High Courts25 Jan 2011Dismissed
Heeralal Vs Babulal
Madhya Pradesh High Court · (2011) 3 MPHT 329 : (2011) 4 RCR(Civil) 699 : (2011) 2 RCR(Rent) 386
Transfer of Property Act, 1882 — Section 106, 106(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,160 of 2,383
High Courts25 Jan 2011Dismissed
Ram Pratap Yadav Vs Dy. Chief Labour Commissioner (Central) and Others
Madhya Pradesh High Court · (2011) 128 FLR 1120
High Courts25 Jan 2011Allowed
Smt. Veena Rao Phalke Vs Union of India
Madhya Pradesh High Court · (2011) 3 MPHT 68
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3Railway Claims Tribunal Act, 1987 — Section 23
High Courts24 Jan 2011Dismissed
Kaliram Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 3 MPHT 410
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 34, 506
High Courts24 Jan 2011Allowed
Mohammad Ismail Vs Sikhandar Azad
Madhya Pradesh High Court · (2011) ILR (MP) 992(1) : (2011) 1 MPLJ 571 : (2011) 1 RCR(Rent) 335
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts24 Jan 2011Allowed
Balakram Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 2 JLJ 189
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 323, 376, 451, 506
High Courts24 Jan 2011Allowed
Astham Agrawal Vs Madhya Pradesh Board of Secondary Education, Bhopal and another
Madhya Pradesh High Court · (2011) 2 JLJ 219 : (2011) 3 MPHT 60
Constitution of India, 1950 — Article 226
High Courts24 Jan 2011Dismissed
Vikram Patel Vs M.P. State Electricity Board and Another
Madhya Pradesh High Court · (2011) ILR (MP) 1661 : (2011) LLR 1661
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 4(14), 9, 9(1), 9(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts21 Jan 2011Allowed
Selection (Partnership Firm) and Others Vs Chief Manager, Central Bank of India and Others
Madhya Pradesh High Court · (2011) 2 JLJ 40 : (2011) 2 MPHT 300 : (2011) 2 MPLJ 402
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 16, 17, 18, 19Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17A, 18, 19
High Courts21 Jan 2011
Babulal and Kallibai Ahirwar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 1026 : (2011) 4 MPHT 424
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113B, 3, 32, 51, 61Penal Code, 1860 (IPC) — Section 302, 304B
High Courts21 Jan 2011
Prem Narayan Meena Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 1037
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 326
High Courts21 Jan 2011Allowed
Bhupati Dwivedi Vs The Oriental Insurance Company and Another
Madhya Pradesh High Court · (2011) 01 MP CK 0053
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 173(1)Penal Code, 1860 (IPC) — Section 279, 338
High Courts21 Jan 2011Dismissed
Smt Kanta Salaria and Others Vs Prakash Chandra and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1524
Civil Procedure Code, 1908 (CPC) — Section 100, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11, 12(1), 12(11), 13, 13(1)
High Courts21 Jan 2011
Bhurelal Rajak and Smt. Somwati Rajak Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts21 Jan 2011
Gulabia Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 1 DMC 369
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304, 304B, 306, 498A
High Courts20 Jan 2011Allowed
Natthulal Vs Shakuntalabai and Another
Madhya Pradesh High Court · (2011) ILR (MP) 1182 : (2011) 2 MPHT 153 : (2011) 2 MPLJ 424
Constitution of India, 1950 — Article 227Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3, 3(2), 8, 9
High Courts20 Jan 2011
Rampal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts20 Jan 2011
Mahendra Kumar Sondhiya Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Jan 2011Allowed
Mehtab Vishwakarma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts20 Jan 2011
Rajendra Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 1 DMC 641 : (2011) ILR (MP) 1323 : (2011) 5 MPHT 300 : (2011) 1 MPJR 269
Penal Code, 1860 (IPC) — Section 193, 194, 195, 304B