High Courts10 May 2011Allowed
Shambhu Datt Sharma Vs State of MP and Others
Madhya Pradesh High Court · (2011) 05 MP CK 0039
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 37 of 57
High Courts10 May 2011Allowed
National Insurance Co. Ltd. Vs Babulal and Others
Madhya Pradesh High Court · (2012) ACJ 2054
Motor Vehicles Act, 1988 — Section 2(14)
High Courts09 May 2011Allowed
Ravindra Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 2059 : (2011) 3 MPHT 276
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 397, 401
High Courts07 May 2011Dismissed
Rashid Khan and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2801 : (2011) 5 MPHT 97
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Evidence Act, 1872 — Section 64, 77Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts07 May 2011Allowed
Kallu alias Kodi Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 05 MP CK 0035
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 50, 8
High Courts06 May 2011Allowed
Mukesh Vs Smt. Priti and others
Madhya Pradesh High Court · (2012) ACJ 481 : (2011) 3 JLJ 271 : (2012) 1 RCR(Civil) 750
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 163A, 173
High Courts06 May 2011Allowed
Romi and Others Vs Rakesh and Others
Madhya Pradesh High Court · (2012) ACJ 830
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 304AStamp Act, 1899 — Section 35
High Courts06 May 2011Allowed
Santosh Kumar Diwan and others Vs Sitabai (dead) through LR Vinod Pandey and others
Madhya Pradesh High Court · AIR 2011 MP 161 : (2011) 4 MPLJ 155
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, 15(1)Hindu Succession Act, 1956 — Section 14(2), 15, 15(1)Hindu Womens Right to Property Act, 1937 — Section 3(1)
High Courts06 May 2011Allowed
Umesh Jangalwar Vs Mahendra Kumar Jain
Madhya Pradesh High Court · (2011) 2 MPJR 389
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts06 May 2011Dismissed
Sankat Pratap Singh Vs Bhopal Motors
Madhya Pradesh High Court · (2012) 2 MPHT 147
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 136, 226, 227
High Courts06 May 2011Allowed
Chandabai and Others Vs Babulal and Others
Madhya Pradesh High Court · (2012) ACJ 1349
Motor Vehicles Act, 1988 — Section 173
High Courts06 May 2011Allowed
K.S. Verma Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1720
Constitution of India, 1950 — Article 226, 227
High Courts05 May 2011Dismissed
Patel Rajesh Kumar Amrutlal and Co. and Another Vs Director of Income Tax (Investigation) and Others
Madhya Pradesh High Court · (2012) 253 CTR 216 : (2012) 209 TAXMAN 368
Constitution of India, 1950 — Article 19(1)(f), 226Income Tax Act, 1922 — Section 22Income Tax Act, 1961 — Section 131, 132, 132A, 132A(1), 132B
High Courts05 May 2011Allowed
Inderpal Singh Vs Bridgestone India Pvt. Ltd.
Madhya Pradesh High Court · (2012) 1 BC 22
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 May 2011Allowed
Km. Lalita Vs Vidha Sagar and Another
Madhya Pradesh High Court · (2012) ACJ 890 : (2011) 4 TAC 110
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts05 May 2011
Munni Bai and Others Vs Ramnath Singh and Others
Madhya Pradesh High Court · (2012) ACJ 447 : (2011) 3 MPHT 371
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts05 May 2011Dismissed
Murtaza Malik Vs Indore Development Authority Sunil Budwani Vs Indore Development Authority and Another
Madhya Pradesh High Court · (2011) 4 MPLJ 77
High Courts05 May 2011Dismissed
M. Manoj Kumar and Company and Another Vs Director of Income Tax
Madhya Pradesh High Court · (2011) 242 CTR 309 : (2011) 200 TAXMAN 12
Constitution of India, 1950 — Article 19(1), 226Income Tax Act, 1922 — Section 22(4), 37(1)Income Tax Act, 1961 — Rule 112A, 131, 132, 132A, 132B
High Courts05 May 2011Allowed
Govind Vs State of M.P.
Madhya Pradesh High Court · (2011) 4 MPHT 475
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 8
High Courts05 May 2011Allowed
Lalita (Ku.) Vs Vidhya Sagar and Another
Madhya Pradesh High Court · (2013) 1 ACC 42 : (2011) ILR (MP) 2185
Motor Vehicles Act, 1988 — Section 163A, 173