High Courts21 Jan 2011
Prem Narayan Meena Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 1037
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 326
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 54 of 57
High Courts21 Jan 2011Allowed
Bhupati Dwivedi Vs The Oriental Insurance Company and Another
Madhya Pradesh High Court · (2011) 01 MP CK 0053
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 173(1)Penal Code, 1860 (IPC) — Section 279, 338
High Courts21 Jan 2011Dismissed
Smt Kanta Salaria and Others Vs Prakash Chandra and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1524
Civil Procedure Code, 1908 (CPC) — Section 100, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11, 12(1), 12(11), 13, 13(1)
High Courts21 Jan 2011
Bhurelal Rajak and Smt. Somwati Rajak Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts21 Jan 2011
Gulabia Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 1 DMC 369
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304, 304B, 306, 498A
High Courts20 Jan 2011Allowed
Natthulal Vs Shakuntalabai and Another
Madhya Pradesh High Court · (2011) ILR (MP) 1182 : (2011) 2 MPHT 153 : (2011) 2 MPLJ 424
Constitution of India, 1950 — Article 227Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3, 3(2), 8, 9
High Courts20 Jan 2011
Rampal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts20 Jan 2011
Mahendra Kumar Sondhiya Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Jan 2011Allowed
Mehtab Vishwakarma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts20 Jan 2011
Rajendra Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 1 DMC 641 : (2011) ILR (MP) 1323 : (2011) 5 MPHT 300 : (2011) 1 MPJR 269
Penal Code, 1860 (IPC) — Section 193, 194, 195, 304B
High Courts19 Jan 2011Allowed
Munnalal Rajak Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 1310 : (2011) 4 MPHT 457
Criminal Procedure Code, 1973 (CrPC) — Section 155(1), 313Penal Code, 1860 (IPC) — Section 161, 448Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20(1), 7
High Courts19 Jan 2011
Smt. Shahida and Another Vs Mohd. Mahmood and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2004 : (2011) 4 MPHT 24
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151
High Courts19 Jan 2011Allowed
Mahesh Kumar and Others Vs Rajesh and Others
Madhya Pradesh High Court · (2012) ACJ 1844 : (2011) 2 TAC 372
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jan 2011Dismissed
Jagdish Prasad and Others Vs Smt. Meera Devi and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1259
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 6 Rule 17, 100Evidence Act, 1872 — Section 114, 120Registration Act, 1908 — Section 17(1)
High Courts18 Jan 2011
Dr. Sadhna Kapoor Vs CIT and Another
Madhya Pradesh High Court · (2011) 01 MP CK 0030
High Courts18 Jan 2011
Hukum Singh Yadav and Another Vs State of M.P.
Madhya Pradesh High Court · (2011) 2 Crimes 114 : (2011) ILR (MP) 1089 : (2011) 5 MPHT 296 : (2011) 2 MPJR 135
Penal Code, 1860 (IPC) — Section 107, 108, 306Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts17 Jan 2011
Shriram Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1470 : (2011) 2 MPJR 205 : (2011) 2 MPLJ 267
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 352
High Courts17 Jan 2011Dismissed
Dharmveer Singh Tomar Vs Shri Ramraj Singh Tomar
Madhya Pradesh High Court · AIR 2011 MP 314 : (2011) 1 Crimes 647 : (2011) ILR (MP) 1085 : (2011) 1 MPHT 491 : (2011) 1 MPJR 276 : (2011) 2 MPLJ 643 : (2011) 3 RCR(Criminal) 607 : (2011) 3 RCR(Criminal) 607
Criminal Procedure Code, 1973 (CrPC) — Section 372, 374(3), 378(4), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Jan 2011
Bhagwandas Tiwari Vs State of M.P.
Madhya Pradesh High Court · AIR 2011 MP 71 : (2011) ILR (MP) 718 : (2011) 3 MPHT 488 : (2011) 4 RCR(Civil) 692
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 257, 7
High Courts17 Jan 2011
Harshita @ Harshlata Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 819 : (2011) 4 MPHT 233 : (2011) 1 MPJR 210 : (2011) 2 MPLJ 646
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A