High Courts05 Sept 2011
Munni Shrivas (KU.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2326
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 29
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 20 of 57
High Courts05 Sept 2011
Oriental Insurance Co. Ltd. Vs Richhabai and Others
Madhya Pradesh High Court · (2012) ACJ 2196
Constitution of India, 1950 — Article 136, 142
High Courts05 Sept 2011Dismissed
Seth Banshidhar Kedia Rice Mills Pvt. Ltd. and Others Vs State Bank of India and Others
Madhya Pradesh High Court · (2013) 1 BC 667
Constitution of India, 1950 — Article 14Limitation Act, 1963 — Section 24, 29(2), 3, 4, 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 20, 24, 37
High Courts05 Sept 2011Dismissed
Heeralal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) CriLJ 861
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 324, 498A, 506
High Courts02 Sept 2011Dismissed
Sachin Tamrakar Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2909
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 107, 306
High Courts02 Sept 2011
Sonu alias Soni Singh Vs State of M.P.
Madhya Pradesh High Court · (2011) 09 MP CK 0064
Penal Code, 1860 (IPC) — Section 294, 324, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts02 Sept 2011Allowed
Mohan Lal Vs State of M.P.
Madhya Pradesh High Court · (2011) 3 Crimes 791
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts30 Aug 2011
Laakhan Singh Rajput Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 4 MPJR 13
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 19, 21, 226, 32Penal Code, 1860 (IPC) — Section 363, 366, 366A, 376
High Courts30 Aug 2011Allowed
Shambhu Dayal Goyal Vs Ramesh Chand Mangal
Madhya Pradesh High Court · (2011) 4 MPJR 55
High Courts30 Aug 2011Dismissed
State of M.P. Vs Tulsiram and another
Madhya Pradesh High Court · (2011) 3 JLJ 307
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 42, 50, 52
High Courts30 Aug 2011
Smt. Pushpa and others Vs Kalu Khan and another
Madhya Pradesh High Court · (2012) 2 MPHT 134
Motor Vehicles Act, 1988 — Section 173
High Courts30 Aug 2011Dismissed
Gopal Krishna Premi Vs Tarun Gupta and Others
Madhya Pradesh High Court · (2011) 4 MPJR 50
Civil Procedure Code, 1908 (CPC) — Section 96Press Council Act, 1978 — Section 4Specific Relief Act, 1963 — Section 34
High Courts29 Aug 2011
Randeep Singh Vs UCO Bank
Madhya Pradesh High Court · (2012) 2 BC 38
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 9, 96
High Courts29 Aug 2011
National Insurance Company Ltd. Vs Ramesh Kumar Burman and Another
Madhya Pradesh High Court · (2011) ILR (MP) 3112
Motor Vehicles Act, 1988 — Section 146, 147Workmens Compensation Act, 1923 — Section 19, 3, 4, 4(2), 4(C)(1)
High Courts29 Aug 2011Dismissed
Ajoy Acharya Vs State Bureau of Investigation Against Economic Offences
Madhya Pradesh High Court · (2011) 08 MP CK 0075
Companies Act, 1956 — Section 292, 292(1), 292(4), 309Constitution of India, 1950 — Article 12, 311, 311(2), 312, 312(2)Criminal Procedure Code, 1973 (CrPC) — Section 197, 239
High Courts29 Aug 2011Allowed
Kanhaiya Lal Prasad Shrivastava Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 08 MP CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 313Land Revenue Code — Section 146Penal Code, 1860 (IPC) — Section 161
High Courts29 Aug 2011Allowed
Moulana Azad National Institute of Technology Vs Ajit Narayan and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2694
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts27 Aug 2011Allowed
Shyam Lal and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2871
Criminal Procedure Code, 1973 (CrPC) — Section 174, 374Evidence Act, 1872 — Section 113, 113(A)Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
High Courts27 Aug 2011
Shyam Lal Vs State of M.P.
Madhya Pradesh High Court · (2012) 1 DMC 412 : (2011) ILR (MP) 2866
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376, 450
High Courts27 Aug 2011Allowed
Ankit Lime and Minerals (M/s) Vs Asstt. Commercial Tax Officer and Others
Madhya Pradesh High Court · (2012) ILR (MP) 37 : (2012) 53 VST 312
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 13, 26(4), 3Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 11, 26, 27, 28, 29