High Courts23 Mar 2011
Shambhoo Khare, Manoj Khare and Shanker Khare Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 03 MP CK 0063
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,151 of 2,383
High Courts23 Mar 2011Allowed
Vidik Seva Karmik Sangh and another Vs State of Madhya Pradesh and others Nand Kishore Dandotiya and others Vs The State Legal Services Authority and another
Madhya Pradesh High Court · (2011) 3 MPHT 194
Constitution of India, 1950 — Article 14, 16Legal Services Authorities Act, 1987 — Section 27, 28Madhya Pradesh Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976 — Section 16, 17, 28, 3
High Courts23 Mar 2011Dismissed
Rahmunabi @ Rahmunisha (Mst) Vs Sheikh Vahid and others
Madhya Pradesh High Court · (2011) 2 JLJ 330
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts22 Mar 2011Dismissed
Subhash Chandra Mukherjee Vs Chairman
Madhya Pradesh High Court · (2011) ILR (MP) 2100
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts22 Mar 2011Dismissed
Pushpmala Raje alias Shamistha Devi Vs Mahendra Singh and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2016 : (2011) 2 MPHT 508 : (2011) 2 MPLJ 314
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Transfer of Property Act, 1882 — Section 54
High Courts22 Mar 2011Allowed
Daulat Singh Dangi Vs Devi Singh (dead) through his L.Rs. Chain Singh and Another
Madhya Pradesh High Court · (2011) 2 MPJR 214 : (2011) 2 MPLJ 328
Evidence Act, 1872 — Section 114, 74, 76, 77Madhya Pradesh Land Revenue Code, 1959 — Section 117
High Courts22 Mar 2011Allowed
Senior Regional Manager Vs C.G.I.T. Jabalpur and Another
Madhya Pradesh High Court · (2011) ILR (MP) 1231 : (2011) LLR 941 : (2011) 3 MPJR 281
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106
High Courts22 Mar 2011Allowed
Santosh Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 2210
Penal Code, 1860 (IPC) — Section 325, 332, 333, 352, 353
High Courts22 Mar 2011
Umakant Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 2 MPJR 297
Constitution of India, 1950 — Article 226
High Courts18 Mar 2011Allowed
Yeshwant Club Thro Manjeet @ Toni Sachdeva Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 1781 : (2011) 2 MPHT 523
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 139
High Courts18 Mar 2011Dismissed
The State of M.P. Vs Ganesh
Madhya Pradesh High Court · (2011) 03 MP CK 0061
Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 379
High Courts17 Mar 2011Allowed
R.K. Traders (M/s.) Vs The Chief Engineer, M.P. Paschim Kshetra Vidyut Vitran Co. Ltd., Ujjain and Others
Madhya Pradesh High Court · (2012) 1 JLJ 428 : (2011) 5 MPHT 356
Companies Act, 1956 — Section 457Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2
High Courts17 Mar 2011Dismissed
Yakoob Khan Vs Pradeep Shrimal
Madhya Pradesh High Court · (2012) 1 BC 518 : (2011) 4 CivCC 616 : (2011) 2 MPHT 512 : (2011) 4 RCR(Civil) 208 : (2011) 4 RCR(Civil) 208 : (2011) 4 RCR(Criminal) 53
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 245Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Mar 2011Allowed
Sagar Auto Sales Pvt. Ltd. Vs Appellate Authority, M.P. Shops and Establishments Act and Another
Madhya Pradesh High Court · (2011) 2 MPJR 339 : (2011) 2 MPLJ 638
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 226, 227Madhya Pradesh Shops and Establishments Act, 1958 — Section 58(2), 58(3), 59, 59(2)
High Courts17 Mar 2011Allowed
Ku. Anuradha Yadav Vs Barkatullah University
Madhya Pradesh High Court · (2012) 1 MPHT 110
Constitution of India, 1950 — Article 226Homoeopathy Central Council Act, 1973 — Section 33
High Courts17 Mar 2011
Shri Ram Mandir Trust Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 2 MPLJ 560
Civil Procedure Code, 1908 (CPC) — Section 151Madhya Pradesh Public Trust Act, 1951 — Section 26, 27, 4, 5, 6
High Courts16 Mar 2011
Subrato Roy Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 03 MP CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts15 Mar 2011Allowed
United India Insurance Co. Ltd. Vs Smt. Punki Bai and Others
Madhya Pradesh High Court · (2012) 1 TAC 788
Motor Vehicles Act, 1988 — Section 147, 149(2), 173, 192(2)
High Courts15 Mar 2011
Sunil Kumar Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 1 JLJ 390
Constitution of India, 1950 — Article 21
High Courts15 Mar 2011Dismissed
Smt. Shakuntalabai Vs Natthulal and another
Madhya Pradesh High Court · (2011) ILR (MP) 2097 : (2011) 5 MPHT 35
Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)