High Courts21 Nov 2011
Bhangadibai and Others Vs United India Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2012) 3 TAC 526
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 8 of 57
High Courts21 Nov 2011Allowed
Ramesh Alias Guddu Sapera Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 550
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 304, 394
High Courts21 Nov 2011
Suresh Chandra Vs N.C. Jain
Madhya Pradesh High Court · (2012) ILR (MP) 282
Advocates Act, 1961 — Section 35, 36Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397, 401Penal Code, 1860 (IPC) — Section 500
High Courts18 Nov 2011Dismissed
M/s Kanhaiya Ready-Made Stores, Partnership Firm and Others Vs Rameshchand
Madhya Pradesh High Court · (2012) 1 MPHT 412
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Stamp Act, 1899 — Section 2(15)Transfer of Property Act, 1882 — Section 109, 13, 2, 34, 36
High Courts18 Nov 2011Dismissed
Baja @ Baja Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 1 MPHT 185
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts18 Nov 2011Allowed
G.S. Thakur Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 74
Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14(18)Penal Code, 1860 (IPC) — Section 307
High Courts18 Nov 2011
Uday Narayan Singh Vs State of M.P.
Madhya Pradesh High Court · (2011) 11 MP CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 173, 174, 397, 401Penal Code, 1860 (IPC) — Section 107, 306
High Courts18 Nov 2011Allowed
Shri Jagat Guru Shankrachariya Swami Swaroopanand Saraswati Vs Siddhu Engineering Works
Madhya Pradesh High Court · (2012) ILR (MP) 562 : (2012) 2 MPJR 117
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 22 Rule 9, Order 9 Rule 13, Order 9 Rule 7, 115High Court of Madhya Pradesh Rules, 2008 — Rule 3Limitation Act, 1963 — Article 123, 12, 12(1), 5
High Courts18 Nov 2011Dismissed
Ashok Kumar Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 3084 : (2012) 1 MPHT 138 : (2011) 4 MPJR 150
Motor Vehicles Act, 1988 — Section 149(2), 173(1)
High Courts17 Nov 2011Allowed
Vice-Chancellor Vs Dr. M.C. Agrawal
Madhya Pradesh High Court · (2011) 11 MP CK 0059
High Courts17 Nov 2011Allowed
Radhelal and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 220 : (2012) 1 MPHT 507
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 498A
High Courts17 Nov 2011Dismissed
Lilawati (Deceased) Through LR's Vs Vishram and Others
Madhya Pradesh High Court · (2012) ILR (MP) 151
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 49
High Courts16 Nov 2011Allowed
Satpura Narmada Kshetriya Gramin Bank, Chhindwara Vs A.K. Chaturvedi and Others
Madhya Pradesh High Court · (2011) 11 MP CK 0111
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 32
High Courts16 Nov 2011Dismissed
Pratap Sambhaji Rao Khutal Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 308 : (2012) 2 MPJR 289
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)National Highways Act, 1956 — Section 3A, 3C, 3D(2), 3E, 3E(1)
High Courts16 Nov 2011Dismissed
Ramlal Athya Vs State of M.P.
Madhya Pradesh High Court · (2011) 11 MP CK 0050
Penal Code, 1860 (IPC) — Section 120B, 34, 420, 467, 468Prevention of Corruption Act, 1988 — Section 5(2)
High Courts15 Nov 2011
Narayan Sharma Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) CriLJ 736
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 19
High Courts15 Nov 2011Allowed
Kailash Ahirwar (Summerwar) Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 11 MP CK 0060
Penal Code, 1860 (IPC) — Section 306
High Courts15 Nov 2011Allowed
Ashok Panda Vs The Commissioner, Jabalpur and another
Madhya Pradesh High Court · (2011) 11 MP CK 0049
Arms Act, 1959 — Section 17, 18Constitution of India, 1950 — Article 22, 227Criminal Procedure Code, 1973 (CrPC) — Section 110, 116(3), 117
High Courts15 Nov 2011Dismissed
Vinod Kumar Vs Mohammad Hafiz and Others
Madhya Pradesh High Court · (2012) 3 MPLJ 650
High Courts14 Nov 2011Dismissed
Francis D' Souza Vs Smt. Rajni and others
Madhya Pradesh High Court · (2012) 2 MPHT 91
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 43 Rule 1