High Courts23 Aug 2011Allowed
Harsh Wood Products (M/s.) Pvt. Ltd., Gwalior Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0010
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 96
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,130 of 2,383
High Courts19 Aug 2011
State of M.P. Vs Vatsala Rao (Smt.) and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2990
Constitution of India, 1950 — Article 14, 16, 227, 39Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2(2)Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2
High Courts19 Aug 2011Dismissed
Narmada Bachao Andolan Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 340Land Acquisition Act, 1894 — Section 4, 48
High Courts19 Aug 2011Dismissed
M/s. Shiv Dayal Kalra, a Partnership Firm Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 4 MPHT 246
Constitution of India, 1950 — Article 227
High Courts19 Aug 2011Dismissed
Kailash Vs Suresh Chandra
Madhya Pradesh High Court · (2011) 5 MPHT 199
Evidence Act, 1872 — Section 65, 65BMadhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Aug 2011Allowed
Chandra Shekhar Prasad Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2576
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 42, 50, 52
High Courts18 Aug 2011Allowed
R.L. Shukla and Naib Tahsildar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 08 MP CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts18 Aug 2011
Jitendra Vajpai and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 08 MP CK 0085
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 13
High Courts18 Aug 2011
Ram Naresh Singh Vs Shyam Singh
Madhya Pradesh High Court · (2011) 3 JLJ 313 : (2011) 4 MPJR 204
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145(1), 145(4), 145(6), 146
High Courts18 Aug 2011
Vijay Kumar Jain Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 3206
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 27Explosive Substances Act, 1908 — Section 5
High Courts18 Aug 2011Allowed
Sitaram Lohar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) 08 MP CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 307, 325, 34
High Courts18 Aug 2011Allowed
Shatrughan Prasad Vs Ramprasad and another
Madhya Pradesh High Court · (2012) 1 JLJ 156 : (2011) 4 MPLJ 124
Contract Act, 1872 — Section 14, 15, 16, 17, 18
High Courts18 Aug 2011Allowed
Santosh Sharma Vs State of M.P. and another
Madhya Pradesh High Court · (2012) 1 MPHT 22
Madhya Pradesh Land Revenue Code, 1959 — Section 158, 158(1), 248Vindhya Pradesh Land Revenue and Tenancy Act, 1953 — Section 2(1)
High Courts18 Aug 2011Dismissed
Heera Lal Vs Tijiabai (Since Deceased) Now by LRs Ravi Shankar Dubey and Others
Madhya Pradesh High Court · (2012) 1 RCR(Civil) 754
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, 100Hindu Succession Act, 1956 — Section 14, 15, 15(1), 16, 16(3)
High Courts17 Aug 2011Allowed
Sleeper Plant Mazdoor Union and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 131 FLR 574
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 166, 226, 32Factories Act, 1948 — Section 79(ii)
High Courts17 Aug 2011Dismissed
Smt. Santosh Kunwar Vs Yogendra and Another
Madhya Pradesh High Court · (2011) 5 MPHT 205
Criminal Procedure Code, 1973 (CrPC) — Section 397Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20
High Courts17 Aug 2011Allowed
Yasin and Ors Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 543
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120, 302, 307, 34, 394
High Courts17 Aug 2011Dismissed
Ramesh Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2565
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts17 Aug 2011
Asharam Vs State of M.P.
Madhya Pradesh High Court · (2011) 5 MPHT 398
Criminal Procedure Code, 1973 (CrPC) — Section 436A, 437(3)Penal Code, 1860 (IPC) — Section 379
High Courts16 Aug 2011Dismissed
Keshulal Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 537
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302