High Courts08 Nov 2011
Rameswarlal Vs Mukesh and Others
Madhya Pradesh High Court · (2012) 1 MPHT 70
Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 10 of 57
High Courts08 Nov 2011
Sajni Bajaj Vs Indore Development Authority and Others
Madhya Pradesh High Court · (2012) 1 MPLJ 53
Constitution of India, 1950 — Article 226, 32Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50Madhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 51
High Courts04 Nov 2011
Kanhaiya Lal and another Vs Lakhan Lal Dubey
Madhya Pradesh High Court · (2011) 11 MP CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 294, 323, 392, 427, 436
High Courts04 Nov 2011
State of M.P. and Others Vs V.K. Shrivas
Madhya Pradesh High Court · (2011) ILR (MP) 2971 : (2012) 1 MPHT 136
High Courts04 Nov 2011
Svil Mines Limited Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 334
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 103, 165Madhya Pradesh Value Added Tax Act, 2002 — Section 132, 165, 20, 23, 42Penal Code, 1860 (IPC) — Section 147, 187, 342, 353
High Courts03 Nov 2011Allowed
Lok Shikshan Sansthan Sirmour and others Vs Registrar, Awadhesh Pratap Singh Vishwa Vidyalaya and others Smt. Laxmi Singh and others Vs Lok Shikshan Sansthan Sirmour and others
Madhya Pradesh High Court · (2011) 11 MP CK 0085
High Courts03 Nov 2011
Layak Singh and another Vs State of M.P
Madhya Pradesh High Court · (2011) 11 MP CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 173Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts03 Nov 2011Dismissed
Ram Kumar Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 3 Crimes 459 : (2011) ILR (MP) 2964 : (2012) 2 MPHT 398
Arms Act, 1959 — Section 10, 12, 13, 13(2), 14Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts03 Nov 2011
Amgod Alias Khimla Nayak Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 3257 : (2012) 1 MPHT 48
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)
High Courts03 Nov 2011
Mohan Lal Jatav Vs State of M.P. and others.
Madhya Pradesh High Court · (2011) 11 MP CK 0013
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 86(1)Madhya Pradesh Panchayat Services (Discipline and Appeal) Rules, 1999 — Rule 7
High Courts03 Nov 2011Allowed
Kamal Kumar Talreja and Another Vs Smt. Asha Bhatnagar
Madhya Pradesh High Court · (2012) ILR (MP) 3085 : (2013) 1 MPHT 403
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Nov 2011Dismissed
Avneesh Vyas Vs Smt. Ambar Vyas (Sukla)
Madhya Pradesh High Court · (2012) 1 DMC 27
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
High Courts02 Nov 2011Allowed
Prakash Kumar Sahu Vs Union of India and Others
Madhya Pradesh High Court · (2012) 1 MPHT 123
Central Civil Services (Pension) Rules, 1972 — Rule 3Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498, 498A
High Courts02 Nov 2011Allowed
The Commissioner, Navodaya Vidyalaya Samiti and others Vs Smt. Sangeeta Gurudev and another
Madhya Pradesh High Court · (2012) 132 FLR 726
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(5)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 227
High Courts02 Nov 2011
Trilok Chandra Khurana (Deceased) through L.Rs. Smt. Urmila Khurana and others Vs Ramakant Tripathi
Madhya Pradesh High Court · (2011) 11 MP CK 0053
Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 33, 33(1), 35, 37, 38
High Courts02 Nov 2011Allowed
Rajendra Singh Rajawat Vs Mahila Chandrabai and Others
Madhya Pradesh High Court · (2012) 1 MPLJ 164
Contract Act, 1872 — Section 127
High Courts01 Nov 2011
Pawan Vs Harbhajan Singh and another
Madhya Pradesh High Court · (2012) 1 MPHT 487
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 437(1), 437(2), 437(5), 438Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 272, 420
High Courts01 Nov 2011Allowed
Rameshchandra Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 320 : (2012) 3 MPLJ 641
Civil Procedure Code Amendment Act, 1999 — Section 89Court Fees Act, 1870 — Section 16, 16C, 20(1), 21, 35Legal Services Authorities Act, 1987 — Section 21
High Courts01 Nov 2011Dismissed
K.L. Patel Vs Union of India and Others
Madhya Pradesh High Court · (2012) 132 FLR 674
High Courts01 Nov 2011Dismissed
State of M.P. and Others Vs Madan Singh Kushwah
Madhya Pradesh High Court · (2011) 4 MPJR 157