High Courts13 Sept 2011
Sunita and Others Vs Rashid Khan and Others
Madhya Pradesh High Court · (2012) ACJ 2094
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,126 of 2,383
High Courts12 Sept 2011Allowed
In Reference
Madhya Pradesh High Court · (2011) ILR (MP) 3235 : (2011) 5 MPHT 364
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6, 8Penal Code, 1860 (IPC) — Section 302, 309
High Courts12 Sept 2011Partly Allowed
Suresh Kumar Keshwani and Others Vs Kishan Lal Vishwakarma and Others
Madhya Pradesh High Court · (2013) ILR (MP) 383
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Transfer of Property Act, 1882 — Section 52
High Courts09 Sept 2011Dismissed
Poonam Khandelwal and Others Vs Pankaj Khandelwal and Others
Madhya Pradesh High Court · (2012) 2 MPJR 227 : (2012) 1 MPLJ 109
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 27, Order 6 Rule 17Contract Act, 1872 — Section 2Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts09 Sept 2011Allowed
Mohd. Baitulla Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2607 : (2012) 2 MPHT 81
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1), 16(A), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 12, 9(A), 9(B)
High Courts09 Sept 2011Allowed
Mukesh Kumar Vs State of M.P.
Madhya Pradesh High Court · (2011) 09 MP CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 34, 354, 451, 452, 506Probation of Offenders Act, 1958 — Section 6
High Courts07 Sept 2011Allowed
Vinod Kumar Chourasia Vs Labour Inspector and Another
Madhya Pradesh High Court · (2012) 133 FLR 695
Minimum Wages Act, 1948 — Section 20(3)
High Courts07 Sept 2011Allowed
Premchand Soni since deceased LRs. Janki Bai and Others Vs Harish Chand
Madhya Pradesh High Court · (2011) 5 MPHT 154 : (2012) 1 MPLJ 65 : (2012) 1 RCR(Rent) 144
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts07 Sept 2011Dismissed
Ratam Lal Vs Dy. Director of Mandi and Others
Madhya Pradesh High Court · (2011) 09 MP CK 0065
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 61(3), 66
High Courts07 Sept 2011
Pradeep Kunbi Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 575
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 354, 354A, 452, 456Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts07 Sept 2011
Notamal (deceased) through L.R. Asandas Vs Mangaram
Madhya Pradesh High Court · (2011) 09 MP CK 0055
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 100
High Courts07 Sept 2011
Badri Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 4 MPJR 92 : (2011) 4 MPLJ 86
Constitution of India, 1950 — Article 310, 311Government of India Act, 1915 — Section 96B(1)Government of India Act, 1935 — Section 240(1), 240(2)
High Courts07 Sept 2011Dismissed
Shri Pushpendra Vs Devi Ahilya Vishwa Vidyalaya and Others
Madhya Pradesh High Court · (2012) 2 MPHT 24
Constitution of India, 1950 — Article 226
High Courts07 Sept 2011Dismissed
Suresh Vs Chief Executive Officer, Zila Panchayat, Barwani
Madhya Pradesh High Court · (2012) ILR (MP) 698 : (2012) 1 MPHT 74
Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts06 Sept 2011
Heeraben and others Vs Hitesh and others
Madhya Pradesh High Court · (2012) ACJ 1515
Motor Vehicles Act, 1988 — Section 173
High Courts06 Sept 2011Dismissed
M.P. State Electricity Board Vs Mangal Prasad Patle
Madhya Pradesh High Court · (2012) 1 TAC 765
Workmens Compensation Act, 1923 — Section 30
High Courts06 Sept 2011Dismissed
Chedilal Dahiya Vs Manager, Christukula Mission Higher Secondary School, Satna and Another
Madhya Pradesh High Court · (2011) ILR (MP) 2759
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25, 25F, 33(2)(B)
High Courts06 Sept 2011Allowed
Roop Singh Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2582
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 323, 34, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts06 Sept 2011Allowed
Dashrath P. Bundela and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 2923 : (2012) 1 MPHT 196
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498
High Courts06 Sept 2011Dismissed
Rajkamal and Others Vs Smt. Prabha Grover
Madhya Pradesh High Court · (2011) 5 MPHT 124
Madhya Pradesh Accommodation Control Rules, 1966 — Rule 15Madhya Pradesh General Clauses Act, 1957 — Section 28Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 13