High Courts15 Dec 2010
Vidhyawati Dohre and Others Vs Kashinath and Others
Madhya Pradesh High Court · (2012) 3 TAC 637
Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,164 of 2,383
High Courts15 Dec 2010
Pratap Jatav Vs Pancham Singh and Others
Madhya Pradesh High Court · (2011) 2 TAC 322
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts15 Dec 2010
Mangu and Others Vs State of MP. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 985 : (2011) 1 JLJ 399 : (2011) 3 MPHT 75
Land Acquisition Act, 2004 — Section 12(2), 18, 4, 4(1)Stamp Act, 1899 — Section 12(2), 18(2), 47A
High Courts15 Dec 2010Dismissed
State of Madhya Pradesh Vs Vishnoo Prasad Yadav
Madhya Pradesh High Court · (2011) ILR (MP) 787 : (2011) 3 MPHT 483
Criminal Procedure Code, 1973 (CrPC) — Section 354Prevention of Food Adulteration Act, 1954 — Section 11, 16(1), 17(1), 20, 7(1)
High Courts15 Dec 2010
Om Prakash Mehar Vs Senior Manager, Punjab National Bank
Madhya Pradesh High Court · (2011) 128 FLR 1119
Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 2010
Prabhu Vs Jaswant Singh Rathor and others
Madhya Pradesh High Court · (2012) ACJ 1763
Motor Vehicles Act, 1988 — Section 173
High Courts14 Dec 2010Allowed
Union of India (UOI) and Another Vs Hariram Gupta and Another
Madhya Pradesh High Court · AIR 2011 MP 105 : (2011) ILR (MP) 951 : (2011) 1 MPJR 124 : (2011) 1 MPLJ 583
Arbitration Act, 1940 — Section 20, 21, 30, 34, 39Arbitration and Conciliation Act, 1996 — Section 31(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts14 Dec 2010
Abhijit Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 780 : (2011) 2 MPHT 8 : (2011) 1 MPJR 57 : (2011) 4 RCR(Criminal) 377 : (2011) 4 RCR(Criminal) 377
Criminal Procedure Code, 1973 (CrPC) — Section 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B), 29, 35, 60, 60(3)
High Courts14 Dec 2010
Kamlesh Sharma Vs Divisional Manager and Others
Madhya Pradesh High Court · (2011) 131 FLR 294 : (2011) ILR (MP) 703 : (2011) 3 MPHT 481
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2AMadhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2S
High Courts14 Dec 2010Allowed
Krishna Kumar Verma Vs State of M.P.
Madhya Pradesh High Court · (2010) 12 MP CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 4Penal Code, 1860 (IPC) — Section 161
High Courts14 Dec 2010Allowed
Union of India Vs M.P. State Electricity Board
Madhya Pradesh High Court · (2011) 1 MPHT 359
Civil Procedure Code, 1908 (CPC) — Section 151, 21, 21A, 47Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(1)(b), 15Railways Act, 1989 — Section 124A
High Courts14 Dec 2010Dismissed
Babu Singh Vs Gorakh Singh and Another
Madhya Pradesh High Court · AIR 2011 MP 79 : (2011) ILR (MP) 1237
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Dec 2010Dismissed
National Insurance Co. Ltd. Vs Janki Bai and Others
Madhya Pradesh High Court · (2011) 1 TAC 837
Motor Vehicles Act, 1988 — Section 173
High Courts13 Dec 2010Allowed
D.K. Nema Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 450
High Courts10 Dec 2010Allowed
P.L. Usrete Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 803
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482, 540Penal Code, 1860 (IPC) — Section 120B, 34, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts10 Dec 2010Allowed
Raj Kumar i Yadav Vs Indian Oil Corporation Ltd. and Others
Madhya Pradesh High Court · (2011) 1 MPLJ 692
High Courts09 Dec 2010
Bhuwan @ Bhawan Gautam Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 12 MP CK 0031
Penal Code, 1860 (IPC) — Section 302, 304(1), 304(2)
High Courts09 Dec 2010Dismissed
M.I. Khan (Dr.) and Others Vs M.P. State Electricity Board and Another
Madhya Pradesh High Court · (2011) ILR (MP) 868
Constitution of India, 1950 — Article 16, 309, 335Madhya Pradesh Public Service (Promotion) Rules, 2002 — Rule 7(5)
High Courts09 Dec 2010Dismissed
Prabhat alias Kallu Sharma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 12 MP CK 0021
Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 174, 57Evidence Act, 1872 — Section 27
High Courts08 Dec 2010Dismissed
Ajay Sharma Vs Union of India and Others
Madhya Pradesh High Court · (2011) 2 MPJR 404