High Courts22 Jul 2011Allowed
Sukmani @ Jyoti Vs Jagdish
Madhya Pradesh High Court · (2011) ILR (MP) 2199 : (2011) 4 MPHT 261 : (2011) 4 MPLJ 228 : (2012) 1 TAC 111
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 29 of 57
High Courts22 Jul 2011Dismissed
P.A.C.L. India Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) 5 MPHT 427 : (2011) 3 MPJR 63 : (2012) 1 MPLJ 235
Constitution of India, 1950 — Article 19, 19(1), 19(2), 19(3), 19(4)Contract Act, 1872 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 145, 435, 439
High Courts22 Jul 2011Dismissed
L.M.P. Precision Engineering Co. Pvt. Ltd. Vs Union of India and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2347
Constitution of India, 1950 — Article 14, 19(1)
High Courts22 Jul 2011
Mission Director, RCH/NRHM Vs Ranjit Jain and Another
Madhya Pradesh High Court · (2011) 4 MPHT 266
Constitution of India, 1950 — Article 21
High Courts22 Jul 2011Disposed Off
Union of India and Another Vs Omprakash and Another
Madhya Pradesh High Court · (2013) ACJ 1653
Railways Act, 1989 — Section 161
High Courts21 Jul 2011Allowed
Ramesh Kumar and Another Vs State of M.P.
Madhya Pradesh High Court · (2011) 4 Crimes 411
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 376(2)
High Courts21 Jul 2011Allowed
Chhotya Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2223 : (2011) 5 MPHT 508
High Courts21 Jul 2011Dismissed
State of Madhya Pradesh and Others Vs Jagdish Prasad Yadav and Another
Madhya Pradesh High Court · (2011) 3 MPJR 246 : (2011) 4 MPLJ 183
High Courts20 Jul 2011
Employees State Insurance Corporation, Indore Vs M/s. Vijay Textiles, Ujjain
Madhya Pradesh High Court · (2011) 131 FLR 752 : (2012) 2 LLJ 561 : (2012) LLR 73
High Courts20 Jul 2011Dismissed
N.K. Pandey Vs State of MP and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2168 : (2011) 5 MPHT 218
Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 13, 2A, 3
High Courts20 Jul 2011Allowed
Rambabu Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 3 JLJ 21
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 120B, 405, 409
High Courts20 Jul 2011
Badri Lal Vs Industrial Gas Supplying Corporation and another
Madhya Pradesh High Court · (2011) 131 FLR 689
Workmens Compensation Act, 1923 — Section 4, 4A(3)
High Courts20 Jul 2011Allowed
Shabir @ Surendra Singh Chouhan and others Vs State of M.P.
Madhya Pradesh High Court · (2011) 07 MP CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 380, 395, 410, 450, 457
High Courts19 Jul 2011
Smt. Uma Dubey Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) 130 FLR 1039
Constitution of India, 1950 — Article 226
High Courts19 Jul 2011Dismissed
Ramhet Tyagi Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 5 MPHT 325
Constitution of India, 1950 — Article 166, 166(1), 166(3)Contempt of Courts Act, 1971 — Section 2
High Courts19 Jul 2011
Siddhnath Vs M.P. Pashchim Kshetra Vidyut Vitran Company Ltd.
Madhya Pradesh High Court · (2012) 2 MPJR 53
Criminal Procedure Code, 1973 (CrPC) — Section 360, 362Electricity Act, 2003 — Section 135(1)Probation of Offenders Act, 1958 — Section 4
High Courts19 Jul 2011Allowed
Ashok Kumar Bhamore Vs Rakesh and Others
Madhya Pradesh High Court · (2011) 4 TAC 463
Motor Vehicles Act, 1988 — Section 173
High Courts19 Jul 2011Allowed
R.P. Dwivedi Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 130 FLR 938
Constitution of India, 1950 — Article 226
High Courts19 Jul 2011Allowed
R.P. Dwivedi Vs SECL
Madhya Pradesh High Court · (2011) ILR (MP) 2973 : (2011) 4 MPHT 483
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 149, 323, 334
High Courts15 Jul 2011Dismissed
Bhagwan Singh @ Naga Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2249
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 302