High Courts26 Oct 2010Allowed
Sukalu Ram Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2010) 10 MP CK 0032
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,170 of 2,383
High Courts26 Oct 2010
Naval Kishor and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 10 MP CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 323, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts26 Oct 2010
Sayaji Hotels Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2011) 268 ELT 315
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226, 227Finance Act, 1994 — Section 73, 75, 76, 78
High Courts26 Oct 2010Allowed
Ashish Vs Iffco Tokio General Ins. Co. Ltd.
Madhya Pradesh High Court · (2011) ACJ 2263
Motor Vehicles Act, 1988 — Section 173
High Courts25 Oct 2010Dismissed
Commissioner of Income Tax Vs STL Extrusion (P.) Ltd.
Madhya Pradesh High Court · (2010) 10 MP CK 0087
High Courts25 Oct 2010
S. Goyanka Lime and Chemicals Vs Nagar Panchayat
Madhya Pradesh High Court · (2011) ILR (MP) 358 : (2011) 1 MPHT 522 : (2011) 2 MPLJ 219
Madhya Pradesh Municipalities Act, 1961 — Section 131, 132, 164, 172, 322
High Courts25 Oct 2010
Madhya Pradesh Vs Vijay Kesharwani
Madhya Pradesh High Court · (2011) 1 MPHT 12
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 19, 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 36A(4), 54, 8
High Courts22 Oct 2010Allowed
Afroz Safvi Vs State of M.P. and others
Madhya Pradesh High Court · (2010) 127 FLR 1036
High Courts22 Oct 2010Dismissed
Harish Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) CriLJ 1588 : (2011) 2 MPHT 350 : (2011) 1 MPJR 233 : (2011) 1 MPLJ 556
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14Madhya Pradesh Gram Tatha Nagar Raksha Samiti Adhiniyam, 1999 — Section 13, 14, 15(1), 19, 3
High Courts22 Oct 2010Dismissed
Shambhu Prasad Sharma and Others Vs Smt. Pushpa Badonya and Another
Madhya Pradesh High Court · (2011) ILR (MP) 144 : (2011) 4 MPHT 455
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65
High Courts22 Oct 2010
Habib and Imran Vs State of M.P.
Madhya Pradesh High Court · (2011) CriLJ 1553
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 10, 27
High Courts22 Oct 2010Allowed
Ganeshi Patel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 10 MP CK 0046
Penal Code, 1860 (IPC) — Section 294, 376, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts22 Oct 2010Allowed
Lal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 524
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts22 Oct 2010Dismissed
Mohan Mandelia Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 2 CivCC 630 : (2011) 2 Crimes 177 : (2011) ILR (MP) 562 : (2011) 1 JLJ 303 : (2011) 1 MPHT 55 : (2011) 3 RCR(Criminal) 124 : (2011) 3 RCR(Criminal) 124
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 192, 2, 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 417, 418, 420, 465
High Courts22 Oct 2010
Harsh Jain Vs Firoz Khan and Others
Madhya Pradesh High Court · (2011) 1 TAC 417
Motor Vehicles Act, 1988 — Section 173
High Courts21 Oct 2010Dismissed
Aseem Kumar Vs Madhusudan Agarwal and Others
Madhya Pradesh High Court · (2010) 10 MP CK 0064
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Oct 2010Dismissed
Vikram Patel Vs M.P.S.E.B. and Others
Madhya Pradesh High Court · (2011) 2 MPHT 41 : (2011) 2 MPLJ 138
Electricity (Supply) Act, 1948 — Section 79Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(2)Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2, 2(2), 31(3)
High Courts20 Oct 2010Dismissed
M/s. Biaora Infrastructure Pvt. Ltd., Indore Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1141
Constitution of India, 1950 — Article 226Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
High Courts20 Oct 2010
Mahila Rukhmani Primary Consumer Co-operative Society Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 354
High Courts20 Oct 2010
Asharam and Another Vs Suraj Singh Baghel and Others
Madhya Pradesh High Court · AIR 2011 MP 284 : (2011) ILR (MP) 684 : (2011) 1 MPHT 174 : (2011) 1 MPLJ 624
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 47, 67