COURT ARCHIVE

Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 53 of 57

High Courts28 Jan 2011

Shri Badrilal Vs Smt. Sita Bai and Others

Madhya Pradesh High Court · AIR 2011 MP 181 : (2011) ILR (MP) 586 : (2011) 1 JLJ 254 : (2011) 2 MPHT 74 : (2011) 2 RCR(Rent) 497

Central Provinces and Berar Letting of Houses and Rent Control Act, 1949 — Section 13, 13(3)Madhya Bharat Accommodation Control Act, 1955 — Section 4Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2, 39(2)

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High Courts27 Jan 2011Dismissed

Shri Ram Verma Vs Mukesh Kumar Pandey

Madhya Pradesh High Court · (2011) 4 MPHT 29 : (2011) 1 MPLJ 603 : (2011) 1 RCR(Rent) 338

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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High Courts27 Jan 2011Dismissed

Umadutt, Bindu @ Arvind, Amit and Smt. Vishakha Bai Dubey Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 01 MP CK 0026

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts27 Jan 2011

Ashok Kumar Vs Nandkishore

Madhya Pradesh High Court · (2011) 3 MPHT 347

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)

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High Courts25 Jan 2011Dismissed

Gulam Hussain (dead) through L.Rs. Noorjahan and others Vs Nijamuddin (dead) through L.Rs. Kasur Parveen and others

Madhya Pradesh High Court · (2011) 2 JLJ 36 : (2011) 4 MPHT 85

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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High Courts25 Jan 2011

Shamsher Bahadur Singh @ Nirmal Singh Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 1115 : (2011) 4 MPHT 220

Contempt of Courts Act, 1971 — Section 12(1), 2Criminal Procedure Code, 1973 (CrPC) — Section 340(1)Penal Code, 1860 (IPC) — Section 193

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High Courts25 Jan 2011

National Insurance Co. Ltd. Vs Bholaram Patel and Others

Madhya Pradesh High Court · (2011) 01 MP CK 0073

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High Courts25 Jan 2011Allowed

Rajesh Kumar Bajpai and Others Vs Janpad Panchayat Niwadi and Others Smt. Shakun Shrivastava and Others Vs District Education Officer and Others

Madhya Pradesh High Court · (2011) 01 MP CK 0060

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High Courts25 Jan 2011Dismissed

Dr. K.M. Shrivastava Vs The Chairman and Managing Director, Bharat Heavy Electricals Ltd and Others

Madhya Pradesh High Court · (2011) 01 MP CK 0037

Constitution of India, 1950 — Article 226

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High Courts25 Jan 2011

Bharat Petroleum Corporation Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1211 : (2011) 2 JLJ 193 : (2011) 2 MPLJ 590

Constitution of India, 1950 — Article 226, 227

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High Courts25 Jan 2011Dismissed

Heeralal Vs Babulal

Madhya Pradesh High Court · (2011) 3 MPHT 329 : (2011) 4 RCR(Civil) 699 : (2011) 2 RCR(Rent) 386

Transfer of Property Act, 1882 — Section 106, 106(3)

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High Courts25 Jan 2011Dismissed

Ram Pratap Yadav Vs Dy. Chief Labour Commissioner (Central) and Others

Madhya Pradesh High Court · (2011) 128 FLR 1120

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High Courts25 Jan 2011Allowed

Smt. Veena Rao Phalke Vs Union of India

Madhya Pradesh High Court · (2011) 3 MPHT 68

Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3Railway Claims Tribunal Act, 1987 — Section 23

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High Courts24 Jan 2011Dismissed

Kaliram Vs State of M.P. and others

Madhya Pradesh High Court · (2011) 3 MPHT 410

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 34, 506

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High Courts24 Jan 2011Allowed

Mohammad Ismail Vs Sikhandar Azad

Madhya Pradesh High Court · (2011) ILR (MP) 992(1) : (2011) 1 MPLJ 571 : (2011) 1 RCR(Rent) 335

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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High Courts24 Jan 2011Allowed

Balakram Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 2 JLJ 189

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 323, 376, 451, 506

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High Courts24 Jan 2011Allowed

Astham Agrawal Vs Madhya Pradesh Board of Secondary Education, Bhopal and another

Madhya Pradesh High Court · (2011) 2 JLJ 219 : (2011) 3 MPHT 60

Constitution of India, 1950 — Article 226

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High Courts24 Jan 2011Dismissed

Vikram Patel Vs M.P. State Electricity Board and Another

Madhya Pradesh High Court · (2011) ILR (MP) 1661 : (2011) LLR 1661

Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 4(14), 9, 9(1), 9(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts21 Jan 2011Allowed

Selection (Partnership Firm) and Others Vs Chief Manager, Central Bank of India and Others

Madhya Pradesh High Court · (2011) 2 JLJ 40 : (2011) 2 MPHT 300 : (2011) 2 MPLJ 402

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 16, 17, 18, 19Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17A, 18, 19

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High Courts21 Jan 2011

Babulal and Kallibai Ahirwar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 1026 : (2011) 4 MPHT 424

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113B, 3, 32, 51, 61Penal Code, 1860 (IPC) — Section 302, 304B

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