COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,209 of 2,383

High Courts18 Jan 2010Allowed

Parikshit and Another Vs M.P. Rajya Sahakari Bank Maryadit, Nihalpur Branch

Madhya Pradesh High Court · (2010) ILR (MP) 1701 : (2010) 2 MPLJ 218

Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227

High Courts18 Jan 2010

Rajneesh Tripathi and Others Vs Rani Durgawati Vishwa Vidyalaya and Others

Madhya Pradesh High Court · (2010) 01 MP CK 0037

High Courts18 Jan 2010

Y.L. Chopra Vs Rani Durgawati Vishwavidyalaya and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1280 : (2010) 3 MPHT 269

Constitution of India, 1950 — Article 14, 141Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 2, 49, 52

High Courts18 Jan 2010

Ashok Kumar Bansal and Others Vs Sushila Devi Bansal and Others

Madhya Pradesh High Court · AIR 2010 MP 145 : (2010) 1 MPLJ 681

Arbitration Act, 1940 — Section 14(2)Civil Procedure Code, 1908 (CPC) — Section 144, 89Constitution of India, 1950 — Article 227

High Courts18 Jan 2010

Ravindra Kumar and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) ILR (MP) 2176(1)

Constitution of India, 1950 — Article 162Essential Commodities Act, 1955 — Section 2, 3, 5, 7

High Courts15 Jan 2010Dismissed

Sunil Saxena Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 816

Criminal Procedure Code, 1973 (CrPC) — Section 437(6), 439Penal Code, 1860 (IPC) — Section 34, 409, 420, 467, 468

High Courts15 Jan 2010

Harveer Singh and Subalal (Deceased) through his L.Rs. Vs Shri Kishan Singh Tomar and Others Shri Kishan Singh Tomar Vs Subalal (Deceased) through his L.Rs. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 654 : (2010) 2 MPLJ 322

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2)Constitution of India, 1950 — Article 340Contract Act, 1872 — Section 21, 22

High Courts15 Jan 2010Dismissed

Shiv Charan Bhurtiya Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1065 : (2010) 3 MPJR 42

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69, 69(1), 86, 86(1), 86(2)

High Courts13 Jan 2010Dismissed

Kantilal Vs Smt. Surajbai and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1606

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 2

High Courts13 Jan 2010Allowed

Laxman Singh Tomar and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 4 MPHT 413

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

High Courts13 Jan 2010Dismissed

Mahila Kamla Dubey Vs Madhya Pradesh Vidyut Mandal and Others

Madhya Pradesh High Court · AIR 2010 MP 105 : (2010) ILR (MP) 598 : (2010) 1 JLJ 403 : (2010) 1 MPHT 493 : (2010) 1 MPLJ 612

Electricity Act, 2003 — Section 181, 43, 44, 47, 48

High Courts13 Jan 2010Allowed

Mazhar Khan and Another Vs Shyamkishore and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1435 : (2010) 3 MPHT 16

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(d)

High Courts13 Jan 2010

Tulsidas Hemnani (died) through L.Rs. Shamlal and Others Vs Madan Lal

Madhya Pradesh High Court · (2010) ILR (MP) 1613

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 18(3)Transfer of Property Act, 1882 — Section 108

High Courts13 Jan 2010Allowed

Amar Singh and Others Vs Balmukund and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1427 : (2010) 4 MPHT 456

All India Bar Council (First Constitution) Rules, 1961 — Rule 13Constitution of India, 1950 — Article 13(2)Contract Act, 1872 — Section 23

High Courts13 Jan 2010Dismissed

Jiachcha Shankar Mishra Vs Shri Krishna Pandey and another

Madhya Pradesh High Court · (2011) 5 MPHT 62

Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 39, 7, 7(1), 7(2)

High Courts13 Jan 2010Dismissed

Vishvanath Mishra Vs Chief Managing Director, Western Coal Fields Ltd. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 864

Constitution of India, 1950 — Article 226

High Courts13 Jan 2010Allowed

Nanhi Bai @ Radhabai Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 01 MP CK 0001

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts12 Jan 2010Allowed

Durganath Singh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2010) 5 MPHT 29 : (2010) 3 MPLJ 384

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 5, 5BMadhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 2, 69, 69(1), 7(2), 70

High Courts12 Jan 2010

Hardeo Motor Transport Company Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 852

Constitution of India, 1950 — Article 14, 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Rule 16, 17, 16, 16(3), 16(4)

High Courts12 Jan 2010Dismissed

Bharat Vs State of M.P.

Madhya Pradesh High Court · (2010) CriLJ 1862 : (2010) 1 DMC 296 : (2010) ILR (MP) 1469

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376