High Courts24 Aug 2011
Desai Brothers Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0083
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 22 of 57
High Courts24 Aug 2011
Suresh Vs Abdus Salim Sheikh and Others
Madhya Pradesh High Court · (2011) 131 FLR 582 : (2012) LLR 74
High Courts24 Aug 2011
Manilal Dayalji and Company Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0069
High Courts24 Aug 2011
NTPC Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0063
Madhya Pradesh Avsanrachna Tatha Sadak Vikas Adhiniyam, 2005 — Section 2(a), 3
High Courts24 Aug 2011Dismissed
Harinarayan Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0062
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts24 Aug 2011Dismissed
State of M.P. Vs Ramesh Thete
Madhya Pradesh High Court · (2011) 08 MP CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(2)
High Courts24 Aug 2011Allowed
Ramasharma (Sushri) Vs Tajbi @ Badbi (Smt.) and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2830
Transfer of Property Act, 1882 — Section 58
High Courts23 Aug 2011
Shanti Devi Vs State of M.P.
Madhya Pradesh High Court · (2011) 3 MPJR 370
Madhya Pradesh Land Revenue Code, 1959 — Section 114, 115
High Courts23 Aug 2011Allowed
M/s Agrawal Medical Agencies Vs Govind Prasad
Madhya Pradesh High Court · (2012) ILR (MP) 942 : (2012) 1 MPHT 516 : (2012) 1 RCR(Rent) 536
Evidence Act, 1872 — Section 114, 27, 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 13(2), 13(6)
High Courts23 Aug 2011Allowed
Kymore Cement Majdoor Congress (INTUC) Vs Registrar Office of Registrar Trade Unions Bhopal and Others
Madhya Pradesh High Court · (2011) 131 FLR 743
Industrial Disputes Act, 1947 — Section 14, 2Madhya Pradesh Industrial Relations Act, 1960 — Section 1(3), 27, 28C, 28HH, 31Mines Act, 1952 — Section 2
High Courts23 Aug 2011
Commissioner of Income Tax Vs Khemchand Motilal Jain, Tobacco Products (P) Ltd.
Madhya Pradesh High Court · (2011) 243 CTR 270 : (2011) ILR (MP) 2616 : (2012) 340 ITR 99 : (2011) 5 MPHT 38 : (2011) 201 TAXMAN 292
Income Tax Act, 1961 — Section 10(2), 256(1), 28, 37, 37(1)Penal Code, 1860 (IPC) — Section 364A
High Courts23 Aug 2011Dismissed
S.B. Bhargava Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 2425 : (2011) 5 MPHT 168
Constitution of India, 1950 — Article 15(3), 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14(11), 14(4), 14(5), 14(8), 15Penal Code, 1860 (IPC) — Section 157, 191, 192
High Courts23 Aug 2011Allowed
Arvind Singh Rajput Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2904 : (2011) 5 MPHT 471
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 279, 304A
High Courts23 Aug 2011Allowed
Bhojraj and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) 4 MPJR 20
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 363, 366, 366(ka), 368, 375
High Courts23 Aug 2011Allowed
Harsh Wood Products (M/s.) Pvt. Ltd., Gwalior Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0010
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 96
High Courts19 Aug 2011
State of M.P. Vs Vatsala Rao (Smt.) and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2990
Constitution of India, 1950 — Article 14, 16, 227, 39Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2(2)Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2
High Courts19 Aug 2011Dismissed
Narmada Bachao Andolan Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 340Land Acquisition Act, 1894 — Section 4, 48
High Courts19 Aug 2011Dismissed
M/s. Shiv Dayal Kalra, a Partnership Firm Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 4 MPHT 246
Constitution of India, 1950 — Article 227
High Courts19 Aug 2011Dismissed
Kailash Vs Suresh Chandra
Madhya Pradesh High Court · (2011) 5 MPHT 199
Evidence Act, 1872 — Section 65, 65BMadhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Aug 2011Allowed
Chandra Shekhar Prasad Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2576
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 42, 50, 52