COURT ARCHIVE

Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 15 of 57

High Courts11 Oct 2011Dismissed

Gulab Vs State of M.P.

Madhya Pradesh High Court · (2012) 1 Crimes 205

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Juvenile Justice Act, 1986 — Section 2, 2(11)Penal Code, 1860 (IPC) — Section 376, 376(1)

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High Courts10 Oct 2011

M.P. Laghu Udyog Nigam Vs M.P. Laghu Udyog Nigam Karamchari Union

Madhya Pradesh High Court · (2012) 132 FLR 489 : (2012) 2 MPJR 17

Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 65

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High Courts10 Oct 2011

Bharat Kumar Patel Vs Shri Ram Janki Hanuman Mandir

Madhya Pradesh High Court · (2012) ILR (MP) 1262 : (2012) 1 MPJR 59

Civil Procedure Code, 1908 (CPC) — Section 92Madhya Pradesh Land Revenue Code, 1959 — Section 248Madhya Pradesh Public Trust Act, 1951 — Section 22, 25, 26, 26(2), 27

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High Courts10 Oct 2011

Govind Singh Vs Satwant Singh and Others

Madhya Pradesh High Court · (2012) 2 TAC 494

Motor Vehicles Act, 1988 — Section 173

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High Courts10 Oct 2011Dismissed

Bhagwat Prasad @ Mewalal @ Mewaram Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) ILR (MP) 3058

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 151Penal Code, 1860 (IPC) — Section 295, 327, 34, 342

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High Courts10 Oct 2011Dismissed

Abhimanyu Hajra Vs Anamika Hajra

Madhya Pradesh High Court · (2011) 10 MP CK 0032

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High Courts10 Oct 2011

Mahesh Vs A. Sabrik Krishna and Others

Madhya Pradesh High Court · (2012) 2 TAC 119

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High Courts03 Oct 2011Allowed

M/s Bhatia Distributors and Others Vs Bosch Limited and another

Madhya Pradesh High Court · (2012) 2 MPHT 107

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 38 Rule 5, 151

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High Courts03 Oct 2011Allowed

Mukesh Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 264 : (2012) 2 MPHT 74 : (2012) 2 MPJR 199

Criminal Procedure Code, 1973 (CrPC) — Section 325, 397, 401Madhya Pradesh Excise Act, 1915 — Section 34(2), 38

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High Courts01 Oct 2011Allowed

Perfetti Van Melle India Pvt. Ltd. Vs Assistant Commissioner of Commercial Tax and Others

Madhya Pradesh High Court · (2012) 47 VST 497

Madhya Pradesh Commercial Tax Act, 1994 — Entry 14, Entry 21

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High Courts01 Oct 2011Allowed

Pratap Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (2012) 1 Crimes 266

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 12, 13, 13(1), 20, 7

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High Courts01 Oct 2011Allowed

Sukku Alias Sukhrat Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 994

Penal Code, 1860 (IPC) — Section 300, 304, 304A

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High Courts01 Oct 2011Dismissed

Rambhau Vishwakarma Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2789 : (2011) 5 MPHT 271

Madhya Pradesh/Chhattisgarh (Work Charged and Contingency Paid Employees) Pension Rules, 1977 — Rule 2

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High Courts01 Oct 2011Allowed

Gajendra Rao and Others Vs Murti Shri Ganpati Ji Maharaj and Others

Madhya Pradesh High Court · (2011) 3 MPJR 317

Constitution of India, 1950 — Article 14

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High Courts30 Sept 2011

Vishnu Prasad Tiwari Vs Union of India and Others

Madhya Pradesh High Court · (2012) 132 FLR 251

Constitution of India, 1950 — Article 226, 227

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High Courts30 Sept 2011Dismissed

Ramesh Kumar Jain Vs Jal Sansadhan Vibhag, Bhopal and Another

Madhya Pradesh High Court · (2011) 09 MP CK 0051

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 33A, 33C(2)

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High Courts30 Sept 2011Dismissed

Kendriya Vidyalaya Sangathan New Delhi and Others Vs Dr. R.K. Shastri

Madhya Pradesh High Court · (2012) 132 FLR 427

Constitution of India, 1950 — Article 227

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High Courts30 Sept 2011Allowed

Lakhan Vs State of M.P.

Madhya Pradesh High Court · (2012) 1 Crimes 255

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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High Courts29 Sept 2011Dismissed

Commercial Automobiles (M/s) and Anr Vs Shri Maharaj Singh Bhatia and Others

Madhya Pradesh High Court · (2011) 4 MPJR 106

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts29 Sept 2011Allowed

Suresh Chand Upadhyay Vs Union of India and Others

Madhya Pradesh High Court · (2011) ILR (MP) 3049 : (2012) 1 JLJ 224 : (2012) 1 MPHT 218

Railway Protection Force Rules, 1987 — Rule 154(2)

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