High Courts07 Jul 2010Dismissed
Ghanshyamdas Goyal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2010) 07 MP CK 0007
Income Tax Act, 1961 — Section 133A, 260A, 35AC
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,187 of 2,383
High Courts06 Jul 2010
Purshottam Das Agarwal Vs Smt. Shyamlata Bindal
Madhya Pradesh High Court · (2010) 3 MPJR 154
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7
High Courts06 Jul 2010Allowed
Abid Vs Jagdishprasad and Others
Madhya Pradesh High Court · (2012) 3 TAC 689
Motor Vehicles Act, 1988 — Section 173
High Courts06 Jul 2010Dismissed
State Bank of India Vs Surajbai and Others
Madhya Pradesh High Court · (2011) 1 RCR(Rent) 93
Civil Procedure Code, 1908 (CPC) — Section 47Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E, 23J, 34, 35
High Courts06 Jul 2010Allowed
Anil Kumar Singhal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 4 MPHT 386 : (2010) 4 MPJR 375 : (2011) 6 RCR(Criminal) 1185
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 374(2)Penal Code, 1860 (IPC) — Section 302, 306, 330, 34, 348
High Courts06 Jul 2010
In Re: Smt. Suchitra Dubey
Madhya Pradesh High Court · (2010) 5 MPHT 336 : (2011) 1 MPJR 78 : (2011) 1 MPLJ 656 : (2011) 7 RCR(Criminal) 840
Constitution of India, 1950 — Article 235Motor Vehicles Act, 1988 — Section 12
High Courts06 Jul 2010
Prakash and Another Vs Ajay Kumar Chhotwani through L.Rs.
Madhya Pradesh High Court · (2011) 2 MPLJ 569
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts06 Jul 2010
Nandubai Vs Ismail and others
Madhya Pradesh High Court · (2011) ACJ 1577 : (2011) 1 MPJR 254
High Courts06 Jul 2010
State Bank of India, Nagda Vs Surajbai and others
Madhya Pradesh High Court · (2010) 4 MPLJ 118
Civil Procedure Code, 1908 (CPC) — Section 47Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23E, 23J
High Courts05 Jul 2010
State of W.A. and another Vs Trilok Chand Gupta
Madhya Pradesh High Court · (2010) 4 MPLJ 266
High Courts05 Jul 2010Dismissed
In Reference
Madhya Pradesh High Court · (2010) ILR (MP) 2405 : (2010) 4 MPHT 161 : (2010) 3 MPJR 318
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 157, 32Penal Code, 1860 (IPC) — Section 302, 307, 309, 354(3)
High Courts02 Jul 2010
Shivpal Singh Uikey Vs State of M.P. and others
Madhya Pradesh High Court · (2010) 4 MPLJ 482
High Courts02 Jul 2010Dismissed
Gurudayal Gupta Vs Satpura Narmada Kshetriya Gramin Bank, Chhindwara and Another
Madhya Pradesh High Court · (2010) 127 FLR 810 : (2010) ILR (MP) 2101 : (2010) 5 MPHT 341 : (2010) 4 MPLJ 105
General Clauses Act, 1897 — Section 13(2)(C)
High Courts02 Jul 2010Dismissed
Amritlal Vs Mutavalli Hussain Tekri
Madhya Pradesh High Court · (2011) 2 MPLJ 543
Transfer of Property Act, 1882 — Section 106
High Courts02 Jul 2010
Chhenu alias Yunus Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) ILR (MP) 26 : (2011) 1 MPHT 208 : (2010) 4 MPLJ 253 : (2011) 1 RCR(Criminal) 207
National Security Act, 1980 — Section 12, 3, 3(2)Penal Code, 1860 (IPC) — Section 307, 327, 34, 506
High Courts01 Jul 2010
Department of Post and Telegraph, Chief Superintendent Vs Mohd. Jamil Khan
Madhya Pradesh High Court · (2011) 1 MPLJ 625
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts01 Jul 2010Allowed
Ghanshyam Vs Manager, MPSRTC Depot and Another
Madhya Pradesh High Court · (2012) ACJ 111 : (2011) 1 MPJR 38 : (2011) 2 MPLJ 77 : (2010) 2 MPLJ 678 : (2011) 4 TAC 260
Motor Vehicles Act, 1988 — Section 173
High Courts01 Jul 2010Dismissed
Ajay Jagdish Sharma Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) CriLJ 4181 : (2010) 3 MPJR 229 : (2011) 6 RCR(Criminal) 371
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 177, 178, 482Dowry Prohibition Act, 1961 — Section 4
High Courts01 Jul 2010
Timariya Vs Devendra and Others
Madhya Pradesh High Court · (2012) ACJ 250 : (2012) 2 TAC 912
Motor Vehicles Act, 1988 — Section 147, 173
High Courts30 Jun 2010Allowed
Naveen Singh Bhadoriya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 127 FLR 807 : (2011) 2 LLJ 283 : (2010) 4 MPLJ 212
Administrative Tribunals Act, 1985 — Section 19Industrial Disputes Act, 1947 — Section 25, 25F, 25G