COURT ARCHIVE

Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 44 of 57

High Courts24 Mar 2011Dismissed

Motage Enterprises Pvt. Ltd. Vs Employees' Provident Fund and Another

Madhya Pradesh High Court · (2011) 130 FLR 1047 : (2012) 1 LLJ 371 : (2011) LLR 867

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

Read judgment

High Courts23 Mar 2011

Shambhoo Khare, Manoj Khare and Shanker Khare Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 03 MP CK 0063

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34

Read judgment

High Courts23 Mar 2011Allowed

Vidik Seva Karmik Sangh and another Vs State of Madhya Pradesh and others Nand Kishore Dandotiya and others Vs The State Legal Services Authority and another

Madhya Pradesh High Court · (2011) 3 MPHT 194

Constitution of India, 1950 — Article 14, 16Legal Services Authorities Act, 1987 — Section 27, 28Madhya Pradesh Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976 — Section 16, 17, 28, 3

Read judgment

High Courts23 Mar 2011Dismissed

Rahmunabi @ Rahmunisha (Mst) Vs Sheikh Vahid and others

Madhya Pradesh High Court · (2011) 2 JLJ 330

Civil Procedure Code, 1908 (CPC) — Section 96

Read judgment

High Courts22 Mar 2011Dismissed

Subhash Chandra Mukherjee Vs Chairman

Madhya Pradesh High Court · (2011) ILR (MP) 2100

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

Read judgment

High Courts22 Mar 2011Dismissed

Pushpmala Raje alias Shamistha Devi Vs Mahendra Singh and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2016 : (2011) 2 MPHT 508 : (2011) 2 MPLJ 314

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Transfer of Property Act, 1882 — Section 54

Read judgment

High Courts22 Mar 2011Allowed

Daulat Singh Dangi Vs Devi Singh (dead) through his L.Rs. Chain Singh and Another

Madhya Pradesh High Court · (2011) 2 MPJR 214 : (2011) 2 MPLJ 328

Evidence Act, 1872 — Section 114, 74, 76, 77Madhya Pradesh Land Revenue Code, 1959 — Section 117

Read judgment

High Courts22 Mar 2011Allowed

Senior Regional Manager Vs C.G.I.T. Jabalpur and Another

Madhya Pradesh High Court · (2011) ILR (MP) 1231 : (2011) LLR 941 : (2011) 3 MPJR 281

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106

Read judgment

High Courts22 Mar 2011Allowed

Santosh Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2210

Penal Code, 1860 (IPC) — Section 325, 332, 333, 352, 353

Read judgment

High Courts22 Mar 2011

Umakant Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) 2 MPJR 297

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Mar 2011Allowed

Yeshwant Club Thro Manjeet @ Toni Sachdeva Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) ILR (MP) 1781 : (2011) 2 MPHT 523

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 139

Read judgment

High Courts18 Mar 2011Dismissed

The State of M.P. Vs Ganesh

Madhya Pradesh High Court · (2011) 03 MP CK 0061

Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 379

Read judgment

High Courts17 Mar 2011Allowed

R.K. Traders (M/s.) Vs The Chief Engineer, M.P. Paschim Kshetra Vidyut Vitran Co. Ltd., Ujjain and Others

Madhya Pradesh High Court · (2012) 1 JLJ 428 : (2011) 5 MPHT 356

Companies Act, 1956 — Section 457Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2

Read judgment

High Courts17 Mar 2011Dismissed

Yakoob Khan Vs Pradeep Shrimal

Madhya Pradesh High Court · (2012) 1 BC 518 : (2011) 4 CivCC 616 : (2011) 2 MPHT 512 : (2011) 4 RCR(Civil) 208 : (2011) 4 RCR(Civil) 208 : (2011) 4 RCR(Criminal) 53

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 245Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts17 Mar 2011Allowed

Sagar Auto Sales Pvt. Ltd. Vs Appellate Authority, M.P. Shops and Establishments Act and Another

Madhya Pradesh High Court · (2011) 2 MPJR 339 : (2011) 2 MPLJ 638

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 226, 227Madhya Pradesh Shops and Establishments Act, 1958 — Section 58(2), 58(3), 59, 59(2)

Read judgment

High Courts17 Mar 2011Allowed