High Courts10 Aug 2011Allowed
Raziya Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 173
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 55, 57
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,132 of 2,383
High Courts10 Aug 2011
Chanderbai (Smt.) and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 3099 : (2012) 1 MPHT 299
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts10 Aug 2011
Mukesh and Another Vs Shantilal and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2893
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(1)
High Courts10 Aug 2011Allowed
Papita Devi Vs Hari Singh and Another
Madhya Pradesh High Court · (2012) CriLJ 225 : (2012) 2 MPHT 286 : (2011) 4 MPJR 63 : (2012) 1 MPLJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 153(3), 156(1)(3), 173, 190(1), 192Penal Code, 1860 (IPC) — Section 376, 506B
High Courts10 Aug 2011Dismissed
Gyan Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 1 MPHT 266
Penal Code, 1860 (IPC) — Section 361, 362, 364, 365, 366
High Courts10 Aug 2011Allowed
Rameshwar Vs Badrilal and Others
Madhya Pradesh High Court · (2012) 4 MPHT 107
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 32 Rule 4, 100
High Courts10 Aug 2011
Sunil Kumar and Others Vs Babu Bhai and Others
Madhya Pradesh High Court · (2012) 2 MPHT 144
Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 2(14), 33, 35
High Courts10 Aug 2011Allowed
Ritesh Vs State of M.P.
Madhya Pradesh High Court · (2011) 4 MPHT 248 : (2011) 4 MPLJ 226
Arms Act, 1959 — Section 12, 25, 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Penal Code, 1860 (IPC) — Section 307
High Courts10 Aug 2011Allowed
Jinendra Kumar Jain Vs Union of India and Others
Madhya Pradesh High Court · (2012) 1 MPHT 423
Constitution of India, 1950 — Article 226
High Courts10 Aug 2011
Rajesh Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 5 MPHT 91
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(I)Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 132, 201, 302, 397, 411
High Courts10 Aug 2011Allowed
Pramod Singh Vs Divisional Forest Officer and Others
Madhya Pradesh High Court · (2011) 131 FLR 112 : (2011) ILR (MP) 2413 : (2012) 2 LLJ 202 : (2011) LLR 1242
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 25FRight to Information Act, 2005 — Section 4(1)
High Courts09 Aug 2011Dismissed
Sapna Jain Vs Varsha Chouhan And Others
Madhya Pradesh High Court · (2011) 08 MP CK 0146
Code Of Civil Procedure, 1908 — Order 1 Rule 10Transfer Of Property Act 1882 — Section 54
High Courts09 Aug 2011
Jaydeep Gupta and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 5 MPHT 115
Land Acquisition Act, 1894 — Section 18, 28A, 37, 6(1)
High Courts09 Aug 2011Allowed
Atik Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 532
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts09 Aug 2011Dismissed
Kala Bai Prajapati Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 3 LLJ 750 : (2012) 1 MPHT 484
High Courts09 Aug 2011Allowed
Shripati @ Shriprasad and Another Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2559 : (2011) 4 MPJR 131
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 374Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113A
High Courts09 Aug 2011Dismissed
Shrimati Kala Bai Prajapati Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2319 : (2012) 1 MPHT 484
Madhya Pradesh Irrigation Department Work Charged and Contingency Paid Employees Recruitment and Conditions of Service Rules, 1977 — Rule 2, 6
High Courts09 Aug 2011Dismissed
Ved Prakash Mukhariya Vs Balmukund Sharma and Others
Madhya Pradesh High Court · AIR 2012 MP 11 : (2011) ILR (MP) 2410 : (2011) 5 MPHT 233 : (2011) 3 MPJR 160 : (2011) 4 MPLJ 108
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 43 Rule 1, 151Constitution of India, 1950 — Article 227
High Courts09 Aug 2011Allowed
Dhuli Bai Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2556 : (2012) 2 MPHT 34
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 315
High Courts09 Aug 2011
Amit Vs Swarn Singh Sindhu and Others
Madhya Pradesh High Court · (2012) ACJ 1034 : (2012) 1 TAC 771
Motor Vehicles Act, 1988 — Section 173