High Courts04 Mar 2011
M.P. Housing Board Vs Chhagan Lal Kishanlal Factory and Others
Madhya Pradesh High Court · (2011) CriLJ 4697
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482Evidence Act, 1872 — Section 114
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,153 of 2,383
High Courts04 Mar 2011Allowed
G.P. Bhargava Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 3 JLJ 256
High Courts04 Mar 2011Allowed
Bhupendra Singh Tiwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 03 MP CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498(A)
High Courts04 Mar 2011
Nan Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 130 FLR 468
High Courts04 Mar 2011Dismissed
Sadan @ Nanhu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) CriLJ 2488 : (2011) ILR (MP) 1348 : (2011) 7 RCR(Criminal) 424
Penal Code, 1860 (IPC) — Section 324, 324, 376(1), 448, 450
High Courts04 Mar 2011Allowed
Rajendra Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) CriLJ 4675
Criminal Procedure Code, 1973 (CrPC) — Section 313Madhya Pradesh Land Revenue Code, 1959 — Section 125Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20(1), 7
High Courts03 Mar 2011Dismissed
Haribai Raikwar Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 03 MP CK 0057
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12(1)
High Courts03 Mar 2011
Jitendra Goyal Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 1610
Criminal Procedure Code, 1973 (CrPC) — Section 244, 273, 311, 313, 482Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 2011Dismissed
Union of India (UOI) and Others Vs Shishir Kumar Shukla
Madhya Pradesh High Court · (2011) 2 JLJ 287 : (2011) 2 MPLJ 612
Central Civil Services (Pension) Rules, 1972 — Rule 48(2), 48A, 48A(1), 48A(2), 48A(4)
High Courts03 Mar 2011Dismissed
Deepa Dubey (Mrs.) Vs Union of India and others
Madhya Pradesh High Court · (2011) 2 JLJ 225
Army Welfare Education Society Rules, 1997 — Rule 179, 82(7), 83(7)
High Courts01 Mar 2011
Commissioner of Income Tax, Ujjain (MP) Vs Kataria Wires Ltd.
Madhya Pradesh High Court · (2011) 03 MP CK 0082
High Courts01 Mar 2011
Geeta and Others Vs Parvat Singh and Others
Madhya Pradesh High Court · (2012) ACJ 220 : (2012) 4 TAC 177
Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 163A, 166, 167Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts01 Mar 2011
Ratan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 03 MP CK 0054
Penal Code, 1860 (IPC) — Section 302, 304
High Courts01 Mar 2011Dismissed
Ganesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 1343 : (2011) 3 MPHT 35
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 2011
Madan Singh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 03 MP CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B(2), 20B(2)B
High Courts01 Mar 2011Disposed Off
Hitesh Mehta and Others Vs Asstt. CIT and Others
Madhya Pradesh High Court · (2012) 248 CTR 215
High Courts28 Feb 2011Allowed
Sanjay Golhani Vs State Government of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1859 : (2011) 2 MPHT 317 : (2011) 2 MPJR 345 : (2011) 2 MPLJ 416
Constitution of India, 1950 — Article 226Madhya Pradesh Police Rules — Rule 855, 857
High Courts28 Feb 2011
Gurunanak Medical and Surgical Agency Vs Sitaram Shivhare
Madhya Pradesh High Court · AIR 2011 MP 115 : (2011) ILR (MP) 1637 : (2011) 2 JLJ 138 : (2011) 2 MPHT 443 : (2011) 2 MPJR 183 : (2011) 2 MPLJ 101
Madhya Pradesh Stamp Rules, 1942 — Rule 10, 11, 12, 13, 17Registration Act, 1908 — Section 6, 6(1), 6(5)Stamp Act, 1899 — Article 1, 19, 24, 28, 36
High Courts28 Feb 2011Allowed
Rajesh @ Mangoudi Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 3 MPHT 332
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5
High Courts28 Feb 2011Allowed
Pandit Ramgopal Pujari Vs Pandit Akhilesh Kumar and another
Madhya Pradesh High Court · (2011) 4 MPLJ 188
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1Constitution of India, 1950 — Article 227