High Courts22 Nov 2011Dismissed
Akbar Khan and Others Vs Faridabai and Others
Madhya Pradesh High Court · (2012) ILR (MP) 737
Constitution of India, 1950 — Article 19, 19(1)(f)Evidence Act, 1872 — Section 114
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,115 of 2,383
High Courts22 Nov 2011Allowed
Anil Kumar Chourasiya Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 11 MP CK 0089
High Courts22 Nov 2011
M/s Caparo Engineering India P. Ltd. and Others Vs Union of India and Others
Madhya Pradesh High Court · (2011) 11 MP CK 0083
High Courts22 Nov 2011
Shri Ramjanki Mandir Vs State of M.P. and another
Madhya Pradesh High Court · (2011) 11 MP CK 0082
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 92Madhya Pradesh Public Trust Act, 1951 — Section 25(3), 26, 26(1), 27, 27(2)
High Courts22 Nov 2011Dismissed
Pradeep Vs Chote Singh and Others
Madhya Pradesh High Court · (2011) 11 MP CK 0077
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts22 Nov 2011
Ramnath @ Rammu Gond and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 587
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 294, 300, 307, 323, 324
High Courts22 Nov 2011
Betu Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1290
Penal Code, 1860 (IPC) — Section 376, 450Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi), 3(1)(xii)
High Courts22 Nov 2011Dismissed
Montage Enterprises Pvt. Ltd. Vs Employees Provident Fund and Another
Madhya Pradesh High Court · (2011) 11 MP CK 0048
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts22 Nov 2011Dismissed
Rampal Singh Goutam Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 11 MP CK 0047
High Courts21 Nov 2011Allowed
Santosh Kumar Vishwakarma Vs M.P. Housing Board and Others
Madhya Pradesh High Court · (2012) 2 MPJR 176
Constitution of India, 1950 — Article 226, 227
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
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