High Courts30 Apr 2010Dismissed
Pandru and others Vs Dharam Singh and others
Madhya Pradesh High Court · (2010) 3 MPLJ 477
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 114, 21
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,193 of 2,383
High Courts30 Apr 2010
Saroj Devi Kushwaha Vs Satendra Singh Kushwaha
Madhya Pradesh High Court · (2010) 2 MPLJ 633
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13
High Courts29 Apr 2010Dismissed
State of M.P. Vs Vinayak Rao
Madhya Pradesh High Court · (2010) ILR (MP) 2154
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 20
High Courts29 Apr 2010Allowed
Parasram Vs Arvind and Others
Madhya Pradesh High Court · (2010) CriLJ 4650 : (2010) 4 MPJR 120 : (2011) 7 RCR(Criminal) 2018
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 401, 482Evidence Act, 1872 — Section 117, 76, 77
High Courts29 Apr 2010
Shiv Kumar Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 1 DMC 415 : (2010) 3 MPHT 418
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts29 Apr 2010Dismissed
Than Singh Vs Majboot Singh and Others
Madhya Pradesh High Court · (2010) ILR (MP) 23 : (2010) 3 MPHT 435 : (2010) 3 MPJR 288 : (2010) 3 MPLJ 379
Civil Procedure Code, 1908 (CPC) — Section 2Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts29 Apr 2010Dismissed
Lajjaram Pandey Vs Madhya Pradesh State Information Commission and Others
Madhya Pradesh High Court · AIR 2010 MP 185 : (2010) ILR (MP) 2064 : (2010) 4 MPHT 450 : (2010) 3 MPLJ 369
Right to Information Act, 2005 — Section 17, 19, 20, 4(1), 6(1)
High Courts29 Apr 2010Dismissed
UCO Bank (Nationalized Bank) Vs Shankar Enterprises through V.M .Gaur (Dead) through Legal Representative, Smt. Achal Gaur Widow of Late V.M. Gaur, Rajendra Kumar Jetli, Vishwamitra Gaur (Dead) through Legal Representative (Smt. Achal Gaur and Others) and Jagdish Prasad Sharma, Deputy Accounts Officer, J.C. Mills
Madhya Pradesh High Court · (2010) ILR (MP) 2157 : (2010) 3 MPHT 441 : (2010) 2 MPJR 234 : (2010) 3 MPLJ 67 : (2011) 2 RCR(Civil) 332
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts29 Apr 2010
Ramcharan and Others Vs Govind Singh and Others
Madhya Pradesh High Court · (2011) 1 JLJ 187 : (2010) 2 MPJR 274 : (2010) 3 MPLJ 417
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Evidence Act, 1872 — Section 106, 35Madhya Pradesh Municipalities Act, 1961 — Section 20
High Courts29 Apr 2010
Alka Tulapurkar Vs Mohammad Sharif and M.P. Govt.
Madhya Pradesh High Court · (2010) 3 MPJR 181
Criminal Procedure Code, 1973 (CrPC) — Section 265Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Apr 2010Dismissed
Mayuresh Vyas Vs State of M.P. and others
Madhya Pradesh High Court · (2011) 1 MPJR 289 : (2010) 3 MPLJ 473
Criminal Procedure Code, 1973 (CrPC) — Section 24(8)Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts28 Apr 2010Allowed
Krishi Upaj Mandi Samiti, Lashkar, Gwalior Vs M/s. Gopal Singh and Company and Another
Madhya Pradesh High Court · (2010) 2 MPJR 321
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151Limitation Act, 1963 — Section 14Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 25, 67
High Courts28 Apr 2010Dismissed
Arif Ahmad Quraishi (Dr.) Vs Smt. Shajia Quraishi
Madhya Pradesh High Court · (2010) 2 MPJR 284
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 12, 12(21), 18, 19, 20Penal Code, 1860 (IPC) — Section 498A
High Courts28 Apr 2010Allowed
Smt. Meena Rathore Vs CBI, ACB
Madhya Pradesh High Court · (2011) CriLJ 891 : (2010) ILR (MP) 30 : (2011) 7 RCR(Criminal) 2194
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 195, 195(1), 2Penal Code, 1860 (IPC) — Section 120(B), 155(2), 172, 173, 174Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts28 Apr 2010Dismissed
Pyarelal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) ILR (MP) 33 : (2010) 3 MPJR 10 : (2010) 3 MPLJ 351
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 5
High Courts28 Apr 2010Dismissed
Qadeer Mohd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 20 : (2010) 3 MPHT 349 : (2010) 3 MPLJ 373
High Courts28 Apr 2010Dismissed
Ashish Raj (Dr.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 2061
Constitution of India, 1950 — Article 14 , 51AMedical and Dental Post Graduate Entrance Examination Rules, 2010 — Rule 1.9(1)
High Courts27 Apr 2010
Sendhwa Welfare and Education Society Vs Devi Ahilya Vishvavidyalaya, Indore and another
Madhya Pradesh High Court · (2010) 4 MPLJ 55
High Courts27 Apr 2010
Anantram Soni Vs Jyoti Soni
Madhya Pradesh High Court · (2010) 4 MPLJ 381
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 200, 202Penal Code, 1860 (IPC) — Section 294, 323, 498A, 506B
High Courts27 Apr 2010Dismissed
Varun Road Lines Pvt. Ltd. Vs Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1737 : (2010) 3 MPLJ 589 : (2011) 39 VST 219
Madhya Pradesh Commercial Tax Act, 1994 — Section 45A, 45A(4), 45A(5), 45A(5A), 45A(6)