COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,161 of 2,383

High Courts19 Jan 2011Allowed

Munnalal Rajak Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 1310 : (2011) 4 MPHT 457

Criminal Procedure Code, 1973 (CrPC) — Section 155(1), 313Penal Code, 1860 (IPC) — Section 161, 448Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20(1), 7

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High Courts19 Jan 2011

Smt. Shahida and Another Vs Mohd. Mahmood and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2004 : (2011) 4 MPHT 24

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151

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High Courts19 Jan 2011Allowed

Mahesh Kumar and Others Vs Rajesh and Others

Madhya Pradesh High Court · (2012) ACJ 1844 : (2011) 2 TAC 372

Motor Vehicles Act, 1988 — Section 173

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High Courts18 Jan 2011Dismissed

Jagdish Prasad and Others Vs Smt. Meera Devi and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1259

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 6 Rule 17, 100Evidence Act, 1872 — Section 114, 120Registration Act, 1908 — Section 17(1)

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High Courts18 Jan 2011

Dr. Sadhna Kapoor Vs CIT and Another

Madhya Pradesh High Court · (2011) 01 MP CK 0030

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High Courts18 Jan 2011

Hukum Singh Yadav and Another Vs State of M.P.

Madhya Pradesh High Court · (2011) 2 Crimes 114 : (2011) ILR (MP) 1089 : (2011) 5 MPHT 296 : (2011) 2 MPJR 135

Penal Code, 1860 (IPC) — Section 107, 108, 306Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts17 Jan 2011

Shriram Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1470 : (2011) 2 MPJR 205 : (2011) 2 MPLJ 267

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 352

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High Courts17 Jan 2011

Bhagwandas Tiwari Vs State of M.P.

Madhya Pradesh High Court · AIR 2011 MP 71 : (2011) ILR (MP) 718 : (2011) 3 MPHT 488 : (2011) 4 RCR(Civil) 692

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 257, 7

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High Courts17 Jan 2011

Harshita @ Harshlata Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 819 : (2011) 4 MPHT 233 : (2011) 1 MPJR 210 : (2011) 2 MPLJ 646

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A

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High Courts17 Jan 2011Dismissed

M/s. Orient Paper Mill Ltd. Vs M/s. Bang Lime Industries

Madhya Pradesh High Court · (2011) ILR (MP) 1180

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 227Micro, Small and Medium Enterprises Development Act, 2006 — Section 19

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High Courts17 Jan 2011

Vinod Kumar Surana and Another Vs Jafar Mewati and Others

Madhya Pradesh High Court · (2012) ACJ 2678

Motor Vehicles Act, 1988 — Section 128

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High Courts13 Jan 2011Dismissed

Amit Sahni and Others Vs M.P. Public Service Commission

Madhya Pradesh High Court · (2011) ILR (MP) 1464 : (2011) 2 MPHT 341 : (2011) 1 MPLJ 575

Constitution of India, 1950 — Article 16, 16(1), 16(2), 226Madhya Pradesh Public Prosecution (Gazetted) Service Recruitment Rules, 1991 — Rule 8, 8(2)

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High Courts13 Jan 2011Allowed