High Courts14 Nov 2011
Kamlabai (Smt.) Vs M.P. Housing Board and Others
Madhya Pradesh High Court · (2012) 2 MPJR 95
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2011
1,125 judgments · page 9 of 57
High Courts11 Nov 2011Dismissed
Amol Chavhan Vs Smt. Jyoti Chavhan
Madhya Pradesh High Court · (2012) 1 MPHT 211
Civil Procedure Code, 1908 (CPC) — Section 12, 151, 55Constitution of India, 1950 — Article 20(3), 21, 227Evidence Act, 1872 — Section 14, 45
High Courts11 Nov 2011Dismissed
Bansilal and others Vs State of M.P
Madhya Pradesh High Court · (2011) 11 MP CK 0064
Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts11 Nov 2011Dismissed
Krishna Murari Yadav Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 11 MP CK 0041
High Courts11 Nov 2011Allowed
Laxmi Narayan Agrawal Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 1 MPHT 169 : (2012) 1 MPLJ 153
Madhya Pradesh Financial Code — Rule 84
High Courts11 Nov 2011Allowed
Pushpa Thakur (Smt.) and Anr Vs Bhagwandas Bhavedi
Madhya Pradesh High Court · (2012) ILR (MP) 277
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Nov 2011Allowed
Makhan Gir Mahant and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 1 MPHT 130 : (2012) 4 MPJR 174
Madhya Pradesh Land Revenue Code, 1959 — Section 165, 165(6), 170BTransfer of Property Act, 1882 — Section 53
High Courts11 Nov 2011Dismissed
Abdul Rehman Vs State of M.P.
Madhya Pradesh High Court · (2012) CriLJ 599
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 301, 302, 34
High Courts11 Nov 2011Dismissed
Ramdas Kachhi Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 207
Criminal Procedure Code, 1973 (CrPC) — Section 164, 210, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts11 Nov 2011
Mohar Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) CriLJ 753
Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(3), 311, 397, 401
High Courts10 Nov 2011Allowed
Vikram Sharma Vs State Bank of Indore and Others
Madhya Pradesh High Court · (2012) 132 FLR 618 : (2012) 1 JLJ 307 : (2012) 1 MPLJ 172
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 2
High Courts10 Nov 2011
Shafat Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 201
Penal Code, 1860 (IPC) — Section 376, 506B, 90
High Courts10 Nov 2011Dismissed
Kulwantkaur (Smt.) and Another Vs Sukhraje and Others
Madhya Pradesh High Court · (2012) ILR (MP) 146
High Courts10 Nov 2011Dismissed
Amol Chavhan Vs Smt. Jyoti Chavhan
Madhya Pradesh High Court · AIR 2012 MP 61 : (2012) 2 DMC 163 : (2011) ILR (MP) 3076 : (2012) 1 MPHT 211 : (2012) 1 MPLJ 205
Civil Procedure Code, 1908 (CPC) — Section 55Constitution of India, 1950 — Article 151, 20(3), 21, 227Evidence Act, 1872 — Section 14, 45
High Courts10 Nov 2011Dismissed
Gajraj Singh Vs Harish Chand
Madhya Pradesh High Court · (2011) 11 MP CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts10 Nov 2011Allowed
Ramraj Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 193
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113(A)Penal Code, 1860 (IPC) — Section 104, 304(B), 306, 498(A)
High Courts08 Nov 2011Allowed
Chalaniya dheemar Vs State of M.P.
Madhya Pradesh High Court · (2011) 11 MP CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts08 Nov 2011
New India Assurance Company Ltd. Vs Mohan Prakash Upadhyay and others
Madhya Pradesh High Court · (2011) 11 MP CK 0065
Motor Vehicles Act, 1988 — Section 140, 147(2), 149(2), 166
High Courts08 Nov 2011Dismissed
Tej Singh Vs Sribai
Madhya Pradesh High Court · (2012) 1 DMC 315
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts08 Nov 2011Allowed
Umakant Dwivedi Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) 2 MPJR 307 : (2012) 1 MPLJ 225
Constitution of India, 1950 — Article 226, 227, 311(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 14(3), 14(4), 14(7)