High Courts23 Oct 2009Allowed
Ummed Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2010) CriLJ 1257 : (2010) ILR (MP) 530 : (2010) 1 MPHT 137
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,217 of 2,383
High Courts22 Oct 2009Dismissed
Ashok Kumar Malpani and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 4 MPJR 179
Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 15(4)Madhya Pradesh Municipal Corporation Act, 1956 — Section 11, 11(2), 11(3)(431, 11A, 9Madhya Pradesh Municipalities (Reservation of Wards of Scheduled Castes and Scheduled Tribes, Other Backward Classes and Women) Rules, 1994 — Rule 22A(2), 3(3), 3(4), 3(5), 3(6)
High Courts22 Oct 2009
Athai and Another Vs State of M.P.
Madhya Pradesh High Court · (2010) CriLJ 995 : (2010) 2 MPHT 514 : (2010) 7 RCR(Criminal) 174
Penal Code, 1860 (IPC) — Section 302, 323, 34, 95
High Courts22 Oct 2009Allowed
United India Insurance Co. Ltd. Vs Rajendra and others
Madhya Pradesh High Court · (2011) ACJ 782
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166, 173
High Courts21 Oct 2009Dismissed
Sushma Vs State Bank of Indore and Another
Madhya Pradesh High Court · (2010) 124 FLR 381
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 409, 420
High Courts21 Oct 2009Allowed
Setul Bai and others Vs Santosh and another
Madhya Pradesh High Court · (2011) ACJ 930
Workmens Compensation Act, 1923 — Section 30, 4, 4A, 4A(1), 4A(2)
High Courts21 Oct 2009
Sushma Yadav Vs State Bank of Indore and another
Madhya Pradesh High Court · (2009) ILR (MP) 3382 : (2009) 4 MPLJ 526
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts21 Oct 2009
The State of M.P. Vs Raghvendra Sohgaura and Others The Janpad Panchayat Vs Rakesh Tiwari and Others and Rakmani Shukla and Others The Nagar Panchayat Vs Arun Kali Patel and Others
Madhya Pradesh High Court · (2009) ILR (MP) 623
Constitution of India, 1950 — Article 14, 226
High Courts21 Oct 2009
Setulbai Bhil and others Vs Santosh Dubey and another
Madhya Pradesh High Court · (2009) 4 MPLJ 559
Workmens Compensation Act, 1923 — Section 30
High Courts20 Oct 2009Allowed
Ranveer Singh and Another Vs State of M. P. and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 641
Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 — Section 6, 95(1)
High Courts20 Oct 2009Allowed
Tej Pratap Shukla Vs Divisional Deputy Commissioner, Commercial Tax and Others
Madhya Pradesh High Court · (2011) 37 VST 613
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Commercial Tax Act, 1994 — Section 15, 17, 2, 21, 25
High Courts14 Oct 2009
Balaram Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 2438 : (2011) 2 MPJR 250
High Courts14 Oct 2009Dismissed
Bits and Bytes, Mandla Vs State of M. P. and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 546
Constitution of India, 1950 — Article 226, 227
High Courts14 Oct 2009Allowed
Kamlesh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) 1 MPHT 144
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 201, 302
High Courts14 Oct 2009Allowed
In the Matter of Companies Act, 1956 (6) and in the matter of Indian Gasohol Ltd. Vs The Registrar of Companies
Madhya Pradesh High Court · (2009) 4 MPJR 151
Companies Act, 1956 — Section 560(6)
High Courts13 Oct 2009
Abdul Hussain and Others Vs Mansoor Ali and Others
Madhya Pradesh High Court · (2010) 3 MPHT 83 : (2009) 4 MPLJ 672
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(b)
High Courts13 Oct 2009Dismissed
Dr. Lata Chouhan Vs Income Tax Officer and Others
Madhya Pradesh High Court · (2010) 229 CTR 268 : (2010) 329 ITR 400 : (2010) 189 TAXMAN 45
Income Tax Act, 1961 — Section 147
High Courts13 Oct 2009Dismissed
Mangilal Vs Income Tax Officer and Another
Madhya Pradesh High Court · (2010) 323 ITR 507
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 147, 148
High Courts13 Oct 2009Allowed
Bhagirath Rajput Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2009) 10 MP CK 0026
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19AIncome Tax Act, 1961 — Section 148, 282
High Courts13 Oct 2009Allowed
Rajesh Kumar Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 1 MPHT 470 : (2010) 1 MPLJ 156
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Land Acquisition Act, 1894 — Section 18