High Courts16 Aug 2011Dismissed
Barjiya Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 182
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,131 of 2,383
High Courts16 Aug 2011Allowed
Ramesh Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2853
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 54, 8
High Courts16 Aug 2011Allowed
Hemlata (Dr.) and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2672 : (2012) 1 MPHT 320
High Court of Madhya Pradesh Rules, 2008 — Rule 8(2)Madhya Pradesh Land Revenue Code, 1959 — Section 137, 138, 139, 150, 155Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts16 Aug 2011Allowed
Virendra Kumar Swarnkar Vs M.P. State Agricultural Marketing Board and Another
Madhya Pradesh High Court · (2011) ILR (MP) 2743 : (2011) 4 MPHT 386
Constitution of India, 1950 — Article 14, 16, 16(1), 226Madhya Pradesh Public Service (Promotion) Rules, 2002 — Rule 4, 6, 6(7)
High Courts16 Aug 2011Allowed
Haseena BI Vs State of M.P.
Madhya Pradesh High Court · (2011) 4 MPLJ 140
Evidence Act, 1872 — Section 47, 67
High Courts16 Aug 2011
Vijay Bahadur Jatav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 2860
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 404
High Courts16 Aug 2011
Kailash and Another Vs State of M.P.
Madhya Pradesh High Court · (2011) 4 MPHT 367
Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 360, 361Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts16 Aug 2011
Govardhan Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 5 MPHT 91
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Aug 2011Dismissed
Dhum Singh Vs Shailendra and others
Madhya Pradesh High Court · (2012) ACJ 1132
High Courts16 Aug 2011Allowed
Dilip Baghela Vs Virendra Kumar Choubey
Madhya Pradesh High Court · (2011) 5 MPHT 157 : (2011) 4 MPLJ 191
Evidence Act, 1872 — Section 47, 67Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E, 23J(4)
High Courts16 Aug 2011
Kishan Automobile (M/s) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2011) ILR (MP) 2625 : (2011) 5 MPHT 177 : (2011) 203 TAXMAN 30
Income Tax Act, 1961 — Section 256(1), 43B
High Courts16 Aug 2011
Saida Bi and others Vs Mohd. Said and others
Madhya Pradesh High Court · (2012) ACJ 1838
Motor Vehicles Act, 1988 — Section 192A, 66, 81, 87
High Courts12 Aug 2011Dismissed
Narendra Kumar Rathor Vs State of M.P. and others
Madhya Pradesh High Court · (2011) ILR (MP) 2322 : (2011) 4 MPHT 512 : (2011) 3 MPJR 286
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8, Order 9 Rule 9
High Courts12 Aug 2011Dismissed
State of M.P. Vs Mangilal
Madhya Pradesh High Court · (2011) ILR (MP) 3106 : (2012) 2 MPHT 138 : (2011) 4 MPLJ 104
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 50Madhya Pradesh Land Revenue Code, 1959 — Section 114, 115, 248, 248(1)
High Courts12 Aug 2011Dismissed
Rastriya Soot Mill Mazdoor Sangh, Khandwa Vs Registrar, Vayavsayik Sangh, Indore
Madhya Pradesh High Court · (2011) 131 FLR 891 : (2011) ILR (MP) 2491 : (2011) 4 MPJR 90 : (2011) 4 MPLJ 99
Trade Unions Act, 1926 — Section 11, 11(4), 3
High Courts11 Aug 2011Allowed
Sumanlata Gupta (Smt.) Vs Chairman-Cum- Managing Director, Punjab National Bank, New Delhi and Others
Madhya Pradesh High Court · (2011) 131 FLR 685 : (2011) ILR (MP) 2420
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)Constitution of India, 1950 — Article 226
High Courts11 Aug 2011
Devkinandan Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2416 : (2011) 4 MPHT 532 : (2011) 3 MPJR 278 : (2011) 4 MPLJ 532
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts11 Aug 2011Dismissed
Employees' State Insurance Corporation Vs Smt. Basanti and others
Madhya Pradesh High Court · (2011) 131 FLR 739
Employees State Insurance Act, 1948 — Section 2, 2(8), 51(1), 51A, 52Penal Code, 1860 (IPC) — Section 284, 304Workmens Compensation Act, 1923 — Section 3
High Courts11 Aug 2011Dismissed
Ram Bahore Saket Vs Sheela @ Asha and Another
Madhya Pradesh High Court · (2012) 1 DMC 165
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Marriage (Amendment) Act, 1956 — Section 16(1)
High Courts11 Aug 2011Dismissed
Ramkrishna Mishra Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 5 MPHT 476
Constitution of India, 1950 — Article 311