High Courts05 Apr 2010
State of M.P. Vs Ambaram
Madhya Pradesh High Court · (2010) ILR (MP) 21 : (2010) 3 MPHT 208
Penal Code, 1860 (IPC) — Section 304B, 306
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,197 of 2,383
High Courts05 Apr 2010Dismissed
Kishore Verma Vs Jitendra and State of M.P.
Madhya Pradesh High Court · (2010) 04 MP CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 200, 202Penal Code, 1860 (IPC) — Section 294, 323, 34, 392, 506
High Courts05 Apr 2010
Shantidas Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 04 MP CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 30, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 42, 50, 57
High Courts05 Apr 2010Dismissed
Bherulal Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1907 : (2010) 3 MPLJ 454
High Courts01 Apr 2010
Babla alias Ramvir and Hari Singh both Sons of Karan Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 7 RCR(Civil) 1639
Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 304
High Courts01 Apr 2010Dismissed
Ishaque Mohd. and Others Vs Saini Begam (Smt.)
Madhya Pradesh High Court · (2010) ILR (MP) 1465 : (2010) 3 MPHT 370 : (2010) 3 MPJR 93
Civil Procedure Code, 1908 (CPC) — Section 97
High Courts01 Apr 2010Allowed
Mankunwar Vs Chairman and Another
Madhya Pradesh High Court · (2011) ACJ 899 : AIR 2010 MP 206 : (2010) ILR (MP) 82 : (2011) 2 MPHT 187 : (2010) 2 MPLJ 536
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 2Public Liability Insurance Act, 1991 — Section 2, 3, 3(1), 6
High Courts01 Apr 2010Allowed
Secretary, Krishi Upaj Mandi Samiti Vs Administrator, Municipal Corporation and Another
Madhya Pradesh High Court · (2010) ILR (MP) 1420 : (2010) 4 MPHT 500
Constitution of India, 1950 — Article 265Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 9(3)
High Courts31 Mar 2010Allowed
Dharamveer Singh (Dr.) Vs Sate of M.P. and Others
Madhya Pradesh High Court · (2010) 2 MPJR 281
Madhya Pradesh Educational Service (Collegiate Branch) Recruitment Rules, 1967 — Rule 13(5)
High Courts31 Mar 2010
K.K. Jhariya Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1585 : (2011) 2 MPHT 267 : (2011) 2 MPLJ 437
Constitution of India, 1950 — Article 14, 19(1), 226Madhya Pradesh Excise Act, 1915 — Section 39
High Courts31 Mar 2010Dismissed
Vasim Anwar Vs Rabia Begum and Another
Madhya Pradesh High Court · (2010) 4 MPLJ 97 : (2011) 2 RCR(Civil) 71 : (2011) 2 RCR(Civil) 71 : (2011) 1 RCR(Criminal) 787 : (2011) 1 RCR(Criminal) 787
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts31 Mar 2010Dismissed
Purushottam Patel and Others Vs State of Madhya Pradesh Tajammul Hussain Vs Purushottam Patel and Others
Madhya Pradesh High Court · (2010) ILR (MP) 66 : (2010) 5 MPHT 347
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 148 , 149, 249
High Courts31 Mar 2010Dismissed
Tulsiram and Others Vs Gambhir Singh and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1987 : (2010) 4 MPHT 137
Civil Procedure Code, 1908 (CPC) — Section 24, 25
High Courts31 Mar 2010
Suleman Khan and Others Vs State of M.P.
Madhya Pradesh High Court · (2010) 03 MP CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 407(1), 407(2), 407(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts31 Mar 2010
Smt. Sheeba Malik Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1410 : (2010) 4 MPJR 92 : (2010) 2 MPLJ 555
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 12(1), 3(2), 5APenal Code, 1860 (IPC) — Section 294, 302, 323, 341, 384
High Courts30 Mar 2010Dismissed
Sadhna Shrivastava (Smt.) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) 4 MPHT 158
Constitution of India, 1950 — Article 226
High Courts30 Mar 2010
Birjiya Bai Vs Kajlash Narayan and others
Madhya Pradesh High Court · (2010) 2 MPLJ 641
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Mar 2010Dismissed
Badri Prasad Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1581 : (2010) 3 MPLJ 460
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 26, 26(1)State Mandi Board Service Regulations, 1998 — Regulation 35
High Courts29 Mar 2010Allowed
Vijay Jalali (Smt.) Vs HMT Limited and Others
Madhya Pradesh High Court · (2010) 127 FLR 651 : (2010) ILR (MP) 1405 : (2010) 4 MPHT 182 : (2010) 3 MPLJ 466
Constitution of India, 1950 — Article 226
High Courts29 Mar 2010Dismissed
Mukesh Kacker Vs Special Police Establishment and Another
Madhya Pradesh High Court · (2010) 3 MPHT 71 : (2010) 3 MPLJ 692 : (2010) 4 RCR(Criminal) 519
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 197, 319, 378Penal Code, 1860 (IPC) — Section 120B, 406, 409Prevention of Corruption Act, 1988 — Section 10, 11, 13, 14, 15