COURT ARCHIVE

Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 23 of 57

High Courts18 Aug 2011Allowed

R.L. Shukla and Naib Tahsildar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 08 MP CK 0087

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)

Read judgment

High Courts18 Aug 2011

Jitendra Vajpai and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 08 MP CK 0085

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 13

Read judgment

High Courts18 Aug 2011

Ram Naresh Singh Vs Shyam Singh

Madhya Pradesh High Court · (2011) 3 JLJ 313 : (2011) 4 MPJR 204

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145(1), 145(4), 145(6), 146

Read judgment

High Courts18 Aug 2011

Vijay Kumar Jain Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 3206

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 27Explosive Substances Act, 1908 — Section 5

Read judgment

High Courts18 Aug 2011Allowed

Sitaram Lohar Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2011) 08 MP CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 307, 325, 34

Read judgment

High Courts18 Aug 2011Allowed

Shatrughan Prasad Vs Ramprasad and another

Madhya Pradesh High Court · (2012) 1 JLJ 156 : (2011) 4 MPLJ 124

Contract Act, 1872 — Section 14, 15, 16, 17, 18

Read judgment

High Courts18 Aug 2011Allowed

Santosh Sharma Vs State of M.P. and another

Madhya Pradesh High Court · (2012) 1 MPHT 22

Madhya Pradesh Land Revenue Code, 1959 — Section 158, 158(1), 248Vindhya Pradesh Land Revenue and Tenancy Act, 1953 — Section 2(1)

Read judgment

High Courts18 Aug 2011Dismissed

Heera Lal Vs Tijiabai (Since Deceased) Now by LRs Ravi Shankar Dubey and Others

Madhya Pradesh High Court · (2012) 1 RCR(Civil) 754

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, 100Hindu Succession Act, 1956 — Section 14, 15, 15(1), 16, 16(3)

Read judgment

High Courts17 Aug 2011Allowed

Sleeper Plant Mazdoor Union and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) 131 FLR 574

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 166, 226, 32Factories Act, 1948 — Section 79(ii)

Read judgment

High Courts17 Aug 2011Dismissed

Smt. Santosh Kunwar Vs Yogendra and Another

Madhya Pradesh High Court · (2011) 5 MPHT 205

Criminal Procedure Code, 1973 (CrPC) — Section 397Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20

Read judgment

High Courts17 Aug 2011Allowed

Yasin and Ors Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 543

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120, 302, 307, 34, 394

Read judgment

High Courts17 Aug 2011Dismissed

Ramesh Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2565

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302

Read judgment

High Courts17 Aug 2011

Asharam Vs State of M.P.

Madhya Pradesh High Court · (2011) 5 MPHT 398

Criminal Procedure Code, 1973 (CrPC) — Section 436A, 437(3)Penal Code, 1860 (IPC) — Section 379

Read judgment

High Courts16 Aug 2011Dismissed

Keshulal Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 537

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts16 Aug 2011Dismissed

Barjiya Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 182

Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts16 Aug 2011Allowed

Ramesh Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2853

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 54, 8

Read judgment

High Courts16 Aug 2011Allowed

Hemlata (Dr.) and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2672 : (2012) 1 MPHT 320

High Court of Madhya Pradesh Rules, 2008 — Rule 8(2)Madhya Pradesh Land Revenue Code, 1959 — Section 137, 138, 139, 150, 155Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

Read judgment

High Courts16 Aug 2011Allowed