High Courts31 Oct 2011Dismissed
Bhopal Wholesale Consumer Cooperative Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2011) 10 MP CK 0009
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,119 of 2,383
High Courts24 Oct 2011Dismissed
Surat Singh and Another Vs Vimla Bai and Others
Madhya Pradesh High Court · (2012) ACJ 1738 : (2012) 1 TAC 750
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 304A
High Courts24 Oct 2011Allowed
State of M.P. and Others Vs M/s. Dewas Udyog and Others
Madhya Pradesh High Court · (2012) 1 MPHT 146
Arbitration and Conciliation Act, 1996 — Section 34, 37, 7
High Courts24 Oct 2011Allowed
State of M.P. and Others Vs M/s. Dewas Udyog, Indore and Others
Madhya Pradesh High Court · (2012) 1 MPHT 146
Arbitration and Conciliation Act, 1996 — Section 34, 37, 7
High Courts24 Oct 2011Dismissed
M.P. Samdariya Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 70
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(4), 5, 5(3)
High Courts21 Oct 2011Dismissed
Premlata Jain Vs Ajay Jain and Others
Madhya Pradesh High Court · (2012) 2 MPLJ 584
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 6(1)(v), 6(iv), 7, 7(v)(b), 7(v)(c)
High Courts21 Oct 2011Allowed
Bhur Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 3184
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 506
High Courts21 Oct 2011Dismissed
S.K. Gaur Vs Dena Bank, Bhopal
Madhya Pradesh High Court · (2012) 132 FLR 325 : (2012) ILR (MP) 59 : (2012) 2 LLJ 104 : (2013) 1 SLJ 331
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 33, 33(1), 33A
High Courts21 Oct 2011
Smt. Nirmala Pathak, Mayor, Municipal Corporation, Katni Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) ILR (MP) 10 : (2012) 1 MPJR 175
Constitution of India, 1950 — Article 243ZGMadhya Pradesh Municipal Corporation Act, 1956 — Section 12, 13, 14, 22, 441Madhya Pradesh Nagar Palika Nirwachan Niyam, 1994 — Rule 6(4), 6(5), 9, 9A, 9A(4)
High Courts21 Oct 2011Allowed
Bablu @ Raj Kishore Gupta Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 10 MP CK 0037
Explosive Substances Act, 1908 — Section 5, 7
High Courts21 Oct 2011
Saatibai and another Vs State of M.P. and another
Madhya Pradesh High Court · (2012) 2 MPHT 21 : (2012) 2 MPLJ 535
Court fees Act, 1870 — Section 35
High Courts21 Oct 2011Allowed
Prof. Y.P. Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 1 MPHT 50
High Courts21 Oct 2011
Gopal Dubey Vs The Municipal Corporation, Indore and others
Madhya Pradesh High Court · (2011) 3 JLJ 265
Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts21 Oct 2011Allowed
Shahajad Bi and others Vs Anwar Khan and others
Madhya Pradesh High Court · (2012) ACJ 1869
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts20 Oct 2011
Dr. M.B. Sharma Nursing College Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 10 MP CK 0064
High Courts20 Oct 2011Allowed
Saleha Bi (since deceased) now by L.Rs. Vs Najar Ali Hashmi
Madhya Pradesh High Court · (2012) 1 MPHT 175
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts20 Oct 2011Allowed
Narmada Hydroelectric Development Vs M/s Harikaran Birla Govt Contractor
Madhya Pradesh High Court · (2011) 10 MP CK 0044
Arbitration and Conciliation Act, 1996 — Section 9
High Courts20 Oct 2011Allowed
M/s Gaurav Enterprises Vs The State Bank of India and Others
Madhya Pradesh High Court · AIR 2012 MP 35 : (2012) 2 BC 377 : (2012) 1 MPHT 40
Registration Act, 1908 — Section 17(1), 17(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 13(8), 2(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9(1), 9(4), 9(6), 9(7)
High Courts20 Oct 2011
Dinesh Nagda Vs Shantibai
Madhya Pradesh High Court · AIR 2012 MP 40 : (2011) 3 JLJ 299 : (2012) 1 MPHT 490
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage (Amendment) Act, 1995 — Section 13(1)Penal Code, 1860 (IPC) — Section 102, 109, 201, 34, 494
High Courts20 Oct 2011
Rameshchandra Patel and Others Vs Special Police Establishment
Madhya Pradesh High Court · (2011) 10 MP CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11, 11(3), 11(6), 2(e)(i), 9Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110, 172, 190