High Courts06 Jan 2011
Radhyshyam Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0054
Penal Code, 1860 (IPC) — Section 302, 304, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,163 of 2,383
High Courts06 Jan 2011
Sujan Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 374Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(1)(11)
High Courts06 Jan 2011Dismissed
Ku. Asha Vs Abbu Shahna @ Baleshtar and Others
Madhya Pradesh High Court · (2011) 01 MP CK 0015
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 304, 337, 338
High Courts05 Jan 2011
Sher Khan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 01 MP CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 325
High Courts05 Jan 2011Allowed
Ramesh Chandra Shrivastava (Dr.) and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 333
Constitution of India, 1950 — Article 226
High Courts04 Jan 2011Dismissed
Yogesh Malviya Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) 01 MP CK 0098
High Courts04 Jan 2011Dismissed
Shanti Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 1657
High Courts04 Jan 2011
Aman Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 1 MPJR 242
High Courts04 Jan 2011
Lakhan Giri and Others Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 808 : (2011) 3 MPHT 137 : (2011) 1 MPJR 247
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 353
High Courts04 Jan 2011Allowed
Shanti Bai and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 1 MPJR 152 : (2011) 2 MPLJ 307
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(5), 2, 6, 8(1)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts04 Jan 2011Allowed
Kamlabai Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 921 : (2011) 2 MPLJ 399
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 11, 17, 17(2)
High Courts04 Jan 2011Allowed
Madhya Pradesh State Electricity Board Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2011) 239 CTR 87 : (2011) 331 ITR 50 : (2011) 197 TAXMAN 238 : (2011) 142 TTJ 50
Income Tax Act, 1961 — Section 119(2)
High Courts03 Jan 2011Dismissed
Brejendra Kumar Pathak Vs Jawaharlal Nehru Krishi Vishwa Vidyalaya and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1437 : (2011) 2 MPHT 465 : (2011) 1 MPLJ 589
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts03 Jan 2011Dismissed
R.K. Singh Vs State of M.P.
Madhya Pradesh High Court · (2011) 2 JLJ 57
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts16 Dec 2010
Shalig Ram and Others Vs Anant Ram and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1251
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100, 96Limitation Act, 1963 — Article 65
High Courts16 Dec 2010Dismissed
Ittu @ Thatiya Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 12 MP CK 0019
Penal Code, 1860 (IPC) — Section 302
High Courts16 Dec 2010
Baboolal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 12 MP CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 304(1)
High Courts16 Dec 2010Dismissed
Kedarilal Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1284
Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 14, 14(1), 14(2), 14(3), 14(4)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5, 5(1), 5(2)
High Courts15 Dec 2010Dismissed
Sabirmohd Vs Maganlal
Madhya Pradesh High Court · (2011) ILR (MP) 1243
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 21, 33, 58Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts15 Dec 2010Allowed
Navab Khan Vs Satyanarayan Sharma and Another
Madhya Pradesh High Court · (2011) 2 MPLJ 147
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 15, Order 21 Rule 15(1), Order 21 Rule 15(2), Order 21 Rule 2