High Courts03 Nov 2011Allowed
Kamal Kumar Talreja and Another Vs Smt. Asha Bhatnagar
Madhya Pradesh High Court · (2012) ILR (MP) 3085 : (2013) 1 MPHT 403
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,118 of 2,383
High Courts02 Nov 2011Dismissed
Avneesh Vyas Vs Smt. Ambar Vyas (Sukla)
Madhya Pradesh High Court · (2012) 1 DMC 27
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
High Courts02 Nov 2011Allowed
Prakash Kumar Sahu Vs Union of India and Others
Madhya Pradesh High Court · (2012) 1 MPHT 123
Central Civil Services (Pension) Rules, 1972 — Rule 3Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498, 498A
High Courts02 Nov 2011Allowed
The Commissioner, Navodaya Vidyalaya Samiti and others Vs Smt. Sangeeta Gurudev and another
Madhya Pradesh High Court · (2012) 132 FLR 726
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(5)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 227
High Courts02 Nov 2011
Trilok Chandra Khurana (Deceased) through L.Rs. Smt. Urmila Khurana and others Vs Ramakant Tripathi
Madhya Pradesh High Court · (2011) 11 MP CK 0053
Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 33, 33(1), 35, 37, 38
High Courts02 Nov 2011Allowed
Rajendra Singh Rajawat Vs Mahila Chandrabai and Others
Madhya Pradesh High Court · (2012) 1 MPLJ 164
Contract Act, 1872 — Section 127
High Courts01 Nov 2011
Pawan Vs Harbhajan Singh and another
Madhya Pradesh High Court · (2012) 1 MPHT 487
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 437(1), 437(2), 437(5), 438Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 272, 420
High Courts01 Nov 2011Allowed
Rameshchandra Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 320 : (2012) 3 MPLJ 641
Civil Procedure Code Amendment Act, 1999 — Section 89Court Fees Act, 1870 — Section 16, 16C, 20(1), 21, 35Legal Services Authorities Act, 1987 — Section 21
High Courts01 Nov 2011Dismissed
K.L. Patel Vs Union of India and Others
Madhya Pradesh High Court · (2012) 132 FLR 674
High Courts01 Nov 2011Dismissed
State of M.P. and Others Vs Madan Singh Kushwah
Madhya Pradesh High Court · (2011) 4 MPJR 157
High Courts01 Nov 2011
Nandkishore Jhanjhot Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 1 MPLJ 67
High Courts01 Nov 2011Allowed
Satish Chandra Sharma Vs Smt. Sheela Sharma
Madhya Pradesh High Court · (2011) 11 MP CK 0057
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts01 Nov 2011Allowed
Sahab Singh Bhadoria Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 11 MP CK 0054
Constitution of India, 1950 — Article 14
High Courts01 Nov 2011Allowed
Lal Singh and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 11 MP CK 0051
Penal Code, 1860 (IPC) — Section 299, 300, 304, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts01 Nov 2011
Rameshchandra Vs Mohanlal and Others
Madhya Pradesh High Court · (2013) ACJ 441
Motor Vehicles Act, 1988 — Section 173
High Courts01 Nov 2011Dismissed
Sushil Kumar Jain Vs Assistant Commissioner of Income Tax
Madhya Pradesh High Court · (2012) 207 TAXMAN 63
Income Tax Act, 1961 — Section 143(2), 153A, 260A, 44(AD), 69
High Courts01 Nov 2011Dismissed
Project Officer Now Superintendent National Vs Jardan Singh and another
Madhya Pradesh High Court · (2011) 11 MP CK 0007
Industrial Disputes Act, 1947 — Section 10, 25
High Courts01 Nov 2011Dismissed
The State of Madhya Pradesh Vs Rupram Yadav
Madhya Pradesh High Court · (2011) 11 MP CK 0006
Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2
High Courts31 Oct 2011
Indore Mahavidyalaya, Indore Vs National Council for Teachers Education, Delhi and Others
Madhya Pradesh High Court · AIR 2012 MP 54
National Council for Teacher Education Act, 1993 — Section 13, 17(1)
High Courts31 Oct 2011Dismissed
Devi Shakuntala Thakral Vs Wig Brothers (India) Pvt. Ltd. and Another
Madhya Pradesh High Court · (2012) 2 BC 85
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 10(3)