High Courts03 Feb 2010
Bhimraj Mahar Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1677
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Wild Life (Protection) Act, 1972 — Section 39, 49B, 51, 9
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Madhya Pradesh High Court judgments
47,658 judgments · page 1,206 of 2,383
High Courts02 Feb 2010Allowed
Aliya Amma (Smt.) Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 2 MPHT 371
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A, 420
High Courts02 Feb 2010Dismissed
Kotak Mahindra Bank Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 918
Companies Act, 1956 — Section 235, 237, 529(1), 529A, 530Madhya Pradesh General Sales Tax Act, 1958 — Section 33CMadhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 51, 53
High Courts01 Feb 2010Dismissed
Irfan and Another Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1170 : (2010) 2 MPHT 314 : (2010) 2 MPJR 30
Penal Code, 1860 (IPC) — Section 359, 361, 364A, 368
High Courts01 Feb 2010
Sunpetpack Jabalpur Pvt. Limited Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 44 VST 168
Sales Tax Act, 1958 — Section 12
High Courts01 Feb 2010
Dr. M.S. Rajput Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 3 MPHT 57
Penal Code, 1860 (IPC) — Section 306
High Courts01 Feb 2010Dismissed
Baby Bai Kesharvani and others Vs Smt. Kamla Bai
Madhya Pradesh High Court · (2010) 3 MPLJ 287
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(a), 12(1)(f), 12(1)(m)
High Courts01 Feb 2010Dismissed
Shrikant Pandya Vs State of M.P.
Madhya Pradesh High Court · AIR 2011 MP 14
Right to Information Act, 2005 — Section 11, 19, 2, 3, 4
High Courts01 Feb 2010
Jansahyog Grih Nirman Sahkari Sanstha Maryadit Vs Deputy Registrar and Another
Madhya Pradesh High Court · (2011) ILR (MP) 912 : (2010) 4 MPHT 54 : (2010) 3 MPJR 36
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Madhya Pradesh Co-operative Societies Act, 1960 — Section 69, 69(3)Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 75, 75(3)
High Courts29 Jan 2010
Ashis Kumar Jain Vs The M.P. State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · (2010) 2 MPJR 190 : (2010) 3 MPLJ 60
Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 102, 47, 57, 57(3), 68
High Courts29 Jan 2010Allowed
Bhavuk Sharma and Others Vs Anju Sharma (Smt.) and Another
Madhya Pradesh High Court · (2010) ILR (MP) 1493 : (2010) 1 MPHT 499 : (2010) 2 MPLJ 385
Constitution of India, 1950 — Article 14, 142Criminal Procedure Code, 1973 (CrPC) — Section 125, 302, 320, 406, 482Dowry Prohibition Act, 1961 — Section 3, 4, 9
High Courts29 Jan 2010Dismissed
Ramfal and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 01 MP CK 0054
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 149Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts29 Jan 2010Dismissed
Ashok Kumar Vs Suresh and Another
Madhya Pradesh High Court · (2010) 3 BC 432 : (2010) 5 MPHT 389 : (2011) 6 RCR(Criminal) 2182
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 50
High Courts29 Jan 2010Dismissed
Ravishankar Jaiswal Vs Jabalpur Development Authority and Another
Madhya Pradesh High Court · (2011) 22 STR 5 : (2011) 33 STT 53 : (2011) 36 VST 500
Constitution of India, 1950 — Article 12, 14, 268AFinance Act, 1994 — Section 19, 69
High Courts29 Jan 2010
Laxman Vs Vijay S. and Another
Madhya Pradesh High Court · (2010) 3 BC 451 : (2011) 6 RCR(Criminal) 2251
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jan 2010Allowed
Anjum Shekh (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 901
Constitution of India, 1950 — Article 226
High Courts29 Jan 2010Dismissed
CIT Vs Jaora Flour and Foods (P.) Ltd.
Madhya Pradesh High Court · (2012) 344 ITR 294
Income Tax Act, 1961 — Section 133A, 260A
High Courts28 Jan 2010
Sushma Soni Vs Pramod Gupta and others
Madhya Pradesh High Court · (2010) 4 MPLJ 387
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151
High Courts28 Jan 2010
Gyan Singh Sisodia Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 1317 : (2010) 2 JLJ 258 : (2010) 3 MPLJ 324
Constitution of India, 1950 — Article 14, 19, 19(1)
High Courts28 Jan 2010Dismissed
Sukh Lal Kushwaha Vs Ganesh Singh
Madhya Pradesh High Court · (2010) 1 MPJR 180 : (2010) 2 MPLJ 194
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 81, 81(1), 83