High Courts20 Oct 2011
Badri Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 133 FLR 693
Railways Act, 1989 — Section 2Workmens Compensation Act, 1923 — Section 2(n)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,120 of 2,383
High Courts20 Oct 2011Dismissed
M/s. Sahara India Commercial Corp. Ltd. Vs Dr. (Smt.) Rashmi Pathak, Advocate
Madhya Pradesh High Court · (2012) 1 MPHT 178
Arbitration and Conciliation Act, 1996 — Section 11, 8Penal Code, 1860 (IPC) — Section 120, 406, 420, 467, 468
High Courts19 Oct 2011Allowed
Ram Narayan Raikwar Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 3167 : (2012) 1 MPHT 332
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2)
High Courts19 Oct 2011Dismissed
GEI Industrial Systems Ltd. Vs Bharat Heavy Electricals Ltd.
Madhya Pradesh High Court · AIR 2012 MP 44 : (2011) ILR (MP) 3192
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts19 Oct 2011
Chhotelal and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 581
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 300
High Courts19 Oct 2011
Maihar Cement Ltd. Vs Commissioner of I.T. (TDS)
Madhya Pradesh High Court · (2011) 10 MP CK 0046
Income Tax Act, 1961 — Section 220(6)
High Courts19 Oct 2011Dismissed
Smt. Soniya Bai Ramswaroop Morya Vs Dr. Pramod Sharma and Others
Madhya Pradesh High Court · AIR 2012 MP 21
Civil Procedure Code, 1908 (CPC) — Section 96Fatal Accidents Act, 1855 — Section 1ALimitation Act, 1963 — Section 5
High Courts19 Oct 2011Dismissed
Mahendra @ Raja Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 10 MP CK 0007
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7(1), 7APenal Code, 1860 (IPC) — Section 34, 363, 366, 376, 506
High Courts18 Oct 2011
Man Khan Vs Mohanlal Yadav and Others
Madhya Pradesh High Court · (2012) 3 MPLJ 632 : (2013) 1 RCR(Civil) 471
Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2, 35, 36, 61
High Courts18 Oct 2011Allowed
State of M.P. and Others Vs Dinesh Singh
Madhya Pradesh High Court · (2012) ILR (MP) 136 : (2012) 1 MPJR 41 : (2012) 2 MPLJ 589
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 5, Order 39 Rule 6, 80(2)Criminal Procedure Code, 1973 (CrPC) — Section 133, 142
High Courts18 Oct 2011
Balu and Others Vs Ramesh Chandra and another
Madhya Pradesh High Court · (2012) 2 MPHT 131
Motor Vehicles Act, 1988 — Section 165, 173
High Courts18 Oct 2011Dismissed
State of M.P. and Another Vs Smt. Sampat Bai
Madhya Pradesh High Court · (2011) 10 MP CK 0048
High Courts18 Oct 2011Dismissed
All India Cafe and Sheesha Association Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 3 MPHT 212
Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 2, 2(p), 3(1), 3(n), 3(p)Constitution of India, 1950 — Article 19, 19(1)(g), 37, 47Criminal Procedure Code, 1973 (CrPC) — Section 107, 134, 144, 144(1), 144(4)
High Courts18 Oct 2011Dismissed
Arun Kumar Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 10 MP CK 0041
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(2), 24(3), 301, 301(1)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts18 Oct 2011Allowed
Jagdish Prasad Vs Sangamlal and Others
Madhya Pradesh High Court · (2011) ILR (MP) 3071 : (2011) 5 MPHT 405
Constitution of India, 1950 — Article 226, 227
High Courts17 Oct 2011
M/s. Jhunjhunwala Trading Company Vs Shekhar Kumar and Others
Madhya Pradesh High Court · (2012) 2 MPHT 524
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(f), 17, 17(2)
High Courts17 Oct 2011
Jhunjhunwala Trading Company, Indore Vs Shekhar Kumar and others
Madhya Pradesh High Court · (2012) 2 RCR(Rent) 407
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(b), 12(1)(f), 17
High Courts17 Oct 2011Allowed
Smt. Sunaina Bai Vs State of M.P and six others
Madhya Pradesh High Court · (2011) 10 MP CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 318, 34, 376, 498, 498A
High Courts17 Oct 2011Allowed
State of M.P. Vs Bharat Lal
Madhya Pradesh High Court · (2012) 2 MPHT 93
Penal Code, 1860 (IPC) — Section 325
High Courts17 Oct 2011
Kishan Singh Vs Sardar Khan and Others
Madhya Pradesh High Court · (2012) ACJ 1537