High Courts26 Apr 2011
Sarita Bai Gond Vs Chandra Bai and Others
Madhya Pradesh High Court · AIR 2011 MP 222 : (2012) 1 DMC 320 : (2011) 4 MPHT 420 : (2011) 2 MPLJ 609
Hindu Marriage Act, 1955 — Section 11, 16, 5Succession Act, 1925 — Section 372
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,147 of 2,383
High Courts26 Apr 2011
Prabhakar Singh Vs District Co-operative Agricultural and Rural Development Bank and Another
Madhya Pradesh High Court · (2011) 2 MPJR 398
Constitution of India, 1950 — Article 226
High Courts26 Apr 2011Dismissed
Yogesh Kumar Gulati Vs Satya Prakash Dhingra
Madhya Pradesh High Court · (2011) 2 MPLJ 683
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Constitution of India, 1950 — Article 226, 227
High Courts26 Apr 2011Allowed
Kadambini Trivedi Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 668
High Courts26 Apr 2011Allowed
Santosh Kumar Dubey Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 4 MPHT 59
Criminal Procedure Code, 1973 (CrPC) — Section 433(A)Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 9Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts26 Apr 2011
Dinesh Kumar Choubey Vs Municipal Council, Bhind
Madhya Pradesh High Court · (2011) 4 MPHT 83
Constitution of India, 1950 — Article 226
High Courts25 Apr 2011Allowed
Laljiram Vs Shyam Kumar and Others
Madhya Pradesh High Court · (2012) ACJ 312 : (2012) 3 TAC 921
Motor Vehicles Act, 1988 — Section 149, 149(1), 66Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts21 Apr 2011Allowed
Keshar Singh Vs Bhana and others
Madhya Pradesh High Court · (2012) ACJ 1119
Motor Vehicles Act, 1988 — Section 166
High Courts21 Apr 2011Allowed
C.K. Srivastava Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 130 FLR 177
Administrative Tribunals Act, 1985 — Section 19
High Courts21 Apr 2011Allowed
K.B. Sharma Vs State of MP and Another
Madhya Pradesh High Court · (2011) 2 MPJR 364
Madhya Pradesh Public Prosecution (Gazetted) Service Recruitment Rules, 1991 — Rule 6
High Courts21 Apr 2011
State of M.P. and another Vs Mishri Lal
Madhya Pradesh High Court · (2011) 131 FLR 819 : (2011) 3 MPHT 418
Industrial Disputes Act, 1947 — Section 25(F), 25F
High Courts20 Apr 2011
Parilal and Manti Bai @ Saivanti Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 04 MP CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324
High Courts20 Apr 2011
Maulana Haroon Vs M.P. State Wakf Board and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 622
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Waqf Act, 1995 — Section 54, 83(2), 83(9)
High Courts20 Apr 2011
Rajendra Mathur Vs State of Madhya Pradesh Another
Madhya Pradesh High Court · (2011) 4 Crimes 308 : (2011) 2 JLJ 75
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 169, 173Penal Code, 1860 (IPC) — Section 302, 420, 467, 468, 471
High Courts20 Apr 2011Dismissed
Munshi Lal Rathore and Others Vs Zila Sahakari Bhumi Vikas Bank and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1693 : (2011) 3 MPHT 425
Madhya Pradesh Co-operative Societies Act, 1960 — Section 14(1), 21, 80A
High Courts19 Apr 2011
Mamta Shukla (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1807 : (2011) 2 JLJ 94 : (2011) 3 MPHT 81
Constitution of India, 1950 — Article 14, 16, 21, 23, 309Industrial Disputes Act, 1947 — Section 17(1), 17(2), 18(1)Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 4, 47, 48, 6
High Courts19 Apr 2011Allowed
Ajay Singh Kushwaha Vs Benjamin Franklin and Others
Madhya Pradesh High Court · (2011) 4 TAC 132
High Courts19 Apr 2011Allowed
Anmol Dwivedi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 2 MPJR 384
Arms Act, 1959 — Section 11, 13, 25, 25(1B), 27Penal Code, 1860 (IPC) — Section 399, 402
High Courts19 Apr 2011Allowed
Surya Prakash Shukla and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 04 MP CK 0045
Arms Act, 1959 — Section 29, 30Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Madhya Pradesh Dacoitee and Kidnapping Affected Area Act — Section 25(1B)
High Courts19 Apr 2011Dismissed
Ramnarayan Soni Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 4 Crimes 249 : (2011) 5 MPHT 311
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 210, 482Penal Code, 1860 (IPC) — Section 420