Pradesh High Court · (2011) ILR (MP) 912 : (2010) 4 MPHT 54 : (2010) 3 MPJR 36

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Madhya Pradesh Co-operative Societies Act, 1960 — Section 69, 69(3)Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 75, 75(3)

Read judgment

High Courts29 Jan 2010

Ashis Kumar Jain Vs The M.P. State Transport Appellate Tribunal and Others

Madhya Pradesh High Court · (2010) 2 MPJR 190 : (2010) 3 MPLJ 60

Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 102, 47, 57, 57(3), 68

Read judgment