COURT ARCHIVE

Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 26 of 57

High Courts08 Aug 2011Allowed

Govind and Others Vs Smt. Paribai and Others

Madhya Pradesh High Court · (2011) 08 MP CK 0011

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 3Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(a), 13

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High Courts08 Aug 2011Allowed

Shankarlal and Another Vs Bakshibai and Others

Madhya Pradesh High Court · (2013) ACJ 242

Motor Vehicles Act, 1988 — Section 147, 149(2)

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High Courts05 Aug 2011

Dewas Soya Ltd. Vs Additional Commissioner of Income Tax

Madhya Pradesh High Court · (2012) 349 ITR 676(1)

Income Tax Act, 1961 — Section 139, 142, 143, 143(2), 143(3)

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High Courts05 Aug 2011

Resham Kunwarbai and Others Vs Madanlal and Another

Madhya Pradesh High Court · (2012) ACJ 2236

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High Courts05 Aug 2011

Sudha Vs Patel Traders and Others

Madhya Pradesh High Court · (2012) 2 TAC 808

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High Courts05 Aug 2011

Dewas Soya Ltd. Vs Additional Commissioner of Income Tax, Range-1

Madhya Pradesh High Court · (2012) 349 ITR 676 : (2012) 205 TAXMAN 117

Income Tax Act, 1961 — Section 139, 142, 143, 143(2), 143(3)

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High Courts04 Aug 2011Allowed

Shivram Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 166

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts04 Aug 2011Allowed

Rinku @ Yatendra Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 3200 : (2011) 3 JLJ 293 : (2012) 2 MPHT 413 : (2011) 4 MPJR 194

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 45, 47, 73

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High Courts04 Aug 2011

Kastoorchand Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2011) 3 JLJ 250

Criminal Procedure Code, 1973 (CrPC) — Section 161, 216, 226, 227, 228Penal Code, 1860 (IPC) — Section 149, 323, 325

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High Courts03 Aug 2011

Ramchandra (deceased) through L.Rs. and Others Vs Smt. Shakuntala Joshi and Others

Madhya Pradesh High Court · (2011) 5 MPHT 394

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 9 Rule 13

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High Courts03 Aug 2011Allowed

State Citizen Sakh Sahkarita Maryadit Dabra (the) Vs Collector, Gwalior, Distt. Gwalior and Another

Madhya Pradesh High Court · (2011) 3 MPJR 363

Constitution of India, 1950 — Article 14, 19(1)(g), 226Criminal Procedure Code, 1973 (CrPC) — Section 144Reserve Bank of India Act, 1934 — Section 45H, 45I, 45I(c)(e), 45IA, 45IA

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High Courts03 Aug 2011Dismissed

Sardar Surendra Singh Bedi Vs Dhannalal

Madhya Pradesh High Court · (2011) ILR (MP) 2824 : (2011) 5 MPHT 502

Contract Act, 1872 — Section 20, 25, 25(3)Limitation Act, 1963 — Article 36, 37, 18, 18(1)

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High Courts03 Aug 2011Allowed

Mangla Supe Vs M. P. State Electricity Board and others

Madhya Pradesh High Court · (2011) 4 MPLJ 177

Constitution of India, 1950 — Article 226

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High Courts03 Aug 2011Allowed

Ramprasad and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 2596 : (2012) 1 MPLJ 126

Criminal Procedure Code, 1973 (CrPC) — Section 161, 208, 397, 401, 91Penal Code, 1860 (IPC) — Section 302

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High Courts03 Aug 2011Allowed

Cadila Health Care Ltd. and Others Vs Additional Commissioner, Commercial Tax and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2394 : (2011) 46 VST 79

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High Courts03 Aug 2011Dismissed

Satyapal Anand Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2401 : (2011) 5 MPHT 180

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Registration Act, 1908 — Section 17(1), 18, 49, 69

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High Courts03 Aug 2011Dismissed

Anirudh Kumar Mishra and Another Vs State of M.P.

Madhya Pradesh High Court · (2012) 1 MPHT 12

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(1), 13(2), 13(2)

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High Courts03 Aug 2011Dismissed

Paras Lifestyles Private Limited and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 1 MPHT 304

Constitution of India, 1950 — Article 300, 300AMadhya Pradesh Nagar Palika (Registration of Colonizer, Terms and Conditions) Rules, 1998 — Rule 10, 10(1), 10(4), 10(6), 11Municipal Corporation Act, 1956 — Section 292A, 292B

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High Courts03 Aug 2011Dismissed

Satya Pal Anand Vs The Punjabi Housing Co-operative Society Ltd. and others

Madhya Pradesh High Court · (2011) ILR (MP) 2983 : (2011) 4 MPHT 525

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 77(14)

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High Courts02 Aug 2011Allowed

Mujffar Ali @ Pappu and Another Vs Union of India

Madhya Pradesh High Court · (2011) 08 MP CK 0120

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 21(c), 24, 27A, 29

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