High Courts05 Nov 2009Allowed
Ushabai and Others Vs Yusufali and Another
Madhya Pradesh High Court · (2011) ACJ 718
Workmens Compensation Act, 1923 — Section 10, 4A(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,216 of 2,383
High Courts05 Nov 2009Allowed
Commissioner of Income Tax Vs Hasmukhlal Bagadia
Madhya Pradesh High Court · (2011) 197 TAXMAN 39
Income Tax Act, 1961 — Section 244(1A), 260A
High Courts05 Nov 2009
State of M.P. Vs Shankarlal
Madhya Pradesh High Court · (2010) ILR (MP) 717
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174Evidence Act, 1872 — Section 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 364, 366, 376
High Courts04 Nov 2009
Sales Tax Commissioner Vs Pannalal Narendra Kumar
Madhya Pradesh High Court · (2010) ILR (MP) 725
Madhya Pradesh General Sales Tax Act, 1958 — Section 2, 3, 44
High Courts04 Nov 2009
State of Madhya Pradesh Vs Sunder Singh
Madhya Pradesh High Court · (2009) 11 MP CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 377(1)Penal Code, 1860 (IPC) — Section 326
High Courts04 Nov 2009
Inder Kumar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 11 MP CK 0028
Penal Code, 1860 (IPC) — Section 307, 320, 324
High Courts03 Nov 2009Dismissed
Panah Mohammed Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2010 MP 38 : (2009) ILR (MP) 3148
Notaries Rules, 1956 — Rule 6, 7
High Courts03 Nov 2009
Ashok Kumar Vs State of M.P.
Madhya Pradesh High Court · (2010) 1 JLJ 264
Penal Code, 1860 (IPC) — Section 376(2)
High Courts03 Nov 2009
Jugal Kishore @ Jugga and one Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 11 MP CK 0016
Penal Code, 1860 (IPC) — Section 323, 324, 325, 34
High Courts03 Nov 2009
Virender Shrimal Vs Kadari Hardware Store and Another
Madhya Pradesh High Court · (2010) 3 BC 480
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Oct 2009
Rambhagat @ Ram Bharose Yadav and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 10 MP CK 0046
Penal Code, 1860 (IPC) — Section 323, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts30 Oct 2009
O.P. Yadav and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) ILR (MP) 745
Central Excises and Salt Act, 1944 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200, 482Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 13
High Courts29 Oct 2009Allowed
Chandrabhan Kardam Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) CriLJ 3128
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 114, 133Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(2)
High Courts28 Oct 2009
Sitaram Pal Vs Ram Prasad and Others
Madhya Pradesh High Court · (2010) 1 MPJR 145 : (2010) 2 MPLJ 191 : (2011) 1 RCR(Civil) 32
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227
High Courts27 Oct 2009Allowed
Nagar Palika Parishad Vs Rajesh Bhoj and Another Raja Chourasia Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) ILR (MP) 185 : (2010) 1 MPHT 233
Madhya Pradesh Municipalities Act, 1961 — Section 323, 323(1), 323(2)
High Courts27 Oct 2009Allowed
Rajesh Electricals Vs Registrar, M.P. Commercial Tax, Appeal Board and Others
Madhya Pradesh High Court · (2010) 30 VST 184
Madhya Pradesh Commercial Tax Act, 1994 — Section 71
High Courts27 Oct 2009
Bank of Maharashtra and Another Vs Manoj Kumar Deharia and Another
Madhya Pradesh High Court · (2010) ILR (MP) 1876 : (2010) 4 MPHT 18 : (2011) 1 MPJR 19 : (2010) 3 MPLJ 213
Constitution of India, 1950 — Article 14, 16, 309Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts26 Oct 2009
Balvinder Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 10 MP CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 326
High Courts26 Oct 2009Allowed
Smt. Geeta Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 10 MP CK 0030
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts26 Oct 2009
Badriprasad Baldeoprasad (M/s) Vs The M.P. State Civil Supply Corporation Ltd.
Madhya Pradesh High Court · (2010) 1 MPJR 5