High Courts08 Apr 2011Allowed
Radheshyam Vs Radhabai and Others
Madhya Pradesh High Court · (2000) ACJ 1484 : (2012) 2 TAC 67
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 42 of 57
High Courts07 Apr 2011Allowed
Maheshwari Prasad (Since Dead) Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2039
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts07 Apr 2011Dismissed
Ajay Jain Vs Union of India (UOI)
Madhya Pradesh High Court · (2011) 3 JLJ 80
Drugs and Cosmetics Rules, 1945 — Rule 53, 53A, 64, 65, 66Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 2(23), 22, 23, 24
High Courts07 Apr 2011
Ramesh Chand Dubey Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2011) 04 MP CK 0039
Administrative Tribunals Act, 1985 — Section 20, 20(2), 21, 21(1)Constitution of India, 1950 — Article 226
High Courts07 Apr 2011
Sunil Kumar Shrivastava Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2011) 04 MP CK 0033
High Courts07 Apr 2011Allowed
Makhija Construction Co. Vs Madhya Pradesh Rural Road Development Authority and Another
Madhya Pradesh High Court · (2012) 1 ARBLR 489
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 34, 9Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7(1)
High Courts06 Apr 2011Allowed
Sugamlata (Smt.) Vs State of M.P.
Madhya Pradesh High Court · (2011) 3 MPJR 342
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
High Courts06 Apr 2011Allowed
Sanjay Vs Shri Lal and Others
Madhya Pradesh High Court · (2011) 2 JLJ 234 : (2011) 4 MPHT 90 : (2011) 2 MPJR 261 : (2011) 2 MPLJ 461
Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 80, 81(3), 90(3)
High Courts06 Apr 2011Allowed
Chhenu alias Yunus Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 3 MPHT 353 : (2011) 2 MPLJ 587 : (2011) 7 RCR(Criminal) 283
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 12, 3(2)Penal Code, 1860 (IPC) — Section 294, 302, 307, 323, 324
High Courts06 Apr 2011Dismissed
Smt. Kanta and Another Vs Arvind Tare and Others
Madhya Pradesh High Court · (2011) 2 JLJ 212 : (2011) 3 MPHT 311
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 9, Order 21 Rule 97, Order 21 Rule 98Specific Relief Act, 1963 — Section 6(2)
High Courts05 Apr 2011Allowed
Jagdish Prasad Vs Daulat Ram and Another
Madhya Pradesh High Court · (2011) 3 MPJR 371
Civil Procedure Code, 1908 (CPC) — Section 100(5)Evidence Act, 1872 — Section 74, 77
High Courts05 Apr 2011Allowed
Prabhudayal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2011 MP 199
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 10(6), 11, 12Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(2), 4
High Courts05 Apr 2011
Retu and Others Vs Dharmveer and Others
Madhya Pradesh High Court · (2012) ACJ 579
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Motor Vehicles Act, 1988 — Section 166, 173
High Courts05 Apr 2011Dismissed
Gudda @ Ramdeen Barman Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 04 MP CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 161, 315Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 2011
Dr. Rajeev Dalela Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 04 MP CK 0035
Indian Medical Council Act, 1956 — Section 11(2)
High Courts05 Apr 2011Dismissed
Smt. Mamta Awasthy and Others Vs Ajay Kumar Shrivastava
Madhya Pradesh High Court · AIR 2011 MP 166 : (2011) ILR (MP) 1680 : (2011) 114 RD 509
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 74, 74(1), 77, 80
High Courts05 Apr 2011Dismissed
Shiv Prasad Singh Gaud (dead) through LRs. Loknath and others Vs Chandramol and others
Madhya Pradesh High Court · (2011) 4 RCR(Civil) 207
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, 151Evidence Act, 1872 — Section 108
High Courts05 Apr 2011Dismissed
R.K. Timber and another Vs ICICI Bank Ltd. and another
Madhya Pradesh High Court · (2011) 4 MPHT 54 : (2011) 4 MPLJ 73
Constitution of India, 1950 — Article 12, 226, 32Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 420Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Mar 2011Disposed Off
Ramnath Kapoor Vs CIT and Another
Madhya Pradesh High Court · (2011) 03 MP CK 0076
High Courts31 Mar 2011
Satish Kumar Verma Vs R.C. Sahni, Chief Secretary and others
Madhya Pradesh High Court · (2011) 2 JLJ 323