High Courts12 Nov 2010Allowed
Parvatlal Vs Bherulal and others
Madhya Pradesh High Court · (2011) ACJ 2298
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2010
974 judgments · page 6 of 49
High Courts11 Nov 2010Allowed
Juggan alias Sabir Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 1 MPHT 50
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 304B, 34
High Courts11 Nov 2010
In reference
Madhya Pradesh High Court · (2010) 11 MP CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 120B, 364A, 368, 386
High Courts11 Nov 2010Dismissed
Sunil @ Sonu Vs State of M.P.
Madhya Pradesh High Court · (2011) 2 Crimes 183
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts11 Nov 2010Dismissed
National Insurance Company Ltd. Vs Harish Kumar and Another
Madhya Pradesh High Court · (2011) ACJ 1658 : (2011) 2 MPLJ 151 : (2011) 4 TAC 251
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts10 Nov 2010Allowed
Suresh Kumar Sharma Vs Durgalal Vijay and Others
Madhya Pradesh High Court · (2011) ILR (MP) 628
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 19(1), 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110
High Courts09 Nov 2010Allowed
Rashtriya Colliery Majdoor Congress and Another Vs South Eastern Coalfields Ltd. and Others
Madhya Pradesh High Court · (2011) 130 FLR 248 : (2011) ILR (MP) 364 : (2011) 4 LLJ 403 : (2011) 2 MPHT 21 : (2011) 2 MPLJ 211
Constitution of India, 1950 — Article 12, 14, 19(1), 226Payment of Wages Act, 1936 — Section 1, 7(2)Trade Unions Act, 1926 — Section 23
High Courts09 Nov 2010Allowed
Dr. Akhilesh Saraf Vs Smt. Usha Tiwari
Madhya Pradesh High Court · (2011) ILR (MP) 572 : (2011) 1 MPHT 264 : (2011) 1 MPJR 250 : (2011) 1 MPLJ 644 : (2011) 7 RCR(Criminal) 837
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts09 Nov 2010
Siddar Khan, Ashraf Khan, Nanhe Khan and Allahkhan Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 1016
Penal Code, 1860 (IPC) — Section 302, 324, 34, 374(2)
High Courts09 Nov 2010Allowed
Aneeta Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 11 MP CK 0040
Penal Code, 1860 (IPC) — Section 294, 302, 304, 307, 324
High Courts09 Nov 2010Dismissed
Sukhendra Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 687
Constitution of India, 1950 — Article 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 10, 53(13), 64(2)
High Courts09 Nov 2010Dismissed
Ambika Prasad and Others Vs Ram Shiromani alias Chandrika Prasad Dwivedi and Another
Madhya Pradesh High Court · AIR 2011 MP 18 : (2011) ILR (MP) 154 : (2011) 2 MPHT 488 : (2011) 4 RCR(Civil) 202
Constitution of India, 1950 — Article 17, 227Court Fees Act, 1870 — Section 6, 7
High Courts09 Nov 2010Dismissed
Shri Ram Switch Gear Pvt. Ltd. Vs Ujjain Development Authority and Another
Madhya Pradesh High Court · (2011) ILR (MP) 1152
Constitution of India, 1950 — Article 226
High Courts09 Nov 2010
Bharat Heavy Electricals Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2011) 268 ELT 362
Central Excise Rules, 2002 — Rule 7(4)Central Excises and Salt Act, 1944 — Section 11A(2)
High Courts09 Nov 2010Allowed
R.K. Mehra Vs The State of M.P. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 621 : (2011) 2 MPHT 48 : (2011) 3 MPJR 53 : (2011) 2 MPLJ 453
Madhya Pradesh Public Service (Promotion) Rules, 2002 — Rule 14
High Courts08 Nov 2010Allowed
Ashok Anand Vs Commissioner of Income Tax I
Madhya Pradesh High Court · (2011) ILR (MP) 1405
Income Tax Act, 1961 — Section 132, 143(2), 144, 158(B)(C), 260(A)
High Courts08 Nov 2010Dismissed
Suman Singhai Vs Director of Income Tax (Inv)
Madhya Pradesh High Court · (2011) 335 ITR 188 : (2011) 333 ITR 188 : (2011) 2 MPHT 30 : (2011) 2 MPLJ 123
Constitution of India, 1950 — Article 19(1), 226Income Tax Act, 1961 — Section 132, 132(1)(B), 132(A)(3), 132A, 147
High Courts29 Oct 2010Allowed
Waidhan Engineering and Industries Pvt. Ltd. Vs CMD, MPPGCL, (Gen), Executive Director (O and M Generation), Superintending Engineer and Chennai Radha Engineering Works Pvt. Ltd.
Madhya Pradesh High Court · (2010) 10 MP CK 0066
Constitution of India, 1950 — Article 14, 226, 227
High Courts29 Oct 2010Dismissed
Dr. Pooja Mathur Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2011 MP 63 : (2011) ILR (MP) 410
Indian Medical Council Act, 1956 — Section 20, 33, 33IMadhya Pradesh Medical and Dental Post Graduate Course Entrance Examination Rules, 2010 — Rule 1(19)(2), 1(20)(15), 1(20)(16)Madhya Pradesh Medical and Dental Undergraduate Entrance Examination Rules, 2006 — Rule 9(9)
High Courts29 Oct 2010Dismissed
Hind Khadan Mazdoor Federation Vs Coal India Ltd. and Others
Madhya Pradesh High Court · (2011) 130 FLR 125 : (2011) ILR (MP) 147 : (2012) 1 LLJ 95 : (2011) 2 MPHT 393
Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10, 22Payment of Wages Act, 1936 — Section 15, 17, 9(2)