COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,143 of 2,383

High Courts19 May 2011Allowed

Shin-Etsu Chemical Co. Ltd. Vs Vindhya Telelinks Ltd. and Others Vindhya Telelinks Ltd. and Others Vs Shin-Etsu Chemical Co. Ltd.

Madhya Pradesh High Court · AIR 2012 MP 122 : (2012) 1 MPHT 433

Arbitration and Conciliation Act, 1996 — Section 44, 45, 5, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, Order 7 Rule 11, 115Constitution of India, 1950 — Article 226, 227

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High Courts19 May 2011

Harikishan Vs State of M.P. and Another

Madhya Pradesh High Court · (2012) ILR (MP) 2076

Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1988 — Section 130(3), 170, 192, 39Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)

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High Courts18 May 2011Allowed

Dinesh Kumar Arya Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1724

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High Courts18 May 2011Allowed

Pratap Singh Vs Mangal Khan and Another

Madhya Pradesh High Court · (2011) ILR (MP) 2806

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts16 May 2011Dismissed

Smt. Sapna Jotwani Vs Ghanshyam Singh Patel

Madhya Pradesh High Court · (2011) 05 MP CK 0040

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 May 2011Dismissed

Umaraon Singh Vs District Collector

Madhya Pradesh High Court · AIR 2012 MP 65 : (2011) 2 MPLJ 657

Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 3, 39

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High Courts13 May 2011Dismissed

R.P. Dewangan Vs State of M.P.

Madhya Pradesh High Court · (2011) 3 MPHT 438

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Judges (Protection) Act, 1985 — Section 2, 3Madhya Pradesh Re-organisation Act, 2000 — Section 68, 69

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High Courts13 May 2011Allowed

Atul Shrivastava Vs Smt. Aparna Shrivastava and Others

Madhya Pradesh High Court · (2011) 3 MPHT 362

Criminal Procedure Code, 1973 (CrPC) — Section 311, 391, 482, 91Penal Code, 1860 (IPC) — Section 498A, 506B

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High Courts13 May 2011Dismissed

M.P. State Road Transport Corporation and Others Vs Super Stone Rubber Industries

Madhya Pradesh High Court · (2011) ILR (MP) 2194 : (2011) 4 MPHT 360

Civil Procedure Code, 1908 (CPC) — Section 96Sales of Goods Act, 1930 — Section 37, 37(2), 37(4)

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High Courts13 May 2011

Dr. Ramesh Gupta Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 05 MP CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Drugs and Cosmetics Rules, 1945 — Rule 2Madhya Pradesh Upcharyagriha Tatha Rujopchar Sambandhi Sthapnaaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973 — Section 2A

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High Courts13 May 2011Dismissed

Smt. Santosh Jain and Others Vs Salim Khan and Others

Madhya Pradesh High Court · (2012) CriLJ 48 : (2011) 4 MPLJ 170

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 146Penal Code, 1860 (IPC) — Section 302

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High Courts12 May 2011Allowed

Kishnu Alias Kishanbihari Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2049

Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 212, 216

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High Courts12 May 2011Allowed

Kamal Singh and Another Vs Roop Singh (since dead) through L.Rs and Another

Madhya Pradesh High Court · (2011) ILR (MP) 1731 : (2011) 3 MPHT 528

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 100

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High Courts11 May 2011Allowed

Raju Alias Rajesh Avlani and Another Vs State of M.P.

Madhya Pradesh High Court · (2011) 3 JLJ 73

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

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High Courts11 May 2011Dismissed

Kamalkant Goyal and Others Vs Lupin Laboratories Limited

Madhya Pradesh High Court · (2011) ILR (MP) 2191 : (2011) 4 MPHT 364

Civil Procedure Code, 1908 (CPC) — Section 96Companies Act, 1956 — Section 111, 84, 84(4)Specific Relief Act, 1963 — Section 41

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High Courts11 May 2011Allowed

Hind Filters Employees Union Vs Factory Manager, Hind Filters Limited and other

Madhya Pradesh High Court · (2011) 130 FLR 675 : (2011) 3 MPHT 519

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 227Industrial Disputes (Central) Rules, 1957 — Rule 28

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High Courts11 May 2011Dismissed

Ashok Kumar Jain and Others Vs Central Bureau of Investigation and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2629 : (2011) 4 MPHT 33

Criminal Procedure Code, 1973 (CrPC) — Section 190, 482, 91General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 14(1)Penal Code, 1860 (IPC) — Section 109, 120B, 154, 155, 156

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High Courts11 May 2011Dismissed

Mukesh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2011) 05 MP CK 0049

Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 6, 8(1), 8(2)Public Gambling Act, 1867 — Section 3, 4, 4A, 5, 6

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High Courts11 May 2011

Mahesh Prasad Bajpai Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) ILR (MP) 1895 : (2011) 3 MPHT 366

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High Courts11 May 2011Allowed

State of Madhya Pradesh and Another Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2011) 3 JLJ 53 : (2011) 4 MPHT 150

Army Act, 1950 — Section 164, 165Central Excises and Salt Act, 1944 — Section 36Companies Act, 1956 — Section 111(3)

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