COURT ARCHIVE

Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 5 of 57

High Courts07 Dec 2011

Gram Panchayat, Sarasdoli Vs The State of Madhya Pradesh and three others

Madhya Pradesh High Court · (2011) 12 MP CK 0046

Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 248Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 56

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High Courts05 Dec 2011Dismissed

Prakashrao Vs Jyoti

Madhya Pradesh High Court · (2012) 2 MPLJ 522

Hindu Marriage Act, 1955 — Section 13(1)(ia), 28Penal Code, 1860 (IPC) — Section 498A

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High Courts02 Dec 2011Allowed

Mahesh Vs State of M.P.

Madhya Pradesh High Court · (2012) CriLJ 910

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 374Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts02 Dec 2011Allowed

Home Guard Sainik Evam Parivar Kalyan Sangh and others Vs State of Madhya Pradesh and another Nasharam Parihar and Others Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2012) ILR (MP) 382 : (2012) 3 MPHT 387 : (2012) 1 MPJR 147

Constitution of India, 1950 — Article 14, 16, 17, 19, 2Madhya Pradesh Home Guards (Gazetted) Service Rules, 1973 — Rule 9(1)Madhya Pradesh Home Guards Act, 1947 — Section 10, 2, 6

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High Courts02 Dec 2011Dismissed

Shiv Shankar Agarwal Vs Union of India and Others

Madhya Pradesh High Court · (2012) 1 MPLJ 202

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 3, 3(1), 60(1), 60(2)

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High Courts02 Dec 2011Allowed

Dashrath Prasad Pandey Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 12 MP CK 0056

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High Courts02 Dec 2011Allowed

Vijendra Singh and others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 12 MP CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 294, 307, 323, 325, 34

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High Courts01 Dec 2011

Shobha Solanki Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 2 MPJR 145

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High Courts01 Dec 2011Dismissed

Hindustan Copper Limited Vs The State of M.P. and Others

Madhya Pradesh High Court · AIR 2012 MP 49 : (2012) 2 EFLT 728 : (2012) 2 MPJR 10

Madhya Pradesh Electricity Duty Act, 1949 — Section 3Mines Act, 1952 — Section 2

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High Courts01 Dec 2011Dismissed

Manganese Ore India Ltd. Vs The State of M.P. and Others

Madhya Pradesh High Court · (2011) 12 MP CK 0065

Madhya Pradesh Electricity Duty (Amendment) Act, 1995 — Section 3Madhya Pradesh Electricity Duty Act, 1949 — Section 3(b)

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High Courts01 Dec 2011

M/s. Shri Ram Traders and Another Vs The Divisional Dy. Commissioner, Commercial Tax and Another

Madhya Pradesh High Court · (2012) ILR (MP) 104 : (2012) 50 VST 228

Madhya Pradesh Commercial Tax Act, 1994 — Section 69, 69(1), 69(2)

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High Courts01 Dec 2011Allowed

Ram Kumar Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 752 : (2012) 1 MPHT 244

Penal Code, 1860 (IPC) — Section 294, 307, 323, 34

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High Courts01 Dec 2011Dismissed

Sudhir Vyas Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 12 MP CK 0027

Administrative Tribunals Act, 1985 — Section 19Madhya Pradesh Hathkargha Sanchnalaya (Gazetted Bharti Seva Niyam), 1996 — Rule 14

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High Courts01 Dec 2011Dismissed

Beena Pandey Vs Mamta Devi and Others

Madhya Pradesh High Court · (2012) ILR (MP) 861

Representation of the People Act, 1951 — Section 117, 86

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High Courts01 Dec 2011Dismissed

Ganesh Prasad Tiwari Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) 12 MP CK 0004

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High Courts01 Dec 2011Dismissed

Sikandra Sabana (Ku.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 2 MPJR 128

Madhya Pradesh Shasakiya Sevak Anivarya Sevanivritti Ka Vidhimanyata Karan Adhiniyan, 1967 — Section 3Madhya Pradesh Shashkiya Sewak (Adhiwarshik-Aaya) Adhiniyam, 1967 — Section 2

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High Courts30 Nov 2011Dismissed

Smt. Abhilasha Tiwari and Another Vs Ramvishal Tiwari

Madhya Pradesh High Court · (2011) 11 MP CK 0070

Penal Code, 1860 (IPC) — Section 420

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High Courts30 Nov 2011Dismissed

Devi Lal Batham Vs Smt. Usha alias Jaya and Another

Madhya Pradesh High Court · (2011) 11 MP CK 0043

Limitation Act, 1963 — Section 5

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High Courts30 Nov 2011Dismissed

Harish Chandra Yadav Vs State of M.P. and others

Madhya Pradesh High Court · (2012) ILR (MP) 1107 : (2012) 1 MPHT 397

Constitution of India, 1950 — Article 14, 16Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3, 5Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts30 Nov 2011Allowed

Bharat Singh and Babulal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) ILR (MP) 237 : (2012) 1 JLJ 232

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324

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