High Courts02 Aug 2011
Kripal Singh Vs Rajendra Singh
Madhya Pradesh High Court · (2011) 131 FLR 888 : (2012) LLR 276
Workmens Compensation Act, 1923 — Section 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 27 of 57
High Courts02 Aug 2011Allowed
Rukmani Bai and others Vs Chunnilal and others
Madhya Pradesh High Court · (2011) 4 MPHT 251 : (2011) 4 MPJR 8 : (2011) 4 MPLJ 160
Civil Procedure (State Amendment) Act — Order 1 Rule 3, 131, 131(1)(2), 234, 235Madhya Pradesh Land Revenue Code, 1959 — Section 131
High Courts02 Aug 2011Allowed
Virendra Kumar Bhaladhare Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 1 Crimes 28
Criminal Procedure Code, 1973 (CrPC) — Section 313, 361Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20(1), 7
High Courts02 Aug 2011
Kailashchandra Vs Ashik and Others
Madhya Pradesh High Court · (2012) ACJ 1332
High Courts01 Aug 2011Dismissed
Commissioner of Income Tax Vs Trimurti Builders
Madhya Pradesh High Court · (2012) 246 CTR 308 : (2012) 207 TAXMAN 4
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 271(1)
High Courts01 Aug 2011Dismissed
Commissioner of Income Tax Vs M/s D.P.R. Charitable Trust, Satna
Madhya Pradesh High Court · (2012) ILR (MP) 296
Finance Act, 1996 — Section 12A, 12A(1), 12AAIncome Tax Act, 1961 — Section 10(2AD), 11, 12, 12A, 12AAIncome Tax Rules, 1962 — Rule 17, 17A, 29
High Courts01 Aug 2011Dismissed
M/s. Kalyani Minerals Pvt. Ltd. Vs Additional Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2381 : (2012) 49 VST 261
Commercial Tax Act — Section 17(1), 43, 43(3), 43(4)Commercial Tax Rules — Rule 66, 66(2)Entry Tax Act, 1976 — Section 14, 3, 7, 7(1)
High Courts01 Aug 2011Dismissed
Anil Kumar Rathore Vs Smt. Shashi Rathore
Madhya Pradesh High Court · (2011) ILR (MP) 2487 : (2011) 4 MPHT 257
Hindu Marriage Act, 1955 — Section 13, 13(1), 28Penal Code, 1860 (IPC) — Section 498A
High Courts01 Aug 2011Dismissed
Nannoolal Vs State of M.P.
Madhya Pradesh High Court · (2011) 5 MPHT 211
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 203, 302
High Courts01 Aug 2011Dismissed
Satyendra Pratap Singh Bundela Vs State of M.P. and others
Madhya Pradesh High Court · (2011) ILR (MP) 2390 : (2011) 4 MPLJ 207
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85, 86(1)(2)
High Courts01 Aug 2011Allowed
Chunnilal Sen Vs State of M.P. and others
Madhya Pradesh High Court · (2011) ILR (MP) 2739 : (2011) 4 MPLJ 101
Constitution of India, 1950 — Article 226
High Courts01 Aug 2011Dismissed
Drive India Dot Co. Ltd. (M/s) Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2978 : (2011) 46 VST 506
Cinematograph Act, 1952 — Section 2Madhya Pradesh Value Added Tax Act, 2002 — Section 70Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jul 2011Allowed
Dushyant Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 1 MPHT 233
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 18, 52
High Courts29 Jul 2011
Jamuna Prasad and Others Vs Shivnandan and Others
Madhya Pradesh High Court · (2011) 5 MPHT 129
Evidence Act, 1872 — Section 62, 64, 65, 66, 74Land Acquisition Act, 1894 — Section 51ARegistration Act, 1908 — Section 17, 18, 2(6), 51, 52
High Courts29 Jul 2011
Khemraj @ Gannu Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2847
Penal Code, 1860 (IPC) — Section 34, 361, 363, 366, 376
High Courts29 Jul 2011Allowed
Mansukhlal Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2011) ILR (MP) 2614 : (2012) 209 TAXMAN 140
Income Tax Act, 1961 — Section 249(4), 260A
High Courts28 Jul 2011Allowed
D.K. Kuraria Vs M.P. Rajya Matsya Vikas Nigam and Another
Madhya Pradesh High Court · (2011) ILR (MP) 2690
Constitution of India, 1950 — Article 16(1), 16(2), 16(4)Madhya Pradesh Matsya Vikas Adhiniyam, 1979 — Rule 14, 40
High Courts28 Jul 2011
Ramu Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2901 : (2011) 5 MPHT 112
Criminal Procedure Code, 1973 (CrPC) — Section 391, 397, 401Madhya Pradesh Excise Act, 1915 — Section 34A
High Courts28 Jul 2011
Damo alias Damodar and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 07 MP CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 364A, 365
High Courts28 Jul 2011Allowed
Nemichand Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 2896 : (2012) 2 MPHT 206
Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2), 397, 401Prevention of Food Adulteration Act, 1954 — Section 16(A)(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 32, 32(1)