High Courts23 May 2011
Vipin Trivedi and another Vs Mohanlal Sharma
Madhya Pradesh High Court · (2011) 5 MPHT 102 : (2012) 1 MPLJ 96
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 89Court Fees Act, 1870 — Section 16
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 35 of 57
High Courts20 May 2011Dismissed
M/s. NHK Spring India Limited Vs NHK Sharamik Sangh
Madhya Pradesh High Court · (2011) 130 FLR 768 : (2011) 3 MPHT 356
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 25FFA, 25FFF, 25O
High Courts20 May 2011
Ankit Tracom (P) Ltd. Vs Union of India and Others
Madhya Pradesh High Court · (2011) 05 MP CK 0079
Income Tax Act, 1961 — Section 131(1A), 132, 132(1), 132(3), 132A
High Courts20 May 2011Dismissed
Elora Tobacco Company Ltd. Vs Deputy Director, Directorate General of Central Excise Intelligence, New Delhi and Others
Madhya Pradesh High Court · (2012) 281 ELT 689 : (2013) 20 GSTR 276 : (2011) 4 RCR(Civil) 694 : (2012) 28 STR 669
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 105, 105(1)Income Tax Act, 1961 — Section 132(1), 132A
High Courts20 May 2011Allowed
Kamal Lal Gharde Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2514
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 3Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(3)
High Courts20 May 2011
Nagda Municipality Vs ITC Limited
Madhya Pradesh High Court · (2011) 3 MPHT 306
Madhya Pradesh Municipalities Act, 1961 — Section 187A, 3, 3(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts20 May 2011Allowed
Mahesh Bharadwaj Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2011 MP 189 : (2011) 3 MPHT 263 : (2012) 1 MPJR 14
Land Acquisition Act, 1894 — Section 11, 18, 36, 4, 48(1)
High Courts20 May 2011Dismissed
Tejas Construction and Infrastructure Pvt. Ltd. Vs Municipal Council, Sendhwa and Another
Madhya Pradesh High Court · (2011) 05 MP CK 0046
Companies Act, 1956 — Section 159, 163Constitution of India, 1950 — Article 226
High Courts20 May 2011Dismissed
Pratap Chandra Mehta Vs The State Bar Council of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) 3 MPJR 163
Advocates Act, 1961 — Section 10, 11, 12, 13, 14
High Courts19 May 2011Dismissed
Guman Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 3 JLJ 37
Constitution of India, 1950 — Article 226Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 10, 12, 12(1), 12(2), 13
High Courts19 May 2011Allowed
Kailash Kumar Rohitas Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2498 : (2011) 4 MPHT 292
Criminal Procedure Code, 1973 (CrPC) — Section 465, 482Evidence Act, 1872 — Section 4, 4(1)Penal Code, 1860 (IPC) — Section 161
High Courts19 May 2011
In Reference
Madhya Pradesh High Court · (2011) ILR (MP) 2229
Criminal Procedure Code, 1973 (CrPC) — Section 2(c)Penal Code, 1860 (IPC) — Section 302, 323, 34, 365, 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts19 May 2011Allowed
Income Tax Officer Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2919 : (2011) 4 MPHT 74
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Income Tax Act, 1961 — Section 132(5)
High Courts19 May 2011Dismissed
Vijay Kumar @ Raju Soni Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 05 MP CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts19 May 2011Dismissed
Mangal Amusement (P) Ltd. and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1912 : (2011) 5 MPHT 485
Easements Act, 1882 — Section 52Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 19, 23A, 23A(2), 38Motor Vehicles Act, 1939 — Section 68F(1D)
High Courts19 May 2011Dismissed
Manohar Wadhwani Vs Bank of Baroda
Madhya Pradesh High Court · (2011) ILR (MP) 1932 : (2011) 3 MPHT 414
Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 8Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 36(2)
High Courts19 May 2011Dismissed
National Insurance Co. Ltd. Vs Najma and others
Madhya Pradesh High Court · (2011) ACJ 2047
Motor Vehicles Act, 1939 — Section 147, 95Motor Vehicles Act, 1988 — Section 149Workmens Compensation (Amendment) Act, 1995 — Section 4A, 4A(3)
High Courts19 May 2011Allowed
Shin-Etsu Chemical Co. Ltd. Vs Vindhya Telelinks Ltd. and Others Vindhya Telelinks Ltd. and Others Vs Shin-Etsu Chemical Co. Ltd.
Madhya Pradesh High Court · AIR 2012 MP 122 : (2012) 1 MPHT 433
Arbitration and Conciliation Act, 1996 — Section 44, 45, 5, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, Order 7 Rule 11, 115Constitution of India, 1950 — Article 226, 227
High Courts19 May 2011
Harikishan Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2076
Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1988 — Section 130(3), 170, 192, 39Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts18 May 2011Allowed
Dinesh Kumar Arya Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1724