COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,205 of 2,383

High Courts11 Feb 2010Dismissed

R.V. Infrastructure Engineers Pvt. Ltd. Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 608 : (2010) 5 MPHT 488 : (2010) 2 MPLJ 357

Constitution of India, 1950 — Article 14, 254Easements Act, 1882 — Section 52, 56, 60General Clauses Act, 1897 — Section 3(26)

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High Courts09 Feb 2010

Ram Babu Rajak Vs M P. Madhya Kshetra Vidyut Vitran Co. Ltd. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1351

Administrative Tribunals Act, 1986 — Section 19Constitution of India, 1950 — Article 226

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High Courts09 Feb 2010Allowed

Champalal and Others Vs State of M. P.

Madhya Pradesh High Court · (2011) CriLJ 176 : (2010) ILR (MP) 1655

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27

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High Courts09 Feb 2010

Sarwar Aalam Vs Arun Kumar Chang and Others

Madhya Pradesh High Court · (2011) ACJ 53

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts09 Feb 2010

Tahsildar Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1080 : (2010) 2 JLJ 56 : (2011) 1 MPHT 513 : (2010) 2 MPLJ 59

Arms Act, 1959 — Section 25, 27National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307

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High Courts08 Feb 2010

Parwat (dead) through L.Rs. Smt. Kesar Bai and others Vs Pyarelal and others

Madhya Pradesh High Court · (2010) ILR (MP) 1146 : (2010) 2 MPLJ 377

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33Penal Code, 1860 (IPC) — Section 52Specific Relief Act, 1963 — Section 19, 19(a), 19(b), 19(l)(b), 27

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High Courts08 Feb 2010Allowed

Durgesh Chaurasiya Vs Prakash Kushwah and Another

Madhya Pradesh High Court · (2010) 2 MPHT 369 : (2010) 2 MPLJ 348

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

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High Courts08 Feb 2010Allowed

VI Brij Fiscal Services P. Ltd. Vs Registrar of Companies

Madhya Pradesh High Court · (2010) 155 CompCas 157

COMPANIES ACT, 1956 — Section 560

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High Courts08 Feb 2010

Parmal Singh and Another Vs Hallu and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1456 : (2010) 2 MPLJ 55

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High Courts08 Feb 2010Dismissed

Nazar Mohammad Vs M.P. State Road Transport Corporation (now M.P. Road Transport Corporation) and Another

Madhya Pradesh High Court · (2011) 2 MPLJ 119 : (2010) 2 MPLJ 672

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6A

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High Courts05 Feb 2010Allowed

Madhumilan Syntex Ltd. and Others Vs Syndicate Bank

Madhya Pradesh High Court · (2010) 3 MPJR 338

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 245, 397(2)

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High Courts05 Feb 2010Dismissed

Evision Associates Vs UCO Bank and Others

Madhya Pradesh High Court · AIR 2010 MP 181 : (2010) 2 BC 432

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 38

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High Courts05 Feb 2010Dismissed

Dashrath Singh Vs Banti and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1501

Arms Act, 1959 — Section 25, 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 161, 437(1), 437(5), 439(1), 439(2)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts04 Feb 2010

Land Acquisition Officer Vs Jeet Singh and Another

Madhya Pradesh High Court · (2011) ILR (MP) 1001 : (2010) 3 MPJR 126

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1984 — Section 18, 23(1), 28, 34, 4(1)Stamp Act, 1899 — Section 48

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High Courts04 Feb 2010

Bhikari Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 02 MP CK 0050

Penal Code, 1860 (IPC) — Section 354, 376, 506, 511

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High Courts04 Feb 2010

Union of India (UOI) and Others Vs Smt. Begum Bee

Madhya Pradesh High Court · (2010) ILR (MP) 1340

Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(6), 54(8)

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High Courts03 Feb 2010Dismissed

Mohammad Ajeem Khan Vs State of M.P. and Another

Madhya Pradesh High Court · (2013) 3 EFLT 140 : (2010) ILR (MP) 1187 : (2012) 4 MPHT 177

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451, 457Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Agricultural Cattle Preservation Act, 1959 — Section 4, 6

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High Courts03 Feb 2010Dismissed

Mid India Power and Steel Ltd. Vs M.P. Audyogik Kendra Vikas Nigam (Indore) Ltd.

Madhya Pradesh High Court · AIR 2010 MP 201

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17, 17(1), 17(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4)

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High Courts03 Feb 2010

Mahavir Traders Vs Divisional Railways Manager and Others

Madhya Pradesh High Court · AIR 2010 MP 59 : (2010) ILR (MP) 1528

Railways Act, 1989 — Section 65, 72, 73

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High Courts03 Feb 2010Dismissed

Dr. Padam Singh Vs M.P.P.S.C. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1331 : (2010) 1 JLJ 422 : (2010) 5 MPHT 433 : (2010) 2 MPJR 366 : (2010) 2 MPLJ 183

Constitution of India, 1950 — Article 226, 309Madhya Pradesh Educational Service (Collegiate Branch) Recruitment Rules, 1990 — Rule 24University Grants Commission Act, 1956 — Section 14, 26(1)

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