High Courts02 Dec 2009Allowed
Khilan Singh Vs State of M.P.
Madhya Pradesh High Court · (2010) 4 MPHT 430 : (2011) 6 RCR(Criminal) 1719
Arms Act, 1959 — Section 25, 25(1), 39Criminal Procedure Code, 1973 (CrPC) — Section 161, 397
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,213 of 2,383
High Courts02 Dec 2009
Suresh Silawat and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 532
High Courts01 Dec 2009Allowed
Kamla (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 593 : (2010) 2 MPHT 140 : (2010) 1 MPLJ 415
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 47
High Courts01 Dec 2009Dismissed
Hind Dairy and Food Proaducts Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 583
Criminal Procedure Code, 1973 (CrPC) — Section 144Madhya Pradesh Prevention of Food Adulteration Rules, 1962 — Rule 1, 2, 3, 4Prevention of Food Adulteration Act, 1954 — Section 10, 10(4), 10(4A), 24, 24(2)
High Courts01 Dec 2009Allowed
Bhagvant Singh Parihar Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2010) ILR (MP) 199 : (2010) 4 MPHT 495
Constitution of India, 1950 — Article 311Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)
High Courts01 Dec 2009Allowed
Vinod Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 3440 : (2010) 1 JLJ 346 : (2011) 6 RCR(Criminal) 933
Criminal Procedure Code, 1973 (CrPC) — Section 161, 282Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts01 Dec 2009Dismissed
M.R. Muley Vs State Bank of Indore and Others
Madhya Pradesh High Court · (2011) 2 MPJR 64 : (2011) 1 MPLJ 385
State Bank of Indore (Officers) Service Regulations, 1979 — Regulation 68(4)(1)
High Courts01 Dec 2009Allowed
Kamla Patel and Another Vs Neeraj Prasad Patel and Others
Madhya Pradesh High Court · (2010) ILR (MP) 253 : (2010) 3 MPHT 375
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Family Courts Act, 1984 — Section 19, 19(1), 19(2), 20, 21High Court of Madhya Pradesh Rules, 2008 — Rule 2(3)
High Courts01 Dec 2009Allowed
Magnum Steel Ltd. (M/s) Vs Union of India and Others
Madhya Pradesh High Court · (2010) 4 MPJR 46
Central Excise Rules, 1944 — Rule 201Central Excises and Salt Act, 1944 — Section 37, 8Customs Act, 1962 — Section 105, 110, 123
High Courts30 Nov 2009Allowed
Sobran Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) ILR (MP) 10 : (2010) 4 MPHT 434
Criminal Procedure Code, 1973 (CrPC) — Section 397Madhya Pradesh Excise Act, 1915 — Section 34, 34(1), 34(2)
High Courts30 Nov 2009
Raja Rama and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) CriLJ 1005 : (2010) 1 Crimes 547 : (2010) 7 RCR(Criminal) 210
Penal Code, 1860 (IPC) — Section 306
High Courts30 Nov 2009Dismissed
Commissioner of Income Tax Vs Khemchand and Motilal Jain Tobacco Products P. Ltd.
Madhya Pradesh High Court · (2010) 323 ITR 498
Income Tax Act, 1961 — Section 260A
High Courts30 Nov 2009Allowed
Senior Accounts Officer, Madhya Pradesh Electricity Board and Another Vs COMMISSIONER Respondent Tax Income of Another
Madhya Pradesh High Court · (2009) 11 MP CK 0038
Electricity (Supply) Act, 1948 — Section 5Income Tax Act, 1961 — Section 192, 264
High Courts30 Nov 2009Dismissed
All India Punjab National Bank Officers' Association and Others Vs Chairman-cum-Managing Director, Punjab National Bank and Others
Madhya Pradesh High Court · (2010) 229 CTR 257 : (2010) 321 ITR 324 : (2010) 190 TAXMAN 221
Income Tax Act, 1961 — Section 17(2)Income Tax Rules, 1962 — Rule 3
High Courts30 Nov 2009
Rafique Vs State of M.P.
Madhya Pradesh High Court · (2011) ILR (MP) 1079
Arms Act, 1959 — Section 25, 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts30 Nov 2009
Hind Syntex Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2011) 239 CTR 580 : (2011) 331 ITR 36
Companies Act, 1956 — Section 205(1), 350Income Tax Act, 1961 — Section 115J, 147, 256(1)
High Courts27 Nov 2009Allowed
Rajesh Kumar Shakya Vs State of M. P. and Another
Madhya Pradesh High Court · (2010) 1 MPLJ 656
High Courts27 Nov 2009Allowed
Kirti Prakash Saxena Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) CriLJ 1351 : (2011) 1 Crimes 64 : (2010) ILR (MP) 539 : (2010) 2 JLJ 251 : (2010) 2 MPHT 361
Dowry Prohibition Act, 1961 — Section 4, 6
High Courts27 Nov 2009Allowed
Santoshi Vishal Singh Gurjar Vs Naresh Chintamani Gurjar and Another
Madhya Pradesh High Court · (2010) CriLJ 1347
Evidence Act, 1872 — Section 35Juvenile Justice Act, 1986 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts27 Nov 2009
Triveni Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 11 MP CK 0023
Prevention of Food Adulteration Act, 1954 — Section 16