COURT ARCHIVE

Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 55 of 57

High Courts17 Jan 2011Dismissed

M/s. Orient Paper Mill Ltd. Vs M/s. Bang Lime Industries

Madhya Pradesh High Court · (2011) ILR (MP) 1180

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 227Micro, Small and Medium Enterprises Development Act, 2006 — Section 19

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High Courts17 Jan 2011

Vinod Kumar Surana and Another Vs Jafar Mewati and Others

Madhya Pradesh High Court · (2012) ACJ 2678

Motor Vehicles Act, 1988 — Section 128

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High Courts13 Jan 2011Dismissed

Amit Sahni and Others Vs M.P. Public Service Commission

Madhya Pradesh High Court · (2011) ILR (MP) 1464 : (2011) 2 MPHT 341 : (2011) 1 MPLJ 575

Constitution of India, 1950 — Article 16, 16(1), 16(2), 226Madhya Pradesh Public Prosecution (Gazetted) Service Recruitment Rules, 1991 — Rule 8, 8(2)

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High Courts13 Jan 2011Allowed

Akhil Bhartiya Adhinast Bank Karmachari Sangh Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2011) 4 LLJ 385 : (2011) LLR 695 : (2011) 2 MPLJ 390

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2

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High Courts13 Jan 2011Allowed

Synergy Media Entertainment Limited Vs D.B. Group through D.B. Corporation Limited

Madhya Pradesh High Court · (2011) 01 MP CK 0071

Companies Act, 1956 — Section 100, 104, 211(3A), 391, 391(1)

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High Courts13 Jan 2011Allowed

Ashok Nanda Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) ILR (MP) 1412

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B

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High Courts13 Jan 2011Dismissed

Bachcha Shankar Mishra Vs Shri Krishna Pandey and Another

Madhya Pradesh High Court · (2011) ILR (MP) 934

Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 39, 7

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High Courts13 Jan 2011

Shiv Prasad and Chutobai Gadari Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 01 MP CK 0043

Penal Code, 1860 (IPC) — Section 306, 374(2), 498A

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High Courts13 Jan 2011Dismissed

Prabhulal Vs C.B.N. Garoth

Madhya Pradesh High Court · (2011) ILR (MP) 811

Criminal Procedure Code, 1973 (CrPC) — Section 37(1), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 37, 37(1), 67

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High Courts13 Jan 2011Allowed

Babulal Jain and others Vs Achal Kumar Bhatia and others

Madhya Pradesh High Court · (2011) 3 MPHT 426

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 3, Order 6 Rule 17, 96Specific Relief Act, 1963 — Section 34

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High Courts12 Jan 2011Allowed

Kashi Prasad Namdeo Vs State of MP and Others

Madhya Pradesh High Court · (2011) 01 MP CK 0065

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High Courts12 Jan 2011Dismissed

Jalil Khan Vs Sadar Mutaballi

Madhya Pradesh High Court · (2011) 2 MPHT 108 : (2011) 1 MPJR 272 : (2011) 2 MPLJ 649 : (2011) 3 RCR(Civil) 597

Criminal Procedure Code, 1973 (CrPC) — Section 482Waqf Act, 1995 — Section 68, 68(1), 68(2), 68(3), 90

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High Courts12 Jan 2011Dismissed

Smt. Amna Begum Vs Smt. Sushila Bai

Madhya Pradesh High Court · AIR 2011 MP 141

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts12 Jan 2011Dismissed

Rakesh Jain Vs Chhakkilal Kushwaha and Others

Madhya Pradesh High Court · (2011) 5 MPHT 78

Constitution of India, 1950 — Article 227

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High Courts11 Jan 2011Dismissed

United Soya Products Ltd. Vs Dy. Labour Commissioner and Others

Madhya Pradesh High Court · (2011) 129 FLR 488 : (2011) 4 LLJ 184 : (2011) LLR 629

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25O, 33C, 33C(1)

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High Courts11 Jan 2011

Veer Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 01 MP CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(3), 449

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High Courts11 Jan 2011Allowed

Virendra Kumar Gupta Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 714 : (2011) 3 MPHT 111 : (2011) 1 MPJR 265 : (2011) 1 MPLJ 580

Madhya Pradesh Municipalities Act, 1961 — Section 323, 323(1), 331

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High Courts11 Jan 2011Dismissed

Ramesh Prasad Tihaiya Vs Madhya Pradesh High Court and Another

Madhya Pradesh High Court · (2011) ILR (MP) 705 : (2011) 4 MPHT 224

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10(4), 15(2), 23, 29

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High Courts11 Jan 2011

Preetam Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 2 MPHT 55

Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(3), 449

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High Courts11 Jan 2011

Laxman Lodhi Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 01 MP CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376

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