High Courts07 Sept 2011Allowed
Vinod Kumar Chourasia Vs Labour Inspector and Another
Madhya Pradesh High Court · (2012) 133 FLR 695
Minimum Wages Act, 1948 — Section 20(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 19 of 57
High Courts07 Sept 2011Allowed
Premchand Soni since deceased LRs. Janki Bai and Others Vs Harish Chand
Madhya Pradesh High Court · (2011) 5 MPHT 154 : (2012) 1 MPLJ 65 : (2012) 1 RCR(Rent) 144
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts07 Sept 2011Dismissed
Ratam Lal Vs Dy. Director of Mandi and Others
Madhya Pradesh High Court · (2011) 09 MP CK 0065
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 61(3), 66
High Courts07 Sept 2011
Pradeep Kunbi Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 575
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 354, 354A, 452, 456Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts07 Sept 2011
Notamal (deceased) through L.R. Asandas Vs Mangaram
Madhya Pradesh High Court · (2011) 09 MP CK 0055
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 100
High Courts07 Sept 2011
Badri Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 4 MPJR 92 : (2011) 4 MPLJ 86
Constitution of India, 1950 — Article 310, 311Government of India Act, 1915 — Section 96B(1)Government of India Act, 1935 — Section 240(1), 240(2)
High Courts07 Sept 2011Dismissed
Shri Pushpendra Vs Devi Ahilya Vishwa Vidyalaya and Others
Madhya Pradesh High Court · (2012) 2 MPHT 24
Constitution of India, 1950 — Article 226
High Courts07 Sept 2011Dismissed
Suresh Vs Chief Executive Officer, Zila Panchayat, Barwani
Madhya Pradesh High Court · (2012) ILR (MP) 698 : (2012) 1 MPHT 74
Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts06 Sept 2011
Heeraben and others Vs Hitesh and others
Madhya Pradesh High Court · (2012) ACJ 1515
Motor Vehicles Act, 1988 — Section 173
High Courts06 Sept 2011Dismissed
M.P. State Electricity Board Vs Mangal Prasad Patle
Madhya Pradesh High Court · (2012) 1 TAC 765
Workmens Compensation Act, 1923 — Section 30
High Courts06 Sept 2011Dismissed
Chedilal Dahiya Vs Manager, Christukula Mission Higher Secondary School, Satna and Another
Madhya Pradesh High Court · (2011) ILR (MP) 2759
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25, 25F, 33(2)(B)
High Courts06 Sept 2011Allowed
Roop Singh Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2582
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 323, 34, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts06 Sept 2011Allowed
Dashrath P. Bundela and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 2923 : (2012) 1 MPHT 196
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498
High Courts06 Sept 2011Dismissed
Rajkamal and Others Vs Smt. Prabha Grover
Madhya Pradesh High Court · (2011) 5 MPHT 124
Madhya Pradesh Accommodation Control Rules, 1966 — Rule 15Madhya Pradesh General Clauses Act, 1957 — Section 28Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 13
High Courts06 Sept 2011
Brij Mohan Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2753 : (2011) 3 MPJR 288
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 22, 23
High Courts06 Sept 2011Dismissed
Devkaran Vs Rameshwar and Others
Madhya Pradesh High Court · (2011) ILR (MP) 3135
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts06 Sept 2011Dismissed
Surya Din Vs Narayan Das
Madhya Pradesh High Court · (2011) 5 MPHT 467 : (2011) 4 MPJR 317
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Sept 2011Allowed
Ramchandra Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 3147
Evidence Act, 1872 — Section 27
High Courts05 Sept 2011Allowed
District Cooperative Central Bank Ltd. Satna and Others Vs Sunderlal and Another
Madhya Pradesh High Court · (2011) ILR (MP) 2324
High Courts05 Sept 2011Allowed
Shivendra Dubey alias Bablu Dubey Vs State of M.P.
Madhya Pradesh High Court · (2011) 09 MP CK 0047
Penal Code, 1860 (IPC) — Section 294, 323, 324, 34, 506(B)