High Courts10 Mar 2010Allowed
Ujjain Charitable Trust Hospital and Research Centre and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2010) 03 MP CK 0014
Minimum Wages Act, 1948 — Section 5, 6
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,201 of 2,383
High Courts09 Mar 2010
Shivnarayan Vs Sheikh Nizam and Others
Madhya Pradesh High Court · (2011) 2 TAC 436
Motor Vehicles Act, 1988 — Section 166, 173
High Courts09 Mar 2010
Kamal Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1797
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts09 Mar 2010Allowed
Mehboob Khan and Another Vs State of M.P.
Madhya Pradesh High Court · (2010) 4 MPHT 468
Criminal Procedure Code, 1973 (CrPC) — Section 2, 260, 260(1), 262, 322Essential Commodities Act, 1955 — Section 3, 7
High Courts09 Mar 2010
Krishna Vs State of M.P.
Madhya Pradesh High Court · (2011) 1 MPHT 140
Evidence Act, 1872 — Section 12, 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 68Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 2010Allowed
Mahesh Vs Ramakant
Madhya Pradesh High Court · (2010) 3 BC 436 : (2010) 4 MPHT 472 : (2011) 6 RCR(Criminal) 2257
Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts09 Mar 2010
Atofina Catalyst (India) Limited and Another Vs Yadav Prasad
Madhya Pradesh High Court · (2010) 2 LLJ 574
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts09 Mar 2010Allowed
S.R. Poltry Farm through Shoukat Ali Rehmat Ali and Others Vs M.P.W.R.E.C. Ltd.
Madhya Pradesh High Court · (2010) 4 MPHT 416
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(8)Electricity Act, 2003 — Section 135, 135(2), 150, 151Penal Code, 1860 (IPC) — Section 187
High Courts09 Mar 2010Allowed
Anil Jain and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1380 : (2010) 5 MPHT 330
Central Motor Vehicles Rules, 1989 — Rule 203, 204, 239, 239(2)(1)Motor Vehicles Act, 1939 — Section 76, 91Motor Vehicles Act, 1988 — Section 117, 138, 68, 69(2), 96(1)
High Courts09 Mar 2010Dismissed
Pankaj Dosaj and others Vs State of M.P. and another
Madhya Pradesh High Court · (2010) 3 MPLJ 445
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts09 Mar 2010Dismissed
Badri Prasad Vs Anto Bai
Madhya Pradesh High Court · (2010) 3 MPLJ 450
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts09 Mar 2010
Bhagwandas Vs Shriram dead through L.Rs.
Madhya Pradesh High Court · (2010) 2 MPLJ 350
Limitation Act, 1963 — Section 14Madhya Pradesh Land Revenue Code, 1959 — Section 114, 115, 116, 257
High Courts09 Mar 2010
Pratibha Chauhan Vs State of M.P. and others
Madhya Pradesh High Court · (2010) 2 MPLJ 404
High Courts08 Mar 2010Allowed
Nestle India Limited Vs Dinesh Kumar
Madhya Pradesh High Court · (2010) 4 MPHT 413 : (2010) 3 MPLJ 447 : (2010) 5 RCR(Criminal) 819
Penal Code, 1860 (IPC) — Section 191, 200, 24, 25, 264Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33, 51, 51(2), 66Madhya Pradesh General Clauses Act, 1957 — Section 27
High Courts08 Mar 2010Dismissed
Sangita Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1682
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 394
High Courts06 Mar 2010Dismissed
M.P. Road Transport Corporation, Bhopal Vs Mohammad Ismail Khan
Madhya Pradesh High Court · (2010) 3 MPLJ 161
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Road Transport Corporations Act, 1950 — Section 12, 12(2), 3, 45
High Courts06 Mar 2010Dismissed
Badri Prasad and Another Vs State of M.P
Madhya Pradesh High Court · (2010) 5 MPHT 298 : (2010) 3 MPJR 114 : (2010) 2 MPLJ 337
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Evidence Act, 1872 — Section 77
High Courts06 Mar 2010Dismissed
Phool Singh Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2010) CriLJ 3723
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 133Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 26
High Courts05 Mar 2010Dismissed
Sevak Ram Patidar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2010) 126 FLR 540 : (2010) 4 LLJ 40 : (2010) 3 MPHT 108
Employees Compensation Act, 1923 — Section 30
High Courts04 Mar 2010Dismissed
Ganesh Mines Private Limited Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2010) 03 MP CK 0106
Constitution of India, 1950 — Article 226