High Courts29 Jun 2010Dismissed
Jagdish Saxena Vs Manoharprasad Joshi
Madhya Pradesh High Court · (2011) 2 MPLJ 155
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(6)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,188 of 2,383
High Courts29 Jun 2010Dismissed
Dariyav Singh through L.Rs. Raj Kumar Singh Vs Agro Industrial Company
Madhya Pradesh High Court · (2010) 06 MP CK 0028
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3)
High Courts29 Jun 2010
Akhil Bhartiya Upbhokta Congress Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2478 : (2009) ILR (MP) 2233
Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 2
High Courts29 Jun 2010Allowed
State of Madhya Pradesh Vs Habib and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1834 : (2010) 4 MPHT 179 : (2011) 6 RCR(Criminal) 12
Criminal Procedure Code, 1973 (CrPC) — Section 223, 228(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts29 Jun 2010Allowed
Purshottamlal Sahu and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1948
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 67, 68(3), 72
High Courts29 Jun 2010Allowed
Mulchand Patidar Vs Union of India (UOI)
Madhya Pradesh High Court · (2010) ILR (MP) 65
Criminal Procedure Code, 1973 (CrPC) — Section 100, 374Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 29, 42, 52
High Courts28 Jun 2010Dismissed
Jairam Ghanera Vs Gabbulal Hemraj Panwar and others
Madhya Pradesh High Court · (2010) 3 MPJR 263 : (2010) 3 MPLJ 717
Civil Procedure Code, 1908 (CPC) — Section 100(5), 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)
High Courts28 Jun 2010
New Tech Pipes Ltd. Vs Approval Committee
Madhya Pradesh High Court · (2010) 182 ECR 38 : (2010) 256 ELT 331
Special Economic Zones Act, 2005 — Section 16(1), 16(4)
High Courts28 Jun 2010Dismissed
Mohit Traders Vs Union of India and others
Madhya Pradesh High Court · (2010) 3 MPLJ 614
Constitution of India, 1950 — Article 226
High Courts28 Jun 2010
Mohanlal and others Vs Choudhary Builders Pvt. Ltd., Indore and another
Madhya Pradesh High Court · (2010) 4 MPLJ 395
Arbitration Act, 1940 — Section 15, 17, 20, 29Arbitration and Conciliation Act, 1996 — Section 85, 85(1), 85(2)Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts28 Jun 2010Dismissed
Jamnadevi Yadav Vs Sushilabai Verma
Madhya Pradesh High Court · (2010) 06 MP CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 23
High Courts28 Jun 2010Allowed
Tiwaribai Bhil and others Vs Sitabai Bhil and others
Madhya Pradesh High Court · (2010) 3 MPLJ 688
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 2(2)Madhya Pradesh Land Revenue Code, 1959 — Section 164
High Courts25 Jun 2010Allowed
Shyam Kishore Malviya Vs State of M.P. and others
Madhya Pradesh High Court · (2010) ILR (MP) 53 : (2010) 3 MPLJ 492
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 164, 167
High Courts24 Jun 2010Dismissed
Maa Jalpaenterprises Vs State of M.P.
Madhya Pradesh High Court · AIR 2012 MP 1 : (2010) ILR (MP) 2284 : (2010) 5 MPHT 90
Madhya Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006 — Rule 18, 18(5), 3, 4, 5Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts24 Jun 2010
L.S. Trading Company Vs Manish Mishra
Madhya Pradesh High Court · (2010) 4 MPHT 219 : (2010) 4 MPLJ 228
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 67
High Courts24 Jun 2010Dismissed
Murli Dhar Vs Ishwar Dayal Girdhani
Madhya Pradesh High Court · (2010) ILR (MP) 2230 : (2011) 2 MPHT 221 : (2011) 1 MPLJ 337 : (2011) 2 RCR(Civil) 510
Criminal Procedure Code, 1973 (CrPC) — Section 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jun 2010Dismissed
Santosh Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 196
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 323, 405
High Courts24 Jun 2010
Abdul Samad and others Vs Khemraj
Madhya Pradesh High Court · (2010) 4 MPLJ 209 : (2011) 1 RCR(Rent) 55
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)
High Courts23 Jun 2010Allowed
Commissioner of Income Tax Vs Laxmi Agarbatti Factory
Madhya Pradesh High Court · (2011) 237 CTR 92 : (2011) 330 ITR 139 : (2011) 200 TAXMAN 189
Income Tax Act, 1961 — Section 133A, 143(1)Income Tax Rules, 1962 — Rule 46A
High Courts23 Jun 2010
Mohd. Hanif Khan Vs State of M.P.
Madhya Pradesh High Court · (2011) CriLJ 726
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Evidence Act, 1872 — Section 27, 32(1)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 16(2), 2(1), 20