High Courts15 Sept 2010Allowed
Ajju@Ajay Kumar Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 768
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 304I, 307, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,176 of 2,383
High Courts15 Sept 2010Allowed
Miss Divashree Sharma and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2010) 5 MPHT 107 : (2010) 4 MPLJ 716
Constitution of India, 1950 — Article 14, 226Dentists Act, 1948 — Section 16, 16(3), 16A
High Courts15 Sept 2010Allowed
Rajesh Kushwaha Vs M.P. Rajya Beej Avam Farm Vikas Nigam and Another
Madhya Pradesh High Court · (2011) ILR (MP) 665
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts15 Sept 2010Allowed
Hujul Akbar and Another Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 221
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 55, 8
High Courts15 Sept 2010
Lakhanlal Gupta Vs Nemchand Jain
Madhya Pradesh High Court · (2010) 4 MPLJ 527
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Stamp Act, 1899 — Section 2(15)
High Courts14 Sept 2010
Akanksha Pandey Vs State of M.P. and others
Madhya Pradesh High Court · (2010) ILR (MP) 2541 : (2010) 4 MPLJ 508
Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyam Avam Shulk Ka Nirdharan) Adhiniyam, 2007 — Section 12, 8
High Courts14 Sept 2010Dismissed
Smt. Usha Kiran Dubey Vs Secretary, Union of India (UOI) and Others
Madhya Pradesh High Court · (2011) ILR (MP) 606 : (2011) 3 MPJR 40
High Courts14 Sept 2010
G.P. Dewangon Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 128 FLR 527 : (2010) ILR (MP) 2547 : (2010) 4 MPLJ 327
Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14
High Courts14 Sept 2010Dismissed
Dr. Deshraj Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 09 MP CK 0067
Administrative Tribunals Act, 1985 — Section 9Constitution of India, 1950 — Article 16, 226, 227, 309Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts14 Sept 2010
Yashwant Singh and Others Vs Smt. Sita Singh and Another
Madhya Pradesh High Court · (2011) 1 DMC 285 : (2010) ILR (MP) 2650 : (2011) 1 MPLJ 350
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 397, 397(1)Penal Code, 1860 (IPC) — Section 294, 323, 498A, 506B
High Courts14 Sept 2010Dismissed
Radhyshyam Mishra Vs Premnarayan Sharma
Madhya Pradesh High Court · (2011) ILR (MP) 732 : (2011) 3 MPHT 115 : (2010) 4 MPJR 237 : (2011) 1 MPLJ 292 : (2011) 2 RCR(Civil) 501
Evidence Act, 1872 — Section 67, 68, 73Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 36, 61
High Courts13 Sept 2010Allowed
Rajeev Lochan and Rajendra Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) ILR (MP) 85
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts13 Sept 2010Dismissed
Shankar Yadav Vs Basantibai and Another Deepak and Another Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 89
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1), 173(2), 319, 319(4)Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts13 Sept 2010Dismissed
Om Prakash and Others Vs Shri Ram and Others
Madhya Pradesh High Court · (2011) ILR (MP) 722 : (2011) 1 JLJ 146 : (2010) 4 MPJR 283 : (2011) 1 MPLJ 264
High Courts10 Sept 2010Allowed
Jyoti Bangde Vs Sanjay Bangde
Madhya Pradesh High Court · (2010) ILR (MP) 2425 : (2011) 2 MPJR 119 : (2010) 4 MPLJ 391 : (2011) 1 RCR(Civil) 753
Civil Procedure Code, 1908 (CPC) — Section 24, 25Hindu Marriage Act, 1955 — Section 13(1)Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts10 Sept 2010Allowed
Mohd. Hussain Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 09 MP CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 25, 29, 50
High Courts10 Sept 2010
Shesh Upadhyaya @ Sheshmani and Suryabhan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) ILR (MP) 91 : (2010) 4 MPJR 321
Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 464Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts10 Sept 2010Dismissed
Kanhaiyalal and Company a partnership firm Vs The Central Bureau of Narcotics, Director General of Foreign Trade, Union of India (UOI)
Madhya Pradesh High Court · (2010) 4 MPJR 71 : (2010) 4 MPLJ 323
Constitution of India, 1950 — Article 19, 226, 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts10 Sept 2010
Deepak Kumar Dugaya (Dr.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) 2 MPLJ 459
High Courts10 Sept 2010Allowed
National Insurance Company Ltd. Vs Smt. Draupadibai and Others
Madhya Pradesh High Court · (2011) 238 CTR 201 : (2011) 201 TAXMAN 226
Civil Procedure Code, 1908 (CPC) — Section 115Income Tax Act, 1961 — Section 194A, 194A(3), 2(42), 6