High Courts24 Jan 2013
M/s. Ambika Traders Vs Deputy Commissioner, Commercial Tax, Ujjain and others
Madhya Pradesh High Court · (2013) 59 VST 191
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2013
2,704 judgments · page 129 of 136
High Courts24 Jan 2013
Kunwar Bai and Others Vs Gangaram and Another
Madhya Pradesh High Court · (2014) 2 MPHT 483 : (2013) 3 MPJR 251 : (2013) 2 MPLJ 173
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 3, Order 23 Rule 1, Order 23 Rule 1(3)
High Courts24 Jan 2013
State of M.P. and Others Vs Awadhesh Singh Bhadauriya
Madhya Pradesh High Court · (2013) 01 MP CK 0019
High Courts24 Jan 2013Partly Allowed
Harlal and Others Vs State of M.P.
Madhya Pradesh High Court · (2013) ILR (MP) 1440
High Courts23 Jan 2013Dismissed
Ram Dayal Kewat Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 01 MP CK 0175
High Courts23 Jan 2013
Madhya Pradesh Rajya Powerloom Bunkar Sahakari Sangh Maryadit Vs Assistant Commissioner of Commercial Tax
Madhya Pradesh High Court · (2013) 62 VST 259
Madhya Pradesh Value Added Tax Act, 2002 — Section 24(8), 24B, 24C
High Courts23 Jan 2013
Kishore Samriti Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) ILR (MP) 138 : (2013) 2 MPHT 308 : (2013) 1 MPJR 218 : (2013) 2 MPLJ 445
Constitution of India, 1950 — Article 226Madhya Pradesh General Clauses Act, 1957 — Section 21Madhya Pradesh Municipalities Act, 1961 — Section 5A
High Courts23 Jan 2013Dismissed
State of Madhya Pradesh Vs Firm Saraswati Cotton Ginning Industries and another
Madhya Pradesh High Court · (2013) 01 MP CK 0126
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 181, 182
High Courts23 Jan 2013Allowed
Kemta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 01 MP CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts23 Jan 2013
Smt. Poornima @ Purneshwari Choudhary Vs Ishwari Patle and another
Madhya Pradesh High Court · (2013) 01 MP CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 155, 200, 202, 216, 311Penal Code, 1860 (IPC) — Section 294, 323, 452, 506
High Courts23 Jan 2013
Nagrik Sahakari Bank Maryadit Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 01 MP CK 0089
High Courts23 Jan 2013Dismissed
Man Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 01 MP CK 0088
Arms Act, 1959 — Section 39Criminal Procedure Code, 1973 (CrPC) — Section 157, 374Evidence Act, 1872 — Section 134
High Courts23 Jan 2013Allowed
Jan Shiksha Prasar Samiti Barwari Vs Assistant Provident Fund Commissioner, Madhya Pradesh, Indore
Madhya Pradesh High Court · (2013) 137 FLR 395 : (2013) ILR (MP) 2544 : (2013) 2 LLJ 505 : (2013) LLR 458 : (2013) 2 MPHT 388 : (2013) 1 MPLJ 709
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A(1)(b)
High Courts23 Jan 2013Allowed
Keshav Singh Vs Guruttar Grih Nirman Sahkari Samiti Ltd. and Others
Madhya Pradesh High Court · (2013) 01 MP CK 0059
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 23 Rule 3, 151, 96Transfer of Property Act, 1882 — Section 44, 55
High Courts23 Jan 2013
Praveen Kumar Vs Raghunath and Another
Madhya Pradesh High Court · (2013) 3 MPHT 27
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts23 Jan 2013Allowed
Satna Diocesan Society Vs The Municipal Corporation and Another
Madhya Pradesh High Court · (2013) ILR (MP) 367 : (2013) 2 MPHT 297 : (2013) 3 MPLJ 244
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 132, 132(1), 133, 135, 136
High Courts23 Jan 2013Partly Allowed
Bhuria and Others Vs State of M.P.
Madhya Pradesh High Court · (2013) ILR (MP) 917
Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 326
High Courts22 Jan 2013Disposed Off
Nandkishore Vs Kachrulal and Others
Madhya Pradesh High Court · (2014) 3 ACC 58 : (2014) ACJ 924
High Courts22 Jan 2013Allowed
Dilip Vs State of M.P.
Madhya Pradesh High Court · (2013) 3 MPHT 202
Criminal Procedure Code, 1973 (CrPC) — Section 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 114, 4
High Courts22 Jan 2013Allowed
Ummed Singh and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2013) ILR (MP) 1214 : (2013) 2 JLJ 75 : (2013) 3 MPHT 229
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 447