COURT ARCHIVE

Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 43 of 57

High Courts31 Mar 2011Allowed

Rajendra Kumar Shukla Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 1745 : (2011) 3 MPHT 41

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 294

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High Courts31 Mar 2011

In Reference

Madhya Pradesh High Court · (2011) ILR (MP) 1573

Contempt of Courts Act, 1971 — Section 15, 15(2)

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High Courts31 Mar 2011Allowed

Jaswant Yadav Vs Deen Dayal

Madhya Pradesh High Court · (2011) 3 MPHT 422 : (2011) 2 MPLJ 576

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts31 Mar 2011Dismissed

Heeranand Murlimal Vaswani Vs Yashwant Vijay Saxena

Madhya Pradesh High Court · (2011) 3 MPJR 29 : (2011) 2 MPLJ 538 : (2011) 2 RCR(Rent) 461

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13, 23A, 23C, 23E

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High Courts31 Mar 2011Allowed

Radheshyam Vs Omkardas and Others

Madhya Pradesh High Court · (2012) ILR (MP) 3038 : (2011) 2 MPJR 358

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 96

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High Courts31 Mar 2011Allowed

Juhur Bux and Others Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 1734

Criminal Procedure Code, 1973 (CrPC) — Section 161, 427(2)Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 302, 396, 460

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High Courts30 Mar 2011Dismissed

Sanjay Sharma and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) 03 MP CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

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High Courts30 Mar 2011Allowed

Assets Reconstruction Company (India) Limited. Vs Maikaal Fibres Limited, (In Liquidation) and Others

Madhya Pradesh High Court · (2011) 163 CompCas 233 : (2011) 3 CompLJ 173 : (2011) 110 SCL 746

Companies Act, 1956 — Section 433, 483, 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13

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High Courts30 Mar 2011Allowed

Vinod Pasi Vs The State of M.P.

Madhya Pradesh High Court · (2011) 03 MP CK 0045

Penal Code, 1860 (IPC) — Section 201, 302, 376

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High Courts30 Mar 2011Dismissed

Ramesh Ahirwar Vs State of Madhya Pradesh State of Madhya Pradesh Vs Smt. Ramdulari Ahirwar and Ramesh Ahirwar

Madhya Pradesh High Court · (2011) 03 MP CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 161, 91Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A

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High Courts30 Mar 2011

Smt. Gyan Bai Mishra, Sukh Nidhan Mishra and Deep Narayan @ Dippoo Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 2029

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts29 Mar 2011Allowed

Kanchhedilal Jain since dead through LRs. Shanti Jain and others Vs Niranjan Kumar Jain

Madhya Pradesh High Court · AIR 2011 MP 158 : (2011) 4 RCR(Civil) 205

Hindu Succession Act, 1956 — Section 30

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High Courts29 Mar 2011Dismissed

Ramrao Vs Natthu Baghale and others

Madhya Pradesh High Court · AIR 2011 MP 195 : (2012) 1 MPHT 164 : (2011) 3 MPJR 35 : (2011) 4 MPLJ 203

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High Courts28 Mar 2011Dismissed

Sandeep Jaiswal and Others Vs Mithilesh Jain and Another

Madhya Pradesh High Court · (2011) ILR (MP) 1787 : (2011) 3 MPHT 395

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 156(3), 157Madhya Pradesh Municipalities (the Conduct of Business of the Mayor-in-Council/President-in-Council and the powers and Functions of the Authorities) Rules, 1998 — Rule 5

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High Courts25 Mar 2011Dismissed

Bhagwan Singh Vs Late Shri Harishchandra Rao

Madhya Pradesh High Court · (2011) 3 MPHT 515

Civil Procedure Code, 1908 (CPC) — Section 111, 115, 24Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)

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High Courts25 Mar 2011Allowed

Babbu alias Babulal, Israyal, Chhutla alias Chhote Khan and Gudda alias Motilal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 03 MP CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

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High Courts25 Mar 2011Allowed

Rajni Chile Vs Amit Chile

Madhya Pradesh High Court · (2011) ILR (MP) 2070 : (2011) 2 MPLJ 573

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 10, 25, 7

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High Courts24 Mar 2011

Surya Roshni Ltd. Vs Employees Provident Fund and Another

Madhya Pradesh High Court · (2011) 129 FLR 1116 : (2011) 2 JLJ 84 : (2011) 3 LLJ 797 : (2011) LLR 568 : (2011) 3 MPHT 285 : (2011) 2 MPLJ 601

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6, 7A

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High Courts24 Mar 2011Dismissed

Additional Sessions Judge forwarded by District and Sessions Judge Vs Santosh Kumar Singh Santosh Kumar Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 1581 : (2011) 3 MPHT 155

Criminal Procedure Code, 1973 (CrPC) — Section 303, 366, 366(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 394, 397, 450

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High Courts24 Mar 2011Dismissed

Jai Prakash Batham Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1867 : (2011) 2 MPJR 143 : (2011) 2 MPLJ 392

Constitution of India, 1950 — Article 14, 16, 16(2), 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69, 70, 86, 86(2)

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