High Courts19 Jul 2011Allowed
Ashok Kumar Bhamore Vs Rakesh and Others
Madhya Pradesh High Court · (2011) 4 TAC 463
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,137 of 2,383
High Courts19 Jul 2011Allowed
R.P. Dwivedi Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 130 FLR 938
Constitution of India, 1950 — Article 226
High Courts19 Jul 2011Allowed
R.P. Dwivedi Vs SECL
Madhya Pradesh High Court · (2011) ILR (MP) 2973 : (2011) 4 MPHT 483
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 149, 323, 334
High Courts15 Jul 2011Dismissed
Bhagwan Singh @ Naga Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2249
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 302
High Courts15 Jul 2011Allowed
Kawal Singh and another Vs Sembai and another
Madhya Pradesh High Court · (2012) 1 JLJ 411 : (2011) 4 MPHT 470 : (2011) 3 MPJR 107
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, 100, 107Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 47, 67
High Courts15 Jul 2011Dismissed
J.K. Verma Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1965
Constitution of India, 1950 — Article 226, 3Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14
High Courts15 Jul 2011Allowed
Ajay Narang Vs Ram Enterprizes
Madhya Pradesh High Court · (2011) ILR (MP) 2162
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Specific Relief Act, 1963 — Section 41, 42
High Courts14 Jul 2011Allowed
Doman Singh Nagpure Vs Pradeepjaiswal
Madhya Pradesh High Court · (2011) ILR (MP) 2793
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 90Representation of the People Act, 1951 — Section 100(1), 123, 123(4), 123(6), 77
High Courts14 Jul 2011Dismissed
Ravi Kumar Rajwani Vs State of Madhya Pradesh Ram Baboo Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 07 MP CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 19, 20
High Courts14 Jul 2011
Shri Swamiji Petroleum Vs Indian Oil Corporation Ltd. and Others
Madhya Pradesh High Court · (2011) 07 MP CK 0044
Constitution of India, 1950 — Article 226, 227
High Courts14 Jul 2011Dismissed
Banti @ Brijesh @ Ashish Vs Avar Sachiv and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2723
Arms Act, 1959 — Section 25Explosive Substances Act, 1908 — Section 3, 5National Security Act, 1980 — Section 3(2), 8, 9
High Courts14 Jul 2011
Moolchand Vs Santosh and Others
Madhya Pradesh High Court · (2012) ACJ 1325
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts13 Jul 2011Dismissed
W.C.L. Vs Gyanwati and Others
Madhya Pradesh High Court · (2011) 07 MP CK 0106
High Courts13 Jul 2011Dismissed
Sarvesh Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2160 : (2012) 1 MPHT 37
Constitution of India, 1950 — Article 226
High Courts13 Jul 2011Allowed
Special Police Establishment Vs Shri Vinod Chandra Semwal, I.A.S. and Inspector General Registration
Madhya Pradesh High Court · (2011) ILR (MP) 2240 : (2011) 3 JLJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 197Madhya Pradesh Town Improvement Trust Act, 1961 — Section 4, 5, 6Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts13 Jul 2011
Govind Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2591 : (2011) 3 MPJR 125
Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(3), 14, 32, 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts13 Jul 2011Dismissed
Smt. Chandra Choure Vs Project Officer and others
Madhya Pradesh High Court · (2011) 131 FLR 295
Constitution of India, 1950 — Article 226
High Courts13 Jul 2011Dismissed
Dharam Das Hedau Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 4 MPHT 488
Constitution of India, 1950 — Article 342
High Courts12 Jul 2011Allowed
Ashishverma Vs Neeraj Vyas and Others
Madhya Pradesh High Court · AIR 2012 MP 9 : (2011) ILR (MP) 2305
Arbitration Act, 1940 — Section 20(4), 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Partnership Act, 1932 — Section 56, 69
High Courts12 Jul 2011Allowed
Upma Singh (Smt.) Vs The Commissioner, Rewa and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2283
Constitution of India, 1950 — Article 226