High Courts15 Feb 2011Dismissed
Smt. Ladkunwar Kori Vs Arya Lalaram and Others
Madhya Pradesh High Court · (2011) 3 MPHT 335
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 49 of 57
High Courts15 Feb 2011Dismissed
Commandant General, Land Army Vs Saiyad Mohammad Khalid and Another
Madhya Pradesh High Court · (2011) 2 MPLJ 168 : (2011) 4 TAC 175
Motor Vehicles Act, 1988 — Section 173
High Courts15 Feb 2011Allowed
Swantika, Bhopal Vs Indian Oil Corporation Ltd., Mumbai and others
Madhya Pradesh High Court · (2011) 4 MPLJ 210
Constitution of India, 1950 — Article 14, 19(1), 21, 226
High Courts15 Feb 2011
Naresh Agrawal Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 1 JLJ 266 : (2011) 2 MPJR 301
Court Fees Act, 1870 — Section 27
High Courts14 Feb 2011Dismissed
MP Stock Exchange Rajani Bhawan Vs CMC Limited and Another
Madhya Pradesh High Court · (2011) 2 MPHT 374
Arbitration and Conciliation Act, 1996 — Section 34, 61, 75, 81Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227
High Courts13 Feb 2011
Jagdish Babu Raijaada Vs Sanval Das Gupta
Madhya Pradesh High Court · (2011) 2 JLJ 19 : (2011) 3 MPHT 294 : (2011) 2 MPLJ 381 : (2011) 2 RCR(Rent) 432
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(3), 13(1), 13(5)
High Courts11 Feb 2011
Brijesh Roop Singh Baghel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) CriLJ 2273
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts11 Feb 2011Allowed
Ram Bhuwan Shukla Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 02 MP CK 0072
General Financial Rules, 2005 — Rule 53, 53(5), 53(7)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 23
High Courts11 Feb 2011Dismissed
State of M.P. and Others Vs Suresh Kumar Upadhyaya
Madhya Pradesh High Court · (2011) 129 FLR 694
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(I)
High Courts11 Feb 2011Dismissed
The Project Director, District Literacy Samiti Vs Ms. Mamta Shrivastava and Another
Madhya Pradesh High Court · (2012) 132 FLR 424 : (2011) ILR (MP) 1093 : (2012) 1 LLJ 212 : (2011) LLR 693 : (2011) 5 MPHT 81 : (2011) 2 MPLJ 311
Constitution of India, 1950 — Article 136, 14, 226Industrial Disputes Act, 1947 — Section 17B
High Courts11 Feb 2011
Ram Sevak and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 02 MP CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts11 Feb 2011
Gambhir Singh Patel and Gajanand @ Gajanan Jat Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 1428 : (2011) 4 MPHT 216
Criminal Procedure Code, 1973 (CrPC) — Section 190, 319, 482Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 11, 64Penal Code, 1860 (IPC) — Section 21
High Courts11 Feb 2011
Ramesh and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 02 MP CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts11 Feb 2011Dismissed
Jandel Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 172
Constitution of India, 1950 — Article 226
High Courts11 Feb 2011
Fouzdar Farm Equipments Vs Regional Provident Fund Commissioner and Another
Madhya Pradesh High Court · (2011) 4 LLJ 182 : (2011) LLR 373
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7I, 8F
High Courts11 Feb 2011Allowed
Ruprani and Another Vs Sunil Kumar and Others
Madhya Pradesh High Court · (2012) ACJ 2358
Motor Vehicles Act, 1988 — Section 173(1)Penal Code, 1860 (IPC) — Section 304A
High Courts10 Feb 2011Allowed
Yogendra Kumar Singh Vs M.P. Rajya Sahakari Bank Maryadit and Another
Madhya Pradesh High Court · (2011) 129 FLR 705 : (2011) ILR (MP) 1678 : (2011) 2 MPLJ 133
Constitution of India, 1950 — Article 226
High Courts10 Feb 2011Dismissed
Lt. Col. R.S. Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) CriLJ 19 : (2011) 2 MPHT 324
Army Act, 1950 — Section 125, 126, 13(1), 13(2), 19(1)Army Rules, 1954 — Rule 22, 3, 4, 7
High Courts10 Feb 2011Dismissed
Commissioner of Income Tax Vs Tobacoo Products Pvt. Ltd.
Madhya Pradesh High Court · (2011) 02 MP CK 0050
Income Tax Act, 1961 — Section 260A, 80A, 80HH, 80I 256
High Courts10 Feb 2011Dismissed
Commissioner of Income Tax Vs Jagdishchandra Vishwakarma
Madhya Pradesh High Court · (2011) 02 MP CK 0013
Income Tax Act, 1961 — Section 260A, 69