High Courts02 May 2011Allowed
Rani Kour and Others Vs Jagtar Singh and Another
Madhya Pradesh High Court · (2012) ACJ 2072
Workmens Compensation Act, 1923 — Section 17, 30
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,146 of 2,383
High Courts02 May 2011Allowed
Suresh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 2 JLJ 316 : (2011) 4 MPHT 396 : (2011) 2 MPJR 279
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 342, 361, 363, 366, 366A
High Courts02 May 2011Dismissed
Zila Sahakari Kendriya Bank Vs M.P. State CO-Operative Tribunal and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2116
Constitution of India, 1950 — Article 227Jila Sahakari Kendriya Bank Karmachari Sewa Niyam — Rule 60(3), 60(8)
High Courts02 May 2011Dismissed
Jitendra Singh Bhadoria Vs Hindustan Petroleum Corporation and Others
Madhya Pradesh High Court · (2011) 2 MPJR 347
High Courts02 May 2011Allowed
Bhanu Pratap Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2011) 3 MPJR 27 : (2011) 45 VST 58
Commercial Tax Act — Section 28(1)
High Courts02 May 2011Allowed
Basantabai and another Vs Shamim Bee and another
Madhya Pradesh High Court · (2012) ACJ 1858
Workmens Compensation Act, 1923 — Section 2, 2(h), 2(vi), 30, 4A(3)
High Courts02 May 2011Allowed
Gajraj Singh Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 1747 : (2011) 4 MPHT 79
Criminal Procedure Code, 1973 (CrPC) — Section 216, 374(2)Penal Code, 1860 (IPC) — Section 376(1), 450, 456, 506
High Courts29 Apr 2011
Sajid Mohammed Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 130 FLR 176
High Courts29 Apr 2011Dismissed
U.K. Samal Vs State of M.P.
Madhya Pradesh High Court · (2011) 4 MPHT 62
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 309Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482
High Courts29 Apr 2011Dismissed
U.K. Samal and Vs The Lokayukt Organization
Madhya Pradesh High Court · (2011) 3 MPHT 499
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 154, 154(1), 156Madhya Pradesh Special Police Establishment Act, 1947 — Section 2, 4, 4(1)
High Courts29 Apr 2011Dismissed
Dr. Smt. Shobhna Chouksey Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2011) 04 MP CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
High Courts28 Apr 2011Allowed
O.R.G. Informatics Ltd. Vs Madhya Pradesh State Electronics Development Corporation Ltd. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2327
High Courts28 Apr 2011Allowed
Rajesh Kumar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 04 MP CK 0051
Penal Code, 1860 (IPC) — Section 414
High Courts28 Apr 2011Allowed
National Insurance Co. Ltd. Vs Sunita and Others
Madhya Pradesh High Court · (2012) ACJ 2400
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Limitation Act, 1963 — Section 14Motor Vehicles Act, 1988 — Section 163A, 165, 166, 168, 173
High Courts28 Apr 2011Dismissed
Smt. Jyoti Mittal Vs Maulana Azad National Institute of Technology and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1695 : (2011) 2 MPJR 411
Constitution of India, 1950 — Article 14, 226
High Courts28 Apr 2011Dismissed
Sayeed Ahmad Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2701
High Courts27 Apr 2011Allowed
Laxman Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 5 MPHT 221
Penal Code, 1860 (IPC) — Section 302, 34, 452
High Courts27 Apr 2011Dismissed
Sanjay Awasthi Vs Vijay Jain
Madhya Pradesh High Court · (2011) ILR (MP) 1618
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2)
High Courts26 Apr 2011
Fatehchand Vs The Land Acquisition and Rehabilitation Officer and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2020 : (2011) 3 MPJR 19
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Court Fees Act, 1870 — Section 13Land Acquisition Act, 1894 — Section 18, 54
High Courts26 Apr 2011Allowed
Kalawati (Smt.) and Others Vs Haneef Ahmad and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2459
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A