High Courts21 Feb 2011Dismissed
Lallu Lal Patel Vs Smt. Anar Kali @ Tannu Bai Yadav and Another
Madhya Pradesh High Court · (2011) ILR (MP) 1605
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 53Evidence Act, 1872 — Section 112
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,155 of 2,383
High Courts18 Feb 2011Allowed
Smt. Kunti Bai and Others Vs M.P.S.R.T.C. and Others
Madhya Pradesh High Court · (2011) 4 MPHT 212
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), 115, 34, 35Interest Act, 1978 — Section 3Motor Vehicles Act, 1988 — Section 166
High Courts18 Feb 2011Dismissed
Amit Kumar Soni and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 02 MP CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 Feb 2011Dismissed
Himmat Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 02 MP CK 0063
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts17 Feb 2011Dismissed
Commissioner of Income Tax Vs Praveen B. Gada (HUF)
Madhya Pradesh High Court · (2011) 244 CTR 463 : (2012) 211 TAXMAN 166
Income Tax Act, 1961 — Section 260A, 271, 271(1)
High Courts17 Feb 2011
Commissioner of Income Tax Vs Mangilal Jain
Madhya Pradesh High Court · (2011) 02 MP CK 0097
Income Tax Act, 1961 — Section 260A
High Courts17 Feb 2011Dismissed
Jagdish Prasad Saxena (dead) through Legal representatives Vs Smt. Narayani Devi (dead) through Legal representatives
Madhya Pradesh High Court · (2011) 02 MP CK 0074
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 41 Rule 27
High Courts17 Feb 2011Dismissed
Surendra Kumar Pandey Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 02 MP CK 0054
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts17 Feb 2011Dismissed
Yogendra Singh Sengar Vs Barkatullah University and Others
Madhya Pradesh High Court · (2011) 02 MP CK 0052
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts17 Feb 2011Dismissed
Basant Kumar Gaur Vs Suggamal and Another
Madhya Pradesh High Court · (2011) ILR (MP) 1534 : (2011) 2 MPLJ 342
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 44
High Courts17 Feb 2011
Vikash Shukla Vs High Court of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 1852 : (2011) 2 MPLJ 697
Constitution of India, 1950 — Article 226Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 3, 4, 4(2), 4(3)Madhya Pradesh Lower Judicial Services (Recruitment, Conditions of Service) Rules, 1994 — Rule 6
High Courts15 Feb 2011Dismissed
Oriental Insurance Co. Vs Smt. Abhilasha and Another
Madhya Pradesh High Court · (2011) 2 MPLJ 99 : (2011) 4 TAC 182
Motor Vehicles Act, 1988 — Section 167Workmens Compensation Act, 1923 — Section 30, 4A
High Courts15 Feb 2011Allowed
Swami Prasad Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (1963) ILR (MP) 360 : (2011) 2 MPLJ 317
Administrative Tribunals Act, 1985 — Section 19Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 14(23), 14(23)(1)
High Courts15 Feb 2011
Jai Pratap Dubey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 3 MPHT 405
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 294, 300, 302, 304(2), 506B
High Courts15 Feb 2011
Summera Teli and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 02 MP CK 0044
Penal Code, 1860 (IPC) — Section 323, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts15 Feb 2011Dismissed
Smt. Ladkunwar Kori Vs Arya Lalaram and Others
Madhya Pradesh High Court · (2011) 3 MPHT 335
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts15 Feb 2011Dismissed
Commandant General, Land Army Vs Saiyad Mohammad Khalid and Another
Madhya Pradesh High Court · (2011) 2 MPLJ 168 : (2011) 4 TAC 175
Motor Vehicles Act, 1988 — Section 173
High Courts15 Feb 2011Allowed
Swantika, Bhopal Vs Indian Oil Corporation Ltd., Mumbai and others
Madhya Pradesh High Court · (2011) 4 MPLJ 210
Constitution of India, 1950 — Article 14, 19(1), 21, 226
High Courts15 Feb 2011
Naresh Agrawal Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 1 JLJ 266 : (2011) 2 MPJR 301
Court Fees Act, 1870 — Section 27
High Courts14 Feb 2011Dismissed
MP Stock Exchange Rajani Bhawan Vs CMC Limited and Another
Madhya Pradesh High Court · (2011) 2 MPHT 374
Arbitration and Conciliation Act, 1996 — Section 34, 61, 75, 81Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227