High Courts09 Feb 2011
Hindustan Electro Graphites Ltd. Vs Deputy Commissioner of Income Tax, (Assessment), Special Range
Madhya Pradesh High Court · (2011) 02 MP CK 0045
Income Tax Act, 1961 — Section 256, 34(4), 37(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 50 of 57
High Courts09 Feb 2011Dismissed
Iffco Tokio General Insurance Co. Ltd. Vs L.K. Bhargav and Others
Madhya Pradesh High Court · (2011) 3 TAC 352
Motor Vehicles Act, 1988 — Section 147, 149, 149(2), 166, 174
High Courts09 Feb 2011Allowed
Kavita @ Poonam Naryani (Smt.) and Others Vs Than Singh and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2180
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts09 Feb 2011Dismissed
ICICI Lombard General Insurance Vs Mangudi Wd. of Late Nanalalji and Others
Madhya Pradesh High Court · (2012) ACJ 1497 : (2011) 4 TAC 503
Motor Vehicles Act, 1988 — Section 163(A)
High Courts09 Feb 2011Dismissed
State of M.P. and Others Vs Gulab Singh
Madhya Pradesh High Court · (2011) 2 MPJR 403
High Courts08 Feb 2011
Munshi Vs The New India Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2012
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts08 Feb 2011
Omprakash Saxena Vs Satyanarayan Chouhan
Madhya Pradesh High Court · (2011) 2 MPHT 379
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2, 23A
High Courts08 Feb 2011Dismissed
Bhagwan Das Pal Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 153
Constitution of India, 1950 — Article 226
High Courts08 Feb 2011Allowed
Bhikarilal Kahar Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 129 FLR 486 : (2011) ILR (MP) 1484 : (2011) 2 MPLJ 121
Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 25, 27, 27(1)
High Courts08 Feb 2011Allowed
Ram Babu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 2 Crimes 193 : (2011) ILR (MP) 1549 : (2011) 2 MPHT 85
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts08 Feb 2011
Kamla Bai and Samadhan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 1327
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304B, 307, 32, 34
High Courts08 Feb 2011Dismissed
Smt. Chitralekha Shakya Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2011) 2 MPHT 346
High Courts08 Feb 2011Dismissed
Lallaram Rajak and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) 02 MP CK 0051
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 4Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts08 Feb 2011Dismissed
Kishore Kumar and Another Vs Mohd. Hussain and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1487
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, 151Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)
High Courts07 Feb 2011Allowed
Gokul Prasad Tripathi and Others Vs Vishwanath Prasad Vyask and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1727
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 304
High Courts07 Feb 2011Allowed
Korba Metals and Conductors Pvt. Ltd. Vs B.I.F.R. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 969 : (2011) 2 MPHT 250 : (2011) 2 MPLJ 196
Companies (Court) Rules, 1959 — Rule 272, 273Companies Act, 1956 — Section 483
High Courts07 Feb 2011Allowed
Manoj Kumar Lahariya Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 2 MPLJ 129
Constitution of India, 1950 — Article 14, 16, 226
High Courts07 Feb 2011
Adarsh Rajabhoj Shikshan Samiti Vs National Council of Teachers Education and Others
Madhya Pradesh High Court · (2011) 02 MP CK 0012
Madhya Pradesh Land Revenue Code, 1959 — Section 172National Council for Teacher Education Act, 1993 — Section 14, 15, 18National Council for Teachers Education Regulations — Regulation 7(1), 8(7)
High Courts04 Feb 2011Dismissed
Devesh Gupta Vs Sudha Shrivastava and Others
Madhya Pradesh High Court · (2011) 2 Crimes 679 : (2011) ILR (MP) 1422 : (2011) 2 MPLJ 652 : (2011) 8 RCR(Criminal) 2026
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190Penal Code, 1860 (IPC) — Section 189, 193, 420, 467, 468