High Courts27 Aug 2011Dismissed
Chakresh Kumar Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2453 : (2011) 5 MPHT 162
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 141
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 21 of 57
High Courts26 Aug 2011
Omprakash Vs Aashish and Others
Madhya Pradesh High Court · (2012) ACJ 2299
Motor Vehicles Act, 1988 — Section 173
High Courts26 Aug 2011Dismissed
Dharmendra Singh Vs Commissioner, Shahdol and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2447 : (2012) 1 MPHT 26
Gram Panchayat Adhiniyam, 1993 — Section 45
High Courts26 Aug 2011Allowed
Bhagwat Singh Thakur Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2434
Constitution of India, 1950 — Article 311Fundamental and Supplementary Rules — Rule 56Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42
High Courts26 Aug 2011Dismissed
Naresh Kumar Vs Smt. Prabhabai
Madhya Pradesh High Court · (2012) 1 BC 48 : (2012) CriLJ 733 : (2011) ILR (MP) 3209 : (2011) 4 MPHT 381
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts25 Aug 2011
Leelawati Vs Kanhaiyalal and Others
Madhya Pradesh High Court · AIR 2012 MP 28 : (2012) 1 JLJ 33 : (2011) 3 MPJR 292 : (2011) 4 MPLJ 131
Constitution of India, 1950 — Article 14, 15, 16, 226, 341Madhya Pradesh Municipalities Act, 1961 — Section 122, 20, 36(3)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts25 Aug 2011
Smt. Praveen Kumari Vs Anil Kumar and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0060
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts25 Aug 2011
Anil Kumar Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0057
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts25 Aug 2011
Nitesh Yadav and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 MPHT 121
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B
High Courts25 Aug 2011Allowed
Kanhaiya Lal and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2601
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 147, 148, 149, 183, 300Public Gambling Act, 1867 — Section 13
High Courts25 Aug 2011Dismissed
M/s Supreme Buildcon Pvt. Ltd. Vs M.P. Tourism Development Corporation Ltd. and others
Madhya Pradesh High Court · (2011) 5 MPHT 51
Constitution of India, 1950 — Article 14, 226
High Courts25 Aug 2011Dismissed
Rameshwar Singh Meena and Another Vs Kishan Singh Meena and Another
Madhya Pradesh High Court · (2011) 5 MPHT 227 : (2012) 3 MPJR 119
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 200, 202, 227Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 476
High Courts25 Aug 2011
S.S. Sulphonators Vs Secretary, State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 53 VST 308
Central Sales Tax Act, 1956 — Section 8(5)Madhya Pradesh General Clauses Act, 1957 — Section 12
High Courts24 Aug 2011Allowed
Kymore Cement Majdoor Congress (INTUC) Vs Registrar, Office of Registrar Trade Unions and Others
Madhya Pradesh High Court · (2011) 131 FLR 743
Industrial Disputes Act, 1947 — Section 2, 2(1)(k), 2(a), 2(a)(1), 2(a)(i)Madhya Pradesh Industrial Relations Act, 1960 — Section 1, 1(3), 2(19)
High Courts24 Aug 2011Dismissed
Upendra Singh Chouhan Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 3 MPJR 354
Constitution of India, 1950 — Article 12, 14, 226
High Courts24 Aug 2011
Shri Dadawadi Upasara Baba Sahab Ka Mandir Vs Sureshchand
Madhya Pradesh High Court · (2012) 1 MPHT 250
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 107
High Courts24 Aug 2011Dismissed
State of M.P. Vs Water Resource Department
Madhya Pradesh High Court · (2011) ILR (MP) 2834
Limitation Act, 1963 — Section 23, 5
High Courts24 Aug 2011Dismissed
Ghanshyam Vs Subhashchandra
Madhya Pradesh High Court · (2011) ILR (MP) 2586
Constitution of India, 1950 — Article 14Madhya Pradesh Accommodation Control (Amendment) Act, 1964 — Section 20A, 20AAMadhya Pradesh Municipal Corporation Act, 1956 — Section 7
High Courts24 Aug 2011
Rajendra Kumar Agrawal and another Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 5 MPHT 47
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 44, 51, 51(1)
High Courts24 Aug 2011Allowed
M.L. Chourasia Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 08 MP CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7