High Courts16 Sept 2011Allowed
Satpura Narmada Kshetriya Gramin Bank Vs A.K. Chaturvedi and Others
Madhya Pradesh High Court · (2011) 09 MP CK 0054
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 18 of 57
High Courts15 Sept 2011
Chandrakala and Others Vs Kamalkishore and Another
Madhya Pradesh High Court · (2012) ACJ 1517
Motor Vehicles Act, 1988 — Section 173
High Courts15 Sept 2011Dismissed
State of MP Vs Komal
Madhya Pradesh High Court · (2011) 4 Crimes 408
Penal Code, 1860 (IPC) — Section 354
High Courts15 Sept 2011Dismissed
Krishnagopal Vs Director of Income Tax (Investigation) and Another
Madhya Pradesh High Court · (2012) 247 CTR 239
Income Tax Act, 1961 — Section 132A
High Courts15 Sept 2011Allowed
Indrakali (Smt.) and Others Vs Ravi Bhan Prasad and Another
Madhya Pradesh High Court · (2012) ILR (MP) 471
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts14 Sept 2011
M/s J.B. Chemicals and Pharmaceuticals Ltd. Vs M/s Zest Pharma
Madhya Pradesh High Court · (2012) 1 MPHT 503
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), 47
High Courts14 Sept 2011
Pawan and Another Vs Smt. Bhulibai and Others
Madhya Pradesh High Court · (2012) 3 MPHT 20
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 10, 18, 41
High Courts14 Sept 2011Dismissed
Shankarlal Agrawal Vs District Shahkari Kendriya Bank Maryadit
Madhya Pradesh High Court · (2011) ILR (MP) 3000
Constitution of India, 1950 — Article 14, 21, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts13 Sept 2011
Sohan Singh and Others Vs Manoj and Others
Madhya Pradesh High Court · (2012) ACJ 2033
Motor Vehicles Act, 1988 — Section 128
High Courts13 Sept 2011Allowed
Ramu Singh and Others Vs Smt. Bandibai and Others
Madhya Pradesh High Court · (2012) ILR (MP) 121
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Evidence Act, 1872 — Section 68, 69, 90Hindu Succession Act, 1956 — Section 14(1)
High Courts13 Sept 2011
Amar Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 09 MP CK 0056
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 301(2), 313, 374Evidence Act, 1872 — Section 27
High Courts13 Sept 2011
M/s Man Industries (India) Limited Vs M/s Pragya Equipments Pvt. Limited and another
Madhya Pradesh High Court · (2012) 2 MPHT 167
Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16
High Courts13 Sept 2011Allowed
Gwalior Trade Fair Authority Vs Union of India and others
Madhya Pradesh High Court · (2012) 1 MPHT 473
Constitution of India, 1950 — Article 246, 265, 268AFinance Act, 1994 — Section 65, 65(105), 65(16), 76, 77Gwalior Vyapar Mela Pradhikaran Adhiniyam Act, 1996 — Section 10, 2, 3, 7, 8
High Courts13 Sept 2011Allowed
Anil Rajawat Vs Dashrath Singh Gurjar and Others
Madhya Pradesh High Court · (2011) 4 MPJR 98
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts13 Sept 2011
Sunita and Others Vs Rashid Khan and Others
Madhya Pradesh High Court · (2012) ACJ 2094
Motor Vehicles Act, 1988 — Section 173
High Courts12 Sept 2011Allowed
In Reference
Madhya Pradesh High Court · (2011) ILR (MP) 3235 : (2011) 5 MPHT 364
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6, 8Penal Code, 1860 (IPC) — Section 302, 309
High Courts12 Sept 2011Partly Allowed
Suresh Kumar Keshwani and Others Vs Kishan Lal Vishwakarma and Others
Madhya Pradesh High Court · (2013) ILR (MP) 383
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Transfer of Property Act, 1882 — Section 52
High Courts09 Sept 2011Dismissed
Poonam Khandelwal and Others Vs Pankaj Khandelwal and Others
Madhya Pradesh High Court · (2012) 2 MPJR 227 : (2012) 1 MPLJ 109
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 27, Order 6 Rule 17Contract Act, 1872 — Section 2Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts09 Sept 2011Allowed
Mohd. Baitulla Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2607 : (2012) 2 MPHT 81
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1), 16(A), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 12, 9(A), 9(B)
High Courts09 Sept 2011Allowed
Mukesh Kumar Vs State of M.P.
Madhya Pradesh High Court · (2011) 09 MP CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 34, 354, 451, 452, 506Probation of Offenders Act, 1958 — Section 6