High Courts28 Jul 2011Dismissed
Mahesh Chandra Vs Kamal Kumar
Madhya Pradesh High Court · (2011) ILR (MP) 2202
Evidence Act, 1872 — Section 73Limitation Act, 1963 — Section 18, 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 28 of 57
High Courts28 Jul 2011Allowed
Dushyant Vs State of M.P.
Madhya Pradesh High Court · (2012) 1 MPHT 233
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice Act, 1986 — Section 12, 18, 52
High Courts27 Jul 2011
K.P. Nayer and Another Vs Pitamber Das and Others
Madhya Pradesh High Court · AIR 2011 MP 218 : (2012) 3 TAC 515
High Courts27 Jul 2011Allowed
Rajesh Kumar Goswami Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2837
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts27 Jul 2011
Smt. Sunita and Others Vs Akbar and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2483
Motor Vehicles Act, 1988 — Section 173
High Courts27 Jul 2011Allowed
Banwarilal Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2000 : (2011) 4 MPJR 270
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85, 85(2), 91
High Courts27 Jul 2011
Rakesh Gautam and Others Vs State of M.P. Ors.
Madhya Pradesh High Court · AIR 2011 MP 170 : (2011) ILR (MP) 2734 : (2011) 3 MPJR 59
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 3Constitution of India, 1950 — Article 226Court fees Act, 1870 — Article 1, 17, 4
High Courts27 Jul 2011Dismissed
Kasturi Devi Jain Vs Union Bank of India and others
Madhya Pradesh High Court · AIR 2012 MP 4 : (2012) 1 BC 189 : (2012) 2 MPHT 65 : (2011) 3 MPJR 112 : (2011) 4 MPLJ 195
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(2)(4), 14
High Courts27 Jul 2011
Harinarayan Vs Gulabchandra
Madhya Pradesh High Court · (2011) ILR (MP) 2377 : (2011) 4 MPHT 370
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Article 17, 1A, 7
High Courts27 Jul 2011Allowed
Santosh Lodha Vs State of M.P.
Madhya Pradesh High Court · (2012) 1 MPHT 237
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts27 Jul 2011Allowed
Vijay Singh Parihar Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 131 FLR 493
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 301
High Courts26 Jul 2011Allowed
Narendra Patel Vs Amarkant Tiwari and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2172
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts26 Jul 2011Dismissed
Basanti Suryawanshi (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2727 : (2012) 1 MPHT 101
Constitution of India, 1950 — Article 14, 16, 16(1)Foreign Service (Conduct and Discipline) Rules, 1961 — Rule 18(4), 8(1), 8(2)Madhya Pradesh Panchayat Samvida Shala Shikshak (Niyukti Evam Seva Sharetein) Niyam, 2001 — Rule 8
High Courts26 Jul 2011
Tilak Raj Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 2 EFLT 146
Madhya Pradesh Land Revenue Code, 1959 — Section 247Metalliferous Mines Regulations, 1961 — Regulation 164(1)
High Courts26 Jul 2011Allowed
Kalpnath Mishra Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2291 : (2012) 1 MPLJ 45
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3, 4, 4(2), 5, 7Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69(1), 70, 86(1), 86(2), 91
High Courts26 Jul 2011Dismissed
Brijesh Dubey and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 1 Crimes 188 : (2011) ILR (MP) 2354 : (2011) 3 MPJR 258
Constitution of India, 1950 — Article 14, 19, 21, 22(3), 22(5)Essential Commodities Act, 1955 — Section 3Land Acquisition Act, 1894 — Section 28A
High Courts26 Jul 2011Allowed
Santosh Kumar and Another Vs Smt. Parwati Bai
Madhya Pradesh High Court · (2011) ILR (MP) 2818
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(7)Transfer of Property Act, 1882 — Section 123
High Courts26 Jul 2011
Prakash and Anr Vs State of M.P
Madhya Pradesh High Court · (2012) ILR (MP) 525
Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts25 Jul 2011Allowed
Suresh Kumar and others Vs Mohan Lal and others
Madhya Pradesh High Court · (2011) 4 MPHT 497
Limitation Act, 1963 — Article 99Madhya Pradesh Land Revenue Code, 1959 — Section 146, 147
High Courts22 Jul 2011Dismissed
Ramnarayan Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2537
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 225, 226, 227Penal Code, 1860 (IPC) — Section 107, 116, 161, 221, 223