High Courts25 Jan 2010Allowed
Jogendra Singh Pal Vs Omprakash Gupta and Others
Madhya Pradesh High Court · (2010) ILR (MP) 896 : (2010) 1 JLJ 417 : (2010) 3 MPHT 27 : (2010) 2 MPLJ 289
Evidence Act, 1872 — Section 61, 67, 81
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2010
974 judgments · page 46 of 49
High Courts25 Jan 2010Allowed
Smt. Alka Jain Vs Akash Jain
Madhya Pradesh High Court · (2010) 2 MPLJ 72
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 15, 151Constitution of India, 1950 — Article 20, 21Family Courts Act, 1984 — Section 19
High Courts22 Jan 2010
Madanlal Vs Surajbai and others
Madhya Pradesh High Court · (2010) 4 MPLJ 61
Transfer of Property Act, 1882 — Section 45
High Courts22 Jan 2010
Man Singh (Deceased) through L.Rs. Smt. Sumranbai and Others Vs Rameshwar
Madhya Pradesh High Court · (2010) ILR (MP) 1077 : (2010) 2 MPLJ 140
Stamp Act, 1899 — Article 23, 33, 35, 38, 38(2)
High Courts22 Jan 2010Dismissed
Pappu @ Kamod Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) ILR (MP) 47 : (2011) 2 MPHT 271
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts22 Jan 2010
Shiv Kumar Dwivedi Vs Bhogilal Shah (dead) through L.R. Dr. Diwakar
Madhya Pradesh High Court · (2011) 1 MPHT 356 : (2011) 2 MPLJ 282
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts22 Jan 2010
Arjun. Vs State of M.P
Madhya Pradesh High Court · (2011) 4 MPHT 137
Central Excises and Salt Act, 1944 — Section 34(2)Criminal Procedure Code, 1973 (CrPC) — Section 437(6)
High Courts22 Jan 2010
Navlakha Shramik Avas Grah Nirman Sahakari Sanstha Marayadit, Indore Vs State of M. P. and others
Madhya Pradesh High Court · (2010) 2 MPLJ 81
Constitution of India, 1950 — Article 14Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts22 Jan 2010Allowed
S.R.S. Infra Project Pvt. Ltd., Gwalior Vs Gwalior Development Authority, Gwalior and another
Madhya Pradesh High Court · (2010) 2 MPLJ 142
Contract Act, 1872 — Section 70, 73, 74
High Courts21 Jan 2010
K.P. Dubey Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) ILR (MP) 1301
Madhya Pradesh Civil Services (Classification, Control and Appeal) Act, 1951 — Section 28A
High Courts21 Jan 2010Dismissed
Northern Coal Fields Limited Vs State of Madhya Pradesh and Another Hindalco Industries Ltd. and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1304 : (2010) 2 MPHT 202 : (2010) 1 MPJR 196 : (2010) 2 MPLJ 202 : (2010) 35 VST 158
Central Provinces and Berar Municipalities Act, 1922 — Section 66Central Sales Tax Act, 1956 — Section 5(1)Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 11
High Courts21 Jan 2010Allowed
Ramdeen and Others Vs Smt. Suman Tyagi
Madhya Pradesh High Court · (2010) CriLJ 2945
Criminal Procedure Code, 1973 (CrPC) — Section 203, 397, 482Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 294, 302, 323, 498A, 506B
High Courts21 Jan 2010Dismissed
Arun Kumar Jain Vs Dinesh Tripathi and Others
Madhya Pradesh High Court · (2010) ILR (MP) 707 : (2010) 2 MPLJ 621
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(3), 197, 200(1), 482Penal Code, 1860 (IPC) — Section 120B, 166, 167, 201, 212Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19
High Courts21 Jan 2010
Larsen and Toubro Ltd. Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) ILR (MP) 1707 : (2010) 2 MPHT 189 : (2010) 3 MPJR 26
Essential Commodities Act, 1955 — Section 3, 6, 7
High Courts21 Jan 2010
Hariom Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 764 : (2010) 2 MPHT 135
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438Essential Commodities Act, 1955 — Section 10A, 2, 3, 3(2), 6A
High Courts20 Jan 2010Allowed
Jodha Ram Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) 127 FLR 748 : (2010) 124 FLR 909
Constitution of India, 1950 — Article 226
High Courts20 Jan 2010Allowed
Dwarka Prasad Kashyap Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 125 FLR 728 : (2010) ILR (MP) 417 : (2010) 3 MPHT 180 : (2010) 2 MPLJ 173
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jan 2010Dismissed
Krishna Bihari Dubey Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2010) 1 JLJ 394
Border Security Force Act, 1968 — Section 141Border Security Force Rules, 1969 — Rule 1Pharmacy Act, 1948 — Section 11, 14, 30(2), 31, 32
High Courts19 Jan 2010Allowed
Pistabai Vs Narendra Singh
Madhya Pradesh High Court · (2010) 1 JLJ 360 : (2010) 3 MPHT 59 : (2011) 6 RCR(Criminal) 1331
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Penal Code, 1860 (IPC) — Section 204, 354, 376
High Courts19 Jan 2010Allowed
Ramesh Chand Rathore Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) 3 MPHT 32 : (2010) 2 MPLJ 245