High Courts03 Feb 2011
Jagdish Tiwari and Kunal Tiwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 02 MP CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 302, 307, 34
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,158 of 2,383
High Courts03 Feb 2011
Mohammed Iqbal Vs The State of M.P. and Another
Madhya Pradesh High Court · (2011) 2 JLJ 163
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 19(1)Madhya Pradesh Distillery Rules, 1995 — Rule 3(7)(3), 4(6)
High Courts03 Feb 2011Allowed
Makhano Kori Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 2 MPHT 118 : (2011) 1 MPLJ 663
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40, 40(1)
High Courts03 Feb 2011Dismissed
Neha Singh (Ku.) Vs Smt. Asha Singh and Others
Madhya Pradesh High Court · (2011) ILR (MP) 2009
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 2, 151
High Courts03 Feb 2011Allowed
Krishna alias Kresa Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 3 MPHT 376
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 294, 323, 34, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts02 Feb 2011Allowed
Ind. Exports Ltd. Vs Assistant Commissioner of Commercial Tax and others
Madhya Pradesh High Court · (2011) 4 MPLJ 222
Commercial Tax Act — Section 27(1), 69, 69(1)Madhya Pradesh Commercial Tax Act, 1994 — Section 62, 69
High Courts02 Feb 2011Allowed
Special Police Establishment Vs State of M.P.
Madhya Pradesh High Court · (2011) CriLJ 2978 : (2011) 2 MPHT 143 : (2011) 2 MPJR 349 : (2011) 2 MPLJ 529 : (2011) 7 RCR(Criminal) 197
Constitution of India, 1950 — Article 166, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 34, 467, 468, 471
High Courts02 Feb 2011
R.K. Agrawal Vs State of Madhya Pradesh and Subhash Agrawal Subhash Agrwal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 1557
Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304, 304B, 498A
High Courts02 Feb 2011
Bahadur Singh Dhakar Vs State of M.P.
Madhya Pradesh High Court · (2011) 1 Crimes 766 : (2011) 2 MPHT 279 : (2011) 8 RCR(Criminal) 2576
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts02 Feb 2011Allowed
Suryabali Dixit Vs State of M.P.
Madhya Pradesh High Court · (2011) 3 MPHT 340
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts01 Feb 2011
National Insurance Company Ltd. Vs Raghunath Sahu and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1265
Motor Vehicles Act, 1988 — Section 147(1), 149, 149(2), 173, 2(14)
High Courts01 Feb 2011Dismissed
Om Prakash Koshta Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 02 MP CK 0075
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts01 Feb 2011Allowed
Rajesh Vishwakarma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 02 MP CK 0059
Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Sugar Dealers Licensing Order, 1963 — Section 3(3)
High Courts01 Feb 2011Allowed
Neki Bai Vs Mithlesh and Others
Madhya Pradesh High Court · (2011) 2 MPHT 336 : (2011) 1 MPLJ 659
Constitution of India, 1950 — Article 226Madhya Pradesh Nirwachan Niyam, 1995 — Rule 80Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts01 Feb 2011Dismissed
Raju and Others Vs Awdesh and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1480
Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 2(1)
High Courts01 Feb 2011Allowed
Smt. Triveni Bai Gupta Vs Smt. Vimla Devi Jain and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1387 : (2011) 2 MPHT 87 : (2011) 2 MPJR 160 : (2011) 2 RCR(Rent) 438
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 10(4), 34, 35
High Courts31 Jan 2011Dismissed
Seema Pathak (DR.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1675
Constitution of India, 1950 — Article 14, 16
High Courts31 Jan 2011Dismissed
Ashok Kumar Bagdi Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1668
High Courts31 Jan 2011
Sukesh and Rup Singh Vs State of M.P. thro' P.S. Vijay Nagar
Madhya Pradesh High Court · (2011) ILR (MP) 2063 : (2011) 2 MPHT 294
Criminal Procedure Code, 1973 (CrPC) — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts31 Jan 2011Dismissed
Ramcharan Vs State of M.P.
Madhya Pradesh High Court · (2011) 1 Crimes 641 : (2011) ILR (MP) 1418 : (2011) 2 MPHT 499 : (2011) 8 RCR(Criminal) 2485
Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(2), 482Penal Code, 1860 (IPC) — Section 302, 34