High Courts01 Nov 2011
Nandkishore Jhanjhot Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 1 MPLJ 67
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 11 of 57
High Courts01 Nov 2011Allowed
Satish Chandra Sharma Vs Smt. Sheela Sharma
Madhya Pradesh High Court · (2011) 11 MP CK 0057
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts01 Nov 2011Allowed
Sahab Singh Bhadoria Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 11 MP CK 0054
Constitution of India, 1950 — Article 14
High Courts01 Nov 2011Allowed
Lal Singh and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 11 MP CK 0051
Penal Code, 1860 (IPC) — Section 299, 300, 304, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts01 Nov 2011
Rameshchandra Vs Mohanlal and Others
Madhya Pradesh High Court · (2013) ACJ 441
Motor Vehicles Act, 1988 — Section 173
High Courts01 Nov 2011Dismissed
Sushil Kumar Jain Vs Assistant Commissioner of Income Tax
Madhya Pradesh High Court · (2012) 207 TAXMAN 63
Income Tax Act, 1961 — Section 143(2), 153A, 260A, 44(AD), 69
High Courts01 Nov 2011Dismissed
Project Officer Now Superintendent National Vs Jardan Singh and another
Madhya Pradesh High Court · (2011) 11 MP CK 0007
Industrial Disputes Act, 1947 — Section 10, 25
High Courts01 Nov 2011Dismissed
The State of Madhya Pradesh Vs Rupram Yadav
Madhya Pradesh High Court · (2011) 11 MP CK 0006
Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2
High Courts31 Oct 2011
Indore Mahavidyalaya, Indore Vs National Council for Teachers Education, Delhi and Others
Madhya Pradesh High Court · AIR 2012 MP 54
National Council for Teacher Education Act, 1993 — Section 13, 17(1)
High Courts31 Oct 2011Dismissed
Devi Shakuntala Thakral Vs Wig Brothers (India) Pvt. Ltd. and Another
Madhya Pradesh High Court · (2012) 2 BC 85
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 10(3)
High Courts31 Oct 2011Dismissed
Bhopal Wholesale Consumer Cooperative Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2011) 10 MP CK 0009
Constitution of India, 1950 — Article 226
High Courts24 Oct 2011Dismissed
Surat Singh and Another Vs Vimla Bai and Others
Madhya Pradesh High Court · (2012) ACJ 1738 : (2012) 1 TAC 750
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 304A
High Courts24 Oct 2011Allowed
State of M.P. and Others Vs M/s. Dewas Udyog and Others
Madhya Pradesh High Court · (2012) 1 MPHT 146
Arbitration and Conciliation Act, 1996 — Section 34, 37, 7
High Courts24 Oct 2011Allowed
State of M.P. and Others Vs M/s. Dewas Udyog, Indore and Others
Madhya Pradesh High Court · (2012) 1 MPHT 146
Arbitration and Conciliation Act, 1996 — Section 34, 37, 7
High Courts24 Oct 2011Dismissed
M.P. Samdariya Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 70
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(4), 5, 5(3)
High Courts21 Oct 2011Dismissed
Premlata Jain Vs Ajay Jain and Others
Madhya Pradesh High Court · (2012) 2 MPLJ 584
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 6(1)(v), 6(iv), 7, 7(v)(b), 7(v)(c)
High Courts21 Oct 2011Allowed
Bhur Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 3184
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 506
High Courts21 Oct 2011Allowed
Babuji and Ramu Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 3173
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 313Penal Code, 1860 (IPC) — Section 302, 397
High Courts21 Oct 2011Dismissed
S.K. Gaur Vs Dena Bank, Bhopal
Madhya Pradesh High Court · (2012) 132 FLR 325 : (2012) ILR (MP) 59 : (2012) 2 LLJ 104 : (2013) 1 SLJ 331
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 33, 33(1), 33A
High Courts21 Oct 2011
Smt. Nirmala Pathak, Mayor, Municipal Corporation, Katni Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) ILR (MP) 10 : (2012) 1 MPJR 175
Constitution of India, 1950 — Article 243ZGMadhya Pradesh Municipal Corporation Act, 1956 — Section 12, 13, 14, 22, 441Madhya Pradesh Nagar Palika Nirwachan Niyam, 1994 — Rule 6(4), 6(5), 9, 9A, 9A(4)