High Courts05 Oct 2010Allowed
Rais Khan Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 395
Notaries Act, 1952 — Section 2Notaries Rules, 1956 — Rule 13
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,173 of 2,383
High Courts05 Oct 2010Allowed
M. Selvendran Vs Labour Commissioner and Others
Madhya Pradesh High Court · (2011) 2 LLJ 571 : (2011) 2 MPJR 66
Industrial Disputes Act, 1947 — Section 10(1)(c), 29, 34
High Courts04 Oct 2010
Manish Vs Ansar Ali and Others
Madhya Pradesh High Court · (2012) ACJ 1192 : (2011) 3 TAC 251
Motor Vehicles Act, 1988 — Section 165(1), 166, 173
High Courts04 Oct 2010Allowed
Industrial Security Association Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) ILR (MP) 392 : (2011) 1 MPHT 89 : (2011) 1 MPJR 112 : (2011) 1 MPLJ 359
Constitution of India, 1950 — Article 12, 21
High Courts04 Oct 2010Dismissed
Shabbar Hussain and Others Vs Ram Dayal and Others
Madhya Pradesh High Court · (2011) 1 MPHT 186 : (2011) 3 MPJR 380 : (2011) 1 RCR(Rent) 243
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 96Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 2(1), 2(1)
High Courts04 Oct 2010
Billan Khan and Another Vs Sardar Khan and Others
Madhya Pradesh High Court · (2011) 1 MPHT 46 : (2011) 1 MPLJ 399
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2
High Courts04 Oct 2010
Dev Vrat Mishra Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 2 MPHT 474 : (2011) 1 MPJR 44 : (2011) 2 MPLJ 365 : (2011) 8 RCR(Criminal) 1653
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 173, 227, 228Madhya Pradesh Lokayukt Evam Up-Lokayukt (Investigation) Rules, 1982 — Rule 16
High Courts04 Oct 2010
Jagdishchandra Vs Kailash and Others
Madhya Pradesh High Court · (2011) 3 TAC 202
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 11Motor Vehicles Act, 1988 — Section 173
High Courts01 Oct 2010Dismissed
Netlal Vs Thagi Bai (dead) through L.R. Marotirao
Madhya Pradesh High Court · (2011) ILR (MP) 278 : (2010) 2 MPHT 462 : (2010) 3 MPJR 240 : (2011) 2 MPLJ 48
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 41 Rule 5, 115, 47, 48Limitation Act, 1963 — Article 136, 182, 9
High Courts01 Oct 2010Dismissed
Ram Manohar Pandey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 1 JLJ 227 : (2011) 1 MPLJ 632 : (2011) 8 RCR(Criminal) 2514
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 19(1), 19(3)
High Courts01 Oct 2010Allowed
Ashok Nanda and Dr. Yogiraj Sharma Vs State of Madhya Pradesh and Rajendra Agal
Madhya Pradesh High Court · (2011) ILR (MP) 300 : (2011) 2 MPHT 175 : (2011) 2 MPJR 90
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 162, 164, 482Evidence Act, 1872 — Section 25, 27
High Courts01 Oct 2010Allowed
N.R. Shende Vs State of MP and Another
Madhya Pradesh High Court · (2010) 10 MP CK 0036
High Courts01 Oct 2010
Ramswarup Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 1133 : (2011) 2 MPHT 307
Constitution of India, 1950 — Article 21, 226
High Courts30 Sept 2010
Suresh Singh Sikarwar Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2011) ILR (MP) 36 : (2011) 1 JLJ 196 : (2010) 5 MPHT 393 : (2010) 4 MPJR 145
High Court of Madhya Pradesh Rules, 2008 — Rule 10, 8Madhya Pradesh High Court Rules and Orders, 2008 — Rule 11Stamp Act, 1899 — Section 57, 60
High Courts30 Sept 2010Allowed
Radhey Shyam Ahirwar and Bhagwan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) ILR (MP) 517
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366, 376
High Courts30 Sept 2010
Malkit Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2011) 2 Crimes 175 : (2011) ILR (MP) 296 : (2010) 5 MPHT 246 : (2010) 4 MPJR 231 : (2011) 7 RCR(Criminal) 808
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 3, 323, 34, 341, 420
High Courts30 Sept 2010Dismissed
Dena Bank Vs Municipal Corporation
Madhya Pradesh High Court · (2011) ILR (MP) 466
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3Transfer of Property Act, 1882 — Section 106, 111, 112, 113, 116
High Courts30 Sept 2010Allowed
Raminder Singh Kalra Vs Kanhaiya Tiwari and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2468 : (2011) 2 MPHT 469
Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 130, 36, 36(1), 36(2)
High Courts30 Sept 2010Allowed
Radhakant Verma (Dr.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2558
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 12, 12(2)
High Courts29 Sept 2010Dismissed
Nepal Singh Rajput Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 1 JLJ 5
Madhya Pradesh Excise Act, 1915 — Section 6, 61D, 61E, 61E(2), 61E(3)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 7H